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12,29,635 judgments in All Courts · page 364 of 61,482

High Courts28 Sept 2026

Anoop Dutta & Anr. Vs Union Territory Of J&K & Ors.

Jammu And Kashmir High Court · (2026) 09 J&K CK 5860

Jammu and Kashmir Reorganization Act, 2019-Sections 95, 96Code of Civil Procedure, 1908-Order V Rule 1, VIII Rule 1, VIII Rule 6A, VIII Rule 9, VIII Rule 10, XXVII Rule 5B, Section 89, 151Andhra Pradesh Reorganization Act, 2014-Section 101
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High Courts28 Sept 2026Disposed Of

Ramswaroop Vs State Of Rajasthan

Rajasthan High Court · (2026) 09 RAJ CK 5853

Indian Penal Code-Sections 147, 148, 450/149, 452/149, 395/149, 397/149, 398/149, 435/149, 307/149 and 120-B/149Arms Act-Sections 3/25 and 3/27Code of Criminal Procedure, 1973-Sections 360, 361
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High Courts28 Sept 2026Allowed

Bajrang Kumar Vs State Of Rajasthan & Anr.

Rajasthan High Court · (2026) 09 RAJ CK 5848

Code of Criminal Procedure, 1973-Sections 397, 401, 91Indian Penal Code, 1860-Sections 450, 342, 376-D, 376Prevention of Children from Sexual Offences Act, 2012-Sections 5(G)/6
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High Courts28 Sept 2026Partly Allowed

Lucknow Development Authority Vs Ramrati

Allahabad High Court · (2026) 09 AHC CK 5044

Right of Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Re-settlement Act, 2013-Section 23, 26 to 30, 30, 51, 51 to 80, 53, 60, 60(1), 60(3), 61, 63, 64, 70, 70(2), 72, 74, 77, 77(2), 103Constitution of India-Article 227, 286(1)(a), 286(2)Uttar Pradesh Industrial Area Development Authority Act, 1976
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