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12,29,635 judgments in All Courts · page 319 of 61,482

High Courts01 Oct 2026Allowed

Smt. Manluni & Ors. Vs The State Of Mizoram & Ors.

Gauhati High Court · (2026) 10 GAU CK 0107

Constitution of India-Article 226, 14, 16, 309Government of Mizoram Regularization of Centrally Sponsored Scheme (CSS) Employees Scheme, 2024-Clause 3, 4Mizoram Health and Family Welfare Department (Group 'C' Post) Recruitment Rules, 2011-Rule 4, 8, Clause 7, 8 of the table in Annexure-I
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Supreme Court01 Oct 2026Allowed

Santosh Gurung Vs The State Of Sikkim

Supreme Court Of India · 2026 INSC 1073

Indian Penal Code, 1860-Sections 376(2)(i), 302, 201Protection of Children from Sexual Offences Act, 2012-Sections 4, 6Code of Criminal Procedure, 1973-Sections 374, 313, 315
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High Courts01 Oct 2026Partly Allowed

Ms. Saira Shaikh Vs The State Of Goa

Bombay High Court · (2026) 10 BOM CK 0105

Indian Penal Code-Section 120-B, 420, 467, 468, 471, 475CrPC-Section 197, 239, 465Prevention of Corruption Act, 1988-Section 7, 13(1)(d), 13(2), 19
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High Courts01 Oct 2026Dismissed

Rathin Mitra & Ors. Vs Balai Chandra Mitra & Anr.

Calcutta High Court · (2026) 10 CAL CK 0096

Constitution of India-Article 227Code of Civil Procedure-Section 47, 96, Order 9 Rule 9, 9 Rule 13, 21 Rule 97, 41 Rule 3A, 41 Rule 3A(1), 41 Rule 3A(2), 41 Rule 3A(3), 41 Rule 11, 43 Rule 2Limitation Act-Section 5
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