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12,29,635 judgments in All Courts · page 290 of 61,482

High Courts06 Oct 2026Disposed Of

Shakeel Qureshi & Ors. Vs Rashid Qureshi & Ors.

Delhi High Court · (2026) 10 DEL CK 0259

Code of Civil Procedure-Order XXXIX Rules 1 & 2, Section 151, 20, 20(a), 20(c), VII Rule 10Indian Contract Act, 1872-Section 18Companies Act, 2013-Sections 241 and 242
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High Courts06 Oct 2026Allowed

Din Mohd Wani Vs UT Of J&K & Ors.

Jammu And Kashmir High Court · (2026) 10 J&K CK 0257

Constitution of India-Articles 21, 22, 22(5)Bharatiya Nyaya Sanhita (BNS), 2023-Sections 299, 223Prevention of Cruelty to Animals Act (PCA), 1990-Section 11
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High Courts06 Oct 2026Dismissed

Ramesh Vs Smt. Geeta

Delhi High Court · (2026) 10 DEL CK 0254

CPC-Section 100, Order VII Rule 11Delhi Rent Control Act-Section 50Slum Areas (Improvement and Clearance) Act, 1956-Section 37A
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High Courts06 Oct 2026Dismissed

Smt Nisha Sharma Vs M/s Intec Capital Limited & Ors.

Delhi High Court · 2025 INSC 1434

Code of Civil Procedure, 1908-Order XXI Rule 54, XXI Rule 58, XXI Rule 58(4), XXI Rule 92, XXI Rule 102, Section 60(1)(ccc), 64Arbitration and Conciliation Act, 1996-Section 12(5), Seventh Schedule, 31(5), 34, 34(3)Transfer of Property Act, 1882-Section 52, 53, 53(1)
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High Courts05 Oct 2026Allowed

District Judge Vs Anand Kumar Verma & Ors.

Allahabad High Court · 2026 INSC 878

Allahabad High Court Rules-Chapter V, Rule VIIIRegularisation of Ad hoc Appointments, (on posts outside the purview of Public Service Commission) Rules, 1979U.P. Subordinate Civil Courts Ministerial Establishment Rules, 1947-Rule 14(3), 10, 9, 11, 12, 14, Second proviso to Rule 15(2)
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