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Supreme Court Of India judgments, 2026

832 judgments · page 41 of 42

Supreme Court06 Jan 2026Allowed

Dalsukhbhai Bachubhai Satasia & Others Vs State Of Gujarat & Others

Supreme Court Of India · (2026) 01 SC CK 1849

Urban Land (Ceiling and Regulation) Act, 1976- Section 5(3), 6(1), 10, 10(1), 10(3), 10(5), 10(6), 11, 11(1), 12, 13, 14, 20, 21, 23, 27, 34Urban Land (Ceiling and Regulation) Repeal Act, 1999- Section 3, 4Gujarat Land Revenue Rules, 1972- Rule 108(6A)
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Supreme Court06 Jan 2026Allowed

Abhay Kumar Patel Vs State Of Bihar & Ors

Supreme Court Of India · (2026) 01 SC CK 1841

Constitution of India, 1950- Article 14, 16, 309Bihar Engineering Services Class - II Recruitment Rules, 2019- Rule 8, 8(5), 8(5)(iii), 9, 12, 13
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Supreme Court06 Jan 2026Allowed

State (NCT) Of Delhi Vs Khimji Bhai Jadeja

Supreme Court Of India · (2026) 01 SC CK 1840

Constitution of India, 1950- Article 142Bharatiya Nagarik Suraksha Sanhita, 2023- Section 242Code of Criminal Procedure, 1898- Section 235(1), Code of Criminal Procedure, 1973- Section 31, 31(2), 161, 162, 218(1), 219, 219(1), 220, 220(1), 221, 222, 223, 223(a), 223(d), 325, 395(2)
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Supreme Court06 Jan 2026Allowed

S. Nagesh Vs Shobha S. Aradhya

Supreme Court Of India · (2026) 01 SC CK 1832

Code of Criminal Procedure, 1973- Section 482Negotiable Instruments Act, 1881- Section 138, 142, 142(1)(b)
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Supreme Court06 Jan 2026Allowed

Union Of India Vs G. Kiran & Ors

Supreme Court Of India · (2026) 01 SC CK 1831

Constitution of India, 1950- Article 14, 16, 16(4)Union Public Service Commission (Exam Rules), 2013- Rule 1, 13, 14, 14(i), 17
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Supreme Court06 Jan 2026Allowed

Arvind Dham Vs Directorate of Enforcement

Supreme Court Of India · (2026) 01 SC CK 1830

Constitution of India, 1950- Article 21, 32Bharatiya Nagarik Suraksha Sanhita, 2023- Section 223, 483Indian Penal Code, 1860- Section 120B, 420, 406, 468
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