SCMONTHLY CASE LAW ARCHIVE
Read 104 LawLens analyses of Supreme Court judgments published in July 2026, covering key rulings, legal principles and case law.
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The respondents’ land was acquired under the Land Acquisition Act, 1894 for rehabilitation of Tehri Dam oustees.
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The appellants, G. Saminathan and S. Radhika Malini, owned two parcels of land measuring 43,560 square feet at Sholinganallur, Chennai. On 23 May 2012, they entered into an unregistered Joint Development Agreement wit...
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Himanshu Chordia married Arushi Jain on 7 July 2014. Following matrimonial discord, Arushi left the matrimonial home on 13 May 2020 with the parties’ child and subsequently filed proceedings under Section 125 CrPC for...
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The defendant’s written statement contained a counterclaim, but when the written statement was resubmitted on 29 March 2016, the defendant sought only that the written statement be taken on record because it lacked th...
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The appellant, owner of the suit property at Udhagamandalam, entered into an agreement to sell dated 01.04.2004 with Respondent No. 1 for ₹2.25 crore.
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The appellant, an Assistant Registrar, Firms & Societies, Jabalpur, was arrayed as an accused in Crime No. 80 of 2022 concerning alleged misappropriation of funds, diversion of funds, and transactions involving immova...
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On 21 September 2007, Vijay Kumar was struck by a stray bull while walking on a public road, suffered a serious head injury, and became unconscious.
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The appellant and another accused were charged with murdering a person on 1 April 1999. The prosecution alleged that the appellant assaulted and strangulated the deceased, while the co-accused allegedly exhorted and t...
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The Respondent, M/S Star Cruises (India) Pvt. Ltd., acted as the Indian agent for Superstar Libra Ltd. (SLL), a non-resident entity operating cruise services
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The Appellant (husband) and his parents were acquitted by the Judicial Magistrate First Class, Bhind, for offences under Sections 498-A, 323, 34 of the IPC and Sections 3 and 4 of the Dowry Prohibition Act
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The Appellant (S.P. Chandrakar) and Respondent No. 5 (Kishor Bagh) are employees of the District Central Cooperative Bank Ltd (DCCBL), Raipur, governed by the Rules of 1982.
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The applicant, Sudesh Pal, along with co-accused Madan and Ishwar, was convicted by the Sessions Court in 2015 under Section 302/149 of the IPC for a 2003 incident. The applicant and Madan were sentenced to death.
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The accident occurred on October 14, 2009, involving a two-wheeler and an offending vehicle driven by Respondent No. 1 (Om Parkash) and owned by Respondent No. 2
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Six FIRs were registered against the Respondents (Assistant Commissioner of Police and Police Inspector) alleging offenses under Sections 7(a), 13(1)(a) r/w 13(2) of the Prevention of Corruption Act, 1988, and Section...
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The dispute concerns the inheritance of a residential property (Khasra No. 690/7) purchased in 1959 by Mattus Anthony (MA), a Christian, in the names of his two wives, Filomina and Shyam Bai
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The appellant, a Corporal (Airman) in the Indian Air Force (IAF), applied for the civil post of Assistant Professor (Hindi) in Rajasthan following an advertisement in November 2020
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The Appellant-Plaintiff filed a suit seeking declaration of title and recovery of possession of suit properties based on a registered gift deed (Document No. 871 of 1990) executed by her grandfather, Kuttiyappa Gounda...
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Respondent No. 3, an SC employee of the Appellant, was promoted to Stenographer Grade-I in 1997. Following a Bombay High Court judgment quashing the Office Memorandum (OM) dated 21.01.2002 regarding consequential seni...
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The case arises from a 1988 incident involving the alleged murder of an individual named Qavi. Following an acquittal by the Trial Court, the victim's brother filed a Criminal Revision Application in the High Court.
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The Respondents were granted excise licenses (Form C.L. 5-C) for the retail sale of country liquor for the years 2006-07 and 2007-08.
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The respondent (writ petitioner before the High Court), a doctor, was accused of demanding Rs.5,000–6,000 for knee surgery of the complainant's relative; payments of Rs.1,000 (24.03.2017), Rs.2,000 (25.03.2017), Rs.3,...
