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12,30,331 judgments in All Courts · page 647 of 61,517

High Courts03 Sept 2026Allowed

Dilip Debnath Vs The State of Assam and Anr

Gauhati High Court · 2026:GAU-AS:12741

Protection of Children from Sexual Offences Act, 2012-Section 6, 10Indian Penal Code, 1860-Section 376ABBharatiya Nagarik Suraksha Sanhita, 2023-Section 415
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High Courts03 Sept 2026

Fathimath Thasneem V.K. Vs Union Of India & Ors.

High Court Of Kerala · (2026) 09 KL CK 1127

Constitution of India-Article 226, 32, 22(5), 19Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988-Section 3(1), 3(2), 9(f), 11, 9(b), 12, 13, 22(b), 29, 20(b)(ii)A, 22(c), 22(b)(ii)AMaharashtra Prevention of Dangerous Activities Slumlords, Bootleggers and Drug Offenders Act, 1981-Section 3(1)
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High Courts03 Sept 2026Dismissed

Kuldeep Sood Vs Sandeep Sood & Anr.

High Court Of Himachal Pradesh · (2026) 09 SHI CK 1064

Constitution of India-Article 227Code of Civil Procedure, 1908-Order 1 Rule 10(2), Section 151, 141, VI Rules 14 and 15, 23, Rule 1H.P. Urban Rent Control Act, 1987-Section 14, 2(d), 24(1)(b), 16, 2 (c), 24, 17
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High Courts03 Sept 2026Allowed

Anjori Kapoor Vs State Of Himachal Pradesh & Ors.

High Court Of Himachal Pradesh · (2026) 09 SHI CK 1065

Recruitment & Promotion Rules for the post of Chief Engineer (Civil) Class-I (Gazetted) in HIMUDA-Rule 10 & 11Himachal Pradesh Housing and Urban Development Authority, Chief Executive Officer, Class-I (Gazetted), Appointment, Terms & Conditions of Service Rules, 2012-Rule 11Himachal Pradesh Housing and Urban Development Authority Act, 2004-Section 11(1)
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High Courts03 Sept 2026Dismissed

Subhash Chand & Ors. Vs M/s Competent Automobiles Co. Ltd.

High Court Of Himachal Pradesh · (2026) 09 SHI CK 1068

Constitution of India-Article 227, 32 and 226Code of Civil Procedure-Order 21 Rules 32 and 34 (5), Section 151, 96, 21 Rule 34, 21 Rule 34 sub-rule (3), 21 Rule 34 sub-rules (1) to (4), 47H.P. Tenancy and Land Reforms Act-Section 118, Rule 38
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High Courts03 Sept 2026Dismissed

Budhi Ram & Ors. Vs Ram Kesh

Allahabad High Court · (2026) 09 AHC CK 0982

Code of Civil Procedure-Section 100Hindu Adoption and Maintenance Act, 1956-Section 12, 9, 9(4), 10, 2 (bb), 11(i), 6, 9(1) and (2), 9(2), 7, 11, 11(vi), 16Indian Evidence Act, 1872-Section 91, 92
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High Courts03 Sept 2026Partly Allowed

Ajmatulnish & Ors. Vs State of U.P.

Allahabad High Court · (2026) 09 AHC CK 0983

Code of Criminal Procedure-Section 374(2), 207, 313, 428Indian Penal Code, 1860-Section 323, 34, 302, 96, 99, 97, 304, 325, 102, 105, 300, 299, Part I of Section 304, Part II of Section 304Indian Evidence Act, 1872-Section 105
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