LRTHE NATIONAL MONTHLY LEDGER
Explore 754 LawLens reports on Indian court judgments published in October 2026, with case summaries, legal issues and key holdings.
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The petitioner sought permission to travel to the United Kingdom from 2 November to 1 December 2026 to present a paper at an academic conference and meet her PhD supervisors at the University of Warwick.
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The complainant, Manjula, alleged that Devaraju repeatedly had sexual intercourse with her after promising to marry her, and threatened her when she refused to terminate her pregnancy.
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The Decree Holder sought enforcement under Section 36 of the Arbitration and Conciliation Act, 1996 of an arbitral award dated 13 April 2023, as corrected on 15 April 2023.
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The land in dispute was granted to Huchaiah in 1964 and sold in 1966.
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The land was granted in 1962. In 2003, the original grantee sold 20 guntas by registered sale deed.
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The land had been granted to the original grantee in 1951, and a portion was sold under a registered sale deed in 1971.
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The Town Municipal Council auctioned 1 acre and 7 guntas in Survey No. 123/2 in 1977 to the first respondent’s father.
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The Registrar of Companies filed a complaint under Section 200 of the Code of Criminal Procedure, 1973, alleging that the petitioners and another director of Super Royal Holidays (India) Pvt. Ltd. had failed to provid...
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The petitioner sought a writ of habeas corpus for her 19-year-old daughter, who went missing on 31 January 2026 along with another student, a minor.
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The petitioner, a member of the Karnataka Public Service Commission (KPSC), apprehended arrest in Crime No. 91/2026, registered under Section 10 of the Karnataka Public Examination (Measures for Prevention of Corrupti...
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The petitioner, a NEET (UG) 2026 candidate, sought consideration under Priority-IV for MBBS/BDS Central Pool allotment as the son of a retired Territorial Army Naik. His father sustained an injury during military duty...
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The petitioner institution conducted a BAMS course with an intake of 100 students. During a surprise hybrid visitation on 16 January 2026, 15 faculty members were physically present, while AEBAS data recorded attendan...
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Six film and audiovisual-content companies sued 34 websites alleged to host or stream their copyrighted works without authorisation, along with Internet Service Providers (ISPs), the Department of Telecommunications a...
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The petitioners were convicted in 2007 of, among other offences, kidnapping for ransom under Section 364A read with Section 120B of the IPC and sentenced to life imprisonment.
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The petitioner was the sole accused in a 2018 FIR alleging offences under Sections 354 and 354A of the IPC.
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The Karnataka Lokayukta registered Crime No. 09/2024 on 3 October 2024, following a complaint dated 23 September 2024, alleging misappropriation of municipal funds in connection with construction works and collusion b...
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The Karnataka Lokayukta registered Crime No. 09/2024 on 3 October 2024, following a complaint dated 23 September 2024, alleging misappropriation of municipal funds in connection with construction works and collusion b...
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The wife, a doctor, petitioned for divorce under Sections 13(1)(i-a) and 13(1)(iii) of the Hindu Marriage Act, 1955, alleging cruelty and that her husband had concealed a pre-existing paranoid-schizophrenia diagnosis.
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Respondent No. 2, an advocate, filed a private complaint alleging that the petitioner, enrolled with the Karnataka State Bar Council in 2011, practised without passing the All India Bar Examination (AIBE), and thereby...
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The appellant was convicted by the Special Court under Sections 354A(1)(i) and 376(1) IPC and sentenced to concurrent terms of imprisonment, including ten years’ rigorous imprisonment under Section 376(1).
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The petitioners sought to set aside a complaint under the Food Safety and Standards Act, 2006, and the summoning order dated 22 November 2024.
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The petitioner, an RBI-authorised payment aggregator, challenged provisional attachment orders freezing its current and escrow bank accounts under Section 83 of the CGST Act.
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The petitioner sought permission to travel to the United Kingdom from 2 November to 1 December 2026 to present a paper at an academic conference and meet her PhD supervisors at the University of Warwick.
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NHAI and respondent no. 1 were parties to a Concession Agreement dated 25 March 2013 containing an arbitration clause.
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The applicants challenged the summoning order, charge sheet, and criminal proceedings in Criminal Case No. 152 of 2019, arising from allegations of mass copying at an examination centre.
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The petitioner, a works contractor, was awarded a CPWD contract for renovation and furnishing works at Punjab & Sind Bank’s Corporate Office.
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Tetra Technologies’ Indian national-phase patent application was treated as abandoned under Section 21(1) of the Patents Act, 1970, after the applicant did not respond to a First Examination Report (FER) said to have...
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The petitioner sought regular bail under Sections 483 and 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), in FIR No. 944/2025, registered at Police Station Wazirabad for offences under Section 137(2) of th...
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In the continuing proceedings arising from Just Rights for Children Alliance & Anr. v. S. Harish & Ors., 2024 INSC 716, the applicants placed before the Supreme Court reports alleging that child sexual exploitation an...
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The petitioner, wife of the detenu Sanju Kadkol, challenged his preventive detention under Section 3 of the Karnataka Prevention of Dangerous Activities Act, 1985.
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The appellant’s case was that she entered municipal service in 1988 through a process initiated via the Employment Exchange, against a sanctioned vacancy, and thereafter served for approximately 34 years on daily wages.
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On 5 July 2017, the appellant was injured when a lorry driven by respondent No. 1 struck a parked lorry beside which the appellant was standing.
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Acting on information that prostitution was taking place at Venkateshwara Lodge in Athani, a Police Sub-Inspector obtained prior permission from the Deputy Superintendent of Police and conducted a raid with police sta...
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The petitioner challenged an externment order dated 12 August 2026, made by the Superintendent of Police and Special Executive Magistrate, Ballari, under Section 55 of the Karnataka Police Act, 1963.
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The petitioner challenged an externment order dated 12 August 2026 passed by the Superintendent of Police, Ballari, directing his removal from Ballari to the limits of Balki Police Station in Bidar District
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The petitioner, the paternal aunt of three children alleged to be in conflict with law, sought habeas corpus, alleging that after the children were produced before the Juvenile Justice Board (JJB) on 3 August 2026, th...
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The petitioner applied in March 2022 to establish a stone-crusher unit. Following a joint inspection, the site was declared a safer zone by Gazette notification, and a Certificate of Compliance in Form-B1 was issued.
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In a 2006 auction, Shashi Kumar was declared the highest bidder for iron-ore dumps and paid an aggregate of ₹2,89,05,436, including the bid amount, royalty, income tax and VAT.
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The petitioner, an integrated sugar, co-generation and distillery unit, challenged KSPCB’s orders dated 6 June 2026 directing closure of its operations under Section 31A of the Air (Prevention and Control of Pollution...
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The petitioner challenged proceedings concerning alleged misuse of Civic Amenity (CA) Sites in a layout it had developed.
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Odisha’s Industrial Policy Resolution, 2015 (IPR 2015) provided incentives, including tax reimbursement for eligible Priority Sector units.
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The suit property, originally agricultural land, was leased to Pune Fuel Merchants Association Ltd. in 1944.
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The Central Government, by order dated 17 August 2018, directed an SFIO investigation into Educomp Solutions Limited (“ESL”) under Section 212(1)(c) of the Companies Act, 2013.
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Two FIRs were registered following the death of the petitioner’s wife: FIR No. 13/2020 under Sections 498A/306/201/34 IPC, and FIR No. 464/2020 under Sections 420/467/471 IPC.
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The petitioner alleged that respondents 5–7 circulated defamatory statements and an obscene video on social media, falsely identifying the person shown as the petitioner.
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The petitioner, a Jharkhand resident whose caste, “Bhuiya,” is recognised as a Scheduled Caste in Jharkhand, owned land in Mayurbhanj, Odisha.
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On 23 November 1994, after the deceased’s jeep collided with MLA Ram Karan Arya’s jeep, an altercation followed and Arya shot the deceased in the neck with a gun taken from co-accused Ram Ujagir. The deceased died fro...
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The prosecution alleged that, on 3 July 2012, a group of armed assailants stopped an Indica car carrying Ravi Kumar, Shashi Kumar, Ramesh Chandra and Ram Rishi near a brick kiln, shot at them, and set the car on fire.
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Hem Shikha complained to the District Magistrate that Puneet Agarwal’s alleged conduct—including threats and assaults—had created fear among residents.
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The petitioner was engaged as a Consultant (AEE) on a consolidated remuneration of ₹40,000 per month for one year, from 4 August 2022 to 3 August 2023.
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The applicant, arrayed as Respondent No. 13 in the Official Liquidator’s application, sought to vacate an interim injunction dated 9 August 2024 insofar as it applied to him.
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The petitioner filed a public-interest petition seeking, among other reliefs, verification of certificates used to claim reservation or other public benefits, including those of candidates identified in the NEET-UG Co...
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The petitioner claimed ownership and possession of the scheduled property under a registered sale deed dated 12 January 2004.
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The petitioners, who were working as salesmen and a supervisor at TASMAC Shop No. 7928 in Thiruvaiyaru, challenged the District Manager’s order dated 9 January 2025 transferring them to other places.
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The applicants, Shrawan Nath and Mangunath, sought suspension of their sentences pending appeals from a judgment dated 25 March 2026.
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The petitioner was born and educated in Puducherry, completed her MBBS there, and applied for a residence certificate to support her application for postgraduate medical admission through CENTAC.
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The parties had entered into a Memorandum of Understanding dated 9 May 2013 and a Supplemental Agreement dated 27 June 2014 concerning the sale of land.
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The applicants claimed that, under a Director Agreement with the respondent, they were owed an unpaid balance of ₹8.39 crore from agreed remuneration of ₹15 crore.
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63 Moons Technologies Limited sued, among others, the applicant, a statutory auditor of Dewan Housing Finance Corporation Limited (DHFL), seeking approximately ₹231.6 crore in compensation, alleging that fraudulent co...
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The applicant filed his fourth bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023/Section 439 of the Code of Criminal Procedure, in connection with Crime No. 95/2024, registered for off...
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The appellant was 13 years old when he sustained pelvic and urethral injuries in a motor accident.
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The petitioner challenged proceedings concerning alleged misuse of Civic Amenity (CA) Sites in a layout it had developed.
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The land was granted to Javaranaika in 1961. His family sold 35 guntas to the petitioner in 1981. Resumption proceedings were initiated in 2014. The Assistant Commissioner rejected the claim, taking account of the del...
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The land was granted to the original grantee in 1947. Portions were sold in 1978 and 1981, followed by further transactions.
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Rubber cess arrears relating to Sida Rubber Goods Training Centre were pursued under the Kerala Revenue Recovery Act, 1968 (KRR Act) against property belonging to its Managing Director, the fifth respondent.
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The informant, a transgender woman who was assigned male at birth and underwent genital reconstruction surgery, alleged that she had been in a relationship with the applicant for over a year and a half on his promise...
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The appellant, a constable, was accused of demanding a bribe of ₹1.5 lakh on behalf of the Superintendent of Police.
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The dispute concerned 0.72 acres in Survey No. 572, Thirumullaivoyal, recorded in the earliest revenue records as Government poramboke—“Kanakkan Kuttai”.
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![Full Bench: NIC Scientist candidates need eligibility re-check, not fresh interviews, after selection process is completed. Neeraj Kumar vs NATIONAL INFORMATICS CENTRE. CAT - ['Delhi']. LawLens](/stories/thumbnails/full-bench-nic-scientist-candidates-need-eligibility-re-check-not-fresh-interviews-after-s-f5e25452e75f4568982cf74647bb46e8.webp)
The applicants were included in the provisional select list issued on 15 March 2024 for Scientist-D posts following screening tests, academic evaluation, document verification and interviews under Advertisement No. NI...
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The parties entered into an agreement dated 24 January 2015 for optical-fibre network works in Patiala.
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The applicant sought regular bail in FIR No. 06/2026, registered at PS Punjabi Bagh for offences under Section 64(2)(m) of the Bharatiya Nyaya Sanhita, 2023 (BNS) and Section 6 of the Protection of Children from Sexua...
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The disputed 1 acre and 10 cents in Kodumudi Village belonged to Nagapalayam Mariamman-Ponnachiamman Temple.
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The Chandigarh Administration auctioned two nursing-home sites in Sector 33C, Chandigarh.
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The appellant supplied Ascorbic Acid and Ethambutol tablets to Government hospitals under contracts with M.P. Public Health Services Corporation Limited.
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The respondent sought interim maintenance under Section 24 of the Hindu Marriage Act, 1955, in O.P. No. 377 of 2023. The Sub Court, Alandur, allowed the application and directed the petitioner to pay Rs. 10,000 per mo...
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The plaintiff sued for a declaration that a settlement deed, release deed and related documents executed in Dubai were non-est, void and unenforceable.
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The petitioner school challenged a communication dated 8 September 2026 from the Assistant Engineer, Water Resources Department (WRD), concerning a culvert constructed by the school across the Thaiyur surplus course.
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The petitions concerned losses allegedly suffered by customers who paid money at the Post Office Bina Branch to open term-deposit accounts or purchase savings certificates.
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The petitioners alleged that they had entrusted money to employees of the Post Office to open term-deposit accounts or purchase National Savings Certificates.
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The petitioner challenged Ext.P7, by which the second respondent rejected his son’s application for ordinary leave under Rule 397 of the Kerala Prisons and Correctional Services (Management) Rules, 2014.
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The appeals arose from FIR No. 245/2024, registered over alleged irregularities in PHED tenders under the Jal Jeevan Mission.
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The Senior Intelligence Officer challenged the Karnataka High Court’s order granting Mohammed Kamran bail in a prosecution alleging fraudulent input tax credit and related offences under the Central Goods and Services...
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The appellant filed a private complaint under Section 200 of the Code of Criminal Procedure, 1973 (CrPC), alleging that the respondent, a returned MLA, had made a false disclosure of his residential address in the aff...
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Ram Autar, an Assistant Director (Official Language) in the Income Tax Department, retired on 31 December 2008.
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The petitioner and his spouse, residing in Singapore, registered as prospective adoptive parents (PAPs) in 2020.
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The petitioners sought cancellation of respondent no. 1’s registration No. 4064296 for the device mark “THE BREW BUKHARA” in Class 43 under Sections 47 and 57 of the Trade Marks Act, 1999.
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The petition was filed under Article 226 of the Constitution and Section 482 of the Code of Criminal Procedure, 1973 (“CrPC”).
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The second respondent complained that A1 approached him at a bus stop, said women were available for prostitution, and invited him to a premises. He entered, saw the accused, and alleged that they tried to seduce him,...
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In connection with a 2019 recruitment for Superintendent at the Super Speciality Hospital, Gwalior, respondent No. 1 alleged that Dr. Gupta had used forged experience certificates purportedly issued by Max Super Speci...
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Prashant Sharma was killed on 20 August 1997.
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The petitioners, whose lands were proposed for acquisition, challenged notifications and consequential proceedings under the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettle...
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![Tribunal directs SSC to reopen scribe-registration portal for PwD candidates and review age restrictions on scribes. SURAJ KUMAR GUPTA vs STAFF SELECTION COMMISSION (SSC). CAT - ['Delhi']. LawLens](/stories/thumbnails/tribunal-directs-ssc-to-reopen-scribe-registration-portal-for-pwd-candidates-and-review-ag-6348b9849551475ca9b9ace828aa1e2d.webp)
The seven applicants challenged the age restriction imposed on a candidate’s own scribe by the Staff Selection Commission (SSC), through its notice dated 4 November 2025 and a communication dated 31 August 2026.
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Yash Raj Films Private Limited engaged overseas Local Area Representatives (LARs) to assist with film production activities abroad, including arranging locations, personnel and other production requirements.
