SCMONTHLY CASE LAW ARCHIVE
Read 163 LawLens analyses of Supreme Court judgments published in May 2026, covering key rulings, legal principles and case law.
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The Petitioner, an anti-trafficking NGO, originally filed a Writ Petition in 2004 highlighting systemic failures in the rescue and rehabilitation of victims of Commercial Sexual Exploitation (CSE).
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Following the bifurcation of Bihar under the Bihar Reorganisation Act, 2000, assets and liabilities of five State-owned Corporations were to be apportioned between Bihar and Jharkhand
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The petitioner initiated contempt proceedings against Rajasthan state officials, including the Deputy Commissioner of Hawa Mahal-Amer Zone and the Director of Local Bodies, alleging willful disobedience of a Supreme C...
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The appeals concern two primary issues: the ecological preservation of Reserve Forests and Tiger Reserves in Tamil Nadu, and the rehabilitation claims of displaced tea estate workers from the Bombay Burma Trading Corp...
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The petitioners were convicts sentenced to life imprisonment who had served over a decade in custody.
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The case arises from a family dispute involving the sale of ancestral agricultural land in 2007 for approximately Rs. 15.31 crores, the proceeds of which were received by Respondent No. 2 (father of the parties)
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The Appellant, the Mahant (Mathadhipathi) of Sri Swamy Hathiramji Mutt, was removed from his office by the Dharmika Parishad via an order dated 24.11.2023.
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The respondent-landlords let a building (approx. 5866 sq. ft.) to the Trade Tax Department of Uttar Pradesh in 1966.
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The first respondent, Amar Pradhan, filed a civil suit seeking a declaration of paternity and a 1/3rd share in the property of the appellant, Chaturbhuj Pradhan (CP), alleging he was born out of a consensual relations...
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The appellant was convicted under Sections 148, 448, 304 Part II r/w 149, and 323 of the IPC, receiving a four-year sentence.
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The appellant, Dhiraj Dutta, was the sole executor and beneficiary of a Will dated July 9, 1989, executed by Smt. Gouriprova Sen
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In July 1984, five persons, including the appellant and an accomplice-turned-approver (PW-1), conspired to steal a truck.
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Following the judgment in Anjuman Ishaat-e-Taleem Trust v. State of Maharashtra (2025 SCC OnLine SC 1912), a batch of over 65 review petitions was filed by various States, teachers' associations, and individual teachers.
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The case arose from a challenge to show-cause notices (SCNs) issued to online gaming companies (including Gameskraft), fantasy sports platforms (like Dream 11), and casino operators.
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The de-facto complainant, his minor daughter, and his brother-in-law were detained by three railway police officers (Respondents) at Mumbai Central Railway Station
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The States of Tamil Nadu and Karnataka enacted amendments to their respective gaming and police laws in 2021 to prohibit online betting and gambling, including on games of skill like Rummy and Poker when played for st...
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The Appellant, owner of land in Village Fazalwas, Gurugram, challenged the compensation awarded for land acquisition initiated under the Land Acquisition Act, 1894 (LA Act) via a 2008 notification
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Respondent No. 1 was appointed as Assistant General Manager (Networking) on probation at Vijaya Bank (now Bank of Baroda) on 05.01.2004
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The Appellants (Plaintiffs) purchased a three-storey property in Gwalior via court auction in 1964, obtaining symbolic possession in 1973.
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The Appellant (MPRDC) awarded a BOT road project to the Respondent (JCPL) via a Concession Agreement (CA) in 2003
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The Appellants (Proprietor and Firm) availed credit facilities from UCO Bank between 2006 and 2009.
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The Appellants (husband, mother-in-law, sister-in-law, and brother-in-law of the Complainant) were embroiled in over ten civil and criminal litigations with Respondent No. 2 following a matrimonial separation in 2011.
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The appellant, Reliance Industries Limited (RIL), held a 75% stake in Reliance Petroleum Ltd (RPL). In March 2007, RIL decided to divest 5% of its RPL holdings (22.50 crore shares) to raise capital.
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The Respondent was accused of rape and criminal intimidation under Sections 342, 376(1), and 506 of the IPC following a complaint by the prosecutrix (PW-1).
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The appellant is a construction contractor that imports pre-coated Aluminium Composite Panels (ACPs) from foreign manufacturers in standard sizes.
