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Supreme Court Of India judgments, 2026

832 judgments · page 40 of 42

Supreme Court13 Jan 2026Dismissed

Kanchana Rai Vs Geeta Sharma & Ors

Supreme Court Of India · (2026) 01 SC CK 1867

Constitution of India, 1950- Article 14, 21Hindu Adoptions and Maintenance Act, 1956- Section 18, 19, 20, 21, 21(vii), 22, 22(2), 23, 24, 25, 26, 27, 28
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Supreme Court13 Jan 2026

Dinesh Biwaji Ashtikar Vs State Of Maharashtra & Ors

Supreme Court Of India · (2026) 01 SC CK 1866

Constitution of India, 1950- Article 21, 39(f), 51A(k), 226Right of Children to Free and Compulsory Education Act, 2009- Section 3, 6, 7, 8, 9, 9(b), 9(d), 9(e), 12, 12(1)(c)Commissions for Protection of Child Rights Act, 2005- Section 3, 17
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Supreme Court12 Jan 2026Dismissed

Alka Shrirang Chavan & Anr Vs Hemchandra Rajaram Bhonsale & Ors

Supreme Court Of India · (2026) 01 SC CK 1865

Constitution of India, 1950- Article 142Code of Civil Procedure, 1908- Section 47, 151, Order 21 Rule 11, Order 21 Rule 35, Order 21 Rule 97, ), Order 21 Rule 97(2), Order 21 Rule 98, Order 21 Rule 98(1), Order 21 Rule 98(2), Order 21 Rule 99, Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 104, Order 21 Rule 105, Order 21 Rule 106Transfer of Property Act, 1882- Section 3, 52, 52(1), 52(2)
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Supreme Court12 Jan 2026Allowed

Kishorilal (D) Thr. Lrs & Ors Vs Gopal & Ors

Supreme Court Of India · (2026) 01 SC CK 1864

Code of Civil Procedure, 1908- Section 11, 151, 152, Order 1 Rule 10, Order 22 Rule 2, Order 22 Rule 4, Order 22 Rule 4(4), Order 22 Rule 11, Order 41 Rule 4Transfer of Property Act, 1882- Section 52
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Supreme Court09 Jan 2026Partly Allowed

Yerram Vijay Kumar Vs State Of Telangana & Anr

Supreme Court Of India · (2026) 01 SC CK 1857

Code of Criminal Procedure, 1973- Section 482Indian Penal Code, 1860- Section 120B, 420, 406, 426, 468, 470, 471Companies Act, 2013- Section 7(5), 7(6), 8(11), 34, 34(5), 34(6), 34(7), 36, 38(1), 38(1)(c), 46(5), 56(7), 66(10), 76A, 86(2), 90(12), 140(5), 206, 212, 212(6), 213, 229, 251(1), 339(3), 436(2), 439(1), 439(2), 447, 448, 451
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Supreme Court09 Jan 2026Allowed

State Of Uttar Pradesh Vs Anurudh & Anr

Supreme Court Of India · (2026) 01 SC CK 1856

Constitution of India, 1950- Article 15, 21, 32, 39, 85(2)(b), 131, 136, 200, 368Code of Criminal Procedure, 1973- Section 161, 164, 164A, 173, 313, 437(3), 439Indian Penal Code, 1860- Section 34, 201, 302, 363, 366, 376, 376AB, 376DA, 376DB, 376(3), 498A
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Supreme Court09 Jan 2026Allowed

X Vs State Of Uttar Pradesh & Another

Supreme Court Of India · (2026) 01 SC CK 1855

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 180, 183Code of Criminal Procedure, 1973- Section 161, 164, 439(2)Bharatiya Nagarik Suraksha Sanhita, 2023- Section 65(1), 74, 75(2), 79, 137(2) 352
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Supreme Court08 Jan 2026Allowed

C.S. Prasad Vs C. Satyakumar And Others

Supreme Court Of India · (2026) 01 SC CK 1861

Constitution of India, 1950- Article 226Code of Criminal Procedure, 1973- Section 155(2), 156(3), 173, 482Indian Penal Code, 1860- Section 120B, 417, 420, 465, 468, 471
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Supreme Court08 Jan 2026Allowed

Roshini Devi Vs State Of Telangana And Others

Supreme Court Of India · (2026) 01 SC CK 1858

Code of Criminal Procedure, 1973- Section 41ANarcotics Drugs and Psychotropic Substances Act, 1985- Section 8(c), 20(b)(ii)(b)Telangana Prevention Of Dangerous Activities Of Boot-Leggers, Dacoits, Drug-Offenders, Goondas, Immoral Traffic Offenders Land-Grabbers, Spurious Seed Offenders, Insecticide Offenders, Fertiliser Offenders, Food Adulteration Offenders, Fake Document Offenders, Scheduled Commodities Offenders, Forest Offenders, Gaming Offenders, Sexual Offenders, Explosive Substances Offenders, Arms Offenders, Cyber Crime Offenders And White Collar Or Financial Offenders Act, 1986- Section 2(a), 2(f), 3(1), 3(2), 3(3
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Supreme Court07 Jan 2026Allowed

Property Company (P) Ltd Vs Rohinten Daddy Mazda

Supreme Court Of India · (2026) 01 SC CK 1847

Code of Civil Procedure, 1908- Section 115, Order 23 Rule 1(4), Order 23 Rule 2Companies Act, 1956- Section 10E(4C), 10F, 111, 111A, 111(2), 111(3)Companies Act, 2013- Section 24, 58, 58(3), 58(4), 59, 433, 434, 434(1)(b)
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