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The appellant, a Junior Engineer Level-1 in the Tamil Nadu Electricity Board, Coimbatore, was convicted under Section 7 and Section 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988 ("PC Act")...
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A land scam unearthed in a Public Interest Litigation revealed that the Gujarat Industrial Development Corporation ("GIDC") transferred twenty fully developed industrial plots to the appellant in exchange for agricult...
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The Appellant, a former director and 80% shareholder of M/s Earth Stein Private Limited (Respondent Company), claimed that his resignation and an undertaking to transfer certain vehicles (one Bolero, three Excavators,...
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The underlying dispute involves a suit for declaration of ownership over properties bearing Nos. 4677 and 4674. The Trial Court dismissed the suit, but the First Appellate Court partly reversed it, recognizing the App...
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The appellants are homebuyers who entered into construction and sale agreements in 2016 with Respondent No. 1 (the developer) for residential apartments, with possession due by December 2018.
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Following a detailed order on May 26, 2026, the Supreme Court monitored compliance regarding illegal sand mining in the National Chambal Gharial Sanctuary across Rajasthan, Madhya Pradesh, and Uttar Pradesh.
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The respondent, a Police Inspector, was arraigned for offences under Sections 127(4), 127(6), 103(1), and 238 of the Bharatiya Nyaya Sanhita, 2023 (BNS), following the alleged custodial death and disappearance of Gade...
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Respondent No. 1, a Multi-System Operator (MSO), allegedly disconnected cable signals to Respondent Nos. 2-5, Local Cable Operators (LCOs), without following the procedure prescribed under the Interconnection (IC) Reg...
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The appellants are candidates who applied for the post of Vocational Instructors in Industrial Training Institutes (ITIs) in Uttar Pradesh pursuant to advertisements in 2014 and 2015
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The Petitioner, a merchant navy professional, filed a Writ Petition under Article 32 of the Constitution of India seeking the quashing or, alternatively, the clubbing of four FIRs registered against him in Maharashtra...
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The Respondent joined the Indian Railways as a Goods Guard in 1976 and was subsequently promoted to Passenger Guard (1992) and Mail/Express Guard (1993)
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The Appellant applied for a limestone mining lease over 56.27 hectares in District Satna, Madhya Pradesh.
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The Appellants were identified as ‘occupants’ of a cessed building under the Maharashtra Housing and Area Development Act, 1976 (MHAD Act).
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On November 29, 2009, the deceased, Anand, left in a vehicle driven by his friend, the appellant Dilip Agarwal. Three days later, Anand’s body was discovered near Binjkot village.
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On October 11, 1998, the informant and the deceased (Vinod Prasad) were allegedly intercepted by Respondent No. 2 (Nakul Prasad) and others.
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On May 22, 1996, a bomb exploded on a Rajasthan Roadways bus near Samleti village, killing 14 people and injuring 37
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The Appellant applied for three stage carriage permits in Rajasthan pursuant to a 2015 government notice.
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The Appellant-wife and Respondent-husband dissolved their marriage by mutual consent via a decree dated 29.08.2015 based on a Settlement Petition
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One Kamla Devi (landlady) filed a suit for eviction against the respondent-tenant under Section 13 of the East Punjab Urban Rent Restriction Act, 1949, citing non-payment of rent and bona fide requirement for herself...
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On June 23, 1996, the appellant was apprehended at a railway station following confidential information that he was carrying contraband in a water bottle.
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On May 24, 2004, the two appellants allegedly took the deceased, Mohinder, from his home on a motorcycle
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The first respondent filed a civil suit against the first appellant’s predecessors, obtaining a temporary injunction in 2001.
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The appellant, aged 16 years and 4 months at the time of the incident, was accused of murdering a boy by slitting his throat
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The Appellants, Standard Chartered Bank and its officer, were prosecuted for allegedly contravening Sections 56(1) and 73(3) of the Foreign Exchange Regulation Act, 1973 (FERA) regarding unauthorized credits to a Vost...
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The appellant joined the CRPF as an Assistant Commandant in 1986 but was removed from service in 1995 following a disciplinary inquiry for misconduct (unauthorized absence).
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Mahanagar Gas Limited (MGL) entered into agreements with respondent oil corporations (BPCL and HPCL) to sell Compressed Natural Gas (CNG) through petrol pump outlets owned by the respondents
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The Respondent-Owner’s vehicle, insured by the Appellant, met with an accident in Nepal during a religious tour, resulting in three deaths.
