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Supreme Court Of India judgments

60,214 judgments · page 2 of 3,011

Supreme Court25 Sept 2026Allowed

Paramjit Singh Bedi Vs State Of Punjab

Supreme Court Of India · 2026 INSC 1054

Indian Penal Code, 1861-Section 359, 361, 362, 363, 366, 366A, 375, 376Code of Criminal Procedure, 1973-Section 313Evidence Act, 1872-Section 114A
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Supreme Court24 Sept 2026Disposed Of

Waris Vs The State Of Madhya Pradesh

Supreme Court Of India · 2026 INSC 1050

Protection of Children from Sexual Offences Act, 2012-Section 5, 6, 5(m), 5(n), 29, 33(7), 42Indian Penal Code, 1860-Section 376(2)(f), 376(2)(n), 376AB, 302, 201, 376(2)(i), 300Code of Criminal Procedure, 1973-Section 313, 366, 391, 367, 161, 162, 164, 293, 235(2), 354(3)
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Supreme Court24 Sept 2026Disposed Of

‘R’ Vs ‘E’ & Anr.

Supreme Court Of India · 2026 INSC 1049

Guardians and Wards Act, 1890-Section 25Indian Penal Code, 1860-Sections 420, 497, 109, 504, 506, 418, 34, 498A, 323, 120B, 416, 417, 419Juvenile Justice (Care and Protection of Children) Act, 2015-Sections 75, 87
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Supreme Court24 Sept 2026Partly Allowed

Naval Kishore & Anr. Vs State Of Punjab

Supreme Court Of India · 2026 INSC 1048

Indian Penal Code, 1860-Section 302, 34, 53, 45, 376AB, 376DA, 376DBCode of Criminal Procedure, 1973-Sections 432 to 435Constitution of India-Articles 72, 161
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Supreme Court24 Sept 2026Allowed

Union Of India & Ors. Vs Ramdhani Prasad

Supreme Court Of India · 2026 INSC 1047

Constitution of India-Article 311, 311(1)Railway Protection Force Act, 1957-Section 4, 6, 9, 9(1)(i)Railway Protection Force Rules, 1959-Rule 20, 43, 44, Schedule I, II
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Supreme Court23 Sept 2026

Dr. Jaya Thakur & Ors. Vs Union Of India & Anr.

Supreme Court Of India · 2026 INSC 1040

Constitution of India-Article 14, 19, 19(1)(a), 19(1)(d), 19(1)(e), 19(5), 32, 50, 75(1), 75(3), 77, 141, 142, 143, 145, 145(3), 148, 243-K, 324, 324(2), 324(5), 327, 328, Part XVSocieties Registration Act, 1860Chief Election Commissioner and other Election Commissioners (Appointment, Conditions of Service and Term of Office) Act, 2023-Section 6, 7, 8, 8(2), 64, 73
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Supreme Court23 Sept 2026

Debarati Bhunia Chakraborty Vs Suman Sankar Bhunia

Supreme Court Of India · 2026 INSC 1043

Guardianship and Wards Act, 1890-Section 7, 25Protection of Children from Sexual Offences Act, 2012Juvenile Justice (Care and Protection of Children) Act, 2015-Section 3(iii), (iv), (vi) and (ix)
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Supreme Court22 Sept 2026Dismissed

Mihir Prakash Bajoria Vs Vidushi Jain Bajoria

Supreme Court Of India · 2026 INSC 1034

Hindu Marriage Act, 1955-Section 13, 13BCode of Civil Procedure, 1908-Section 13, 14, 151, Order XXXIX Rules 1 and 2Domicile and Matrimonial Proceedings Act, 1973-Section 5(2)(d)
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Supreme Court22 Sept 2026Allowed

Antonetto J D'Souza Vs Aldila Braganza & Ors.

Supreme Court Of India · 2026 INSC 1032

Indian Penal Code-Sections 468, 471, 420, 34 and 120-BCode of Criminal Procedure, 1973-Section 397, 482, 173, 227, 403(2)Code of Criminal Procedure, 1898-Section 173(4), 207A
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Supreme Court21 Sept 2026Allowed

The State Of Maharashtra & Anr. Vs Momin Moiuddin Gulam Hasan @ Moin Mistri & Anr.

Supreme Court Of India · 2026 INSC 1021

Indian Penal Code, 1860-Section 120B, 121A, 153A, 201, 116, 121Unlawful Activities (Prevention) Act, 1967-Section 13(1)(b), 43D, 45, 13, 13(2), 3, 47, 48, 46, 2(1)(o), 45(1), 45(2), 43D(2)(b)Code of Criminal Procedure, 1973-Section 167(2), 196, first proviso to Section 167(2), 173(2), 57, 268, 438, 173, 173(5), 167(2)(a)(ii), 309, 190, 173(8), 167
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Supreme Court21 Sept 2026Allowed

Jaskaran Jeet Singh Deol Vs State Of Punjab

Supreme Court Of India · 2026 INSC 1022

Constitution of India-Article 20, 21, 21(1), 22, 22(1), 22(2), 22(3), 22(4) to Article 22(7), 226Bharatiya Nyaya Sanhita, 2023-Section 64, 65(1), 351, 103(1), 403(1)Protection of Children from Sexual Offences Act, 2012-Section 6
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