COURT ARCHIVE

Supreme Court Of India judgments

60,214 judgments · page 6 of 3,011

Supreme Court02 Sept 2026Allowed

Mahavir @ Avnish Vs The State of Madhya Pradesh

Supreme Court Of India · 2026 INSC 942

Indian Penal Code, 1860-Section 34, 82, 83, 201, 302, 304BCode of Criminal Procedure, 1973-Section 362, 397, 482Juvenile Justice Act, 1986-Section 2, 3, 18, 20, 21, 22

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Supreme Court02 Sept 2026Allowed

M/S ABC Express Vs State of Gujarat

Supreme Court Of India · 2026 INSC 940

Gujarat Prohibition Act, 1949-Section 65(a), 65(e), 81, 83, 98, 116(b), 132Code of Criminal Procedure, 1973-Section 451, 457, 458, 459Bharatiya Nagarik Suraksha Sanhita, 2023-Section 497, 528

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Supreme Court02 Sept 2026Partially allowed

Bijendra Vs Rekha

Supreme Court Of India · 2026 INSC 939

Hindu Marriage Act, 1955-Section 13, 13(1)(ib), 28Constitution of India-Article 142

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Supreme Court02 Sept 2026Allowed

Sahab Singh Alias Sat Pal Vs State of Haryana

Supreme Court Of India · 2026 INSC 945

Indian Penal Code, 1860-Section 201, 302, 377Indian Evidence Act, 1872-Section 27

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Supreme Court02 Sept 2026Allowed

Vijay Ghanshyam Gadiya Vs Union of India & Anr.

Supreme Court Of India · 2026 INSC 947

Customs Act, 1962-Section 114

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Supreme Court01 Sept 2026Disposed Of

Jospheen Mary & Anr. Vs Smt. Chowramma Dead By Lrs & Ors.

Supreme Court Of India · (2026) 09 KAR CK 0683

CPC-SEC.115

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Supreme Court01 Sept 2026Disposed Of

Harshal S/o Avinash Sonawane Vs The State Of Maharashtra & Ors.

Supreme Court Of India · (2026) 09 BOM CK 0427

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Supreme Court01 Sept 2026Disposed of

Ras Al Khaimah Investment Authority Vs Matrix Pharmacorp Private Limited & Anr.

Supreme Court Of India · 2026 INSC 932

Code of Civil Procedure, 1908-Section 44A, Section 47, Section 60, Section 13Contempt of Courts Act, 1971-Section 2(b), Section 19Companies Act, 2013-Section 230

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Supreme Court01 Sept 2026Allowed

V. Balakrishnan Vs State Rep by the Deputy Superintendent of Police

Supreme Court Of India · 2026 INSC 936

Indian Penal Code, 1860-Section 120B, 420Prevention of Corruption Act, 1988-Section 13(1)(d), 13(2)

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Supreme Court01 Sept 2026Allowed

M/s. Saudi Arabian Airlines Vs Union of India & Ors.

Supreme Court Of India · 2026 INSC 933

Finance Act, 1979-Section 33, 35, 35A, 37, 38, 38A, 40, 42Finance Act, 1994-Section 97Foreign Travel Tax Rules, 1979-Rule 4, 5, 7, 8, 9, 10, 10A, 11, 12, 13, 14, 15

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Supreme Court01 Sept 2026Allowed

Dhrub Singh Etc. Vs The State of Bihar

Supreme Court Of India · 2026 INSC 935

Indian Penal Code, 1860-Section 302, 307, 149, 148, 147Arms Act, 1959-Section 27Code of Criminal Procedure, 1973-Section 161

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Supreme Court31 Aug 2026Appeal allowed

Vijay Kumar Rajpoot Alias Vijju Vs State of Chhattisgarh & Ors.

Supreme Court Of India · 2026 INSC 926

Chhattisgarh Rajya Suraksha Adhiniyam, 1990-Section 3Chhattisgarh Rajya Suraksha Adhiniyam, 1990-Section 4Chhattisgarh Rajya Suraksha Adhiniyam, 1990-Section 5

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Supreme Court31 Aug 2026Appeals dismissed

Shri Prakash Narain Sharma Dead Through Legal Representative Vs M/s. Burmah Shell Co-operative Housing Society (Regd) Through Managing Committee Member Sh. P. Jindal and Others

Supreme Court Of India · 2026 INSC 927

Delhi Co-operative Societies Act, 1972-Section 61, 72, 76Constitution of India-Article 226, 227

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Supreme Court31 Aug 2026Allowed

Anand Kumar @ Sanjay Lalwani Vs The State of Madhya Pradesh And Ors.

Supreme Court Of India · 2026 INSC 928

Code of Criminal Procedure, 1973-Section 482, 200, 202, 320, 39Indian Penal Code, 1860-Section 466, 467, 468, 471, 420, 406, 120-BBharatiya Nagarik Suraksha Sanhita, 2023-Section 359, 33

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Supreme Court25 Aug 2026Disposed Of

Union Of India & Ors. Vs The Board Of Trustees Of The Port Of Bombay

Supreme Court Of India · 2026 INSC 919

Major Port Trusts Act, 1963-Section 2(m), 2(o), 35, 42, 43, 44, 45Customs Act, 1962-Section 5, 7, 8, 13, 23, 30, 45, 47, 57, 58, 60, 160Customs Tariff Act, 1975

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Supreme Court25 Aug 2026

M/s Tata Steel Limited Vs Union Of India & Ors.

Supreme Court Of India · 2026 INSC 920

Central Goods and Services Tax Act, 2017-Section 74, Explanation 2 to Section 74, 73, 73(1), 73(2), 73(9), 73(10), 9, 44, 44(1)Goods & Service Tax Rules, 2017-Rule 80

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Supreme Court25 Aug 2026

Bharat Petroleum Corporation Limited (BPCL) Through Regional Manager (Retail) Bharat Bajjan Vs Bhagwan Sharan Sharma & Ors.

Supreme Court Of India · (2026) 08 MP CK 4370

Civil Procedure Code-Order XXI Rule 97, XXI Rule 36, XLI Rule 27, XXIII Rule 3, XXI Rule 102, XXI Rules 97 to 101, XXI Rules 97 to 103, XXI Rule 99, XXI Rule 101, Section 151Transfer of Property Act, 1882-Section 52

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Supreme Court25 Aug 2026Appeal allowed

M/s Tata Steel Limited Vs Union of India through the Secretary Ministry of Finance and Ors.

Supreme Court Of India · 2026 INSC 920

Central Goods and Services Tax Act, 2017-Section 44, 73, 74Goods and Service Tax Rules, 2017-Rule 80

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Supreme Court25 Aug 2026Appeal disposed of; Notification dated 11.10.2000 held valid; impugned judgment set aside to that extent

Union Of India & Others Vs The Board Of Trustees Of The Port Of Bombay

Supreme Court Of India · 2026 INSC 919

Customs Act, 1962-Section 8, 12, 13, 23, 45, 47, 141, 160Major Port Trusts Act, 1963-Section 2, 42, 43, 44, 45, 128Indian Contract Act, 1872-Section 148, 151, 152, 161

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Supreme Court24 Aug 2026Allowed

Reji Baby Vs Subi Mary & Ors.

Supreme Court Of India · 2026 INSC 918

Protection of Women from Domestic Violence Act, 2005Divorce Act, 1869-Section 10ANI Act-Section 138

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