LRTHE NATIONAL MONTHLY LEDGER
Explore 875 LawLens reports on Indian court judgments published in September 2026, with case summaries, legal issues and key holdings.
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The petitioner, daughter-in-law of respondent no. 2, lived in a ground-floor portion of the property owned by her mother-in-law.
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The prosecution alleged that, on 2 November 2018, eleven assailants arrived on motorcycles and fired at Deepak Kumar and Dinkar Singh @ Sunny near a snack shop; both later died.
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The petitioner sought police protection to conduct a Kumbabishekam on 25 October 2026 at four temples in Sathanur Village, claiming that the Sri Madura Kaliyamman Public Charitable Trust had been managing and renovati...
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The petitioner, a Sri Lankan national, entered India on an e-Tourist Visa valid from 14 May to 13 June 2026.
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Both petitioners were summoned in connection with proceedings arising from an SFIO complaint and a subsequent PMLA investigation. They appeared before the Enforcement Directorate (ED), provided statements and document...
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The petitioner, then in custody in connection with an FIR, sought a writ of habeas corpus for production of her mother and alleged minor son, claiming that she could not contact them and that their whereabouts were un...
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The common judgment concerns four petitions raising issues of bail conditions, prolonged criminal proceedings, and compliance by subordinate courts with High Court directions.
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The first petitioner sought permission to act for her husband, Bovas, who was unconscious and non-responsive following a hemorrhagic stroke and was undergoing continuous treatment for quadriparesis.
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The DDA’s IDLI portal for leasehold-to-freehold conversion applications had been non-functional since 2 January 2026, following a MoHUA communication requiring a policy decision on conversion charges.
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The complainant appealed under Section 413 of the Bharatiya Nagarik Suraksha Sanhita, 2023, against the acquittal of three accused in Special (POCSO) Case No. 39 of 2019.
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The writ petitioner challenged e-auction notices issued by the Hariharpara Panchayat Samiti for leases of 13 ferry ghats, contending that Rule 281(iii) of the West Bengal Land and Land Reforms Manual, 1991 entitled a...
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The writ petitioner challenged e-auction notices dated 25 June 2026 for the lease of 13 ferry ghats, contending that Rule 281(iii) of the West Bengal Land and Land Reforms Manual, 1991 required preferential settlement...
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The DDA’s IDLI portal for leasehold-to-freehold conversion applications had been non-functional since 2 January 2026, following a MoHUA communication requiring a policy decision on conversion charges.
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An FIR was registered against the applicant under Sections 51, 63 and 64 of the Copyright Act, 1957, after police seized Honda-branded two-wheeler accessories and 250 standalone logo stickers from commercial premises,...
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The petitioners had obtained a house-building loan of ₹6,34,553 from respondent no. 2 on 14 August 2016.
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Petitioner No. 1, a registered unrecognised political party, had contested the 2024 Lok Sabha election and the 2026 West Bengal Legislative Assembly election using the symbol “Envelope.”
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The Enforcement Directorate (ED) registered an ECIR against the petitioner and his family in 2020, treating a CBI charge-sheet as the scheduled offence.
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The DDA’s IDLI portal for leasehold-to-freehold conversion applications had been non-functional since 2 January 2026, following a MoHUA communication requiring a policy decision on conversion charges.
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The petitioner, a B.Com. LL.B. student, suffered a serious abdominal injury while playing in a University football tournament in November 2023.
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The petitioner, a B.Com. LL.B. student, was debarred from the sixth-semester examinations after recording 63.76% attendance, below the 65% threshold for consideration of condonation under the University’s regulations.
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The prosecution alleged that Dipali Roy killed her daughter Bulbuli’s newborn son and disposed of the body near or in the Teesta River.
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Petitioner No. 1’s birth was registered on the basis of her parents’ application, recording her date of birth as 1 January 2008; a certificate was issued on 5 June 2025.
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The DDA’s IDLI portal for leasehold-to-freehold conversion applications had been non-functional since 2 January 2026, following a MoHUA communication requiring a policy decision on conversion charges.
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The CIRP of Syska E-Retails LLP commenced on 17 June 2025.
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The applicant was facing trial in Special Session Trial No. 49 of 2025, arising from Case Crime No. 320 of 2024, for offences under Section 376 IPC read with Sections 3/4 of the POCSO Act
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Orris owned land on which Three C Shelters Private Limited (the corporate debtor) was developing the Greenopolis project.
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The appellant, a contractor, held two earlier PMGSY contracts and three later, separate contracts with CGRRDA.
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Sterling Holiday Resorts Limited (“the Borrower”) mortgaged its Ooty resort to IFCI and defaulted on the loan.
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The petitioner sought a writ of habeas corpus for production and release of her 19-year-old daughter, who was a victim in a pending POCSO case against the fourth respondent; the fifth respondent was also implicated in...
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The appellant challenged the Trial Court’s order rejecting bail in a prosecution under Sections 120B, 121, 121A and 122 IPC; Sections 17, 18, 18B, 20, 38 and 39 of the UAPA; and Sections 4 and 5 of the Explosive Subst...
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The National Highways Authority of India (NHAI) appealed under Section 37 of the Arbitration and Conciliation Act, 1996, against the dismissal of its Section 34 applications challenging arbitral awards concerning land...
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The petitioner sought to quash an FIR registered at Crime No. 58/2026 at Tukoganj Police Station, Indore, for an offence under Section 69 of the Bharatiya Nyaya Sanhita, 2023, and the consequential proceedings, relyin...
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The appellant-victim challenged only the compensation awarded following the respondent’s conviction for rape and related offences under the Indian Penal Code and the Scheduled Castes and the Scheduled Tribes (Preventi...
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The appellant sought bail and suspension of sentence during his appeal against his conviction in Sessions Trial No. 391A of 2013, arising from a case under Section 302 IPC and Section 7 of the Criminal Law Amendment Act.
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The appellant-complainant alleged that respondent No. 2 had borrowed ₹3,00,000 and issued a cheque in repayment, which was dishonoured.
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The petitioner, a judicial officer, was dismissed from service following a departmental inquiry into allegations that he pronounced an order partly allowing an appeal on 21 December 2012, then issued a contradictory o...
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The State appealed the Special Judge’s judgment acquitting Desh Raj of offences under Sections 363 and 376(2)(n) IPC and Section 5(1) read with Section 6 of the POCSO Act.
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The plaintiff filed O.S. No. 209 of 2023, seeking dissolution of a partnership, before the First Additional Sub Court, Thrissur.
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The petitioner sought Scheduled Tribe community certificates for himself and his children, claiming they belong to the Hindu Kurumans community.
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The first petitioner is the wife and the second petitioner the son of C.R. Jeyabal, who was stated to be in a comatose condition following post-surgical complications and unable to make or communicate decisions for hi...
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J. Babu Naidu, a senior citizen, sought cancellation under Section 23 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (“the Act”) of three settlement deeds executed in 2015 in favour of his dau...
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The deceased, Vivekananthan, a Scheduled Caste member and political party office-bearer, was allegedly attacked with sickles by appellants A1–A5 near Sunbeam School on 31 January 2024.
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Sonal Garments (India) Pvt. Ltd. was ordered to be wound up, and its Office Unit No. 134-A at Mittal Court was sold to Rohstoffe International Pvt. Ltd. through an auction overseen by the Company Court for ₹2.65 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 petitioner sought to quash FIR in Crime No. 100/2026, registered by Yelandur Police for alleged offences under Sections 299 and 324(4) of the Bharatiya Nyaya Sanhita, 2023, and Section 3(1)(t) of the Scheduled Cas...
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The prosecution alleged that on 18 October 2018, the appellant squeezed the right breast of the ten-year-old victim, who had a disability arising from a brain tumour.
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The parties’ agreement provided for unresolved disputes to be referred to a sole arbitrator nominated by DMRC and stated that the conciliator or arbitrator could be a DMRC employee. It also provided that the arbitrati...
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The appellant, the prosecutrix’s father, was accused of gagging her, removing her clothes and attempting penile-vaginal intercourse at their home on 21 February 2015.
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The respondent’s reinstatement was directed by an order dated 14 March 2024, but the appellants had not implemented it despite no interim relief being granted
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![Tribunal upholds removal of Chandigarh teachers named as beneficiaries in recruitment paper-leak probe, despite their not being charge-sheeted in the case. Deepika vs Education Deptt., Ut Chandigarh. CAT - ['Chandigarh']. LawLens](/stories/thumbnails/tribunal-upholds-removal-of-chandigarh-teachers-named-as-beneficiaries-in-recruitment-pape-a29b6f93771149d1b54a619e85fd102f.webp)
Chandigarh Administration recruited Junior Basic Teachers (JBTs) and other teachers in 2014–2015.
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The appellants were successful bidders for stone-mining blocks at Rajouli, Nawadah, and entered into lease arrangements after obtaining mining-plan approval and environmental clearance.
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The borrower had mortgaged the property to Indian Overseas Bank in 2007.
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The complainant alleged that the applicant, a police inspector, concealed his existing marriage, induced her to travel to Varanasi on a promise of marriage, drugged and sexually assaulted her, secretly recorded obscen...
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The petitioners operated manufacturing units in Uttarakhand and brought notified agricultural produce from outside the State for processing or manufacture.
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The connected appeals arose from a bus accident on 11 August 2012 involving vehicle No. HP-68-4949, which left the road and fell into a gorge.
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The petitioner held a BWH-2 bottling-plant licence and subsidiary L-13C, L-15 and L-16 licences, renewed through 2024–25, and applied for renewal for 2025–26.
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![Tribunal upholds removal of Chandigarh teachers named as beneficiaries in recruitment paper-leak probe, despite their not being charge-sheeted in the case. Sonia vs Education Deptt., Ut Chandigarh. CAT - ['Chandigarh']. LawLens](/stories/thumbnails/tribunal-upholds-removal-of-chandigarh-teachers-named-as-beneficiaries-in-recruitment-pape-3f061884a7cc4bab9996e2cb58c5b0db.webp)
Chandigarh Administration recruited Junior Basic Teachers (JBTs) and other teachers in 2014–2015.
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The petitioner, a member of an aboriginal tribe, entered into an agreement to sell two residential plots to a non-tribal and received earnest money.
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The petitioner filed a writ petition under Article 226 seeking certiorari to quash G.O.(Ms) No.313 dated 06.10.2025, which prescribed guidelines for identifying and renaming caste-based or objectionable names of resid...
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The Commissioner of Police, Pune City, passed a detention order against the petitioner on 16 June 2026 under the Maharashtra Prevention of Dangerous Activities Act, 1981 (MPDA Act); the petitioner was detained from 17...
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During a second appeal concerning the transportation of Arvind Kejriwal’s Electoral Photo Identity Card, the Central Information Commission (CIC) treated his letter requesting information about Prime Minister Narendra...
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The petitioners applied for passports under the Tatkal Scheme. Following adverse police verification reports identifying four FIRs concerning petitioner no. 1 and one FIR concerning petitioner no. 2, the Regional Pass...
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Sharada, an unmarried woman aged approximately 62, died in a car accident on 8 May 2019.
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The petitioner’s land, including Survey No. 163/1/1 at Nandur-K village, was acquired under Sections 28(1) and 28(4) of the Karnataka Industrial Areas Development Act, 1966 (KIAD Act), by preliminary notification date...
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The petitioner challenged the order dated 16 July 2022 entering his name in the Register of Rowdies.
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The appellants, parents of the deceased, challenged the Tribunal’s award in a claim arising from a 22 April 2013 collision between a NEKRTC bus and an autorickshaw.
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The petitioner’s two daughters were born while she was still legally married to the fifth respondent, K. Dasarathan.
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The petitioner, the detenu’s wife, challenged the Commissioner of Police’s detention order dated 11 July 2026, which classified her husband as a “Goonda” under the Tamil Nadu Prevention of Dangerous Activities Act, 1982.
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The petitioner, who was suffering from a kidney ailment, sought approval for a kidney transplant from Umarani, a proposed donor who was not his “near relative” and was stated to be his friend and employee.
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Jyoti, the daughter-in-law of Respondent No. 2 and wife of Respondent No. 3, lived with her minor son in the disputed property, which she claimed was her matrimonial/shared household.
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The petitioner, an association of residents of Pocket K, Sarita Vihar, challenged the allotment of part of a public park to respondent no. 3 for a nursery school and the DDA’s sanction for its construction
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In CRL.M.C. 2551/2025, the proposed accused challenged an order directing notice under Section 223 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), before the Magistrate recorded the complainant’s pre-summoning...