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The appellant, Ehsaan, was convicted under Section 376-D of the Indian Penal Code (IPC) for the gang rape of a victim (PW-2).
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In February 2012, an FIR was registered alleging the gang-rape of a victim at gunpoint by five individuals
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The appellant was accused of assaulting the complainant (PW-1) with a billhook (M.O.1) on 24.08.2017 following a land dispute involving the complainant’s family
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During the pendency of a recovery suit filed by Respondent No. 1 (Varsha) and arbitral proceedings initiated by Intervenor-Masyc against the Corporate Debtor, the Corporate Insolvency Resolution Process (CIRP) was ini...
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The case pertains to the 2021 election to the Karnataka Legislative Council from the 12-Chikkamagaluru Local Authorities Constituency
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The appellant’s husband, Chandrakant Thakkar, died instantaneously on November 28, 2015, after falling from Train No. 12834 (Ahmedabad-Howrah Mail) between Khandbada and Khatgaon
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The National Legal Services Authority (NALSA) filed a writ petition under Article 32 of the Constitution of India highlighting systemic concerns regarding the continued incarceration of elderly (above 70 years) and te...
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The case originated from a suit for partition (O.S. No. 165/1999) filed by the sisters of one Basalingaiah against his daughter, Basamma (Appellant No. 1).
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The appellant entrusted 40,444 bags of salt for shipment from Gujarat to Assam via the respondent-railway on November 10, 2009
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Appellant No. 2, an employee of the Respondent-company, applied for voluntary retirement on medical grounds on 22.07.2015.
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The dispute concerns the estate of late Thankam, who died on August 27, 2011
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The prosecution alleged that on June 28, 1977, at approximately 4:30 p.m., six accused persons lying in ambush assaulted Harihar Saran (the deceased) with a ‘kanta’, ‘ballam’, and ‘lathi’, resulting in his death
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The case arose from a violent clash during a Parent-Teacher Association election on October 11, 2006, in Rajgarh, Madhya Pradesh
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The deceased, aged 10, was the adopted daughter of the appellant’s mother and resided with them.
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The dispute arises from a 1948 partnership firm (Respondent No. 5), where the Appellant held a 25% share
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The appellants (defendants 1 & 2) are sons of late Thimmadasappa, who originally owned land in Sy. No. 1/4. Through a chain of three registered sale deeds (1971–1973), this land was eventually conveyed to the plaintiff.
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The Appellant (plaintiff) entered into an Agreement to Sell dated 22.06.2003 with the Respondent (defendant) for a property in Punjab for ₹12,50,000/-, paying ₹9,00,000/- as earnest money
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The Petitioner, a promoter of M/s Krrish Realtech Pvt. Ltd., was accused of cheating homebuyers in a Gurugram real estate project
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Originally, 6.5 cents belonged to Defendant No. 3 (Rajeswari), who allegedly sold it to Vanajakshi in 1978 (Ext. A3)
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The appellant applied for the post of Additional District Judge under the Rajasthan Judicial Service Rules, 2010.
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The plaintiff (respondent) and defendants (appellants) are siblings and Class-I legal heirs of Nanhu.
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The Appellant participated in a tender process (Notice No. 27/2024-2025) issued by the Latur City Municipal Corporation for construction work
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On January 30, 2002, a Maruti Car carrying four occupants collided with a tanker on the Allahabad-Kanpur Road
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The Appellant was convicted of marital cruelty and dowry death (Sections 498A and 304B IPC) following the death of his wife from burn injuries sustained on April 13, 2000
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The Supreme Court heard a batch of appeals (both civil and criminal) arising from opinions rendered by Foreigners Tribunals (FT) in Assam, affirmed by the Gauhati High Court.
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This batch of 49 writ petitions involved over 350 petitioners claiming to be teachers and non-teaching staff appointed in various recognized aided Madrasahs in West Bengal.
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The appellants, dealers in imported sugar, treated their sales as exempt from tax under the Karnataka Sales Tax (KST) Act, 1957, based on Entry 31-B/51 of the Fifth Schedule, which exempted "sugar" without territorial...
