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High Courts29 Jul 2026Allowed

Jagdish Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 07 MP CK 0960

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415(2)Code of Criminal Procedure, 1973-Section 374(2)Indian Penal Code-Sections 366, 376(2)(n), 363
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High Courts29 Jul 2026

Mandke Foundation Vs Union Of India & Anr.

Delhi High Court · (2026) 07 DEL CK 0872

Constitution of India-Article 226, 14 and 21Companies Act, 2013-Section 8, 212, 212(1)(c), 212(7), 212(8), 217, 217(8)Bharatiya Sakshya Adhiniyam, 2023-Section 63(4)
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High Courts29 Jul 2026

Anju Sharma Vs Dr. Deepak Oberoi

Delhi High Court · (2026) 07 DEL CK 0881

Code of Civil Procedure, 1908-Order XLI, Section 96, 2(12)Delhi Rent Control Act-Section 6A, 14(1)(e)Transfer of Property Act, 1882-Section 111(a), 109, 54
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High Courts29 Jul 2026

Bilal Mir Vs National Investigation Agency

Delhi High Court · 2026 INSC 734

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Constitution of India-Article 227Unlawful Activities (Prevention) Act, 1967-Sections 18, 18A, 18B, 20, 38, 39, 44, 44(2), 44(3)(b), 44(c)
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High Courts29 Jul 2026

Shah Nawaz Vs State Of NCT Of Delhi

Delhi High Court · (2026) 07 DEL CK 1145

Code of Criminal Procedure, 1973-Section 415(2), 207, 313(1)(b), 232Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Protection of Children from Sexual Offences Act, 2012-Section 6, 7, 9(m), 9(n), 10, 18
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High Courts29 Jul 2026

Amarjit Singh Vs AIIMS & Anr.

Delhi High Court · (2026) 07 DEL CK 1119

Constitution of India-Article 226, 227, 141, 14, 16Industrial Disputes Act, 1947-Section 2(s), 2(j), 2(oo) clause (bb), 25B, 25-B, 25F, 25-F, 25-GIndian Evidence Act, 1872-Section 114 Illustration (g)
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