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The consolidated proceedings concerned recruitments to various State posts, including Assistant Engineer, Special Reserve Sub-Inspector, Graduate Primary Teacher and Assistant Professor.
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The petitioner proposed a 300-acre “Integrated Entertainment Theme Park, Tourist cum Sports Hub” project, approved by the State High Level Clearance Committee (SHLCC), and sought land acquisition under the Karnataka I...
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The petitioner challenged an order dated 11 August 2026 granting the fourth respondent a licence to conduct a fair/exhibition at an open ground in Whitefield from 10 to 25 October 2026 under Section 303(1)(l) of the G...
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The petitioner, a former branch manager of State Bank of Bikaner and Jaipur, was charge-sheeted by the CBI for alleged irregularities in negotiating export bills, including offences under the IPC and the Prevention of...
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The petitioner, Accused No. 6 in a pending sessions trial, had been granted regular bail on 7 July 2022; that order had not been cancelled or set aside.
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The petitioner, the detenu’s wife, challenged the order dated 4 July 2026 detaining Babu @ Mittai Babu as a “Drug Offender” under Section 2(e) of the Tamil Nadu Prevention of Dangerous Activities Act, 1982 (Act 14 of...
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The appellant, a Deputy Registrar of Periyar University, was removed from service after a One-man Commission found certain charges proved, including that he influenced the grant of affiliation to a college managed by...
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The applicant claimed to have advanced ₹9 crore under a production agreement dated 1 February 2025 and a further ₹6,91,60,000 under a supplementary production agreement dated 28 March 2025 for a film’s production
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Respondents 1 and 2 sued for partition, claiming that respondent 1 was the second wife of late Agasara Hanumanthappa and respondent 2 was their daughter. The appellant, the deceased’s son by his first wife, denied the...
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Respondent No. 2, an Archaka of the temples, was among six temple staff members suspected of involvement in the tampering with and theft of hidden CCTV equipment on 11 January 2026.
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Pancard Clubs Limited, the corporate debtor, owned a developed resort.
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The petitioner challenged KMF’s rate acceptance letter dated 21 February 2026 in favour of respondent No. 5 and the related work order dated 1 April 2026.
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The appellant, the father of the five-year-old victim (PW1), was prosecuted for sexually assaulting her and for assaulting his four-year-old son (PW2).
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The petitions arose from a marriage held on 2 July 2021 at Chourasia Marriage Garden, Ambikapur, where authorities alleged that attendance exceeded the COVID-19 limit of 50 persons prescribed by the Collector’s notifi...
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On 24 September 2014, passenger bus No. HP69-A-5103 left the road and fell into the Sutlej River near Rahian, Bilaspur.
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The CBI alleged that HOCL officials (A-1 to A-4) conspired with Meteor Pvt. Ltd. and its officers (A-5 to A-7) to procure cumene at an inflated price, causing a loss to HOCL and obtaining pecuniary advantage, through...
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SpiceJet sought, under Section 151 of the Code of Civil Procedure, 1908, an extension to deposit the admitted outstanding interest amount of ₹144,51,69,887 and permission to place the original title documents of its G...
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Sujeet Kumar, aged 26, died after his motorcycle was struck from behind by an MCD truck driven by appellant Rohtash Kumar.
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The petitioner, whose pregnancy had progressed beyond 24 weeks, sought termination after scans and fetal MRI indicated agenesis of the corpus callosum and bilateral moderate ventriculomegaly. The medical board decline...
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Respondents sought recovery under Section 125(3) Cr.P.C. of ₹2,20,000 in interim-maintenance arrears.
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The petitioner was allegedly taken into custody on 6 August 2026 in connection with an FIR under Sections 336(3), 338 and 340(2) of the Bharatiya Nyaya Sanhita, 2023, and held at Police Chowki Jamalpur.
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The petitioner Society purchased the disputed land under a registered sale deed dated 12 April 1979, obtained the requisite permissions, and constructed five residential buildings occupied by 289 members.
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GSR Marketing Limited had obtained credit facilities from Union Bank of India, secured by immovable properties owned by third-party guarantors.
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The second respondent’s complaint alleged that the elephant Raman had been entrusted to the petitioner for care while it was in musth, but that the petitioner failed to return it after agreeing to do so. The complaint...
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The Airports Authority of India (AAI) challenged orders dated 13 August 2025 of the Subordinate Court, Alandur, attaching AAI’s primary bank account in execution of land-acquisition compensation awards.
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The Jharkhand Government High School Teaching and Non-Teaching Staff Appointment and Service Condition Rules, 2015 prescribed Post-Graduation or Acharya as a qualification for certain language-teacher posts.
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The petitioner has Mayer-Rokitansky-Küster-Hauser Syndrome Type-II (MRKH Type-II), including congenital absence of the uterus and upper vagina, with right renal agenesis.
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In a road accident on 24 October 2018, three-year-old Shweta Suryavanshi suffered serious injuries requiring amputation of her left leg from the thigh.
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The appellant challenged, under Section 14A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, the Special Court’s order refusing him regular bail in a case arising from an alleged v...
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The plaintiffs, representing the branch of Shivprasad Malaiya, brought a partition and accounts suit in 1959 against the branches of his brothers, Shobharam and Balchand.
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The minor petitioner, born on 26 September 2015, sought maintenance under Section 125 CrPC through her maternal grandmother, with whom she had lived since her mother’s death in May 2018.
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Respondent No. 4 purchased an undivided parcel of land in Survey No. 153, Village Ravipura, by registered sale deed dated 11 February 2002; the transaction was recorded in Entry No. 415.
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The petitioners challenged orders declaring void a registered sale deed dated 15 May 2007 for land at Mouje Raska, Kheda, on the ground that the transaction violated the Bombay Prevention of Fragmentation and Consolid...
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The petitioners, defendants in the pending suit, relied on an Agreement of Sale dated 16 September 1999, coupled with possession, to contend that a sale deed executed in their favour on 21 February 2000 arose from tha...
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Respondent No. 2 was engaged by the petitioner as a subcontractor under a Letter of Intent dated 27 November 2017 and a Work Order dated 19 January 2018.
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In 1962, land at Village Navagam was granted to the predecessor-in-title of respondent No. 3 for cultivation, subject to a requirement that cultivation begin within two years.
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The original complainant appealed under Section 378(4) of the Code of Criminal Procedure, 1973 (“CrPC”) against the respondent-accused’s acquittal by the 4th Additional Chief Judicial Magistrate, Surat, dated 24 Octob...
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, read with Section 45 of the Prevention of Money-Laundering Act, 2002 (PMLA).
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The appellant applied on 26 November 2009 to register the word mark “FEDEXO” in Class 1 for foundry-related chemical products, claiming use from 5 September 2007.
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Petitioner No. 1 and his family had resided in the Union Territory of Dadra and Nagar Haveli and Daman and Diu (DNH) since 1996; Petitioner No. 2 was born there in 2008, completed his education there, and held a DNH d...
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Zydus Healthcare challenged reassessment proceedings for assessment years 2015–16, 2017–18 and 2018–19.
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Opposite Party No. 2 initially filed Complaint Case No. 12294 of 2022, which was referred for investigation under Section 156(3) CrPC and led to Kadamkuan P.S. Case No. 281 of 2023.
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Multiple FIRs concerning the alleged leak of the UKSSSC Graduate Level Examination 2021 were treated as scheduled offences under the Prevention of Money Laundering Act, 2002 (PMLA), and the Enforcement Directorate reg...
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Veena Devi, who has 100% permanent blindness, was selected for a Junior Office Assistant (Information Technology) post reserved for persons with benchmark disabilities.
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The respondent, a Scientist in the Ministry of Environment, Forest and Climate Change (MOEFCC), received in-situ promotion to Scientist C under the Flexible Complementing Scheme (FCS) from 2 July 2007 and retired on 3...
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The petitioner sought relief under Article 226 concerning the death of 16-year-old Zahid, who allegedly came into contact with an 11,000-volt high-tension line through a window at the respondents’ madrasa.
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Respondent No. 2, a police constable, lodged a complaint alleging that the petitioner had dropped sodium into a pond, causing an explosion that could endanger people nearby.
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Hassan City Police registered Crime No. 157/2019 against unknown persons on the basis of a report dated 24 October 2019 concerning allegedly fraudulent allotments of land reserved for land losers of the Hemavathi Rive...
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The applicant sought regular bail in FIR No. 718/2022, registered at PS Mandawali for an offence under Section 302 IPC.
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Parul University, a private university operating two physiotherapy colleges on its campus, applied to the Gujarat State Allied and Healthcare Council on 22 August 2026 to establish a third college on the same campus f...
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The aggrieved woman, a female protagonist in a television show, complained that the respondent—an employee of Zee Entertainment’s Bhubaneswar office—had sexually harassed her.
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Soni Kumari married Rinku Singh in February 2013 and died from 100% burn injuries at her matrimonial home on 17 November 2013.
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The acquisition concerned 48,897.60 sq. m. of land in Oshiwara and Ambivali, Mumbai, reserved for a garden, recreation ground and Development Plan road.
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Police searched the petitioner’s house on 15 June 2026, seized 19.916 kg of banned tobacco products and Rs.98,610 in cash, and registered Crime No. 232 of 2026 for alleged offences under Sections 275, 123 and 59 of th...
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The petitioners claimed ownership and possession of agricultural lands in Survey Nos. 16/6, 16/7 and 16/17B, supported by registered deeds and revenue records.
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The petitioner, a Sub-Inspector of Police, was prosecuted for alleged bribery under Sections 7 and 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act and was acquitted by the Special Court for Vigila...
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The petitioner sought a direction to survey and demarcate her patta lands and to restrain further proceedings under Forms II and III until that survey was completed.
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The appellant, a steel-products manufacturer, deposited a total of ₹1,40,93,564 through cheques and a debit to its CENVAT account during an investigation into alleged clandestine manufacture and removal.
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Piramal Finance extended term-loan and rolling-credit facilities to GSTAAD Hotels Pvt. Ltd. and Neo Capricorn Plaza Pvt. Ltd.
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The respondent-company had obtained credit facilities from the State Bank of India from 2010; its accounts were declared non-performing in 2016. The company’s directors alleged that bank officials discriminated agains...
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YES BANK issued Basel III-compliant Additional Tier 1 (AT-1) bonds in 2016 and 2017, with Axis Trustee Services Limited appointed as trustee
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The Borrower booked an apartment in the Builder’s Hyderabad project for approximately ₹2.31 crore and paid ₹51,11,576 from his own funds. The Bank sanctioned a ₹2 crore housing loan and disbursed ₹1,68,80,531 to the B...
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The petitioner applied in 2016 for a licence for a double-barrel breech-loading (DBBL) gun, after his grandfather—the holder of a licence for such a gun—died.
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Sanjay Singh was convicted under Sections 302, 316 and 201 IPC and sentenced to death, with the sentences for the other offences to run as ordered by the trial court.
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The petitioner, A14 in the pending PMLA prosecution in C.C. No. 12 of 2021, sought to prevent the Special Court from pronouncing judgment until the predicate-offence case, C.C. No. 89 of 2023, was decided.
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The complainant alleged that petitioner no. 1 concealed his name, religion and existing marriage, represented himself as an unmarried Hindu, and induced her into a relationship and a temple ceremony.
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The Directorate of Enforcement filed a complaint under Sections 43 and 44 of the Prevention of Money Laundering Act, 2002 (PMLA), which was taken on file as Spl. C.C. No. 12 of 2023.
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The writ petition, brought by the EPF Pensioners Welfare Federation, challenged notifications dated 15 June 2007, 9 June 2008 and 26 September 2008 amending the Employees’ Pension Scheme, 1995, principally on the grou...
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The parties entered into an Agreement for Sale dated 23 July 2014, later substituting the agreed plot and revising the consideration.
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The petitioners participated in the West Bengal Police Constable recruitment process initiated in 2024 and challenged, in September 2026, the opportunity given to candidates formerly classified as OBC-A or OBC-B—but e...
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The appellant sought bail while challenging the rejection of his bail prayer in a prosecution arising from Kushmandi Police Case No. 20 of 2018.
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The appellant was convicted by the ACJM, Bongaon, under Section 14 of the Foreigners Act and sentenced to two years’ imprisonment and a fine of Rs. 10,000
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The appellant-father, a U.S. citizen, and Respondent No. 4 married and established their matrimonial home in California, where their daughter was born.
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Respondent No. 1 was born to Hindu parents and was originally named Paramasivara. After converting to Islam in 2015 and changing his name to Sameer Ahamed, he applied for a Backward Class (Muslim) community certificat...
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The petitioner, a welfare society, sought a mandamus directing the State and Railways to construct a manned level crossing or a Road Over Bridge (ROB) on the railway line near Lalgarh Bihar and Panjarikala, alleging t...
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The respondent No. 2 entered into an Agreement of Sale-cum-General Power of Attorney dated 31 October 2011 for the purchase of four acres of land, agreeing to pay ₹1 crore.
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The appellant was convicted by the Special Court under Section 376 of the IPC and Section 6 of the POCSO Act for sexually assaulting an eight-year-old girl, and was sentenced to life imprisonment and a fine of ₹50,000.
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The Bureau of Indian Standards (BIS) alleged that, during an inspection of the first respondent’s factory, officials found a roller bearing a spurious ISI mark and a similar mark on the factory wall.
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The District Magistrate, Jammu, made a preventive-detention order against the petitioner under the Jammu and Kashmir Public Safety Act, 1978, on 17 October 2025, on the basis of a police dossier referring to twelve FI...
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The petitioner, a 16-year-old minor represented by her mother, sought medical termination of a pregnancy resulting from rape.
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The first petitioner, the victim’s mother, lodged an FIR initially alleging that her minor daughter had been kidnapped.
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The petitioner filed a public-interest writ petition in 2020 seeking an independent investigation into teachers allegedly appointed on forged certificates, scrutiny of departmental orders clearing such teachers, and a...
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A.H. Wadia Trust sought approval under Section 36 of the Maharashtra Public Trusts Act, 1950, to sell encroached trust property by public auction.
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The appeal arose from convictions and sentences imposed on eight accused for offences including Sections 302/149 and 307/149 IPC.
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M/s Credence International imported three containers declared as “Roasted Areca Nuts” under CTH 20081991.
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The appellant, a child in conflict with law, challenged the Children Court’s order dated 9 December 2025 rejecting his regular bail application in a case alleging that he and his parents killed his wife.
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Friends Land Developers’ retiring partners, Rakesh Garg and Atul Garg, disputed the applicants’ handling of approximately ₹14.90 crore associated with external development charges deposited with the Ghaziabad Developm...
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The appellant, a child in conflict with law (CICL), was accused of sexually assaulting the informant’s five-year-old daughter while giving her home tuition.
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Gimpex Private Limited, a mineral exporter, had purchased Grade A and Grade B Baryte from the Andhra Pradesh Mineral Development Corporation Limited under export-only arrangements.
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Land measuring 0.94 acre in Survey No. 102/2 was included in a 1978 acquisition for a Tamil Nadu Housing Board scheme. The writ petitioner claimed a share in the land, but twelve sale deeds were executed in 1981 in fa...
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The appellant was appointed as a contractual Assistant Professor with effect from 16 November 2022.
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Harneshwar Agro Products Power and Yeast (I) Ltd. was ordered into liquidation by the NCLT, which appointed a liquidator under the Insolvency and Bankruptcy Code, 2016 (IBC).
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The writ petitioner challenged the State’s failure to register an FIR on information forwarded by the Enforcement Directorate under Section 66(2) of the Prevention of Money Laundering Act, 2002.
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The Directorate of Enforcement (ED) registered an ECIR in 2022 based on FIRs concerning Raheja Development Limited (RDL) and its alleged diversion of homebuyers’ funds. The applicant, Nayan N Raheja, was named in thre...
