LRTHE NATIONAL MONTHLY LEDGER
Explore 545 LawLens reports on Indian court judgments published in August 2026, with case summaries, legal issues and key holdings.
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The Petitioner was admitted to the First Year MBBS course at Vedantaa Institute of Medical Sciences in August 2023.
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The petitioners were admitted to Jamnalal Bajaj Institute of Management Studies’ two-year MMS course for 2024–2026 under the Children of Indian Workers in Gulf Countries (CIWGC) supernumerary quota, on the basis of ac...
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Aaj Ka Anand Papers Ltd. underwent CIRP after the NCLT admitted State Bank of India’s Section 7 application on 31 March 2022.
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Sohan Singh, a displaced person, successfully bid at a statutory auction conducted by the Ministry of Rehabilitation on 17 December 1960 for, inter alia, Khasra No. 387/311, measuring 4 bighas and 14 biswas. The consi...
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The petitioner filed a Public Interest Litigation challenging the alleged exclusion of homeless persons and persons displaced by demolition drives from Delhi’s electoral rolls during the ongoing Special Intensive Revi...
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The petitioners sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), in connection with Excise Satellite Unit, Jeypore P.R. No. 142 of 2025–26, corresponding to T.R. Case No. 106 of 20...
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On 18 April 2009, at approximately 7:15 p.m., the victim was returning from her aunt’s house with her cousin, P.W.7 Bhaskar Das, when the appellants allegedly approached them on a motorcycle.
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The five petitioners sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), in Cyber Crime and Economic Offence, Sundargarh P.S. Case No. 04 of 2026, arising from G.R. Case No. 591 of 2026.
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The petitioner, a former Member of the Odisha Legislative Assembly, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) in Baidyanathpur P.S. Case No. 518 of 2025, relating t...
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The appellant, the mother of the victim, filed a criminal appeal against an order of acquittal in a case involving allegations of dowry demand, harassment, and death.
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During the intervening night of 11–12 April 2013, a fire occurred at the residence of PW1 in Mysuru, where eight persons were sleeping. The prosecution alleged that the accused, owing to prior hostility with PW1’s fat...
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Respondent No. 2, a director of M/s Amba Shakti Ispat Limited, alleged that the petitioner, proprietor of M/s GT Iron Store and an agent engaged to arrange MS scrap supplies, introduced M/s Mahesh Trading Company and...
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The Respondents leased premises at House Nos. 1 and 2, Jangpura-A, Mathura Road, New Delhi, to the Appellant under a registered Lease Deed dated 17 December 2015 for an initial term of nine years, with monthly rent fi...
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The dispute concerned the title and character of the land—whether it belonged to the Gram Panchayat as shamilat deh land or constituted wakf property of the Punjab Wakf Board.
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The appellant-husband and respondent-wife were married on 29 January 2007.
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The petitioner sought regular bail in FIR No. 293/2024, Police Station Nangloi, registered under Sections 370/34 IPC and Section 81 of the Juvenile Justice (Care and Protection of Children) Act, 2015.
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Respondent No. 3, Subhash Chandra Lalwani, filed a complaint under Section 200 CrPC alleging that the appellant and other accused had forged a General Power of Attorney purportedly executed by Respondent No. 2, Pradee...
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The appellants had filed Consumer Complaint No. 13 of 2006 before the State Consumer Disputes Redressal Commission, Uttar Pradesh, which allowed the complaint by order dated 4 December 2012 and awarded compensation of...
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The appellant challenged the award dated 29.10.2014 passed by the Additional District Judge, Panchkula, which allegedly denied him the claimed compensation under the Land Acquisition Act, 1894.
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The appellants, landowners represented by legal representatives, challenged the award dated 31.08.2005 passed by the Additional District Judge, Gurdaspur, which did not grant them the claimed compensation under the La...
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The appellant challenged the award dated 31.08.2005 passed by the Additional District Judge, Gurdaspur, which allegedly did not grant the compensation claimed in respect of the acquired land.
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The appellants, landowners represented through legal representatives, filed appeals under Section 54 of the Land Acquisition Act, 1894, challenging the award dated 30.07.2005 passed by the Additional District Judge, G...
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The appellant, Bhim Singh through his legal heirs, filed an appeal under Section 54 of the Land Acquisition Act, 1894, challenging the award dated 31.03.2012 passed by the Additional District Judge, Sonipat, which did...
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The petitioner, a professional Indian surfer, challenged the Surfing Federation of India’s (“SFI”) decision dated 23 June 2026 selecting Respondent No. 5 as the second confirmed male athlete for the 2026 Asian Games a...
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Madhu married accused No.1, K. Nagaraja, on 29 November 1998. On 6 October 2004, Madhu and her approximately four-and-a-half-year-old son, Likhith Gowda, were found hanging in the matrimonial home.
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Daiichi Sankyo obtained a Singapore-seated arbitral award dated 29 April 2016 directing the Judgment Debtors to pay approximately ₹2,562 crores, with pre-award interest at 4.44% and post-award interest at 5.33%.
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The appeals arose from orders refusing bail to two children in conflict with law.
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The appellant challenged an ex parte externment order dated 4 November 2025 passed by the District Magistrate, Raigarh, directing him to leave Raigarh and adjoining districts for one year under Sections 5(a) and 5(b)...
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IARCPL and Madhav Vidarbha instituted Special Civil Suit No. 408 of 2017 seeking, inter alia, declarations that certain sale deeds were null and non-binding, declarations of illegal possession, recovery of possession,...
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The petitions sought transfer to the Central Bureau of Investigation (CBI) of the investigation arising from Crime No.151 of 2026, initially registered at Palani Adivaram Police Station concerning the alleged fraudule...
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The appellant-State issued a work order valued at ₹6,35,43,815 to M/s Trimurti Construction on 15.05.2013.
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The respondent’s father, Balasubramanian, a B.T. Assistant in a Government Higher Secondary School, died in service on 16 October 2011.
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The petitioner was convicted under Sections 302/380/34 IPC for the murder of two persons and theft, and was sentenced to imprisonment for life by the trial court on 2 March 2010. His conviction and sentence were affir...
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![CAT upholds Railway’s decision to reserve 200 Group-D vacancies for low-vision candidates, excluding 100% blind applicants based on job safety requirements. Dilip Kumar Singh vs RAILWAY BOARD. CAT - ['Delhi']. LawLens](/stories/thumbnails/cat-upholds-railways-decision-to-reserve-200-group-d-vacancies-for-low-vision-candidates-e-a1928541414448baa46d7014ebf1c57a.webp)
The applicants, who claimed to be visually impaired persons, challenged Centralised Employment Notification (CEN) No. 09/2025 issued for recruitment to 21,997 Group-D Level-1 vacancies in the Railways.
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The petitioner sought quashing under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, of FIR No. 57/2023 registered at Police Station Economic Offences Wing, Jammu, the resultant Charge-sheet No. 45/2025,...
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The petitioner, Mohd. Manzoor, through his wife, challenged Order No. DMR/PSA/11 of 2025 dated 30 December 2025, by which the District Magistrate, Rajouri, directed his preventive detention under Section 8 of the Jamm...
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The petitioner was detained under Section 8 of the Jammu and Kashmir Public Safety Act, 1978 (“PSA”) pursuant to detention order No. PSA/176 dated 08.12.2025 passed by the District Magistrate, Kathua.
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Arjun Singare was taken into police custody on 02.09.2022 in connection with two criminal cases registered at Police Station Maanpur, Indore. While in custody, he was taken to Civil Hospital, Maanpur, where he was dec...
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UCO Bank obtained an order under Section 14 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (“SARFAESI Act”) from the Additional District Magistrate, Vidisha...
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The petitioner, a rape survivor, approached the Madhya Pradesh High Court under Article 226 seeking constitution of a Medical Board to assess the safety and feasibility of terminating her pregnancy, consequential term...
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The petitioners, who operated furniture-manufacturing and furniture-sale businesses in Dhekiajuli, Assam, possessed GST registrations and municipal trade licences. Forest Department officials visited their premises re...
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The appellants, landowners, challenged the award dated 21 April 2015 passed by the Additional District Judge, Kaithal, which did not grant them the claimed enhanced compensation under the Land Acquisition Act, 1894.
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The appellants challenged the award dated 30.04.2012 passed by the Additional District Judge, Karnal, which did not grant them the claimed enhanced compensation in respect of acquired land.
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The petitioner challenged FIR No. 9/2025 registered by the Economic Offences Wing, Crime Branch, Srinagar, for offences under Sections 420, 467, 468, 471 and 120-B of the Ranbir Penal Code (RPC) and Section 5(2) of th...
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The petitioner sought bail on behalf of Smt. Sima Devi and Smt. Soni Devi, who were arrested on 5 April 2026 in connection with R.K. Pur P.S. Case No. 32 of 2016, registered under Sections 20(b)(ii)(c) and 29 of the N...
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The State of Karnataka initiated acquisition proceedings under Section 4(1) of the Land Acquisition Act, 1894 for formation of the “Suryanagar 4th Phase” residential layout by the Karnataka Housing Board (“KHB”) in vi...
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The petitioner had entered into a sale agreement and construction agreement with Respondent No. 1 for construction of a residential villa.
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The petitioner, daughter-in-law of Respondent No. 3, married his son, D. Gopi, on 20 June 2010 and lived with them in the disputed property.
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The dispute concerned 65.94 acres of land in Kodurupadu Village, Nellore District, of which 40.65 acres were claimed by the State to be “assigned lands” liable to reversion upon unauthorised transfer under the Andhra...
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On 15 October 2019, the minor male victim, aged approximately 12 years and 11 months, alleged that the appellant took him near a cremation ground, removed his clothes, inserted his penis into the victim’s mouth, assau...
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The Lucknow Development Authority (“LDA”), constituted under the Uttar Pradesh Urban Planning and Development Act, 1973, filed Writ Petition No. 3639 of 1999 before the Allahabad High Court, Lucknow Bench, against the...
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Customs officials conducting routine screening of passengers arriving at LGBI Airport, Guwahati, from Vientiane, Laos, detected a suspicious item in the petitioner’s baggage on 22 September 2025. The petitioner claime...
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The Petitioner, United Drilling Tools Limited, had been supplying equipment to Oil India Limited (“OIL”) for approximately 35 years.
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The petitioner No. 1 owned three kathas of land covered by Dag No. 2920, K.P. Patta No. 1362, at Barsajai, Mouza Beltola, Dispur Revenue Circle, Kamrup (M).
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The petitioner alleged that his brother, Sunujit Sangyung, sustained grievous bullet injuries during police firing on protesters at Maibang Railway Station, Dima Hasao, on 25 January 2018; two protesters died and seve...
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The petitioner, an Assistant Professor of Obstetrics and Gynaecology, admitted Junali Das at Jorhat Medical College and Hospital on 16 July 2017 with intrauterine foetal death. After the petitioner’s duty ended on 17...
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The appellants were prosecuted for allegedly entering the deceased’s house on 23.06.2006, assaulting members of her family, abducting her on suspicion that she was a witch, and thereafter killing and burying her.
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The petitioner, associated with Ajitaaksh Ventures Private Limited, challenged the registration and investigation of four FIRs concerning alleged large-scale fraud and misappropriation in a Government of Assam skill-d...
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The respondent filed M.R. Case No. 187/2015 under Section 125 Cr.P.C., seeking monthly maintenance of ₹5,000 for herself and ₹5,000 for her minor child from the petitioner.
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The appellant was prosecuted in connection with Dergaon P.S. Case No. 137/2021 after the 12/13-year-old victim’s mother lodged an FIR alleging that the victim went missing while proceeding to school on 02.04.2021. The...
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A reference was made by the Superintendent of Police (B), Hojai, against Ahmed Hussain under the Foreigners Act, 1946, resulting in F.T./L. Case No. 1296/2016 before the Foreigners’ Tribunal, Nagaon Court No. 7, Hojai.
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The petitioner alleged that his brother, Sunujit Sangyung, sustained grievous bullet injuries during police firing on protesters at Maibang Railway Station, Dima Hasao, on 25 January 2018; two protesters died and seve...
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The petitioner, an Assistant Professor of Obstetrics and Gynaecology, admitted Junali Das at Jorhat Medical College and Hospital on 16 July 2017 with intrauterine foetal death. After the petitioner’s duty ended on 17...
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A reference was made by the Superintendent of Police (B), Hojai, against Ahmed Hussain under the Foreigners Act, 1946, resulting in F.T./L. Case No. 1296/2016 before the Foreigners’ Tribunal, Nagaon Court No. 7, Hojai.
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The petitioner purchased a Toyota Land Cruiser from Japan for USD 54,000 on 13 December 2024. The vehicle was shipped on 23 December 2024 and imported under Bill of Entry No. 7472252 dated 26 December 2024. Customs du...
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The appellant, the original complainant, filed an appeal under Section 378 of the Code of Criminal Procedure, 1973 (“CrPC”) against the judgment dated 30 December 2009, by which the Chief Judicial Magistrate, Himmatna...
