LRTHE NATIONAL MONTHLY LEDGER
Explore 187 LawLens reports on Indian court judgments published in November 2026, with case summaries, legal issues and key holdings.
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The Kangleipak Students’ Association and the International Peace and Social Advancement filed a PIL, and Shanta Singh Nahakpam filed a writ petition, concerning the Census of India, 2027 in Manipur and related represe...
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BPCL’s retail outlet at Bidar was operated through its dealer, M/s Sai Petroleum.
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The petitioner-society, formed following the subdivision of Worli Sagar CHSL, had admitted Respondent No. 4, a company, as a nominal member and permitted it to occupy ten shops.
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The petitioner, a person of Indian origin holding a foreign passport and an Overseas Citizen of India (OCI) Card issued on 15 November 2024, was refused permission to land in India at Indira Gandhi International Airpo...
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The appeals challenged State sales-tax surcharges calculated as a percentage of sales tax payable, including levies under the Orissa Sales Tax Act, 1947 and the Punjab General Sales Tax Act, 1948.
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The applicant, an MTS employee of the Directorate of Coordination Police Wireless, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in an FIR alleging offences under Sections 409,...
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The petitioner, an NRI who operated departmental stores in Brunei, alleged that the seventh respondent, a former employee there, misappropriated cash collections over a period of time, with the total loss estimated at...
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The second respondent alleged that, after her husband’s death, accused No. 1 represented that religious ceremonies and pujas could resolve her family’s problems. She allegedly provided money and valuables for those ce...
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The petitioners, who claimed to be Chandigarh residents belonging to Scheduled Castes (SC) and to hold SC certificates issued by the competent Chandigarh authority, challenged the prospectus for MD/MS admissions for S...
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The petitioner, the mother of D, a 17-year-old, sought termination of D’s pregnancy, which resulted from a relationship with an adult and was treated as sexual assault. The pregnancy was confirmed at a government hosp...
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Shahzadi, wife of Hashmat and daughter-in-law of Shakila, suffered extensive burns in her jhuggi on 2 November 2000 and later died.
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BMRCL acquired 152 sq. m. of the petitioner’s road-facing property for a Metro station and demolished part of its commercial building.
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The petitioner alleged that floods in the Kosi River had washed away approximately 70% of the land in Village Chukam, and that the village’s proximity to Jim Corbett National Park created a risk of human-animal conflict
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The petitioner, a director of Carnival Technopark Private Limited, challenged Canara Bank’s show-cause notice dated 23 June 2025 and its declaration dated 1 April 2026 classifying the company’s account and transaction...
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The petitioner enrolled in a six-year M.D. (General Medicine) course in Kyrgyzstan in 2017.
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The claimants were travelling in a car driven by its owner, Dr. Rajiv Rampal, when an avalanche or mass of ice fell on the vehicle near Lakkar Mandi, Dalhousie, pushing it into a gorge.
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The claimant was injured when the motorcycle he was riding collided with a scooter on 6 August 2016.
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The petitioner sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case arising from a complaint by a 14-year-old girl alleging that he had sexually assaulted her during the 202...
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The petitioners, accused A7–A10 in a custodial-death prosecution, were not arrested during the CBI’s further investigation.
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The petition concerned elections to the Managing Committee of Hans Bhawan Friends CGHS Ltd. After an earlier election process was cancelled, a new Administrator-cum-Returning Officer (ARO-II) issued an election agenda...
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The petitioner, arrayed as A2 in Crime No. 564 of 2025 under Sections 8(c), 22(b), 22(c), 25 and 29(1) of the NDPS Act, was arrested in a case involving alleged possession of LSD stamps and methamphetamine; the quanti...
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The petitioner applied for a fresh passport under the Normal Scheme. His application was placed on hold pending police verification, and remained undisposed despite his request for expeditious processing.
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The appellants sued to recover ₹33,66,000, alleging that they had lent the respondent ₹18 lakh in cash for four months to meet his funding requirement for a building project.
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The appeals arose from a common adjudication concerning 13,008 garment-export consignments made by five exporter entities between 2008–09 and March 2014.
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The Revenue brought 22 appeals under Section 130 of the Customs Act, 1962, challenging a common CESTAT order concerning exports of readymade garments by five exporters and related noticees during 2008–09 to March 2014.
