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AIROnline 2026 SC 1031
Supreme Court Of India
Sainaba v. State Of Kerala
Hon'ble Judge(s):
Ahsanuddin Amanullah,
Manmohan
, JJ
CRIMINAL APPEAL - 4640 of 2026 , (ARISING OUT OF SLP (CRL.) NO.17180 OF 2025),, decided on 30/09/2026
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AIROnline 2026 SC 1032
Supreme Court Of India
M/s. ASJ Finsolutions Pvt. Ltd. v. Vikram Bajaj Hon'ble Judge(s):
J. B. Pardiwala,
K. Vinod Chandran
, JJ
Civil Appeal - 13023 of 2025, decided on 28/09/2026
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AIROnline 2026 SC 1033
Supreme Court Of India
In Re: Recent Rape Incidents In Delhi NCR v. Nil Hon'ble Judge(s):
J. B. Pardiwala,
K. Vinod Chandran
, JJ
Suo Moto Writ Petition (Criminal) - 6 of 2026, decided on 28/09/2026
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AIROnline 2026 SC 961
Supreme Court Of India
Owners and Parties Interested in M.V. Nereus Progress v. Om Freight Forwarders Ltd Hon'ble Judge(s):
Joymalya Bagchi,
V. Mohana
, JJ
CIVIL APPEAL - 13134 of 2026 , Arising out of SLP (C) No. 23834 OF 2026),, decided on 25/09/2026
Negotiable Instruments Act (26 of 1881) , S.138 Proviso(b)— General Clauses Act (10 of 1897) , S.27— Evidence Act (1 of 1872) , S.114— Dishonour of cheque - Setting aside of conviction - Ground of non-serving of statuto...Read More
Insolvency and Bankruptcy Code (31 of 2016) , S.9— Liquidation process - Auction - Forfeiture of Earnest Money Deposit (EMD) - E-auction notice contained unambiguous clause stating that entire amount paid by successful...Read More
Constitution of India , Art.32, Art.21— Suo motu petition - Rape incidents in Delhi NCR - Raising serious concerns regarding safety in public spaces - Suo motu proceedings were initiated on account of recent incident of...Read More
Admiralty (Jurisdiction and Settlement of Maritime Claims) Act (22 of 2017) , S.5(1)(b), S.5(2)— Arrest of Vessel - Failure to discharge payment obligations under Bareboat Charterparty (BBC) - Challenge against - Operat...Read More