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12,29,635 judgments in All Courts · page 427 of 61,482

Tribunals and Commissions22 Sept 2026Disposed Of

Ghabo Ram Vs U.T Of J&K & Anr.

Central Administrative Tribunal · (2026) 09 CAT CK 3926

Administrative Tribunals Act, 1985-Section 19Jammu and Kashmir Civil Services Decentralization and Recruitment Rules, 2010-Rule 14(5)Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956-Rule 24
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High Courts22 Sept 2026

Mohammad Jalaluddin Vs State Of U.P. & Ors.

Allahabad High Court · (2026) 09 AHC CK 4215

Constitution of India-Article 226Uttar Pradesh Prevention of Cow Slaughter Act, 1955-Section 3, 5, 5-A, 5-A(6), 5-A(7), 5-A(8), 5-A(10), 5-A(11), 8Arms Act, 1959-Section 4, 25
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High Courts22 Sept 2026

Aleyamma Chacko & Ors. Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 09 KL CK 4329

Kerala Land Assignment Rules, 1964-Rule 8(3), 8(1), 8(1A), 2(d), 4, 11, 11(2), Clause (viii) of Rule 11(2)Kerala Government Land Assignment Act, 1960-Section 8Limitation Act, 1963-Article 112
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High Courts22 Sept 2026

Asuma Beevi Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 09 KL CK 4222

Constitution of India-Article 226, 32, 22(4)Kerala Anti-Social Activities (Prevention) Act, 2007-Section 2(o), 2(p), 3, 3(1), 6(1)(a), 6(1)(b), 6(2), 6(a), 10(4), 13Bharatiya Nyaya Sanhita, 2023-Section 110, 296(b)
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High Courts22 Sept 2026

Hemanth Kishor & Ors. Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 09 KL CK 4224

Constitution of India-Article 14, 16, 226, 227Kerala Transport Subordinate Service Rules, 2008-Rule 3, Sub-rule (2) of Rule 3Kerala State & Subordinate Service Rules, 1958-Note 3 to Rule 5
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High Courts22 Sept 2026

Lovepreet Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 3602

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Indian Penal Code, 1860-Section 420Emigration Act, 1983-Section 24
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High Courts22 Sept 2026

Romil Singh & Ors. Vs State Of Haryana & Ors.

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 3604

Code of Civil Procedure-Section 151Constitution of India-Article 226, 227, 141, 226(3)Haryana Development and Panchayats Department (Group B) Service Rules, 2016-Rule 7, 7B, 9, 9(1)(a)(ii), 17
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High Courts22 Sept 2026

Jagdish Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · 2023 INSC 311

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483NDPS Act, 1985-Section 21, 25, 29, 36-A, 37Constitution of India-Article 21
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