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Supreme Court Of India judgments, 2026

832 judgments · page 4 of 42

Supreme Court15 Sept 2026Dismissed

Union Of India & Ors. Vs Col. NC Isaac (Retd.)

Supreme Court Of India · 2026 INSC 993

Pension Regulations for Army, 1961-Regulation 47 to 64, 172 to 190, 48, 53, 173, 173A, 179, 16, 153Entitlement Rules for Casualty Pensionary Awards, 1982-Rule 4, 5, 6, 8, 9, 14, 15, 20, 23Entitlement Rules for Casualty Pensionary Awards, 2008-Rule 4, 5, 6, 7, 10, 11
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Supreme Court09 Sept 2026Partly Allowed

Securities And Exchange Board Of India Vs Vedanta Limited & Ors.

Supreme Court Of India · 2026 INSC 978

SEBI Act, 1992-Sections 15HA, 15HB, 24, 15Z, 15U, 15U(2)PFUTP Regulations-Regulations 3(a), (b), (c), (d), 4(1), 4(2)(k), 4(2)(r), 3, 4, 2(c), 4(a) to (c), 5(1)(a) & (b), 6(a), 4(2)(f), 2(1)(c)Buyback Regulations-Regulation 19(1)(a), 15(k), Regulation15B(5), 14(3), 15B(8), 15B (8) (a) & (b), 15B, 15B(8)(a), 14, 15B(8)(c)
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Supreme Court09 Sept 2026Dismissed

V. Sumitra Reddy & Anr. Vs K. Ranganadha Reddy & Ors.

Supreme Court Of India · 2026 INSC 979

Indian Partnership Act, 1932-Sections 4, 5, 7, 37, 39, 40, 43, 43(1), 43(2), 44, 46, 47, 48, 48(b), Chapter VI comprising of Sections 39 to 55Code of Civil Procedure, 1908-Order XL, VII Rule 7, XL Rule 1 (b)Partnership Act of 1890
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Supreme Court09 Sept 2026Allowed

S.S. Das Vs Union Of India

Supreme Court Of India · 2026 INSC 980

Fundamental Rules-Clause (j), Rule 56(j), FR 56(j)Constitution of India-Article 311, 310, 226Government of India (Transaction of Business) Rules, 1961
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Supreme Court08 Sept 2026Partially allowed

Manav Bhanot Vs National Highway Authority of India

Supreme Court Of India · 2026 INSC 973

National Highways Act, 1956-Section 3A, 3C, 3D, 3E, 3G, 3H, 3JLand Acquisition Act, 1894-Section 4, 5A, 6, 11, 18, 23Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 24, 105, 106, 113
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