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12,28,217 judgments in All Courts · page 172 of 61,411

High Courts13 Oct 2026Allowed

Mataddin Vs Union Of India

Delhi High Court · (2026) 10 DEL CK 1423

Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c), 123(c)(2)
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High Courts13 Oct 2026Dismissed

Sheikh Firozuddin Vs Farida

Delhi High Court · (2026) 10 DEL CK 1435

Code of Civil Procedure, 1908-Section 100, Order I Rule 10, 151, VII Rule 11Cr.P.C.-Section 125IPC-Sections 498A, 406, 34
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High Courts13 Oct 2026Disposed Of

Hemnani Public School Vs Ipsa Gurnani & Anr.

Delhi High Court · (2026) 10 DEL CK 1436

Delhi School Education Act, 1973-Section 8(1), 8(2), 8(3), 8(4), 8(5); Section 2(o); Section 12Delhi School Education Rules, 1973-Rule 118; Rule 120; Rule 96; Chapter VIIINational Commission for Minority Educational Institutions Act, 2004-Section 10; Section 11(f)
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High Courts13 Oct 2026Dismissed

Alamgir Ali Mallick Vs The State Of West Bengal & Anr.

Calcutta High Court · (2026) 10 CAL CK 1438

Industrial Disputes Act, 1947-Section 10(1B)(d), 10, 11, 11(1), 11(3), 17, 17A, 17A(1), 20(3), 20(iii)West Bengal Industrial Disputes Rules, 1958-Rule 21, 24(b), 27, Second Proviso to Sub Rule (iii) of Rule 27Code of Civil Procedure-Order 9 Rule 13, 17, 17 Rule 1, 17 Rule 2, 17 Rule 3
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High Courts13 Oct 2026Allowed

Amalaksha Jana & Ors. Vs State Of West Bengal & Ors.

Calcutta High Court · (2026) 10 CAL CK 2284

Recruitment Rules vide Notification No. 1175-Edn(A)/10M-129/11 dated 10.10.2014University Grants Commission (Minimum Qualifications for Appointment of Teachers and other Academic Staff in Universities and Colleges and other Measures for the Maintenance of Standards in Higher Education) Regulations, 2010Right to Information Act, 2005
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