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The applicant, claiming to be a Sanyasi, sought land and monetary compensation for property allegedly encroached upon by the State of Uttar Pradesh in 2002 for road construction
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The respondent was appointed as a Temporary Attender after being sponsored by the Employment Exchange.
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The Appellant was the Promoter/Director of M/s. Oracle Home Textiles Limited (Corporate Debtor), an MSME.
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The appellant, former Managing Director of M/s. Surana Power Ltd. (SPL), issued a cheque for ₹5,03,21,250 to UCO Bank to discharge credit liabilities
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The parties married on April 19, 2017.
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The Appellants were convicted by the Special Judge (SC/ST Act), Dehradun, for the gang rape and murder of a 55-year-old woman
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In 2019, Amazon notified the Competition Commission of India (CCI) of its proposal to acquire a 49% stake in Future Coupons Pvt Ltd (FCPL)
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On August 5, 2003, at approximately 6:30 a.m., an 8-year-old boy, Satnam Singh, was abducted at pistol point by two men on a motorcycle while cycling to school with his sisters.
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On January 5, 1995, Central Excise officials, including respondents A.K. Gaba and Alok Gupta, inspected M/s Amoli Ceraplast Ltd. and seized records without acknowledgment
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The appellant, a driver for the Karnataka State Road Transport Corporation (KSRTC), was convicted by the Trial Court under Sections 279 and 304A of the IPC and Section 134 r/w 187 of the MV Act
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On July 23, 2012, Sachin Kumar (deceased), a 25-year-old Haryana Police Constable, died in a motor accident caused by a negligently driven Trolla
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The Plaintiff (Appellant) entered into a sale agreement dated 19.03.2010 with the Defendants (Respondents) for property Survey No. 75/12 for Rs. 9,30,000/-, of which Rs. 9,00,000/- was paid as earnest money.
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The Respondent No. 1, a Police Sub-Inspector, seized the Complainant’s vehicle and phone on accusations of illegal rice transportation
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The Appellants and Respondents are employees of the Andaman & Nicobar Police Department
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The Appellants represent various industrial units located within the Trans Thane Creek (TTC) Industrial Area, which was developed by the Maharashtra Industrial Development Corporation (MIDC).
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The dispute involves two factions of the erstwhile royal family of Kapurthala regarding the character and succession of properties held by the Brigadier (Respondent No. 1), the eldest descendant of Maharaja Paramjit S...
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The Appellant (mine owner) and Respondent (SISCO) entered into an iron ore sale agreement in 2004 and subsequent supplementary agreements
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The Election Commission of India (ECI) issued an order on June 24, 2025 (Impugned Order), directing a Special Intensive Revision (SIR) of electoral rolls in Bihar
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The petitioners filed a Miscellaneous Application seeking clarification/modification of a Supreme Court judgment dated 18.05.2026
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The appellant served in the Indian Railways for over 10 years before joining the Kerala State Electricity Board (the Board) in 2001.
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The Appellants are three registered societies (Hindustan Medical Institution, Eastern India Educational Institution, and Belle Vue Clinic) that hold significant shares in Birla Corporation Limited (BCL).
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The Appellants, partners of M/s Kay Pee Exporters, entered into a business arrangement with Respondent No. 2 (Complainant) involving textile exports to the USA and Canada
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The appellant (A-2) was tried alongside three others for the 1998 murder of a victim involving knife injuries to the torso and abdomen.
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The Appellant was tried for offences under Sections 376, 312, and 417 of the IPC and subsequently acquitted by the Sessions Judge on 24.04.2024.
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On 29.03.1983, a mob of approximately 58 armed persons, fueled by village rivalry and a dispute over a pumping set, surrounded the house of Chandra Shekhar Choudhary in Village Jamalpur Kodai, Bihar
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In April 1992, the Madhya Pradesh Electricity Board (Plaintiff) hired out two tractor-trailers (manufactured in 1979/1982) to the Defendants under a three-year contract.
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The appellant, a head mechanic at "Hariom Automobile," was terminated following a misconduct complaint by a supervisor, Lalita
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The Appellant served as the Treasurer of a non-governmental organization (NGO) named TIMES.
