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High Courts11 Sept 2026Dismissed

Kapil Sirohi Vs State Of U.P. & Ors.

Allahabad High Court · 2024 INSC 962

Code of Criminal Procedure, 1973-Chapter IX, Sections 125, 126, 127, 128, 311, 313, 319, 397, 398, 482Indian Penal Code-Sections 323, 498-AThe Family Courts Act, 1984-Section 19, 19(1), 19(2), 19(3), 19(4), 19(6)
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High Courts11 Sept 2026Allowed

Sunil Vs State Of U.P. & Anr.

Allahabad High Court · 2024 INSC 739

Indian Penal Code-Sections 363, 366, 376, 361Protection of Children from Sexual Offences Act, 2012-Sections 3, 4, 29Cr.P.C.-Sections 313, 164, 161
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Tribunals and Commissions11 Sept 2026

Rajendra Prasad & Ors. Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 3044

Constitution of India-Articles 14, 16MTS Recruitment Rules, 2010Manual of Appointment and Allowances of Officers of the Indian Posts and Telegraphs Department-Rule 154(a)
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Tribunals and Commissions11 Sept 2026

Laxmi Devi & Anr. Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 3059

Administrative Tribunals Act, 1985-Section 19Railway Servant Pass Rule 1986-Rule 2-C (iii), (iv) and (v)Railway Services (Pension) Rules, 1993
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