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In CRL.M.C. 2551/2025, the proposed accused challenged an order directing notice under Section 223 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), before the Magistrate recorded the complainant’s pre-summoning...
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The petitioner filed a partition suit and an application for temporary injunction under Order XXXIX Rules 1 and 2 CPC.
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The petitioner, a BDS final-year candidate, was declared unsuccessful after receiving below-pass theory marks in four subjects, although she obtained 1002/1600 overall and passed the practical components.
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The petitioner sought information under the Right to Information Act, 2005, concerning PWD Tender No. 597 and alleged financial irregularities of Rs. 1,954.1 crore referred to in a CAG audit report.
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On 28 September 2007, a Food Inspector took a sample of Vanaspati from a 15 kg tin at a Kolkata hotel. The Public Analyst reported a melting point of 42.4°C, above the then-prescribed maximum of 41°C; a Central Food L...
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The complainant alleged that the appellant sexually assaulted and injured her at a grocery shop on 5 August 2023, threatened her, and subjected her to caste-based abuse.
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The petitioners challenged attachment orders dated 27 November 2025 and 3 July 2026, and sought to reduce the 10% simple interest awarded on gratuity to 8%.
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The petitioners challenged a preliminary notification dated 29 March 2023, issued under Section 11 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (“20...
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The petitioner, plaintiff in O.S. No. 4203 of 2019, challenged under Article 227 an order of the III Additional City Civil and Sessions Judge, Bengaluru, declining to grant an ad-interim ex parte injunction on I.A. No...
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The Plaintiff, a freight-forwarding company, claimed that Hapag-Lloyd AG quoted and confirmed bookings for 510 containers in February 2022, but cancelled them the next day.
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The appeals concerned two buildings opposite each other at WP-489 and WP-531, Shiva Market, Wazirpur Village, Delhi.
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The State had recognised three police associations: the Kerala Police Association (KPA), the Kerala Police Officers’ Association (KPOA), and the Kerala Police Senior Officers’ Association (KPSOA). By Government Order...
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The petitioner sought review of the Division Bench’s order dated 17 July 2026 allowing respondent No. 6’s writ appeal and setting aside the Single Judge’s direction to transfer the investigation into the petitioner’s...
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The petitioner, a Scheduled Caste candidate with certified 100% permanent visual impairment, applied for an LDC post through the JRBT recruitment process.
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These connected writ petitions challenged orders suspending Customs Broker licences under Regulation 16(1) of the Customs Brokers Licensing Regulations, 2018 (CBLR), and, in some cases, orders continuing suspension un...
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The Tirunelveli Diocesan Council’s term expired on 12 April 2024, but elections for the 2024–2027 triennium were not held.
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On 23 December 2020, the appellant allegedly attacked his stepfather, Balusamy, with a vegetable cutter, inflicting multiple chop injuries that proved fatal, and also injured his mother, Vellaiammal.
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The appellant stated that he had been appointed Pastorate Chairman of Keela Sadayamangulam Pastorate and, in that capacity, Correspondent of three TDTA schools for a three-year term; his appointment as Correspondent h...
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The petitioner challenged detention orders dated 2 April 2026 made under Section 3(1) of the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 (PIT NDPS Act).
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The petitioner challenged her preventive detention under Section 3(1) of the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 (“PIT NDPS Act”).
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An FIR was registered at the Special Cell, Delhi, under Sections 406, 420 and 120B IPC following secret information alleging suspicious financial activity by Hemkunt Foundation. The FIR alleged that the Foundation col...
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The appellant filed a suit for eviction, alleging that the respondent-lessee had failed to vacate the premises despite service of a notice under Section 106 of the Transfer of Property Act, 1882, dated 24 December 2024.
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These connected proceedings concern drainage, sewage treatment and redevelopment of industrial areas in Delhi.
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These connected proceedings concern drainage, sewage treatment and redevelopment of industrial areas in Delhi.
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The appellants applied for recruitment to the post of Swasthya Shiksha Adhikari under an advertisement dated 22 December 2025. The selection comprised a screening examination and interview; 75% of the screening marks...
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The petitioner was named in the complaint concerning a group assault and property damage on 3 December 2019, but the investigating officer omitted him from the charge sheet for want of sufficient material.
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The petitioners intended to contest student-union elections at colleges affiliated with Kumaun University: three sought the post of Treasurer and one sought Joint Secretary.
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Deepak, the four-year-old deaf and mute grandson of informant Kaliram, went missing on 25 August 1998; his body was recovered from the Banganga river the next day.
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For the tax period April 2011 to March 2012, the assessee claimed input tax credit (ITC), including ₹82,777 in respect of suppliers who had filed nil returns.
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Following violence during a mosque survey in Sambhal on 24 November 2024, in which four persons died, the appellant was arrested in January 2025 in connection with several FIRs.
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The respondents obtained concurrent decrees for specific performance of an alleged oral agreement to sell the appellants’ property.
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The appeals challenged the Rajasthan High Court’s dismissal of the appellants’ applications for regular bail: Shubhanshu Dixit’s application was dismissed on 1 June 2026, and Sanjay Badaya’s on 13 August 2026.
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The petitioners claimed ownership of land at No. 87, Anna Salai, Guindy, Chennai, purchased through sale deeds registered in 1995.
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The petitioners challenged TNPSC’s memorandum dated 7 May 2024 concerning selection under the Combined Civil Services Examination-II, notified on 23 February 2022.
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The second respondent, a manager of Suguna Foods Pvt. Ltd., alleged that on 12 January 2026 the petitioners obstructed his car and intercepted a vehicle carrying chicks.
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The petitioner instituted a public-interest writ petition in 2021 alleging chaotic traffic conditions in Hazaribagh, including inadequate traffic signals and surveillance, insufficient parking, footpath encroachments,...
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The disputed 2-acre-10-gunta land in Sy. No. 122 was granted to Vallabhi Munibovi in 1961–62.
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The petitioners challenged orders of the Special Deputy Commissioner cancelling mutation and consequential revenue entries relating to lands in Sy. No. 80, Shettigere Village.
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Respondent No. 2 alleged that the petitioner, then her superior at BESCOM, sexually assaulted her at a hotel in Tumakuru on 30 August 2014, threatened her, and recorded a video of the incident
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S. Menaka, a directly recruited Revenue Assistant, served as Firka Revenue Inspector for a total of 1 year, 8 months and 17 days. After maternity leave, the District Collector transferred her to a Special Revenue Insp...
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The prosecution alleged that Om Parkash @ Kallu raped the complainant in her jhuggi on the night of 29 May 2006.
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The petitioner was apprehended with alleged charas that weighed 1 kg and 2 grams at the spot, including its carry bag and polythene wrapping. During inventory proceedings under Section 52A of the NDPS Act, the Magistr...
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The petitions challenged show-cause notices and orders-in-original imposing personal penalties under Section 122(1A) of the Central Goods and Services Tax Act, 2017 (“CGST Act”).
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The petitions challenged show-cause notices and orders-in-original imposing personal penalties under Section 122(1A) of the Central Goods and Services Tax Act, 2017 (“CGST Act”).
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The Greenopolis residential project was developed under an arrangement between Three C Shelters Pvt. Ltd. (“3C Shelters”) and Orris Infrastructure Pvt. Ltd. (“Orris”).
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The Greenopolis residential project was developed under an arrangement between Three C Shelters Pvt. Ltd. (“3C Shelters”) and Orris Infrastructure Pvt. Ltd. (“Orris”). Homebuyers paid substantial sums to both entities...
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The first respondent in the election petition challenged the applicant’s election from No. 185, Tiruppattur Assembly Constituency, which was decided by a one-vote margin.
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On 11 November 2023, Raguraman, a season-ticket holder travelling from Kancheepuram, alighted at Guindy Railway Station. While climbing the foot overbridge steps, he was pushed amid heavy crowding, fell, sustained a h...
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The petitioner, an LIC clerk, was suspended on 24 August 2009 solely because he was facing a criminal trial; LIC initiated no departmental inquiry. After a full trial, he was acquitted, and his suspension was revoked.
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The complainant alleged that the petitioners were attempting to convert local residents to Christianity by denigrating Hindu deities and using supernatural activities to allure them.
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The plaintiff claimed ownership of 0-06-56 hectares of land in Haroli, Una, and alleged that the State had constructed a road over it without acquisition or compensation.
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The husband appealed the Family Court’s dismissal of his petition for divorce under Sections 13(1)(i-a) and 13(1)(i-b) of the Hindu Marriage Act, 1955, alleging cruelty and desertion.
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The complainant alleged that the petitioner induced her to engage in sexual relations by promising marriage, later threatened her, and made casteist remarks.
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A batch of 22 writ appeals—16 filed by State GST authorities and six by Central GST authorities—challenged a common order of the writ court dated 11 March 2024.
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The plaintiffs brought a partition suit concerning property of which half was admitted to be wakf property and half secular.
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The prosecutrix alleged that on 26 March 2013, while at home with her younger brothers, the appellant entered the house and raped her twice. She disclosed the incident to her uncle the following morning, but the FIR w...
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The petitioner, a Judicial Magistrate First Class, was dismissed from service following a departmental inquiry into 12 charges.
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The original complainant appealed under Section 378 of the Code of Criminal Procedure, 1973 (“CrPC”) against the Trial Court’s order dated 24 December 2018 acquitting the accused.
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The Asset Disposal Committee (ADC) was constituted under earlier High Court orders to oversee the sale of Rose Valley Group assets and disbursement of proceeds to depositors.
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The petitioners in a batch of writ petitions challenged S.O. No. 1123(E) dated 18 March 2020, issued under Section 96 of the Jammu and Kashmir Reorganisation Act, 2019.
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The petitioners, principally restaurants and hospitality establishments, sought directions recognising that a restaurant with a valid food licence could operate a hookah facility in a Designated Smoking Area (DSA), an...
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Respondent No. 2 alleged that the petitioner had sexually assaulted her after she lost consciousness, abducted and blackmailed her, and recorded the alleged sexual acts.
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The petitioners, accused Nos. 1 to 3 in S.C. No. 596 of 2018, sought (i) transfer of the sessions trial and (ii) setting aside of an order refusing to record PW2’s evidence in question-and-answer form.
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The dispute concerns land at Indapur. The petitioners’ predecessor, Shankar Salunkhe, was found to be in possession in earlier revenue proceedings; the High Court, in a 1981 proceeding concerning revenue entries, did...
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In the underlying writ petition, the Madras High Court directed that labels on plastic/PET-bottled water state, “This water may contain Micro/Nano Plastics,” and that labels on plastic-packaged sugar and salt carry a...
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The petitioners in a batch of writ petitions challenged S.O. No. 1123(E) dated 18 March 2020, issued under Section 96 of the Jammu and Kashmir Reorganisation Act, 2019.
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The plaintiff filed a suit for specific performance, alleging an agreement to purchase immovable property co-owned by the appellant and her brother.
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Hiba Trading Company, a scrap trader, won an MSTC e-auction for dismantled penstock/LPP pipes belonging to the Kerala State Electricity Board (KSEB).
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The Supreme Court took suo motu cognisance of recent media reports concerning alleged sexual offences against women and minors across Delhi-NCR, including incidents in Aastha Kunj Park, Swaroop Nagar and a moving slee...
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Wanderers Brewing Pvt. Ltd. challenged Canara Bank’s SARFAESI proceedings concerning its loan accounts.
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The petitioner, a Science Teacher, was subjected to disciplinary proceedings following the delivery of a child by a ninth-standard student in the school hostel on 27 August 2025.
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The petitioner challenged an externment order dated 14 February 2026 made by the Deputy Commissioner of Police (Law and Order) and Special Executive Magistrate, Kalaburagi.
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The Assistant Commissioner and Sub-Divisional Magistrate, Raichur, ordered Maheboob’s externment from Shaktinagar, Raichur, to the limits of Venur Police Station, Dakshina Kannada, under Sections 55(a) and 55(b) of th...
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The petitioner challenged an externment order dated 28 August 2026 passed by respondent No. 2, the Deputy Commissioner of Police (Law and Order) and Special Executive Magistrate, Kalaburagi.
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The Deputy Commissioner of Police, Kalaburagi, issued a show-cause notice to the petitioner on 13 November 2025 and passed an externment order against him on 25 November 2025.