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The appellant was convicted under Sections 376(2)(n) and 506 IPC and sentenced to ten years’ rigorous imprisonment for the former offence and six months’ rigorous imprisonment for the latter, with the sentences to run...
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The petitioners, a District Court Bar Association and an advocate, challenged a Government Order permitting Special Public Prosecutors appointed for POCSO cases to conduct non-POCSO cases, including proceedings under...
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The parties’ marriage was dissolved by mutual consent following settlements made in proceedings under the Protection of Women from Domestic Violence Act, 2005.
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![CAT rejects LASIK-operated Delhi Police aspirant’s plea, applying ruling upholding the force’s unaided-vision standard. UPENDRA PONIA vs UNION OF INDIA & ORS.. CAT - ['Delhi']. LawLens](/stories/thumbnails/cat-rejects-lasik-operated-delhi-police-aspirants-plea-applying-ruling-upholding-the-force-6638c26f005849a7b066cbe8937f8204.webp)
The applicant challenged his Review Medical Examination certificate declaring him unfit for recruitment as a Constable (Executive) in Delhi Police, following refractive/LASIK surgery.
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The writ petitioner challenged the State’s failure to register an FIR on information forwarded by the Enforcement Directorate under Section 66(2) of the Prevention of Money Laundering Act, 2002.
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The complainant filed this petition seeking leave to appeal against the respondent’s acquittal under Section 138 of the Negotiable Instruments Act, 1881, by the JMFC, Neemuch, in Criminal Case No. 1598/2013.
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The petitioners, who had registered for and participated in earlier rounds of State medical counselling, sought to change their category to the NRI quota for the Mop-Up round.
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The petitioners, who had registered for and participated in earlier rounds of NEET-UG 2026 state counselling, sought permission during the Mop-Up round to edit their profiles and change their category to the NRI quota.
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The appellant was convicted of raping and murdering an 11-year-old girl and sentenced to ten years’ rigorous imprisonment under Section 376 IPC and life imprisonment under Section 302 IPC, with the sentences to run co...
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The petitioner sought to quash three FIRs registered at Yalal, Karankote and Bantwaram Police Stations for alleged offences relating to spurious fertilizer, including offences under the Bharatiya Nyaya Sanhita, 2023 (...
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The petitioners, Assistant Loco Pilots and Loco Pilot Goods working at Muzaffarpur Lobby under Sonpur Division, challenged their transfer from Muzaffarpur Lobby to Mansi or Barauni Lobby, also within Sonpur Division....
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Three D.El.Ed. colleges and their students appealed the dismissal of a writ petition seeking approval of admissions for the 2022–23 academic year.
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The petitioners sought directions to hold overdue Panchayat elections and challenged provisions authorising the State to appoint Administrators and notify election dates.
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The parties married in 2019 and have two children, born in 2020 and 2023.
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The three petitioners—a constable, an Additional Sub-Inspector and a Sub-Inspector—sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, after the Sessions Court rejected their applications.
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The accused was convicted under Sections 302 and 309 of the Indian Penal Code (IPC) for the deaths of his wife and 18-month-old daughter and for attempting suicide.
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Sita Devi filed a complaint alleging that, on 30 January 2016, the petitioners assaulted and abused her, took her jewellery, and humiliated her.
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The petitioner was elected President of Nagar Panchayat, Bilaigarh, in February 2025.
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The petitioners challenged the State’s 4 May 2023 recruitment advertisement for teaching posts, contending that its district- and division-wise reservation roster allocated an excessive share of vacancies to Scheduled...
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The petitioners operated a restaurant at 11A, Dover Lane, Kolkata, and held a renewed Certificate of Enlistment valid until 31 March 2027.
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The petitioner, mother of a 15-year-old girl, sought a habeas corpus direction for her daughter’s production and return to her custody.
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The Petitioner sought admission to the MBBS course for Academic Year 2026–2027 under the Scheduled Caste (SC) category.
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The Petitioners, members of the Respondent housing society, challenged the society’s self-redevelopment project.
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The petitioner sought quashing of an FIR registered under Sections 5(j)(ii) and 6 of the Protection of Children from Sexual Offences Act, 2012 (POCSO), and the pending Special POCSO proceeding.
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The appellant, Manu, appealed his conviction by the Additional District and Sessions Judge, FTSC-I, Mysuru, for offences under Section 354-D of the Indian Penal Code and Section 12 of the Protection of Children from S...
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The petitioner sought a mandamus directing the Sub-Divisional Magistrate (SDM), Nawabganj, to consider his application dated 31 July 2026 and declare him a bhumidhar with transferable rights over Gata No. 263, measuri...
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The petitioner challenged a Look Out Circular (LOC) issued in connection with criminal cases initiated by the CBI, SFIO and Enforcement Directorate.
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The State instituted O.S. No. 567/2016 seeking a declaration of title and permanent injunction over 4 acres 8 guntas in Sy. No. 48, alleging that the land belonged to the State and had historically been gifted to Eshw...
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Siddhi Vinayak Importers imported 29 consignments of fabrics and declared transaction values based on the respective invoices.
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On 17 January 2025, the petitioners applied under Section 28 of the National Medical Commission Act, 2019 (“NMC Act”) for permission to establish a medical college with an annual intake of 100 MBBS students.
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The applicant sought to quash the charge-sheet, the cognizance/summoning order dated 24 August 2024, and the resulting proceedings for offences under Sections 363, 366-A and 376 IPC and Sections 5(B)/6 of the POCSO Act.
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The High Court registered a suo motu petition after the Shillong Bar Association and the High Court of Meghalaya Bar Association called on advocates across Meghalaya to abstain from judicial work from 1 October 2026 u...
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The petitioner sought quashing under Section 482 Cr.P.C. of an FIR registered at Sarthana Police Station under Sections 332, 353, 385 and 427 IPC and Sections 3(1)(r) and 3(1)(u) of the SC/ST (Prevention of Atrocities...
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The Principal Judge, Family Court, Kasganj, allowed an application under Section 125 Cr.P.C. on 17 September 2024, directing the revisionist to pay maintenance of ₹3,000 per month to the opposite party and ₹1,000 per...
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The petitioner studied at the third respondent school from Class VI and passed the SSLC and Class XI examinations.
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The petitioner applied for licences for a rifle and a handgun on 16 February 2019, relying on FIRs and Sanhas which, he submitted, evidenced threats to his life and property.
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The appellant, father of an eight-year-old girl, challenged the acquittal of Guddu Manjhi by the Additional Sessions Judge-cum-Special Judge (POCSO), Patna, of charges under Sections 376 and 302 IPC, Section 4 of the...
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On 7 August 1985, a group of Congress supporters travelling in a minibus to a meeting was stopped by an armed group amid political rivalry. The prosecution alleged that the attackers blocked the road, confined the tar...
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The lead petitioner challenged an order dated 27 December 2022 demanding service tax for FY 2015–16 under the Finance Act, 1994
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The six-and-a-half-year-old victim was last seen entering the appellants’ room on the evening of 21 July 2011.
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The petitioners were students admitted to BBA and BCA courses for the 2025–26 academic session at three colleges.
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After the deceased’s wife died in unnatural circumstances, he voluntarily visited a police station to inquire about her death.
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The High Court had admitted the Revenue’s appeal under Section 260A of the Income Tax Act, 1961, and formulated substantial questions of law.
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The petitioners had paid stamp duty on registered Agreements to Sell residential flats.
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Students admitted to the Appellant-College’s B.Tech. courses for the 2023–27 cohort completed admission in September 2023 on the basis of the fee structure then published.
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The dispute concerned land at Mouza Dulliya, Howrah.
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The petitioner, husband of the deceased and a co-accused in Bodhgaya P.S. Case No. 105 of 2022, sought cancellation of Amit Kumar’s bail.
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In CWJC No. 6242 of 2024, Raman Bharti’s sale deed was registered on 30 March 2014. The District Sub-Registrar referred it for determination of alleged deficit stamp duty only on 14 October 2014; the Assistant Inspect...
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The respondents alleged that the appellant, an alleged contemnor, had failed to comply with an order allowing their writ petition and directing consideration of their candidature for recruitment as Assistant Prosecuti...
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The petitioner sought cancellation of Amit Kumar’s anticipatory bail in a case alleging fraud in the execution of four sale deeds.
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The Federation incurred common corporate expenses at its Head Office (HO) in Anand, including advertising, IT, legal and employee-related expenses, which also benefited its branches and depots.
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The petitioners were teachers engaged by the Durgapur Steel Plant (DSP), under the Steel Authority of India Limited (SAIL), on a daily-wage basis during successive academic years from 2009 to 2015, with breaks during...
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Kanchan Lata filed a complaint under Sections 406 and 506 IPC alleging that her husband, Tota Ram, had retained her istridhan and threatened her.
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The petitioner was convicted under Sections 302/34 and 307/34 IPC and initially sentenced to death; the sentence was modified to life imprisonment by the High Court, and the Supreme Court dismissed his appeal.
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The State had granted a lease of the disputed land to Himalaya Rubber Products Ltd. in 1978 for an industrial estate.
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The Legal Metrology Inspector inspected a Bharati Airtel agent’s premises and seized pre-packed GSM fixed wireless phones (FWPs), alleging that the packages lacked the declarations required by the Standards of Weights...
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The petitioner-father and respondent No. 2-mother married in 2013 and moved to Ontario, Canada, where their daughter was born in 2020.
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Kingfisher Airlines defaulted on loans advanced by a consortium of banks under a Master Debt Recast Agreement (MDRA); Dr. Vijay Mallya and United Breweries (Holdings) Ltd. had provided guarantees.
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The petitioner owned a site near Madhugiri Fort, a centrally protected monument.
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The Family Court dissolved the parties’ marriage and awarded the wife permanent alimony of ₹25,00,000.
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The case arose from an insolvency process concerning Concast Steel and Power Limited. After the NCLT dismissed the liquidator’s application alleging fraudulent and avoidable transactions, the CBI registered a predicat...
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The petitioner purchased an ASUS VG259QR gaming monitor, alleging that it had been represented as NVIDIA G-Sync compatible but did not meet his expectations.
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The NCLAT dismissed the Revenue’s challenge to the NCLT-approved resolution plan on 2 August 2023.
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The petitioner, a Central Railway employee, divorced his first wife in September 2014 and married his second wife in June 2016.
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The prosecution alleged that on 28 August 2020 the appellant took the victim from Krishnagiri to Bengaluru, married her by tying a thaali, and subjected her to repeated sexual assault.
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The election petitioner challenged the returned candidate’s election from the Mailam Assembly Constituency, alleging corrupt practice under Section 123(1) of the Representation of the People Act, 1951 (“the Act”).
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The petitioner sought to quash Nagar Untari P.S. Case No. 114 of 2014, corresponding to G.R. Case No. 1023 of 2014, and the order dated 18 April 2015 taking cognizance of offences under Sections 376 and 511 of the Ind...
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The victim’s mother reported that her daughter, then approximately 15 years old, had gone to a nearby shop and failed to return; she suspected that Dilip had induced and taken her away.
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The petitioner, a cricket player and resident of Ramnagar, alleged that the M.P. Inter College playground—the town’s only available sports ground—was being used for non-sporting commercial activities.
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The petitioners were occupants of Issa Building, a dilapidated building being redeveloped under Regulation 33(7) of the DCPR 2034.
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The petitioners were tenants or occupants of Issa Building, a dilapidated building in Mumbai undergoing redevelopment under Regulation 33(7) of the Development Control Regulations, 2034.
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The petitioners, tenants or occupants of Issa Building, challenged proceedings initiated against them under Section 95A of the Maharashtra Housing and Area Development Act, 1976 (“MHADA Act”) in connection with the bu...
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The petitioner, a practising advocate and de facto complainant in Crime No. 219 of 2021, sought a mandamus directing the Bar Council of Tamil Nadu and Puducherry to take legal action against the fifth respondent, a fo...
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The petitions concerned redevelopment of Issa Building, a dilapidated building in Mumbai, under Regulation 33(7) of the DCPR 2034.
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The petitions concerned redevelopment of Issa Building, a dilapidated building in Mumbai, under Regulation 33(7) of the DCPR 2034.
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In 1927, the original owners gifted the disputed property to Bamunpukuria Sannyasi Memorial Middle English School.
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The petitioners were tenants or occupants of Issa Building, a dilapidated building in Mumbai being redeveloped under Regulation 33(7) of the Development Control and Promotion Regulations, 2034.
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The Decree Holder (DH) and Judgment Debtors (JDs) entered into a franchise arrangement in 2013, followed by a supplementary agreement in 2015.
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The petitioner, a former Minister and former Vice-Chairman of South Dum Dum Municipality, sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, read with Section 45 of the Prevention of Money-...
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The petitioner challenged orders concerning the scheduling of prosecution-witness examination and an application to defer cross-examination under Section 231(2) CrPC.
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The petitioner operated a foreign-liquor on-shop at the ground floor of Akka Apartment, Nayabad, Kolkata, after her excise licence was transferred from Arambag to that site and the required permissions and certificate...
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The employee challenged his transfer from Midnapore to Jamnagar, ordered on 29 July 2024, alleging it was mala fide and followed pressure on him to resign.
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The respondent-plaintiff claimed a half share in the Mankiary Estate, asserting that succession to the estate was governed by primogeniture and that the settlement records had wrongly recorded the estate in the name o...
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The plaintiffs claimed ownership of premises 86B and 86C, Canal Circular Road, purchased in 1985.
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The parties married on 19 May 2019 and lived together for approximately four weeks, before the wife left the matrimonial home on 25 June 2019.
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The petitioner brought an eviction and delivery-of-vacant-possession suit, claiming rights over the ground floor under a Will dated 9 February 2014 executed by Smt. B.K. Sujatha.
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The informant alleged that his 16-year-old son, a Class X student residing in the school hostel, had been assaulted by school staff and later died.
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The appellant, arrayed as A-4 in S.C. No. 120 of 2025, was charged under provisions of the Bharatiya Nyaya Sanhita, 2023, and the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, in connecti...
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The appellant was arrested on 14.04.2026 in a double-murder case and remanded to custody for offences under Sections 103, 109, 126(2), 191(2), 191(3) and 296(b) of the Bharatiya Nyaya Sanhita, 2023, and Sections 3(1)(...
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A search under Section 132 of the Income Tax Act, 1961, was conducted at the petitioner’s residence on 11 April 2017. During the search, silver weighing approximately 39 kg was found in a cupboard; the petitioner was...
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Tata Capital Housing Finance Limited (TCHFL) sanctioned a loan to the respondents in 2016, secured by an equitable mortgage. After defaults, TCHFL classified the account as an NPA and issued a demand notice under Sect...
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The petitioner, claiming ownership of approximately four cents of patta land in Ooty classified as a primary residential zone under the notified Master Plan, applied on 27 August 2025 for permission to construct a res...
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The petitioner, a minor born in Salem on 23 January 2016, sought renewal of his passport, which was due to expire on 4 October 2026. His father, acting for him, stated that he acquired United Kingdom citizenship on 7...
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The petitioner, a contractual security guard and cook, received a notice under Section 148A(b) of the Income-tax Act, 1961, alleging transactions involving cash purchases of ₹24,86,63,500 and cash sales of ₹24,62,01,4...
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The petitioner claimed rights over land in Survey Nos. 980/2 and 980/4A, Sendhamangalam Village, and was already pursuing a civil suit concerning title to the property.
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The petitioners challenged the Collector’s order dated 23 September 2025 cancelling their arms licences and the Commissioner, Morena’s order dated 23 February 2026 dismissing their appeal
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The revisionist challenged a Family Court order directing him to pay monthly maintenance of ₹20,000 to his wife and ₹10,000 to their minor son from the date of the application under Section 125 Cr.P.C.
