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Search 11,85,135 Indian judgments.

11,85,135 judgments in All Courts · page 43 of 59,257

Supreme Court29 May 2026Allowed

Arjun Dass Vs State Of Andhra Pradesh And Ors.

Supreme Court Of India · (2026) 05 SC CK 0531

Constitution of India, 1950- Article 14, 26, 142Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987- Section 51, 51(2), 51(3), 51(4), 55(2)(b), 152

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Supreme Court29 May 2026Allowed

Vijay Kumar Kela & Anr Vs Central Bureau Of Investigation & Anr

Supreme Court Of India · (2026) 05 SC CK 0530

Code of Criminal Procedure, 1973- Section 320, 482Indian Penal Code, 1860- Section 24, 120B, 307, 384, 409, 415, 420, 464, 467, 468, 471, 506(2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002- Section 13(2)

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Supreme Court29 May 2026Allowed

Ashok And Ors Vs Padam Chand And Ors

Supreme Court Of India · (2026) 05 SC CK 0529

Code of Civil Procedure, 1908- Order 6 Rule 4, Order 6 Rule 17, Order 14 Rule 5, Order 23 Rule 1, Order 23 Rule 3, Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 22Criminal Procedure Code, 1973- Section 111Indian Penal Code, 1860- Section 34, 147, 148, 149, 323

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Supreme Court29 May 2026Partly Allowed

Gopi Chand @ Pappu Vs State (Nct Of Delhi)

Supreme Court Of India · (2026) 05 SC CK 0528

Code of Criminal Procedure, 1973- Section 164, 306, 464Indian Penal Code, 1860- Section 34, 109, 120A, 120B, 201, 302, 396Evidence Act, 1872- Section 10, 114, 114(b), 133

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Supreme Court29 May 2026Allowed

Ishwar Chand Sharma & Others Vs State Of Uttar Pradesh & Another

Supreme Court Of India · (2026) 05 SC CK 0527

Constitution of India, 1950- Article 226Bharatiya Nagarik Surakshta Sanhita, 2023- Section 223, 225, 528Code of Criminal Procedure, 1973- Section 155(2), 156(1), 482

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Supreme Court29 May 2026Partly Allowed

Reliance Industries Limited & Ors Vs The Securities And Exchange Board Of India

Supreme Court Of India · (2026) 05 SC CK 0526

Contract Act, 1872- Section 226Securities Contracts (Regulations) Act, 1956- Section 9, 9(1), 9(2), 9(3), 9(3)(a), 9(3)(b), 18A, 23HSecurities and Exchange Board of India Act, 1992- Section 11, 11B, 12, 12A, 15HA, 15Z

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Supreme Court29 May 2026Disposed Of

General Manager, Bank Of Baroda And Others Vs Ashok Kumar Singh And Others

Supreme Court Of India · (2026) 05 SC CK 0525

Constitution of India, 1950- Article 14, 16, 311Vijaya Bank (Officers') Regulations, 1982- Regulation 16(3)(a)

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Supreme Court29 May 2026Dismissed

State Of U.P. Vs Anjuman Ishaat-E-Taleem Trust & Ors

Supreme Court Of India · (2026) 05 SC CK 0524

Constitution of India, 1950- Article 21A, 142Code of Civil Procedure, 1908- Section 114, Order 47 Rule 1National Council for Teacher Education Act, 1993- Section 12A

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Supreme Court29 May 2026Dismissed

Chaturbhuj Pradhan Vs Amar Pradhan & Anr

Supreme Court Of India · (2026) 05 SC CK 0523

Code of Criminal Procedure, 1973- Section 125Indian Penal Code, 1860- Section 376Evidence Act, 1872- Section 112, 114(h)

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Supreme Court29 May 2026Allowed

Daudayal Vs State Of Rajasthan & Ors

Supreme Court Of India · (2026) 05 SC CK 0522

Constitution of India, 1950- Article 21, 32, 226Code of Criminal Procedure, 1973- Section 432, 433Indian Penal Code, 1860- Section 148, 149, 304II, 323, 448

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Supreme Court29 May 2026Allowed

Dhiraj Dutta Vs Anirban Sen & Ors

Supreme Court Of India · (2026) 05 SC CK 0521

Indian Succession Act 1925- Section 263Limitation Act 1963- Article 137

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Supreme Court29 May 2026Allowed

State Of U.P. & Ors Vs Raghvendra Nath Srivastava & Ors

Supreme Court Of India · (2026) 05 SC CK 0520

Constitution of India, 1950- Article 226, 227Uttar Pradesh Urban Building (Regulation of Letting, Rent and Eviction) Act, 1972- Section 21, 21(7), 21(8)

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Supreme Court29 May 2026Dismissed

Gopala Agri Farms Pvt. Ltd Vs State Of Haryana And Others

Supreme Court Of India · (2026) 05 SC CK 0519

Land Acquisition Act, 1894- Section 4, 6

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High Courts29 May 2026Dismissed

Geeta Singhal And Another Vs State Of U.P. And Another

Allahabad High Court · (2026) 05 AHC CK 0432

Code Of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 306, 323, 405, 406, 498A, 504, 506Dowry Prohibition Act, 1961-Section 3, 4

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High Courts29 May 2026Partly Allowed