SCMONTHLY CASE LAW ARCHIVE
Read 81 LawLens analyses of Supreme Court judgments published in March 2026, covering key rulings, legal principles and case law.
← BACK TO THE SUPREME COURT DESKPERMANENT MONTHLY EDITIONS
In 2007, an FIR was registered against nine accused persons for offences including murder and attempted murder under Sections 302, 307, and 120B of the IPC
3 MIN READ→
The appellant (tenant) was ordered to vacate a property in Saharanpur by the Rent Authority on 07.09.2022 under Section 21(2) of the U.P. Urban Premises Rent Control Ordinance, 2021
3 MIN READ→
The complainant married Utkarsh Awasthi on April 16, 2017
3 MIN READ→
The Government of Maharashtra, exercising powers under Section 5A of the Bombay Electricity Duty Act, 1958 ("the Act"), issued notifications in 1994 and 1996 granting electricity duty exemptions to industries using ca...
3 MIN READ→
The first respondent, GPPC, a gas-based power company, floated a public tender in January 2025 for the operation and maintenance (O&M) of its plant using a Quality and Cost Based System (QCBS) with a weightage of 70%...
3 MIN READ→
The Ministry of New and Renewable Energy (MNRE) introduced a Generation Based Incentive (GBI) scheme in 2009 to incentivize wind power generation by providing ₹0.50 per unit over the tariff approved by State Electrici...
3 MIN READ→
The appellants are landowners whose property in Mavanoor Village was acquired for the Hubballi-Ankola Broad Gauge Line via a notification dated 18.04.2002
3 MIN READ→
The Appellants instituted a suit (O.S. No. 329 of 1988) for specific performance of a 1986 sale agreement regarding a property in Hyderabad, which was decreed in 1998
3 MIN READ→
The National Highways Authority of India (NHAI) filed a review petition seeking to recall the Supreme Court’s order dated 04.02.2025 (Tarsem Singh-II), which had dismissed NHAI’s request to apply the judgment in Union...
3 MIN READ→
On August 27, 2007, a nine-year-old girl was sent by her mother to fetch buttermilk from a neighbor's house
3 MIN READ→
In March 1994, the Ambernath Municipal Council issued a tender for octroi collection with a reserve price of Rs. 6,74,00,000/-
3 MIN READ→
The respondent-insured filed a claim for Rs. 28,20,65,797/- following a fire at its godown on 25.03.2011, which it attributed to a short circuit
3 MIN READ→
The Respondents are ex-servicemen who, after retiring from the Regular Army with a service pension, re-enrolled in the Defence Security Corps (DSC).
3 MIN READ→
The Appellant, a Public Sector Undertaking (PSU), manufactures urea and ammonia
3 MIN READ→
The Corporate Debtor (CD), KSK Mahanadi Power Company Limited (KMPCL), entered into a Transmission Service Agreement (TSA) with the Appellant’s predecessor, PGCIL
2 MIN READ→
The Appellant, originally belonging to the Hindu-Madiga community (a Scheduled Caste), had been practicing as a Christian Pastor for approximately ten years
2 MIN READ→
The Appellants, a group of approximately 25 Short Service Commission Officers (SSCOs), primarily women, sought the grant of Permanent Commission (PC) in the Indian Navy
3 MIN READ→
The Appellants are roughly 73 Short Service Commission Officers (SSCOs), predominantly women (SSCWOs) from Courses 4 through 7, commissioned between 2010 and 2012.
3 MIN READ→
Six Short Service Commission Women Officers (SSCWOs) of the Indian Air Force (IAF) challenged their denial of Permanent Commission (PC) across three selection boards (2019–2021).
3 MIN READ→
On January 23, 2010, a fatal accident occurred involving a bus and a motorcycle
2 MIN READ→
The 1st Respondent challenged the establishment of a petrol pump in Haridwar before the National Green Tribunal (NGT), alleging violations of Central Pollution Control Board (CPCB) siting guidelines dated 07.01.2020,...
3 MIN READ→
The appellants, belonging to reserved categories, participated in the Teachers Aptitude and Intelligence Test, 2022 (TAIT) for teacher recruitment in Maharashtra
3 MIN READ→
The Karnataka Public Service Commission (KPSC) issued a notification on 03.11.2011 for 362 Gazetted Probationer posts under the Karnataka Recruitment of Gazetted Probationers Rules, 1997
3 MIN READ→
The applicant/petitioner sought specific performance of an Agreement to Sell (ATS) dated 13.08.2021 for a property owned by Respondent No. 1, asserting they had paid earnest money and amounts toward an upfront One Tim...