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The petitioners, arrayed as accused Nos. 2 and 3, sought to quash proceedings in C.C. No. 948 of 2017 for offences under Sections 420 read with 34 IPC.
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On 6 September 2009, the claimant was injured when an auto-rickshaw collided with his motorcycle.
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The Bangalore City Institute suspended respondent No. 3, one of its members, for three months following complaints of misconduct and breaches of the Institute’s rules
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The petitioners, accused Nos. 2, 3, 6 and 7, faced proceedings for offences under Sections 465, 468, 471 and 420 read with Section 34 of the IPC.
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The petitioner, a retired Principal Scientist who had served in the University’s AICRP on Agroforestry, claimed ₹18,60,374 as her 75% share of pay arrears arising from implementation of the Seventh Central Pay Commiss...
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The appeals challenged the conviction of the appellants under Sections 302/34, 307/34 and 148 of the Indian Penal Code (IPC), and Section 27 of the Arms Act, arising from a night-time attack near an irrigation embankm...
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The appellants were convicted under Sections 302/34, 307/34 and 148 of the Indian Penal Code (IPC), and Section 27 of the Arms Act, for their alleged participation in a night attack in which four persons were killed a...
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The prosecutrix alleged that respondent No. 2 secretly recorded a video of her while she was bathing and threatened to circulate it, thereby coercing her into repeated sexual relations.
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The parties married on 24 November 2008 and had a son.
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The land in dispute was granted to Hanumantharayappa under Bagar Hukum in 2003.
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The petitioner claimed a one-third undivided share in a Delhi property and alleged that her signatures had been forged on loan and mortgage documents used to secure facilities obtained by her relatives from ICICI Bank...
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The appellant, aged 74 at the time of the accident, was a homemaker who was injured when a bus ran over her legs.
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Rev. Fr. Deivakumar Arulanantham joined the appellant religious society and was ordained a priest in 1989.
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The Commissioner of Police detained Shanmugapandi as a “Goonda” under Section 2(f) of the Tamil Nadu Act 14 of 1982 by order dated 26 June 2026.
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Raj, aged 26, was detained as a “Goonda” under Section 2(f) of the Tamil Nadu Act 14 of 1982 by an order dated 22 June 2026.
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The petitioner challenged a Foreigners Tribunal opinion dated 10 October 2018 declaring him a foreigner who had entered India after 25 March 1971.
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The petitioner applied to re-issue his passport after its pages were exhausted.
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Following the death of singer Zubeen Garg in Singapore, an investigation was initiated and a charge sheet filed against seven accused, including Amritprava Mahanta (A-4), alleging offences under Sections 3(6), 3(7), 3...
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The petitions concerned redevelopment of Issa Building, a cessed building in Mumbai, under Regulation 33(7) of the Development Control and Promotion Regulations, 2034.
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The petitions concerned redevelopment of Issa Building, a dilapidated building in Mumbai, under Regulation 33(7) of the Development Control and Promotion Regulations, 2034.
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Respondent Nos. 7 and 8, the owners of Issa Building, undertook redevelopment under Regulation 33(7) of the DCPR 2034.
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On 6 September 2021, police stopped a 14-wheeler truck during vehicle checking.
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Sushila Devi applied under Section 173(4) BNSS, alleging that Sub-Inspector Sandhya Jaiswal and other police personnel entered her home, used caste-related abuse, and illegally detained her son.
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The Municipality identified Palamalai as an encroacher of a park/street poramboke area measuring 520 sq. ft. and issued a show-cause notice under Section 128(1)(b) of the Tamil Nadu Urban Local Bodies Act, 1998.
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The petitions concerned redevelopment of Issa Building, a dilapidated building in Mumbai comprising 83 residential and non-residential units, under Regulation 33(7) of the Development Control and Promotion Regulations...
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The appellant, an illiterate Scheduled Caste widow, alleged that her minor daughter went missing in February 2020 while working as a domestic help and that the police failed to take proper action, including by not inv...
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The petitions concerned redevelopment of Issa Building, a dilapidated building in Mumbai, under Regulation 33(7) of the Development Control and Promotion Regulations, 2034.
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The Directorate of Enforcement filed a complaint under Sections 3 and 4 of the Prevention of Money Laundering Act, 2002 (PMLA), alleging that Indian Technomac Company Limited (ITCOL) fraudulently obtained bank loans a...
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The assessee claimed ownership of intangible assets associated with the Nirma business, including trademarks and trade names. A 1980 dissolution deed provided for payment to her of 2.5% of the firm’s net profits or Rs...
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The petitioners, tenants or occupants of Issa Building, challenged proceedings under Section 95A of the Maharashtra Housing and Area Development Act, 1976 (“MHADA Act”) relating to redevelopment under Regulation 33(7)...
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Respondent Nos. 7 and 8 undertook redevelopment of Issa Building under Regulation 33(7) of the Development Control and Promotion Regulations, 2034, after obtaining statutory permissions.
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Arun Kumar, a Channel Sales Manager employed by Tata AIG, was terminated on 6 November 2019 following allegations of misconduct, including failing to remit customer payments.
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The petitioners, defendants in O.S. No. 383 of 2024 pending before the Munsiff Court, Kottayam, sought its transfer to the Subordinate Judge Court, Kottayam, for joint trial with O.S. Nos. 144 of 2023 and 27 of 2025 p...
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The appellant held a Scheduled Caste certificate issued in Uttar Pradesh in 1980, identifying her caste as Chamar.
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The revisionist and the complainant met through a matrimonial website in April 2023 and entered into a relationship. The complainant alleged that they had sexual relations during trips to Rishikesh and Coorg; she late...
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The petitioners sought, among other reliefs, a direction for investigation into the loss of approximately ₹727.67 crore suffered by the Coal Mines Provident Fund Organisation (CMPFO) following its investment of about...
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Following the 13 May 2026 confidence vote, 25 AIADMK MLAs allegedly voted contrary to the party whip, prompting disqualification proceedings under the Tenth Schedule.
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The three applicants sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Crime No. 118/2026, registered at City Kotwali Police Station, Dhamtari, for alleged offences under Sectio...
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An FIR was registered following the alleged dumping of acidic industrial chemicals near a public pond.
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The petitioner was an accused in a case under Sections 406, 409, 420 and 120B IPC and Section 3 of the GPID Act.
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Karnataka Act No. 1 of 2023 increased reservation for Scheduled Castes (SCs) from 15% to 17% and for Scheduled Tribes (STs) from 3% to 7%, while leaving the 32% reservation for other backward classes unchanged.
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The petitioner, the sole accused in Spl.S.C.No.209 of 2025, sought to quash the final report charging him under Sections 11(1) and 11(2) read with Section 12 of the Protection of Children from Sexual Offences Act, 201...
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The petitioner had organised the Ramleela Dussehra Mahotsav at Chunk-C Ground, Shivaji Place, Raja Garden, in 2023 and 2024. It applied on 26 May 2026 for allotment of the ground for the 2026 event.
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The petitioner sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”), in a case alleging offences under Sections 137(2), 64(1) and 351(2) of the Bharatiya Nyaya Sanhita, 2023,...
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The petitioner challenged the compensation awarded for land acquired in 2004 and sought a reference under Section 18 of the Land Acquisition Act, 1894, asserting that the compensation was inadequate.
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Hindustan Petroleum Corporation Ltd. advertised a retail outlet dealership location between Mahavir Mandir and Bhadaura Stand on SH-99, Ghazipur. The petitioner was selected in the draw of lots and received a Letter o...
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The petitioner, a 65-year-old convict confined at Puzhal Central Prison, sought 14 days’ ordinary leave without escort.
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The petitioner, a teacher and class teacher of Standard V-C at MGM School, Thiruvalla, was accused of catching hold of a student’s hand and pulling her while attempting to maintain classroom discipline.
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Sudha Tomar, the child’s natural mother, appealed against the Family Court’s refusal of her application for custody of her six-year-old son, Shreyansh, under Sections 7 and 25 of the Guardians and Wards Act, 1890.
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Breach Candy Hospital Trust, a company and public trust operating a hospital, applied for approval under Section 10(23C)(via) of the Income-tax Act, 1961.
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The Respondent/plaintiff claimed ownership of the suit property and sought possession and mesne profits from his deceased son’s family, who had occupied it with his permission.
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The appellants challenged their convictions for offences under Sections 147, 148, 304(1)/149, 325/149 and 323/149 IPC, but confined their appeals to seeking release under Section 4 of the Probation of Offenders Act, 1...
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The victim was attacked by two accused with a cutting weapon and a firearm, sustaining grievous injuries with continuing effects on his mobility and use of his hands.
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The Petitioner sought amendment of its compensation claims in two land-acquisition appeals.
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The land was granted to Mari Naik in 1961. He sold one acre in 1969; that parcel passed through subsequent purchasers, while the remaining acre was sold in 1989. K.S. Shivalingaiah acquired both acres and sold them to...
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The appellant’s bid for a railway EPC project was rejected at the technical-bid stage because it had not physically submitted the original Bid Security. The appellant had paid the security through the respondent’s e-p...
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The complainant alleged that the petitioner, her neighbour, had harassed her over approximately three months and, on 25 February 2016, made unwanted advances, threatened her and grabbed her feet at her home.
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Silver Cloud Estate claimed ryotwari patta under Section 8 of the Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Act, 1969, for 1,766.83 acres, asserting that its Form No. 4 application had been submi...
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The respondent sued to recover ₹37,45,109 for services rendered under the parties’ contractual arrangement.
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The plaintiffs sought partition and separate possession of shares in Schedule A and B properties, claiming that the properties belonged to Shivappa and had not been partitioned.
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Respondent No. 1 brought a partition suit, O.S. No. 138/2013.
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The petitions challenged Madhya Pradesh Ordinance No. 2 of 2019 and the Madhya Pradesh Lok Seva (Reservation) Amendment Act, 2019, which increased OBC reservation from 14% to 27%. With SC reservation at 16% and ST res...
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The petitioners sought to quash an FIR registered under Section 192-A of the Karnataka Land Revenue Act, 1964 and Section 341 IPC.
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The complainant had filed CCC No. 1228/2015 against police officers concerning a ‘B’ report filed during an interim order in proceedings arising from his criminal complaint against the accused.
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The subject land, measuring four acres in Sy. No. 1/43, later Sy. No. 1, was granted to Venkatarama Bovi in 1956.
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A Drugs Inspector alleged that Hinduja Hospital had acquired, stocked and distributed a batch of Visilon that was found to be not of standard quality, misbranded and contaminated.
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The Petitioner, aged 33, alleged that Respondent No. 2 concealed his prior marriage before marrying her on 16 February 2025, and that she later discovered information suggesting the concealment.
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The appellant, correspondent of Shantiniketan Matriculation School, was accused of taking a ten-year-old girl (P.W.2) from her handwriting class to a nearby room, locking the door, touching and pressing her breast, ki...
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The second respondent, a retired DGP who had been the subject of a DVAC detailed enquiry, applied under Section 6(1) of the Right to Information Act, 2005, for the enquiry reports, government queries, recorded stateme...
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Petitioner No. 1, a media company operating the ‘Janta Live News’ business and YouTube channel, used the Gmail account at issue; Petitioner No. 2 was its director.
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The petitioner and the fourth respondent applied for the post of Hostel Superintendent-cum-Physical Training Officer under Notification No. 24/2023. Both claimed Persons Studied in Tamil Medium (PSTM) status.
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The suit was initially filed as a commercial suit. On 5 May 2025, the Single Judge held that it was not a commercial dispute and directed that it proceed as an ordinary civil suit.
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The petitioners, candidates aggrieved by the School Service Commission’s recruitment process, sought to quash Bidhannagar North Police Station Case No. 169 of 2021.
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The petitioners, who had grievances concerning School Service Commission recruitment, protested at a public meeting of the Chief Minister at Asansol Stadium Ground on 28 June 2022.
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The claimant’s accident occurred on 7 November 2022, and she filed her compensation claim on 12 June 2023.
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The petitioners, described as SLST 2016 job seekers, sought to quash Park Street Police Station Case No. 78 of 2023 and remove their names from the proceedings.
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The plaintiff filed O.S. No. 936/2018 seeking a declaration that a compromise decree recorded by the Permanent Lok Adalat on 31 October 2008 was null and void and could not affect his rights in the ‘A’ schedule proper...
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The subject land was granted in 1939 and alienated in 1956 and 1972. In 2021, proceedings under Section 5 of the PTCL Act were initiated seeking resumption of the land.
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The petitioner, arrayed as Accused No. 6, sought regular bail in a case arising from Crime No. 47/2026, registered by Ramanagara Women Police Station, for alleged offences under the Immoral Traffic (Prevention) Act, 1...
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The petitioner, a 52-year-old bachelor, sought to donate a kidney altruistically to a suitable recipient with whom he had no familial or other recognised relationship.
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The petitioner was the elected President of the Kannada Sahitya Parishattu, a registered society, serving a five-year term beginning in 2021
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The petitioner developed a 61-villa project within Samethanahalli Gram Panchayat limits and a notified planning area.
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Seven petitioners claimed occupation of rooms or hutments on CTS No. 10A, Rajeev Gandhi Nagar, Kurla (East).
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Bajaj Capital Ltd. mobilised public savings into deposits, bonds and other schemes, and acted as a broker for fixed-deposit schemes, receiving commission.
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The petitions concerned the Malai Mel Kumarar festival at Thiruparankundram, scheduled for 9 October 2026.
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M/s Shiv Trading Company imported assorted polyester knitted fabrics from China under five Bills of Entry.
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The petitioner, a journalist associated with the YouTube channel Arambagh TV, sought to quash Cyber Crime Police Station, Hooghly Rural Case No. 6 of 2024.
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The petitioner alleged that her brother was assaulted at Jai Hind Dhaba on 31 December 2023.
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The prosecution alleged that the appellant sexually assaulted PW1, who was under 18, at her home on 3 August 2021 and in a bathroom on 24 September 2021, and that the assaults resulted in her pregnancy
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The petitioner, facing trial under Sections 3 and 4 of the Prevention of Money Laundering Act, 2002 (PMLA), sought alteration of the charge under Section 216 CrPC.
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The petitioner, a Senior Civil Judge transferred to Deesa, was informed that no judicial quarter was available and was required to arrange private accommodation.
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Obra-C Badaun Transmission Limited (OBTL), an intra-State transmission licensee, sought an extension of the Scheduled Commercial Operation Date (SCOD) for elements of its project, relying on COVID-19-related force maj...
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Asian Beverage Pvt. Ltd. sued Kaira District Co-operative Milk Producers Union Ltd., alleging that its use of “AMUL TRU” for beverages infringed the plaintiff’s registered composite mark “TRUE VALLEY” and amounted to...
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The petitioner, a 16-year-old student represented by her mother, became pregnant as a result of sexual assault and sought termination of the pregnancy.
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Khajano held the disputed agricultural land and was declared a Bhumidhar under the Delhi Land Reforms Act, 1954 (“DLR Act”).
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The prosecution alleged that the appellant sexually assaulted the 11-year-old daughter of the informant, who had an intellectual disability, at her home on 28 May 2015.
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The parties married under the Special Marriage Act, 1954, on 4 May 2009. The husband sought divorce under Section 27(1)(d) and (e), alleging cruelty and that the wife displayed abnormal behaviour. The wife denied the...
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The petitioner, the wife of Ibrahim Kalandhar @ K. Ibrahim, challenged his preventive detention under Section 3(1) of the Kerala Anti-Social Activities (Prevention) Act, 2007 (“KAA(P) Act”). The detention order relied...
