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Search 12,33,556 Indian judgments.

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Supreme Court15 May 2026Allowed

B.S. Lalitha And Others Vs Bhuvanesh And Others

Supreme Court Of India · (2026) 05 SC CK 0445

Code of Civil Procedure, 1908- Section 11, 115, 151, Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(b), Order 7 Rule 11(d), Order 23 Rule 3Hindu Succession Act, 1956- Section 6, 6(1), 6(5), 8Hindu Succession (Karnataka Amendment) Act, 1990

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Supreme Court15 May 2026Allowed

Rohit Chaturvedi Vs State Of Uttarakhand & Others

Supreme Court Of India · (2026) 05 SC CK 0444

Constitution of India, 1950- Article 72, 161Bharatiya Nagarik Suraksha Sanhita, 2023- Section 401, 473, 473(1), 474, 475, 477(1)Code of Criminal Procedure, 1973- Section 360, 432, 432(7), 433, 433A

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Supreme Court15 May 2026Allowed

Alka Agrawal And Others Vs State Of Maharashtra And Others

Supreme Court Of India · (2026) 05 SC CK 0443

Code of Criminal Procedure, 1973- Section 156(3)Indian Penal Code, 1860- Section 34, 405, 409, 420Negotiable Instruments Act, 1881- Section 138

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Supreme Court15 May 2026Dismissed

State Of Uttar Pradesh Through Principal Secretary (Institutional Finance) & Ors Vs Reliance Industries Ltd. & Ors

Supreme Court Of India · (2026) 05 SC CK 0442

Central Sales Tax Act, 1956- Section 2(g), 3, 3(a), 3(b), 4, 4(2), 5, 8(1), 8(4), 9(1), 9(3), 14, 15Uttar Pradesh Value Added Tax Act, 2008- Section 7, 25Income Tax Act, 1961- Section 9(1)(ii)

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Supreme Court15 May 2026Disposed Of

Dharmendra Kalra & Ors Vs Kulvinder Singh Bhatia

Supreme Court Of India · (2026) 05 SC CK 0441

Constitution of India, 1950- Article 136Code of Civil Procedure, 1908- Section 20(4), 38, Order 5 Rule 1, Order 7 Rule 11, Order 8 Rule 1, Order 9 Rule 7, Order 14 Rule 3, Order 15 Rule 5, Order 15 Rule 5(2)

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High Courts15 May 2026Dismissed

Shekhar Vs State Of U.P. Thru. Prin. Secy. Home Deptt. Lko. And 4 Others

Allahabad High Court · (2026) 05 AHC CK 0411

Uttar Pradesh Police Constable And Head Constable Services Rules, 2015-Rule 11Indian Penal Code, 1860-Section 34, 201, 392, 411Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986-Section 2, 3

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High Courts15 May 2026Dismissed

Naval Kishore Srivastava Vs State Of U.P. And 6 Others

Allahabad High Court · (2026) 05 AHC CK 0410

Uttar Pradesh Registration Of Birth And Death Rules, 2002-Rule 5, 9, 9(3)Registration Of Birth And Death Act, 1969-Section 13

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High Courts15 May 2026Allowed

Ashwani Kumar Awasthi And 3 Others Vs State Of U.P. And 3 Others

Allahabad High Court · (2026) 05 AHC CK 0409

Constitution Of India, 1950-Article 14, 16, 166, 166(1), 166(2), 166(3), 226

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High Courts15 May 2026Dismissed

Dileep Kumar Jaiswal Vs State Of U.P.Thr.Secy Education And 3 Ors

Allahabad High Court · (2026) 05 AHC CK 0408

Constitution Of India, 1950-Article 14, 16Uttar Pradesh Secondary Education Services Selection Board Act, 1982-Section 3, 16

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High Courts15 May 2026Dismissed

Vipin Kumar Malhotra Vs State Of U.P. And Another

Allahabad High Court · (2026) 05 AHC CK 0407

Constitution Of India, 1950-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 120B, 193, 304B, 498A, 499, 500

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Tribunals and Commissions14 May 2026Disposed Of

Ms. Prabhawati Vs Experia Boulevard Multistate CGHS Ltd.

Real Estate Regulatory Authority National Capital Territory Of Delhi · (2026) 05 RERA CK 3845

Real Estate (Regulation and Development) Act, 2016-Section 31, 18, 79, 89, 2(zk), 2(zg), 2(zn), 3, 12, 18(1)National Capital Territory of Delhi Real Estate (Regulation and Development) (General) Rules, 2016-Rule 15Societies Registration Act, 1860

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Tribunals and Commissions14 May 2026