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Dr. Reddy’s Laboratories Ltd. (“DRL”) instituted CS(OS) 2194/2003 against Reddy Pharmaceuticals Ltd. (“RPL”) concerning RPL’s use of the expression “REDDY” in the pharmaceutical business.
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The Petitioner, United Drilling Tools Limited, had been supplying equipment to Oil India Limited (“OIL”) for approximately 35 years.
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The petitioner No. 1 owned three kathas of land covered by Dag No. 2920, K.P. Patta No. 1362, at Barsajai, Mouza Beltola, Dispur Revenue Circle, Kamrup (M).
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The petitioner, associated with Ajitaaksh Ventures Private Limited, challenged the registration and investigation of four FIRs concerning alleged large-scale fraud and misappropriation in a Government of Assam skill-d...
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The appellants were prosecuted for allegedly entering the deceased’s house on 23.06.2006, assaulting members of her family, abducting her on suspicion that she was a witch, and thereafter killing and burying her.
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Customs officials conducting routine screening of passengers arriving at LGBI Airport, Guwahati, from Vientiane, Laos, detected a suspicious item in the petitioner’s baggage on 22 September 2025. The petitioner claime...
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The appellant was prosecuted in connection with Dergaon P.S. Case No. 137/2021 after the 12/13-year-old victim’s mother lodged an FIR alleging that the victim went missing while proceeding to school on 02.04.2021. The...
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The respondent filed M.R. Case No. 187/2015 under Section 125 Cr.P.C., seeking monthly maintenance of ₹5,000 for herself and ₹5,000 for her minor child from the petitioner.
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The claimant sustained injuries, including 5% permanent disability in the right lower limb, in a motor-vehicle accident on 8 August 1996 involving truck/vehicle No. CH-01-H-5042.
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The petitioners were the daughters and legal heirs of G. Johnson, a labourer employed by the Food Corporation of India (“FCI”). Johnson tested positive for COVID-19 on 31 May 2021 and was admitted to FCI’s accredited...
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The petitioners, including Gopal Aromatic Private Limited, manufacture and sell chewing tobacco, including flavoured, scented or additive-containing products.
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The petitioners’ predecessor-in-interest purchased approximately 8.18 acres of land at Mouza Haripur, Namkhana, South 24 Parganas, through registered conveyances, obtained mutation, and paid revenue in respect of the...
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The petitioner challenged the Order-in-Original dated 21 January 2025, passed under Section 74 of the Central Goods and Services Tax Act, 2017 (“CGST Act”), raising a demand of ₹38,44,674 along with applicable interes...
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A group of 145 writ petitions was filed by monthly tenants, fifteen-month lessees, long-term lessees and occupants of properties belonging to the erstwhile Board of Trustees of the Port of Bombay, now succeeded by the...
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On 20 June 2023, during a quarrel at the house of the victim’s mother, Sujit Dey Bhowmik allegedly assaulted his wife, Mitali Dey Bhowmik, with an axe, causing fatal head injuries.
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The appellant was convicted by the Special Court (POCSO) cum Additional Sessions Judge, Kalimpong, in Special POCSO Trial No. 12/September/2019 arising from Special POCSO Case No. 13/2017, for an offence punishable un...
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The petitioner owned land admeasuring approximately 400,969 sq. ft. at CTS No. 39, Final Plot No. 392/1, Gultekadi, Pune. An area of 1,310 sq. m. was reserved for widening Shankarsheth Road into a 36-metre Development...
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Umesh Prasad Yadav, a transporter engaged by the Bihar State Food and Civil Supplies Corporation Ltd. (“Corporation”), raised disputes arising from termination of his transportation contract and deductions/adjustments...
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The appellant, a Home Guard allegedly deputed for law-and-order duty in Kolar, became acquainted with the victim and developed a relationship with her.
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The appellant was a fair price shop dealer in Malda under the West Bengal Public Distribution System. An initial show-cause notice dated 6 September 2022 alleged failure to conduct “Duare Ration” and failure to issue...
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The appellants were prosecuted for allegedly entering the deceased’s house on 23.06.2006, assaulting members of her family, abducting her on suspicion that she was a witch, and thereafter killing and burying her.
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The Larger Bench was constituted to answer a reference arising from proceedings concerning a pre-emption application under Section 8 of the West Bengal Land Reforms Act, 1955 (“1955 Act”).
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The appellant applied for a scholarship under the Rajiv Gandhi Scholarship for Academic Excellence Scheme, 2021, claiming eligibility under Category E-1, applicable where gross family income is below ₹8 lakhs per annum.
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The Petitioner, United Drilling Tools Limited, had been supplying equipment to Oil India Limited (“OIL”) for approximately 35 years.
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The petitioner, associated with Ajitaaksh Ventures Private Limited, challenged the registration and investigation of four FIRs concerning alleged large-scale fraud and misappropriation in a Government of Assam skill-d...
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The petitioner, a Nursing Officer employed with PGIMS, Rohtak since 23 February 2021, sought to travel to Australia to attend a course and appear in the Objective Structured Clinical Examination conducted by the Austr...
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The petitioner, COAF FZE, entered into Contract No. 2026-P0112 with Respondent No. 1, Avanikailani Commodities LLC, for the purchase of 500 metric tonnes of raw cashew nuts in shell, to be delivered from Ghana to Ho C...
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The petitioners challenged, under Article 226 of the Constitution, the Provisional Attachment Order dated 28.05.2026 issued by the Enforcement Directorate (“ED”) under Section 5(1) of the Prevention of Money Launderin...
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On 23.10.2022, a Maruti 800 car was detonated and set ablaze outside Arulmigu Kottai Sangameshwarar Temple, Ukkadam, Coimbatore; the driver, Jamesha Mubeen/A1, died in the explosion.
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Inno Infra Private Limited had availed credit facilities from Indian Overseas Bank, secured inter alia by a mortgage over 55,048 sq. ft. of vacant land forming part of the “Millennium Square” layout at Kattawakkam Vil...
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The petitioner was detained under the Jammu and Kashmir Public Safety Act, 1978 (“PSA”) pursuant to Detention Order No. DMS/PSA/41/2025 dated 30 September 2025, passed by the District Magistrate, Srinagar, on the basi...
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The petitioner, an OBC candidate and person with benchmark disability, secured NEET-UG 2025 All India Rank 70,0126, OBC category rank 31,652 and disability rank 1,443. He was allotted Darbhanga Medical College and Hos...
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The petitioners—the District Collector, Superintendent of Police, and Inspector of Police, Thanjavur District—filed a review application under Order 47 Rules 1 and 2 of the Code of Civil Procedure seeking review of an...
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The appellant was convicted by the Sessions Judge, Magalir Neethimandram, Tiruvallur, under Section 450 IPC and Sections 5(i) and 5(m) read with Section 6 of the POCSO Act for committing penetrative sexual assault upo...
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The petitioner invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking expeditious disposal of Criminal Misc. Case No. 20 of 2025, pending before the Special Judge, POCSO Act Cases, Jamshedpur, in...
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The appellant-mother and respondent-father were married on 6 July 2018 and had two sons.
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The petitions concerned the admission of ten students to the BDS course at the Institute of Dental Sciences, Sehora, Jammu, for the academic session 2016–17. The Institute had a sanctioned intake of 100 seats, compris...
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The State of Himachal Pradesh enacted the Himachal Pradesh Universities of Agriculture, Horticulture and Forestry Act, 1986, governing the Chaudhary Sarwan Kumar Himachal Pradesh Krishi Vishvavidyalaya, Palampur and D...
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The suit properties originally belonged to Chinnappa Gounder, the maternal grandfather of the plaintiff and defendant.
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The Petitioner owned 138 T-11 ISO tank containers and handed them to Respondent No.1 under an Agency Agreement dated 4 March 2021 for handling, booking and storage in India.
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On the intervening night of 5–6 August 2021, two minor sisters, aged approximately 13 and 12 years, were taken to Satyavadi Raja Harishchander Hospital, Narela, where both died. Their mother initially informed the hos...
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The petitioner sought quashing of FIR No. 331 dated 02.06.2024, registered at Police Station Industrial Sector-29, Panipat, under Section 32 of the Haryana Protection of Interest of Depositors in Financial Establishme...
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The petitioner challenged the show-cause notice dated 30 October 2025, the GST registration-cancellation order dated 15 December 2025, the order rejecting the revocation application dated 10 March 2026 and issued on 2...
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The petitioner No. 1 owned three kathas of land covered by Dag No. 2920, K.P. Patta No. 1362, at Barsajai, Mouza Beltola, Dispur Revenue Circle, Kamrup (M).
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On 20 September 2019, the appellant, Hari Nath Sharma, was working as a barber on a chair placed on the footpath at Gali No. 10, Anand Parbat Industrial Area, New Delhi, when truck bearing registration no. HR-38W-3940...
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FDC Limited manufactures and markets the hydration and electrolyte beverage “Enerzal” and held an FSSAI licence renewed most recently on 28 January 2026.
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Future Retail Limited (FRL) and Future Consumer Retail Private Limited (FCRPL), both having their registered offices in Mumbai, were subjected to an investigation directed by the Ministry of Corporate Affairs (MCA) un...
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The petitioner completed an 18-month Diploma in Elementary Education (D.El.Ed.) through the National Institute of Open Schooling (NIOS) in Open and Distance Learning mode and applied for T-TET 2024, Paper-I. Although...
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On 29 March 2017, a leopard carcass was found near the gate of Sai Engineering Company in the Khogawadi area, near Makarlag, District Bhavnagar. Post-mortem examination conducted on 30 March 2017 allegedly revealed th...
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Rooparam, the petitioner’s husband and an undertrial prisoner, had been lodged in Central Jail, Jodhpur since 20 August 2023. On 2 July 2025, he allegedly became unwell in the barrack, was taken to the jail dispensary...
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The petitioner, a contractor, had entered into a contract with the respondent for construction of community centres at thirteen locations in Bengaluru for a contract value of ₹6,41,58,238.
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On 27 April 2025, during a cricket match organised by “Amazing Friends Konguru, Kulashekara” at Kudupu, Mangaluru, deceased Ashraf allegedly raised the slogan “Pakistan, Pakistan.” The accused and others followed, sur...
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The petitioner, a 17-year-old minor represented through her father, appeared in NEET-UG 2026 and secured 444/720 marks, a percentile of 91.0329292 and All-India Rank 178177.
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The petitioners were students pursuing the Bachelor of Ayurvedic Medicine and Surgery (BAMS) course under Aryabhatta Knowledge University.
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DTIDC issued NIT No. 13/2026–27 dated 28 April 2026 for operation and maintenance, housekeeping, security and allied services at Maharana Pratap ISBT, Kashmere Gate, for an estimated cost of ₹23,04,11,076/-
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Sanjeet Dash was prosecuted for allegedly stabbing his wife, Saraswati Dash, to death and slitting the throat of their six-year-old daughter, Shree @ Pari, at their residence on 9 June 2022.
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The petitioner, the fourth defendant and decree-holder in O.S. No.91 of 1993, challenged the docket order dated 26 February 2018 by which the Subordinate Judge, Coimbatore, refused to entertain his execution applicati...
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The petitions concern environmental infrastructure, sewage treatment, drainage, waterlogging, and redevelopment of non-conforming industrial areas in Delhi.
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Tata Steel challenged a Show Cause Notice (“SCN”) issued under Section 74 of the Central Goods and Services Tax Act, 2017 (“CGST Act”) concerning alleged input tax credit (“ITC”) mismatches for financial years 2018–20...
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The petitioner, born in Houston, USA, held an OCI card issued on 31 October 2019 and had completed his entire schooling in India, including Class XII from CBSE, Delhi, in 2026.
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The petitions concern environmental infrastructure, sewage treatment, drainage, waterlogging, and redevelopment of non-conforming industrial areas in Delhi.
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On 27 April 2025, during a cricket match organised by “Amazing Friends Konguru, Kulashekara” at Kudupu, Mangaluru, deceased Ashraf allegedly raised the slogan “Pakistan, Pakistan.” The accused and others followed, sur...
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The State of Maharashtra, through APMC Police Station, Navi Mumbai, registered C.R. No. 4 of 2019 concerning allegations that Respondent No. 3, Mukta Haris Khan, a Bangladeshi national, was residing in India under the...
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The appellant, who was the Headmaster of a primary school and Superintendent of its hostel for Adivasi students, was accused of compelling two Class V students to masturbate him inside a hostel room on several occasio...
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The applicant, a 14-year-old child represented through his natural guardian mother, filed an application under Section 125 of the Code of Criminal Procedure, 1973, seeking maintenance from his father.
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Hindustan Unilever Limited (“HUL”) instituted a commercial suit seeking, inter alia, a permanent injunction restraining Kwick Living (I) Private Limited (“Kwick Living”) from broadcasting, publishing, hosting or commu...
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The appellants were residents of Bhai Ram Camp, Masjid Camp and DID Colony, notified Jhuggi Jhopri Bastis under the Delhi Urban Shelter Improvement Board Act, 2010 (“DUSIB Act”).
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Aaj Ka Anand Papers Limited was admitted to the Corporate Insolvency Resolution Process (CIRP) on 31 March 2022 and subsequently ordered into liquidation on 12 April 2023.