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On 25 June 2022, the District Magistrate, Anantnag, ordered the petitioner’s preventive detention under the Jammu and Kashmir Public Safety Act, 1978 (PSA), relying on a police dossier alleging that he was an Over Gro...
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The District Magistrate, Anantnag, made a preventive-detention order against Gulzar Ahmad Bhat under the Jammu and Kashmir Public Safety Act, 1978, on 30 January 2025, on a proposal submitted by the Senior Superintend...
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The complainant alleged that Amit Kumar Rai represented himself as unmarried and a Bihar Police Sub-Inspector, married her on 22 June 2022, and obtained money and gifts from her family.
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The appellant, a manufacturer of turbines, generators and related equipment, engaged contractors to design, supply, install, test and commission systems for a new plant within its factory. Each engagement was document...
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The complainant alleged that the accused borrowed ₹9,30,230 through bank transfers and issued a cheque for that amount, dated 6 July 2015, towards repayment.
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The appellant was convicted by the Additional District and Sessions Judge, Mekhliganj, under Sections 370(2) and 370A(2) of the Indian Penal Code (IPC) for trafficking the adult victim and sexually exploiting her.
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The respondent investigated allegations that the petitioner’s father-in-law, a former Minister, had acquired assets disproportionate to his known sources of income.
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Sheela and Anju applied under Section 173(4) of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), alleging that police personnel—including Sub-Inspector Rakesh Kumar Yadav and Constable Amit Kumar—entered their hom...
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The parties married on 23 January 2013 and had a son in 2014. They lived separately for a considerable period.
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Deva Pardi died on 14 July 2024 while in police custody after allegedly being beaten and tortured during interrogation at Myana Police Station, Guna.
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The appellants, the widow and children of Akhileshwar Ram, sought compensation after he died on 26 January 2014 when a car in which he was travelling was struck by the Tata–Jammu Tawi Express at the Parhua railway cro...
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Barik and Shahbad were convicted under Sections 302/34 and 307/34 IPC for a group attack arising from a dispute over boundary trees and land.
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The Petitioner occupied commercial premises on State Government land at Survey No. 8, Village Kurla, and operated a hotel and lodging house there.
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The appellant was convicted by the Additional Sessions Judge, Moradabad, under Sections 302 and 328 IPC for allegedly poisoning her three minor sons, who were found dead in a room in her parental home on 18 September...
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The petitioner sought directions to inspect and stop alleged illegal sand, murram and soil quarrying in Ramanathapuram District, seize vehicles and machinery, initiate proceedings against those involved, and consider...
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The appellant was convicted by the Additional Sessions Judge (F.T.C.-2), Seraikela-Kharsawan, under Sections 376 and 448 of the Indian Penal Code (IPC) for allegedly entering the prosecutrix’s room and raping her on 2...
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The petitioner, an accused in a complaint under Section 138 of the Negotiable Instruments Act, was declared an absconder on 29 January 2024, following which FIR No. 335/2024 was registered against him under Section 17...
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The petitioners, elected representatives of various Prathmik Laghu Vanopaj Sahkari Samitis, challenged the State Cooperative Election Commission’s order dated 28 February 2022 declaring the elections invalid and direc...
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The petitioners, minor students admitted under the RTE quota at St. Xavier’s High School, Kota, challenged the District Education Officer’s order dated 16 April 2026 rejecting the school management’s proposal to merge...
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The CBI alleged that Brijendra Singh, an NHAI manager, demanded and accepted ₹50,000 from a petrol-pump applicant in connection with a No Objection Certificate, and that the petitioner, an NHAI Deputy Manager, was inv...
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The petitioner, accused No. 2, sought anticipatory bail in a case arising from allegations that her husband, accused No. 1 and the manager of Gommatesha Urban Co-operative Credit Society Ltd., transferred society fund...
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![J&K Tribunal directs ReT teachers’ Old Pension claims to be considered under new one-time option scheme. jaffer hussain and others vs FINANCE DEPARTMENT. CAT - ['Srinagar']. LawLens](/stories/thumbnails/j-k-tribunal-directs-ret-teachers-old-pension-claims-to-be-considered-under-new-one-time-o-d56eef03294a415f8ea914cd1be158c9.webp)
The applicants, Rehbar-e-Taleem teachers in the Jammu and Kashmir School Education Department, claimed entitlement to the Old Pension Scheme (OPS), relying on their initial engagement before 1 January 2010, Government...
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The petitioner challenged the rejection of his appeal against a State Tax order, on the ground that the appeal was delayed.
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The petitioner challenged a Foreigners Tribunal opinion dated 19 May 2017 declaring her a foreigner who entered India after 25 March 1971.
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The appellant challenged his conviction under Section 4 of the POCSO Act and Section 377 IPC by the Special Judge (POCSO), Kamrup (Metro), in Sessions Case No. 256/2018.
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The appellant was convicted by the Sessions Judge, Sivasagar, under Sections 302 and 201 IPC for allegedly killing her 38-day-old daughter and disposing of the body in the Dikhow River.
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The appellants, parents of a nine-year-old girl, sought compensation for her death after a tanker struck her near Dhulkhed Bus Stand on 25 December 2016.
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The petitioners, developers of “Srushti Enclave”, sought to quash an FIR registered under Sections 420, 409 read with Section 34 of the Indian Penal Code, 1860 (IPC), and Sections 3–5 of the Maharashtra Ownership Flat...
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The petitioners challenged a common order dated 23 September 2024 cancelling their pattas for lands in Survey Field Nos. 124/A8–A14, on the ground that the lands had originally been assigned to Scheduled Caste benefic...
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The petitioner sought permission to hold first-death-anniversary and customary funeral observances for her late husband, P. Nagendran, who had been an accused in a sensational murder case; her son was also an accused
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![Gujarat High Court awards ₹1.5 lakh for loss of marital life after road-accident injuries left claimant impotent. SHIVAJIRAO RAMDAS SONAVNE vs GURUMEJSING AJITSING JAAT [DELETED]. Gujarat High Court. LawLens](/stories/thumbnails/gujarat-high-court-awards-1-5-lakh-for-loss-of-marital-life-after-road-accident-injuries-l-624a03209b7a43bdb849566e39b4c367.webp)
The claimant, a 32-year-old advocate, was injured when a truck struck his scooter from behind on 23 June 1992.
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Agricultural land at Village Jagudan, Mehsana, was jointly owned by two persons. One co-owner sold his share in 1996; the other sold his share to the petitioners by registered sale deed on 18 February 2000, and Mutati...
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Petitioner No. 1 purchased part of Block No. 2404, Village Vamaj, by registered sale deed in 2007; he later sold it to Petitioners Nos. 2 to 4 in 2008.
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The petitioners had borrowed from the respondent, and their loan account was classified as a non-performing asset. The respondent initiated proceedings under the SARFAESI Act and obtained an order under Section 14 fro...
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The petitioners, directors and shareholders of Hind Agro Industries Ltd., challenged Lookout Circulars (LOCs) issued against them, including at the instance of the banks that had lent to the company
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Dipinder Kaur was enrolled as an advocate by the Bar Council of Delhi (BCD) in 2019.
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Universal Textile Waterproof Co. (India), a partnership firm, borrowed ₹6 crore from NKGSB Co-operative Bank in 2012; its partners, Amrit Rajani and Pooja Rajani, guaranteed the facility.
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Modern Asset and KNK Construction entered into a construction contract containing an arbitration clause.
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The petitioner, Accused No. 2 in an Enforcement Case Information Report (ECIR) under Sections 3 and 4 of the Prevention of Money Laundering Act, 2002 (PMLA), sought regular bail under Section 483 of the Bharatiya Naga...
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The petitioners, arrayed as accused Nos. 6, 4 and 5 respectively, sought anticipatory bail in Crime No. 379/2025, registered for alleged offences under Sections 66, 66(C) and 66(D) of the Information Technology Act, 2...
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The petitioner, the mother of Aathirai (born 22 August 2018), sought appointment as the child’s sole guardian, permanent custody, and permission to take the child to Canada.
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The petitioner and respondents entered into separate partnership deeds dated 23 September 2016 and 30 December 2016 for Annam Metal Industries and Star Craft, each providing for arbitration.
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The petitioner, the registered owner of vehicle WB-23F 8534, sought its return after it was seized during investigation into the alleged disappearance of 613 sacks of corn.
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The Appellant, a Singapore company, claimed that the Respondent owed USD 6,692,500 for goods supplied under six contracts and relied on the Respondent’s communication dated 3 October 2025 as an admission of the outsta...
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In O.S. No. 26 of 2016, the Sub Court, Punalur, by order dated 12 February 2025 in I.A. No. 216 of 2017, referred the validity of Section 69 of the Indian Succession Act, 1925, for consideration under Section 113 CPC;...
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The Meerut Development Authority cancelled the petitioner’s allotment of a commercial plot in 2013 for payment defaults.
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The connected proceedings challenged aspects of the selection and appointment of Uttar Pradesh State Law Officers, including alleged lack of transparency, merit-based criteria and assessment of need.
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The petitioners purchased 1.80 acres of land by registered sale deed dated 9 October 2017 for Rs. 14,00,000.
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The petitioner, accused No. 4, sought to quash the charge sheet in Crime No. 277/2025, alleging offences under Sections 318(4), 319(2), and 308(2), read with Section 3(5) of the Bharatiya Nyaya Sanhita, 2023 (BNS).
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The petitioner, the registered owner of motor vehicle No. KA.16-P-5094, challenged its seizure and continued detention in connection with Crime No. 0361/2023 for alleged offences under Sections 32 and 34 of the Karnat...
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The complainant alleged that the petitioner represented himself as a bachelor and promised to marry her, purchase property in her name, and secure government employment for her relative.
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The petitioners invoked Article 32, alleging that pharmaceutical companies used gifts, hospitality, sponsored travel and other inducements to influence medical professionals’ prescribing practices, with potential cons...
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The petitioner, the detenue’s daughter, challenged an order dated 17 October 2025 detaining her mother, Kamarunnisa C.V., under Section 3(1) of the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Subs...
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The appellants occupied a rooftop portion of Hastings Chambers, a building treated as high-risk and used for commercial purposes.
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The appellants, the parents of a 1½-year-old child, sought compensation under Section 166 of the Motor Vehicles Act, 1988, after their child died in an accident involving a KSRTC bus on 31 October 2019.
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The appellant challenged the trial court’s order dated 4 March 2025 rejecting his application under Order XXXIX Rules 1 and 2 CPC in O.S. No. 930/2024.
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The petitioner, an accused in Crime No. 30/2024, registered for offences under Sections 13(1)(b) and 13(2) of the Prevention of Corruption Act, 1988, challenged the FIR.
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The petitioner claimed through her mother, Smt. Indrani Devi, an interest in 18 kathas 10 dhurs of land acquired by the State in 1976 in Land Acquisition Case No. 50 of 1975–76 for construction of a drain.
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The petitioner sought to withdraw the writ petition.
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A preliminary notification under Section 11(1) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (“the 2013 Act”) proposed acquiring the petitioners’ lan...
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The plaintiffs alleged that defendants 1–8 had published fabricated audio-visual content on Facebook and YouTube using plaintiff no. 1’s name, image, voice and likeness, including content falsely attributing medical c...
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The petitioners had served as teachers in private aided schools and, after responding to public recruitment notifications and being selected, resigned from those posts and joined Government schools without a break in...
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The parties, who are Christians, married on 24 January 2010.
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On 29 October 2001, the claimant, then aged 17, was loading groundnuts into a thresher attached to a tractor. The tractor suddenly started, causing the thresher’s belt to move and crush the claimant’s legs, which were...
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The petitioner challenged the Temple Executive Officer’s orders dated 24 August 2026, including an order affecting him and a consequential order freezing his joint bank account.
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The Commissioner of Police passed an order under Section 3 of the Maharashtra Prevention of Dangerous Activities Act, 1981, directing the petitioner’s detention.
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The petitioner challenged a Department of School Education notification dated 18 February 2026 merging Government Girls Senior Secondary School, Bharmour, with the nearby co-educational Government Senior Secondary Sch...
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The complainant alleged that the appellant had sexual intercourse with her at night while she mistakenly believed he was her husband.
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The District Magistrate, Kathua, ordered Romelu Ram’s preventive detention under the Jammu and Kashmir Public Safety Act, 1978, on 4 April 2026, on a dossier alleging links with banned terrorist organisations, provisi...
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The Supreme Court took suo motu cognisance of recent rape incidents in Delhi NCR and had, by an earlier order dated 28.09.2026, sought status reports and directed interim measures including enhanced patrolling, vulner...
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The petitioners sought a special stray vacancy round to fill postgraduate medical seats remaining vacant after the NEET-PG 2025–26 counselling process.
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The petitioner was a tenant operating a scrap-material and waste-paper recycling business at premises owned by the fifth respondent.
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The Petitioner, a woman convicted under Section 302 read with Section 34 of the Indian Penal Code, challenged the State’s order placing her in Category 4(e) of Annexure-I to the Government Resolution dated 15 March 2010.
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The Petitioners sought to quash C.R. No. 5 of 2020, registered at Govandi Police Station, initially under Sections 420, 409 read with 34 IPC and Sections 3–5 of the Maharashtra Ownership Flats Act, 1963 (MOFA); offenc...
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Petitioner No. 1, formerly an Indian citizen and later a U.S. citizen, was denied entry at Delhi airport in December 2022 after arriving on an e-visa and was deported to Dubai.
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The complainant, President of the Samast Yuva Ambedkar Samaj, alleged that sarees and textile material bearing images of Gautam Buddha near the garments’ lower border or pallu were being sold in Surat.
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Respondent No. 2, Ambident Marketing Private Limited, collected deposits from the public under investment schemes but failed to repay them.
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The petitioner sought regular bail in a case arising from Crime No. 258/2026, registered after the minor victim—his maternal niece—reported that she had become pregnant following sexual intercourse with him.
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Respondent No. 2, Ambident Marketing Private Limited, collected deposits from the public under investment schemes but failed to repay them.
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Following a fatal mine accident, the appellant Inspector conducted an enquiry under Section 23 of the Mines Act, 1952, and issued the writ petitioners a show-cause notice concerning alleged contraventions of Section 1...
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The appellant, a child in conflict with law, appealed the Children Court’s order rejecting his bail application under Section 12 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (“J.J. Act”).
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The petitioner, an establishment exempted under Section 17 of the Employees’ Provident Funds and Miscellaneous Provisions Act, 1952, challenged an order dated 31 July 2025 under Section 7A imposing surcharge for alleg...
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The Insurance Company appealed the MACT’s award of ₹56,84,854 with interest, arising from the death of Devender Rana in a motor accident on 18 December 2017.
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Opposite party no. 2 filed a complaint under Section 138 of the Negotiable Instruments Act, 1881 (NI Act) on 4 June 2025, accompanied by an application seeking condonation of delay.
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NOCIL held three Indian process patents relating to the manufacture of 4-ADPA.
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The complainant’s daughter, born on 22 August 1999, did not return from college on 22 June 2017.
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First Energy Private Limited, owner of materials for a wind-power project, engaged Everrenew Energy Private Limited as EPC contractor. Everrenew subcontracted transportation to V.K.S. Transports.
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The petitioner sought horizontal reservation for persons with locomotor disabilities in the newly identified subcategory of Spinal Deformity (SD) and Spinal Injury (SI) without an associated neurological condition.
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The Applicant and Sinnar Municipal Council entered into a contract on 26 August 2014, with a 24-month completion period.
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Parle Agro Private Limited (“PAPL”) had a subsisting 2014 franchise agreement with Udayak Agro Products Pvt. Ltd. (“Udayak”) for packaged drinking water, containing restrictions on competing activity carried on direct...
