Supreme Court19 Aug 2026Appeals allowed
Rafikmiya Ahmedmiya Malek Vs State Of Gujarat
Supreme Court Of India · 2026 INSC 890
Prevention of Corruption Act, 1988-Sections 7, 12 and 13(1)(d)Indian Penal Code-Section 120BGujarat Panchayats Act, 1961
COURT ARCHIVE
Supreme Court Of India judgments, 2026
832 judgments · page 8 of 42
Supreme Court19 Aug 2026Civil Appeal Nos. 10756 and 10757 of 2026 are disposed of and Civil Appeal Nos. 10755 and 10758 of 2026 are allowed
Reena Vs The Managing Director, Karnataka State Road Transport Corporation And Others.
Supreme Court Of India · 2026 INSC 889
Central Motor Vehicles Rules, 1989-Rule 3MV Act-Section 166; Section 173; Section 169; Section 168Indian Penal Code, 1860-Section 304-A
Supreme Court19 Aug 2026Appeal allowed
Singapogu Babu Rao & Ors. Vs Special Deputy Collector (Land Acquisition) & Ors.
Supreme Court Of India · 2026 INSC 888
Civil Procedure Code, 1908-Order I Rule 8Legal Services Authorities Act, 1987-Section 19(5)Land Acquisition Act-Section 4(1)
Supreme Court19 Aug 2026Appeal dismissed
Pramod Kumar Shukla Vs State Of Uttar Pradesh And Others
Supreme Court Of India · 2026 INSC 887
Indian Penal Code, 1860-Sections 406, 419, 420, 467, 468, 471, 504 and 506Indian Contract Act, 1872-Section 23Arms Act
Supreme Court18 Aug 2026Dismissed
Jagmohan Garg Vs National Spot Exchange Ltd and Anr
Supreme Court Of India · 2026 INSC 579
Insolvency and Bankruptcy Code, 2016-Section 96, 94, 238, 95, 95(1), 14, 101, 3(11), 14(1)Negotiable Instruments Act, 1881-Section 138, 141, Chapter XVIICompanies Act, 1956
Supreme Court18 Aug 2026Allowed
J&K Grameen Bank & Ors. Vs Rachhpal Singh
Supreme Court Of India · (2026) 08 J&K CK 0025
Jammu and Kashmir Bank (Officers and Employees) Service Regulation, 2010-Regulation 39, Regulation 3, Regulation 24
Supreme Court18 Aug 2026Disposed Of
Rajendra Prasad Vs State Of Goa & Anr.
Supreme Court Of India · 2026 INSC 891
Indian Penal Code, 1860-Sections 302 and 201, Sections 342, 302, and 201 read with Section 120-B
Supreme Court18 Aug 2026Appeals disposed of
Hemant Kumar & Ors. Vs State Of Haryana
Supreme Court Of India · 2026 INSC 878
Buildings and Roads Branch) Rules, 1965Building and Roads Branch) Rules, 1965Recruitment Rules
Supreme Court18 Aug 2026Appeals dismissed
Bappa Barai Vs Union Of India & Ors.
Supreme Court Of India · 2026 INSC 882
RPF Rules, 1987-Rules 52 and 67Railway Protection Force Act
Supreme Court18 Aug 2026Appeals dismissed
M/s. Utkarsh Enterprises & Ors. Vs Union Of India & Ors.
Supreme Court Of India · 2026 INSC 881
Supreme Court18 Aug 2026The writ petition is dismissed
Rishi Malhotra & Anr. Vs Union Of India
Supreme Court Of India · 2026 INSC 873
Constitution of India-Article 32, Article 21; Articles 14 and 21; Article 14Code of Criminal Procedure, 1973-Section 354(5)Bhartiya Nagarika Suraksha Sanhita, 2023-Section 393(5)
Supreme Court18 Aug 2026Appeals allowed
The New India Assurance Company Limited & Ors. Vs M/s Louis Dreyfus Commodities India Pvt. Ltd.
Supreme Court Of India · 2026 INSC 876
Consumer Protection Act, 1986-Section 23Telephone Fax Email Insurer Office CodeB) of Insurance Act-Section 64VB
Supreme Court18 Aug 2026Appeals disposed of
Gopi @ Sahaya Puruna Vs The State, Rep. By The Inspector Of Police
Supreme Court Of India · 2026 INSC 880
Indian Penal Code, 1860-Section 302Code of Criminal Procedure, 1973-Section 313
Supreme Court17 Aug 2026Allowed
Sun Paper Ltd. Vs S. Dhanapal, Liquidator, M/s. Servalakshmi Paper Ltd.
Supreme Court Of India · (2026) 08 NCLAT CK 0598
IBBI (Liquidation Process) Regulation-Regulation 2B
Supreme Court17 Aug 2026Partly Allowed
The State Of Assam And 4 Ors. Vs Chandreswar Saikia And Ors.
Supreme Court Of India · (2026) 08 GAU CK 0243
Constitution of India-Article 226The Assam Education (Provincialisation of Services of Teachers and Re-organisation of Educational Institutions) Act, 2017
LandmarkSupreme Court17 Aug 2026Leave granted; directions issued
The State of Karnataka & Anr. Vs Prathik Parasrampuria
Supreme Court Of India · 2026 INSC 868
Constitution of India-Article 324, 136, 141, 142, 32, 19(1)(a), 327, 328, 329, 368Indian Penal Code, 1860-Section 171B, 171E, 188Code of Criminal Procedure, 1973-Section 321
Supreme Court17 Aug 2026Dismissed
Byju Raveendran Vs Glas Trust Company Llc
Supreme Court Of India · (2026) 08 NCLAT CK 0007
CIRP Regulation-Regulation 29
Supreme Court17 Aug 2026Allowed
Ilaben Vs The State of Gujarat and Anr.
Supreme Court Of India · 2026 INSC 879
Code of Criminal Procedure, 1973-Section 482
Supreme Court17 Aug 2026Writ appeal dismissed
M/s. Hotel Palace Inn, Angamaly Vs Town Brethren Assembly, Angamally
Supreme Court Of India
Rules, 1953-Rule 13(3)Prevention) ActMotor Vehicles Act
Supreme Court17 Aug 2026Appeal disposed of
Union Of India Vs Chidiebere Kingsley Nawchara & Ors.
Supreme Court Of India · 2026 INSC 870
NDPS Act-Section 37; Section 37(1)(b)(ii); Section 31A; Section 37(2); Section 67; Section 34Prevention of Money Laundering Act, 2002Unlawful Activities Prevention Act, 1967