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The appellant, a member of the Indian Railway Medical Service (IRMS), challenged her non-promotion to the post of Chief Medical Director in the Higher Administrative Grade (HAG)
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The Appellant (the Board) awarded rate contracts to the Respondent (the Company) for PVC pipes between 1998 and 2002. Following an audit alleging excess payments, the Board blacklisted the Company in 2003.
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In 2003, CIDCO (the New Town Development Authority for Navi Mumbai) approved the conversion of plots in Sector 30A, Vashi, from "Information Technology" use to commercial/residential use due to an IT sector downturn.
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The appellant, a 1997-batch IPS officer of the Maharashtra cadre, submitted a notice for Voluntary Retirement from Service (VRS) on 01.08.2019 under Rule 16(2A) of the 1958 Rules.
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The Supreme Court initiated this Suo Moto proceeding to address rampant illegal sand mining in the National Chambal Sanctuary (NCS), affecting endangered species like gharials and dolphins
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The Appellant (complainant) filed an FIR alleging that Respondent No. 2 (Monika Dwivedi) and her family members fraudulently induced him into an agreement to sell a residential property in Lucknow for ₹4.30 Crores.
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The Appellant finance company advanced ₹4.5 Crores to M/s Ravindra Bharathi Educational Society (Accused No. 1) through various tranches in 2018.
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The appellants (Owners) entered into a collaboration agreement on 09.04.2010 with the respondents' predecessor (Builder) for the reconstruction of a building
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The Appellant (plaintiff) filed a title suit for declaration, eviction, and damages against the Respondent (defendant), alleging unlawful possession of the suit premises
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The appellant (husband), along with his parents, was accused of causing his wife’s death by suicide through continuous dowry harassment and torture.
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The appellant, Pulkit, along with three others, was tried for the murder of Ashok Bakdiya in 2008.
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On April 26, 2007, two individuals hired a Bolero taxi driven by Ashok Kumar Sharma, who subsequently went missing
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On 20.07.2002, four members of a family (Rajesh, Madhu, Prabhanshu, and Vinita Shukla) were found murdered in their home in Satna
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The appellant, a senior anaesthetist at Dhanalakshmi Hospital, Kannur, was part of a surgical team for a piles operation on May 29, 2002.
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The litigation concerns competing claims over the estate (valued at over Rs. 100 Crores) of Purvez Burjor Dalal, who died on 07.12.2011.
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The Respondent-Assessee imported "n-Hexane" (or "Exxsol Hexane"), classifying it as a saturated acyclic hydrocarbon under Customs Tariff Heading (CTH) 2901.10 and Central Excise Tariff Heading (CETH) 2901.90
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On May 21, 2004, the original claimant was allegedly knocked down by a lorry (WB-41-3999) after alighting from a rickshaw, resulting in traumatic paraplegia and permanent disability.
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The Appellant (A1) married the deceased, Soma Acharjee, approximately fifteen months prior to her death on 16.06.2007
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The State of Himachal Pradesh notified the Industrial Policy of 2019 and corresponding 2019 Rules to attract investment
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The appellants (the husband's sister, mother, brother, and sister-in-law) challenged High Court orders that refused to quash criminal proceedings initiated against them by Respondent No. 2 (the wife).
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The appellant was convicted under Section 302 of the IPC and sentenced to life imprisonment by the trial court on December 20, 2022, for a murder committed in 2020.
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The dispute concerns ancestral land (Survey No. 157) in Village Panas, Surat, where the appellants claim a 2/3rd share based on 1988 ULC Act proceedings, while Respondent No. 2 claims exclusive ownership via a 1987 se...
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The Appellant purchased agricultural land in 1996.
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The son of the de-facto complainant went missing on 30.10.2012 after leaving his home with three companions (the accused) on motorbikes
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The Appellant/Informant challenged a High Court order dated 22.09.2025 granting regular bail to Respondent No. 2 (Jeeshan).
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The Appellant, nephew of the deceased Bharat Singh, challenged a High Court of Allahabad order dated January 22, 2026, which granted bail to Respondent No. 2 (Accused No. 1).
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The informant, Amar Singh (PW3), while performing night watchman duties on June 5, 2000, intervened to stop the appellants from assaulting an individual.
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The Appellant and the prosecutrix (PW-1) were in a consensual romantic and physical relationship for approximately two years
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The State of Assam engaged a large number of Muster Roll (MR) and Work Charged (WC) workers since 1980
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The Appellant (Accused No. 1) married the deceased, Rupali, in April 2012
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The testator, B. Sheena Nairi, a Chartered Accountant, died in 1983 leaving behind agricultural lands in Karnataka and properties in Bombay.