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Nav Munjal Co-operative Housing Society Ltd. (“Society”) filed a petition under Section 34 of the Arbitration and Conciliation Act, 1996, challenging an arbitral award dated 25 May 2017.
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The Petitioner instituted a writ petition styled as a Public Interest Litigation under Article 226 challenging IFCI Limited’s divestment of 11,25,000 equity shares in the National Stock Exchange of India Limited (“NSE...
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The petitioner, owner and operator of Devi Villa Homestay, was arrayed as Accused No.2 in Crime No.34/2026 of Kutta Police Station and C.C. No.575/2026 before the Civil Judge and JMFC, Ponnampet.
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M/s Brundavan Properties Private Limited and certain associated persons were accused of collecting deposits and failing to repay depositors.
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The Appellant appeared in the NEET-UG 2026 re-examination conducted by the National Testing Agency (“NTA”) on 21 June 2026.
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The appellant, a designated partner of Panshul Agro Food LLP (“Corporate Applicant”), filed an application under Section 10 of the Insolvency and Bankruptcy Code, 2016 (“IBC”) seeking initiation of CIRP, appointment o...
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The respondent, a Major Port Trust constituted under the Major Port Trusts Act, 1963, received show-cause-cum-demand notices seeking recovery of customs duty under Section 45(3) of the Customs Act, 1962, for imported...
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The appellant was prosecuted in connection with allegations that, in July 2021, he sexually assaulted an eight-year-old girl, PW-1, in a jungle area near a school after taking her and his nine-year-old daughter, PW-3,...
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The victim, whose date of birth was 25 October 2003, was approximately 17 years old when she entered into a romantic relationship with the appellant and had sexual relations with him. She subsequently became pregnant...
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The appellant, a temple priest, was prosecuted in Billiground P.S. Case No. 24 of 2021 for offences under Sections 376, 342, 323 and 506 of the Indian Penal Code.
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The petitioners, two brothers, challenged Uttarpara Police Station Case No. 445 of 2023 dated 6 December 2023 and Chargesheet No. 20 of 2024, arising from G.R. Case No. 3095 of 2023, alleging offences under Sections 3...
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The appellant was prosecuted for allegedly entering the victim’s house on 26 November 2009, threatening and gagging her, and committing rape when she was alone. He was also alleged to have threatened her with death if...
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The State, through the Crime Intelligence Unit, investigated C.R. No. 185 of 2019 concerning Respondent No. 3, an Afghan national who allegedly overstayed in India, destroyed his original passport, assumed the identit...
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An FIR was registered by the Economic Offences Wing, Delhi, against the applicant and other directors/key managerial personnel of Exclusive Capital Ltd. (ECL), an NBFC, under Sections 420, 409, 468, 471, 477A and 120B...
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The Central Government ordered an investigation into the affairs of IL&FS and its subsidiaries, including IL&FS Securities Services Ltd. (“ISSL”), by the Serious Fraud Investigation Office (“SFIO”) on 30 September 2018.
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On 2 October 2024, the informant, Dr. Saswata Mohanty, was allegedly induced to join a WhatsApp group impersonating “Geojit Financial Services Ltd.” and was promised discounted share trading, IPO investments, and high...
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The petitioner, Sabeer Ahmed, was detained under Section 8 of the Jammu & Kashmir Public Safety Act, 1978, pursuant to Detention Order No. DMR/PSA/03 of 2026 dated 3 March 2026, passed by the District Magistrate, Rajo...
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The petitioner, a life convict, was convicted under Section 302 of the Indian Penal Code for murdering a witness in connection with an earlier criminal proceeding arising from a land dispute.
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On 10 October 2021, during elections for the managing committee of “Aprajita”, an altercation allegedly occurred between petitioner No. 1, its President, and another individual. The petitioners were alleged to have ab...
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The accused was prosecuted for abducting a girl aged approximately seven years, confining her in his house, and repeatedly assaulting her with a knife, resulting in her death.
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The petitioner, a minor Muslim student, had studied in Tagore Public School, Attarsuiya, Prayagraj, from Classes VI to X while wearing a headscarf.
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The respondents/plaintiffs instituted O.S. No. 317 of 2019 seeking refund of amounts paid under an agreement of sale dated 15 September 2012, creation of a charge over the suit property, and a permanent injunction res...
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The appellant, formerly employed as a domestic servant by Sushil Chandra, visited his former employer’s flat on 17 October 2000, allegedly to recover a diary containing his salary records.
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Respondent no. 3, the father of the deceased, alleged that his daughter’s marriage with petitioner no. 1 was solemnized on 22 April 2023 and that, thereafter, she was subjected to dowry-related cruelty by the petition...
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The plaintiff no. 1, a registered partnership firm constituted in 1896, has continuously provided legal services under the marks “Fox and Mandal”, “Fox & Mandal” and “F&M” and obtained trademark registrations, claimin...
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Virutcham Agro Limited, Sivakasi, promoted by Srinivasan @ Srinivasagan, and certain associated companies accepted deposits from the public and subsequently defaulted in repayment. A criminal case was registered by th...
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Petitioner No.1 was the father of Petitioner No.2, whose wife was Respondent No.1. After the couple’s marriage and residence in England, Respondent No.1 lodged a complaint alleging offences under Section 498-A IPC, Se...
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FIR No. 261 of 2024 was registered at Satara Taluka Police Station under Sections 302, 307, 323, 109, 504 and 506 read with Section 34 of the IPC, alleging that accused No. 1, accompanied by three unidentified persons...
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Punjabi Academy, a society fully funded, supervised and controlled by the GNCTD, introduced a need-based Punjabi Language Teaching Scheme in schools.
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Punjabi Academy, a society fully funded, supervised and controlled by the GNCTD, introduced a need-based Punjabi Language Teaching Scheme in schools.
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The petitioner sought to participate in the 2026 Civil Services Examination conducted by the Union Public Service Commission (“UPSC”). The prescribed upper age limit was 32 years, reckoned as on 1 August 2026. Since t...
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Vodafone Idea Limited sought directions for release of income-tax/TDS refunds, together with applicable interest under Sections 244A and 244A(1A) of the Income Tax Act, 1961, for Assessment Years 2003–04, 2008–09 to 2...
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Jeppiaar Power Corporation Ltd. obtained term loans of ₹92.50 crores and ₹48.50 crores from Indian Bank, for which Jeppiaar Cements Pvt. Ltd. stood as corporate guarantor
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The petitioners invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashing of FIR No. 232/2026 dated 19.04.2026 registered at Civil Lines Police Station, Raipur, under Sections 352, 353(1) a...
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![Tribunal orders appointment of visually impaired civil services candidate after authorities wrongly applied 2018 disability guidelines to 2014 exam fitness criteria. PARESWAR DASH vs UNION OF INDIA. CAT - ['Cuttack']. LawLens](/stories/thumbnails/tribunal-orders-appointment-of-visually-impaired-civil-services-candidate-after-authoritie-c639cdf66de7497bb33bc30cd721168a.webp)
The applicant appeared in the Civil Services Examination, 2014 as a visually impaired candidate under the Persons with Benchmark Disabilities category.
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The writ petition, Writ-C No. 17384 of 2026, was disposed of on 5 May 2026 with directions to conduct fresh elections of the Committee of Management of Nehru Vidyapeeth Intermediate College, Reotipur, Ghazipur, substa...
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The batch comprised six applications seeking regular bail on the ground that the applicants had been detained before their formal arrests and produced before the Magistrate beyond twenty-four hours from the commenceme...
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The applicants were Accused Nos. 6, 4 and 7 respectively in O.R. No. 9/2026 registered by the Narcotics Control Bureau, Kochi, for offences under Sections 8(c), 20(b)(ii)(C), 23, 25, 27A, 28 and 29 of the NDPS Act.
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The minor petitioner, identified as Victim X, sought permission for termination of her pregnancy.
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On 22 March 2024, Madan Pal sustained injuries in a motor accident resulting in an above-knee amputation and 85% permanent physical disability of the left lower limb.
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The applicant sought bail in Case Crime No. 162 of 2025, Police Station Gauriganj, District Amethi, registered under Sections 8/20/29/60 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (“NDPS Act”).
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The Teachers Recruitment Board (“TRB”) issued Notification No. 01/2021 for recruitment to the post of Post Graduate Assistant (Economics).
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The appellant filed an Election Petition challenging the election of the respondent, the returned candidate from No. 7 Karimganj Parliamentary Constituency, Assam, in the 2024 Lok Sabha elections.
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Vodafone Idea Limited sought directions for release of income-tax/TDS refunds, together with applicable interest under Sections 244A and 244A(1A) of the Income Tax Act, 1961, for Assessment Years 2003–04, 2008–09 to 2...
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The Government of NCT of Delhi invited tenders for construction of Judicial Staff Quarters at Sector-19, Dwarka. MBL Infrastructure Ltd. was the successful bidder, and the parties executed Contract No. 01/EE/B-131/201...
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Vodafone Idea Limited sought directions for release of income-tax/TDS refunds, together with applicable interest under Sections 244A and 244A(1A) of the Income Tax Act, 1961, for Assessment Years 2003–04, 2008–09 to 2...
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The petitioner was serving a sentence of life imprisonment following his conviction under Section 376(g) of the Indian Penal Code, 1860, for gang rape, by the Additional Sessions Judge (FTC), Dhamtari, on 29 January 2...
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The Delhi High Court Bar Association filed a contempt petition concerning three videos allegedly uploaded by Respondent No. 1, Dr. Kapil Kakar, containing allegations of corruption, collusion, criminality and improper...
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The appellants, original plaintiffs, instituted a suit seeking a declaration that they and the defendants were co-owners of House No. 417, Ground Floor, Sector 11, Panchkula, with each claiming a one-fourth share; a d...
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The applicants, Sanjay @ Sanju and Someshwar, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 302/2025 registered at Police Station Satwas, District...
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The appellant entered the Tourism Department, Government of Tamil Nadu, on compassionate grounds in 1983 after completing SSLC and the first year of higher secondary education.
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Vyakti Vikas Kendra India organised the World Culture Festival from 11–13 March 2016 on approximately 25 hectares of the Yamuna’s active floodplain in Delhi, after obtaining permissions from the concerned authorities,...
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The Public Works Department awarded B.L. Infra Projects Pvt. Ltd. a contract for constructing additional SPS classrooms at schools in Delhi.
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The Public Works Department awarded BL Infra Projects Pvt. Ltd. a contract for constructing additional SPS classrooms at GBSS Kalan and GSKV Tikri Kalan. The stipulated completion period was 135 days, from 16 March 20...
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The appellant, Ashraf @ Ashraf Moulavi, was Accused No. 2 in S.C. No. 2 of 2023 before the Special Court for NIA Cases, Ernakulam.
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The batch of writ petitions challenged the constitutional validity of the Uttar Pradesh Regulation of Urban Premises Tenancy Act, 2021 (“Impugned Act”), particularly Sections 9 and 10 concerning revision and determina...
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The petitioner-husband challenged the order dated 5 November 2025 passed by the I Additional Principal Judge, Family Court, Tumakuru, in Crl. Misc. No. 6 of 2025.
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The respondent, Celagenex Research (India) Pvt. Ltd., was the proprietor of the registered Class 5 trademark “NUREWIRE”, used for nutraceutical products.
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The Government of NCT of Delhi invited tenders for construction of Judicial Staff Quarters at Sector-19, Dwarka. MBL Infrastructure Ltd. was the successful bidder, and the parties executed Contract No. 01/EE/B-131/201...
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The petitioners were co-owners and possessors of properties in Kottuvally Village, Paravur Taluk, which continued to be classified as “Nilam” in the Basic Tax Register, although the lands were not included in the Data...
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The Government of NCT of Delhi invited tenders for construction of Judicial Staff Quarters at Sector-19, Dwarka. MBL Infrastructure Ltd. was the successful bidder, and the parties executed Contract No. 01/EE/B-131/201...
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The petitioner had initially been allotted B.Tech. (Mechanical Engineering) at IIT Delhi through JoSAA counselling but was excluded after failing to satisfy the Class XII Mathematics eligibility requirement.
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The lead petition and approximately 390 connected writ petitions challenged transfer orders issued by various State departments, Boards, Nigams, Discoms, local authorities, financial institutions and other establishme...
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The petitioner and several hundred employees challenged transfer orders issued by various departments, Boards, Nigams, Discoms, local authorities and other establishments.
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A large batch of writ petitions challenged transfer orders issued by the State Government, its Departments, Boards, Nigams, Discoms, local authorities, educational institutions and other instrumentalities.
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The petitioner sought regular bail in e-FIR No. 88/2026 registered at Police Station Special Cell for offences under Sections 318(4), 319(2), 61(2), 3(5) and 112(2) of the Bharatiya Nyaya Sanhita, 2023, Section 66D of...
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M/s. Airtech Projects Engineers Pvt. Ltd. obtained a cash-credit facility from United Bank of India, whose account was declared an NPA after default. The Bank issued a demand notice under Section 13(2) of the Securiti...