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The Appellant, aged 16.5 years at the time of the incident on 21.10.2018, was accused of murdering one Mandeep Kumar by striking him with an iron pipe
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On August 12, 2001, police and CRPF conducted a raid in village Dora based on information regarding extremists taking shelter in the house of the respondent, Jagdish Lakra.
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The respondents (lessees) were granted mining leases for minor minerals (road metal, masonry stone, and slate) in 2002 for a period of seven years following a public auction.
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The deceased, Kiran Suryawanshi, was found dead in a bundle being transported on a motorcycle by Accused Nos. 2 (Prakash) and 3 (Dnyaneshwar) on 15.02.2007
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The Respondent, a Constable (Driver) in the CRPF since 1985, developed an ophthalmic condition in 1996 resulting in 100% blindness in his left eye and partial impairment in the right.
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The Appellant-Bank extended credit facilities to a company where the original respondent (Kishore K. Mehta) was a director and personal guarantor
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The Appellants (plaintiffs) filed a commercial recovery suit.
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The appellants owned agricultural land in Pune and sought to develop a group housing project under a government scheme allowing for regional plan modification
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The Respondent was the successful bidder in an auction for the extraction of Yamuna sand for a three-year period ending 31.03.2001
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The Appellants (landowners) challenged the acquisition of 27 hectares of land in Village Sheopura, Jaipur, for Phase II of the Jaipur Metro Rail Project.
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The petitioners, holders of mining leases for iron ore acquired through auctions post-2015, challenged the constitutional validity of the Explanations to Rule 38 of the Minerals (Other than Atomic and Hydro Carbons En...
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Kotak Mahindra Asset Management Company ("AMC") launched six close-ended Fixed Maturity Plans (FMPs) between 2013-2016
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The Respondent, a Scientist at CSIR, challenged the recommendation of the Assessment Committee dated 14.09.2016 and the O.M. dated 16.11.2017
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In November 2019, an 8-year-old student (victim) at SRS School was allegedly sexually assaulted by a senior juvenile student (JCWL) in a classroom
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The Appellant (LMT) entered into a Professional Services Agreement with Respondent (SCB) on February 19, 2013, to develop a mobile application
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The Bihar State Financial Corporation (BSFC) sanctioned loans to Ranjeet Motel (borrowers) in 1982 and 1984 against the mortgage of land and buildings
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The dispute concerns the ownership of land originally belonging to Sukhu Oraon (the grandfather), who had three sons: Dhungru, Ledura, and Bhoula
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In 1947, the appellant (landlord) let out premises in Connaught Circus, New Delhi, to Hindustan Commercial Bank (HCB).
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The appellant, an advocate since 1998, provided a legal opinion to Canara Bank in 2015 regarding a property offered as security
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The appellant’s predecessor, Bhambo Devi (widow of Chhajju Ram), filed a suit for declaration of ownership and possession of properties left by her husband, who died intestate and issueless on February 5, 1992.
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The Appellant, a suspended director of Essel Infraprojects Ltd. (EIL), challenged the initiation of the Corporate Insolvency Resolution Process (CIRP) against EIL
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The appellant was convicted for murder under Section 302 IPC on January 3, 2009, for an incident occurring in 2007
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The appellant was arrested on July 13, 2025, for alleged involvement in a cyber-fraud conspiracy involving mule accounts and forged KYC documents.
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The appellant, a candidate in the 2015 Municipal elections in Gujarat, was accused by the complainant of failing to disclose several landed properties owned by her husband in her electoral affidavit.
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The dispute concerns Plot No. 1480, Ulhasnagar, originally owned by the appellants' predecessor, Tukaram Daji Bhoir
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The appeal concerns the regulation and relocation of street vendors in Chandigarh to designated vending zones. In previous orders, the Court emphasized balancing urban management with the livelihood of vendors
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In 1989, Dinbandhu Ojha filed a partition suit (Suit 128 of 1989) seeking a 1/4th share in ancestral property, impleading the predecessor of the respondents, Chaturbhuj Chaudhary (Defendant No. 5), as a formal party
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The deceased, Mr. Manoranjan Pandey (age 39), a self-employed businessman, died following a vehicular accident on 29.05.2018 involving a rashly driven truck
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In April 2007, an altercation occurred between the appellant and his father against the respondents, resulting in the father's death
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