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The Superintendent of Police, Yadgir, passed an externment order dated 25 April 2026 directing the petitioner’s removal from Yadgir District to Dharwad District.
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Petitioner No. 1, the mother of petitioner No. 2, a 17-year-old minor, sought medical termination of her daughter’s pregnancy. The pregnancy was discovered during a hospital examination, following which a criminal cas...
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The petitions concerned the eight Dikpalaka shrines at the Sri Brihadeeswarar (Thanjai Peruvudaiyar) Temple, a protected monument and living place of worship.
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The State had transferred seven leases covering approximately 271.40 acres of government land to M/s. Arfat Petrochemicals Private Limited (APPL) in 2007, following the AAIFR rehabilitation scheme for J.K. Synthetics...
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Kalpataru Grih Nirman Sahakari Sanstha Maryadit’s administrator lodged a complaint alleging that, between financial years 2018–19 and 2021–22, society properties were sold at undervalued prices and sale proceeds were...
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The petitioner and Respondent No. 1 entered into a registered lease deed dated 27 June 2022 concerning premises at Horizon Urban Logistics Park, Nangli Puna, Delhi.
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The petitioner challenged orders refusing to sustain mutation Entry No. 3743, which recorded a sale of the land in question.
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The petitioner sold snacks and packaged water from a cart near Sarai Kale Khan Metro Station.
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Respondent No. 6 sold portions of land at Village Ognaj to respondent No. 5 in November 2006; respondent No. 5 then sold the land to the petitioners.
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The petitioner purchased 0-45-48 of land from Block No. 551 by registered sale deed dated 21 January 2004.
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Following an investigation and search of the petitioner’s premises, during which ₹11,00,000 was seized, the GST authorities issued a show-cause notice under Section 74 alleging wrongful availment of ITC of ₹3,53,40,34...
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The petitions concerned awards made by the Land Acquisition, Rehabilitation and Resettlement Authority (LARRA) under the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement...
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Following an incident in the Banda and Shahgarh areas of Sagar district involving consumption of suspected poisonous or illicit liquor, 20 people died and others required medical treatment.
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The petitioner filed a public interest litigation seeking directions to conduct the general election to the Garo Hills Autonomous District Council (GHADC), impose administrative rules, or grant other appropriate relief
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The appellant was the successful bidder for Lot No. 5 in a liquidation auction, with a reserve price of ₹25.56 crore.
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The petitioner, Accused No. 1, sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), in a case arising from an FIR initially registered against unknown persons for kidnapping.
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The petitioners’ house property, measuring 1,195 sq. mtrs. in Sy. No. 21/29A (21), Basavanahalli Village, was acquired for widening the Mysuru–Madikeri Highway.
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The petitioner’s 364.21 sq. metres of land in Sy. No. 21/3 (21), Basavanahalli Village, was acquired for widening the Mysuru–Madikeri Highway.
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The petitioner’s land measuring 1,195 sq. mtrs. in Sy. No. 21/29A (21), Basavanahalli Village, was acquired for widening the Mysuru–Madikeri Highway.
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The petitioner’s property, comprising 125.41 sq. m. in Site No. 595, Sy. No. 21/3 (21), Basavanahalli Village, was acquired for widening National Highway 275. Compensation was determined at ₹82,96,086, from which the...
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The petitioner’s 310 sq. m. of land in Sy. No. 1/1, Basavanahalli Village, was acquired for widening the Mysuru–Madikeri Highway.
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The petitioner’s 250 sq. m. property in Sy. No. 13, Basavanahalli Village, was acquired for widening the Mysuru–Madikeri Highway.
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The petitioner’s land measuring 2,742 sq. m. in Sy. No. 12/2, Vaddarahalli Village, was acquired for widening the Mysuru–Madikeri Highway.
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The petitioner’s 240 sq. m. land in Sy. No. 33, Basavanahalli Village, was acquired for widening the Mysuru–Madikeri Highway.
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The petitioner’s lands measuring 4,186 sq. m. in Sy. No. 21/26 and 1,789 sq. m. in Sy. No. 21/42, at Basavanahalli Village, were acquired for widening the Mysuru–Madikeri Highway.
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The petitioner sought a direction requiring the Fit Person to conduct the temple’s forthcoming utsavams, rituals and processions according to Agama Sastras, established usage and customary practice until Kumbhabhishek...
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The Petitioner was arrested at Barshi, District Solapur, in connection with an FIR registered at Kashigaon Police Station under various provisions of the Bharatiya Nyaya Sanhita, 2023.
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Following the reorganisation of Bihar and the creation of Jharkhand, disputes arose over employment-related liabilities of workers of five State-owned corporations.
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IOCL advertised a rural retail-outlet dealership in Hooghly under the OBC category. The petitioner applied and was placed second in the draw of lots; the private respondent was declared successful.
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The Trial Court directed the revisionist, in proceedings under Section 12 of the Protection of Women from Domestic Violence Act, 2005 (“DV Act”), to furnish a personal bond of ₹50,000 and undertake not to commit viole...
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The applicant, aged about 79–80 and the complainant’s father-in-law, sought anticipatory bail in FIR No. 158/2026, initially registered under Sections 498A/406/34 IPC and later expanded to include Sections 354/354A/37...
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The claimants—deceased Virendra Kumar Anchal’s parents and two unmarried sisters—appealed under Section 173 of the Motor Vehicles Act, 1988, seeking enhancement of compensation awarded under Section 166.
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The petitioner/prosecutrix challenged the order granting regular bail to the accused in a case arising from FIR No. 317/2026, registered under Section 376 IPC read with Section 69 BNS.
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The petitioner, a constable in the Uttar Pradesh Police, was issued a charge-sheet under Rule 14(1) of the U.P. Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991.
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On 25 October 2024, the Narcotics Control Bureau (NCB) raided premises in Gautam Budh Nagar and seized 95.501 kg of alleged methamphetamine. The petitioners were arrested the next day and remanded to custody.
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The petitioner, an SC-Arunthathiyar candidate who obtained 276.75 marks, participated in the TNPSC recruitment for Motor Vehicle Inspector Grade-II under Notification No. 03/2018.
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The appellant was convicted under Section 376AB IPC and Section 6 of the POCSO Act for sexually assaulting a child aged five years and ten months, and sentenced to 20 years’ rigorous imprisonment and a fine.
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The petitioners sought ex-gratia assistance for the deaths of their husbands during the 2021 Covid-19 pandemic.
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Respondent No. 2 alleged that SBI officials had transferred ₹2.03 crore from its account to SBI Life Insurance Company without valid authorisation, along with other unauthorised debits.
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The petitioners’ 101 sq. m. land in Sy. No. 74/1, Mallinathapura Village, was acquired for widening the Mysuru–Madikeri Highway.
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The petitioner’s 410 sq. m. property in Sy. No. 16/8, Basavanahalli Village, was acquired for widening the Mysuru–Madikeri Highway.
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The petitioner’s 450 sq. m. land in Sy. No. 107/2A1A1, Borehosahalli Village, was acquired for widening the Mysuru–Madikeri Highway.
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The petitioner’s 386 sq. m. property in Sy. No. 13, Basavanahalli Village, was acquired for widening the Mysuru–Madikeri Highway. The award determined compensation of ₹16,43,689.16
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The petitioner’s 250 sq. m. site in Basavanahalli Village was acquired for widening the Mysuru–Madikeri Highway.
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The petitioner’s 1,941 sq. m. property in Sy. No. 31/1, Basavanahalli Village, was acquired for widening the Mysuru–Madikeri Highway.
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The dispute concerned 3 acres 12 guntas in Sy. No. 33, Sonnappanahalli.
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The petitioner, a Grade-II Warden at Central Prison, Madurai, was charged after a surprise inspection recovered 10 grams of ganja from a prisoner, who stated that the petitioner had supplied it.
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The petitioners, teaching and non-teaching employees of private aided educational institutions, sought to invalidate the Karnataka Education (Amendment) Act, 2015 (Karnataka Act No. 4 of 2015) and obtain one additiona...
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The appellant, a dealer registered under the Karnataka Value Added Tax Act, 2003 (KVAT Act) and the Central Sales Tax Act, 1956 (CST Act), was in custody from 14 March 2013 until 17 October 2015.
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Respondent No. 2 alleged that SBI officials had transferred ₹2.03 crore from its account to SBI Life Insurance Company without valid authorisation, along with other unauthorised debits.
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The petitioners, accused Nos. 1–3, 6 and 8, sought to quash proceedings in S.C. No. 111/2023 arising from Crime No. 68/2022 of Haveri Women Police Station. The case involved allegations under Sections 143, 147, 376(2)...
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The petitioner, which owned a coffee estate, defaulted on provident-fund dues.
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The petitioner sought regular bail in Special Case No. 619/2025, arising from allegations that he sexually assaulted the victim, who was a minor, on two occasions and threatened her
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The petitioner sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case arising from Crime No. 15/2026 of Gadag Women Police Station.
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These connected writ petitions arose from recovery proceedings in which personal guarantors to corporate debtors relied on interim moratoria under Section 96 of the Insolvency and Bankruptcy Code, 2016 (IBC), followin...
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The petitioner’s mother died at the accident scene on 22 September 2023, and his father died during medical treatment on 27 September 2023.
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These connected writ petitions concerned proceedings against personal guarantors to corporate debtors under Sections 94 or 95 of the Insolvency and Bankruptcy Code, 2016 (IBC). Creditors challenged orders restraining...
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Under a 2010 Concession Agreement, the appellant was granted a concession to develop and operate a highway.
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The Petitioner filed a Bill of Entry on 8 May 2015, declaring the imported goods as bitumen.
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The Appellant, an MSME, pursued unpaid invoices before the Micro and Small Enterprises Facilitation Council.
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The appellant filed an appeal under Order XLIII Rule 1(r) CPC against the Principal Senior Civil Judge and JMFC, Bantwal’s order dated 5 August 2019 allowing the respondents’ application for temporary injunction under...
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The FIR alleged that the applicants procured mutation of land in favour of Applicant No. 2 by presenting a fabricated pedigree and panchnama that falsely described Kamuben as Dahiben’s sister and Applicant No. 2 as Ka...
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The appeals concerned arbitral awards made by the Micro and Small Enterprises Facilitation Council under the Micro, Small and Medium Enterprises Development Act, 2006 (“MSMED Act”).
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The petitioner, a BT Assistant (Mathematics) at Government High School, Vadarangam, was named in an FIR registered under Section 7 of the POCSO Act and Section 351(2) of the Bharatiya Nyaya Sanhita, 2023, following an...
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The appeals concerned arbitral awards made by the Micro and Small Enterprises Facilitation Council under the Micro, Small and Medium Enterprises Development Act, 2006 (“MSMED Act”).
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By an order dated 15 December 2025 in C.R.P. No. 6264 of 2025, the Court permitted the revision petitioners to deposit ₹1,70,24,000; upon payment, the attachment was to be raised and the petitioners could obtain a sal...
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The petitioners, judgment-debtors under an arbitral award, challenged an executing court’s order directing the sale of attached properties under Order XXI Rule 66 CPC.
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The petitioner was appointed as a Class IV “Sahyogi” by orders dated 7 September and 22 December 1993. Both orders described the appointment as temporary, for no more than 89 days, terminable without notice, and subje...
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The petitioner sought quashing under Section 482 CrPC of FIR No. 260/2022, registered at Police Station Omti, Jabalpur, under Sections 384, 386, 389 and 120-B IPC; investigation remained pending.
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The appellants were convicted under Sections 304 Part II/34, 323/34 and 325/34 IPC for a group assault in which Sattar sustained a fatal head injury and other persons were injured.
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The minor petitioner sought termination of a pregnancy allegedly resulting from repeated sexual assault.
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The wife sought return of 80 sovereigns of gold, ₹3,35,000 allegedly due from money provided by her father, past maintenance for 13 months, and relief concerning a residential property purchased in the joint names of...
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The petitioner, proprietor of a parcel-transport business, challenged the police’s locking and sealing of his godown after registering a case under Section 9-B(1)(b) of the Explosives Act, 1884, following the discover...
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The petitioner retired as an Assistant Clerk on 31 July 1997 after 33 years of service.
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The petitioner, a minor born during his parents’ marriage, was placed in his mother’s exclusive custody when their marriage was dissolved by mutual consent in 2017.
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The respondent-wife filed OP No. 1211 of 2025 before the Family Court, Malappuram, seeking a declaration of khula.