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The petitioners invoked Section 482 CrPC seeking quashing of Crime No. 243/2021 registered at Police Station City Kotwali, Mungeli, under Sections 420, 467, 468 and 471/34 IPC, together with Chargesheet No. 374/2021,...
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The petitioners invoked Section 482 CrPC seeking quashing of Crime No. 58/2021 registered at Police Station Jarhagaon, District Mungeli, for offences under Sections 420, 467, 468, 120-B and 212 IPC, together with Char...
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The petitioners challenged the criminal proceedings arising from FIR/Crime No. 14/2021 registered at Police Station Jarhagaon, District Mungeli, for offences under Sections 420, 120-B and 212 of the Indian Penal Code,...
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Petitioner No. 2, Priyanka Lahre, allegedly had a relationship with Respondent No. 10, Piyush Tiwari, who allegedly represented himself as unmarried and promised to marry her. After discovering that he was married, sh...
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Customs officials conducting routine screening of passengers arriving at LGBI Airport, Guwahati, from Vientiane, Laos, detected a suspicious item in the petitioner’s baggage on 22 September 2025. The petitioner claime...
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The minor petitioner, aged 17 years, applied through his mother for issuance of a passport to pursue studies abroad.
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The respondent filed M.R. Case No. 187/2015 under Section 125 Cr.P.C., seeking monthly maintenance of ₹5,000 for herself and ₹5,000 for her minor child from the petitioner.
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The appellant was prosecuted in connection with Dergaon P.S. Case No. 137/2021 after the 12/13-year-old victim’s mother lodged an FIR alleging that the victim went missing while proceeding to school on 02.04.2021. The...
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The petitioner, a practising advocate and member of the Allahabad High Court Bar Association, challenged the rejection of his representations seeking closure of Class-B History-Sheet No. B-19 maintained at Police Stat...
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The petitioner-complainant initiated proceedings under Section 145 Cr.P.C., alleging that respondent Vandana Sharma had forcibly entered her house after breaking the locks and dispossessed her from a ground-floor room.
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On 6 June 2018, Shabnam Kumari and her family were travelling in the Purvanchal Express when an unidentified person allegedly snatched her purse.
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The petitioners and twelve other persons were elected to the 25 seats of Zila Parishad, Shimla, in elections held in May 2026, with results declared on 31 May 2026.
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On 21 February 2026, the petitioner and his two brothers were travelling towards Agartala in a vehicle carrying gold ornaments and gold bars allegedly intended for sale to fund medical treatment. They were intercepted...
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![CAT directs NHAI to reconsider delayed promotions of senior engineers after finding unequal application of the “junior-senior” relaxation rule. Bhuvanesh Kumar vs National Highways Authority Of India. CAT - ['Delhi']. LawLens](/stories/thumbnails/cat-directs-nhai-to-reconsider-delayed-promotions-of-senior-engineers-after-finding-unequa-5636c49d8396476d8b29fc244af88dfc.webp)
The applicants were Managers (Technical) in the National Highways Authority of India (NHAI). They had been promoted as Managers (Technical) with notional effect from 01.01.2017 and claimed that, by the relevant eligib...
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The appellant engaged the respondent, an advocate enrolled with the Bar Council of Maharashtra and Goa, during 2013–2014. She alleged that she had shared confidential and sensitive information with him concerning her...
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The petitioners, primarily teachers employed in schools in West Bengal, challenged the Joint Director of School Education’s memorandum dated 3 August 2026, which directed school authorities to ensure that Census work...
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The petitioner, a society registered under the West Bengal Societies Registration Act, 1961, held a certificate of registration under Section 12 of the Foreign Contribution (Regulation) Act, 2010 (“FCRA”), dated 6 Aug...
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The appeal concerned the proposed 400/220 kV GIS Ambernath intra-State transmission project in Maharashtra, initially intended to be developed through Tariff Based Competitive Bidding (“TBCB”). REC Power Development a...
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The petitioner-company was awarded a contract for construction and dredging work relating to the Flood Spill Channel across Hokersar Wetland pursuant to an e-NIT issued on 17 July 2018. Its bid was accepted, a Letter...
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The appeals arose from disputes concerning whether employees engaged in the State’s Social Forestry Department and other governmental, statutory, charitable, educational, research and service-oriented establishments w...
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The appellant, aged approximately 22 years and employed as a conductor/cleaner, was travelling in vehicle no. UP 13 P 9762 on 2 November 2007 when it was hit by vehicle no. UP 13 J 9576 on GT Road, Muzaffarnagar.
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The applicant sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Crime No. 376/2022 registered at Police Station Barod, Agar Malwa, for offences under Sections 376, 376(2)(h), 450 and 50...
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The parties were partners under a partnership deed dated 5 February 2004, and disputes arising between them were referred to arbitration.
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Himangshu Nag was the owner of premises no. 42/139/1, New Ballygunge Road, Kolkata.
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Saurabh Choudhary, a teenager, went missing from Katihar on 14 November 2016 after leaving home.
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The Road Construction Department, Government of Jharkhand, entered into an agreement with Ramky Infrastructure Limited on 22 September 2010 for rehabilitation and upgradation of the Barhet-Sahebganj section of the Gov...
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The petitioner, mother of the detenu Rahul Manoj @ Koilandy Rahul, challenged the detention order dated 20 February 2026 issued by the Government under Sections 3(1) and 13(2)(1) of the Kerala Anti-Social Activities (...
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The petitioner challenged the propriety of Mohammad Bazar Police Station Case No. 267 of 2026, registered on 30 July 2026, principally contending that the FIR was based on a seizure made on 29 July 2026 without any pr...
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The Orissa High Court issued Advertisement No. 05 of 2023 for direct recruitment of 23 District Judges from the Bar under the Orissa Superior Judicial Service Rules, 2007 and the Orissa Judicial Service Rules, 2007.
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Revisionist No. 1, Rapti, married Respondent No. 2 in 2013, with Respondent No. 2 having full knowledge that she had a son, Revisionist No. 2, from her previous marriage. The son resided with the parties as a member o...
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The petitioner, wife of Sandula Veeranna, challenged the memorandum dated 10 September 2024 issued by the prison authorities, which forfeited her husband’s earned remission of approximately 27 days and denied him paro...
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The proceedings concerned the eligibility requirement of three years’ practice at the Bar for recruitment to the post of Civil Judge (Junior Division).
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The subject property, Plot No. 31, Bhai Veer Singh Marg, Gole Market, New Delhi, measuring approximately 299.937 sq. metres, was allotted to Quami Ekta Trust for construction of an institutional building.
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The detenu, Abid Parvaiz Hajam, was arrested on 26.06.2020 in FIR No. 234/2020 registered at Police Station Pattan for offences under Sections 7/25 of the Arms Act and Sections 18 and 39 of the Unlawful Activities (Pr...
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The petitioner, Mohd. Asgar @ Tola, through his wife, challenged detention order No. PSA 32 of 2023 dated 24.11.2023, issued by the District Magistrate, Jammu under Section 8(1)(a) of the Jammu and Kashmir Public Safe...
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The petitioner-mother and respondent-father were married in 2015 and had a daughter, Kum. Samanvi S., born in 2019. They were residing separately. The mother instituted M.C. No. 4991/2025 seeking divorce, while the fa...
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Respondent No. 1, D.M. Sharadamma, instituted a pre-litigation case before the District Legal Services Authority, Chikkamagaluru, alleging that the petitioner and Respondent No. 2 had borrowed ₹4,28,000 and failed to...
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Smt. Pushpa M. alias Puttathayamma, aged approximately 37 years, was travelling as a pillion rider on motorcycle No. KA-02-HJ-5675 on 23 October 2011.
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Secret information was received by the District Magistrate, Bulandshahar, the Appropriate Authority under the Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 (“PCPNDT Act”),...
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The appellant participated in the Chhattisgarh Public Service Commission’s recruitment process pursuant to an advertisement dated 09.02.2021 for three posts of Registrar in State Universities.
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The petitioner held mining lease ML-2572 over 15 hectares in Siddapura Village, Sandur Taluk, for extraction of iron ore, effective from 5 January 2008.
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The appellant-wife and respondent-husband married on 18 June 2006 and have two minor daughters, aged approximately nine and eight years. The parties separated following marital discord.
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Religare Enterprises Limited (“REL”), a listed company and RBI-registered NBFC, had no identifiable promoter.
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The appeals challenged proceedings initiated against the appellants under the Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 (“U.P. Act”) and the Uttar Pradesh Gangsters and Anti-Social Acti...
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The petitioner was the Chairman of the Karnataka Public Service Commission (“KPSC”), appointed on 3 April 2021.
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The appellants, Baburam Singh, Janardan Singh and Balwant Singh, along with three co-accused, were tried for offences under Sections 147, 148, 149, 323, 324, 336 and 302 IPC arising from an assault on 20 December 1981...
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The plaintiff, IDBI Trusteeship Services Limited, instituted the commercial suit against, inter alia, Defendant Nos. 1 and 2, who were personal guarantors to Defendant No. 3, the principal borrower/corporate debtor.
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The batch comprised six Customs Appeals challenging orders of the Customs, Excise and Service Tax Appellate Tribunal and 41 writ petitions challenging Orders-in-Original passed by the Commissioner of Customs, ICD, Tug...
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The appellants were concessionaires executing National Highway projects awarded by the National Highways Authority of India (“NHAI”). DP Jain Bangalore-Chennai Expressways Pvt. Ltd. was executing the Arakkonam–Kanchee...
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The batch comprised six Customs Appeals challenging orders of the Customs, Excise and Service Tax Appellate Tribunal and 41 writ petitions challenging Orders-in-Original passed by the Commissioner of Customs, ICD, Tug...
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The petitioners, comprising members of the Aristo Group of Companies and relatives, employees and associates of Late Dr. Mahendra Prasad, challenged ECIR No. ECIR/DLZO-II/72/2021 and consequential proceedings under th...
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The parties had entered into an Agreement to Sell dated 24 June 2014 concerning property bearing No. 32, Paschimi Marg, Vasant Vihar, New Delhi.
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The appellants—mother-in-law, father-in-law and brother-in-law of the deceased—were accused under Sections 306 and 114 of the Indian Penal Code, 1860 (“IPC”) in FIR C.R. No. 119930042001154 of 2020 registered at Bhach...
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The appellants were Class A registered contractors executing Kerala Water Authority (“KWA”) projects involving the supply, laying, erection, testing and commissioning of pipelines and water-distribution infrastructure.
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The petitioners, comprising members of the Aristo Group of Companies and relatives, employees and associates of Late Dr. Mahendra Prasad, challenged ECIR No. ECIR/DLZO-II/72/2021 and consequential proceedings under th...
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The parties had entered into an Agreement to Sell dated 24 June 2014 concerning property bearing No. 32, Paschimi Marg, Vasant Vihar, New Delhi.
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Maple Infra InvIT Investment Manager Pvt. Ltd. constituted an Internal Complaints Committee (“ICC”) under the Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013 (“POSH Act”). Res...
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Dr. Reddy’s Laboratories Limited (“Petitioner”) sought cancellation under Section 57 of the Trade Marks Act, 1999, of Respondent No. 1’s registration No. 5208898 for the mark DAPLOGIN in Class 5, covering medicinal an...
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The petitioner, an MD (Medicine), pursued DrNB Cardiology during the 2021–2024 batch and cleared the DrNB final examination in January 2025. Her provisional DrNB Cardiology pass certificate was issued on 29 May 2025.
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The complainant alleged that the appellant represented that, through his influence in the Directorate of Education, Prayagraj, he could secure Clerk appointments for the complainant’s son and grandson in exchange for...
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Respondent No. 1, Ashok Nigam, instituted a suit for possession, injunction and damages against the appellant, his daughter-in-law, and Respondent No. 2, his son, concerning property bearing No. Q-2A, Hauz Khas Enclav...
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The complainant applied for an Income Certificate and alleged that A1, a Talati-cum-Mantri, demanded ₹120—₹100 for himself and ₹20 for A2, a Gram Panchayat peon—for processing the certificate.
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For Singareni Collieries Company Ltd.’s mining operations, the State acquired approximately 489.04 acres in Kommepalli and Kistaram villages under the Land Acquisition Act, 1894.
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The claimant, Pampapal, sustained injuries in a motor vehicle accident in October 2013 and filed MVC No. 4871/2015 before the Motor Accident Claims Tribunal, Bengaluru.
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On 14 October 2005, at approximately 1:20 a.m., a Hyundai Santro car, driven by the claimant’s husband, Nandan Shet, collided with a KSRTC bus on NH-48 near Kunigal, Karnataka. The claimant was travelling in the Santr...
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Maharashtra State Electricity Distribution Company Limited (“MSEDCL”) filed an appeal under Section 111 of the Electricity Act, 2003 against the Maharashtra Electricity Regulatory Commission’s common order dated 24 De...
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Adani Power Limited (“APML”) operates a 3,300 MW generating station at Tiroda, Maharashtra, and had entered into four PPAs with Maharashtra State Electricity Distribution Company Limited (“MSEDCL”) for a total contrac...
