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High Courts06 May 2026

Nisha Pandey Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 05 MP CK 2340

M.P. Civil Services (Classification, Control and Appeal) Rules, 1966-Rule 14MP Technical Education Polytechnic College (Teaching Cadre) Service Recruitment Rules, 2004-Entry 67All India Council for Technical Education Regulations on Pay Scales, Service Conditions and Minimum Qualifications for Appointment of Teachers and Other Academic Staff in Technical Institutions and Measures for the Maintenance of Standards in Technical Education (Diploma) Regulation, 2019-Rule 4.7, Clause 2.26
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High Courts06 May 2026

Brij Lal & Ors. Vs Union Of India & Ors.

Delhi High Court · (2026) 05 DEL CK 2378

Land Acquisition Act, 1894-Section 4, 5, 5A, 6, 11, 17(1), 17(4), 48The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 24, 24(1)(a), 24(2)Civil Procedure Code, 1908-Order VI Rule 17
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High Courts06 May 2026

Union Of India & Ors. Vs Navneet Kumar

Delhi High Court · (2026) 05 DEL CK 2480

Central Civil Services (Classification, Control and Appeal) Rules, 1965-Rule 10(1)(a), 10(6)Fundamental Rule-Rule 54-BCustoms Act, 1962-Section 112(a)(i), 112(b)(i), 114 AA
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High Courts06 May 2026

State Bank Of India Vs Sachin Kumar

Delhi High Court · (2026) 05 DEL CK 2614

Commercial Courts Act, 2015-Section 13Code of Civil Procedure, 1908-Section 96, Order XLIBharatiya Sakshya Adhiniyam, 2023-Section 63(4)(c), 59, 60, 57
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