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The petition was initially brought by a breast-cancer patient seeking affordable access to Ribociclib, a patented medicine, and directions to the Union Government to act under Sections 92 or 100 of the Patents Act, 1970.
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The respondent/plaintiff filed a suit for recovery of ₹1 crore with interest, alleging that the petitioner/defendant’s father had borrowed the amount in October 2018 for establishing a business and that the liability...
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Indian Bank filed a petition under Section 11(6) of the Arbitration and Conciliation Act, 1996, read with Section 11 of the SARFAESI Act, seeking appointment of a sole arbitrator to resolve disputes with Bank of Barod...
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The petitioner, the sole accused in C.C. No. 18 of 2023 before the Judicial First Class Magistrate Court, Androth, challenged proceedings arising from Crime No. 26 of 2022 registered by Kavaratti Police Station under...
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Mohd. Shafiq Sohil lodged a complaint with the Crime Branch alleging that the petitioner, Director of M/s Ashpura Road Lines, had defrauded him of ₹40 lakhs in relation to a sub-contract under the NHDP Phase-II projec...
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On 7 March 2024, at approximately 10:00 a.m., while the petitioner was travelling on a public road in Bengaluru, a branch of a Gulmohar tree situated within the premises of Good Shepherd Convent School and projecting...
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The petitioner, a candidate with locomotor disability, possessed a valid UDID Card issued by the Department of Empowerment of Persons with Disabilities recording her disability at 40%. Relying on the UDID Card, she ap...
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The petitioner, who has a locomotor disability, possessed a UDID Card issued by the Department of Empowerment of Persons with Disabilities recording 60% disability, issued on 27 March 2024.
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The petitioner, claiming locomotor disability, possessed a UDID Card issued by the Department of Empowerment of Persons with Disabilities (DEPwD), recording her disability at 50%.
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The petitioners—Subir Chandra, the then Director (Technical/Operation) and nominated owner of Sayal “D” Mine, and Prakash Chanda @ Prakash Chandra, the General Manager and Agent of the mine—invoked Section 482 of the...
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Petitioner No. 2 was born on 19 September 2008 and married Petitioner No. 1 on 20 December 2024, when she was sixteen years and three months old; Petitioner No. 1 was approximately twenty-eight. They claimed that the...
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The petitioners were aspirants for appointment as Graduate Primary Teachers for Classes 6–8 in the Hyderabad-Karnataka region under the reservation framework contemplated by Article 371J of the Constitution.
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The petitioner, a Class-IV employee/MTS posted at Sub-Treasury, Dharmari, Reasi, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) in FIR No. 19/2024 registered at Police S...
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The appellant was prosecuted for allegedly enticing and forcibly taking a 14-year-old schoolgirl to his house on 1 April 2019, sexually assaulting her, and thereafter leaving her on the verandah.
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The petitioner sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Special (NDPS) Case No. 21/2026 arising from Nilambazar P.S. Case No. 132/2025, registered under Sections 22(C)/29 of th...
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The petitioners were companies engaged in the manufacture, bottling and supply of liquor in Madhya Pradesh under various licences, including D-1, F.L.-9, B-3, C.S.-1 and C.S.-1B licences.
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The petitioner sought a writ of habeas corpus under Article 226 of the Constitution and Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, alleging illegal custody in connection with FIR No. 493/2026 registe...
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The appellant was convicted by the Additional Sessions Judge, Delhi, under Sections 394 and 302 IPC for the robbery and murder of Lado Devi on 1 December 1995.
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The appellant, owner of a Tata Magic Cab bearing registration No. GJ 06 XX 890, challenged the judgment and award dated 30 September 2023 passed by the Motor Accident Claims Tribunal, Bharuch, in Motor Accident Claim...
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The petitioner appeared in NEET-UG 2026 for admission to the MBBS course and secured 325/720 marks, with an All India Rank of 500285 and an OBC-NCL category rank of 225374.
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The respondent–complainant alleged that the petitioner, a retired Government employee, borrowed ₹4,00,000 from him on 5 October 2015, agreeing to repay it with 18% interest, and subsequently issued a cheque for ₹4,00,...
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The petitioner challenged, under Article 226 of the Constitution, detention Order No. DMS/PSA/28/2022 dated 8 April 2022, passed by the District Magistrate, Srinagar under the Jammu & Kashmir Public Safety Act, 1978 (...
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M/s. Sri Lakshmi Srinivasa Jute Mills Private Limited (“Corporate Debtor”) had statutory liabilities towards ESI contributions for the period 2012–2018, amounting to ₹13,38,30,616, in respect of four units covered und...
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The petitioner, an octogenarian and father of the third respondent, executed a Settlement Deed and Family Arrangement in favour of his son, allegedly out of love and affection and on the understanding that the son wou...
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The petitions concerned the proposed election of the Executive Council, President and Vice-President of the Federation of Motor Sports Clubs of India (“FMSCI”), a recognised National Sports Federation for motor sports.
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The appellant was prosecuted for allegedly entering the house of Sundar Lal and firing a gunshot at him after becoming annoyed that Sundar Lal had left work in the appellant’s sugarcane field without permission.
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The applicant, Dina Nath Jauhar, served as Vice-Chancellor of Dr. Bhim Rao Ambedkar University, Agra, from 11 January 2011 and resigned on 18 May 2013.
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The Directorate of Enforcement filed a complaint dated 11 March 2024, which was registered as Spl. C.C. No. 17 of 2024 before the XIII Additional Sessions Judge, Chennai.
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The petitioner, a member of the Scheduled Caste community, lodged a complaint alleging that Rabiul Islam Bulbul and Sayan Dutta, through Facebook, posted abusive and casteist remarks targeting his caste, religion, dei...
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The Appellant, an electricity distribution licensee, supplied electricity to Impex Metal & Ferro Alloys Ltd., the Corporate Debtor, during its CIRP.
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Himanshi participated in the SSC Combined Higher Secondary Level Examination, 2019, Tier-I, conducted through a computer-based examination. She appeared at Avirat Education Society, Haridwar, and was subsequently decl...
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The petitioner’s husband, Ankit Dabas, was investigated by the Directorate General of GST Intelligence for alleged fraudulent availment and passing of Input Tax Credit and IGST refunds through invoices unsupported by...
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Airports Authority of India (AAI) awarded a works contract to M/s Ahluwalia Contracts (India) Limited (ACIL) on 21 January 2009, followed by execution of the Contract Agreement on 2 February 2009. Disputes arose conce...
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The Directorate of Enforcement challenged the Trial Court’s orders dated 22.03.2026 and 30.03.2026, whereby its application under Section 216 CrPC seeking addition of charges under Sections 411 and 424 of the Ranbir P...
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The Central Bank of India initiated proceedings under the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (“SARFAESI Act”) against the borrower, Sri Rajkumar Shah,...
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The petitioner-husband challenged the order dated 1 March 2024 passed by the Family Court, Davanagere, in Crl. Misc. No. 287/2021 under Section 125 Cr.P.C.
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The two connected petitions arose under the Uttar Pradesh Regulation of Urban Premises Tenancy Act, 2021 and concerned eviction proceedings under Section 21(2), particularly clause (m).
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The appellant manufactured and sold Rice Bran Oil and De-Oiled Rice Bran at its unit in Burdwan, West Bengal. The products were transported to and sold in Kolkata, where the West Bengal Agricultural Produce Marketing...
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The appellant was allegedly involved in several criminal cases and had previously been detained under the J&K Public Safety Act, 1978 (“PSA”), with an earlier detention order having been quashed in 2019.
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The Appellant was the registered owner of M.V. Nereus Progress, which had been let to Nereides Marine Services (“Nereides”) under a BIMCO BARECON 2017 bareboat charterparty dated 03.10.2024. Following persistent non-p...
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![Delhi Police directed to eradicate irrelevant caste references from official records and train subordinate units on constitutional values. Devender Kumar vs Comm. Of Police. CAT - ['Delhi']. LawLens](/stories/thumbnails/delhi-police-directed-to-eradicate-irrelevant-caste-references-from-official-records-and-t-a42da21b9306420c84b572fe86705286.webp)
The applicant, a Sub-Inspector in the Delhi Police appointed on 1 December 2010, was subjected to departmental proceedings under the Delhi Police (Punishment & Appeal) Rules, 1980.
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The petitioners were NEET (UG) 2026 candidates with valid permanent Disability Certificates and UDID cards recording benchmark disabilities of 61% locomotor disability and 60% visual disability, respectively.
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On 5–7 August 2011, officials inspected LifeCare Hospital, Deepka, and allegedly found several preserved foetuses of approximately 16–32 weeks, abortion-related instruments, expired medicines, and other objectionable...
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The appellant-plaintiff and the deceased P.A. Bansidhar were brothers. The plaintiff executed a registered power of attorney in favour of Bansidhar on 12 March 1998 to manage and alienate the plaintiff’s properties. B...
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On the prosecution’s case, a quarrel occurred on 19 November 2011 between deceased Umraj/Umrao Gond and Shivnath and his son, the appellant Pratap Singh. During the altercation, the appellant and Shivnath allegedly as...
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The complainant alleged that she came into contact with the revisionist, a political leader, in 2018; that he offered her political protection and advancement; and that, after appointing her to a district-level politi...
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An FIR, Crime No. 372/2020, was registered at Police Station Shahpura, Bhopal, against the petitioner and others for alleged sexual exploitation of five children during 11–12 July 2020. After investigation, a charge-s...
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Le Chateau Co-operative Housing Society resolved in its EGM dated 24 April 1996 to construct additional floors on the society’s buildings and allot the additional flats to existing members, subject to payment of const...
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The petitioner’s son, who was suffering from depressive disorders, was admitted to a hospital and died by suicide.
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The CBI registered RC No. 2212022E0030 concerning the alleged unauthorised interception, recording and examination of telephone calls of NSE employees through iSEC Services Pvt. Ltd., engaged by NSE under work orders...
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The petitioner, J. Surendran, sought Letters of Administration limited to Tamil Nadu in respect of an immovable property at Tiruchirappalli, originally purchased by Dr. M.G. Ramachandran under a sale deed dated 16 Mar...
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The applicants claimed succession to property allegedly left intestate by Dr. M.G. Ramachandran (“M.G.R.”), asserting that they were Class II heirs through his brother, M.G. Chakrapani.
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The petitioner completed her Class XII examination in 2020 and appeared for NEET-UG 2020 and 2021. She subsequently pursued and completed an MBBS course at Far Eastern Federal University, Vladivostok, Russia, in 2026.
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The petitioner appeared for NEET-UG 2021 conducted by the National Testing Agency (“NTA”) under Roll No. 4106003292 and Application No. 210410687732 and allegedly secured 145 marks.
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The petitioner/A1 and the other accused in C.C. No. 319 of 2024, pending before the II Additional Special Court for Trial of Cases under the NDPS Act, Chennai, had previously been released on bail and had complied wit...
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The petitioners obtained a judgment and decree dated 22.03.2013 in Land Grabbing Case No.23 of 2009 before the Special Court under the Andhra Pradesh Land Grabbing (Prohibition) Act, 1982, declaring the respondents to...
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The parties married on 18 March 2012 and had a son, Anuraag, born on 16 March 2016. The child lived and studied in Pune until the parties moved to Singapore in July 2022, where he attended Wise Oaks International Scho...
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The applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) in FIR No. 30/2026 registered at Police Station North Avenue under Sections 3(2)(va), 3(1)(r), 3(1)(s),...
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Pinki @ Simran and her two minor daughters were found murdered near railway tracks in Ludhiana on 28 December 2009.
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The petitioner, a minor student, qualified NEET-UG 2026 and possessed a Migrant Certificate issued by the Relief and Rehabilitation Commissioner (Migrants), Jammu. She also held a Punjab Resident Certificate stating t...
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The petitioner, an Indian citizen and resident of Jalandhar, qualified NEET (UG)-2026 and sought admission to the MBBS/BDS courses in Punjab under the NRI quota.
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On 16 January 2014, the Drug Inspector collected a sample of the drug “Amzone”, Batch No. MLI-386, manufactured by Maxmed Life Sciences Pvt. Ltd., from Chest and Disease Hospital, Jammu. The Government Analyst reporte...
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Daniel Topno, a tea-tribe leader, was murdered by unknown persons on 27 September 2000 while returning home by bicycle. An FIR was registered at Gohpur Police Station under Section 302 IPC.