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Adani Power Limited, a generating company operating a 3,300 MW generating station at Tiroda, Maharashtra, had entered into four PPAs with Maharashtra State Electricity Distribution Company Limited (MSEDCL).
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The claimant, Pampapal, sustained injuries in a motor vehicle accident in October 2013 and filed MVC No. 4871/2015 before the Motor Accident Claims Tribunal, Bengaluru.
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The petitioner had obtained a Letter of Intent from the Slum Rehabilitation Authority (“SRA”) for redevelopment of the subject property.
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The petitions challenged Regulation 31A of the Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016, introduced with effect from 1 October 2022.
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On 15 September 2016 at approximately 6:00 p.m., the appellant allegedly trespassed into the house where his mother, Chandrika, was residing with Balakrishnan, and assaulted her and Balakrishnan with wooden planks.
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The petitioner challenged coercive measures initiated by respondents 1 and 2 under the SARFAESI Act concerning the alleged secured asset. She filed a Securitisation Application under Section 17 before the DRT-I, Ernak...
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The petitioners filed a Public Interest Litigation before the Kerala High Court alleging that buses operated under the Government of Kerala’s “Priyadarshini Bus Scheme,” which provides free travel facilities to women,...
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The petitioner, claiming to be the father of the child, sought a direction to sanction and release ₹6,000 payable to his wife under the Pradhan Mantri Matru Vandana Yojana (PMMVY) for the birth of their second girl ch...
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The appellant, a Christian woman residing with her parents in Wayanad, had left her matrimonial home in Kasaragod after allegedly suffering severe domestic violence.
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The petitioner invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), corresponding to Section 482 of the Code of Criminal Procedure, seeking quashing of FIR No. 08/2026 dated 04.02.2026, registered by...
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The appellants, petroleum-operation service providers and sub-contractors, proposed to import specialised equipment under Notification No. 50/2017-Customs (“NN-50”), availing concessional Basic Customs Duty and IGST a...
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The petitioner was prosecuted in C.C. No.15565 of 2025 for offences under Sections 75, 78 and 108 of the Bharatiya Nyaya Sanhita, 2023 (“BNS”), arising from Crime No.138 of 2025 registered by Nelamangala Town Police S...
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The petitioner was a former Independent and Non-Executive Director of Birla Aircon Infrastructure Private Limited (“BAIPL”) and had resigned from its Board on 3 July 2013.
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On 4 April 2010, the appellant, aged 19 years and travelling in a TSR, suffered grievous spinal injuries when a Santro car, allegedly driven rashly and negligently, struck the TSR near K.G. Marg, India Gate Outer Circ...
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An explosion occurred at Gate No. 4, Lal Qila Metro Station, Delhi, on 10 November 2025.
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Appellant No. 1 appeared in NEET-UG 2026 conducted by the National Testing Agency (“NTA”) on 21 June 2026.
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The Directorate of Education, Government of NCT of Delhi, issued six Sports Equipment Tenders (SETs) and one Outdoor Gym Equipment Tender for government schools, sports coaching centres and sports centres in Delhi NCR
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On 15 March 2000, police received information regarding a knife-fight involving anti-social elements in Mangolpuri, Delhi, and reached the spot after three injured persons—Amol, Rajesh and Shambhu—had been taken to Sa...
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Dr. A. Malik Mohammed, his wife Katheeja Bibi, and their watchman Gnanaprakasam resided in Kanyakumari District. On 8 November 2007, the appellant Gopi and co-accused Ambarasu allegedly entered the residence, killed G...
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Four officers of the Development and Panchayat Department—Pradeep Atri, Praveen Chaudhary, Pankaj Gaur and Arun Bhatia—were sent on deputation to the Public Works Department (Buildings and Roads), Haryana (“PW(B&R) De...
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A case was registered at Kamakshipalya Police Station, Bengaluru, in Crime No. 250 of 2024 for offences under Sections 302 and 201 IPC concerning the murder of Renukaswamy. After investigation, 17 accused were sent fo...
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M/s. Pedigree Constructions Pvt. Ltd., the owner of 3 acres and 20.18 guntas in Sy.No.28, Kanakapura Road, Bengaluru, entered into a Joint Development Agreement for construction of a residential complex.
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The respondent, a commodities-trading company, obtained a Marine Cargo Annual Turnover Policy from the appellants for the period 1 January–31 December 2010, covering an annual turnover of ₹1,200 crore, with the premiu...
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Neo Developers Pvt. Ltd. developed the project “Neo Square” at Sector 109, Dwarka Expressway, Gurugram. The respondents entered into Builder Buyer Agreements (BBAs) and Memoranda of Understanding (MoUs) for the purcha...
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Nine connected writ petitions were filed by the Securities and Exchange Board of India (“SEBI”) and the Bombay Stock Exchange Ltd. (“BSE”) challenging orders of the Central Information Commission (“CIC”) under the Rig...
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The Department of Posts conducted an examination for recruitment to Postal Assistant/Sorting Assistant posts in the Gujarat Circle for 2013–2014.
3 MIN READ→
The petitioner filed a public-interest writ petition under Article 32 challenging the constitutional validity of Section 354(5) of the Code of Criminal Procedure, 1973 (“CrPC”), corresponding to Section 393(5) of the...
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The appellants—Randhir, his wife Sonia, and their son Sagar—were accused of assaulting Naresh during an agricultural land dispute on 3 September 2023. The prosecution alleged use of lathi-danda and a sharp-edged weapo...
4 MIN READ→
An FIR was registered on 23 December 2021 under Sections 302 and 120-B IPC concerning the murder of Rajaraj Verma on 22 December 2021.
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The petitioner challenged, under Article 227 of the Constitution, the order dated 10 October 2024 passed by the Special Judge, NIA, Lucknow, in Sessions Trial No. 2126 of 2024 arising from Case Crime No. 2 of 2024, Po...
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Smt. Meena Singh filed Consumer Complaint No. 246 of 2016 before the District Consumer Forum, Allahabad, which was decided ex parte on 4 July 2017.
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The petitioner-society, a multi-state cooperative society registered under the Multi-State Cooperative Societies Act, 2002, held elections on 15 March 2019, following which petitioner no. 2, Ritu Meena, became its Pre...
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The lead petition challenged the petitioner’s transfer order dated 10 July 2026 and consequential relieving order, seeking quashing of the transfer and continuation as Senior Veterinary Officer at the First Class Vete...
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The respondent-concessionaire was awarded a Build, Operate and Transfer/Design-Build-Finance-Operate-Transfer project for constructing, operating and maintaining an alternate route to Ghat Ki Guni through a tunnel in...
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The petitioner purchased approximately 1.293 hectares of land at Village Tejpur Gadbadi, Indore, from Prem Chouhan and Pawan Shrimal through registered sale deeds dated 10 and 11 December 2015.
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The Respondent awarded the Appellant a contract for executing storm-water drainage and contingent works at Gurugram for ₹5,14,11,635.
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The respondent-accused, a Nigerian national, was arrested on 16 March 2023 in connection with Crime No. 37 of 2023 registered by the Directorate of Revenue Intelligence under Sections 8(c), 21(c), 23(c), 27A, 28 and 2...
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During the 2014 Lok Sabha bye-election for the Bellary constituency, the Election Commission’s flying squad raided the respondent’s residence and business premises pursuant to an anonymous complaint alleging possessio...
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The appellant, brother of the deceased Raghvendra Singh, lodged an FIR against nine accused persons for offences including murder under Sections 147, 323, 504, 506, 302 and 427 IPC.
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The respondent invoked arbitration under a contract dated 28 February 2013 concerning civil works.
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The appellants qualified on merit in the JNVST-2026 for admission to Class VI against the 75% Rural Category seats and were issued provisional selection letters.
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The State Government issued an advertisement dated 09.11.2024 inviting applications for appointment as Members of the District Consumer Disputes Redressal Commission under the Consumer Protection Act, 1986 and the Con...
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The petitioner challenged the order dated 27 February 2020 by which the Senior Superintendent of Police, Prayagraj approved the opening of a Class-B history sheet against him, along with History Sheet No. B-26 maintai...
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On 3 March 2023, the accused-appellants, Pahad Singh and Dungar Singh, allegedly went to the house of Indira Kanwar in connection with a proposed Aata-Sata marriage arrangement and assaulted her with axes. When Hari S...
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The plaintiffs instituted Special Civil Suit No. 494 of 2011 seeking partition, maintenance, declaration and permanent injunction against the petitioners and other defendants.
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The petitioner was convicted under Section 138 of the Negotiable Instruments Act, 1881 (“NI Act”) by the Judicial Magistrate First Class, Kamrup (Metro), Guwahati, and sentenced to two months’ simple imprisonment with...
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The petitioner/accused, facing trial in Special (POCSO) Case No. 46/2022 before the Special Judge, POCSO, Sonitpur, challenged the order dated 4 August 2025 refusing to recall the victim/PW-1 for further cross-examina...
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On 3 March 2023, Pahad Singh and Dungar Singh allegedly went to the residence of Indira Kanwar and assaulted her with axes following a dispute concerning an Aata-Sata marriage proposal involving her daughter.
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M/s Sterling Malt & Foods Pvt. Ltd. obtained credit facilities from Punjab & Sind Bank, secured by the company’s factory assets and personal guarantees of its directors.
4 MIN READ→
NTPC invited bids for the supply of natural gas, pursuant to which it issued a Letter of Intent (“LOI”) to Reliance Industries Limited (“RIL”), subject to negotiation and finalisation of a Gas Sale and Purchase Agreem...
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The appellants, Yatindra Mohan Bahuguna and Samoj Bahuguna, challenged their conviction by the Special Judge (POCSO), Varanasi, under Sections 376(2)(n)(f), 376-D, 323 and 506 IPC and Sections 5(g), 5(l), 5(m), 5(n) r...
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The petitioner-temple claimed ownership of land situated at Sugriv Kila, Ayodhya, recorded in the name of the deity through successive revenue settlements.
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The petitioner was elected as Mukhiya of Gram Panchayat Raj Sahuria in the 2021 Panchayat elections from a seat reserved for the Extremely Backward Class (“EBC”) category.
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Vaiyapuri Gounder owned the suit properties and had three wives: Mottaiammal, Pappammal and Arukkaniammal. After the deaths of the first two wives and Vaiyapuri Gounder, Arukkaniammal, the issueless third wife, became...
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The Gujarat Public Service Commission (GPSC) issued Advertisement No. 28/2024–2025 for recruitment to the post of Sales Tax Inspector, Class III. The preliminary examination comprised 200 objective questions, with one...
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The appellant-husband married respondent no. 1 on 11 January 1996. Owing to matrimonial disputes, he had earlier instituted proceedings for dissolution of marriage, which were subsequently withdrawn following an amica...
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Gurudeo Bind and the appellant, Nand Lal Bind, were brothers involved in a dispute concerning partition of their joint family property.
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The petitioners, principally holding companies that had furnished corporate guarantees for loans and credit facilities obtained by their subsidiaries, challenged the levy of GST on such guarantees.
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On 3 May 2026, the police intercepted a Bolero pickup allegedly transporting eight cattle from the Gohpur side towards Biswanath Chariali. The driver and two passengers, including the petitioner, failed to produce val...
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The petitioner was declared a foreign national by an ex parte opinion dated 01.09.2009 of Foreigners’ Tribunal No. 1, Goalpara, holding that he had entered Assam from the specified territory after 25.03.1971.
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The petitioner applied under Section 13(3) of the Registration of Births and Deaths Act, 1969 for registration and issuance of a death certificate concerning his predecessor.
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The petitioner claimed that three kathas of land bearing Khesra/Plot No. 1099, Khata No. 275, Village Amarpura, had been settled in favour of his grandfather by the erstwhile Maharaja of Darbhanga on 20 July 1926. He...
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On 29 November 2014, a police party went to arrest the appellant, who was wanted in another criminal case.
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The applicant, Hirendra Kushwaha, challenged the summoning order dated 17 January 2023 and the criminal proceedings in Complaint Case No. 96681 of 2021, arising from allegations under Sections 498-A, 323, 504 and 506...
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The appellant was convicted for aggravated penetrative sexual assault upon a three-year-old girl arising from an incident dated 17 February 2016. The Trial Court relied on the testimony of the victim, her parents, med...
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The petitioner, an HTSS electricity consumer with a contract demand of 3000 KVA, experienced a breakdown after a blast in its cubical metering unit. During repairs on 16.06.2017, the respondents found the metering arr...
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M/s Satish Kumar Garg & Company obtained a 20-year mining lease on 29.04.2002 for extracting minerals, including quartz, felspar and barytes, from 79.32 hectares in Village Musnota, District Mahendergarh, Haryana, und...
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On 4 May 2014, the appellant and his brother were intercepted in a Tata Safari on a public road. Ten plastic bags containing approximately 200 kg of poppy husk were allegedly recovered from beneath a tarpaulin at the...
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V. Kalaiarasi, a Personal Clerk in the Home Department, filed the writ appeal under Clause 15 of the Letters Patent challenging the order dated 27 March 2026 in W.P. No. 25124 of 2026.
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On 17 February 1998, Puni Naik was allegedly dragged from her house by the appellant, Balku Oram, and co-accused Udai Oram, and assaulted with a lathi/badi on the suspicion that she had caused the death of a child thr...
