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High Courts29 May 2026Allowed

Balamurali Krishna M Vs Union Of India

High Court Of Kerala · 2026:KER:37038

Entitlement Rules for Casualty Pensionary Awards, 2008-Rule 5, 7Entitlement Rules for Casualty Pensionary Awards, 1982-Rule 5, 14Armed Forces Tribunal Act, 2007-Section 14
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High Courts29 May 2026

9X Media Pvt. Ltd. & Ors. Vs Telecom Regulatory Authority Of India

Delhi High Court · 2024 INSC 835

Constitution of India-Article 226, 14, 19, 19(1)(a), 19(1)(g), 19(2), 19(6), 13, 31C, 31, 39, 39(b), 39(c)Cable Television Network Rules, 1994-Rule 7(11), 7Standard of Quality of Service (Duration of Advertisements in Television Channels) Regulations, 2012-Regulation 3
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High Courts29 May 2026

Rajinder Singh Malik Vs Union Of India & Ors.

Delhi High Court · (2026) 05 DEL CK 2023

Land Acquisition Act, 1894-Section 4, 6, 12, 12(2), 18, 31, 31(1), 34Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Re-settlement Act, 2013-Section 24, 24(2)
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High Courts29 May 2026

Gayatri Vs Sripal Singh

Delhi High Court · 2025 INSC 197

Limitation Act, 1963-Section 5Code of Civil Procedure, 1908-Section 151Hindu Marriage Act, 1955-Section 4, 5(i), 5(ii)(a), (b) and (c), 11, 23(1)(a), 24, 25, 29(2)
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High Courts29 May 2026

Ranjana Mittal Vs Manish

Delhi High Court · (2026) 05 DEL CK 2150

Family Courts Act, 1984-Section 19, 10, 10(3)Hindu Marriage Act, 1955-Section 13, 13(1)(ia), 13B, 13B(2), 23A, 25Constitution of India-Article 142
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