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12,29,933 judgments in All Courts · page 563 of 61,497

High Courts10 Sept 2026Dismissed

Navina Dinesh Shetty Vs Shaikh Ayub Rehman

Bombay High Court · 2026:BHC-AS:37423

Transfer of Property Act, 1882-Section 105Indian Easements Act, 1882-Section 52Code of Civil Procedure, 1908-Section 7, Section 8, Section 9, Section 91, Section 92, Section 94, Section 95, Section 96 to 112, Section 115, Section 141, Section 2(12), Order XX Rule 12, Order XXII Rule 4, Order XLI Rule 22, Order XLI Rule 33
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High Courts10 Sept 2026Rejected

Narmadabai Vs Vijay Uttamchand Bothra and Others

Bombay High Court · 2026:BHC-NAG:12035

Maharashtra Land Revenue Code, 1966-Section 36, 150, 247, 48(7), 48(8)(2), 13(4)Guardians and Wards Act, 1890-Section 29, 30, 36Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974
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High Courts10 Sept 2026

Shyamala C Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 09 KL CK 1126

Constitution of India-Article 226, 32Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988-Section 3(1), 9(f), 11, 3(2), 9(b)Narcotic Drugs and Psychotropic Substances Act, 1985-Section 22(b)
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High Courts10 Sept 2026Dismissed

Union Of India & Ors. Vs Lt. Col. Sunny Thomas (Retd.)

High Court Of Kerala · (2026) 09 KL CK 1122

Regulation for Medical Services for Armed Forces, 1983-Regulation 423, 423(c)Entitlement Rules for Casualty Pensionary Awards, 1982-Appendix II (Regulation 173), Rule 5, 9, 14(b), 14(c)Armed Forces Tribunal Act, 2007-Section 30
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High Courts10 Sept 2026Allowed

Cambridge Education Trust Vs Hari Das

Gauhati High Court · 2026:GAU-AS:13179

Code of Criminal Procedure, 1973-Section 91, 311, 313, 397, 397(2), 401, 482, 540Negotiable Instruments Act, 1881-Section 138Indian Evidence Act, 1872-Section 114
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High Courts10 Sept 2026Allowed

Moimun Nessa and 6 Ors Vs State of Assam and Anr

Gauhati High Court · 2026:GAU-AS:13180

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 34, 294, 323, 447, 506Code of Criminal Procedure, 1973-Section 156(1), 155(2), 200, 202, 482
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Tribunals and Commissions09 Sept 2026Allowed

Shri Manish Tuteja Vs Principal Commissioner Of Income Tax, Rohtak

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6998

Income Tax Act, 1961-Section 2(24)(xviii), 2(28A), 4, 14 to 59, 10(37), 45(5), 45(5)(b), 45(5)(c), 56(2), 56(2)(vii), 56(2)(viii), 57, 57(iv), 120, 133(6), 142(1), 143(1), 143(2), 143(3), 143(3A), 143(3B), 145A, 145A(b), 145B, 145B(1), 154, 255(4), 263, 263(1), Explanation 2 of Section 263Land Acquisition Act, 1894-Section 16, 17, 18, 18 to 28, 23(1), 23(1-A), 23(2), 28, 34, 34AFinance (No.2) Act, 2009
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