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Supreme Court Of India judgments, 2026

832 judgments · page 5 of 42

Supreme Court07 Sept 2026Allowed

Dhanraj Vs State Of Rajasthan

Supreme Court Of India · 2026 INSC 958

Protection of Children from Sexual Offences Act, 2012-Sections 3/4, 3/ 4, 5(m)/6Commission for Protection of Child Rights Act, 2005Indian Penal Code, 1860-Section 376, 376(2)(i)(j), 363, 323, 366A
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Supreme Court03 Sept 2026Allowed

The National Council for Teachers Education Vs Association of NCTE Approved Colleges Trust and Ors.

Supreme Court Of India · 2026 INSC 953

National Council for Teacher Education Act, 1993-Section 2(e), Section 2(l), Section 3, Section 12, Section 12(a), Section 12(b), Section 12(c), Section 12(e), Section 12(f), Section 12(j), Section 12(k), Section 14, Section 15, Section 17, Section 19, Section 20, Section 27, Section 31, Section 32Right of Children to Free and Compulsory Education Act, 2009-Section 6, Section 9, Section 10, Section 12, Section 23, Section 24Constitution of India-Article 21A
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Supreme Court03 Sept 2026Dismissed

Sandeep S. Ghandat & Ors. Vs Reserve Bank of India & Ors.

Supreme Court Of India · 2026 INSC 955

Banking Regulation Act, 1949-Section 36AAA, Section 36ACA, Section 56Constitution of India-Article 243ZH, Article 243ZK, Article 243ZL, Article 243ZT, Article 136Reserve Bank of India Act, 1934-Section 42(6)(a), Section 45
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Supreme Court02 Sept 2026Partly Allowed

Oriental Insurance Co. Ltd. Vs Jamana & Ors.

Supreme Court Of India · (2026) 09 SHI CK 0156

Motor Vehicles Act, 1988-Section 173, 166, 2 (28), 39, 2 (47), 2 (31), 66, 149(2), 56, 59, 60, 84Central Motor Vehicles Rules 1989-Rule 47, 48, 62
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Supreme Court02 Sept 2026Partially allowed

Kotak Mahindra Bank Limited Vs Trupti Sanjay Mehta and others

Supreme Court Of India · 2026 INSC 943

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 2(1)(c), 2(1)(d), 2(1)(f), 2(1)(k), 2(1)(m), 2(1)(o), 2(1)(zb), 2(1)(zc), 2(1)(zd), 2(1)(zf), 5, 13(2), 13(4), 14, 17(2), 31Recovery of Debts Due to Banks and Financial Institutions Act, 1993-Section 2(g), 2(h)Banking Regulation Act, 1949-Section 5(c)
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