3 MIN READ→
In December 2008, the Appellant entered into a "Manning Agreement" with the Respondent for 17 vessels
3 MIN READ→
The main accused, Ravindra Prasad Singh (a government servant), was charged in 2009 for amassing disproportionate assets (DA) worth approximately ₹12.96 lakhs between 1975 and 2009
3 MIN READ→
The appellant challenged an FIR (No. 0125/2022) registered under Section 3(1) of the Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986, at Police Station Kotwali Nagar, Bahraich
3 MIN READ→
The subject land, admeasuring approximately 12.40 hectares in Bijwasan, Delhi, was originally acquired as agricultural land in 1986 and handed over to the Delhi Development Authority (DDA)
3 MIN READ→
The Appellant-Authority acquired 80.92 acres of land between 1982 and 1985 for developing an inter-city bus and truck terminal in Chennai.
3 MIN READ→
The Respondent issued an e-tender in 2017 for solar power plants, which the Appellant (an MSME) successfully bid for
3 MIN READ→
The appellant, a film director, released the film ‘Kahaani’ in 2012. He registered the initial script for the sequel, ‘Kahaani-2: Durga Rani Singh,’ with the Screen Writers Association (SWA) on October 10, 2013
3 MIN READ→
The appellant, an officer of the Punjab and Sind Bank, was served a charge sheet on 30.09.2011 regarding irregularities in loan disbursements
3 MIN READ→
The Appellant, a film producer, borrowed funds from the second respondent (complainant) to produce a movie, promising a 30% share in profits
3 MIN READ→
The Appellant, a Maharashtra State undertaking, deposited ₹9 Crores as a Fixed Deposit Receipt (FDR) with the Respondent Bank in 2014
3 MIN READ→
On November 25, 1998, the respondent allegedly lured the deceased, Dinesh, from his home under the pretext of watching a movie
2 MIN READ→
The Appellants (SAIL/Bokaro Steel Plant) challenged orders of the Jharkhand High Court which directed the release of full gratuity with interest to retired employees (Respondents) who had failed to vacate official qua...
3 MIN READ→
The appellant was accused under Sections 376(2)(n) and 506 of the IPC following an FIR registered on March 28, 2024
2 MIN READ→
On May 5, 2016, the appellant, a 30-year-old Manager at a logistics firm, sustained grievous injuries including a severe head injury, facial fractures, and a left femur fracture when his motorcycle was hit by another...
3 MIN READ→
The appellant was convicted under Section 302 of the IPC on November 25, 2002, for a murder committed in October 2000
3 MIN READ→
The petitioners, contractual employees of a toll-operating company and residents of Madhya Pradesh, were posted at the Gotona Bara Toll Plaza in District Barabanki, Uttar Pradesh
3 MIN READ→
The appellant, a law graduate with 90% permanent locomotor disability (left shoulder disarticulation) and a practicing advocate since 2015, applied for the post of Assistant District Attorney (ADA) under a 2018 advert...
3 MIN READ→
The appellant, the adopted daughter and legal heir of Dr. G.B. Bazliel, alleged that the respondents conspired to grab her father’s ancestral property and bank deposits through extortion, forgery, and fraud
3 MIN READ→
The Appellant, a complainant and PW-1 in a murder trial, challenged the concurrent orders of the Trial Court and the High Court of Allahabad which refused his application under Section 319 of the CrPC to summon Rajend...
3 MIN READ→
The Municipal Corporation, Chandigarh, conducted a recruitment exam for one post of Law Officer, where selection was based solely on a written test
3 MIN READ→
In 2006, the Ministry of Coal allocated a coal block to Prakash Industries Limited (PIL).
3 MIN READ→
The appellant and the deceased, Chennamma, were married for seventeen years and had four children
2 MIN READ→
The Plaintiff (Goltens Dubai), a ship-repair company, carried out repairs on the vessel Master Panos.
3 MIN READ→
The petitioner, an adoptive mother of two, filed a public interest litigation challenging the constitutionality of Section 5(4) of the Maternity Benefit Act, 1961 (as amended in 2017).