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Two minor girls, aged approximately 14 and 16 years, were found hanging from a tree in Singimari jungle on 11 June 2021.
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The petitioner challenged the constitutional validity of the Chhattisgarh Molasses Control and Regulation Rules, 2022, seeking a declaration that the Rules were ultra vires the Constitution and consequential reliefs.
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The appellant was convicted for sexually assaulting his approximately six-year-old step-daughter, repeatedly subjecting her to penetrative sexual assault, throttling her to death, and attempting to conceal the offence...
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The Directorate of Enforcement filed a complaint under Section 44(1)(b) of the Prevention of Money Laundering Act, 2002 (PMLA), dated 9 September 2024, against Jaffer Sadiq.
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Hariom Projects Pvt. Ltd. was awarded a contract by the Union of India for providing administrative and training infrastructure at NDA Khadakwasla. Disputes arose concerning payment adjustments, escalation calculation...
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‘R’ and ‘E’, both previously married, married in 2011 and had a daughter, ‘M’, in 2015. Following marital discord, ‘E’ left the matrimonial home with the child on 02.04.2018. ‘R’ instituted guardianship proceedings un...
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The petitioners challenged the award dated 8 September 2022 passed by the Special Land Acquisition Officer, but only to the extent that it did not grant 12% additional compensation under Section 30(3) of the Right to...
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The appellant, a non-service candidate admitted under the All India Quota to the M.S. (Orthopaedics) course at Madras Medical College, completed the course from 1 May 2016 to 30 April 2019.
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The appellant, a child in conflict with law (“CICL”), aged approximately 17½ years at the time of the alleged occurrence, was accused of offences under Sections 354, 354B, 354D, 376 and 504/34 IPC.
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The petitioner filed a public interest petition alleging that accused persons, persons connected with criminal cases, and members of the public were unable to download First Information Reports (FIRs) from the Uttarak...
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The petitioner, a practising advocate, filed a public interest writ petition under Article 226 seeking directions to the Election Commission of India and the Chief Electoral Officer, Tamil Nadu, to create an “Election...
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Respondents Rajesh Nagar and Juspendra Singh Yadav filed a writ petition challenging the inaction of the Registrar, Maharaja Chhatrasal Bundelkhand Vishwavidyalaya, Chhatarpur, in not regularising their services despi...
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The plaintiff, Abhishek, born on 3 April 1995, instituted Regular Civil Suit No. 215 of 2012 through his mother and natural guardian, seeking a declaration that the consent decree dated 25 September 1996 in Regular Ci...
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On 28 June 2010, Gokulbhai Mangabhai Rathod was travelling in an autorickshaw when it collided with a tempo allegedly being driven rashly and negligently.
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The Gujarat Housing Board (“GHB”) awarded M/s. Cube Construction Engineering Limited a turnkey construction contract for a housing project at Bhuj. The work order was issued on 12 February 2014, the work commenced on...
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The intra-court reference arose from an order of the learned Single Judge dated 20 February 2025 in O.P. (Civil) Nos. 519 and 972 of 2024.
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The deceased, Shanmugam, was returning home after closing his medical shop on 14.06.2009 at about 9.30 p.m. when two persons allegedly approached him on a motorcycle and threw sulphuric acid, causing fatal burn injuri...
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The survivor, P.W.6, was born on 1 May 2007 and was studying in Class VIII when she met the appellant in October 2021. They developed a romantic relationship, began living together, and in 2022 eloped to Gangtok, wher...
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The appellant, the victim’s uncle, was convicted under Sections 5(m) and 5(n), punishable under Section 6 of the Protection of Children from Sexual Offences Act, 2012 (“POCSO Act”), and sentenced to twenty years’ rigo...
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The parties married on 26 September 2011 and had two children: a son born in 2013 and a daughter born in 2019. The mother left the matrimonial home in 2018 while pregnant and thereafter remained the primary caregiver...
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The petitioner alleged that respondent no. 7, Ashirwad Wellness Samiti, Dehradun, had detained him against his will and without his consent.
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The petitioner-accused faced prosecution for offences under Sections 147, 148, 149, 323, 341, 336, 365, 308 and 506 IPC.
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The Petitioners claimed title to land bearing Old Survey No. 66, New Survey No. 15, corresponding to CTS No. 31, admeasuring 8,697.60 sq. metres at Village Paspoli, Mumbai. Their claim was based on historical conveyan...
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The petitioner, a survivor of human trafficking, was trafficked on 27 March 2017 and rescued on 27 June 2017 with the assistance of police personnel attached to Goreyakothi Police Station, Siwan, Bihar.
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The petitioner claimed ownership of 0.040 acres of land in Mouja Barjala, West Tripura, recorded in Khatian No. 4288.
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On 16 November 2017, Sabhajeet Tadmali was struck by Scorpio vehicle No. UP32EK7689 while walking near Bariyawan crossing, Ambedkar Nagar. He sustained serious injuries and died during treatment.
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Rajbeer, along with Prem and Naresh, was convicted under Sections 148 and 302 read with Section 34 IPC by the Sessions Court, Haridwar, on 29 January 2003. His criminal appeal was dismissed by the High Court on 24 May...
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Respondent No. 1, owner of Flat Nos. 19 and 26 in Shri Kalavishva Co-operative Housing Society, allegedly executed a Transfer/Sale Deed dated 13 March 2020 in favour of Defendant Nos. 1 and 2 for ₹49,51,000.
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The petitioner, a retired Lieutenant General, claimed ownership of land comprised in specified khasra numbers in Village Khudda, Tehsil Tanda/Dasuya, District Hoshiarpur.
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The petitioners filed a batch of writ petitions under Article 32 challenging Sections 7, 6 and 8(2) of the Chief Election Commissioner and other Election Commissioners (Appointment, Conditions of Service and Term of O...
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The appellant alleged that, following disputes with business associates, police officials unlawfully apprehended him, seized and accessed his electronic devices, detained him, and coerced him into executing documents...
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Mahanadi Coalfields Ltd. issued a tender for hiring heavy earth-moving machinery for works at its Kulda Open Cast Project and adjoining areas in Sundargarh. GSCO was the successful bidder, and the parties entered into...
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The appellant, a landowner affected by compulsory acquisition, challenged the award dated 14.08.2014 passed by the Additional District Judge, Rohtak, which did not grant the compensation claimed by him.
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The petitioner, defendant No.6 in O.S. No.4/2016, claimed to be a bona fide purchaser under a registered sale deed dated 21 January 2013 executed in her favour by defendant No.5, acting as the GPA holder of defendant...
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The Plaintiff-Wife instituted Parsi Suit No. 2 of 2018 seeking dissolution of her alleged Parsi marriage, permanent alimony of ₹5 crores, interim maintenance, and costs.
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The assessee’s premises were searched under Section 132 of the Income-tax Act, 1961 on 05.07.2018, followed by notices under Section 153A for Assessment Years 2011–12 to 2019–20.
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The Plaintiff-Wife instituted Parsi Suit No. 2 of 2018 seeking dissolution of marriage, permanent alimony of ₹5 crores, interim maintenance and costs, relying on a ceremony conducted in Mumbai on 20 November 2010.
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Serum Institute of India Pvt. Ltd. (“SIIPL”) operated wind-energy generating stations with an aggregate capacity of approximately 57.2 MW in Maharashtra, primarily for captive consumption and third-party sales through...
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The petitioner, Bharat Verma, was implicated in multiple FIRs concerning alleged non-payment of maturity amounts by depositors who had invested money in LUCC (Loni Urban Multi-State Credit & Thrift Co-operative Society).
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The petitioners possessed disability certificates and Unique Disability ID (UDID) cards issued by the competent authorities under Section 57 of the Rights of Persons with Disabilities Act, 2016 (“RPwD Act”), certifyin...
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The petitioner, the AIADMK Official Whip, challenged Resolution No.2/2026 of the Tamil Nadu Legislative Assembly concerning the proposed Mekedatu Dam.
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The petitioner was an accused in Mohammad Bazar Police Station Case No. 267/2026, registered on 30 July 2026, corresponding to GR Case No. 1373/2026.
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The petitioner, complainant in FIR No. 222 dated 24 June 2023, sought cancellation of the regular bail granted to respondent No. 2 by a coordinate Bench on 28 January 2026 in CRA-S-2999-2025.
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The petitioners, residents of Village Chari, District Fatehgarh Sahib, alleged that local police officials had subjected them to illegal detention, threats, demands for illegal gratification, custodial intimidation, t...
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The petitioner, an association of Guwahati city-bus owners holding valid stage-carriage permits, challenged the Regional Transport Authority’s decision to designate Routes 23 and 36 as “Green Routes” and phase out die...
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The dispute concerned Thoti service-inam lands in Sy.Nos. 95 and 108, Yelahanka Village.
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The dispute concerned Thoti service-inam lands in Sy.Nos. 95 and 108, Yelahanka Village. The petitioners or their predecessors had purchased portions of the lands through sale deeds executed between 1967 and 1972, i.e...
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The petitioner, a pilot scheduled to operate Flight IX-1521 on 15 January 2026, underwent a pre-flight breath analyser (“BA”) examination and recorded a blood alcohol content of 0.014% in the first test.
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The Applicant, All India Travel Services, entered into a leave-and-licence agreement with the original tenant, S. T. Upadhayay, on 30 May 1966 and occupied the suit premises as a licensee.
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The Petitioners challenged the Notification dated 18.08.2026 issued by the Union of India under Section 26A of the Drugs and Cosmetics Act, 1940, restricting the manufacture, sale and distribution of fixed dose combin...
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NEEPCO invited tenders for civil works relating to a Gas Turbine Power Project in Tripura; Astra Construction’s tender was accepted and the parties executed a contract containing Clause 54 of the General Conditions of...
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The respondent-plaintiff instituted O.S. No. 101/2023 before the Principal Senior Civil Judge and CJM, Mandya, seeking recovery of ₹8,00,000 allegedly advanced to the deceased husband of petitioner No. 2. A post-dated...
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Bajaj Finance Ltd., a secured creditor, sanctioned a loan of ₹78,25,000 to A.S. Puttaswamy Gowda and the co-borrowers, secured by an equitable mortgage created through deposit of title deeds over the subject property.
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The petitioner instituted a suit for specific performance based on an agreement of sale dated 02.04.2012.
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The Petitioners, agriculturists and landowners from villages in Purandar Taluka, Pune, challenged the decision to establish a Greenfield International Airport at “Site 1A” and sought to restrain acquisition of their l...
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The petitioners were tenants in structures acquired by the Dedicated Freight Corridor Corporation of India Ltd. (DFCCIL) for the Dedicated Freight Corridor Project at Alibag, District Raigad.
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The Petitioners operated duty-free shops at the International Departure Terminal of Chhatrapati Shivaji Maharaj International Airport, Mumbai, and sold imported tobacco-free nicotine pouches under the brands “ZYN” and...
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The applicant married Sindhu in 1994, and they had two children.
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The petitioner, an 11-year-old minor, was residing with her family in Baramulla after migrating from Reasi.
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The petitioners, residents of District Bemetara, sought admission for their children in Lower Kindergarten (LKG) classes at Swami Atmanand Excellent English Medium Schools.
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The parties, married in Kolkata on 15 December 2018 under Hindu rites, lived together for substantial periods in London, where they had established their matrimonial home and financial interests.
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Gangaram died intestate in 1949, leaving behind his son Ganapati, born through his first wife, and his widow Kashibai, who had two daughters, including Defendant Nos. 1 and 2.
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Sunfield Global Pte. Ltd., a Singaporean company, entered into six contracts with Liberty Investments Pvt. Ltd. for the supply of 11,500 metric tonnes of oil.
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The applicant, Gurmit Singh, was arrested on 29 January 2024 in connection with Crime No. 04 of 2024 registered at Police Station CBN, Neemuch, for an offence under Section 8 read with Section 15(c) of the Narcotic Dr...
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, corresponding to Section 439 of the Code of Criminal Procedure, 1973, in Crime No. 150 of 2025 registered at Crime B...
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The Applicant, Maharashtra Krishna Valley Development Corporation, sought condonation of a delay of 2,958 days in filing a First Appeal against the judgment and Award dated 22 March 2017 passed by the District Judge,...
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The appellant-informant and the first respondent-accused were neighbours. The accused and her father-in-law had undertaken construction under a municipal licence, allegedly relying on an interpolated and forged copy o...