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The Rajiv Gandhi National Aviation University was established under the Rajiv Gandhi National Aviation University Act, 2013
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The Directorate of Enforcement (ED) registered an ECIR against the appellant on 24.07.2023, leading to his arrest on 27.04.2024
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The Respondents (Landowners) owned 98,369.1 sq. mts. of land in village Anik, Chembur, which was reserved for a "garden" under the 1994 Development Plan.
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The appellant, a Sri Lankan national, entered India in 2009 with a valid passport and tourist visa, registering as a non-camp refugee in Tamil Nadu.
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The appellant participated in a tender issued by the Water Resources Department, Chhattisgarh, for the "Construction of Head Work of Lamti Feeder Minor Tank Scheme"
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The Appellants (PSLDC and PSPCL) challenged an APTEL judgment that reversed a penalty of ₹162.74 crores imposed on the Respondent (SGS/TSPL) for "misdeclaration of Declared Capacity" (DC) on four days in January 2017.
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The Appellant, a 75-year-old widow, filed FIR No. 10/2025 alleging that her son (Accused No. 1) and daughter-in-law (Accused No. 2) cheated her by transferring family properties into her name via a settlement deed, se...
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The case arises from a motor accident where a rashly driven tractor killed a motorcyclist, leaving behind a widow and three children.
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The Appellant’s second bail application in a case involving Sections 419, 420, 467, 468, and 471 of the IPC was rejected by the Allahabad High Court
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The Appellant, a Forest Range Officer, was accused in a 2001 FIR involving the illegal felling and transportation of timber by M/s Keshari Traders (RMP).
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The petitioners were directors of M/s Krrish Realtech Pvt. Ltd., a company that failed to deliver possession of plots in the "Brahma City/Krrish World" project.
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The appellant was at Sl. No. 59 in the waitlist for the post of Principal under Advertisement No. 49 of 2019 issued by the UP Higher Education Service Selection Commission
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The case involves the broad daylight murder of Dr. Subbiah in Chennai on September 14, 2013, following a prolonged dispute over 2 acres of land in Kanyakumari
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The Supreme Court of India took suo motu cognizance of the escalating menace of stray dog attacks and cattle intrusions on public roads and institutional premises.
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The respondents were appointed as Junior Assistants in 2013 and promoted to Senior Assistants in 2016.
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The Appellant, a driver for the Bengaluru Metropolitan Transport Corporation (BMTC), was driving a bus on December 27, 2011, when it struck a pedestrian, Rangamma, who later succumbed to her injuries
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The Appellant, a former government employee and political activist, was arrested on 11.06.2020 after a police interception of a vehicle led to the recovery of narcotics and cash
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The Appellant (Jennifer Messias) purchased a flat in Jabalpur with her husband in 1991. Following judicial separation and her husband's subsequent death, she filed Civil Suit No. 7A/2011 for partition and separate pos...
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The Appellant, an Engineer appointed to the State Service in 1984 under the 'backward class' (Mallah) category, produced a certificate in 1993 claiming 'Majhwar' Scheduled Tribe status.
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The appellant, a squash coach, sustained injuries in a motorcycle accident on August 16, 2019, due to the negligence of another rider.
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The Appellants (daughters of B.M. Seenappa) filed a suit for partition in 2007, claiming their father died intestate in 1985
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The respondent met with a motor vehicle accident and filed a claim before the Motor Accidents Claims Tribunal (MACT) seeking compensation for loss of income, medical expenses, and other heads
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The Appellant (Plaintiff No. 1) is a co-landlord and co-owner of "Memorare Building" in Mumbai
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The appellant is the daughter of late Onkar Singh and Mohinder Kaur. Following her father’s death, the appellant acquired rights over certain properties via succession.
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The Appellants, Grade-IV employees, obtained a favorable order from the Andhra Pradesh Administrative Tribunal on 20.07.2012, granting them a minimum regular pay scale.
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The Appellants (landlords) filed an eviction suit (S.C.C. Suit No. 52 of 2021) against the Respondent (tenant) for arrears of rent and damages.
