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High Courts26 May 2026Dismissed

Union Of India Vs Valsala S.

High Court Of Kerala · 2026:KER:36398

Entitlement Rules for Casualty Pensionary Awards, 1982-Rules 4, 5, 14(a), 14(b), 14(c)Regulations for Medical Services for Armed Forces, 1983-Regulation 423(a), 423(c)Constitution of India, 1950-Article 226
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High Courts26 May 2026Disposed of

Ravikumar Properties Pvt. Ltd Vs State Of Kerala,

High Court Of Kerala · 2026:KER:36907

Constitution of India, 1950- Article 14, 21, 38, 39(a), 300ALand Acquisition Act, 1894- Section 4, 4(1), 6, 11, 11(1), 11(2)Right to Fair Compensation and Transparency in Land Acquisition and Rehabilitation and Resettlement Act, 2013- Section 6(1), 11(4), 24, 24(1)(a), 40, 46, 64, 104
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High Courts26 May 2026Allowed

Rahul Vs State Of Haryana And Another

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1098

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439
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High Courts26 May 2026Allowed

Jaswinder Singh & Anr Vs State Of Punjab & Anr

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1097

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 120B, 420, 465, 468, 471Code Of Criminal Procedure, 1973-Section 320, 482
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