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The Revenue challenged the CESTAT’s common order allowing appeals by exporters and other noticees and dismissing the Revenue’s appeals.
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The petitioner sought a writ of habeas corpus for release of a minor girl and her infant daughter from Gandhi Vanita Ashram, Jalandhar, where they had been placed by the Child Welfare Committee (CWC).
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The petitioner, the first accused in a case alleging repeated aggravated sexual assault of a nine-year-old child, was abroad during the investigation.
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Shivanna M.C., a government employee, died in service.
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The plaintiffs filed a suit for partition and separate possession of the suit properties, and sought declarations that certain sale and release deeds were not binding on them.
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The State acquired 137.96 acres in Gohana, Garhi Ujalekhan and Garhi Namdarkhan for development of residential Sector-16, Gohana. The Section 4 notification was issued on 28 May 2010, followed by a Section 6 notificat...
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The petitioners had applied for NEET (UG) 2024 under the General category, although they claimed to belong to the OBC category.
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The appellants presented a sale deed for registration. The Sub-Registrar assigned it Document No. 3382 of 2025 but, following a field inspection, issued a notice demanding deficit stamp duty.
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Bangalore International Airport Limited (BIAL), operator of Kempegowda International Airport, Bengaluru (KIAB), appealed under Section 18(2) of the Airports Economic Regulatory Authority of India Act, 2008 (AERA Act)...
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The petitioner sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in FIR No. 119 dated 28 July 2026, registered under Sections 316(2), 318(4) and 3(5) of the Bharatiya Nyaya Sa...
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The applicant, the sole accused in Crime No. 1273/2026 of Kunnamkulam Police Station, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case arising from an FIR alleging offences under Sections 302, 307 and 34 IPC and Sections 25, 27, 54 and 59 of...
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The appellant was elected Sarpanch of Kakoda Gram Panchayat in 2022.
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The petitioner sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in an FIR registered under Sections 112(2) and 318(4) of the Bharatiya Nyaya Sanhita, 2023.
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The petitioner Association, representing purchasers of flats in the Jains Westminster complex, alleged structural defects and deviations from the approved plan.
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A video showing the petitioner, an advocate, engaged in an erotic act with “X” during a virtual court hearing went viral on social media.
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Daulat Jain and two others had sued, among others, Google LLC, seeking injunctions against publication of material linking them and their business entities to the alleged 2G scam, removal of allegedly defamatory conte...
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Anissia Batra married Mayank Singhvi on 23 February 2016 and died after falling from the terrace of their matrimonial residence on 13 July 2018, within seven years of marriage.
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The appellant-father sought appointment as guardian of the parties’ two minor sons under Sections 7, 9 and 10 of the Guardians and Wards Act, 1890. The parents’ marriage and the children’s births were undisputed.
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NHDC operates the Indira Sagar Project (ISP) and Omkareshwar Project (OSP).
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The petitioners, initially serving as Assistant Grade-III employees, were selected and appointed as State Tax Inspectors through Limited Departmental Competitive Examinations held in 2021 and 2022.
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The petitioner operated a stone-crusher plant supplied through two electricity meters.
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The petitioners, proposed accused in a private complaint alleging offences under Sections 227 and 229 of the Bharatiya Nyaya Sanhita, 2023, challenged the JMFC’s order directing notice to them before recording the com...
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The petitioner, a national of the Democratic Republic of Congo, was intercepted at IGI Airport on 19 February 2025.
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The appellants’ sale deed dated 1 March 2013, concerning 3,556 sq. ft. of commercial premises in Jalandhar, stated consideration of ₹20 lakh.
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The appellant, a neighbour of the survivor, was accused of taking her—then aged four years and eleven months—to his house on 5 September 2021 and committing oral and vaginal penetration. The child disclosed the incide...
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The State issued a notification under Section 4 of the Land Acquisition Act, 1894 on 7 July 2011 to acquire 895.67 acres in the revenue estates of Jhajjar, Sikanderpur and Jondhi for residential sectors.
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The petitioner sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case alleging recovery of 1 kg of heroin, two illegal firearms, two live cartridges and ₹10,000 said to be dru...
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The respondent-wife filed a complaint alleging matrimonial cruelty, physical assault and intimidation by her husband (petitioner No. 1) and mother-in-law (petitioner No. 2).