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The applicant sought bail in FIR No. 1140/2025 registered at Police Station Karol Bagh for offences under Sections 69, 64(1), 79, 75(2) and 351(3) of the Bharatiya Nyaya Sanhita, 2023 (BNS).
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On 25 June 2005, Sunita @ Mita Saha was proceeding near Uttam Laminates Factory when motorcycle no. WB-20J-9855 allegedly dashed against her, causing her instantaneous death.
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Ozone Urbana Infra Developers Pvt. Ltd. and its directors/office-bearers developed the “Ozone Urbana” township at Devanahalli, Bengaluru. The project involved multiple residential developments, including apartments, v...
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The respondent, an Indian Revenue Service officer, was appointed through the Civil Services Examination, 2015 under the Persons with Benchmark Disabilities (PwBD) category on the basis of a disability certificate date...
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The petitioner, wife of the detenu Raju Kale, challenged the detention order dated 3 July 2026 issued by the Inspector General of Police, Northern Range, Belagavi, under Section 3(1) of the Prevention of Illicit Traff...
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Respondent No. 7, Nav Shree Manav Dharm Ramlila Committee, sought permission to conduct Shri Ramlila from 11 October 2026 to 21 October 2026 on vacant land belonging to Dera Ismail Khan House Building Cooperative Soci...
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Naeem was found dead near Pawan Brick Kiln, Malikpur Road, Shikohabad, on 1 January 2023, with severe crushing injuries to his face.
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On 27 June 2024, three children—Madhav @ Gunga, Aditya @ Tilla and Mangal—were found dead by drowning near the bridge over the Sengur River, Auraiya.
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Petitioner No. 1 manufactured and marketed “Cartigen Forte Tablets”, a formulation used for osteoarthritis; Petitioner No. 2 was its shareholder and director.
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On 17 April 2017, the appellant allegedly visited the furniture shop of Subhash Singh, showed him obscene pictures on a mobile phone, and was scolded by him. The appellant allegedly left, returned shortly thereafter w...
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The respondents had worked through contractors engaged by the appellant, Oil and Natural Gas Corporation Ltd. (“ONGC”), and claimed gratuity from ONGC.
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The appellants, a social-media influencer and his company, challenged an ex parte ad interim injunction restraining them from displaying, airing, publishing or making statements concerning Emami’s product, “Zandu Ashw...
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The petitioner-informant, widow of the deceased Manoj Mandal, sought cancellation of the regular bail granted to Tunna Yadav @ Tuntun Yadav by the District & Additional Sessions Judge-III, Naugachia, in a murder case...
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The petitioners were assistant teachers working as officiating or acting headmasters in institutions under the Basic Education Department, Uttar Pradesh.
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Jasbir Singh, a senior citizen, initiated proceedings under the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (“2007 Act”), seeking cancellation of a relinquishment deed dated 10 May 2016 concerning...
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The petitioners challenged the order dated 12 January 2016 by which the Wakf authorities appointed an Administrator for Dargah Hazarath Syed Noorulla Shah Khadri at Kamalapur, including land bearing Survey No.164 meas...
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The petitioner claimed to be the legatee under a Will allegedly executed by his grandmother, who had been allotted a 1/50th share in a partition suit under the preliminary decree.
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Nayara Energy Limited, formerly Essar Oil Limited, had acquired software licences and associated rights under an Assignment Agreement dated 22 June 2017, following the original 2004 EULA between SAP and Essar Steel.
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The Delhi High Court was monitoring the functioning of 38 government hospitals in Delhi, including issues concerning the NextGen e-Hospital Management Information System, common emergency helpline services, inter-hosp...
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The petitioner participated in NEET (UG) 2026 as a Person with Benchmark Disability (PwBD) and obtained an All India PwBD rank of 1936.
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Opposite Party No. 2, Tumpa Pramanick, initiated proceedings under Section 125 CrPC in 2005 seeking maintenance for herself and her minor son, Sudipta Pramanick (Opposite Party No. 3). Although the wife’s claim was re...
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The five petitioners sought pre-arrest bail under Section 482 of the BNSS in connection with G.R. Case No. 238 of 2025, arising out of Purusottampur P.S. Case No. 240 of 2025, registered for offences under Sections 10...
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The judgment concerned nine writ petitions involving challenges to orders passed by District Judges exercising appellate jurisdiction under Section 37(1) of the Arbitration and Conciliation Act, 1996 (“1996 Act”).
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The matter arose as a suo motu writ petition concerning the termination of the pregnancy of a victim of sexual assault.
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A 17-year-old girl was reported missing on 9 October 2012 and was found dead the following day in bushes near Mannasanka. The post-mortem indicated rape and death by strangulation
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The Delhi High Court was monitoring the functioning of 38 government hospitals in Delhi, including issues concerning the NextGen e-Hospital Management Information System, common emergency helpline services, inter-hosp...
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The appellant, a child in conflict with law, challenged the order dated 1 May 2025 passed by the Children Court-cum-Additional District and Additional Sessions Judge-I, Saharsa, rejecting his bail application under Se...
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The appeal concerned the maintainability and proper forum of a suit under Section 134 of the Trade Marks Act, 1999 in the State of Jharkhand, where a Civil Judge (Senior Division) had been notified as a Commercial Cou...
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The respondents claimed through predecessors whose lands were acquired under Section 4(1) read with Section 17 of the Land Acquisition Act, 1894. The Collector made an award on 15 February 1977, and the predecessors a...
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The petitioner challenged an externment order dated 12 March 2026 passed by the Additional Deputy Commissioner of Police under Section 47 of the Delhi Police Act, 1978, and the appellate order dated 29 April 2026 dism...
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The petitioner sought anticipatory/pre-arrest bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 in FIR No. 94 dated 14 March 2025, registered under Sections 21(C) and 29 of the Narcotic Drugs and...
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The connected writ petitions concerned admission to the MBBS course for the academic session 2026–2027 against seats in the U.T. Chandigarh Pool at Government Medical College and Hospital, Sector 32, Chandigarh. The p...
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The petitioner was the successful resolution applicant for Binani Cement Ltd., whose Corporate Insolvency Resolution Process commenced on 25 July 2017. The resolution plan submitted by the petitioner was approved by t...
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Standard Chartered Bank approached the Karnataka High Court under Section 482 CrPC/Section 528 BNSS challenging the order dated 27 April 2026 of the I Additional Chief Metropolitan Magistrate, Bengaluru, which rejecte...
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M/s. Hemkund Duplex and Board Pvt. Ltd. insured its stock, buildings, plant and machinery with New India Assurance Company Ltd. under two fire policies.
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An FIR was registered by the Maharashtra Anti-Terrorism Squad on 21 September 2022 for offences under Sections 120B, 121A and 153A IPC and Section 13(1)(b) of the UAPA.
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An FIR was registered against the appellant under Sections 64, 65(1) and 351 of the Bharatiya Nyaya Sanhita, 2023, read with Section 6 of the Protection of Children from Sexual Offences Act, 2012, alleging sexual abus...
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The petitioner sought regular bail in Complaint Case No. COMA 2 of 2025 arising from ECIR/JLZO/26/2024 dated 25 November 2024, registered by the Directorate of Enforcement under the Prevention of Money Laundering Act,...
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The petitioner sought regular bail in Complaint Case No. COMA-2-2025 arising from ECIR No. JLZO/26/2024, registered by the Enforcement Directorate (“ED”) under the Prevention of Money Laundering Act, 2002 (“PMLA”).
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The Applicants booked Flat No. 3903 in the Respondent-promoter’s project, “Ruparel Skygreens,” under a 5:90:5 subvention scheme involving DHFL.
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The Plaintiff instituted a suit on 10.06.2013 seeking a declaration that a 25.05.2005 sale deed executed by his power-of-attorney holder was void, recovery of possession, mesne profits, and consequential reliefs.
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The petitioner, father of the deceased Yogesh Kumari, challenged the order dated 23.03.2026 passed by the Additional Sessions Judge dismissing his criminal revision and affirming the Trial Court’s order dated 08.01.2026.
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The Petitioners were hutment dwellers whose structures were situated on or around C.S. No. 782, Mazgaon Division.
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The petitioners, practicing advocates, alleged that they were assaulted by a group of persons inside the Bar Council of India premises during the night of 20–21 August 2026, in the presence of police personnel.
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The petitioner, Balveer Singh, aged 68 years, claimed ownership of House No. 89 (New No. 210), Lalitpur, which he described as his sole residential property.
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The Petitioner, an Executive Director of Punjab National Bank (“PNB”), was appointed by the Central Government under Section 9(3)(a) of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970, read...
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The three petitioners challenged separate detention orders dated 22 April 2026 issued by the District Magistrate, Baramulla under the preventive-detention law, namely Orders No. 02/DMB/PSA/2026, 05/DMB/PSA/2026 and 03...
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The petitioner, a nominated representative of the Archery Association of J&K, challenged the election of the office-bearers and Executive Committee of the J&K Olympic Association (“JKOA”), conducted on 15 December 2024.
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The petitioner’s son, Bhagyadeep Ashwinbhai Mehta, a Mechanical Engineer with hearing impairment, participated in two recruitment processes. In IOCL’s GATE-2014 recruitment for Officer/Assistant Officer (Mechanical) u...
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The writ petitioner, Respondent No.7, claimed ownership over Sy. No.36, measuring 19 acres 19 guntas at Badepur Village, having purchased it from Smt. Mahadevi under a registered sale deed dated 17 March 1975. Khajasa...
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The Petitioner, who suffered 70% locomotor disability in an accident in 2023, claimed to have been vending near Dalit Ekta Camp, Vasant Kunj, and sought a Certificate of Vending (“CoV”) and permission to vend at the s...
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The petition concerned recurring waterlogging and traffic congestion in the Mahipalpur area near the airport and NH-48.
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The petitioner filed his original income-tax return for AY 2019–20 declaring total income of approximately ₹231.73 crore and claiming a refund of ₹6,07,570.
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Everard Co-operative Housing Society Ltd., a registered housing society under the Maharashtra Co-operative Societies Act, 1960 (“MCS Act”), was involved in disputes concerning redevelopment of its property.
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The applicant was the sole accused in Crime No. 20/2026 of the Chelannur Excise Range Office, Kozhikode, alleging possession of 11.78 grams of methamphetamine in violation of Section 22(b) of the Narcotic Drugs and Ps...
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The petitioner sought review of the judgment dated 23.08.2026 dismissing Writ Petition No. 35228 of 2026.
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The petitioners were MBBS students of the 2024 batch affiliated with the Bihar University of Health Sciences. Petitioners 1 and 3, students of Jawaharlal Nehru Medical College and Hospital, Bhagalpur, appeared in the...
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The petitioner, Farida Bi, wife of Mohd. Yousuf, challenged detention order No. DMP/PSA/01 of 2026 dated 27 April 2026, issued by the District Magistrate, Poonch under the Jammu & Kashmir Public Safety Act, whereby Mo...
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Respondent No. 2 was elected in December 2023 as a Bharat Rashtra Samithi (BRS) MLA from the Khairatabad Assembly Constituency. In April 2024, while continuing as a BRS MLA, he filed his nomination as a candidate set...
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The petitioner, a 16-year-old international show-jumping athlete, sought selection to represent India at the Youth Olympic Games, Dakar, 2026.
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The petitioner challenged, under Article 226 of the Constitution, detention order No. DIVCOM-“K”/161/2025 dated 19 December 2025, passed by the Divisional Commissioner, Kashmir, under Section 3 of the Prevention of Il...
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Hindustan Shipyard Limited (“HSL”) and Anadolu Deniz Insaat Kizaklari Sanayi Ve Ticaret A.S. entered into a Collaborator Contract dated 20 March 2020 for design, supply of key machinery and technical assistance relati...
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The appellant, Joginder Singh, through his legal representative, challenged the award dated 12 March 2003 by which the Additional District Judge, Ludhiana did not grant the claimed compensation under the Land Acquisit...
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The Petitioner, The Swa-Griha Co-operative Housing Society Ltd., was registered in 1968 in respect of the original building on land owned by MHADA.
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The two petitioners, Farida Ansari and Pragati Kushwaha, both adult women, claimed to be in a consensual same-sex live-in relationship.
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The appellants filed two intra-court special appeals under Chapter VIII Rule 5 of the Allahabad High Court Rules, 1952, challenging orders dated 12 May 2026 and 11 July 2025 passed by a Single Judge in proceedings und...
