Constitution Of India, 1950-Article 226, 227, 243P(g), 243THaryana Municipal Corporation Delimitation of Ward Rules, 1994-Rule 3Haryana Municipal Corporation Act, 1994-Section 6, 11(8)

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High Courts08 Apr 2026Allowed

Sabyasachi Mandal And Another Vs State Of Odisha And Others

Orissa High Court · (2026) 04 OHC CK 1472

Registration Act, 1908-Section 23, 24, 25, 26, 33(1), 32(c), 34, 34(1), 34(3), 34(3)(c), 35, 41, 43, 45, 69, 75, 77, 88, 89

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High Courts08 Apr 2026Dismissed

Ashok Muthamajhi Vs State Of Odisha & Other

Orissa High Court · (2026) 04 OHC CK 1471

Odisha Grama Panchayats Act, 1964-Section 25(1)(v), 26, 26(2)

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High Courts08 Apr 2026Dismissed

Manoranjan Mishra Vs State Of Odisha And Others

Orissa High Court · (2026) 04 OHC CK 1470

Land Acquisition Act, 1894-Section 4(1)

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High Courts08 Apr 2026Disposed Of

Mylapalli Mahesh @ Raj Vs State Of Orissa

Orissa High Court · (2026) 04 OHC CK 1469

Constitution Of India, 1950-Article 21, 22, 22(1)Child And Adolescent Labour (Prohibition And Regulation) Act, 1986-Section 14Bharatiya Nagarik Suraksha Sanhita, 2023-Section 47, 483

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High Courts08 Apr 2026

Manimala And Others Vs State Of Tamil Nadu

Madras High Court · (2026) 04 MAD CK 1373

Bharatiya Nyaya Sanhita, 2023-Section 269, 305

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High Courts08 Apr 2026

Shanmugaraj Vs State Of Tamil Nadu

Madras High Court · (2026) 04 MAD CK 1372

Bharatiya Nyaya Sanhita, 2023-Section 87, 269, 351(2)Protection Of Children From Sexual Offences Act, 2012-Section 6(n), 9(1), 9(n), 10, 11(1), 11(5), 12, 17Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183

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High Courts08 Apr 2026Disposed Of

Ahamed Haja Vs Superintendent Of Police Thanjavur District And Others

Madras High Court · (2026) 04 MAD CK 1371

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High Courts08 Apr 2026Allowed

M.Rajamanickam Vs Managing Director Tamil Nadu State Transport Corporation (Kovai) Ltd And Others

Madras High Court · (2026) 04 MAD CK 1370

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High Courts08 Apr 2026Allowed

Abirami Vs State Of Tamil Nadu And Others

Madras High Court · (2026) 04 MAD CK 1369

Tamil Nadu Prevention Of Dangerous Activities Of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders And Slum- Grabbers, Act, 1982-Section 2(f)

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High Courts08 Apr 2026Dismissed

The Service Cooperative Bank Limited Vs Assistant Commissioner Of Income Tax Central Circle 2

High Court Of Kerala · (2026) 04 KL CK 1213

Income Tax Act, 1961- Section 2(28C), 117(1), 120, 132, 132A, 148, 148A, 151, 153A, 158BFA, 158BFA(3b), 269SS, 269T, 271D, 271E, 274(2)

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High Courts08 Apr 2026Allowed

Aloysious Fernandez Dickson Vs State Of Kerala

High Court Of Kerala · (2026) 04 KL CK 1212

Code of Criminal Procedure, 1973- Section 204(4)

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High Courts08 Apr 2026Dismissed

M.K. Suresh Kumar Vs Union Of India Represented By The Secretary

High Court Of Kerala · (2026) 04 KL CK 1211

Constitution of India, 1950- Article 14, 21Industrial Relations Code, 2020- Section 104(1), 104(1A)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002- Section 17(2)

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