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Jainbi Mushtaq Shaikh, predecessor of the respondents, owned a 200 sq. ft. shop in Pune, which was let to the petitioner at a monthly rent of ₹1,500. During the subsistence of the tenancy, the parties executed an agre...
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The respondent-importer claimed refund of Special Additional Duty (“SAD”) paid on imported goods under Notification No. 102/2007-Cus., which granted exemption/refund where the imported goods were subsequently sold in...
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The petitioners in the principal and analogous writ petitions either sought consideration for appointment as Junior Engineers pursuant to Bihar Technical Service Commission Advertisement No. 01/2019, or challenged con...
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The High Court registered the matter suo motu under Article 226 of the Constitution in the course of hearing W.P. No. 26269 of 2026, a habeas corpus petition alleging the illegal detention of the petitioner’s wife.
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The petitioner challenged, under Article 226 of the Constitution, the opinion dated 03.01.2012 passed by Foreigners Tribunal No. 1, Goalpara in F.T. Case No. 1928/G/08, declaring him a foreigner belonging to the post-...
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The petitioner, a registered proprietorship firm engaged in bullion, gems and jewellery, was issued a show-cause notice dated 21.05.2024 proposing penalties under Section 122(1) of the Central Goods and Services Tax A...
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The petitioner, a 3rd Professional MBBS Part-I student at Government Medical College, Bettiah, was alleged to have permitted Abhishek Kumar, another MBBS student, to impersonate him in the ENT paper of the 3rd Profess...
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The Directorate General of GST Intelligence was investigating M/s Alphaneon Techsolutions Pvt. Ltd. and its group entities for allegedly wrongful availment and passing of input tax credit, circular invoicing, and non-...
4 MIN READ→
N. Subramanya died by electrocution on 22 February 2018 after an aluminium ladder allegedly came into contact with an 11 KV electrical line while he was working in a coffee plantation.
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Respondent No. 2, proprietor of M/s D.K. Enterprises, was offered the distributorship of “Saraswati” camphor by M/s Oriental Aromatics Limited for the period from 01.04.2024 to 01.04.2027. He paid ₹52,000 as token mon...
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Hari Om, a taxi driver, left Bhiwani on 10 August 1998 in his Ambassador taxi with the appellant Dinesh Kumar and co-accused Manoj and Mukesh Kumar, who were known to the deceased’s brother, PW-13.
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Devinder Singh, who had established various family-owned companies, LLPs and trusts, died on 05.12.2009. His widow, Sita Chaudhary, claimed succession under a Will dated 26.03.2004, while competing claims were based o...
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The deceased, Shri Shravan Suryavanshi @ Sarvan Tamre, was arrested on 18 January 2024 in connection with an offence under Section 34(2) of the Chhattisgarh Excise Act, 1915, involving six litres of raw Mahua liquor v...
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The plaintiff instituted two suits against the defendants: one seeking a declaration that a registered sale deed was null and void, and the other seeking a decree of perpetual injunction.
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Carestream Health India Pvt. Ltd. imported “Dryview 6850 Laser Imagers W/3D” from China under a Bill of Entry dated 02.04.2013.
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The Special Intelligence and Investigation Branch received information concerning alleged fraudulent availment of the DGFT Amnesty Scheme by importers who obtained Export Obligation Discharge Certificates through forg...
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The appellant, the corporate debtor, awarded the respondent an Engineering, Procurement and Construction (“EPC”) contract worth ₹827 crore for establishing a 225 MW gas-based power station. The contract contemplated c...
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The appeals arose from judgments of the Bombay High Court and its Aurangabad and Nagpur Benches concerning references made to Labour Courts under Section 17(2) of the Working Journalists and Other Newspaper Employees...
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The appellants were arrested on 16 February 2021 in connection with Case Crime No. 04 of 2021, registered under Sections 120-B and 121-A IPC; Sections 13, 16, 18 and 20 of the Unlawful Activities (Prevention) Act, 196...
4 MIN READ→
The appellant school appointed the first respondent as a teacher on an ad hoc basis for successive academic years from 2003 to 2006. On 25 January 2006, she was placed on probation for one year from 1 January 2006, wi...
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The applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 547/2025 registered at Police Station Neelganga, Ujjain, for offences under Sectio...
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The petitioner, owner of Parit Associates (OPC) Private Limited, challenged Case Crime No. 0194 of 2026 registered at Police Station Wave City, Ghaziabad, under Sections 64, 74, 75(2), 76 and 351(3) of the Bharatiya N...
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A report from the Special Judge, POCSO Court, Sardarpur, District Dhar, indicated that the victim was a minor, aged approximately 16 years and 3 months.
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The petitioners were industrial units engaged in stone-crushing and mining-related activities in Himachal Pradesh.
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The petitioner, aged about 66 years, sought quashing under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, of FIR dated 12 October 2025 registered as Crime No. 757/2025 at Police Station Gorakhpur, Jabalp...
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The applicant sought quashing under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) of FIR Crime No. 444/2024 registered at Police Station Adhartal, Jabalpur, for offences under Sections 363, 366,...
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The plaintiffs instituted a suit claiming a half share in the property and seeking an injunction against interference. The defendants raised a counterclaim asserting ownership over the entire property.
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The appellant and respondent entered into an MoU in 2002 for construction and development works in Agra. The respondent received a mobilisation advance of ₹3.5 crores against bank guarantees.
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On 19 July 2021, the appellant was travelling in an autorickshaw when a bus allegedly driven rashly and negligently collided with it, causing her grievous injuries
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The appellant was appointed as a Technician (Process) by the respondent-company on consolidated pay for an initial period of two years.
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Tara Jewels Ltd. (“TJL”), a listed jewellery company, suffered a substantial deterioration in its financial position, recording a net loss of ₹166.80 crores for the quarter ending September 2017, compared with a loss...
4 MIN READ→
Rahul’s marriage with Anshul @ Payal was solemnised on 21 April 2014. On 13 June 2016, Anshul was found hanging at the matrimonial home. Her father lodged an FIR alleging dowry-related cruelty and harassment by Rahul...
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The deceased, Toran Suresh Punamiya, travelled to Sikkim with her husband, Suresh Punamiya, and their two minor children.
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On 6 April 2012, the claimant was riding a motorcycle with his son when a truck bearing registration No. GJ-23-W-6772, allegedly driven rashly and negligently while overtaking an auto-rickshaw from the wrong side, col...
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The appellant, the informant, challenged the judgment dated 20 December 2016 of the Additional District and Sessions Judge, Hojai, Sankardev Nagar, in Sessions Case No. 42(N)/2016, whereby respondents 3–6 were acquitt...
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The petitioner, mother and natural guardian of a 14-year-old minor, approached the Gauhati High Court under Article 226 seeking constitution of a Medical Board and permission for medical termination of the minor’s pre...
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The petitioners and the private respondents claimed inheritance over three parcels of land originally belonging to their deceased father, including 1 bigha 2 kathas 11 lechas under Dag No. 16/69, Patta No. 139/195, si...
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The connected appeals concerned Muster Roll and Work-Charged employees of the State of Assam who had been engaged before 01.04.1993, served continuously for several decades, received regular pay scales, increments, re...
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The appellants held prospecting licences granted by the State of Arunachal Pradesh for exploration of graphite. Their licences were initially granted in 2014, renewed in 2018, and remained valid until 29.05.2019.
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The victim, a minor girl employed as a domestic worker, left home after being induced by Jahanuddin, who represented himself as “Raju Das,” promised to marry her, and obtained her personal and educational documents.
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The petitioner was in custody in connection with RC-29(S)/2023/CBI/SCB/Kolkata when the CBI sought a production warrant on 17 January 2026 for his production in the present case, RC-6(S)/2023/CBI/SCB/Kolkata. The appl...
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The petitioners, daughters of Late Vida Brumbach Nichols Roy, claimed ownership by inheritance over approximately 50 bighas of land under Patta No. 31, including land comprised in the original Dag No. 5 and subsequent...
4 MIN READ→
The appellant was tried for repeatedly raping his 13-year-old adopted daughter from April 2022.
4 MIN READ→
On 21 July 2014, Rajesh Boro was driving Zylo vehicle No. AS-01-AW-3229 when, while attempting to avoid a pedestrian at Barimakha Chowk, the vehicle went off the road and he sustained serious injuries.
3 MIN READ→
The appellants held prospecting licences granted by the State of Arunachal Pradesh for exploration of graphite. Their licences were initially granted in 2014, renewed in 2018, and remained valid until 29.05.2019.
5 MIN READ→
The accused was prosecuted in connection with the disappearance and death of a minor girl whose body was recovered from a jungle at Pub Nandapur on 27.02.2020.
5 MIN READ→
The connected appeals concerned Muster Roll and Work-Charged employees of the State of Assam who had been engaged before 01.04.1993, served continuously for several decades, received regular pay scales, increments, re...
4 MIN READ→
The 74 petitioners claimed to have been residing in 1 No. Boginadi PGR Revenue Village and 2 No. Boginadi PGR Revenue Village, Lakhimpur, since 1983 after being rendered homeless and landless during disturbances conne...
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On 5 September 2009, the victim, referred to as “X”, visited Lily Medical Hall to consult the petitioner, a doctor, regarding irregular menstruation.
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On 09.01.2025, acting on intelligence regarding transportation of narcotic substances, a police and BSF team intercepted the appellant near Katigorah on NH-06 at about 8:30 p.m. and allegedly recovered 34 soap cases c...
4 MIN READ→
The victim, a minor girl employed as a domestic worker, left home after being induced by Jahanuddin, who represented himself as “Raju Das,” promised to marry her, and obtained her personal and educational documents.
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The petitioner, a tax consultant operating under the proprietorship name “M/s Sharma and Associates,” challenged the sealing of his office premises by the Assam State GST authorities under Section 67(4) of the Assam G...
4 MIN READ→
The Chief Engineer, Public Works Department (Roads), Assam issued a tender notice dated 17 October 2025 comprising two packages under the ASOM MALA project.
4 MIN READ→
On 21 August 2021, after an examination at Moridhol College, Nandita Saikia was travelling towards Dhemaji with PW-2 Kasmina Dutta as a pillion rider on a motorcycle driven by PW-1 Deba Dutta. The accused allegedly fo...
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The petitioner’s daughter was raped on 02.05.2018, leading to registration of Kalghachia P.S. Case No. 347/2018 under Section 4 of the POCSO Act and prosecution in Special POCSO Case No. 30/2018.
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The petitioner and respondent married on 16 August 2011, and a daughter was born to them on 10 July 2014.
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Respondent No. 1, a senior citizen and the petitioners’ father/father-in-law, alleged that the petitioners subjected him to continuous harassment, intimidation and hostile behaviour, compelling him to leave his reside...
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An MSME Facilitation Council award dated 11 September 2014 directed Gujarat State Civil Supplies Corporation Ltd. (“GSCSCL”) to pay M/s Mahakali Foods Pvt. Ltd. (“Mahakali Foods”) ₹5,21,47,402, together with compound...
5 MIN READ→
The petitioners claimed ownership of Revenue Survey No. 140, subsequently renumbered as Survey No. 174, situated at Village Moti Khavdi, Jamnagar. In 1998, the Union of India issued a notification under Section 6 of t...
5 MIN READ→
Sat Keval Co-operative Housing Society Ltd. purchased land measuring 3,773 sq. metres at Survey Nos. 361, 362 and 366, Final Plot No. 161, Ranip, Ahmedabad, for providing housing to members of the Dataniya community a...
6 MIN READ→
The petitioners invoked Articles 226 and 227 of the Constitution challenging the order dated 3 March 2016 passed by the Special Secretary, Revenue Department (SSRD), in Revision Application No. 3 of 2000, and the orde...
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The petitioners challenged, under Articles 226 and 227 of the Constitution, the order dated 23 June 2006 passed by the Prant Officer and the revisional order dated 27 February/1 March 2008 passed by the Special Secret...
3 MIN READ→
The petitioner challenged, under Articles 226 and 227 of the Constitution, the order of the Special Secretary, Revenue Department (“SSRD”) dated 8 July 2008/3 July 2008 in Revision Application No. 5 of 2008 and the or...
3 MIN READ→
The petitioner challenged, under Articles 226 and 227 of the Constitution, the Deputy Collector’s order dated 06 October 2009 and the Special Secretary, Revenue Department’s order dated 18 May 2016 in Revision Applica...
3 MIN READ→
The petitioner challenged proceedings initiated under the Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947 (“Fragmentation Act”) concerning a sale transaction evidenced by a sale deed dated...
3 MIN READ→
The petitioners challenged the order dated 24 February 2016 passed by the Special Secretary, Revenue Department (SSRD), in Revision Application No. 5 of 2010, concerning proceedings initiated under the Gujarat Prevent...
3 MIN READ→
The petitioners challenged the order dated 26 May 2016 passed by the Special Secretary, Revenue Department (SSRD), in Revision Application No. MVV/KON/BNS/16/2010, and the order dated 6 October 2009 passed by the Depu...
