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12,29,504 judgments in All Courts · page 228 of 61,476

Tribunals and Commissions09 Oct 2026Dismissed

Harish Kumar Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 10 CAT CK 1027

Right to Information Act, 2005Constitution of India-Article 12, 14, 16GDS (Conduct and Engagement) Rules, 2001-Rule 4, 4(3)
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Tribunals and Commissions09 Oct 2026Allowed

Avanti Finance Private Limited Vs Our Food Private Limited

National Company Law Tribunal · 2026 INSC 186

Insolvency and Bankruptcy Code, 2016-Section 4, 5, 5(8), 7, 13(1)(b), 14, 14(1), 15, 16(5), 17, 18, 31, 33, 95Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Limitation Act, 1963-Section 5, 14, 18, 18(1), 19
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Tribunals and Commissions09 Oct 2026Allowed

Evanie Eco Nest Home Buyers Association Vs Evanie Infrastructure Private Limited

National Company Law Tribunal · (2026) 10 NCLT CK 1007

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(1) second proviso, 7(3)(b), 7(5), 7(7), 5(8), 5(8)(f) Explanation, 5(9), 60(5), 14, 14(1), 14(2), 14(3), 14(4), 13(2), 15, 17, 18, 19, 20, 21, 21(6A)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9, 9(l)National Company Law Tribunal Rules, 2016-Rule 11
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Supreme Court09 Oct 2026Allowed

Charming Rupon Vs The State Of Meghalaya

Supreme Court Of India · 2026 INSC 1102

Protection of Children from Sexual Offences Act, 2012-Section 6Code of Criminal Procedure, 1973-Section 161, 164, 173(2), 313Indian Evidence Act, 1872-Section 106, 11
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High Courts09 Oct 2026Dismissed

Sri. K.R. Pradeep Vs The Income Tax Department

Karnataka High Court · (2026) 10 KAR CK 0437

Wealth Tax Act, 1957-Section 14, 14(1), 14(2), 17, 35B, 35(O), 37BIncome Tax Act, 1961-Section 131, 132, 132(4), 132(9A), 139, 139(1), 142(1)(i), 148, 275A, 276, 276A, 276B, 276BB, 276C, 276CC, 276D, 277, 277(i), 277(ii), 278, 279Code of Criminal Procedure-Section 200, 245(1)(2), 482
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High Courts09 Oct 2026

Ayishath Ruksana Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 10 KL CK 0631

Constitution of India-Article 226, 22(5)Kerala Anti-Social Activities (Prevention) Act, 2007-Section 3(1), 3(3), 7(2)Bharatiya Nyaya Sanhita, 2023-Section 305, 331(4), 334(1)
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High Courts09 Oct 2026

Rekha Kumari @ Rekha Vs Rakesh Kumar

Jharkhand High Court · (2026) 10 JH CK 0629

Family Court Act, 1984-Section 7, 7(1), 19, 19(1)Special Marriage Act, 1954-Section 27, 27(1)(b), 27(1)(d)Limitation Act-Section 5
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High Courts09 Oct 2026Dismissed

Ankit Kumar Singh Vs Smt. Megha Singh

Jharkhand High Court · 2024 INSC 899

Code of Civil Procedure, 1908-Section 151BNS-Section 126(2), 115(2), 74, 85, 352, 351(2), 79, 3(5)Dowry Prohibition Act-Section 3, 4
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High Courts09 Oct 2026Dismissed

State Of Gujarat Vs Rajeshkumar Dhulaji Makvana & Anr.

Gujarat High Court · (2026) 10 GUJ CK 0467

Code of Criminal Procedure, 1973-Section 378(1)(3), 313, 60A, 100, 102(3), 165Narcotic Drugs and Psychotropic Substances Act, 1985-Section 2(3)(iv), 4(3), 8(c), 21, 22, 29, 41, 41(1), 41(2), 42, 42(1), 42(2), 43, 44, 50, 50(1), 50(5), 50(6), 51, 52, 52(1), 52(A), 52(2), 53, 55, 57, 67Indian Evidence Act-Section 25, 65B, 65B(4)
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