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The petitioners were Sub-Engineers employed on contract in the Mahatma Gandhi National Rural Employment Guarantee Scheme (MGNREGS) or the Madhya Pradesh Police Housing and Infrastructure Development Corporation.
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Following a protest at Palsud Police Station on 6 July 2024 against an earlier FIR involving members of the tribal community, police registered Crime No. 198/2024 against seven persons, including the petitioner, alleg...
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The petitioner occupied a room as a tenant. Her landlord, Respondent No. 6, had filed a civil suit seeking possession and arrears of rent.
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The petitioners sought quashing of CID P.S. Case No. 28/2018, registered under Sections 120-B and 409 IPC following allegations of conspiracy and misappropriation of funds under the Chief Minister’s Special Package Sc...
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The respondent, a joint venture, undertook works-contract services for the Bengaluru Metro Rail Corporation Ltd. (BMRCL) to construct elevated structures, including viaducts and stations.
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The Society and the developer entered into an MOU under which the developer was to procure land for the Society.
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The petitioner challenged an externment order made by Respondent No. 2, the Deputy Commissioner of Police (Law and Order) and Special Executive Magistrate, Kalaburagi, under Sections 55(a) and (b) of the Karnataka Pol...
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The petitioner was arrested on 19 October 2023 after 32.230 kg of charas was allegedly recovered from his car; the prosecution also alleged that further recoveries were made from co-accused following his apprehension
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Police intercepted a Maruti Alto K10, registration No. GJ-24-K-4522, after receiving information that it was carrying liquor. A search allegedly found the driver carrying liquor without a pass or permit, leading to re...
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The Court considered seventeen commercial intellectual-property suits, principally alleging trade mark or copyright infringement and passing off.
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The Court considered seventeen commercial intellectual-property suits, principally alleging trade mark or copyright infringement and passing off.
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The Court considered seventeen commercial intellectual-property suits, principally alleging trade mark or copyright infringement and passing off.
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The State appealed under Clause 15 of the Letters Patent against an interim order dated 30 October 2026 staying G.O. (Ms.) No.181, dated 9 October 2026, which restructured solid-waste-management operations under “Cate...
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The applicant challenged the charge sheet and summoning order in a POCSO sessions trial, alleging that the victim was an adult and that the case arose from a failed relationship; the State maintained that documentary...
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The petition arose from the stampede at New Delhi Railway Station on 15 February 2025, in which 18 people died and 15 were injured.
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The petitioner, an unmarried 21-year-old woman, alleged that she had been sexually exploited on the false promise of marriage and lodged a police complaint, following which Crime No. 715/2026 was registered under Sect...
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The appellant, an Afghan citizen, entered India on a student visa in December 2019, completed his studies, and had his visa extended until March 2024.
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The petitioner, an employee of M/s Amira Pure Foods Private Limited, was facing approximately 120 complaints under Section 138 of the Negotiable Instruments Act, 1881, including 85 pending in Kaithal Sessions Division...
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An FIR under Sections 2/3 of the Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 (“Gangsters Act”) was registered against the applicants in 2001 on the basis of a gang-chart referring to four...
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The petitioner held a 1981 caste certificate identifying him as a member of the Uraon Scheduled Tribe and was appointed as a Deputy Collector in 1991.
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The petitioners, members of Scheduled Tribes, claimed long-standing residence near Tailing Dam No. 1 at Badebacheli.
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The applicant petitioned under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, read with Section 14(1)(a) of the SC/ST Act, seeking quashing of an FIR registered at Police Station Makdon, District Ujjain,...
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The second respondent lodged a complaint alleging that, during a protest in Mandya on 18 December 2022, the petitioner and others raised the slogan “Pakistan Zindabad.” The police registered Crime No. 30/2024 under Se...
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The petitioners claimed rights in four sites originally granted under the Karnataka Land Grant Rules, 1969, pursuant to an Official Memorandum dated 20 September 1975.
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Land measuring 2 acres in Sy. No. 68/2, Balagare Village, was granted to a member of the Scheduled Caste community in 1940 and sold to Narayana Reddy by a registered sale deed dated 22 February 1961.
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The petitioner challenged a District Caste Verification Committee order directing the Tahsildar to cancel her caste certificate on the ground that she belonged to the Muslim religion.
