Indian Succession Act, 1925- Section 57(a), 57(b), 62, 63, 70, 213, 213(1)Evidence Act, 1867- Section 17, 68, 69, 70Madras General Clauses Act, 1867- Section 2

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High Courts20 May 2026Allowed

Muhammed M.I Vs The District Geologist, Ernakulam

High Court Of Kerala · 2026:KER:34106

Kerala Minor Mineral Concession Rules, 2015- Rule 114, 115

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High Courts20 May 2026Dismissed

Ayoob Vs State Of Kerala

High Court Of Kerala · 2026:KER:34958

Indian Penal Code, 1860- Section 363, 376AB, 376(2)(m), 447Protection of Children from Sexual Offences Act, 2012- Section 3(b), 3(d), 4, 5(i), 5(m), 6, 7, 8Evidence Act, 1872- Section 9

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High Courts20 May 2026Dismissed

Alice Arun Thomas Vs Income Tax Officer Ward-3

High Court Of Kerala · (2026) 05 KL CK 0880

Income Tax Act, 1961- Section 36(1)(iii), 37(1)

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High Courts20 May 2026Dismissed

Rajender Kumar Vs National Highway Authority Of India & Anr

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0831

Constitution Of India, 1950-Article 141Arbitration And Conciliation Act, 1996-Section 23(4), 29A, 29A(1), 29A(2), 29A(3), 29A(4), 29A(5), 29A(6), 29A(7), 29A(8), 29A(9)National Highway Act, 1956-Section 3G(5)

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High Courts20 May 2026Disposed Of

M/S Saraswati Spinning And Weaving Mills Vs State Of Himachal Pradesh & Ors

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0830

Constitution Of India, 1950-Article 14, 19(1)(g), 226, 265, 300ACentral Goods And Services Tax Act, 2017-Section 6(2)(b), 16(2)(c), 70, 74(5)

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High Courts20 May 2026Partly Allowed/Disposed Of

Rajni Devi Vs State Of H.P. And Others

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0829

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High Courts20 May 2026Disposed Of

M/S Saraswati Spinning And Weaving Mills. Vs State Of Himachal Pradesh & Ors

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0828

Constitution Of India, 1950-Article 14, 19(1)(g), 226, 265, 300ACentral Goods And Services Tax Act, 2017-Section 6(2)(b), 16(2)(c), 70

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High Courts20 May 2026Disposed Of

GAC Logistics Pvt. Ltd Vs Acer Logistics Pvt. Ltd

Delhi High Court · (2026) 05 DEL CK 0709

Code of Civil Procedure, 1908- Section 20, 20(c), 104, Order 12 Rule 6, Order 7 Rule 10, Order 43 Rule 1(a)

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High Courts20 May 2026Dismissed

Shamasha India And Others Vs M/s Infopower Technologies Ltd

Delhi High Court · (2026) 05 DEL CK 0708

Code of Civil Procedure, 1908- Section 96, Order 12 Rule 6, Order 41 Rule 1

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High Courts20 May 2026Dismissed

Union Of India Vs Hemant Kumar Ishwar Dass Singhvi

Delhi High Court · (2026) 05 DEL CK 0707

Code of Criminal Procedure, 1973- Section 82, 83, 313, 378(1), 378(v)Customs Act, 1962- Section 77, 108, 110(1)(B), 110(1A), 110(1B), 110(1C), 132, 135, 135(1)(a), 137

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High Courts20 May 2026Disposed Of

Sudhir Kumar Vs Girnarsoft Education Services Pvt. Ltd

Delhi High Court · (2026) 05 DEL CK 0706

Arbitration and Conciliation Act, 1996- Section 8, 11, 11(6), 11(6A), 12(2), 16, 21, 37

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High Courts20 May 2026Disposed Of

M/S Moneywise Financial Services Pvt Ltd Vs Sh Rajinder Singh Cheema Proprietor Of Apollo Sales Corporation And Anr

Delhi High Court · (2026) 05 DEL CK 0705

Arbitration and Conciliation Act, 1996- Section 8, 11, 11(6), 11(6A), 12(2), 16, 21, 37

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High Courts20 May 2026Disposed Of

Narain Wood Pvt. Ltd Vs Sneh Babuta & Anr

Delhi High Court · (2026) 05 DEL CK 0702

Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Section 151, Order 6 Rule 15, Order 6 Rule 15A, Order 7 Rule 14, Order 11 Rule 1

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High Courts20 May 2026Disposed Of

State Of Nct Of Delhi Vs Deepak

Delhi High Court · (2026) 05 DEL CK 0701

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 396Code of Criminal Procedure, 1973- Section 397, 428Indian Penal Code 1860- Section 149, 326, 342, 363, 366

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High Courts20 May 2026Dismissed

State Vs Pradeep @ Sonu & Ors

Delhi High Court · (2026) 05 DEL CK 0700

Code of Criminal Procedure, 1973- Section 207, 209, 232, 235(1), 313(1)(b), 378, 397Indian Penal Code, 1860- Section 34, 399, 402, 411Arms Act, 1959- Section 25, 27

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