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High Courts05 Oct 2026

M/s. Aparna Collection Vs Union Of India & Ors.

Delhi High Court · (2026) 10 DEL CK 0571

Central Goods and Services Tax Act, 2017-Section 50, 52, 62, 63, 64, 73, 73(3), 74, 74(1), 74(2), 74(3), 74(9), 74(10), 74A, 74A(3), 75, 76, 107, 122, 122(1)(vii), 122(1)(xvii), 122(2)(b), 122(3)(a), 122(3)(d), 123, 124, 125, 127, 129, 130, 169, 169(2)Central Goods and Services Tax Rules, 2017-Rule 142, 142(5)Constitution of India-Article 226
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High Courts05 Oct 2026Dismissed

Dr. Sanjay Kumar Mishra Vs State Of U.P. & Ors.

Allahabad High Court · 2023 INSC 709

Uttar Pradesh Secondary Education Services Selection Commission Rules, 1983-Rule 4, 4(1), 4(2), 6, 7Uttar Pradesh Secondary Education Service Selection Commission Rules, 1995-Rule 12, 12(2), 12(3)Uttar Pradesh Secondary Education Service Selection Board Rules, 1998-Rule 10, 11, 11(2)(a), 11(2)(b), 12, 12(2), 12(4), 12(5), 12(6), 12(7), 12(8), 12(10)
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High Courts05 Oct 2026Allowed

Krishan Kumar Vs State Of U.P.

Allahabad High Court · (2026) 10 AHC CK 0696

Indian Penal Code-Sections 498-A, 304-B, 304, 376, 511Indian Evidence Act-Sections 3, 113, 113-B, 114(g)Dowry Prohibition Act-Sections 3/4
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