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The Society and the developer entered into an MOU under which the developer was to procure land for the Society.
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The petitioner had obtained a caste certificate identifying him as belonging to the Bhovi community. Respondent No. 8 complained that he belonged instead to the Boyer caste and was not entitled to Bhovi benefits.
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The petitioners, arrayed as accused Nos. 5 and 6, sought to quash proceedings in Special (P.C.) No. 2 of 2019 arising from Crime No. 166 of 2016.
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The Petitioner society represents purchasers in Sanjar Enclave, one of three buildings on a 4,163.70 sq. m. layout that also included Madina Manzil and Akshar Kunj.
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The dispute concerned 0.17 acres of land in Kondagaon, within municipal limits and claimed by the petitioners to be Nazul land.
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In March 2014, Religare Finvest Ltd. advanced four loan facilities to companies in the Zee Group under loan agreements dated 15 March 2014.
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The Petitioners claimed interests in lands at Paspoli and Tirandaz under trust and waqf instruments and relied on a 1963 Consent Decree in which the State of Bombay had acknowledged that specified appropriated lands w...
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The petitioners sought to quash FIR No. 59 of 2024, registered under Section 65(1) of the Bharatiya Nyaya Sanhita, Sections 363 and 366 of the Indian Penal Code, and Sections 6 and 21 of the POCSO Act, under Section 5...
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The GDA auctioned Plot No. A-252 on 15 October 2025, with a reserve price of ₹93,000 per sq. m.
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![CAT Orders IRS (IT) Appointment for SC Candidate With 23% Disability, Says SC Merit Comes Before PwBD Reservation. VASANTH KUMAR G vs DEPARTMENT OF PERSONNEL AND TRAINING. CAT - ['Bangalore']. LawLens](/stories/thumbnails/cat-orders-irs-it-appointment-for-sc-candidate-with-23-disability-says-sc-merit-comes-befo-42b5f831eafa408d9efec54e506b1382.webp)
The applicant, a Scheduled Caste (SC) candidate with locomotor disability, applied for the Civil Services Examination, 2023 under both SC and Persons with Benchmark Disability (PwBD) categories.
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Tata Power Company Limited (Transmission) challenged MERC’s tariff order dated 30 June 2016 and review order dated 19 July 2017, which disallowed capitalisation of the IXORA sub-station and eight 33 kV bays at Parel,...
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The applicant sought anticipatory bail under Section 482 of the BNSS, 2023, in a case alleging offences under Sections 419, 420 and 34 of the IPC.
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The accused and the prosecutrix sought quashing of Nongstoin P.S. FIR No. 89 (12) of 2021, registered under Sections 5(j)(ii)(l)/6 of the POCSO Act, and the resulting Special POCSO Case No. 24 of 2025.
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Petitioner No. 1, then the accused, and petitioner No. 2, the survivor, sought to quash an FIR registered at Khliehriat Women Police Station and the resulting Special POCSO proceeding. They submitted that their relati...
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The accused and the original complainant/survivor jointly sought quashing of Sadar P.S. Case No. 20(01) of 2024 and the connected Special (POCSO) No. 33 of 2024.
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On 10 October 2016, following a quarrel at a gypsum yard, the appellant, who was operating a JCB, lifted the deceased and another person in its bucket.
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The petitioner passed Class XII in 2021 with subjects including English, Mathematics, Physics and Chemistry. For CUET-UG 2025, he selected English, Geography/Geology, History and Political Science—subjects different f...
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The State of Kerala, represented by the Forest Range Officer, sought leave to appeal against the acquittal of accused Nos. 1 to 3 in C.C. No. 308 of 2012, in which they had been charged under Sections 27(1)(e)(iii) an...
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The petitioners’ agricultural lands in Village Manki Salaiya, District Sagar, were acquired for construction of Madhiya Dam under the Bina Irrigation Project.
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The Commissioner of Police, Pune, ordered the Petitioner’s preventive detention under Section 3(2) of the Maharashtra Prevention of Dangerous Activities Act (MPDA Act) on 7 January 2026. The grounds referred to his pa...
