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12,28,363 judgments in All Courts · page 38 of 61,419

Tribunals and Commissions02 Nov 2026Dismissed

Vinod Doulatani Vs IIFL One Value Fund- Series B & Anr.

National Company Law Appellate Tribunal · (2026) 11 NCLAT CK 0125

Insolvency and Bankruptcy Code, 2016-Sections 7, 61, 94 to 100, 95, 96, 97, 97(5), 99, 99(1)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1)
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High Courts02 Nov 2026Allowed

Rajesh Achaliya Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · 2025 INSC 1009

Bharatiya Nyaya Sanhita, 2023-Sections 126, 126(2), 206 to 223 (excluding Section 209)BNSS-Sections 126(2), 193, 215Code of Criminal Procedure-Sections 144, 173, 190, 195, 195(1)(a)(i), 195(1)(b), 195(1)(b)(i)(ii) & (iii), 196 to 199, 340
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High Courts02 Nov 2026Allowed

Gururaj Gantihole Vs State Of Karnataka & Ors.

Karnataka High Court · (2026) 11 KAR CK 0123

Karnataka High Court Act, 1961-Section 4Karnataka Land Revenue Act, 1964-Section 94-A, 94-A(1), 94-A(2-A), 94-A(4)Karnataka Land Revenue Rules, 1966-Rule 108-E, 108-E(1)(a), 108-E(1)(b), 108-E(1)(c), 108-EE, 108-EE(1)(a), 108-EE(1)(b), 108-EE(1)(c), 108-W
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High Courts02 Nov 2026Allowed

Sri Deepesh Bajoria Vs Union Of India

Gauhati High Court · 2024 INSC 217

BNSS, 2023-Section 483Prevention of Money-Laundering Act, 2002-Sections 2(1)(u), 3, 4, 5(1), 17, 19(1), 24, 24(a), 45, 45(1), 48, 50, 65Indian Penal Code-Sections 34, 120-B, 294-A, 406, 420
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High Courts02 Nov 2026Allowed

Thane Municipal Corporation Vs Prabhakar Chango Shinde

Bombay High Court · (2026) 11 BOM CK 0112

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971-Item-9 of Schedule-IV, Section 30Maharashtra Municipal Corporations Act, 1949Maharashtra Civil Services (Discipline and Appeal) Rules, 1979-Rule 8(5)(a), 8, 5(1)(V)
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High Courts02 Nov 2026Allowed

Thane Municipal Corporation Vs Prabhakar Chango Shinde

Bombay High Court · (2026) 11 BOM CK 0111

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971-Item-9 of Schedule-IV, Section 30Maharashtra Municipal Corporations Act, 1949Maharashtra Civil Services (Discipline and Appeal) Rules, 1979-Rule 8(5)(a), 8, 5(1)(V)
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