Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 3(5), 324(4), 333, 351(3)Code Of Criminal Procedure, 1973-Section 320, 482

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High Courts22 May 2026Disposed Of

State Of Meghalaya & Ors Vs Khasi Hills Archery Sports Institute (KHASI) & Ors

Meghalaya High Court · (2026) 05 MEG CK 0941

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High Courts22 May 2026Disposed Of

State Of Meghalaya & Ors Vs Khasi Hills Archery Sports Institute (KHASI) & Ors

Meghalaya High Court · (2026) 05 MEG CK 0939

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High Courts22 May 2026Disposed Of

Kyrshon Marbaniang & Ors Vs State Of Meghalaya & Ors

Meghalaya High Court · (2026) 05 MEG CK 0938

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High Courts22 May 2026Dismissed

Saddam Hussain Vs State Of Meghalaya Through Public Prosecutor

Meghalaya High Court · (2026) 05 MEG CK 0936

Protection Of Children From Sexual Offences Act, 2012 - Section 5(m), 6Code Of Criminal Procedure, 1973 - Section 313

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High Courts22 May 2026Allowed

Aleyamma Thomas Vs Alice George

High Court Of Kerala · (2026) 05 KL CK 0878

Indian Succession Act, 1925- Section 33(b)Transfer of Property Act, 1882- Section 6(a)Evidence Act, 1872- Section 115

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High Courts22 May 2026Disposed Of

Rahina S Vs Authorized Officer Federal Bank Ltd

High Court Of Kerala · (2026) 05 KL CK 0877

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High Courts22 May 2026Dismissed

Mr.Anto Augustine Vs Union Of India Represented By: The Secretary

High Court Of Kerala · (2026) 05 KL CK 0876

Constitution of India, 1950- Article 12, 14, 19, 19(1)(a), 19(1)(a), 19(2), 21, 226Code of Criminal Procedure, 1973- Section 91Cable Network Act, 1995- Section 5

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High Courts22 May 2026Partly Allowed

Babu Avarachan Vs State Of Kerala

High Court Of Kerala · (2026) 05 KL CK 0875

Code of Criminal Procedure, 1973- Section 222, 313, 397, 401Indian Penal Code, 1860- Section 34, 294(b), 323, 324, 332

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High Courts22 May 2026Disposed Of

State Of HP And Another Vs M/S Garg Sons Estate Promotors Pvt. Ltd.

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0836

Constitution Of India, 1950-Article 116, 117, 34, 34(3)Arbitration And Conciliation Act, 1996-Section 33, 34, 34(3), 36, 37Limitation Act, 1963-Section 5

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High Courts22 May 2026Disposed Of

Anil Kumar Vs State Of H.P. & Another

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0835

Indian Penal Code, 1860-Section 279, 337, 338Motor Vehicles Act, 1988-Section 185

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High Courts22 May 2026Dismissed

Roshan Lal Vs Shyama Nand

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0834

Negotiable Instruments Act, 1881-Section 118(a), 138, 139Code Of Criminal Procedure, 1973-Section 313, 437ABharatiya Nagarik Suraksha Sanhita, 2023-Section 481

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High Courts22 May 2026Dismissed

Prakasho Devi And Another Vs State Of H.P. And Others

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0833

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High Courts22 May 2026Dismissed

Joginder Singh & Others Vs State Of Himachal Pradesh And Another

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0832

Constitution Of India, 1950-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 323, 498A, 504, 506(2), 509

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High Courts22 May 2026Disposed Of

Smt Darshna Sachdeva Vs Union Of India And Ors

Delhi High Court · (2026) 05 DEL CK 0719

Constitution of India, 1950- Article 226, 300A

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High Courts22 May 2026Disposed Of

Gautam Tahilramani And Anr Vs Union Of India And Ors

Delhi High Court · (2026) 05 DEL CK 0718

Constitution of India, 1950- Article 226, 300A

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High Courts22 May 2026Dismissed

Dabur India Limited Vs Emami Limited

Delhi High Court · (2026) 05 DEL CK 0717

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

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