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12,29,635 judgments in All Courts · page 386 of 61,482

High Courts25 Sept 2026

Sethia Oil Industries Ltd. & Anr. Vs State Of West Bengal & Ors.

Calcutta High Court · 2025 INSC 684

West Bengal Agricultural Produce Marketing (Regulation) Act, 1972-Section 2(1)(a), 2(mb), 2(na), 2(mn), 12, 13, 17, Explanation I, Explanation II, Explanation III, 34Industries (Development and Regulation) Act, 1951-Section 2, 3(i), 9, 9(4), 28 of Schedule 1(one)Constitution of India-Article 19, 19(1)(g), 245(3), 254, 301, 302-304, 304, 304(b), Part III, Entry 26 of the State List, Entry 66 of the State List, Entry 7 of the Concurrent List
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Tribunals and Commissions25 Sept 2026

Assistant Commissioner (EPM) Vs Ms. Shruti Gupta & Ors.

National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 4423

Companies Act 1956Insolvency and Bankruptcy Code, 2016-Section 3(31), 10, 14, 14(1), 14(3)(b), 18, 36, 36(4), 53IBBI (Liquidation Process) Regulation, 2016-Regulation 21(a), 21A
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High Courts25 Sept 2026

Ranjith Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 4418

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 22(b), 29
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High Courts25 Sept 2026

Suneer Babu Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 4411

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 22(b)
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High Courts25 Sept 2026

Ejajul Hoque Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 4410

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21(b)
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High Courts25 Sept 2026

Adam Ram Vs State Of HP & Anr.

High Court Of Himachal Pradesh · (2026) 09 SHI CK 4404

Indian Penal Code-Section 302, 304-IIConstitution of India-Article 311, 311(2)Code of Criminal Procedure, 1973-Section 389, 389(1), 357, 360
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Tribunals and Commissions25 Sept 2026

Mr. Nikhil Rai & Anr. Vs M/s Vcare Technologies Private Limited & Ors.

National Company Law Appellate Tribunal · 2010 INSC 582

Companies Act, 2013-Sections 241, 242, 62, 62(1)(a), 62(1)(c), 2(20), 2(42), 42, 53, 73, 73(2), 2(31), 180, 188, 188(1), 421, 424(1)Negotiable Instruments Act, 1881-Section 138Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 215, 215(4), 379, 380
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High Courts25 Sept 2026

Jinshad Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 4436

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 137(1)(b), 75(1)(i), 75(2)Protection of Children from Sexual Offences Act, 2012-Sections 7, 8
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