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Supreme Court19 May 2026Allowed

Parvinder Singh Vs Directorate Of Enforcement

Supreme Court Of India · (2026) 05 SC CK 0468

Constitution of India, 1950- Article 21Bharatiya Nagarik Suraksha Sanhita, 2023- Section 2(1)(k), 4, 4(2), 5, 210, 210(1)(a), 212, 213, 223, 223(1), 224, 225, 226, 227, 228, 506, 507, 508, 509, 510, 511, 531, 531(2)(a)Code of Criminal Procedure, 1973- Section 88, 200, 201, 202, 203, 204, 205, 205(2), 207, 208, 209
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Supreme Court19 May 2026Allowed

State Of Tamil Nadu Vs Ponnusamy & Ors

Supreme Court Of India · (2026) 05 SC CK 0456

Constitution of India, 1950- Article 20(3), 72, 136, 161Bharatiya Nagarik Suraksha Sanhita, 2023- Section 473, 474Code of Criminal Procedure, 1973- Section 161, 162, 164, 207, 294, 313, 366, 432, 433
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Supreme Court19 May 2026Dismissed

Dr. Manoj Kumar Rawat Vs State Of Up & Ors

Supreme Court Of India · (2026) 05 SC CK 0455

Uttar Pradesh Higher Education Services Commission Act, 1980- Section 12, 13, 13(3), 13(4), 14Uttar Pradesh Education Service Selection Commission Act, 2023- Section 10, 11, 31, 31(2)Uttar Pradesh General Clauses Act, 1904- Section 6
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Supreme Court19 May 2026Allowed

Rambalak Vs State Of U.P.

Supreme Court Of India · (2026) 05 SC CK 0452

Constitution of India, 1950- Article 21Bharatiya Nagarik Suraksha Sanhita, 2023- Section 480(3), 483Code of Criminal Procedure, 1973- Section 62, 69, 439
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Tribunals and Commissions18 May 2026Allowed

Uno Minda Limited Vs DCIT

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3512

Income Tax Act, 1961-Section 250, 143(3) r.w.s. 144B, 32, 40(a)(ii), 32(1)(ii)
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Tribunals and Commissions18 May 2026Partly Allowed

Manish Austin Vs ITO

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3559

Income Tax Act, 1961-Section 143(3), 68
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