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Petitioner No. 1, the accused, and petitioner No. 2, the survivor, sought to quash Khliehriat WPS Case No. 31(7) of 2023, registered against petitioner No. 1 under Sections 5(j)(ii) read with 6 of the POCSO Act, and t...
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The petitioners sought quashing of Mairang P.S. Case No. 24(07) of 2021, registered against Petitioner No. 1 for alleged offences under Sections 5 and 6 of the POCSO Act, and the consequential Special (POCSO) Case No....
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The petitioners sought quashing of an FIR registered against petitioner No. 1 under Sections 5(j)(ii) and 6 of the Protection of Children from Sexual Offences Act, 2012 (POCSO), and the related Special POCSO proceeding.
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The petitioner, accused No. 1, sought bail in a case arising from the death of his wife, registered for offences under Sections 352, 351(2), 85, 49 and 103 read with Section 3(5) of the Bharatiya Nyaya Sanhita, 2023,...
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The petitioner, a minor who claimed to belong to the Agamudayar (OBC) community, applied for NEET (UG) 2026 under the General category, allegedly due to an inadvertent data-entry error by an assisting agency.
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The appellant, a financial-services company, purchased 164 electronic stamp papers in denominations of ₹1,000 and ₹2,000 for proposed lending transactions. Those transactions did not materialise, and the stamp papers...
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The husband married the complainant in India under Hindu rites in 2003. After their relationship deteriorated, he unsuccessfully sought divorce in India; the marriage therefore continued to subsist under Indian law.
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The petitioner sought removal of an alleged encroachment by the twelfth respondent, Gengai Amman Temple, on the bund of Puthuthangal Lake, including construction of a temple and gate and damage to the lake’s security...
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The petitioner sustained injuries in a motorcycle accident on 1 August 2022 and filed a claim petition under Section 166 of the Motor Vehicles Act, 1988 (MV Act) on 5 June 2023, together with an application to condone...
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Goverdhan was convicted under Section 306 IPC for abetting his wife Anju’s suicide and sentenced to ten years’ rigorous imprisonment; the Rajasthan High Court affirmed the conviction.
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The land was granted to the original grantee in 1950, and part of it was sold under a registered sale deed in 1976.
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The plaintiff instituted an SCC suit seeking eviction, arrears of rent and mesne profits, alleging that the defendant occupied the premises as a tenant at ₹50,000 per month and that the tenancy had been terminated by...
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The petitioners sought to quash the FIR in Shahapur Police Crime No. 212/2024, registered under Sections 192 and 299 of the Bharatiya Nyaya Sanhita, 2023 (BNS).
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Honnappa was constructing a house and allegedly used an unsafe electrical arrangement to operate a water pump.
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EuroChem sued in India for a decree based on a Moscow Arbitrazh Court judgment awarding it damages, interest and other sums against Tecnimont and its Russian subsidiary.
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The petitioner sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), after an earlier bail application had been dismissed by the Sessions Court.
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The appellant, a District Judge in the Rajasthan Judicial Services, conducted separate trials arising from the same FIR against an adult accused and a child in conflict with law, as required by Section 23 of the Juven...
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The petitions concerned land acquisition for construction of a check dam across the Elumitchaiyaru River at South Kallidaikurichi Part-2 Village.
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Amit Kumar, describing himself as a follower of Swami Ramdev, filed a complaint alleging that Godman to Tycoon: The Untold Story of Swami Ramdev defamed Ramdev and hurt the religious sentiments of his followers.
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Under an Assignment Agreement dated 19 April 2024, rights in “Project Ramayana” were assigned to Respondent No. 8. The Petitioner, Phantom Studios India Pvt. Ltd., was a party to the Agreement and expressly subject to...
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The references concerned acquisition of Final Plot No. 901, T.P.S. IV, Mahim Division, Mumbai, measuring 642.98 sq. m., including a garage structure.
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The parties married on 19 April 2005 and had one daughter.
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The petitioner sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in an FIR alleging offences including Section 140(2) of the Bharatiya Nyaya Sanhita, 2023, and Section 13 of the Pu...
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In these connected writ petitions, the Delhi High Court was monitoring the functioning of 38 government hospitals in Delhi.
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The appellant and PW1 were friends. After a quarrel two days earlier, the appellant allegedly entered PW1’s home at midnight, stamped on his chest, severed his private part with a knife, and fled with it.
