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12,28,363 judgments in All Courts · page 82 of 61,419

High Courts27 Oct 2026Dismissed

Dr. XXXXXXXX & Anr. Vs University Of Delhi & Ors.

Delhi High Court · (2026) 10 DEL CK 3493

Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013-Section 4, 11(4), 16University Grants Commission (Prevention, Prohibition and Redressal of Sexual Harassment of Women Employees and Students in Higher Educational Institutions) Regulations, 2015-Regulation 2(g), 4, 4(1), 4(1)(b), 4(3)
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High Courts27 Oct 2026Allowed

Nareshi Devi Vs UOI

Delhi High Court · (2026) 10 DEL CK 3492

Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 124-A
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High Courts27 Oct 2026Disposed Of

Dr. I.A Khan Vs State & Anr.

Delhi High Court · (2026) 10 DEL CK 3490

Negotiable Instruments Act, 1881-Section 138, 87, 118(a), 139, 145(2)CrPC-Section 313, 391, 311, 251
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High Courts27 Oct 2026Disposed Of

Rishi Levi Vs CBI

Delhi High Court · (2026) 10 DEL CK 3489

Constitution of India-Articles 226, 227Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 82, 82(1), 82(2), 82(3), 82(4), 83, 105
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High Courts27 Oct 2026Disposed Of

Gopal Chandra Bose Vs State & Ors.

Delhi High Court · (2026) 10 DEL CK 3487

High Court of Delhi Rules for Video Conferencing for Courts, 2021-Rule 8.15, 8.12, 5.6.4Electronic Evidence and Video Conferencing Rules, 2025-Rule 27(2)(a), 13(8), 13(9)
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Supreme Court27 Oct 2026Dismissed

ECL Finance Ltd. & Anr. Vs Abhinav Mukherjee & Ors.

Supreme Court Of India · 2026 INSC 1159

Insolvency and Bankruptcy Code, 2016-Section 3(12); Section 5(7); Section 5(8); Section 5(24); Section 5(24)(m)(i); Section 7; Section 7(1); Section 21; Section 21(1); Section 21(2) (first and second provisos); Section 21(6); Section 21(6A); Section 21(6A)(a); Section 24(5); Section 24(5)(m)(i); Section 29A; Section 29A(c); Section 29A(g)Companies Act, 2013-Section 2(27)
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High Courts27 Oct 2026Disposed Of

Jiya Lal Vs State

Delhi High Court · 2025 INSC 1184

Code of Criminal Procedure, 1973-Section 374, 313IPC-Sections 307, 394, 397, 34, 186, 353, 395, 412, 120-B, 216-AArms Act, 1959-Sections 25, 27, 54, 59
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Tribunals and Commissions27 Oct 2026Dismissed

M/S Vasu Buildcon Vs Kashi Viswanathan Sivaraman & Ors.

National Company Law Appellate Tribunal · (2026) 10 NCLAT CK 3479

Insolvency and Bankruptcy Code, 2016-Section 7, 30(6), 31, 30(4), 61, 12A, 30(2), 24(3)(b), 3(31)CIRP Regulations-Regulation 28, 36A, 28(2), 18(2), 36A(4A)Insolvency and Bankruptcy Code (Amendment) Act, 2026
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Tribunals and Commissions27 Oct 2026Allowed

Poonam Anoop Wadhera Vs Canara Bank

National Company Law Appellate Tribunal · (2026) 10 NCLAT CK 3475

Insolvency and Bankruptcy Code, 2016-Section 61(1), 95(1), 95, 100, 18Limitation Act, 1963-Article 137, Section 18Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process of Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1)
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