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High Courts18 May 2026

M/S BSES Yamuna Power Ltd. Vs Vinod Kumar

Delhi High Court · (2026) 05 DEL CK 2565

Constitution of India-Article 226, 227, 14, 16Employees' Compensation Act, 1923Delhi Vidyut Board Scheme for Compassionate Appointments, 1999-Clause 5(a), 7(a), 7(b), 16(c), 16(j)
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High Courts18 May 2026Partially allowed

Vijayakumaran Vs Govindapuram Temple

High Court Of Kerala · 2026:KER:33749

Code of Civil Procedure, 1908-Order XXXII Rule 3, Order I Rule 8, Section 92Specific Relief Act, 1963-Section 34, Section 42Kerala Land Reforms Act, 1963-Section 13, Section 51, Section 72K
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High Courts18 May 2026Dismissed

Santhosh Kumar Vs State Of Kerala

High Court Of Kerala · 2026:KER:35838

Indian Penal Code, 1860-Section 506Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(1)(s), 3(1)(w)(i), 3(2)(va)
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High Courts18 May 2026

X Vs Y

Delhi High Court · (2026) 05 DEL CK 2087

Limitation Act, 1963-Section 5Family Courts Act, 1984-Section 19Hindu Marriage Act, 1955-Section 5, 7, 12, 12(1)(c)
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High Courts18 May 2026

M/S CRI Limited Vs Pran Nath Mehta & Ors.

Delhi High Court · (2026) 05 DEL CK 2028

Commercial Courts Act, 2015-Section 13(1A), 12A, 4 of the ScheduleCode of Civil Procedure, 1908-Order XLI, VI, Section 34Delhi Rent Control Act, 1958-Section 3(c), 6A, 8, 8(2), 14(1)(a), (b), and (j), 15, 15(1), 26(3), 27, 27(4), 50
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