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On 20 August 2016, the complainant, Chellammal, was attacked while at her agricultural field: the appellant allegedly snatched her gold chain and nose stud and cut her ears to remove her gold studs.
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The petitioners sought quashing of an FIR registered at Palanpur Taluka Police Station under Sections 74, 75, 115(2), 137(2), 127(2), 189(2), 190, 191(2), 329(3), 351(2) and 351(3) of the Bharatiya Nyaya Sanhita, 2023...
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The petitioners, residents of Madhya Pradesh who completed their MBBS degrees in Maharashtra and Gujarat, respectively, qualified NEET-PG 2026 and registered for the State postgraduate counselling. They alleged that t...
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The petitioners challenged a general award dated 27 March 2025 made by the Special Land Acquisition Officer, Karnataka Industrial Areas Development Board (KIADB), in respect of their lands.
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The petitioners’ lands in Nandur-K village were acquired under the Karnataka Industrial Areas Development Act, 1966 (KIAD Act). Preliminary notifications were issued on 9 December 2020 and final notifications on 23 No...
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The Respondent, an A-Grade Clerk in the Thane Municipal Corporation’s Water Supply Department, was charged with failing to deposit amounts collected from consumers and misappropriating municipal funds. The amount ulti...
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The petitioner passed her senior secondary examination in 2019 and stated that she joined a medical course at Rostov State Medical University, Russia, that year.
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The applicant sought to quash the chargesheet, cognizance/summoning order, and proceedings in Criminal Case No. 18893 of 2026, arising from an FIR alleging that a bus driven by him struck and killed the complainant’s...
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The applicant sought to set aside the charge-sheet, cognizance/summoning order and proceedings in Special Sessions Trial No. 193 of 2023, involving allegations under Sections 323, 376(3), 376(f), 504 and 506 IPC and S...
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The petitioners appeared for NEET (UG) 2020 under the unreserved category, scoring 114/720 and 146/720 respectively, below the 147-mark qualifying threshold for that category.
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The petitioners appeared for NEET (UG) 2020 under the unreserved category, scoring 114/720 and 146/720 respectively, below the 147-mark qualifying threshold for that category.
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A Single Judge, Anand Sharma, J., referred questions concerning the registration and classification of writ petitions arising from criminal matters after identifying a conflict between Rule 315(1)(h) of the Rajasthan...
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The prosecution case was that the appellant impersonated his son, “Vishal,” to induce the 15-year-old victim to travel from her home to meet him, then took her to a rented house and sexually assaulted her between 4 an...
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The appellant was prosecuted for aggravated penetrative sexual assault under Sections 5(l) and 5(j)(ii), read with Section 6 of the POCSO Act.
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The petitioner, the father of K. Ramanathan, filed a habeas corpus petition after his son went missing on 23 September 2026.
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The petitioners’ non-transport private vehicles were registered outside Rajasthan.
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The prosecution alleged that the second appellant, proprietor of the first appellant concern, promoted four deposit schemes promising high annual returns and collected ₹1,21,13,000 from 81 depositors.
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The petitioners challenged Rajasthan’s demands for one-time road tax and the seizure or impounding of their non-transport private vehicles registered in other States.
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The petitioner sought habeas corpus and related reliefs concerning his son, Divya Prakash, who had been arrested on 5 June 2026 in connection with FIR No. 27/2026 under Sections 108/3(5) of the Bharatiya Nyaya Sanhita...
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The appellant was convicted under Section 6 of the Protection of Children from Sexual Offences Act, 2012 (POCSO Act), for allegedly inserting his finger into the private part of his approximately three-year-old daught...
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The appeals arose from challenges to reservation lotteries for Gram Panchayats in the 2026 Panchayat elections.
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The appellant was convicted by the Principal Sessions Judge, Kodagu, for offences under Sections 376(2)(i) and (n), 504, 324 and 506 of the IPC and Sections 4 and 6 of the POCSO Act.
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The complainant contractor obtained work from Krishna Bhagya Jala Nigam Niyamitha and submitted bills for completed work, but payment remained outstanding.
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In Crl.P. No. 1127/2025, the complainant alleged that gold articles were stolen from his house. Petitioners Vinod Kumar and Varun Jain were charge-sheeted as accused Nos. 4 and 5 on the basis of statements by accused...