3 MIN READ→
The petitioners invoked Articles 226 and 227 of the Constitution and the Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947 (“Fragmentation Act”) to challenge the orders dated 24 October 2011...
3 MIN READ→
Pluga Pumps and Motors Private Limited issued an arbitration notice and, on the same date—1 May 2019—unilaterally appointed a sole arbitrator through its Managing Director. Hitech Technomart Private Limited challenged...
3 MIN READ→
The applicants were prosecuted in connection with an examination impersonation incident.
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The petitioners invoked Article 226 of the Constitution of India and the Gujarat Land Revenue Code to challenge the order dated 27 February 2017 passed by the Special Secretary, Revenue Department (Appeals) in Revisio...
3 MIN READ→
The appellant, the original complainant in a prosecution under Section 138 of the Negotiable Instruments Act, 1881, challenged the judgment dated 25 November 2009 by which the Chief Judicial Magistrate, Himmatnagar ac...
3 MIN READ→
The petitioners’ lands were acquired for construction of the Narmada Canal pursuant to a Section 4 notification dated 05 July 2008, published in the Official Gazette on 11 July 2008. Their acquisition award was passed...
3 MIN READ→
The petitioner-informant sought cancellation of the regular bail granted to opposite party no. 2, Dharmendra Kumar, under Section 439(2) CrPC in Digha P.S. Case No. 340 of 2024, registered under Sections 447, 147, 148...
4 MIN READ→
The petitioner claimed that portions of his land were acquired for construction of National Highway No. 527 “C” (Majhauli–Choraut), while construction was subsequently raised on the remaining, unacquired portion of th...
3 MIN READ→
The petitioners claimed rights over three acres of land comprised in Mauza Mahuar/Mahua, Thana No. 11, Khesara/Plot No. 481, Khata No. 280, Danapur Circle, Patna.
3 MIN READ→
The Bihar State Warehousing Corporation and its Managing Director challenged an arbitral award dated 7 August 2024, rendered in favour of M/s Pushpheera Infrastructure Pvt. Ltd., by filing an application under Section...
4 MIN READ→
The petitioner, a senior citizen earning salary and bank interest, was treated as a non-filer for Assessment Year 2015–16.
4 MIN READ→
Sanoj Kumar, the petitioner’s son, allegedly informed his family on 13 August 2025 that he had been apprehended by Excise Police officials near Kali Mandir, Dharahara Musahar Toli, on suspicion of consuming liquor.
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The complainant married the petitioner on 11 May 2016 according to Hindu rites. She alleged that her father had given ₹5,50,000 in cash, a motorcycle and a gold chain as dowry.
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The appellant, the victim’s grandfather, was prosecuted for allegedly taking his ten- or eleven-year-old granddaughter to his house on the pretext of buying sweets and subjecting her to sexual assault, including kissi...
4 MIN READ→
The petitioner, Veena Sinha, mother and guardian of a 14-year-old child and the informant, lodged Mahila P.S. Case No. 09 of 2025 alleging that the accused persons forcibly entered the victim’s room, attempted to sexu...
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The petitioner-informant filed an application under Section 439(2) of the Code of Criminal Procedure, 1973, seeking cancellation of the regular bail granted to opposite party no. 2, Madhes Kumar @ Ankit @ Madhes Yadav...
4 MIN READ→
Bihta P.S. Case No. 704 of 2017 was registered for offences under Sections 326 and 302/34 of the IPC and Section 27 of the Arms Act after Nirbhay Singh was allegedly shot by masked assailants and subsequently died dur...
5 MIN READ→
The petitioner, Secretary of Sahpur Block Matsyajivi Sahyog Samiti Ltd., challenged notices dated 2 March 2024 and 15 April 2024 issued by the District Fishery Officer-cum-Chief Executive Officer, Bhojpur, demanding ₹...
3 MIN READ→
The petitioner-defendant agreed to sell the disputed land to the respondent-plaintiff on 3 July 1991 for ₹25,000, receiving ₹13,000 as advance, with the balance ₹12,000 payable at the time of execution of the sale deed.
4 MIN READ→
The petitioners sought quashing of FIR Case Crime No. 231 of 2026, Police Station Raniganj, District Pratapgarh, registered under Sections 352, 351(3) and 324(4) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”), correspon...
4 MIN READ→
The appellant claimed appointment as an Assistant Teacher in LT Grade against a short-term vacancy allegedly caused by Ved Prakash Harit proceeding on leave without pay for two years from 9 September 1992.
4 MIN READ→
A search and seizure under Section 132 of the Income-tax Act, 1961 was conducted at the petitioner’s premises on 4 October 2018, followed by proceedings under Sections 153A and 143(2) for the relevant assessment years.
3 MIN READ→
The petitioners were LPG distributors appointed by various Oil Marketing Companies (“OMCs”), many of whom had operated for several years and developed substantial customer bases through investment in infrastructure, p...
4 MIN READ→
The petitions challenged compulsory land acquisition undertaken by the Uttar Pradesh Awas Evam Vikas Parishad/Board for three Ayodhya housing and development schemes under Sections 28, 31, 32 and 55 of the U.P. Awas E...
6 MIN READ→
The petitioners sought a writ of habeas corpus for production and release of Ms. Anshu Bhatia @ Amina Anshu Bhatia, aged approximately 35 years, and Ms. Diya Bhatia @ Zoya Diya Bhatia, aged approximately 20 years, all...
4 MIN READ→
The petitioners were appointed as Itinerant Teachers/Resource Teachers, also described as Special Teachers, through district-level selection processes for implementing Centrally Sponsored educational schemes, includin...
4 MIN READ→
The petitioners challenged proceedings initiated under the Enemy Property Act, 1968 concerning property No. J-3/34, Katehar, Ward Jaitpura, Varanasi, measuring 621 sq. ft. They claimed that the property belonged to Mo...
4 MIN READ→
The petitioner was the registered owner of Tata Ace Gold Diesel vehicle No. UP-65-KT-4942.
4 MIN READ→
The petitioner’s father, Rifakat Hussain, was engaged as a Junior Assistant in the Work Charge Establishment of the Rural Engineering Department on 01 November 1985 and served for over 18 years until his death on 11 A...
5 MIN READ→
The petitioner, a student of the five-year B.A. LL.B. course at Prayag Vidhi Mahavidyalaya, affiliated with Prof. Rajendra Singh (Rajju Bhaiya) University, appeared in the IX Semester Examination 2025–26, including th...
3 MIN READ→
Respondent No. 1, claiming to be the landlord, instituted proceedings under Section 21(2) of the U.P. Regulation of Urban Premises Tenancy Act, 2021 before the Rent Authority.
4 MIN READ→
The petitioner, Aatrukkal Neerpasana Sangam, represented by its President, challenged the order dated 09 August 2024 by which the Deputy Director, Mines and Geology, Sivagangai, granted the sixth respondent permission...
3 MIN READ→
The de facto complainant, Phoenix Asset Reconstruction Company Ltd., alleged that properties originally owned by P.K.S. Prashath and P.J.K. Sriram had been mortgaged with Andhra Bank and that, after default and assign...
4 MIN READ→
The Commissioner, Hindu Religious Institutions, Puducherry constituted a Thirupani Committee on 06.06.2022 for conducting the Kumbabishegam of Arulmighu Athipadugai Angalaparameswari Amman Temple without consulting th...
3 MIN READ→
On 29.06.2021, A. Kumar died in a motor-vehicle accident when a lorry allegedly driven rashly and negligently collided with his two-wheeler on the Wallajabad–Vandalur Road.
4 MIN READ→
The respondents were F.L.III licensees operating bars and hotels in Tamil Nadu.
4 MIN READ→
Jitendra Kumar, who was married to Asha, the elder daughter of deceased municipal employee Mohan Lal, claimed that Mohan Lal had adopted him through an adoption deed dated 01.11.2012. Mohan Lal died on 03.11.2012, and...
4 MIN READ→
The petitioners sought quashing under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, of FIR No. 46/2025 registered at Police Station Sadar, Ganganagar, for offences under Sections 111(2)(b), 111(3), 111(...
4 MIN READ→
The judgment concerned a batch of writ petitions challenging eviction, vacation and show-cause notices issued to persons and institutions managing Dargahs, Masjids, Madrasas and other structures situated within approx...
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The petitioner-Bank obtained an order dated 26 September 2022 from the District Magistrate, Gwalior under Section 14 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Ac...
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Bheru, a convicted prisoner lodged in District Jail, Dhar, was allegedly assaulted by jail staff during a search operation on 27.02.2023 after tobacco was recovered from another inmate. His condition deteriorated, and...
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Bheru, a convicted prisoner lodged at District Jail, Dhar, was allegedly assaulted by jail personnel during a search operation on 27.02.2023 after tobacco was recovered from another inmate. His condition deteriorated,...
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Nitin Enterprises, a proprietorship firm and registered PWD contractor, was awarded a cement-concrete roadwork contract by the Indore Municipal Corporation on 23 March 2020.
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The petitioners instituted a writ petition challenging the levy and related statutory and executive measures concerning GST on betting, gambling, online gaming and allied transactions.
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The parties married on 09.12.2004 and had two sons, born in 2011 and 2014. The husband left the wife and children on 21.06.2018. In the wife’s divorce proceedings under Section 13(1)(ia) of the Hindu Marriage Act, 195...
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The proceedings arose from a batch of challenges concerning the omission of Rule 96(10) of the Central Goods and Services Tax Rules, 2017 (“CGST Rules”) by Notification No. 20/2024 with effect from 8 October 2024.
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The petitioner, the maternal grandfather of a minor child, filed a contempt petition alleging non-compliance with the Supreme Court’s earlier custody directions in Criminal Appeal No. 623 of 2025.
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The Petitioner and the National Highways Authority of India (“NHAI”) entered into an EPC Contract dated 17 October 2022 for construction of a six-lane highway on NH-48, Package-I.1.
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The Petitioner challenged, under Article 227 of the Constitution, the Family Court’s order dated 25 March 2026 granting an ad-interim anti-suit injunction against him.
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The Petitioner filed a petition under Section 11 of the Arbitration and Conciliation Act, 1996 (“the Act”) seeking appointment of a sole arbitrator to adjudicate disputes with the Union of India.
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The petitioner’s property at Congress Road, Tilakwadi, Belagavi, was acquired by the Belagavi City Corporation in 1994 for road widening. Instead of monetary compensation, the Corporation agreed to allot him an altern...
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The petitioner sought a quarrying lease for clay over one acre in Sy. No. 243/122, Plot No. 485, Ramnagar (Akrali) Village, Joida Taluk, Uttara Kannada District.
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The Union of India invited bids for the supply of malted milk food with cocoa for defence procurement.
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The Khadi & Village Industries Commission (“KVIC”) obtained an interim injunction dated 14 December 2022 restraining the Mumbai Khadi & Village Industries Association (“MKVIA”), its representatives and persons acting...
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The connected writ petitions concerned land-acquisition matters pending before the Land Acquisition Collector (“LAC”).
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The petitioner-husband and respondent No. 2-wife, both police officers, married on 19 November 2023.
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The Supreme Court was monitoring widespread industrial pollution and ecological degradation affecting the Jojari–Bandi–Luni river ecosystem in Rajasthan.
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Tata Capital Limited financed the respondents’ purchase of construction equipment under Loan-cum-Hypothecation Agreements dated 8 November 2024.
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The Petitioner, an importer of components used in manufacturing mobile phones, faced two Show Cause Notices dated 21 September 2023 concerning alleged wrongful availment of customs exemptions, incorrect classification...
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The suit land was originally Mahar Watan land and was regranted to the original occupants on 23 July 1968.
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The Appellant entered into agreements dated 20 September 1995 with Raytheon Ebasco Overseas Ltd. (REOL), Badger Energy Inc. and Energy Overseas International Inc. for offshore equipment supply, engineering, transporta...
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The petitioners, accused Nos. 1–4, challenged FIR in Crime No. 47/2026 registered by M.K. Doddi Police Station under Section 303(2) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”), invoking the High Court’s inherent juri...
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The petitions arose from criminal complaints filed under the Food Safety and Standards Act, 2006 (“FSS Act”) concerning samples of MAGGI Noodles collected from retail establishments in Delhi during May 2015.
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Pepsi Co India Holdings Pvt. Ltd. applied under the Protection of Plant Varieties and Farmers’ Rights Act, 2001 (“PPV&FR Act”) for registration of “FL 2027” as a new variety, stating that its first commercial sale occ...
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The parties, members of the family of Mukkera Muthaiah, disputed succession to and partition of land situated in a Scheduled Area of Telangana.
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A reference under Section 395 read with Section 482 of the Code of Criminal Procedure, 1973 was made by the Special Judge (PC Act), CBI-01, Central District, Tis Hazari Courts, Delhi, concerning the interpretation and...
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The applicant sought anticipatory bail in FIR No. 81/2024 registered at Police Station Parliament Street for offences under Sections 204, 337 and 340(2) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).
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Bhushan Lal was appointed as a Carpenter with All India Radio on 6 May 1982 and had been working since December 1981. His services were terminated with effect from 30 July 1983 without compliance with Section 25F of t...
