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Supreme Court Of India judgments, 2026

832 judgments · page 42 of 42

Supreme Court06 Jan 2026Dismissed

UV Asset Reconstruction Company Limited Vs Electrosteel Castings Limited

Supreme Court Of India · (2026) 01 SC CK 1827

Contract Act, 1872- Section 126Insolvency and Bankruptcy Code, 2016- Section 7, 31(1), 62Evidence Act, 1872- Section 58

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Supreme Court05 Jan 2026Dismissed

Gulfisha Fatima Vs State (Govt. Of Nct Of Delhi)

Supreme Court Of India · (2026) 01 SC CK 1851

Constitution of India, 1950- Article 14, 19(1)(a), 19(1)(b), 21Code of Criminal Procedure, 1973- Section 144, 161, 164, 207, 437Indian Penal Code, 1860- Section 34, 109, 114, 124A, 147, 148, 149, 153A, 186, 201, 212, 295, 302, 307, 341, 353, 395, 420, 427, 435, 436, 452, 454, 468, 471

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Supreme Court05 Jan 2026Allowed

Adani Power Ltd. & Anr Vs Union Of India & Ors

Supreme Court Of India · (2026) 01 SC CK 1826

Constitution of India, 1950- Article 14, 136, 226, 265Customs Act, 1962- Section 12, 25Special Economic Zones Act, 2005- Section 30

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Supreme Court05 Jan 2026Allowed

Anjani Singh Vs State Of Uttar Pradesh

Supreme Court Of India · (2026) 01 SC CK 1825

Indian Penal Code, 1860- Section 34, 302, 307, 504Arms Act, 1959- Section 25

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Supreme Court05 Jan 2026Allowed

Nirbhay Singh Suliya Vs State Of Madhya Pradesh & Anr

Supreme Court Of India · (2026) 01 SC CK 1824

Constitution of India, 1950- Article 21, 32, 226, 235Code of Criminal Procedure, 1973- Section 439Indian Penal Code, 1860- Section 34(2), 363, 366, 376(2)(g)

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Supreme Court05 Jan 2026Allowed

Bhadra International (India) Pvt. Ltd. & Ors Vs Airports Authority Of India

Supreme Court Of India · (2026) 01 SC CK 1823

Constitution of India, 1950- Article 14Arbitration and Conciliation Act, 1996- Section 4, 7, 9, 11(6), 12(1), 12(2), 12(3), 12(4), 12(5), 13, 13(2), 14, 14(1)(a), 15(1)(b), 15(2), 16, 17, 18, 21, 29A, 34, 34(2)(b), 37

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Supreme Court05 Jan 2026Dismissed

Motilal Oswal Financial Services Limited Vs Santosh Cordeiro and Another

Supreme Court Of India · (2026) 01 SC CK 1822

Constitution of India, 1950- Article 227Contract Act, 1872- Section 10, 28Arbitration & Conciliation Act, 1996- Section 2(3), 5, 7, 8, 11, 11(6A), 16, 21, 34, 37

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Supreme Court05 Jan 2026Allowed