Bharatiya Nagarik Suraksha Sanhita, 2023- Section 483Bharatiya Nyaya Sanhita, 2023- Section 204, 205, 226, 319, 337, 339Narcotic Drugs and Psychotropic Substances Act, 1985- Section 8, 20(b), 23, 29, 37, 43(a), 50, 67

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High Courts29 May 2026Dismissed

Union of India Vs Shree Mahalaxmi Mills and Anr

Gauhati High Court · (2026) 05 GAU CK 1583

Constitution of India, 1950- Article 14Railway Claims Tribunal Act, 1987- Section 18(3)(b), 23Railways Act, 1989- Section 65(2), 79, 110

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High Courts29 May 2026Allowed

Huma Power & Tower Pvt. Ltd. Vs State of Assam

Gauhati High Court · (2026) 05 GAU CK 1581

Central Goods and Services Tax Act, 2017- Section 29, 29(2), 87(2), 146

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Supreme Court29 May 2026Disposed Of

Prajwala Vs Union Of India & Ors

Supreme Court Of India · (2026) 05 SC CK 1551

Constitution of India, 1950- Article 14, 17, 19, 21, 23, 23(1), 24, 32, 141, 142Bharatiya Nagarik Suraksha Sanhita, 2023- Section 173, 395, 395(1)(b), 395(3), 396Bharatiya Nyaya Sanhita, 2023- Section 62, 111, 127, 143, 143(1), 144, 144(2)

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High Courts29 May 2026Disposed Of

Kewal Sharma Vs Union Territory of J&K

Jammu And Kashmir High Court · (2026) 05 J&K CK 1548

Ranbir Penal Code, 1989- Section 201, 302, 401Code of Criminal Procedure, 1989- Section 437, 497

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High Courts29 May 2026Allowed

Ayshath Bunayath Vs Union Of India

High Court Of Kerala · (2026) 05 KL CK 1526

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High Courts29 May 2026Allowed

Balamurali Krishna M( Ex No. 15497912 A Swr) Vs Union Of India, Represented By Its Secretary

High Court Of Kerala · (2026) 05 KL CK 1525

Armed forces Tribunal Act, 2007- Section 14Entitlement Rules for Casualty Pensionary Awards, 2008- Rule 5, 7Entitlement Rules for Casualty Pensionary Awards, 1982- Rule 5, 14

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High Courts29 May 2026Dismissed

Assistant Commissioner Vs John Jacob

High Court Of Kerala · (2026) 05 KL CK 1524

Kerala Value Added Tax Act, 2003- Section 24, 25(1), 67

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High Courts29 May 2026Allowed

Gigi Varghese Vs Village Officer

High Court Of Kerala · (2026) 05 KL CK 1523

Kerala Panchayat Raj Act, 1994- Section 238, 238(1)(b), 239, 239(3)(a)(iii), 239(3)(a)(iv), 239(3)(b)

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High Courts29 May 2026Dismissed

M/s Shri Goldan Transport Represented By Proprietors Sunny Tamrakar & Ors Vs Karnataka Bank & Ors

Chhattisgarh High Court · (2026) 05 CHH CK 1508

Constitution Of India, 1950 - Article 226

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High Courts29 May 2026Disposed Of

Avnish Diwan S/o Late Shri Arun Kumar Diwan Vs Ranjana Diwan W/o Late Ravish Kumar & Ors

Chhattisgarh High Court · (2026) 05 CHH CK 1507

Code Of Civil Procedure, 1908 - Order 39 Rule 1, Order 39 Rule 2

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High Courts29 May 2026Disposed Of

Kewla Singh S/o Nandlal Singh & Ors Union Of India Through The Secretary, Ministry Of Railways, Rail Bhawan, New Delhi. & Ors

Chhattisgarh High Court · (2026) 05 CHH CK 1506

Railways Act, 1989 - Section 20F(6)

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High Courts29 May 2026Disposed Of

Jagdish Chandra Panda Vs State Of Chhattisgarh & Ors

Chhattisgarh High Court · (2026) 05 CHH CK 1505

Constitution Of India, 1950 - Article 226

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High Courts29 May 2026Allowed

Suganya And Others Vs State Of Tamilnadu

Madras High Court · (2026) 05 MAD CK 1365

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(r), 3(1)(s), 3(2)(va), 15(a), 18Bharatiya Nyaya Sanhita, 2023-Section 115(2), 296(b)

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High Courts29 May 2026Allowed

Kalidass And Others Vs State Of Tamilnadu And Others

Madras High Court · (2026) 05 MAD CK 1364

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 118(1), 191(2), 191(3), 296(B), 351(3)Tamil Nadu Prohibition Of Harassment Of Women Act, 1998-Section 4

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High Courts29 May 2026

Kaviarasan Vs State

Madras High Court · (2026) 05 MAD CK 1363

Bharatiya Nyaya Sanhita, 2023-Section 49, 109, 118(1), 269, 294(b), 296(b), 324, 351(3), 506(ii)

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