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The respondent supplied Automated Teller Machines (ATMs) to banks under turnkey contracts that included supply, installation, testing and commissioning for a single composite consideration.
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The petitioner sought a writ of habeas corpus under Article 226 of the Constitution read with Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking production and custody of his two minor children.
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The National Highways Authority of India and the Special Land Acquisition Officer challenged, under Section 37(1)(c) of the Arbitration and Conciliation Act, 1996 (“A&C Act”), the dismissal of their Section 34 petitio...
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M/s Hatkesh Builders, owned by Respondent No. 1, developed and sold approximately 72 industrial units on land at Village Ghodbunder, Thane, from 1979–80 onwards.
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Bhushan Lal was appointed as a Carpenter with All India Radio on 6 May 1982 and had been working since December 1981. His services were terminated with effect from 30 July 1983 without compliance with Section 25F of t...
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FIR No. 400/2019 was registered at P.S. Saket under Sections 376, 313, 506 and 34 IPC and Section 6 of the POCSO Act on the complaint of the prosecutrix, who alleged that she had been sexually assaulted and had conseq...
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The appellants, eight members of one family, were involved in a longstanding land dispute with Respondent No. 2, Shankar Maurya.
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The appellant challenged the order dated 29.12.2016 refusing patent application No. 468/DELNP/2008, titled “Method and Arrangement for Optimising the Operational Times and Cell Change Performance of Mobile Terminals,”...
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ONGC and Afcons Infrastructure Limited entered into a contract for the construction, installation and commissioning of an offshore project, with completion stipulated by 30 April 2011.
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M/s Xerox India Ltd. imported photocopier, printer and multifunction-machine components and modules in complete knocked-down (CKD) or semi-knocked-down (SKD) form, after payment of customs duty and countervailing duty.
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The petitioner-trust, eligible for exemption under Section 10(23C)(vi) of the Income-tax Act, 1961, filed its return for AY 2017–18 declaring nil income. During scrutiny, the Assessing Officer sought details concernin...
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The Petitioner, a Turkmenistan national, arrived in India on 1 May 2019 carrying six gold bars and various gold ornaments weighing approximately 2,425 grams and valued at about ₹48,52,474. She crossed the Green Channe...
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The petitioner, a real-estate developer, obtained planning approval, municipal development permissions, Consent to Establish from the Madhya Pradesh Pollution Control Board, and a final building permission dated 22.06...
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The petitions arose from a common private complaint filed by respondent No. 2 against four police officials involved in the investigation of Crime No. 787/2023 registered at Police Station Thatipur, Gwalior, concernin...
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The State of Madhya Pradesh filed appeals under Section 74 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (“2013 Act”) against awards of the Reference...
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The State of Madhya Pradesh filed a batch of appeals under Section 74 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (“the 2013 Act”), challenging awa...
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The appellant, a seafarer, maintained an NRE savings account and debit card with ICICI Bank.
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The plaintiff instituted a suit under Section 96 CPC challenging the dismissal of her suit for declaration of title, recovery of possession, demolition of alleged encroachments, and permanent injunction concerning Sur...
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Akbarsaheb Kokani instituted Regular Civil Suit No. 102 of 1963 for administration of the estate of his father and uncle.
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The applicants invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashing of Crime No. 184/2025 registered at Police Station Tejaji Nagar, Indore, initially for an offence under Section 105...
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The appellant was convicted under Section 302 of the Indian Penal Code for the murder of one of three women found dead in a locality in Odisha and was sentenced to life imprisonment. His jail appeal was initially dism...
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The appellant was appointed as a Special Police Officer in Police District Batala on 17 October 1991 and was later selected for appointment as a Constable in the First Indian Reserve Battalion, Patiala.
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The petitioner/landlord instituted an eviction petition under the Delhi Rent Control Act, 1958 (“DRCA”) in 2009 concerning premises claimed to be Waqf property.
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The respondent was appointed Assistant Registrar (Legal) at Delhi Technological University (DTU). On 19.05.2016, he tendered his resignation to take effect after the notice period and subsequently requested waiver of...
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The appeals arose in the context of enforcing the Solid Waste Management Rules, 2026 (“SWM Rules, 2026”).
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The applicant, Managing Director of the concerned company, sought regular bail in FIR No. 267/2018 registered at P.S. EOW for offences under Sections 406, 420, 120B, 467, 468 and 471 IPC.
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The respondents-plaintiffs instituted a suit in 2010 seeking declaration of ownership over the suit properties, declaration that certain sale deeds executed in favour of defendant No.1 were null and void, and a perman...
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The appellant, an advocate representing M/s Recon Copier System Pvt. Ltd. in a labour dispute, was alleged by the respondent to have assaulted, abused, and threatened him in the court premises after the respondent’s a...
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On 12 December 2009, the deceased, Pirayogi Gulshannath Gurupeer Harinathji Maharaj, was riding a Bajaj M-80 motorcycle when it was allegedly hit by a negligently driven truck near Gangavali village, resulting in his...
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The appellants, Ukrainian nationals, were arrested on 13 March 2026 in FIR/RC No. 7/2026/NIA/DLI, registered for an offence under Section 18 of the Unlawful Activities (Prevention) Act, 1967 (“UAPA”), concerning an al...
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The deceased, T. Ramu, was travelling in his Maruti 800 car on 13 July 1996 when an unidentified lorry struck the car from behind, causing injuries that resulted in his death.
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The petitioner was arrayed as Accused No. 3 in Crime No. 29/2014 registered by Hebbal Police Station for offences under Sections 4, 5 and 7 of the Immoral Traffic (Prevention) Act, 1956, Section 14 of the Foreigners A...
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The petitioner, a Conductor employed by KSRTC, was dismissed on 27 January 2007 after a disciplinary enquiry concerning alleged misconduct.
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Dr. Ashwin Hebbar, Associate Professor at Shimoga Institute of Medical Sciences (“SIMS”), faced a 2022 complaint of sexual harassment/molestation by a former student.
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The petitioners, arraigned as Accused Nos. 1 and 2, challenged the registration of Crime No. 103/2025 by the CCB, Bengaluru, for offences under Sections 506, 34, 120B, 419, 406, 504, 471, 468, 465 and 420 of the IPC,...
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The respondent had booked a residential unit in a project developed by M/s Unnati Fortune Holdings Ltd. (“Company”). Following delay in completion, the parties executed a Memorandum of Settlement dated 07.12.2018, und...
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The State of Gujarat, through the Deputy Executive Engineer, Roads and Buildings Department, Rajkot, acquired land in village Paddhari for construction of the Rajkot–Jamnagar four-lane State Highway.
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The judgment concerned objections raised in execution proceedings against arbitral awards obtained by M/s. S. E. Investments Ltd., now known as Paisalo Digital Limited.
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The judgment concerned execution proceedings initiated to enforce arbitral awards against the judgment-debtors in four connected matters.
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Respondent No. 2, Pankaj Sharma, filed a complaint under Section 138 of the Negotiable Instruments Act, 1881 (“NI Act”) against Manjula Kapoor, alleging that Cine Prime Entertainment owed him ₹5,00,000 for services re...
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The revisionist, Rohit Yadav, challenged the order dated 16 July 2025 by which the Additional Sessions Judge, Saharanpur dismissed his criminal appeal and affirmed the trial court’s order dated 6 March 2025 directing...
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The second respondent, a former MLA and Minister, was prosecuted by the Directorate of Vigilance and Anti-Corruption in a disproportionate-assets case under the Prevention of Corruption Act, 1988.
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The Petitioner, Maharashtra State Electricity Transmission Company Limited (MSETCL), sought permission to construct and lay a 132 KV transmission line from the Dahanu Sub-Station to the proposed Ambeserai Traction Sub...
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Santhosh died on 9 December 2023 allegedly due to failure to provide proper medical treatment. On the basis of a complaint, the Yesalur Police registered an Unnatural Death Report (UDR No. 22/2023) under Section 174 o...
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The petitioner, a 21-year-old student and State-level cricketer, and respondent No. 2, aged 20, were classmates and friends.
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The respondent had booked a residential unit in a project developed by M/s Unnati Fortune Holdings Ltd. (“Company”). Following delay in completion, the parties executed a Memorandum of Settlement dated 07.12.2018, und...
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The respondent had booked a residential unit in a project developed by M/s Unnati Fortune Holdings Ltd. (“Company”). Following delay in completion, the parties executed a Memorandum of Settlement dated 07.12.2018, und...
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The Petitioners, primarily merchant exporters, entered into contracts with overseas buyers for the export of sugar and claimed to have received advance payments before 13 May 2026.
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On 27 August 2012, the victim, a bona fide passenger travelling in a passenger train, was subjected to gang rape inside a railway compartment stationed at Platform No. 5, Lakheesarai, Bihar.
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The National Investigation Agency registered RC-29/2021/NIA/DLI concerning alleged conspiracy and terrorist activities involving proscribed organisations under Sections 120B, 121A, 122 and 123 IPC and Sections 18, 18A...
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Bharat Heavy Electricals Limited invited bids for two barrel-type blender reclaimers. McNally Bharat Engineering Company Limited (“MBECL”) engaged Metso India Pvt. Ltd. (“Metso”) to provide technical and commercial in...
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The dispute concerned approximately 436 bighas 18 biswas of land in Haiderpur, a contiguous and uninhabited village adjoining Wazirabad, Gurugram.
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On 16.06.2015, a tanker driven rashly and negligently collided with the Hyundai i-10 car in which the six-month-old claimant, Shreejita Pattnaik, was travelling with her parents.
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The National Investigation Agency registered RC-29/2021/NIA/DLI concerning alleged conspiracy and terrorist activities involving proscribed organisations under Sections 120B, 121A, 122 and 123 IPC and Sections 18, 18A...
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Sky Enterprise, engaged in the manufacture and marketing of masala powders and spices, owned registered marks including “Star Zing White Chinese Pepper Masala” and “Star Zing Black Chinese Pepper Masala”.
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The appellant-plaintiff instituted a suit for specific performance concerning 1.142 hectares of land in Survey No. 402, Village Fanda Kalan, Bhopal, under an agreement to sell dated 20.02.2012 for ₹1,66,38,000.
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The appellant and Respondent No. 2 claimed to have married according to Hindu rites on 17 October 2010 and thereafter lived in Bengaluru.
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In the 2018 recruitment for Physical Training Instructor, Grade-III, the petitioners were declared successful, but were denied appointment during document verification because their B.P.Ed. degrees/educational documen...
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The Supreme Court took suo motu cognizance of observations made by the Allahabad High Court in its judgment dated 17.03.2025 in Criminal Revision No. 1449/2024, following a communication from “We the Women of India” d...
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An FIR was registered on 18 April 2025 at Police Station Gunnour, District Sambhal, alleging that the petitioner had taken away and confined the informant’s wife.
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The husband of Petitioner No. 1 sustained fatal injuries in an untoward railway incident at Hazrat Nizamuddin Railway Station on 14 May 2013 and died on 15 May 2013.
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Aroha Labs Pte. Ltd., a Singapore-incorporated company, engaged Respondent Nos. 1–5 under Master Service Agreements (MSAs) for software, artificial-intelligence, marketing and related services.
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The petitioner, the alleged victim, and the accused, her colleague, attended an office party on 20 August 2022. Thereafter, the accused allegedly took her in his car to an isolated place, made sexual advances, attempt...
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The plaintiff challenged, under Articles 226 and 227 of the Constitution, the order dated 23 March 2021 passed by the Senior Civil Judge and JMFC, Raibag, in R.A. No. 134 of 2008, whereby the application of defendant...
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M/s Santosh Overseas Limited, Respondent No. 6, had availed credit facilities from a consortium of lenders led by IDBI Bank Limited, with Respondent No. 1 acting as a personal guarantor. The Appellant Bank declared th...
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On 6 June 2009, Maheshbhai Champakbhai Gamit was riding motorcycle No. GJ-19-D-3573 with two pillion riders towards Vyara when truck No. KA-01-AD-5007 allegedly being driven rashly and negligently collided with the mo...
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On 13 December 1997, the claimant, aged approximately 19 years and studying for a B.Com. degree, was travelling as a pillion rider on a motorcycle. A scooter allegedly driven rashly and negligently collided with the m...
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The Appellant challenged an order directing him to disclose on oath details of his assets, bank accounts, bank statements, income-tax returns and alleged alienations from the commencement of the New York proceedings,...
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Tata Capital Financial Services Limited, subsequently renamed Tata Capital Limited pursuant to a scheme of arrangement, extended financial assistance to Respondent No. 1, Neel Motors LLP, under a Channel Finance Agree...
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The petitioner, a proprietorship firm providing manpower recruitment and supply services, collected and deposited service tax, education cess and higher education cess of ₹7,15,237 with the Service Tax Department on 2...
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Gopal Print Pack, a partnership firm, executed a lease deed on 20 October 2020 for industrial land at Smart Industrial Park, Indore, after paying the applicable stamp duty.
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The State of Rajasthan implemented the Keer Kheda Gadia Lohar Yojana around 2005 to rehabilitate members of the Gadia Lohar community.
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