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Reliance Industries Limited (RIL), as part of an international consortium, extracts natural gas from the KG-D6 basin off the coast of Andhra Pradesh
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The petitioner was convicted under Sections 120B and 302 of the IPC for murder by a Special Judge in Dehradun in 2007 and sentenced to life imprisonment
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The appellants, a family and two companies, invested Rs. 2.51 crore with Respondent Nos. 2 to 6 between 2016 and 2019 for a resort project, based on promises of 24% annual interest
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Two batches of MBBS students (2013-14 and 2014-15) were admitted to Sardar Rajas Medical College, Hospital and Research Centre (SRMCH), managed by Selvam Educational and Charitable Trust.
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The appellant was convicted by the Special Sessions Judge and the High Court of Telangana for the murder of Shiva Shankar under Sections 302 and 323 of the IPC, and Sections 3(2)(v) and 3(1)(x) of the SC/ST Act.
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In January 2013, IIIT-Allahabad (Respondent No. 2) issued an advertisement (FS-01/2013) for regular appointments to the post of Assistant Professor.
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The appellant was declared the winner of the Gram Panchayat Pradhan election by a margin of one vote
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The Appellant, a real estate firm, entered into a Development Agreement (DA) with Respondent No. 1 (a Housing Society) on 20.12.2011 for a redevelopment project
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The Applicants (Respondents 7-10 and 12-17 in the original appeal) filed a miscellaneous application seeking clarification and correction of an order dated 27.01.2026
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The appellant (complainant) challenged an interim order dated 06.02.2026 passed by the Allahabad High Court, which stayed the filing of a police report (charge-sheet) under Section 193(3) of the Bharatiya Nagarik Sura...
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The second respondent (complainant) admitted his mother to Narayana Multispecialty Hospital for surgery in February 2021
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The Appellant’s resolution plan regarding the corporate debtor, Samson and Sons Builders and Developers Pvt. Ltd., was approved by the NCLT, Kochi, on 14.08.2024.
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The National Highways Authority of India (NHAI) acquired 1,394 square meters of land in Nagpur belonging to Alfa Remidis Ltd. for widening NH No. 547-E
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The first Respondent, a Senior Manager at Canara Bank, was charge-sheeted in 2005 for negligence and misconduct regarding the sanctioning of loans to two trading companies without proper verification of assets or borr...
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On May 28, 2000, Karan Pal Singh, a 22-year-old third-year Mechanical Engineering student with a diploma in Plastic Engineering and AutoCAD certification, died following a motor accident caused by a rashly driven truc...
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The appellants filed a Public Interest Litigation (PIL) in the Rajasthan High Court seeking directions for the State to include the Rajasthani language in the syllabus for the Rajasthan Eligibility Examination for Tea...
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The parties married in 2009. The appellant (a qualified dentist) initially moved with the respondent (an Army officer) to various postings
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The appellant-assessee borrowed ₹3.80 crores from Corporation Bank to purchase shares of Shaw Wallace and Company Ltd.
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The appellant, a police constable, was accused of participating in a physical altercation with another constable over a trivial mess-related dispute on February 19, 1989.
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Sanand Properties P. Ltd. (“Assessee”) entered into an Association of Persons (“AOP”) agreement with Raviraj Kothari Co. to develop residential projects.
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The Appellant was convicted by the Additional City Sessions Court, Ahmedabad, under Section 302 of the IPC and Section 135 of the Bombay Police Act for the murder of Somabhai Rabari
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The Appellant (Urmila Devi) and Respondent No. 3 (Manoj Devi) both contested the 2021 Gram Panchayat (Pradhan) Election in District Etah, UP. Respondent No. 3 was declared the winner by a margin of 2 votes
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The Appellants (accused) and Respondent No. 2 (complainant) are family members involved in a property dispute
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The Appellant, then President of the Gujarat High Court Advocates’ Association (GHCAA) and a Senior Advocate, held a live Facebook press conference on June 5, 2020.
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The incident occurred on May 12, 1999, at approximately 9:30 p.m. in Village Sarsi, where a group of individuals allegedly assaulted the deceased, Deshpal Singh, with firearms and other weapons
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Respondent No. 1, Ranjan Kumar, was appointed as a Constable in the Jharkhand Police in 2005.
