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High Courts01 Jun 2026iii Anvar P.V. vs. P.K. Basheer & ors.

Nirmal Malakar Vs Larisa Enterprises Pvt. Ltd. & Anr

High Court Of Himachal Pradesh · (2026) 06 SHI CK 0006

Code Of Civil Procedure, 1908-Order 12 Rule 8, Order 11 Rule 14Bharatiya Sakshya Adhiniyam, 2023-Section 60, 62, 63, 63(4),Evidence Act, 1872-Section 59, 62, 63, 65, 65A, 65(B), 65B(1), 65B(2), 65B(4)
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High Courts01 Jun 2026Dismissed

Pradeep Kumar Vs Reeta Devi

High Court Of Himachal Pradesh · (2026) 06 SHI CK 0005

Hindu Marriage Act, 1955-Section 13, 13(1)(ia), 13(1) (ib)Code Of Criminal Procedure, 1973-Section 125
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High Courts30 May 2026

Jatinder Singh Kukreja Vs Narinder Singh Sood & Anr.

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2738

Constitution of India-Article 227, 226Code of Civil Procedure, 1908-Order XI Rules 1, 2, 4, 12, 14 and 16, Section 151, VI Rule 17, 141, IX, 115, XXIII Rule 1, VI Rules 14 and 15, XXVI Rule 9, XLVI, VII Rule 11H.P. Urban Rent Control Act-Section 2(c), 4, 5, 6, 9, 10, 11, 13, 14, 15, 16(9), 17, 21, 24, 24(5), 25, 26, 31 and 66
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High Courts30 May 2026

Raghuraj Pratap Singh Vs Bhanvi Kumari Singh

Delhi High Court · (2026) 05 DEL CK 2253

Protection of Women from Domestic Violence Act, 2005-Sections 12, 2(i), 18, 19, 20, 21, 22, 23, 27, 28, 31, 32, 33Hindu Marriage Act, 1955-Section 13(1)(ia) and (ib), 9Code of Criminal Procedure, 1973-Section 2(d), 190, 200 to 204, 6
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