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12,28,363 judgments in All Courts · page 33 of 61,419

High Courts03 Nov 2026Disposed Of

Prem Singh Vs UT Of J&K & Ors.

Jammu And Kashmir High Court · (2026) 11 J&K CK 0170

Agrarian Reforms Act, 1976-Section 2(9), 13(1), 19, 22, 25Limitation Act-Section 5Code of Civil Procedure
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High Courts03 Nov 2026Dismissed

Sukhdev Singh Pawar & Anr. Vs UT Of J&K & Ors.

Jammu And Kashmir High Court · 2022 INSC 1086

Constitution of India-Article 226The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 24, 24(1)(a), 24(2), 24(10)J&K State Land Acquisition Act, 1990-Section 1, 4, 4(1), 6, 11-B
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High Courts03 Nov 2026Allowed

Dinesh Alias Titu & Ors. Vs State Of UP & Anr.

Allahabad High Court · (2026) 11 AHC CK 0163

CrPC-Section 482IPC-Sections 147, 323, 504, 506, 336, 452, 307, 392, 323/34, 506(2)/34Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986-Sections 2, 2(b), 3, 3(i), 23
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High Courts03 Nov 2026Disposed Of

Dilshad Ali & Ors. Vs State Of U.P. & Ors.

Allahabad High Court · (2026) 11 AHC CK 0157

U.P. Avas Evam Vikas Parishad Adhiniyam-Section 28, 32(1), 55Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 24(2)Land Acquisition Act, 1894
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Tribunals and Commissions03 Nov 2026Allowed

Aryan Mining and Trading Corporation Private Limited Vs Shevin Capital Services Private Limited

National Company Law Tribunal · (2026) 11 NCLT CK 0198

Insolvency and Bankruptcy Code, 2016-Section 7, 3(11), 3(12), 5(7), 5(8), 4(1), 7(3)(b), 7(5), 7(7), 8, 8(1), 8(2), 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 14(4), 15, 17, 18, 19, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(l), Part V of Form 1Indian Companies Act, 1913
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High Courts03 Nov 2026Dismissed

Ali Khan Vs State Of NCT Of Delhi & Anr.

Delhi High Court · (2026) 11 DEL CK 0141

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415(2), 528, 468, 406Code of Criminal Procedure, 1973-Section 161, 164, 294, 357, 365, 374, 428, 482Indian Evidence Act-Section 65B
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High Courts03 Nov 2026Dismissed

Delhi Development Authority Vs S K Singla & Anr.

Delhi High Court · (2026) 11 DEL CK 0139

Arbitration and Conciliation Act, 1996-Section 37(1)(c), 34, 37, 34(2A), 34(2)(a), 31(7)Commercial Courts Act, 2015-Section 2(1)(c)(vii), 12(2), 12(1)Delhi Development Act, 1957-Section 21
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