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Respondent No. 2 first approached the jurisdictional police and then the Commissioner of Police, but no action was taken on her complaint. She thereafter filed a private complaint under Section 223 of the Bharatiya Na...
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The applicant sought regular bail in eFIR No. 60002513/2026, registered at PS Cyber Police Station, Outer North, for alleged offences under Sections 112, 318(4), 317(2), 317(5), 319 and 61(2) of the Bharatiya Nyaya Sa...
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The petitioners, initially serving as Assistant Grade-III employees, were selected and appointed as State Tax Inspectors through Limited Departmental Competitive Examinations held in 2021 and 2022.
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Vimalbai married Ramkishan on 12 May 1995 and died by strangulation at the matrimonial home on 1 February 1996, within nine months of the marriage.
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Surendra Manjhi and other labourers were rescued from a brick kiln in Uttar Pradesh on 28 February 2019 and repatriated to Bihar.
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The petitioner challenged orders dated 16.02.2026 and 01.09.2026, and ex-parte proceedings recorded on 23.09.2025, in a civil suit pending before the Civil Judge, Senior Division, Indore.
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The petitioner sought release of a Tata LP Truck seized in connection with C.R. No. 11207024250979 of 2025, registered at Godhra Taluka Police Station for an offence under the Gujarat Prohibition Act.
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The applicant sought anticipatory bail in an FIR registered under Sections 120-B and 420 IPC and Sections 7 and 8 of the Prevention of Corruption Act, 1988, concerning alleged irregularities in recruitment by RRB Gora...
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The petitioner, a 12-year-old rape victim, sought permission to terminate a pregnancy of approximately 25 weeks and 3 days.
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The petitioner claimed possession for over 30 years of a 0.008-acre portion of Khasra No. 852 at Village Manpur, Umaria, where he had built his residence.
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The Commissioner of Police, Pune City, passed a preventive detention order against the Petitioner on 23 January 2026 under Section 3 of the Maharashtra Prevention of Dangerous Activities Act, 1981; a separate order di...
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The appellant married the complainant’s daughter on 3 January 2021. They initially lived with his family in Chandrapur and moved to Toronto in February 2022. On 11 June 2023, the wife died after falling from the 22nd...
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The Sub-Divisional Magistrate, Pakur, initiated proceedings under Section 163 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) concerning a land dispute.
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![CAT Upholds CIPET Officer’s Compulsory Retirement Over Duplicate Invoices And Underbilling. R POOVAI POOVANNAN vs M/o Chemicals And Fertilizers. CAT - ['Chennai']. LawLens](/stories/thumbnails/cat-upholds-cipet-officers-compulsory-retirement-over-duplicate-invoices-and-underbilling-84613161dcf24de5bc609769a5bcf1d4.webp)
The applicant, a Technical Officer at CIPET, faced four disciplinary charges concerning duplicate invoices, alleged under-invoicing of inspection work, deficient record-keeping, and misconduct.
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The dispute concerned the partnership firm M/s. Dinamalar, whose five partners each held a 20% share.
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CSIR and its constituent laboratory, National Aerospace Laboratories (NAL), challenged State Government references of industrial disputes to the Labour Court under Section 10(1) of the Industrial Disputes Act, 1947.
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Nandheesh was appointed as an Assistant Engineer on 6 July 2017 and was relieved on 18 April 2022 after resigning.
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The appellant, elected MLA for Byndoor Constituency in 2023, was appointed Chairman of the Section 94-A(1) Committee by notification dated 2 November 2023.
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The petitioner claimed that he had occupied and built a dwelling house on a portion of jointly held land following an oral family partition.
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The petitioners, who had been working at Nagar Panchayat/Nagar Parishad Motipur in various roles, sought pay scales and arrears from 1 June 2019, relying on the State’s Resolution No. 2503 dated 3 May 2018 and appoint...
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The petitioners were State Government and public-sector retirees whose pay and pensionary benefits were revised retrospectively from 1 January 2016 under the Himachal Pradesh Civil Services (Revised Pay) Rules, 2022,...
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The plaintiff, Krishna @ Parvati, claimed a half share in lands and houses said to have belonged to her father, Yeshwant Naik, and to have been enjoyed as joint-family properties. She had married in 1954.
