Medical Termination of Pregnancy Act, 1971-Section 3, Section 3(2), Section 3(4)(a), Section 3(4)(b)Indian Penal Code, 1860-Sections 312 to 316POCSO Act

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Supreme Court05 Aug 2026Appeal allowed

KKH Finvest Pvt. Ltd. And Another Vs Ashiesh Shukla And Others

Supreme Court Of India

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High Courts04 Aug 2026

Neha & Ors. Vs State Of Haryana & Ors.

Punjab And Haryana At Chandigarh · 2024 INSC 847

Constitution of India-Article 226, 14 and 16, Entry 66, List-I (Union List) of the Seventh ScheduleCPC-Order 1 Rule 10, Section 151Haryana Education (College Cadre) Group B Service Rules, 1986

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High Courts04 Aug 2026

Rajkumar Singh Vs Election Commission Of India & Ors.

Madhya Pradesh High Court · (2026) 08 MP CK 4322

Constitution of India-Article 226, 329(b), 141, 327, 328Representation of the People Act, 1951-Section 33, 33-A, 36, 66, 80, 81, 81(1), 86, 100(1)(d)(i), 101, 125-ASocieties Registration Act, 1860

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High Courts04 Aug 2026

Sushil Kumar Pandey Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 08 MP CK 4357

Constitution of India-Article 226M.P. General Provident Fund Rules, 1955-Rule 32(3)(iii), 14(7)Madhya Pradesh Civil Services (Pension) Rules, 1976-Rule 65, Explanation-1 to Rule 65

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High Courts04 Aug 2026

Rambharosi & Ors. Vs Board Of Revenue, Gwalior & Ors.

Madhya Pradesh High Court · (2026) 08 MP CK 4354

Constitution of India-Article 227Madhya Pradesh Land Revenue Code, 1969-Section 109, 110, Rule 22, 24, 32Transfer of Property Act, 1882-Section 3, 100

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High Courts04 Aug 2026Dismissed

Purushotam Rawat & Anr. Vs Director, Directorate Of Enforcement & Anr.

Delhi High Court · (2026) 08 DEL CK 4397

Constitution of India-Article 226, 14, 19(1)(g), 21, 300APrevention of Money Laundering Act, 2002-Section 2(1)(u), 3, 5, 5(1), 5(3), 5(5), 26, 26(1), 42, 50, 66(2)Information Technology Act, 2000-Sections 66, 43, 66(D)

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High Courts04 Aug 2026Disposed Of

Hurba Petro & Ors. Vs Union Of India & Ors.

Delhi High Court · (2026) 08 DEL CK 4403

National Investigation Agency Act, 2008-Section 21, 21(1), 21(2), 21(3), 21(4), 21(5)Unlawful Activities (Prevention) Act, 1967-Section 18, 43D, 43D(2), 43D(2)(b)Code of Criminal Procedure, 1973-Section 167, 378(3), 482

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High Courts04 Aug 2026

Rajeshwar Singh Vs Delhi Cantonment Board & Ors.

Delhi High Court · (2026) 08 DEL CK 4404

Constitution of India-Article 226

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High Courts04 Aug 2026

Madan Lal Vs Delhi Cantonment Board & Ors.

Delhi High Court · (2026) 08 DEL CK 4429

Constitution of India-Article 226

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High Courts04 Aug 2026

Mohammad Naseem Vs Commissioner Of Police & Ors.

Delhi High Court · (2026) 08 DEL CK 4430

Constitution of India-Article 226Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014Cantonment Act, 2006

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