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12,30,331 judgments in All Courts · page 973 of 61,517

High Courts06 Aug 2026

Ahsan Ur-Rab & Anr. Vs Mohd Rafi

Delhi High Court · (2026) 08 DEL CK 4271

Delhi Rent Control Act, 1958-Section 25-B(8), 25-B(9), 14(1)(e)Indian Evidence Act-Section 116Constitution of India-Article 226
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High Courts06 Aug 2026Dismissed

Kapil Kabra Vs Meenakshi Kabra

Delhi High Court · (2026) 08 DEL CK 4276

Constitution of India-Article 227Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, Section 151, 2(2), 43 Rule 1, 37, 12 Rule 6, 92, 10, 80Family Courts Act, 1984-Section 19, 19(1), 7
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High Courts06 Aug 2026

Neetu Vs State Of Nct Of Delhi & Ors.

Delhi High Court · (2026) 08 DEL CK 4303

Indian Penal Code-Section 376, 354(A), 354, 354(B), 506Protection of Children from Sexual Offence Act (POCSO), 2012-Section 6CrPC-Section 482
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High Courts06 Aug 2026

Sher Mohd. & Ors. Vs State Of J&K & Ors.

Jammu And Kashmir High Court · 2024 INSC 980

Big Landed Estates Abolition Act, 2007 (Samvat)J&K Requisitioning and Acquisition of Immovable Property Act, 1968Land Acquisition Act-Section 3(b)
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High Courts06 Aug 2026Allowed

Ali Hussain Vs The State Of Assam

Gauhati High Court · 2025 INSC 78

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415 (2)Narcotic Drugs and Psychotropic Substances (Seizure, Storage, Sampling and Disposal) Rules, 2022-Section 21 (C), 21(c), 76 (2) (d) (f), 52A, 52A (2), 53, 54, 50, 50 (1), 42, 41, 43, 50 (2), 50 (5), 50 (6), Rule 10, 3 (2), 10 (1), 10(2), 3BSA-Section 63
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High Courts06 Aug 2026Disposed Of

Sri Manjit Pachani Vs The State Of Assam & Ors.

Gauhati High Court · (2026) 08 GAU CK 3899

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 26 to 30, Schedule I, 26(2), Serial 2 of First Schedule, 2nd ScheduleConstitution of India-Article 300A
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