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High Courts04 Aug 2026Disposed Of

Hurba Petro & Ors. Vs Union Of India & Ors.

Delhi High Court · (2026) 08 DEL CK 4403

National Investigation Agency Act, 2008-Section 21, 21(1), 21(2), 21(3), 21(4), 21(5)Unlawful Activities (Prevention) Act, 1967-Section 18, 43D, 43D(2), 43D(2)(b)Code of Criminal Procedure, 1973-Section 167, 378(3), 482
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High Courts04 Aug 2026

Arun Birla Vs Nirmal Singh & Anr.

Delhi High Court · (2026) 08 DEL CK 4409

Code of Civil Procedure, 1908-Section 100, Order XLII, XXIII Rule 1, 2 Rule 2, XXXIVSpecific Relief Act-Section 38Arbitration and Conciliation Act, 1996-Section 8, 34
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High Courts04 Aug 2026

Dr. Bela Shah Vs Indian Council Of Medical Research & Ors.

Delhi High Court · (2026) 08 DEL CK 4479

Central Civil Services (Classification, Control and Appeal) Rules, 1965-Rule 145, 2(a), 11, 12, 12(2)(b), 13, 13(2), 14, 14(3), 14(4), 15Central Civil Services (Temporary Service) Rules, 1985-Rule 2(a), 5(1)(a)Public Servants (Inquiries) Act, 1850
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High Courts04 Aug 2026Allowed

Vikash Vs The State Govt Of NCT Delhi & Anr.

Delhi High Court · (2026) 08 DEL CK 4519

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415(2), 528Indian Penal Code, 1860-Sections 366, 376(2)(n), 506(II), 363Protection of Children from Sexual Offences Act, 2012-Section 5(l), 6, 29, 30
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