3 MIN READ→
In September 2012, Terrascope Ventures Ltd (the Company) issued a notice for an Extraordinary General Meeting (EoGM) to raise funds through preferential allotment, stating the objects as capital expenditure, acquisiti...
3 MIN READ→
Ramadebi Rautray (appellant-election petitioner) and Basanti Sahoo (respondent-returned candidate) contested elections for Panchayat Samiti Member posts in 2022 and subsequently for Chairman of the Delang Panchayat Sa...
3 MIN READ→
The case concerns the eligibility of Anganwadi Workers for vacancies of Supervisors in the Integrated Child Development Scheme (ICDS).
5 MIN READ→
The respondent, Surat Singh, was apprehended on March 13, 2013, during a routine police nakabandi while carrying a red-grey colored backpack.
4 MIN READ→
The Appellants are employees of the Air Force Group Insurance Society (AFGIS), established in 1976 under the Societies Registration Act, 1860, with the President of India's sanction.
3 MIN READ→
![Conviction under Prevention of Corruption Act sustained despite witness delay and absence of physical currency notes during trial.. Raj Bahadur Singh v. State of Uttarakhand [2026 INSC 239 (Criminal Appeal No. 1105 of 2013)]. Supreme Court. LawLens](/stories/thumbnails/conviction-under-prevention-of-corruption-act-sustained-despite-witness-delay-and-absence--352405064c434d28bf498f4fe18fa76f.webp)
The Appellant, an Excise Constable, allegedly demanded a bribe of Rs. 500/- from the complainant (PW-1) on 16.06.1990 to avoid filing a liquor contraband case against him
2 MIN READ→
![Supreme Court exercises Article 142 powers to settle decadal recruitment dispute through mediated appointment of original litigants.. S G Jamaludheen etc. v. State of Karnataka & Others etc. [2026 INSC 235]. Supreme Court. LawLens](/stories/thumbnails/supreme-court-exercises-article-142-powers-to-settle-decadal-recruitment-dispute-through-m-44ee1530cf7e401f9221eccaaacc16ec.webp)
In August 2006, the Karnataka Public Service Commission (KPSC) advertised 145 posts for Motor Vehicle Inspectors.
2 MIN READ→
![### Uncorroborated testimony of prosecutrix with unexplained delay and material contradictions cannot sustain a conviction for rape.. Rajendra & Ors v. State of Uttarakhand [2026 INSC 238]. Supreme Court. LawLens](/stories/thumbnails/uncorroborated-testimony-of-prosecutrix-with-unexplained-delay-and-material-contradictions-05b2d86c265643b89331d31289c5a648.webp)
The appellants challenged their conviction under Sections 376(2)(g) and 506 of the Indian Penal Code (IPC).
2 MIN READ→
![Confirmed Auction Sale Subject to Limited Remand for Revaluation of Assets to Ensure Fair Market Price. Om Sakthi Sekar v. V. Sukumar & Ors. [2026 INSC 237]. Supreme Court. LawLens](/stories/thumbnails/confirmed-auction-sale-subject-to-limited-remand-for-revaluation-of-assets-to-ensure-fair--f19cc2abe3214d84b51a9ea718f36929.webp)
The appellant was the successful third-party auction purchaser of "Schedule A to E" properties in 2010, following recovery proceedings initiated by Respondent No. 6 (Indian Bank) against Respondent No. 7 and guarantor...
3 MIN READ→
![Unexplained delay and failure to prove absolute land title bar Article 32 claims for ancestral property compensation.. Mizo Chief Council Mizoram v. Union of India & Ors. [2026 INSC 236]. Supreme Court. LawLens](/stories/thumbnails/unexplained-delay-and-failure-to-prove-absolute-land-title-bar-article-32-claims-for-ances-110a45f4e5c6429c8755d91025ff80c5.webp)
Historically, Mizo society in the Lushai Hills was organized under Chieftains who administered territories (Ram) and collected tributes (Fathang).
3 MIN READ→
The appellant, a Constable in the Delhi Police, was dismissed from service on 18.07.2017 by the Deputy Commissioner of Police (DCP).
