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High Courts03 Aug 2026Dismissed

Abdul Haneef Madani Vs State Of Kerala

High Court Of Kerala · (2026) 08 KL CK 0279

Protection of Children from Sexual Offences Act, 2012-Section 3(a), 5(f) r/w 6, 5(m) r/w 6Indian Penal Code-Section 377, 503 r/w 506(ii)The Criminal Procedure Code, 1973-Section 428, 357
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High Courts03 Aug 2026Allowed

Limu Vincent Vs State Of Kerala

High Court Of Kerala · (2026) 08 KL CK 0333

Indian Penal Code-Section 279, 337, 304, 304A, S.299, S.302, S.304, S.304-AMotor Vehicle Act, 1988-Section 185A, 146 r/w 196Code of Criminal Procedure-Section 357(3), S.22, S.221, 261, 216
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High Courts03 Aug 2026Dismissed

Shiju Vs State Of Kerala

High Court Of Kerala · (2026) 08 KL CK 0330

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Protection of Children from Sexual Offences Act, 2012-Sections 10, 9(l), 9(n), 12, 11(i)
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High Courts03 Aug 2026Allowed

Sujit Kumar Chaudhary Vs The State of Bihar

Patna High Court · (2026) 08 PAT CK 0086

Bihar Primary Teachers (Appointment and Service Condition) Rules, 2006-Rule 10Constitution of India-Articles 14 and 16, 14Bihar Panchayat Primary Teachers (Appointment and Service Conditions) Rules, 2006-Rule 10
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High Courts03 Aug 2026

P.P. Jacob Vs Sheeba

Meghalaya High Court · (2026) 08 MEG CK 0065

Building RulesKerala Municipality Act, 1994Code of Civil Procedure, 1908-Section 47; Order XXI Rule 32; Sections 152 and 47
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High Courts01 Aug 2026Disposed Of

Registrar Of Companies, West Bengal Vs Ranjan Meghani

Calcutta High Court · (2026) 08 CAL CK 3004

Code of Criminal Procedure, 1973-Section 482, 401, 245(2), 394, Chapter XXXVI, 468(2)(c), 473, 468, 468 to 473Companies Act, 1956-Sections 58A, 58AA, 60, 67, 69, 73, 75, 81, 628, 81(1A), 67(3), 2(30), 621, 2(31), 226Companies Act, 2013-Section 448, 61(1)(a), 117(1), 210(1), 2(59), 439(2), 210, 2(60), 2(60)(v)
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