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The State preferred an appeal against the judgment dated 29 July 2025 of the Special Judge, POCSO Act-I, Ayodhya, acquitting Sharad Rastogi of offences under Sections 376 and 506 IPC, Sections 3/4 of the POCSO Act, an...
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The petitioners, XX and X1, were apprehended by the Directorate of Revenue Intelligence (DRI), Patna, while allegedly travelling in a Mahindra TUV vehicle from Guwahati to Patna.
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The petitioners claimed membership of the Dewar/Kaibarta community, stated to be a Scheduled Caste, and were issued caste certificates by the Tahasildar, Banki under the Odisha Caste Certificate (for Scheduled Caste a...
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The petitioner, a Public Information Officer, challenged the order dated 21 June 2023 passed by the Chhattisgarh State Information Commission in Second Appeal No. A-2952/2021/Raigarh, whereby a penalty was imposed und...
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An arbitral award dated 13 June 2019 directed the appellant to pay ₹1,46,40,005.02, together with interest, resulting in an awarded amount of ₹1,77,97,434.
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Disputes arose between the appellants and the respondent under an agreement containing an arbitration clause.
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The appellants-plaintiffs leased land to the respondents-defendants under a registered lease deed dated 17.10.2011 for 33 years, at a monthly rent of ₹92,550 with a 7% annual increase.
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The appellants instituted proceedings under Section 92 of the Code of Civil Procedure, 1908 (“CPC”), along with an application seeking leave to institute a suit concerning the management and affairs of the respondent...
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![Alleged WhatsApp paper leak not enough to cancel J&K Fire Services recruitment; Tribunal directs stronger safeguards for future exams. Asib Hussain vs HOME DEPARTMENT. CAT - ['Jammu']. LawLens](/stories/thumbnails/alleged-whatsapp-paper-leak-not-enough-to-cancel-j-k-fire-services-recruitment-tribunal-di-2a048da66e1a43c5a361384637001276.webp)
The applicant participated in the recruitment process initiated by Advertisement Notice No. 01 of 2013 for the posts of Fireman and Fireman Driver in the J&K Fire and Emergency Services Department.
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The appellant, Jagtar Singh Johal, was an accused in seven connected prosecutions arising from alleged terrorist activities, murders, criminal conspiracy, financing and offences under the Unlawful Activities (Preventi...
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The petitioners’ lands were acquired for development of Residential and Commercial Sector-6 Part, Jhajjar, through a notification under Section 4 dated 11 April 2011, a declaration under Section 6 dated 10 April 2012,...
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The prosecution alleged that Apurba Kalita and Bijit Kalita took the 17-year-old victim on a motorcycle to an isolated location, where Bijit sexually assaulted her after she was allegedly given intoxicating chocolates...
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Pursuant to the Supreme Court’s order dated 04.11.2025 in SLP (Crl.) No. 529 of 2021, arising from Suo Motu Writ Petition (Crl.) No. 4 of 2021, the Patna High Court registered the present suo motu writ petition to exa...
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Cheers Interactive (India) Private Limited was a closely held family company operating in the market-research/KPO sector and was treated by both sides as a quasi-partnership.
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The petitioner challenged detention order No. PSA 03 of 2026 dated 6 February 2026, issued by the District Magistrate, Jammu, under the Jammu and Kashmir Public Safety Act, 1978, on the ground that his detention was n...
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The petitioner, a Port Officer, challenged the charge sheet dated 16 November 2013 in Spl.C.C. No. 268/2013 pending before the 32nd Additional City Civil and Special Judge, CBI, Bengaluru.
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Following a 1991 hooch tragedy in Mumbai in which approximately 93 persons died after consuming methanol-adulterated liquor, the Maharashtra Government amended the Maharashtra Poisons Rules, 1972 through the 2011 Noti...
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The connected writ petitions were filed principally by secured creditors and banks challenging orders of the Debts Recovery Tribunal (“DRT”), Debts Recovery Appellate Tribunal (“DRAT”) and related authorities that res...
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The connected writ petitions were filed by banks and other secured creditors challenging orders of the Debts Recovery Tribunal, the Debts Recovery Appellate Tribunal and related authorities that restrained recovery, a...
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The petitioner filed a claim petition under Section 166 of the Motor Vehicles Act, 1988, before the Motor Accidents Claims Tribunal, Palakkad, seeking compensation for injuries sustained in a motor accident dated 13 N...
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The appellants were engaged to transport military cargo for the United Nations Peace Keeping Force from New Delhi to Sudan, with the cargo to be shipped from Nhava Sheva, Mumbai, to Port Sudan.
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The Petitioner, an Advocate associated with Bass Legal LLP, had rendered professional and legal services to M/s Martkarma Technology Pvt. Ltd. (“MTPL”), an online gaming company.
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Delhi International Airport Limited (“DIAL”), operator of Indira Gandhi International Airport, New Delhi, challenged AERA’s Tariff Order No. 20/2024-25 dated 28 March 2025, by which AERA undertook the true-up for the...
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Bavalal Jadavji’s agricultural land was divided among his three sons, including Nathalal, the father of petitioner no.1. After Nathalal’s death, petitioner no.1 claimed that she and her brother were his legal heirs, b...
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The petitioner was arrested on 26 March 2026 pursuant to an FIR alleging offences under Sections 17 and 20 of the Unlawful Activities (Prevention) Act, 1967 (UAPA), Section 5 of the Explosive Substances Act, 1908, Sec...
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The appeals arose from acquisition of land and structures for widening National Highway 66 in Kasaragod under the National Highways Act, 1956.
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ITC Limited instituted a commercial suit seeking injunction against Pravin Kumar and other defendants for alleged infringement and passing off of its “Gold Flake” cigarette trade marks, trade dress and copyright throu...
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On 7 February 2024, FIR No. 08/2024 was registered at Police Station Shaheed Gunj, Srinagar, concerning the shooting of two non-local persons, one of whom subsequently died.
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The petitioner’s father, Md. Azizur Rahman, was taken by a police team led by respondent no. 6 during the intervening night of 6–7 July 2012 in connection with cases arising from a local group clash.
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The petitioners were distilleries and bottling units manufacturing and supplying country liquor in Madhya Pradesh under licences and tenders issued by the State Excise Department.
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The appellants were four of twelve writ petitioners whose lands and structures were acquired for widening the Karimnagar–Warangal section of NH-563 under the National Highways Act, 1956 (“NH Act”). They did not disput...
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The petitioner filed a Public Interest Litigation challenging (i) the Notification dated 13 August 2026 issued by the University of Delhi (“UoD”) prescribing the schedule for the Delhi University Students’ Union (“DUS...
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The Brihanmumbai Municipal Corporation (BMC), the planning authority for Mumbai, proposed to construct a 2,064-metre, four-lane cable-stayed bridge connecting Versova and Madh Island across Malad Creek.
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The Government of Chhattisgarh, through the Public Works Department, executed a National Highway project funded by the Ministry of Road Transport and Highways. ECI-Keystone (JV), the contractor, completed the work and...
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On 04.04.2026, the petitioner’s son, Saikat Saha, was allegedly forcibly taken to East Agartala Police Station by Rabindranath Ghosh, an employee of the Agartala Municipal Corporation, and Joy Debnath, a Special Polic...
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Tripura University issued an advertisement dated 4 June 2008 for appointment of a Lecturer in its BBA programme on contractual terms, prescribing M.Com. with at least 55% marks and relevant teaching ability.
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The appellant was convicted by the Special Court under Section 363 of the Indian Penal Code, 1860 (“IPC”) and Section 6 of the Protection of Children from Sexual Offences Act, 2012 (“POCSO Act”), and was sentenced to...
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The Corporate Debtor obtained loans of ₹8 crore from Tata Capital Financial Services Ltd. and ₹4 crore from Hero Fincorp Ltd. for purchasing two six-colour C.I. Flexographic Press Machines.
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Suraksha Realty Ltd. (“Appellant”) had advanced loans to Mahavir Roads and Infrastructure Pvt. Ltd. (“Corporate Debtor”), allegedly secured by an equitable mortgage. After the Corporate Debtor entered CIRP on 21 Febru...
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The petitioner challenged Detention Order No. DMS/PSA/40/2025 dated 12 September 2025, by which the District Magistrate, Srinagar, detained him under the Jammu and Kashmir Public Safety Act, 1978, to prevent conduct p...
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The prosecutrix, a minor school-going girl, alleged that respondent no. 2 forcibly took her on a motorcycle, transferred her to a car driven by respondent no. 3, compelled her to consume beer, and thereafter responden...
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East Central Railway issued Tender Notice No. 28 of 2008–09 for earthwork, construction of minor bridges and allied works between Athmalgola and Barh.
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The appellant, Renjin K. Mathew, was the sole accused in Crime No. 519/2026 of Kumarakom Police Station, later numbered as S.C. No. 380/2026 before the Special Court under the Scheduled Castes and Scheduled Tribes (Pr...
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The appeals arose from the CIRP of M/s Shubhkamna Buildtech Pvt. Ltd. and challenged the NCLT’s order dated 12.09.2022 approving the revised resolution plan dated 12.10.2019.
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A dispute concerning waterlogging and the draining of rainwater led to an assault on the petitioner, his brother and uncle by six accused persons. The petitioner and his brother sustained multiple injuries, including...
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The Petitioner, which operated “Magmus Bar and Restaurant” in Khar, Mumbai, held the requisite licences for its bar and restaurant business.
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A police raid was conducted on 22 October 2002 at three establishments—M/s Noble Surgical, M/s Noble Chemical Industries and M/s Noble Chemical Works—in connection with alleged manufacture, packing, repacking and deal...
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The minor child, Amit Das, was born prematurely on 24 February 2023 at M.R. Bangur Hospital, Kolkata, and remained admitted in the SNCU for approximately twenty-five days.
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Four Bihar Police constables were apprehended while travelling in an Alto car in connection with Kotwali P.S. Case No. 398 of 2017, Bhagalpur, based principally on the results of breath-analyser tests.
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The writ petition had been dismissed as withdrawn on 18 May 2018 on the instructions of Dr. A.K. Mishra, who represented himself as the Official Liquidator (“OL”) of Super Bazar.
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The prosecutrix reported at Police Station Burari on 5 July 2011 that Babul had induced her to accompany him to Delhi on a promise of marriage and thereafter sold her for ₹16,000 to Rajiv and appellant Nazre Alam @ Ravi.
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Respondent No. 1, a non-deposit-taking NBFC, held a Certificate of Registration (“CoR”) issued by the Reserve Bank of India (“RBI”) under the RBI Act, 1934.
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The petitioner’s deceased husband, an Assistant Professor, obtained an SBI personal loan of ₹15 lakh on 3 November 2020.
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The petitioners, accused in S.T. Case No.41 of 2025 pending before the Sessions Judge, Gajapati at Parlakhemundi, sought transfer of the trial to the Sessions Court at Berhampur, Ganjam.
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The petitioner, a registered person under the Central Goods and Services Tax Act, 2017 (“CGST Act”), declared tax liability for December 2018 in its GSTR-1 return. It deposited ₹15,60,826 and ₹23,88,588 through two ch...
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On 26 March 2023, Dipakbhai Rajeshbhai Parmar, aged 17 years and engaged in masonry work, was riding motorcycle No. GJ-23-DE-0204 when an S.T. bus driven allegedly rashly and negligently by respondent No. 1 collided w...
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The claimant was driving tanker No. GJ-06-VV-4417 from Vadodara to Dahej to offload ammonia gas. While opening the tanker’s valve, pressure caused ammonia gas to escape onto his face, resulting in severe burn injuries...
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The dispute concerned proportionate conveyance of land in a multi-building layout under the Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 (“MOFA”)....
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The appellant no. 1 was a member and promoter of Pranabananda Cooperative Bank Ltd., which originated as a cooperative credit society and was included among primary cooperative banks in 1996.
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M/s. Bonai Industrial Co. Ltd., Defendant No.8 in C.S. No.396 of 2016, challenged the order dated 20 May 2024 by which the learned 2nd Additional Civil Judge (Senior Division), Bhubaneswar rejected its application und...
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The NCLT, Mumbai approved Ashdan Properties Private Limited’s resolution plan concerning Rolta India Limited on 15 December 2025.
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The petitioner, claiming membership of the Ramdasia Scheduled Caste, was born in Chandigarh and had completed her schooling there.
