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High Courts06 Jul 2026Dismissed

Union Of India & Ors. Vs Alok Malviya

Madhya Pradesh High Court · (2026) 07 MP CK 0921

Constitution of India-Article 227Indian Penal Code-Sections 376-D, 328, 323Railway Servants (Discipline and Appeal) Rules, 1968-Rule 14(ii)
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High Courts06 Jul 2026

Union Of India & Ors. Vs Alok Malviya

Madhya Pradesh High Court · (2026) 07 MP CK 0913

Constitution of India-Article 227Indian Penal Code-Sections 376-D, 328, 323Railway Servants (Discipline and Appeal) Rules, 1968-Rule 14(ii)
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High Courts06 Jul 2026

Dharma Bai Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 07 MP CK 0904

Constitution of India-Article 226, 309M.P Government servants (Temporary and Quashi- Permanent Service) Rules, 1960-Rule 12, 3Madhya Pradesh (Work Charged and Contingency Paid Employees) Pension Rules, 1979-Rule 2(c), 6, 6(2), 6(3)
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High Courts06 Jul 2026

Pannalal Ahirwar Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 07 MP CK 0947

Constitution of India-Article 226Madhya Pradesh Panchayat Service (Gram Panchayat Secretary Recruitment and Conditions of Service) Rules, 2011-Rule 7(4), 8Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993-Section 91, 95
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High Courts06 Jul 2026

Shri Suresh Kumar Rajput Vs GNCT of Delhi & Ors.

Delhi High Court · (2026) 07 DEL CK 1074

Rights of Persons with Disabilities Act, 2016-Sections 2(l, s-t), 3, 20(4), 20, 38, 89, 92Contempt of Courts Act, 1971-Sections 2(b), 2(c), 10 to 12, 12Constitution of India-Article 21, 226/227, 32, 141, 144, 215, 323-A, 323-B
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