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12,30,331 judgments in All Courts · page 1,117 of 61,517

Tribunals and Commissions15 Jul 2026

Umang Foundation Vs ITD

Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2066

Income Tax Act, 1961-Section 12AB, 12A, 12(1)(ac)(vi)-Item(B), 12A(1)(ac)(vi)-Item(B)
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High Courts15 Jul 2026

Invis Private Limited Vs Ajith M R & Ors.

High Court Of Kerala · (2026) 07 KL CK 1648

Arbitration and Conciliation Act, 1996-Section 9, 30, 36Code of Civil Procedure-Section 89, 91, 92, 36, Order XXIII Rule 3, I Rule 8Indian Contract Act, 1872
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High Courts15 Jul 2026

Adv. P.T. Joseph Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 07 KL CK 1650

The Kerala Government Law Officers (Appointment and Conditions of Service) and Conduct of Cases Rules, 1978-Rule 8, 8(2)(b), sub-clauses (a) and (c)Code of Criminal Procedure-Section 24, 24(3), 24(4)POCSO Act
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High Courts15 Jul 2026

Madhu V B Vs The State Of Kerala & Ors.

High Court Of Kerala · (2026) 07 KL CK 1652

Motor Vehicles Act, 1988-Section 198ASocieties Registration Act, 1860Religious Institutions (Prevention of Misuse) Act, 1988-Clause (d) of Section 2, Section 2, 3, 4, 5, 6, 7
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High Courts15 Jul 2026

Nisha Jose Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 07 KL CK 1653

Kerala Service Rules, 1959-Rule 100, 101, 101A, Note 4 under Rule 100, Note under Rule 2 to Appendix VIII of Part IMaternity Benefit Act, 1961
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High Courts15 Jul 2026

Sacred Heart Province Vs Deputy Labour Officer & Ors.

High Court Of Kerala · (2026) 07 KL CK 1654

Building and other Construction Workers' Welfare Cess Act, 1996-Section 2(1)(i), 2(d), 3, 4, 5Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Act, 1996-Section 2(1)(i), 2(1)(j)Insolvency and Bankruptcy Code, 2016-Section 14, 30, 31
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High Courts15 Jul 2026

Shareefa P Vs Union Of India & Ors.

High Court Of Kerala · (2026) 07 KL CK 1655

Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988-Section 3, 3(1), 3(2), 9(b), 9(c), 11, 22(b), 22(c), 20(b)(ii)A, 29Constitution of India-Article 14, 21, 22, 22(5)
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High Courts15 Jul 2026

Thara L.S Vs Union Of India & Ors.

High Court Of Kerala · (2026) 07 KL CK 1656

Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988-Section 3, 3(1), 3(2), 9(b), 9(c), 11Narcotic Drugs and Psychotropic Substances Act, 1985-Section 22(b), 29, 8(c)Constitution of India-Article 14, 21, 22, 22(4), 22(5)
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High Courts15 Jul 2026

Shifna K. Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 07 KL CK 1657

Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988-Section 3(1), 3(3), 3Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 22(b), 29(1)Constitution of India-Article 22(5)
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