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12,28,363 judgments in All Courts · page 153 of 61,419

High Courts14 Oct 2026Allowed

Shesh Narayan Patel Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 10 CHH CK 1817

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 137(2), 64(2)(m), 115(2), 142, 116Protection of Children from Sexual Offences Act, 2012-Section 6, 17
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Supreme Court14 Oct 2026Disposed Of

Sanjay Prasad Vs Madhusudan Dwivedi & Ors.

Supreme Court Of India · 2026 INSC 1128

Contempt of Courts Act, 1971-Section 2(b), 12, 19, 19(1)Allahabad High Court Rules, 1952-Rule 5 of Chapter VIIIConstitution of India-Article 14, 21, 39A, 133, 136, 215, 226, 227, 265, 300A
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High Courts14 Oct 2026Disposed Of

Ranaghat Mandakini Educational Welfare Society & Anr. Vs National Medical Commission & Ors.

Delhi High Court · (2026) 10 DEL CK 1692

Constitution of India-Article 226, 14, 19(1)(g), 21National Medical Commission Act, 2019-Section 16(1)(a), 16(1)(c), 24, 26, 28, 28(3), 28(5), 28(6), 28(7), 29Establishment of New Medical Institutions, Starting of New Medical Colleges, Increase of Seats for Existing Courses & Assessment and Rating Regulations, 2023-Regulation 9, Explanation 2, Clause 9
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High Courts14 Oct 2026Dismissed

Anu Aravind P Vs The Department Of Empowerment Of Persons With Disabilities Ministry Of Social Justice And Empowerment & Ors.

Delhi High Court · (2026) 10 DEL CK 1693

Constitution of India-Article 226, 309, 245 and 246, 32Rights of Persons with Disabilities Act, 2016-Section 2(c), 2(r), 2(s), 2(zc), 31, 32, 33, 34, 36, 37, 56, 57, 58, Clause 6 of the SchedulePersons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995
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High Courts14 Oct 2026Disposed Of

Roop Bansal & Ors. Vs Union Of India & Ors.

Delhi High Court · (2026) 10 DEL CK 1694

Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482PMLA, 2002-Section 5(1), second proviso to Section 5(1), 2(1)(u), 2(1)(v), 8(3), 17
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Tribunals and Commissions14 Oct 2026Allowed

M/s Parmod Sharma Contractors Vs SBCC Infra Private Limited

National Company Law Tribunal · (2026) 10 NCLT CK 1700

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 8(2), 9, 9(5)(i), 14, 14(1), 17, 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 9
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