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Supreme Court Of India judgments

60,214 judgments · page 7 of 3,011

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
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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
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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
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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
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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
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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
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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
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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
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