Constitution of India, 1950- Article 142Code of Criminal Procedure, 1973- Section 320, 320(9), 357(1), 428Indian Penal Code, 1860- Section 34, 143, 147, 148, 149, 294(b), 307, 323, 324, 326

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High Courts19 May 2026Dismissed

Prof. (Dr.) J. Sundaresan Pillai Vs Dr. K.K. Seethalakshmi

High Court Of Kerala · (2026) 05 KL CK 0887

Constitution of India, 1950- Article 226Kerala High Court Act, 1958- Section 5(i)Sexual Harassment of Woman At Workplace (Prevention, Prohibition and Redressal) Act, 2013- Section 2(f), 2(g), 2(g)(ii), 4, 5, 6, 6(1), 9, 16

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High Courts19 May 2026Allowed

Dr Sumith S. Pillai Vs State Of Kerala Represented By The Chief Secretary

High Court Of Kerala · (2026) 05 KL CK 0886

Constitution of India, 1950- Article 32, 136, 226, 227, 323A, 323A(2)(d), 323A, 323B(2)(d)Administrative Tribunals Act, 1985- Section 14(1)(b), 14(2), 15(1)(a), 15(1)(b), 19, 28Kerala Administrative Tribunals Act, 1985- Section 15(1)(a), 19

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High Courts19 May 2026Allowed

A.Raju Vs State Of Kerala

High Court Of Kerala · (2026) 05 KL CK 0885

Code of Criminal Procedure, 1973- Section 232, 313, 397, 401Kerala Abkari Act, 1077- Section 8(1), 8(2), 53A, 53A(2)

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High Courts19 May 2026Allowed

Lawrence S/o Varghese Vs State Of Kerala

High Court Of Kerala · (2026) 05 KL CK 0884

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 161, 162Bharatiya Sakshya Adhiniyam, 2023- Section 148

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High Courts19 May 2026Allowed

Mahantesh I. Pujar Vs State Of Karnataka & Ors

Karnataka High Court · (2026) 05 KAR CK 0850

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High Courts19 May 2026Allowed

Nikhil S/O. Krishna Kankonkar Vs State Of Karnataka

Karnataka High Court · (2026) 05 KAR CK 0849

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 78(2), 528Protection Of Children From Sexual Offences Act, 2012 - Section 12Constitution Of India, 1950 - Article 226, 227

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High Courts19 May 2026Allowed

Akash S/O. Appuni Patil Vs State Of Karnataka

Karnataka High Court · (2026) 05 KAR CK 0848

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 115(2), 126(2), 140(3), 310(2), 311, 483

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High Courts19 May 2026Allowed

Saaniyal S/O. Shabbir @ Mohammad Shabbir Shiekh Vs State Of Karnataka & Ors

Karnataka High Court · (2026) 05 KAR CK 0847

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 - Section 3(1)(r)(s), 3(2)(va), 14A(2)Indian Penal Code, 1860 - Section 34, 379, 380, 504, 506Code Of Criminal Procedure, 1973 - Section 164

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High Courts19 May 2026Dismissed

Sreenath Handattu Balaramu Vs Lakshmi Sreenath

Karnataka High Court · (2026) 05 KAR CK 0846

Constitution Of India, 1950 - Article 227

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High Courts19 May 2026Dismissed

Master Aksh Sinha, S/O Abhay Kumar Sinha & Ors Vs Union Of India & Ors

Karnataka High Court · (2026) 05 KAR CK 0845

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High Courts19 May 2026Disposed Of

Principal Additional Director General, Directorate General Of GST Intelligence Unit (DGGI), Ahmedabad Zonal Unit, 6 Th And 7th Floor, I-The Address, Opposite H.C.G. Hospital, Near Sola Flyover, Sola, Ahmedabad, Gujarat, India- 380060 & Ors

Karnataka High Court · (2026) 05 KAR CK 0844

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High Courts19 May 2026Disposed Of

Charu Mehta Vs Lofty Khanna

Karnataka High Court · (2026) 05 KAR CK 0843

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High Courts19 May 2026Dismissed

Bhupinder Dutta And Others Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0815

Constitution Of India, 1950-Article 22(1), 22Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 19, 20, 22, 24, 25, 27A, 29, 37, 37(1), 37(i)(b)(ii), 42(2), 47, 67

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High Courts19 May 2026Dismissed

Ircon International Limited Vs M/s. Tantia Construction Limited

Delhi High Court · (2026) 05 DEL CK 0698

Arbitration and Conciliation Act, 1996- Section 34, 37

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