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The petitioners sought a direction requiring the Special Land Acquisition Officer (SLAO) and the National Highways Authority of India to deposit ₹1,07,92,216 as compensation for acquired land, with 18% interest, and r...
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The lead petitioner, a retired Lecturer, sought payment of salary arrears and revised pensionary benefits arising from the Himachal Pradesh Civil Services (Revised Pay) Rules, 2022, which gave revised pay retrospectiv...
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Since 2018, the Supreme Court had issued directions regulating firecrackers in Delhi-NCR. In 2024, a complete ban was imposed, but in October 2025 the Court temporarily permitted the sale and use of specified green cr...
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Sundaram Finance purchased, through a court auction, a leasehold interest in the sixth floor of Rayala Towers, Chennai.
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The appellant, a tailor, was accused of taking the prosecutrix from his shop on the pretext of trying her stitched suit, taking her to an isolated location and raping her, then threatening her not to disclose the inci...
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The revisionist challenged the Additional Sessions Judge’s order dated 8 September 2026 and the Civil Judge’s order dated 8 October 2024, which rejected his objection under Section 468 Cr.P.C. to proceedings initiated...
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The petitioner, sole proprietor of M/s. Poornima Agency and a licensed Food Business Operator, sought to quash STC No. 1125 of 2018, in which the Judicial Magistrate, Sathyamangalam, had taken cognizance of offences u...
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The petitioner alleged that, on 28 May 2025, GCMMF’s Managing Director and other employees assaulted her at work, forcibly took her mobile phone, and that the police thereafter failed to register an FIR and mistreated...
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![CAT Imposes ₹10,000 Cost On Employee For Frivolous Plea Seeking His Own Suspension. SHYAMBIR SINGH vs DIRECTORATE OF EDUCATION (GNCTD). CAT - ['Delhi']. LawLens](/stories/thumbnails/cat-imposes-10-000-cost-on-employee-for-frivolous-plea-seeking-his-own-suspension-39af010ccf0b4c358b423a2c3a09b229.webp)
The applicant, a Grade-I (DASS)/Section Officer, had earlier filed OA No. 3214/2026, which the Tribunal dismissed as premature on 20 August 2026.
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The petitioner, arrayed as A1, sought interim custody under Section 497 BNSS of his Volkswagen car, seized in connection with an NDPS case under Sections 8(c) read with 20(b)(ii)(B) and 25 of the NDPS Act.
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![Confirmed Postal Assistant Denied Annual Increments For Decades, CAT Orders Increments And Arrears From 1989. Yogendra Prasad vs D/o Post. CAT - ['Allahabad']. LawLens](/stories/thumbnails/confirmed-postal-assistant-denied-annual-increments-for-decades-cat-orders-increments-and-efcd4dc1f8604cd8a89d743e51b9ad34.webp)
The applicant was appointed as a Postal Assistant on compassionate grounds on 22 May 1987.
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![CAT Calls for Time-Bound Transplant Approvals, Finding No Suitable Lung—Not Processing Delay—Led to Retiree’s Son’s Death. BHAWANI SHANKER vs NORTH WESTERN RAILWAY. CAT - ['Jodhpur']. LawLens](/stories/thumbnails/cat-calls-for-time-bound-transplant-approvals-finding-no-suitable-lungnot-processing-delay-844c0ddc296f493f87ca54d49d7a8027.webp)
The applicant, a retired railway employee, sought approval and advance payment for a lung transplant for his critically ill son, whom AIIMS Jodhpur had referred to KIMS Hospital, Hyderabad.
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The lead petitioner, a Lecturer who retired on 31 January 2021, claimed arrears arising from Himachal Pradesh’s 2022 Revised Pay Rules, which took effect from 1 January 2016, and from the subsequent revision of pensio...
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The State notified the Himachal Pradesh Civil Services (Revised Pay) Rules, 2022 on 3 January 2022, giving revised pay effect from 1 January 2016.
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The petitioner, accused No. 1, sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case alleging offences under Section 64(2)(m) of the Bharatiya Nyaya Sanhita, 2023, and Sections 5(l),...
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The complainant, a married woman with three children, alleged that the accused threatened her daughter’s safety to induce her to speak with him and later raped her at her home on 18 May 2022 and 21 January 2023.
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