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The appellant was convicted by the Additional Sessions Judge-cum-Special Judge (POCSO), Simdega, for offences under Sections 376(2)(f), 323 and 506 of the Indian Penal Code (IPC), and Section 4 of the Protection of Ch...
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![CAT says KVS-NVS cannot reject candidates solely because OBC-NCL certificates were issued outside the notified window; directs consideration of certificates issued from April 2024 to March 2026, subject to verification.. PANKAJPAL vs DEPARTMENT OF EDUCATION. CAT - ['Delhi']. LawLens](/stories/thumbnails/cat-says-kvs-nvs-cannot-reject-candidates-solely-because-obc-ncl-certificates-were-issued-1ad60c1187a84fc5a987701853ebf736.webp)
The applicants challenged their rejection, or the threatened rejection of their candidature, under KVS/NVS Recruitment Notification No. 01/2025.
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The appeal concerned two Bills of Entry filed four days apart at Tuticorin and Chennai in the names of different importers. The first covered a Suzuki Hayabusa 1300 cc engine and chassis; the second covered substantia...
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The petitioner filed an election petition challenging the election of Respondent No. 1 from the Thirumayam Assembly Constituency, alleging corrupt practice and seeking that the election be declared void
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The first respondent, then an Assistant Director, was accused of misusing public funds for watershed and related programmes.
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On 14 October 2019, Ganesh Pujari was riding a motorcycle when it collided with a car owned by respondent No. 1 and insured by respondent No. 2; he died from his injuries.
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The petitioner claimed ownership of lands at Jonnahalli acquired for an aerospace project under preliminary and final notifications dated 9 January 2007 and 15 May 2007, respectively.
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The petitioners challenged two summons issued under Section 50(2) and (3) of the Prevention of Money Laundering Act, 2002 (PMLA), requiring them to appear and produce personal, financial and project-related documents...
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Respondent No. 2 alleged that he had entered into an agreement of sale dated 29 June 2024 with the criminal-petitioners concerning a property, and that a dispute arose over the sale consideration and execution of the...
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The petitioner, a society registered under the Karnataka Societies Registration Act, 1960 (“KSR Act”), challenged a notice dated 18 December 2025 issued by an Enquiry Officer under Section 25 of the Act.
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The Bank had occupied premises owned by Respondent No. 4, the TG Trust, as a tenant and vacated them in connection with redevelopment under a tripartite Memorandum of Understanding (MOU) with the Trust and Respondent...
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R. Jayakumar, an Executive Officer posted at Arulmigu Thiyagaraja Swamy Temple, faced disciplinary proceedings concerning alleged failures to protect temple and Kattalai properties, unauthorised construction and encro...
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The petitioners, students of Classes IX and XI at Jawahar Navodaya Vidyalaya, Karmalihata, Siwan, challenged orders directing recovery of assessed property damage and issuance of transfer certificates.
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The appellant was convicted under Section 302 of the Indian Penal Code (IPC) for causing the death of a woman who had been residing with him, and sentenced to life imprisonment.
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The petitioners, tenants or occupants of Issa Building, challenged proceedings under Section 95A of the Maharashtra Housing and Area Development Act, 1976 (MHADA Act), initiated in connection with the building’s redev...
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The petitioners challenged the dismissal, for non-prosecution, of Ex. CRL No. 226/2023, an execution proceeding for maintenance, after they could not provide the judgment debtor’s current address or whereabouts.
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The acquired lands were recorded in the names of three sons of Soma Munda: Sauna, Bhadwa and Induwa Munda. Bhadwa died issueless; Daho Devi was a descendant of Induwa, and Mohan Munda was a descendant through the fema...
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The applicant-informant lodged an FIR alleging sexual assault of a minor by opposite parties nos. 2 and 3.
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Bijoy Krishna Pal was allotted 2.71 acres, including the disputed plot, under a 1951 compromise decree in a partition suit.
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The plaintiffs sued to cancel agreements dated 16 May 2012 and 10 April 2013 concerning the transfer of their shares in Venkateswar Medicare Private Limited (VMPL).
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Under a registered lease dated 28 March 2014, Tata Communications Data Centres Private Limited leased office space stated to measure 65,965.7 sq. ft. for 20 years and paid the applicable stamp duty and registration fee.
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The first respondent, a promoter-director and guarantor of M/s. GVR Infra Projects, had obtained an order in a writ petition concerning a Look Out Circular (LOC) issued at the Bank of Baroda’s request.
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The petitioner, appointed as a Junior Clerk in the Railway Protection Force in 1990, relied on a 1989 certificate identifying her as belonging to the Kattunaicken Scheduled Tribe. Following a complaint, the District C...
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The Applicant promoter sought appointment of a sole arbitrator under Section 11 of the Arbitration and Conciliation Act, 1996, relying on an arbitration clause in an Agreement for Sale dated 31 December 2020 for Flat...
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The petitioner was an accused in Badagad P.S. Case No. 13 of 2026, registered following a complaint alleging, among other things, that he and a business partner had misused a development agreement and power of attorne...
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The Commissioner of Police, Pune City, made a detention order against the Petitioner on 24 December 2025 and directed his detention at Wardha District Prison
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The petitioner applied for NEET-UG 2026 as a General Category candidate. After the results were declared on 16 July 2026 and counselling had commenced, she applied for and received an OBC-NCL certificate dated 12 Sept...
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The petitioner, Headmistress of Eeswara Vilasom High School, alleged that the school Manager directed her to wear a saree rather than a churidar and caused her to be stopped at the school gate when she wore a churidar.
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The appellant trust, founded in 2021 and registered under Sections 12AB and 80G of the Income Tax Act, applied for FCRA registration.
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The appellants sought directions requiring the authorities to proceed with and complete land-acquisition proceedings under the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resett...
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The revisionist, who is completely blind, challenged an order closing his opportunity to cross-examine PW-1 in a retrial before the Fast Track Special Court (POCSO), Dehradun
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The petitioner, Master of the vessel MT Unity, and 22 crew members remained aboard at Paradip Port after the vessel was arrested in three admiralty suits between May and July 2026.
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The petitioner challenged the preventive detention of her son under the National Security Act, 1980 (NSA).
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The District Magistrate, Udhampur, ordered Abdul Qayoom’s preventive detention under Section 8 of the Jammu and Kashmir Public Safety Act, 1978, on 24 December 2024, relying on a police dossier.
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The petitioner claimed ownership of a residential property in Gohad, Bhind, which she mortgaged as co-borrower for a housing loan of ₹9,79,992 sanctioned to her son in January 2018.
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The appellant challenged the Special Judge, NIA’s rejection of his regular-bail application in a case concerning alleged counterfeit Indian currency and related offences.
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The appeals concerned BDA acquisition of adjoining lands in Sy. Nos. 48/3A and 48/3B-1 at Gubbalala Village for a connecting road and the Banashankari VI Stage Layout.
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The respondent had initiated separate proceedings under Section 138 of the Negotiable Instruments Act, 1881, against the petitioners—mother and son—over cheques for ₹5,00,000 and ₹3,00,000 respectively.
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The appellant, an IRS officer, was discharged after the High Court held his prosecution sanction invalid.
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The complainant, a 77-year-old property owner, alleged that after being restored to possession of his home, he executed a registered General Power of Attorney in favour of Rahul Biswas, an office assistant of the peti...
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The petitioner held a UDID card recording 50% locomotor disability, issued on 10 June 2025, and applied for NEET-UG 2026 under the PwBD category.
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The appeals challenged the Single Judge’s order dated 18 May 2023 refusing interim relief against an investigation by the Director General (DG) of the Competition Commission of India (CCI) in Suo Motu Case No. 2 of 2021.
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The complainant filed a private complaint alleging that ten accused had defamed him through pamphlets, a demonstration and a news article published in Rajasthan Patrika.
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The applicant-father sought visitation with his minor son, Azlan, under a series of orders made by the Family Court and the High Court.
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The petitioner challenged two internal Works Department communications dated 5 August and 19 August 2026.
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The claimants sought compensation under Section 166 of the Motor Vehicles Act, 1988, for the death of Tuhina Parvin Mondal in an ambulance accident.
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The petitioner sought post-arrest bail under Section 483 of the BNSS in a case alleging offences under Section 75 of the BNS and Section 12 of the POCSO Act.
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The dispute concerned plots in Hamirpur recorded in the names of the private parties’ predecessors as owners or zamindars and let to the State for use near the Collector’s bungalow.
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The petitioners, a married couple without a surviving child after approximately 22 years of marriage, sought IVF/ART treatment.
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The parties married under the Special Marriage Act, 1954, on April 12, 2004, and began living separately after approximately one month, apart from a brief period when a court order required them to stay together.
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The appeals concerned BDA acquisition of adjoining lands in Sy. Nos. 48/3A and 48/3B-1 at Gubbalala Village for a connecting road and the Banashankari VI Stage Layout.
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The respondent had initiated separate proceedings under Section 138 of the Negotiable Instruments Act, 1881, against the petitioners—mother and son—over cheques for ₹5,00,000 and ₹3,00,000 respectively.
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The petitioners sought anticipatory bail in Crime No. 157/2019, registered against unknown persons on a complaint alleging fraudulent grants of land reserved for persons displaced by the Hemavathi River Project.
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The complainant, a Congress party worker, alleged that during a 2024 election campaign, the petitioner made a derogatory statement about Lakshmi R. Hebbalkar, then Minister for Women and Child Welfare and a Congress c...
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The CBI alleged that funds advanced by the State Trading Corporation for exports were diverted through intermediary entities, including into the account of Sahara Exim Pvt. Ltd.
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The landlord sought eviction of the tenant under Sections 10(2)(i), 10(3)(a)(iii) and 14(b) of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960. The Rent Controller dismissed the petition, but the Rent Cont...
3 MIN READ→
The petitioners challenged the continuation of the Church of South India (CSI) Synod’s office-bearers after the ordinary Synod meeting held on 15 January 2023.
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PW1 and PW9 alleged that the petitioner induced them to donate their kidneys by promising Rs.1,50,000 and Rs.60,000 respectively, but that they received only Rs.30,000 each after the transplants.
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The second respondent alleged that the petitioner and others threatened him and his wife at a hotel on 12 May 2025, then locked the hotel shutter from outside the following morning while people remained inside.
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The petitioners, who were arrayed as accused in a prosecution under the Wildlife (Protection) Act, 1972, were convicted under Section 51 for offences involving the alleged killing of an elephant and removal and sale o...
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The petitioner, born on 25 June 2006, was found guilty by the Juvenile Justice Board of murder under Section 302 IPC for killing the deceased with a billhook on 17 February 2024.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), in proceedings arising from FIR No. 178/2022, registered for alleged cheating and related offences under Sect...
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The petitioner, a 24-year-old married woman, sought a mandamus directing the Chief Medical Officer, Bhadohi, to arrange termination of her pregnancy.
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The petitioners sought to quash Nongstoin P.S. Case No. 27(03) of 2022 and the consequential Special POCSO Case No. 30 of 2024.
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The petitioner had operated a petroleum retail outlet under the Physically Handicapped Woman category.
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The appellant was convicted by the Special Judge, POCSO, Chatra, under Sections 341, 342, 323, 324 and 307 of the Indian Penal Code (IPC), Section 8 of the POCSO Act, and Sections 3 and 4 of the Witchcraft Prevention...
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Three NEET-UG 2026 candidates challenged their results and the genuineness of the OMR sheets produced by the National Testing Agency (NTA).
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The prosecution alleged that on 28 April 2017 the appellant entered the home of the victim, then a child, restrained and sexually assaulted her while she was alone.
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On 16 February 2006, the deceased was travelling in a Chhakdo Rickshaw carrying castor seeds and beans when it overturned; he later died from his injuries.
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The claimants sought compensation under Section 166 of the Motor Vehicles Act, 1988, for the death of Champa, who died from injuries sustained in a motor accident on 12 November 2016 while travelling in a jeep.
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Respondent No. 2 alleged that he agreed to purchase sites from the petitioner and paid amounts towards the transactions, including ₹14,80,000 by RTGS and a disputed ₹30,00,000 in cash.
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The petitioner sought transfer of the investigation in Crime No. 446/2025, registered on a complaint alleging impersonation, forgery, fabrication of property documents, conspiracy and related offences concerning land...
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The dispute arose from recruitment to 150 Motor Vehicle Inspector posts under a notification dated 4 February 2016. The qualification required at least one year’s work experience in a reputed automobile workshop under...
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The prosecution alleged that the appellant repeatedly had sexual intercourse with PW1 after promising to marry her, and that she became pregnant and later gave birth to a child.
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At the Respondent’s request, the Appellant’s Executive Director (Engineering) unilaterally appointed the sole arbitrator on 14 November 2019.
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Newton Engineering and Chemicals Ltd. contracted with Indian Oil Corporation Ltd. (IOCL) to supply heat exchangers.
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The petitioners, accused Nos. 1, 4, 5 and 8, sought to quash the complaint, FIR and investigation in Crime No. 339/2019, registered for offences under Sections 420 and 477A read with Sections 34 and 120B of the Indian...
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The petitioner, a police inspector arrayed as accused No. 7, challenged the State Government’s order dated 23 July 2021 granting sanction for his prosecution and sought to quash the proceedings in C.C. No. 27847/2021,...
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An arbitral award dated 6 November 2021 was passed against the judgment debtors, and the decree-holder filed an execution petition on 13 May 2022.
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The District Magistrate, Doda, by Detention Order No. PSA/02 of 2026 dated 28 April 2026, ordered Din Mohd Wani’s preventive detention under the Jammu and Kashmir Public Safety Act, 1978, to prevent activities said to...
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The appellant and BF Infrastructure Limited entered into a Share Purchase Agreement (SPA) containing an arbitration clause providing for a sole arbitrator to be appointed in accordance with the Arbitration and Concili...
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The petitioner, the wife of Sugathan R., challenged his preventive detention under Section 3(1) of the Kerala Anti-Social Activities (Prevention) Act, 2007 (“KAAPA”).
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The appellant organisation had participated in earlier editions of the International Kolkata Book Fair. For the 48th edition, organised by the Publishers and Booksellers Guild (the “Guild”), the Guild refused to allot...
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The petitioner, a former Administrative Office Assistant at Yadava College, complained to the Directorate of Vigilance and Anti-Corruption (DVAC) on 24 November 2025 about alleged financial irregularities, including t...
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On 28 May 2014, Satish Chandra Gupta was travelling in the rear seat of a company-owned Mercedes driven by Sanjay Bhati.
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The petitioners completed their postgraduate degrees in December 2024 and began a three-year bond-service period as Senior Residents in 2025 under the Department’s SOP dated 16 February 2023.
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On 19 June 2025, police found 25 persons, including the appellant, staying at a house in Tiruppur. The prosecution case was that they were Bangladeshi nationals who had entered India without valid travel documents; Ba...
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The appellant, proprietor of Sri Amman Traders, challenged a notice dated 21 May 2026 initiating surcharge proceedings against him under Section 87 of the Tamil Nadu Co-operative Societies Act, 1983.
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The University advertised one Assistant Professor (Statistics) post in the College of Forestry as reserved for the EWS category.
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The petitioner claimed ownership of a 1,280 sq. ft. property at Plot No. 11, Sri Perumal Nagar, Periyakurichi, and challenged a notice issued by the Block Development Officer (BDO) alleging encroachment on a public pa...
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Ritesh Das, aged about nine, died in a road accident on 15 July 2019.
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The respondent sought recovery of amounts arising from three supply transactions through the Himachal Pradesh Micro and Small Enterprises Facilitation Council. After conciliation failed, the Council referred the dispu...
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The petitioner’s GST registration was cancelled by an order dated 26 March 2025, with effect from 6 November 2024, for non-filing of returns.
