Chhattisgarh Land Revenue Code, 1959-Section 8, 50, 157, 165, 165(6), 165(7)(b), 170BScheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act of 1978-Section 4, 5Right to Fair Compensation and Transparency in Land Acquisitions, Rehabilitation and Resettlement Act, 2013

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High Courts03 Nov 2026Allowed

XYZ (Victim) Vs State Of Chhattisgarh & Ors.

Chhattisgarh High Court · (2026) 11 CHH CK 0209

Indian Penal Code (45 of 1860)-Section 376Medical Termination of Pregnancy Act, 1971-Section 3, 3(2), 3(2A), 3(2B), 3(2C), 3(4), Explanation 1, Explanation 2Constitution of India-Article 21, 15(3)

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High Courts03 Nov 2026Disposed Of

Pagadala Lohith Vs The State Of Telangana & Anr.

Telangana High Court · (2026) 11 TEL CK 0202

Constitution of India-Article 226, 14, 19, 21CPC-Section 151

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High Courts03 Nov 2026Disposed Of

Bhanu Teja Reddy Banda Vs The State Of Telangana & Anr.

Telangana High Court · (2026) 11 TEL CK 0200

Constitution of India-Article 226, 14, 19, 21CPC-Section 151

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High Courts03 Nov 2026Disposed Of

Garika Vishwadha Vs The State Of Telangana & Ors.

Telangana High Court · (2026) 11 TEL CK 0199

Constitution of India-Article 226, 14, 21CPC-Section 151

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High Courts03 Nov 2026Dismissed

M/s. Southern Power Distribution Company Of Telangana Ltd. Vs The State Of Andhra Pradesh & Ors.

Telangana High Court · (2026) 11 TEL CK 0195

Constitution of India-Article 13, 226, 366(29-A), 366(29-A)(b), 366(29-A)(c), 366(29-A)(d), 366(29-A)(e), 366(29-A)(f)Andhra Pradesh Value Added Tax Act, 2005-Section 2(28), Explanation (iv) to Section 2(28), 4, 4(8), 31Electricity Act, 2003-Section 42, 42(1), 43, 43(1), 43(2), 43(3), 46, 163

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High Courts03 Nov 2026Dismissed

M.G. Jilani & Ors. Vs Union Of India & Ors.

Telangana High Court · (2026) 11 TEL CK 0193

Central Civil Services (Classification, Control and Appeal) Rules, 1965-Rule 14Central Civil Services (Pension) Rules, 1972-Rule 9, 41Constitution of India-Article 226

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High Courts03 Nov 2026Allowed

Geeta Devi & Ors. Vs The State Of Bihar & Anr.

Patna High Court · (2026) 11 PAT CK 0191

Code of Criminal Procedure-Section 239Indian Penal Code-Sections 147, 148, 149, 341, 323, 307, 379, 447

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High Courts03 Nov 2026Dismissed

Raja Kumar @ Bikku Vs The State Of Bihar

Patna High Court · (2026) 11 PAT CK 0187

BNS, 2023-Sections 103(1), 61(2), 3(5)Arms Act-Sections 25(1-b)a, 26, 35J.J. Act, 2015-Sections 15, 18(3)

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High Courts03 Nov 2026Allowed

Satyajeet Bhagat Vs State Of Bihar & Anr.

Patna High Court · (2026) 11 PAT CK 0185

IPC-Section 323, 498(A)D.P. Act-Section 3/4Cr.P.C.-Section 156(3)

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High Courts03 Nov 2026

Ajaybutha Vs State Rep By The Inspector Of Police, P-3 Vyasarpadi Police Station, Chennai

Madras High Court · (2026) 11 MAD CK 0184

Narcotic Drugs and Psychotropic Substances (NDPS) Act, 1985-Sections 8(c), 20(b)(ii)(B), 29(1)The Criminal Rules of Practice, 2019B.N.S.-Section 269

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High Courts03 Nov 2026

Ananthaselvan Vs State Rep By The Inspector Of Police

Madras High Court · (2026) 11 MAD CK 0183

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS, 2023-Section 309(4) @ 310(2), 269The Criminal Rules of Practice, 2019

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High Courts03 Nov 2026

The Correspondent And Headmaster St.Anns Higher Secondary School Vs The State Of Tamil Nadu & Ors.

Madras High Court · (2026) 11 MAD CK 0182

Constitution of India-Article 226, 30(1), 13

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High Courts03 Nov 2026

M.Kamesh Vs State Rep By The Inspector Of Police

Madras High Court · (2026) 11 MAD CK 0179

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS, 2023-Section 103(1), 269The Criminal Rules of Practice, 2019

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High Courts03 Nov 2026

P. Jayaraman Vs State Rep By The Inspector Of Police

Madras High Court · (2026) 11 MAD CK 0178

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS, Act 2023-Sections 126(2), 296(b), 115(2), 311, 351(3) and 269IPC-Section 307

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High Courts03 Nov 2026

N.Suresh Vs The State Rep By The Inspector Of Police

Madras High Court · (2026) 11 MAD CK 0177

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Protection of Children from Sexual Offences Act, 2012-Sections 5(I), 5(n), 6BNS, 2023-Section 351(3), 183, 269

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