3 MIN READ→
![Mandatory Appointment of PwBD Candidates to Posts Subsequently Identified as Suitable Under the RPwD Act 2016. Sudhanshu Kardam v. Comptroller and Auditor General of India and Ors. [2026 INSC 232]. Supreme Court. LawLens](/stories/thumbnails/mandatory-appointment-of-pwbd-candidates-to-posts-subsequently-identified-as-suitable-unde-795b8ff9fbda4cd48a09bcc84a1a33f1.webp)
Respondent No. 3 (Amit Yadav) and the Appellant (Sudhanshu Kardam) applied for the post of ‘Auditor’ in the CAG office through the SSC CGLE-2018 under categories for Persons with Benchmark Disabilities (PwBD)—specific...
2 MIN READ→
![Acquittal based on benefit of doubt does not entitle a candidate to appointment in disciplined forces.. The State of Madhya Pradesh & Ors. v. Rajkumar Yadav [2026 INSC 225]. Supreme Court. LawLens](/stories/thumbnails/acquittal-based-on-benefit-of-doubt-does-not-entitle-a-candidate-to-appointment-in-discipl-467d3613677c4f9598420bdc5956dfcb.webp)
The respondent applied for the post of Constable (Driver) in the Madhya Pradesh Police in 2016.
2 MIN READ→
![### Legal Headline Salary income cannot be the sole criterion for determining OBC Creamy Layer status absent post-equivalence.. Union of India and Others v. Rohith Nathan and Others [2026 INSC 230]. Supreme Court. LawLens](/stories/thumbnails/legal-headline-salary-income-cannot-be-the-sole-criterion-for-determining-obc-creamy-layer-7c9d0a86816548e8b6dda6b1ac326a12.webp)
The Appellants challenged judgments from the Madras, Delhi, and Kerala High Courts which had ruled in favor of candidates from the Other Backward Classes (OBC) category.
3 MIN READ→
![Seniority of direct recruits must be counted from the initial date of joining, including prescribed training periods.. M. Thanigivelu and Ors. v. Tamil Nadu Electricity Board and Ors. [2026 INSC 229; Civil Appeal No. 862 of 2026]. Supreme Court. LawLens](/stories/thumbnails/seniority-of-direct-recruits-must-be-counted-from-the-initial-date-of-joining-including-pr-76beec0075f54ad8b5803d342a45e385.webp)
The dispute involves the inter-se seniority between Assistant Engineers (AE) recruited directly and those selected internally within the Tamil Nadu Electricity Board (TNEB).
3 MIN READ→
The Appellant (MCGM) awarded a consultancy contract for a sewage project to the Respondent in 1995.
3 MIN READ→
![Civil Court must stay suit challenging gift deed pending determination of Khatedari rights by Revenue Court. Arjun & Anr. v. Mukesh & Ors. [2026 INSC 227 (Civil Appeal No. of 2026 @ SLP (C) No. 157 of 2026)]. Supreme Court. LawLens](/stories/thumbnails/civil-court-must-stay-suit-challenging-gift-deed-pending-determination-of-khatedari-rights-16cf489c10c9482cb56fa6b01ee3d09c.webp)
The dispute involves a property of 3.16 hectares originally held by Rameshwar, who gifted it to his great-grandchildren (Respondents 1-3) via a gift deed.
3 MIN READ→
![Status quo must be maintained to preserve assets pending adjudication of oppression and mismanagement claims.. Moniveda Consultants LLP and Another v. Shajas Developers Private Limited and Others [2026 INSC 226]. Supreme Court. LawLens](/stories/thumbnails/status-quo-must-be-maintained-to-preserve-assets-pending-adjudication-of-oppression-and-mi-8b7eabd5cad14ab99641fe058662da40.webp)
Appellant No. 1 claims a 40% shareholding in Respondent No. 1 (the holding company of Respondent No. 2), which owns land in Mumbai valued at approximately Rs. 1000 crores.
2 MIN READ→
![Presence of accused in unlawful assembly with common object attracts vicarious liability under Section 149 IPC.. Dablu etc. v. State of Madhya Pradesh [2026 INSC 224; Criminal Appeal Nos. 1819-1821 of 2011]. Supreme Court. LawLens](/stories/thumbnails/presence-of-accused-in-unlawful-assembly-with-common-object-attracts-vicarious-liability-u-638cbc8bede14584ac29ab2fbba92f0b.webp)
On June 3, 2000, six accused persons, including the appellants, alighted from a bus at Tihuli bus stand armed with various firearms.