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The petitioner, a U.S. citizen, and respondent No. 4, an Indian citizen, married in Washington, where their son was born in February 2024 and acquired U.S. citizenship.
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In 1982, two acres in Sy.No.57, Singena Agrahara Village, were granted to respondent No.5, a member of a Scheduled Caste.
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A notification dated 10 January 2018 was issued to acquire land for the Indore–Dahod Railway Line.
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For Assessment Year 2007–08, Hindustan Zinc Ltd. claimed additional depreciation under Section 32(1)(iia) of the Income Tax Act, 1961, on new plant and machinery installed at its captive power plant and wind power plant.
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Appellant No. 5, convicted under Sections 147, 148, 323/149, 460/149 and 302/149 IPC and sentenced to life imprisonment by judgment dated 23 May 2023, sought permission to renew his passport, which had expired on 29 M...
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The petitioner challenged the constitutional validity of Section 24(iii) of the Rajasthan Municipalities Act, 2009, which disqualifies a person from contesting a municipal election where a competent court has taken co...
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Rihana underwent tubectomy at Arcot Government Hospital in 2018 but conceived and gave birth in 2022.
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The applicant sought regular bail under Section 483 read with Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), in FIR No. 149/2026, registered under Section 137(2) of the Bharatiya Nyaya Sanhita, 20...
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The petitioner, a partner in two aquaculture businesses, had permission—first granted to his predecessors and later renewed in his name—to lay underground pipelines through Government poramboke lands in Survey Nos.203...
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The case arose from FIR No. 1217/2025, registered under Section 103(1) of the Bharatiya Nyaya Sanhita, 2023, after the victim was allegedly assaulted twice by respondent no. 2 and died two days later
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The petitioner’s husband, a regular Group ‘D’ employee in the Revenue Department, died in harness on 28 July 2002.
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Following his arrest in Crime No. 27 of 2025, the petitioner was granted bail on 20 February 2025. After the case was taken on file as Spl.S.C.No.10 of 2025, he failed to appear, and the Special Court issued a Non-Bai...
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The petitioners, renewable-energy project developers, challenged Clauses 6.1(b), 6.1(c), 6.2 and 7.2 of the Karnataka Renewable Energy Policy 2022–27, including its amendment dated 27 February 2023.
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Minimum wages for Karnataka’s Garments Industry had previously been fixed by a 2014 notification.
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ACC Limited sued ACC Steel Pvt. Ltd., alleging infringement of its “ACC” trade mark and logo, passing off, and copyright infringement. ACC Steel used “ACC” in “ACC TMT 500” and as part of its corporate name.
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The petitioners, renewable-energy project developers, challenged Clauses 6.1(b), 6.1(c), 6.2 and 7.2 of the Karnataka Renewable Energy Policy 2022–27, including its amendment dated 27 February 2023.
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The petitioners, accused Nos. 1 and 3 in an ECIR registered in 2021 for alleged offences under Sections 3 and 4 of the Prevention of Money Laundering Act, 2002 (PMLA), were arrested on 8 May 2026.
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The petitioners, accused Nos. 1–15, were alleged to have assembled with approximately 100–150 students near Capital Hotel on 10 February 2016, in connection with the death of Rohith Remula, raised slogans and displaye...
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The petitioner’s trade mark THOTHA (Hindi label), applied for in 2007, was registered on 7 February 2023 after opposition proceedings.
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The petitioner was involved in three criminal cases and obtained bail in each.
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The proceedings concerned vending and hawking in the Nehru Place District Centre, including a contempt petition alleging breach of earlier directions and several petitions by vendors seeking permission to vend.
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The proceedings concerned vending and hawking in the Nehru Place District Centre, including a contempt petition alleging breach of earlier directions and several petitions by vendors seeking permission to vend.
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The proceedings concerned vending and hawking in the Nehru Place District Centre, including a contempt petition alleging breach of earlier directions and several petitions by vendors seeking permission to vend.
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The petitioner participated in NEET (UG) 2026 as a candidate in the Persons with Benchmark Disabilities (PwBD) category.
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The proceedings concerned vending and hawking in the Nehru Place District Centre, including a contempt petition alleging breach of earlier directions and several petitions by vendors seeking permission to vend.
3 MIN READ→
The proceedings concerned vending and hawking in the Nehru Place District Centre, including a contempt petition alleging breach of earlier directions and several petitions by vendors seeking permission to vend.
3 MIN READ→
The proceedings concerned vending and hawking in the Nehru Place District Centre, including a contempt petition alleging breach of earlier directions and several petitions by vendors seeking permission to vend.
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ANI Media Pvt. Ltd. sued RSY News and Google LLC, alleging that RSY News had uploaded twelve videos across four YouTube channels reproducing, wholly or substantially, ten ANI videos without permission.
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The petitioner, a contractor and agriculturist, applied for a non-prohibited-bore rifle licence in 2022, citing the safety of his life and property.
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The petitioner had obtained two agricultural gold loans of ₹3 lakh each from the State Bank of India (SBI), secured by pledged gold ornaments.
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During a police patrol in Tiruppur on 5 December 2023, the appellants were apprehended and allegedly admitted, with the assistance of a Bengali-speaking contractor, that they were Bangladeshi nationals who had entered...
3 MIN READ→
The proceedings concerned vending and hawking in the Nehru Place District Centre, including a contempt petition alleging breach of earlier directions and several petitions by vendors seeking permission to vend.
3 MIN READ→
These connected proceedings concerned hawking and vending in the Nehru Place District Centre (NPDC), including a contempt petition alleging non-compliance with earlier directions and writ petitions by vendors and othe...
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The petitioners sought payment of the unpaid differential compensation under the original award dated 30 March 2013.
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The petitioner supplied and installed Solar Power Generating Systems under composite contracts. For FY 2018–19, the respondent issued a show-cause notice under Section 74 of the Gujarat Goods and Services Tax Act, 201...
2 MIN READ→
The appellant was convicted by the Special Court for offences arising from repeated sexual assaults on the 12-year-old victim, including penetrative assaults in November 2021 and further incidents in December 2021.
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The Karnataka Public Works, Ports and Inland Water Transport Department awarded the respondent twelve contracts, dated 21 April 2012, for works in Belagavi.
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Axis Bank disbursed a loan of ₹16,66,795 to the appellant in January 2019 and later initiated arbitration.
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Police found two persons near a car and seized 32.615 kg of ganja concealed in it; a third person fled and was later identified as the respondent, who was arrayed as Accused No. 3 and shown as an absconder in a split...
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The second respondent, an engineering graduate, met the appellant at a coaching academy. They entered into a relationship and, on an understanding that they would marry, had a physical relationship over approximately...
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The Karnataka Public Works, Ports and Inland Water Transport Department awarded the respondent twelve contracts, dated 21 April 2012, for works in Belagavi.
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The petitioners challenged orders of the Assistant Commissioner and Deputy Commissioner directing resumption of land originally granted to Chikkavenkatabovi in 1933–34.
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The subject land was granted to Kutuvappa in 1959 and sold under a registered sale deed in 1975
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UPEIDA invited bids for an expressway project, with the bid due date fixed as 7 September 2026.
3 MIN READ→
The appellant, the first accused in Crime No. 138/2026 of Feroke Police Station, challenged the Special Court’s dismissal of his application for anticipatory bail.
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The petitions arose from protests against the Citizenship Amendment Act, 2019 and proposed National Register of Citizens, and alleged police use of excessive force at and around Jamia Millia Islamia University, partic...
4 MIN READ→
The petitions arose from the communal violence in North-East Delhi in February 2020, following protests and counter-mobilisations related to the Citizenship Amendment Act, 2019 and the proposed National Register of Ci...
3 MIN READ→
Reliance Infratel Limited (RITL) underwent a corporate insolvency resolution process.
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The appellants, two men and one woman, were apprehended in Tiruppur with two children.
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The petitioner was Accused No. 1 in a case registered after police found 51 buffaloes in a container lorry near Navayuga Toll, Nelamangala, while they were being transported from Haryana to Kerala.
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The appellants, the deceased’s husband and minor daughter, sought enhancement of compensation arising from her death in a road traffic accident on 19 June 2023.
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The Petitioner, elected Councillor from Ward No. 8 of a Municipal Council, held a caste certificate identifying her as “Kunbi” (OBC) and sought its validation.
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The plaintiffs, heirs of Rasikbhai Prabhudas Bhoi, claimed damages after he died by electrocution while on the terrace of a shop near an 11 kV electricity line.
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The parties married on 10 June 2015 and began living separately on 17 July 2017. The appellant issued a notice referring to desertion but later petitioned for divorce on the ground of cruelty.
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The petitioners alleged that the National Highways Authority of India (NHAI) had used their land at Survey No. 522/Paiki, village Dharampur, to construct a temporary road connecting the bypass/overbridge.
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The petitioners challenged the State’s notification dated 16 March 2023, issued under the proviso to Article 309 of the Constitution, amending various service rules.
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The petitioners sought quashing under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”), of FIR No. 250/2022, registered under Section 363 IPC, and consequential proceedings, on the basis of a settl...
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The plaintiffs alleged that defendants 1–5 operated the website `onlinerajnigandharetail.in`, using the plaintiffs’ “DS GROUP” and “RAJNIGANDHA” marks and the plaintiffs’ address to offer purported distributorships an...
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The District Magistrate, Pulwama, detained Aabid Majeed Sheikh under Section 8 of the Jammu and Kashmir Public Safety Act, 1978 (PSA), by order dated 3 May 2025, on grounds relating to security of the State.
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The original licensee, Babulal J. Chotai, had operated a tea and refreshment stall at Rajkot Railway Station for over four decades.
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The Railway Authorities appealed against the order allowing the original petitioner to continue operating a tea and refreshment stall at Wankaner Junction Railway Station, subject to payment of the licence fee and com...
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The Petitioners executed Development-cum-Sale Agreements in 1985, and in one case an Agreement for Sale in 1996, concerning several plots.
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The petitioners challenged a common adjudication order dated 25 March 2026, passed against 154 noticees, which imposed penalties under Section 122 of the Central Goods and Services Tax Act, 2017 (“CGST Act”).
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The petitioners challenged a common adjudication order dated 25 March 2026, passed against 154 noticees, which imposed penalties under Section 122 of the Central Goods and Services Tax Act, 2017 (“CGST Act”).
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The petitioner occupied land classified as “Grama Natham.”
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The petitioners challenged a common adjudication order dated 25 March 2026, passed against 154 noticees, which imposed penalties under Section 122 of the Central Goods and Services Tax Act, 2017 (“CGST Act”).
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The petitioner sought to quash FIR No. 152/2019, registered under Sections 363, 366A and 376 of the IPC, Section 6 of the POCSO Act, and Sections 9 and 11 of the Prohibition of Child Marriage Act, together with the co...
2 MIN READ→
The petitioner challenged ten orders placing its Importer Exporter Code on the Denied Entry List (DEL) for alleged non-fulfilment of export obligations under Advance and EPCG Authorisations.
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Petitioner No. 1, a public charitable trust, operated primary, secondary, junior-college and commerce-college institutions on a common campus in Pimpri.
3 MIN READ→
The petitioners challenged the Sub-Divisional Officer’s order dated 24 September 2026 reserving the office of Sarpanch, Gram Panchayat Manchi, for OBC (Woman).
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The respondent filed a suit for specific performance against the petitioner’s father, relying on an agreement of sale dated 17 April 2015. The suit was filed on 26 September 2015; on the return date, 17 October 2015,...
3 MIN READ→
The respondent, a registered garment manufacturer and exporter, obtained refunds of accumulated input tax credit for July–December 2017. The refund-sanction orders were issued between 12 January and 28 March 2018.
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The petitions arose from Crime No. 157/2019, registered by Hassan City Police on the basis of information dated 24 October 2019 from the Special Land Acquisition Officer, Hemavathi River Project.
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Hassan City Police registered Crime No. 157/2019 against unknown persons, on a complaint dated 24 October 2019 by the Special Land Acquisition Officer, alleging fraudulent grants of land reserved for Hemavathi River P...
2 MIN READ→
The petitioner, a registered trade mark agent, challenged the Trade Marks Registry’s practice of requiring applicants represented by agents to file a stamped power of attorney.
3 MIN READ→
The appeals arose from the NIA investigation into the June 2022 murder of Kanhaiya Lal in Udaipur.
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The petitioner, an elected Sarpanch of Gram Panchayat Sarkipar, challenged no-confidence proceedings initiated on a proposal dated 21.09.2026, and the consequential notice dated 24.09.2026 fixing a meeting for 04.10.2...
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The petitions challenged an order dated 16 March 2026 and corrigendum dated 24 March 2026 made by the Authority under the Minimum Wages Act, 1948 and the Regional Labour Commissioner (Central), Asansol, in Application...
3 MIN READ→
Lal Singh, serving a sentence under a 1997 judgment, sought seven days’ parole under the Rajasthan Prisoners Release on Parole Rules, 1958.
2 MIN READ→
The petitions challenged an order dated 16 March 2026 and corrigendum dated 24 March 2026 made by the Authority under the Minimum Wages Act, 1948 and the Regional Labour Commissioner (Central), Asansol, in Application...
3 MIN READ→
The petitioner, a construction firm, had permission to construct on the relevant plots and had paid royalty for excavation of 897 brass of murum.
2 MIN READ→
The petitioners challenged GST show-cause notices and adjudication orders, principally on the ground that the PDFs available on the GST common portal did not display a physical or digital signature and were therefore...
3 MIN READ→
The prosecution alleged that Accused Nos. 1 and 2 caused the death of Sandeep K. Manjaragi, and that the petitioner, Accused No. 10, issued a tampered report from a government scientific agency to screen evidence of t...
2 MIN READ→
The petitioner, born in Maharashtra in 2009, studied in Gujarat from nursery until October 2019.
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Durgesh Kumar appeared in the Staff Selection Commission’s Multi-Tasking Staff Examination, 2016. By memorandum dated 29 September 2017, the SSC cancelled his candidature and debarred him from its examinations for thr...
2 MIN READ→
The Indore Development Authority (IDA) challenged revisional orders under Section 51 of the Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973, which directed that several landowners’ lands be excluded from Town D...
2 MIN READ→
The petitioner challenged SEBI’s attachment order dated 10 October 2024 and a consequential sale notice dated 21 August 2026, which scheduled an auction of its 16.053-hectare agricultural property
3 MIN READ→
The appellant was convicted by the Special Court of offences under Sections 376 and 506 of the Indian Penal Code (IPC) and Section 6 of the Protection of Children from Sexual Offences Act, 2012 (POCSO Act).
3 MIN READ→
The petitioner occupied land classified as Grama Natham in S.F. No. 225/28, Naduvappatti Village.
2 MIN READ→
The petitioner was convicted under Section 376 of the Indian Penal Code, 1860, and sentenced to life imprisonment and a fine of ₹50,000, with two years’ simple imprisonment in default of payment.
2 MIN READ→
Jawri Mal Bishnoi, a Joint Director General of Foreign Trade, was arrested by the CBI on 24 March 2023 in a bribery trap and died the following morning while in CBI custody.
3 MIN READ→
The applicants sought quashing of an FIR registered at Bopal Police Station in 2026, alleging offences under Sections 318(4), 336(2), 336(3), 338, 340(2), 61 and 3(5) of the Bharatiya Nyaya Sanhita, 2023.
2 MIN READ→
The applicant sought anticipatory bail in a DGGI investigation alleging clandestine manufacture and clearance of pan masala, zarda-scented tobacco and desi dohra, with alleged revenue evasion exceeding ₹186.62 crore.
3 MIN READ→
The applicants sought execution of an arbitral award against Judgment Debtors Nos. 1–3, requiring payment of principal sums, interest and compensation.
