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12,28,363 judgments in All Courts · page 62 of 61,419

High Courts29 Oct 2026

Akshay Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 10 KL CK 4134

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 115(2), 118(1), 127(2), 137 r/w 3(5)
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High Courts29 Oct 2026

Ajmal M Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 10 KL CK 4133

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 22 (b)
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High Courts29 Oct 2026Disposed Of

Smt. Archana Boodh Vs State Of U.P. Thru. Addl. Chief Secy./Prin. Secy. Basic Edu. Lko. & Ors.

Allahabad High Court · 2026 INSC 117

Constitution of India-Article 14, 16, 21-A, 23, 280, 309, Part III, Part IVThe Right of Children to Free And Compulsory Education Act, 2009-Section 2(n), 4, 6, 7(1), 7(2), 7(3), 7(4), 7(5), 8(a), 8(b), 8(c), 8(d), 8(e), 9(c), 9(g), 23 to 28, 29(2), 38, ScheduleThe Right of Children to Free And Compulsory Education Rules, 2010-Part-VI, Rule 17(2), 18, 19, 20
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Supreme Court29 Oct 2026Allowed

Srinivasa T. & Ors. Vs The State Of Karnataka & Ors.

Supreme Court Of India · 2026 INSC 1173

Karnataka Recruitment of Gazetted Probationers (Appointment by Competitive Examinations) Rules, 1997Karnataka Civil Services (Validation of Selection and Appointment of 2011 Batch Gazetted Probationers) Act, 2022
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High Courts29 Oct 2026Dismissed

Antara Majumdar Vs Vimla Choudhary & Ors.

Delhi High Court · 2024 INSC 770

Code of Civil Procedure, 1908-Section 96, Order XXXIX Rules 1 and 2, XXIII Rule 3, I Rule 10(2), 151, I Rule 10, 9 Rule 13, 97Transfer of Property Act, 1882-Section 52, 41
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High Courts29 Oct 2026Partly Allowed

Pramod Kumar Vs State

Delhi High Court · (2026) 10 DEL CK 4147

Indian Penal Code, 1860-Sections 392, 397, 411Arms Act, 1959-Sections 4, 5, 7, 25, 25(1B)(b), 27Code of Criminal Procedure, 1973-Sections 161, 162(1), 162(2), 309, 313, 428
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High Courts29 Oct 2026Allowed

Prem Prakash Modi Vs Madhu Goel

Delhi High Court · (2026) 10 DEL CK 4165

Code of Civil Procedure, 1908-Section 96, 151Indian Evidence Act, 1872-Section 65-BBankers' Book Evidence Act
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