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High Courts04 Aug 2026Allowed

Holitech India Private Limited Vs Union Of India & Ors.

Delhi High Court · (2026) 08 DEL CK 4265

Customs Act, 1962-Chapter XIVA, Section 127B, 127C, 127C(2), 127C(3), 127C(4), 127C(5), 127C(5A), 127C(7), 127C(8), 127C(8A), 127C(10), 127C(11), 127C(12)Customs (Import of Goods at Concessional Rate of Duty) Rules, 2017Finance Act, 2025
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High Courts04 Aug 2026

Union Of India & Anr. Vs Pooja Khanna

Delhi High Court · (2026) 08 DEL CK 4224

Indian Penal Code, 1860-Section 419/420/467/471/34The Notaries Act, 1952-Section 3, 4, 5, Sub-section 2 of Section 5, 7A, 9, 10, 12, 15The Notaries Rules, 1956-Rule 3, 4, 6, 7, 7A, 8, 8(1)(c), 8(4), 8(4A)
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High Courts04 Aug 2026Allowed

Charu Tanya & Ors

Gauhati High Court · (2026) 08 GAU CK 4116

Block Education Officer (Group-B Gazetted) Recruitment Rules, 2017-Rule 10, 11Right of Children to Free and Compulsory Education Act, 2009
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High Courts04 Aug 2026Allowed

Bitopan Kalita Vs The State Of Assam & Anr.

Gauhati High Court · (2026) 08 GAU CK 3903

Code of Criminal Procedure, 1973-Section 374 (2), 313, 164Indian Penal Code, 1860-Section 354, 387, 506Protection of Children from Sexual Offences Act, 2012-Section 8, 4, 30, 29
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