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The Respondent (Plaintiff) filed a suit seeking a declaration of ownership of agricultural lands based on a Will dated 20.04.2018 executed by late K. Raghunath
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The Appellant, Indian Railways, sought to procure 100 MW of power via inter-state open access from Gujarat for its traction substations in Maharashtra
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The Appellant (plaintiff) obtained a decree for specific performance on 03.03.2017, directing him to pay the balance consideration of ₹57,50,000 within one month
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The Appellant (Collaborator) provided technical design and equipment to the 2nd Respondent (Contractor) to enable the Contractor to meet the eligibility criteria for a Coal Handling Plant project awarded by the 1st Re...
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The original vendor was granted land in 1977, with a grant certificate issued in 1981 under Schedule E of the Land Revenue Code, prohibiting alienation for 15 years.
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M/s. Emerald Mineral Exim Pvt. Ltd. (Corporate Debtor/CD) entered into an agreement with a Builder to purchase a commercial unit in 2011
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The Respondent (TPDDL) established the Rithala Combined Cycle Power Plant as a temporary measure to meet peak power demand for the 2010 Commonwealth Games
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The Appellants are para-teachers (contractual teachers) engaged under the Sarva Shiksha Abhiyan (SSA) in Jharkhand since 2002
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The Appellant (Durgapur Steel Plant) issued an advertisement in 2007 for the recruitment of Plant Attendants
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The appellant was arrested on November 7, 2023, for offenses under Sections 124A, 153A, and 120B of the IPC and Sections 18, 20, 38, and 39 of the UAPA
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The appellants operate formaldehyde manufacturing units in Rajasthan and Haryana. These units were established and operated based on Consent to Establish (CTE) and Consent to Operate (CTO) granted by respective State...
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On November 8, 2016, the appellant, then a fourteen-year-old pillion rider, sustained grievous injuries—including fractures and damage to his neck, head, and backbone—when the motorcycle driven by the first respondent...
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The Appellant, a senior pediatrician, retired from Patna Medical College (PMC) and joined Shridev Suman Subharti Medical College (SSSMC) in January 2015
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The Appellant (defendant) entered into an agreement to sell agricultural land to the Respondent (plaintiff) on 19.10.2005 for Rs. 5,00,000/- per acre, receiving Rs. 80,000/- as earnest money
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The Appellant (original complainant) filed two complaints under Section 138 of the Negotiable Instruments Act, 1881, against the Respondent for the dishonor of two cheques amounting to Rs. 2,00,000 and Rs. 50,00,000
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In 1950, a Gazette Notification was issued under the Hyderabad Forest Act to include 787 acres in Survey No. 81, Kalvalanagaram Village, as a reserve forest
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The respondent-plaintiffs (a registered society and its members) filed a suit for injunction and possession of an ancient temple, "Moorti Swarup Shri Govardhan Nath Ji," and its appurtenant properties
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The Corporate Insolvency Resolution Process (CIRP) was initiated against Earth Infrastructures Limited (EIL/Corporate Debtor).
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Appellant No. 1 is a company managed by Appellants 3 and 4. Facing financial constraints, they accepted an investment proposal from Respondent No. 1 (Dhananjay Pande), who was appointed Managing Director in 1998.
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The appellant (T. Gnanavel) was appointed as a Fitter in 1988 and later promoted to Overseer in 1995 following a High Court direction.
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The Respondent-Union filed a complaint (ULP No. 146/2019) under the MRTU & PULP Act, 1971, challenging disciplinary proceedings initiated by the Appellant-employer against certain employees
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The Appellant-RPSC invited applications for 181 posts of Assistant Prosecution Officer via an advertisement dated March 7, 2024, which prescribed a Degree in Law as the essential qualification
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The complainant’s wife underwent eye surgery performed by Dr. P.B. Lall in 1990, which allegedly led to permanent loss of vision
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The dispute involves a resort property in Nashik developed by the Complainant Company
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The Supreme Court was monitoring the implementation of the Rights of Persons with Disabilities Act, 2016 (“2016 Act”). Previously, on 12th September 2025, the Court issued directions for the appointment of Nodal Offic...
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The Government of Jammu and Kashmir launched the Rehbar-e-Taleem (ReT) Scheme in 2000 to address teaching staff shortages
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The Appellant, a national political party office bearer, held press conferences on April 5, 2026, alleging that the wife of the Chief Minister of Assam possessed three foreign passports and undisclosed overseas assets
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