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12,29,635 judgments in All Courts · page 263 of 61,482

High Courts07 Oct 2026Dismissed

National Insurance Co. Ltd Vs Prakashan P.V & Ors.

High Court Of Kerala · (2026) 10 KL CK 0549

Employees' Compensation Act, 1923-Section 22, 23, 30, proviso to Section 30(1)Code of Civil Procedure, 1908-Order XLI Rule 22, V Rules 9 to 13 and 15 to 30, IX, XIII Rules 3 to 10, XVI Rules 2 to 21, XVII, XXIII Rules 1 and 2, 43 Rule 1(d), 9 Rule 13, Section 4(1)Code of Criminal Procedure, 1973-Section 195, Chapter XXVI
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High Courts07 Oct 2026Dismissed

Anil Kumar R Vs State Of Kerala

High Court Of Kerala · (2026) 10 KL CK 0547

Prevention of Corruption Act, 1988-Section 7, 13, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 20Cr.P.C.-Section 428Evidence Act-Section 154
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High Courts07 Oct 2026Dismissed

Madhu Kora @ Madhu Koda Vs Enforcement Directorate

Jharkhand High Court · 2024 INSC 642

Code of Criminal Procedure, 1973-Section 482, 216, 397, 401, 397(2), 227, 228, 240, 221, 222, 173Prevention of Money Laundering Act, 2002-Section 3, 4, 45, 2(u), 2(1)(u), 24, 24(a), 24(b)Indian Penal Code-Section 409, 420, 423, 424, 465, 120B
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High Courts07 Oct 2026Dismissed

National Insurance Co. Ltd Vs Prakashan P.V & Ors.

High Court Of Kerala · (2026) 10 KL CK 0635

Employees' Compensation Act, 1923-Section 22, 23, 30, 30(1)Code of Civil Procedure, 1908-Section 4(1), Order V Rules 9 to 13 and 15 to 30, IX, IX Rule 13, XIII Rules 3 to 10, XVI Rules 2 to 21, XVII, XXIII Rules 1 and 2, XLI Rule 22, XLIII Rule 1(d)Code of Criminal Procedure, 1973-Section 195, Chapter XXVI
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High Courts07 Oct 2026Dismissed

Thrissur District Co-Operative Bank Ltd. & Anr. Vs Haroon K.A. & Ors.

High Court Of Kerala · (2026) 10 KL CK 0633

Kerala Co-operative Societies Rules, 1969-Rule 187, 184, 182(2), 184(3), 198, 198(2), 198(2A), 198(2B), 198(3)Kerala Co-operative Societies Act, 1969-Section 69, 28, 32, 32(4), 80, 74H, Sub-Sections 12 and 13 of Section 74HConstitution of India-Article 311(2), 226
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