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12,28,363 judgments in All Courts · page 46 of 61,419

High Courts30 Oct 2026Allowed

Krishan Lal & Anr. Vs State Of J&K & Ors.

Jammu And Kashmir High Court · (2026) 10 J&K CK 4676

J&K Civil Services (Classification, Control and Appeal) Rules, 1956-Rule 30(viii), 30, 33J&K Municipal Corporation Act-Section 2(8), 3, 4, 45, 50, 67Public Servants Inquiries Act, 1977
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High Courts30 Oct 2026Dismissed

Ab. Aziz Mir Vs Javaid Ahmad Khan & Ors.

Jammu And Kashmir High Court · (2026) 10 J&K CK 4649

Constitution of India-Article 227Jammu and Kashmir Right of Prior Purchase Act, SVT, 1993-Section 5Code of Civil Procedure-Section 47
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High Courts30 Oct 2026Allowed

Kamal Saini Vs Pritam Singh Saini

Jammu And Kashmir High Court · 2023 INSC 675

Code of Criminal Procedure-Section 561-A, 156(1), 155(2), 157(1), 482Ranbir Penal Code-Sections 499 (including Exception 8), 500, 501 and 502Right to Information Act, 2005
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High Courts30 Oct 2026Allowed

B.P. Mahendra Vs State Of Karnataka & Ors.

Karnataka High Court · (2026) 10 KAR CK 4615

Societies Registration ActKarnataka Land Reforms Act, 1961-Section 2(18), 74, 66, 63, 64, 67, 44, 109(1), 1A, proviso to Section 80(1), 79-B-1, 79B(3), 77, 133Karnataka Land Revenue Act, 1964-Section 136(2)
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