2 MIN READ→
![Inconsistent dying declarations and deficient investigation cannot sustain a conviction for parricide based on motive alone.. Sanjay Kumar Sharma v. State of Bihar & Ors. [2026 INSC 223 (Crl. A. @ SLP Crl. 15378 of 2024)]. Supreme Court. LawLens](/stories/thumbnails/inconsistent-dying-declarations-and-deficient-investigation-cannot-sustain-a-conviction-fo-7a34d07dfcdd4ee0a71881e7bb14bf8b.webp)
On 23.11.2016, a fire gutted a shanty in Mahadeopur, Bihar, resulting in the death of Sarangdhar Singh and his wife, Kamla Devi
2 MIN READ→
![Clinically Assisted Nutrition and Hydration constitutes medical treatment amenable to withdrawal in a patient’s best interest.. Harish Rana v. Union of India & Ors. [2026 INSC 222 (Miscellaneous Application No. 2238 of 2025 in SLP (C) No. 18225 of 2024)]. Supreme Court. LawLens](/stories/thumbnails/clinically-assisted-nutrition-and-hydration-constitutes-medical-treatment-amenable-to-with-fc7e7721fbe04edf9f1a64ad4b7d860e.webp)
The applicant, Harish Rana, suffered a severe traumatic brain injury in 2013.
3 MIN READ→
![Absence of conspiracy does not preclude independent conviction for bribery based on proven demand and recovery.. Central Bureau of Investigation v. Baljeet Singh [2026 INSC 221]. Supreme Court. LawLens](/stories/thumbnails/absence-of-conspiracy-does-not-preclude-independent-conviction-for-bribery-based-on-proven-048d3d3a7e264d9cb28a67323c48c593.webp)
The complainant (PW1), a partner in a firm under income tax scrutiny, alleged that Baljeet Singh (A2), an Income Tax Inspector, demanded a bribe of ₹5 lakhs on behalf of the Assessing Officer, Arun Kumar Gurjar (A1).
2 MIN READ→
![Exclusion of academic arrangement appointees from regularisation benefits under Section 3(b) of 2010 Act is unconstitutional.. Abhishek Sharma v. The State of Jammu and Kashmir & Ors. [2026 INSC 220; Civil Appeal No. 5108 of 2023]. Supreme Court. LawLens](/stories/thumbnails/exclusion-of-academic-arrangement-appointees-from-regularisation-benefits-under-section-3--6b69d472c7254ada8a25b111cfefd5c7.webp)
The Appellants were appointed as Junior Staff Nurses/Health Workers between 2011 and 2013 under SRO No. 384 of 2009 (2009 Rules), which governed "academic arrangement" appointments in Government Medical Colleges.
2 MIN READ→
![### Statutory Takeover Without Demonstrated Mismanagement or Just Compensation Is Manifestly Arbitrary and Unconstitutional. Anurag Krishna Sinha v. State of Bihar & Anr. [2026 INSC 219]. Supreme Court. LawLens](/stories/thumbnails/statutory-takeover-without-demonstrated-mismanagement-or-just-compensation-is-manifestly-a-e063e8792c6a4d8fa0765b4b1a811a1e.webp)
In 1924, Dr. Sachchidanand Sinha established the Smt. Radhika Sinha Institute and Sachchidanand Sinha Library in memory of his wife.
3 MIN READ→
![State's Article 21 obligation necessitates a no-fault compensation framework for serious adverse events following COVID-19 immunization.. Rachana Gangu & Anr. v. Union of India & Ors. [2026 INSC 218]. Supreme Court. LawLens](/stories/thumbnails/state-s-article-21-obligation-necessitates-a-no-fault-compensation-framework-for-serious-a-cd481b8954424a50b798e039e19b2826.webp)
The proceedings originated from a Writ Petition under Article 32 filed by parents of young individuals who allegedly died due to complications (such as Cerebral Venous Sinus Thrombosis and Multisystem Inflammatory Syn...
3 MIN READ→
![Absence of Section 65-B certificate and broken chain of custody render electronic and forensic evidence inadmissible.. Pooranmal v. The State of Rajasthan & Anr. [2026 INSC 217 (Criminal Appeal No. of 2026 arising out of SLP (Crl.) No. 1977 of 2026)]. Supreme Court. LawLens](/stories/thumbnails/absence-of-section-65-b-certificate-and-broken-chain-of-custody-render-electronic-and-fore-5b8c01d31d1b45ae9d906d53e43e00b7.webp)
The appellant, Pooranmal, and co-convict Ladu Lal were convicted by the Trial Court for the murder of Ladu Lal’s wife, Aruna, under Sections 302/34 and 201 of the IPC.
