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12,30,332 judgments in All Courts · page 799 of 61,517

High Courts20 Aug 2026Dismissed

Shakeel Ahmed Vs UT Of J&K & Anr.

Jammu And Kashmir High Court · (2026) 08 J&K CK 4184

Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023-Section 483, 480IPC-Section 377POCSO Act, 2012-Sections 5, 6, 4, 29, 30
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High Courts20 Aug 2026Disposed Of

Sh. A. Mosshey Vs Mizoram Cooperative Apex Bank Ltd. & Ors.

Gauhati High Court · 2024 INSC 873

Constitution of India-Article 226Staff Service (Amendment) Rules, 2020-Rule 84 (2), 84 (3), 84 (4), 84 (5), 5(f), 101, 100(c), 5, 6, 100, sub-rule (xxi)(4), Chapter-XIII, No. 100, clauses (e), (f), (g) and (h) of Rules No. 100, (viii) to (xxi)Staff Service Rule (Amendment) 1995-Rule No. 83(3)
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High Courts20 Aug 2026Partly Allowed

Kumud Nath Vs The State Of Assam & Anr.

Gauhati High Court · (2026) 08 GAU CK 3995

Indian Penal Code, 1860-Section 376, 417, 376 (1), 375Protection of Children from Sexual Offences Act, 2012-Section 6, 4, 29Code of Criminal Procedure, 1973-Section 313, 164, 161, 428
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High Courts20 Aug 2026Disposed Of

Mouchak Agro LLP. Vs The State Of Assam & Ors.

Gauhati High Court · (2026) 08 GAU CK 4012

Assam Land [Requisition and Acquisition] Act, 1964-Section 4[1], 3[1], 3[3], 3, 4, 2[d], 8Assam Land [Requisition and Acquisition] Rules, 1964-Rule 5, 4, 11Assam Co-operative Societies Act, 1949
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High Courts20 Aug 2026Allowed

Kumar Housing Corporation Private Limited Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 3558

Constitution of India-Articles 226 and 227Maharashtra Stamp Act, 1958-Section 31, 33, 4, 32B, Article 25, 25 of Schedule I, 2(na), Paragraph 5(g-a) of Schedule I, 25(B)(i) of Schedule I, 32A(4), Sub-section (2), Sub-section (3), 5(g-a), clause (b), [or (c)], as the case may be, of Article 25Bombay Stamp (Determination of True Market Value of Property) Rules, 1995
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