3 MIN READ→
The petitioner challenged his formal arrest on 29 August 2025 and remand orders dated 29 August and 11 September 2025 in a case arising from FIR Case Crime No. 4 of 2025.
3 MIN READ→
In 1912, the Government assigned 31.10 acres at Tallakulam, Madurai, to the American Board of Commissioners for Foreign Missions for an industrial home for needy women.
3 MIN READ→
The petitioner claimed 50 cents in S.No. 282/3 under a registered sale deed dated 17.06.2004.
3 MIN READ→
The four petitioners were government servants suspended following arrests in Vigilance Department trap cases registered under the Prevention of Corruption Act, 1988.
3 MIN READ→
The batch comprised petitions by retired employees and family members of deceased employees seeking retirement benefits, family pension, revisions and arrears.
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Accused Nos. 1 and 2—a Sub-Registrar and his wife—were convicted in Special Case No. 91 of 2011 for possessing assets disproportionate to the officer’s known sources of income.
2 MIN READ→
The petitioner, a directly elected Sarpanch, challenged a notice dated 21 September 2026 convening a meeting on 1 October 2026 to consider a no-confidence motion initiated by nine Panchas.
2 MIN READ→
The nine-year-old daughter of PW1 and PW2 went missing on 2 March 2024. Her body was found in a canal on 5 March, and post-mortem evidence established homicidal death involving asphyxia and genital injuries; semen was...
3 MIN READ→
The petitioner challenged the Municipal Corporation’s notice dated 7 April 2026 requiring removal of portions of its hotel building on R.N.T. Marg, Indore, said to obstruct widening of the road to 24 metres under the...
3 MIN READ→
The Directorate of Revenue Intelligence (DRI) searched a flat rented by the applicants’ son and recovered 882 gold bars, jewellery, watches, cash and other items valued at approximately ₹109.33 crore.
3 MIN READ→
In orders dated 28 March 2022 disposing of the petitioner’s Section 9 applications, the Court recorded the respondent’s statement that the properties covered by the parties’ MoUs would remain under status quo as to ti...
2 MIN READ→
The petitioner, describing the proceedings as a public interest litigation, sought a direction to the Election Commission of India to act on his representation dated 30 June 2026.
2 MIN READ→
Following information from an NGO that women were being detained for prostitution, police raided rooms in Krishna Building, Mumbai, on 17 February 2011.
3 MIN READ→
UPEIDA invited bids for an EPC project connecting Jewar Airport to the Ganga Expressway. The bid due date was 7 September 2026.
3 MIN READ→
The petitioner enrolled in the B.H.M.S. course at the third respondent college for 2025–2030 and deposited fees.
2 MIN READ→
The applications arose from Crime No. 373/2026, registered at Police Station Mandir Hasaud under Sections 318(4) and 3(5) of the Bharatiya Nyaya Sanhita, 2023, and Sections 3/7 of the Essential Commodities Act, 1955.
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The petitioner had resided in the premises for approximately 24–25 years, initially as a caretaker, and claimed settled occupation of its first floor.
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The petitioners applied in 2018 and 2021 for CL-2 retail liquor licences said to fall within an unissued 1987 quota, paying the prescribed amounts.
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The petitioner, a member of CSI Trinity Church, alleged that a lease of premises within the church had been used to operate Lumara Bar and Kitchen, where alcohol was served and dance performances were conducted.
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The subject land was initially in the unauthorised occupation of A.D. Muniyappa, whose occupation was regularised in 1978.
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The land in dispute was granted to Venkatappa in 1954. It was sold first on 25 May 1971 and again in 1985.
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The petitioners, accused Nos. 1 and 2, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) in Crime No. 140 of 2026, registered for offences under Sections 318(4), 319(2), 33...
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Respondent No. 2 filed a private complaint under Section 200 Cr.P.C. alleging offences under Sections 181, 191 and 193 IPC and Section 125A of the Representation of the People Act, 1951.
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The complainant alleged that Pearson had obtained access to its Kaleido educational software for trial and licensing discussions, then copied and marketed it as MyPedia.
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The applicant sought to quash Criminal Case No. 650 of 2020, pending before the JMFC, Idar, for alleged offences under Sections 2, 9, 39, 50 and 51 of the Wild Life (Protection) Act, 1972.
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The petitioner’s father transferred land to WBSEDCL for a sub-station project in the context of a 29 November 1995 resolution recording that a member of the affected family would be considered for employment; the reso...
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The appellant sought condonation of an 859-day delay in filing a Letters Patent Appeal against an order dated 6 April 2022.
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The petitioner obtained permission from the village panchayat in 2014 to construct a community hall on land in Survey No. 264/1, Nattarpatti Village.
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The petitioners sought quashing under Section 528 of the BNSS of FIR No. 60/2022, registered under Sections 323/354/34 IPC and Section 8 of the POCSO Act.
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The appellants, legal heirs of female descendants of Jugri and her son Gorelal, sued for a share in property alleged to be ancestral.
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The appeals challenged the appellants’ convictions under Sections 302/34, 201/34 and 120B of the Indian Penal Code (IPC), and Section 27 of the Arms Act, arising from the murder of Md. Abdul Kalam Ansari.
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The Appellant was arrested on 9 October 2007 in connection with a prosecution arising from the recovery of arms, ammunition and explosives.
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The respondent was convicted by the Sessions Court under Section 302 IPC for the strangulation deaths of her stepmother and minor stepbrother, whose bodies were found in the stepmother’s locked house on 7 September 2011.
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The appellant was one of six persons convicted under Section 6 of the Chhattisgarh Agricultural Cattle Preservation Act, 2004, for allegedly transporting cattle for slaughter or knowing they were likely to be slaughte...
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The petitioner applied for Tamil Nadu MBBS/BDS Management Quota counselling for 2026–2027, stating Telugu as her mother tongue, but selected “No” for the linguistic-minority category because she had not obtained the p...
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The petitioner-deity, through its trustee, sought demarcation of 11 plots recorded in its name, alleging encroachment and unauthorised use of parts of the land.
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The petitioners, who had qualified the regular Teacher Eligibility Test (TET) and were awaiting teacher recruitment, challenged the State Government Order dated 2 September 2026 and consequential memorandum/advertisem...
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The Enforcement Directorate filed a complaint under Section 44(1)(b) of the Prevention of Money Laundering Act, 2002 (PMLA) on 27 March 2025.
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The first respondent’s six containers, carrying 4,050 bags of raw watermelon seeds for onward transhipment to Nepal, arrived at Chennai Port.
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Respondent No. 2 was employed by the petitioner cooperative society, initially as a salesman and later as an accountant; he also officiated as its secretary for a period.
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The appellant was convicted under Section 302 of the Indian Penal Code and Section 27 of the Arms Act for allegedly shooting and killing Sukho Sada during a dispute near a palm tree.
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The dispute concerned Site No. 568/A/5, measuring 50′ × 80′, at Kadaravalli (Kadrolli) village.
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The petitioner’s land measuring 1,187 sq. metres in Survey No. 40, Mellahalli Village, was acquired for widening the Mysuru–Madikeri Highway.
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The petitioners challenged notifications issued under Sections 28(1) and 28(4) of the Karnataka Industrial Areas Development Act, 1966 (“KIAD Act”), proposing and finalising acquisition of their 6 acres and 23 guntas...
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The Bangalore Development Authority (BDA) engaged NCC Limited to renovate and reconstruct the Puttanna Kanagal Theatre and adjoining shopping complexes under an agreement dated 27 June 2012. The works covered four blo...
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Three fatal accidents occurred when a tractor-trailer overturned and fell on three persons who were waiting near a weighbridge after Nilgiri poles had been cut and loaded for transport.
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The respondent institutions, recognised to conduct four-year integrated B.A. B.Ed./B.Sc. B.Ed. programmes, applied to transition to the Integrated Teacher Education Programme (ITEP) for the 2026–27 academic session.
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Jayantibhai Ambalal Patel, Managing Director of Jayanti Super Construction Pvt. Ltd., sought to quash an FIR and subsequent charge-sheet arising from the collapse of a 9-lakh-litre water tank constructed under a gover...
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The State Pollution Control Board filed Complaint Case No. 2(c) C.C.47 of 2013 against erstwhile Bhushan Steel Limited (BSL) and three former officials, alleging contraventions of Sections 21 and 23 of the Air (Preven...
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The petitioner exported goods on payment of IGST and filed five refund applications totalling approximately ₹3.15 crore. The refund claims were rejected by the proper officer for want of supporting documents; on appea...
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Respondent No. 2’s complaint led to registration of Crime No. 557/2015 and, following investigation, a charge sheet against the petitioners and others.
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Javarayigowda sued for partition and separate possession of a one-half share in properties covered by a compromise decree in an earlier partition suit, contending that the properties had been allotted jointly to him a...
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The appellants, the husband and children of Munilakshmamma, sought compensation for her death in a road accident on 28 June 2024 involving a bus.
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The Karnataka State Human Rights Commission (KS HRC) considered a complaint alleging that NIMHANS failed to provide adequate and timely care to Prem Singh, who was brought to its casualty ward with head injuries on 24...
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The petitioner filed a public interest petition under Article 226 seeking to set aside development permissions granted to Respondent Nos. 3–7 for redevelopment projects in Navi Mumbai.
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The appellant was alleged to have repeatedly sexually assaulted the victim, who was about fourteen years old, between February 2015 and February 2016.
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The appellant was convicted under Sections 366 and 376 IPC for kidnapping and raping a 14-year-old girl, and sentenced to three years’ rigorous imprisonment under Section 366 and seven years’ rigorous imprisonment und...
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The respondent institutions, recognised to conduct four-year integrated B.A. B.Ed./B.Sc. B.Ed. programmes, applied to transition to the Integrated Teacher Education Programme (ITEP) for the 2026–27 academic session.
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The respondent institutions, recognised to conduct integrated B.A. B.Ed./B.Sc. B.Ed. programmes, applied to transition to the Integrated Teacher Education Programme (ITEP) for the 2026–27 academic session.
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The petitioners, along with approximately 40 others, were accused in Crime No. 105 of 2017 of offences under Sections 341, 143 and 188 of the IPC, arising from a protest by local agriculturists against the State Gover...
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Petitioner No. 1, a Turkmenistan citizen, arrived in India on 25 March 2026 holding a valid passport and Business Visa.
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The prosecution alleged that respondent No. 1, an elected municipal corporator, led respondents Nos. 2–4 in assaulting and abusing three doctors, including a woman doctor, at a municipal hospital while they were on duty.
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The petitioner claimed agricultural land under a registered Will allegedly executed by Chandan Singh, who died in 2016. Bhagwati Devi, Chandan Singh’s surviving sister, claimed natural succession and challenged the Will.
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The appellant, charged under Section 121 IPC and Sections 17, 18, 39 and 40 of the UAPA, was alleged to have participated in an ISIS-affiliated terrorist conspiracy and to have provided funds for its activities.
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Respondent No. 2 instituted a recovery suit in 2016 for ₹35,50,000, alleging that ₹27,92,467 remained due for supplied aluminium products.
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The appellants were teachers at a recognised private unaided school whose management the Government of NCT of Delhi had taken over under Section 20(1) read with Section 24(4) of the Delhi School Education Act, 1973 (D...
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The petitioner Trusts claimed ownership of land at Paspoli, Mumbai, relying on historic conveyances and revenue records.
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The State auctioned Stone Block No. 27 in 2017, and issued a letter of intent (LOI) to Balaji Enterprises on 21 September 2017.
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The petitioner was pursuing a B.U.M.S. course at Government TIBBI College and Hospital, Patna. Having failed in two subjects in the first supplementary examination of the Second Professional course, she awaited a seco...
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The petitioner, a senior citizen, and her husband had transferred agricultural lands and other properties to their son, daughter-in-law and grandchildren in 2015.
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The petitioner sought a direction to include his son in the provisional rank list for MBBS admissions for 2026–2027 as an NRI candidate under the Management Quota.
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The petitioner, an NBFC undergoing CIRP from 8 October 2021, obtained approval of a resolution plan on 11 August 2023.
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The State’s 2012 Recruitment and Promotion Rules for Medical Officers permitted recruitment either on a regular or contractual basis. An advertisement dated 4 December 2024 invited applications for Medical Officer pos...
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Respondent No. 4, Dinanath Rana, claimed gratuity for service from 7 February 2002 to 12 June 2020 at IRCTC, successively deployed through three contractors.
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Vedanta relied on MoUs and agreements made in 2003, 2004 and 2007 concerning a proposed alumina project and an intended supply of 150 million tonnes of bauxite at a price linked to extraction costs and royalty.
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The claimant, aged about 16, was struck by a truck while walking on 31 May 2011.
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The Judgment Debtor deposited Rs. 2,30,33,32,891 with the High Court Registry pursuant to earlier orders.
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The petitioner challenged a notice dated 26 May 2025 issued by the Sub-Registrar, Belagavi, seeking recovery of alleged deficit stamp duty on a sale deed executed and registered in 2018.
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Four cold-storage businesses challenged arbitral proceedings and awards made under Section 84 of the Multi-State Co-operative Societies Act, 2002 (MSCS Act). Their principal contention was that no separate notice unde...
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The dispute concerned Site No. 568/A/5, measuring 50′ × 80′, at Kadaravalli (Kadrolli) village.
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The appellants challenged the Trial Court’s order dated 4 July 2026 rejecting their applications for regular bail in FIR No. 59/2020, concerning the North-East Delhi riots and offences under the Unlawful Activities (P...
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The applicant, the returned candidate in the 23 April 2026 Ambasamudram Assembly election, was elected with 65,589 votes.
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The appellants challenged the Trial Court’s order dated 4 July 2026 rejecting their applications for regular bail in FIR No. 59/2020, concerning the North-East Delhi riots and offences under the Unlawful Activities (P...
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B had been married to C; their marriage was dissolved by a decree dated 10 November 2021. B later entered into a live-in relationship with A, and a child was born to them on 4 February 2026. The child’s birth register...
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The respondent obtained an ex parte decree for recovery of possession on 10 July 2012.
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The petitioner sought to quash the charge sheet in Spl. C. No. 741/2024, pending before the VIII Additional District and Sessions Judge, Bengaluru Rural.
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The prosecution alleged that on 29 May 2016 the appellant took his six-year-old son, Shivu, assaulted him, and caused his death; the body was later found concealed in agricultural land.
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The prosecution alleged that the appellants—Accused Nos. 1 and 2—conspired to murder Accused No. 2’s minor daughter after Accused No. 1 allegedly sexually assaulted and impregnated her.
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The petitioner, Accused No. 23, sought regular bail in a PMLA prosecution arising from alleged fraudulent claims and awards of land-acquisition compensation, said to have resulted in misappropriation of ₹64.01 crore.
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The claimant, aged 30, was riding a motorcycle when it collided with a lorry on 13 May 2017. He sustained severe injuries, including amputation of his right arm and right leg and injury to his left hand.
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The State filed a writ appeal under Section 2(1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth ko Appeal) Adhiniyam, 2005, challenging an order dated 29 January 2024.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in an FIR alleging offences under Sections 21, 25 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.
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The petitioner’s land in Sy. No. 71/4, Nandur (K) Village, was included in a KIADB acquisition initiated by a preliminary notification dated 9 December 2020 under Section 28(1) of the Karnataka Industrial Areas Develo...
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The petitioner’s land in Sy. No. 71/6 at Nandur (K), Kalaburagi, was included in a preliminary acquisition notification dated 9 December 2020 under Section 28(1) of the Karnataka Industrial Areas Development Act, 1966...
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The petitioner’s land in Sy. No. 72, measuring three acres at Nandur(K), was notified for acquisition under Section 28 of the Karnataka Industrial Areas Development Act, 1966 (“KIAD Act”).
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