2 MIN READ→
![Societies reorganized under State Reorganisation Acts do not automatically acquire Multi-State status under Section 103 of the 2002 Act.. Registrar Cane Cooperative Societies & Ors. v. Gurdeep Singh Narval (Dead) through LRs & Ors. [2026 INSC 216]. Supreme Court. LawLens](/stories/thumbnails/societies-reorganized-under-state-reorganisation-acts-do-not-automatically-acquire-multi-s-14d5d65f853449fb899750e725d89352.webp)
The Sugarcane Growers Cooperative Societies of Bajpur and Gadarpur were originally registered under the U.P. Cooperative Societies Act, 1965, with areas of operation spanning villages that now fall into both Uttar Pra...
3 MIN READ→
![Grant of Anticipatory Bail Where Accused Cooperated With Investigation and Lacks Direct Link to Offence Seizures. Manoj Kumar Mutta v. The State of Andhra Pradesh [2026 INSC 215]. Supreme Court. LawLens](/stories/thumbnails/grant-of-anticipatory-bail-where-accused-cooperated-with-investigation-and-lacks-direct-li-454d9457bb3d46da846768a4860c3541.webp)
The appellant, a businessman dealing in bottle caps and glass bottles, challenged a High Court order dated December 5, 2025, which refused him anticipatory bail in Crime No. 171 of 2025.
2 MIN READ→
![MoU Withholding Material Evidence Vitiates Specific Performance Claims and Disentitles Plaintiff to Discretionary Relief.. Muddam Raju Yadav v. B. Raja Shanker (D) through LRs. & Ors. [2026 INSC 214]. Supreme Court. LawLens](/stories/thumbnails/mou-withholding-material-evidence-vitiates-specific-performance-claims-and-disentitles-pla-06e5086653c4487c9a506f4b6dc2bdb6.webp)
The appellant (plaintiff) filed a suit for specific performance based on a registered agreement of sale dated 4.6.2002 for a house property in Ranga Reddy District for a consideration of Rs. 13,00,000, of which Rs. 6,...
2 MIN READ→
![### Discount for lack of marketability is a valid valuation principle in non-oppressive share capital reductions.. Pannalal Bhansali v. Bharti Telecom Limited & Ors. [2026 INSC 213; Civil Appeal No. 7655 of 2025 etc.]. Supreme Court. LawLens](/stories/thumbnails/discount-for-lack-of-marketability-is-a-valid-valuation-principle-in-non-oppressive-share--fa6bc96f201141d883498f6bd1a118c0.webp)
The 1st Respondent, Bharti Telecom Limited (BTL), a closely held company, sought to reduce its share capital under Section 66 of the Companies Act, 2013, by cancelling 28,457,840 equity shares held by minority shareho...
3 MIN READ→
![### Allegations Against In-Laws Lacking Specificity and Overt Acts Subject to Quashing for Being General and Omnibus. Dr. Sushil Kumar Purbey & Anr. v. The State of Bihar and Ors. [2026 INSC 212]. Supreme Court. LawLens](/stories/thumbnails/allegations-against-in-laws-lacking-specificity-and-overt-acts-subject-to-quashing-for-bei-3824892825b14508910e802ddf4aae8b.webp)
The complainant married Dr. Rishi Raj in July 2019
2 MIN READ→
The appellants claimed ownership of land in Gwalior (Survey No. 2029) as ancestral property.
3 MIN READ→
![Third-party aiding or abetting wilful disobedience of court orders is liable for contempt of court.. Israr Ahmad Khan v. Amarnath Prasad & Ors. [2026 INSC 209]. Supreme Court. LawLens](/stories/thumbnails/third-party-aiding-or-abetting-wilful-disobedience-of-court-orders-is-liable-for-contempt--c9e234abf46f461d8281e1c2b0777e7d.webp)
The Petitioners filed contempt petitions alleging non-compliance with the Supreme Court’s order dated 20.05.2025 in Civil Appeal Nos. 7023/2025 and 7024/2025.
2 MIN READ→