CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2026

832 judgments · page 7 of 42

Supreme Court21 Aug 2026Allowed

Mr. Uday Prabhu Desal, Mr. Ugam Prabhu Desai Vs State Of Goa

Supreme Court Of India · (2026) 08 BOM CK 0296

Bharatiya Nyaya Sanhit, 2023-Sections 221, 132, 74, 75, 79, 115(2), 351(1), 303(2) r/w 3(5)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 193, 250(1), 249, 232, Sub-clause (2) of Section 250, 250, 251, 249 to 251, Sub-clause (1) of Section 250Code of Criminal Procedure-Sections 227 and 228, 227, 226
Read judgment
Supreme Court21 Aug 2026Dismissed

Rehana Khan Vs Rizwan Siddiquee

Supreme Court Of India · 2026 INSC 907

Constitution of India-Article 226Indian Penal Code, 1860-Sections 376(2), 376C, 354, 354DAdvocates Act, 1961-Section 35
Read judgment
Supreme Court20 Aug 2026Allowed

Shiv Pratap Singh Alias Chinu Vs State Of U.P & Ors.

Supreme Court Of India · 2026 INSC 894

Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986-Section 2, 3, 2/3, 2(b), 2(c), 4, 5, 6, 7, 8, 10, 11, 12, 13, 19, 23, 19(2), 2 (b) (i) to (xv), clauses (i) to (xxv) of Section 2(b), sub-section (b) of Section 2, sub-section (2) of Section 11, sub-sections (b) & (c) of Section 2Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Rules, 2021-Rule 3, 4, 6, 7, 8, 9, 10, 11, 16, 22Indian Penal Code-Chapter XVI, Chapter XVII, Chapter XXII, Sections 322, 323, 504, 506 and 452, 171-E, 304-B, 161 and 165
Read judgment
Supreme Court20 Aug 2026Allowed

Ramkrishna Chauhan Vs State Of U.P. & Anr.

Supreme Court Of India · 2026 INSC 895

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14A(1), Sections 3(1)(r)(s), Sections 3(1)(r) and 3(1)(s)Indian Penal Code, 1860-Sections 147, 323, 342 and 504, Sections 323, 504 and 506Code of Criminal Procedure-Section 161
Read judgment
Supreme Court20 Aug 2026Disposed Of

The State Of Uttar Pradesh & Anr. Vs Brij Pal Singh & Anr.

Supreme Court Of India · 2026 INSC 901

Constitution of India-Article 134-A, Article 134(1)(c)Pre-conception and Prenatal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994-Sections 4, 5(2), 6(a), 23 and 25, Section 27, Section 28, Section 17, Section 17(4), Section 17A, Section 28(1)(a), Section 30, Section 30(2)Code of Criminal Procedure, 1973-Section 482, Section 190(1), Chapter XII, Section 154, Section 4(2), Section 2(r), Section 2(d), Section 210, Section 202, Section 173, Section 4, Section 5, Section 190
Read judgment
Supreme Court20 Aug 2026Disposed Of

Shailendra Kumar Patel Vs State Of Chhattisgarh & Ors.

Supreme Court Of India · 2026 INSC 902

Constitution of India-Articles 14 and 16, Article 162, Article 315, Article 323, Article 320 clause (1), Articles 317 to 320, clause (2) of Article 323Chhattisgarh State Universities Service Rules, 1983-Schedule II, Rule 10Chhattisgarh Vishwavidyalaya Adhiniyam, 1973
Read judgment
Supreme Court20 Aug 2026

Jamnabai And Others Vs Vasudev And Others

Supreme Court Of India · 2026 INSC 900

Code of Civil Procedure, 1908-Section 100, Order XLI Rule 27Specific Relief Act 1963-Section 34, proviso to Section 34Limitation Act 1963-Articles 58 and 100 of the Schedule, Article 58, Article 100
Read judgment
Supreme Court20 Aug 2026Dismissed

Ravinder Singh Vs State (Govt. Of NCT Of Delhi)

Supreme Court Of India · (2026) 08 DEL CK 0019

Code of Criminal Procedure, 1973-Section 374, Section 207, Section 313(1)(b), Section 232Protection of Children from Sexual Offences Act, 2012-Section 6, Section 4, Section 5(m)IPC-Sections 377, 506, Section 377, Section 506
Read judgment