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On 29 November 2004, the police claimed to have received information that two persons were carrying charas near Bandariya Tiraha, Jabalpur. A police party apprehended Abdul Rajik and Govind, who were each carrying a b...
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Unison Hotels Private Limited (“UHPL”) insured its hotel under a Standard Fire and Special Perils Policy and a Fire Loss of Profit Policy issued by IFFCO Tokio General Insurance Company Limited (“Insurance Company”)....
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The appellant’s husband, Ashok Kumar, was employed as a Peon with Punjab and Sind Bank from 18 September 1995 until his death on 23 September 2022.
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The applicant, Smt. Chandrakanta, alleged to be the mother-in-law of the deceased, sought bail in Case Crime No. 17 of 2026, Police Station Basauni, District Agra, registered under Sections 85, 80(2), 352, 115(2), and...
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The acquisition was initiated by the U.P. Awas Evam Vikas Parishad under Section 28 of the U.P. Avas Evam Vikas Parishad Adhiniyam, 1965 in 2010.
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The respondent-assessee, a real-estate company, filed its return for AY 2006–07 claiming a deduction of approximately ₹78.99 crore under Section 80IB(10) of the Income Tax Act, 1961 (“the Act”) in respect of housing p...
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The petitioner, a visually challenged person with 40% visual impairment, applied pursuant to the advertisement dated 9 March 2019 for the post of Teacher (Physical Education), against vacancies reserved for Persons wi...
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A joint inspection was conducted on 27 July 2026 at R.K. Digital X-Ray and Sonography Centre, Malviya Chowk, and Saral Sonography Centre, Adhartal, Jabalpur, pursuant to allegations of illegal prenatal sex determination.
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The original appellant, a Panchayat Secretary at Jagdishpur Gram Panchayat, was allegedly caught accepting a bribe of ₹25,000 in a vigilance trap relating to disbursement of benefits under the Indira Awas Yojana. A cr...
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The appellant obtained a commercial vehicle loan from Cholamandalam Investment and Finance Company Ltd. for a Tata SFC 407 truck, secured by hypothecation of the vehicle. After repeated defaults, the financier issued...
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The petitions, along with LPA No. 211 of 2025, were clubbed because they raised common questions concerning restoration of commuted pension.
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The petitioner was elected as Chief Ward Councillor/Chief Councillor of Naubatpur Nagar Panchayat in the 2020 municipal elections.
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On 5 February 2011, the claimant, a 52-year-old constable in the Uttar Pradesh Police, was struck by a rashly and negligently driven vehicle while standing near a police patrolling car. He suffered crush injuries to h...
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The petitioner applied in 2017 for an N.P. bore revolver/pistol licence for protection of his life and property.
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The petitioner, the original accused, sought quashing of the FIR registered as Sadar P.S. Case No. 274(11) of 2017, the consequential chargesheet, and Special POCSO Case No. 16 of 2025 pending before the Special Judge...
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On 25 October 2022, the appellant was riding a two-wheeler with his brother when a mini-truck driven by Respondent No. 2 collided with them at Thatimaakulapalli Cross Road, District Tirupati, Andhra Pradesh. The appel...
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Teva Pharmaceuticals USA Inc. (“Teva USA”), a subsidiary of Teva Pharmaceuticals Industries Ltd., Israel (“Teva Israel”), and Ranbaxy entities entered into agreements concerning the United States market for generic At...
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The parties were married on 23.10.2015.
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The petitioner claimed ownership and possession over 1,215 sq. ft. of land at Village New Taridih, Gaya, purchased through a registered sale deed dated 28 January 2010 for ₹2.99 lakhs.
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The petitioner-financial institution challenged the order dated 09.09.2025 by which the Senior Civil Judge, Yellapur, rejected its application under Order VII Rule 11(d) read with Section 151 CPC and Section 34 of the...
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On 27 April 2020, during the COVID-19 lockdown, the appellant allegedly took the victim, a child born on 7 August 2012 and therefore below twelve years of age, into his room.
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The proceedings concerned compliance with the Supreme Court’s directions in its judgment dated 30 January 2026 regarding menstrual hygiene facilities and related infrastructure in schools. The Court had directed all S...
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Sh. Mina Ram, the petitioner’s father, applied for grant of land measuring 3 bighas 2 biswas in Village Navni, Tehsil Chopal, under the Himachal Pradesh Nautor Land Rules, 1968. The land was sanctioned in his favour o...
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The petitioners, residents of Charuabakhra Jungle Block, Dhubri, challenged the rejection of their applications for settlement of land comprised in Dag No. 1/70/117, Revenue Village Charuabakhra Jungle Block, Chapar R...
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On 26 December 2020, a four-year-old child, UdayKumar, was struck by a car bearing registration No. KA-23/P-0160 at Chikkodi and died from the injuries sustained in the accident.
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The batch comprised approximately 271 civil appeals and special leave petitions filed by the Union of India against orders of the Armed Forces Tribunal and various High Courts granting disability element of service pe...
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The appellant, a railway police constable, was prosecuted on the allegation that on 8 November 2015 he assaulted a 14-year-old boy inside the bathroom of the Mithila Express, forcibly removed his clothes, and committe...
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The petitioner participated in NEET (UG) 2026 as a Person with Benchmark Disability (PwBD) and obtained an All India PwBD rank of 275043.
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The opposite parties filed Misc. (Pre-emption) Case No. 45 of 2015 under Sections 8 and 9 of the West Bengal Land Reforms Act, 1955, seeking pre-emption of land in Plot No. 711, Mouza Amlakara, Paschim Medinipur, purc...
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On 30 June 2026, the police raided an alleged fraudulent cyber call centre operating from the Summit Building, Lucknow, pursuant to secret information.
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The petitioner contested the 2024 Lok Sabha election from 78-Bhadohi Parliamentary Constituency. The respondent, Dr. Vinod Kumar Bind, was declared elected after securing 4,59,982 votes against the petitioner’s 4,15,9...
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The petitioner challenged Detention Order No. 17/DMS/PSA/2025 dated 24 December 2025, passed by the District Magistrate, Shopian under the Jammu & Kashmir Public Safety Act, 1978, directing his preventive detention to...
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The appeals challenged orders passed at the instance of the Central Board of Trustees/Employees’ Provident Fund Organisation (EPFO), which directed the Successful Resolution Applicants (SRAs) to satisfy provident fund...
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The Uttar Pradesh Subordinate Service Selection Commission conducted a recruitment examination for 3,133 Village Development Officer posts.
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Mawkhar Presbyterian Church, Shillong, a society registered under the Meghalaya Societies Registration Act, challenged various communications and orders issued by the Deputy Commissioner, East Khasi Hills, concerning...
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The petitioners challenged a show-cause notice dated 9 January 2024 issued under Section 74 of the Central Goods and Services Tax Act, 2017, concerning the period July 2017 to March 2021, and consequential orders date...
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Smt. Saroj alleged that, after demanding repayment of a loan of ₹20,000 from Sonu, she was summoned to Police Station Kharkhoda, Meerut, where Sonu, police personnel and other accused allegedly subjected her to caste-...
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Late Mr. Sundaram, a Sanitary Worker in the Kotagiri Special Grade Town Panchayat, died in harness on 17 November 2017.
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FIR No. 80 dated 20.09.2015 was initially registered under Sections 376-D and 342 IPC on the statement of petitioner No. 2, Goldy, who alleged that she had been forcibly taken to Banur and gang-raped by the accused pe...
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B.A. No. 4806 of 2026 concerned Crime No. 49/2026 of Valapattanam Police Station, in which Paramasivam was the sole accused of offences under Section 75(2) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”) and Sections 9(m...
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Pursuant to an advertisement dated 21 January 2014, Petitioner No. 1 was selected for an RGGLV LPG distributorship at Dakshin Akraberia, South 24 Parganas, and was issued a conditional Letter of Intent (LOI) on 30 Mar...
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M/s Tasha Gold Pvt. Ltd. imported gold dore bars from countries including Tanzania, Rwanda and Burundi under DGFT authorisations permitting the import of gold dore bars under CTH 71081200.
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The appellant was convicted in Sessions Trial No. 13/7 of 2020 arising from FIR No. 25/2020 under Sections 354A, 354D, 376 and 506 IPC and Section 4(2) of the POCSO Act. He was sentenced to 20 years’ rigorous imprison...
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The appellants, Accused Nos. 1 to 3, were respectively the Managing Director and Directors of Chirayath Benefit Fund Nidhi Limited (“Nidhi Ltd.”), a registered company.
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Comet Overseas Pvt. Ltd. purchased DFIA Licence No. 0210100847 dated 16 May 2007 from Gemini Overseas Ltd. for consideration of ₹14,51,795 paid through banking channels. The licence had been issued and endorsed transf...
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The Income Tax Appellate Tribunal (“ITAT”) disposed of seven cross-appeals concerning Patanjali Ayurved Limited for Assessment Years 2013–14, 2014–15, 2015–16 and 2017–18, arising from proceedings under Section 153C r...
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The Income Tax Appellate Tribunal (“ITAT”) disposed of seven cross-appeals concerning Patanjali Ayurved Limited for Assessment Years 2013–14, 2014–15, 2015–16 and 2017–18, arising from proceedings under Section 153C r...
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The Income Tax Appellate Tribunal (“ITAT”) disposed of seven cross-appeals concerning Patanjali Ayurved Limited for Assessment Years 2013–14, 2014–15, 2015–16 and 2017–18, arising from proceedings under Section 153C r...
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The petitioner, M/s Cubes Entertainments, instituted an injunction suit before the Principal Munsiff Court, Ernakulam, concerning reviews of its film Kattalan allegedly posted on the online ticketing platform operated...
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The petitioner, Jayakumar B, claimed to be the landlord and the respondent, Vijayakumar B, the tenant of the premises.
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The petitioner, M/s Cubes Entertainments, instituted an injunction suit before the Principal Munsiff Court, Ernakulam, concerning reviews of its film Kattalan allegedly posted on the online ticketing platform operated...
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The appellant was convicted by the Special Judge (POCSO), Pakyong, under Sections 9(l) and 10 of the Protection of Children from Sexual Offences Act, 2012 (“POCSO Act”), for committing aggravated sexual assault upon t...
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The petitioner, a Class I contractor, executed a National Highway project under an agreement dated 8 December 2010 with the Assam PWD, NH Works. The contract was completed on 30 October 2020.
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The respondents-plaintiffs sought a declaration that they were owners in possession of 55/192 share, equivalent to 122 kanals 17 marlas, in the suit land.
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The appellants owned land in the Revenue Estate of Village Bakkarwala, Delhi, acquired pursuant to the same Section 4 notification dated 17 June 2005, Section 6 notification dated 31 May 2006, and Award No. 1/DC(W)/20...
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Abhilashi University, a private State University established under the Abhilashi University (Establishment and Regulation) Act, 2014, obtained the requisite Essentiality Certificate, No-Objection Certificate, Letter o...
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Proceedings under Sections 2/3 of the Uttar Pradesh Control of Goondas Act, 1970 were initiated against the petitioner on the basis of two criminal cases: Case Crime No. 326 of 2022 under Sections 323, 352, 504 and 50...
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The petitioner, a street vendor suffering from 90% locomotor disability, sought issuance of a Certificate of Vending and permission to vend peacefully at a site on the footpath of Noida Link Road, opposite Akshardham...
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A truck bearing registration No. CH01-TB-5008, involved in an accident in which its driver died, was seized during investigation of FIR No. 47 dated 02.04.2024 registered at Police Station Bond Kalan. The stone slates...
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The petitioner challenged detention Order No. 39/DMA/PSA/DET/2022 dated 25.06.2022, issued by the District Magistrate, Anantnag under Section 8 of the Jammu and Kashmir Public Safety Act, 1978, directing his preventiv...
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The appellant was arrested on 26 December 2018 in RC-38/2018/NIA/DLI, registered for offences under Sections 120B, 121, 121A and 122 IPC; Sections 17, 18, 18B, 20, 38 and 39 of the UAPA; and Sections 4 and 5 of the Ex...
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The appellant, an NRI businessman, alleged that the eighth respondent had borrowed approximately AED 6 million from him for a hotel business and failed to repay it. A cheque issued towards repayment was dishonoured, f...
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The petitioner sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, corresponding to Section 439 Cr.P.C., in FIR No. 369 dated 16.11.2024, registered at Police Station Central, Farida...
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The petitioners were dependants, legal representatives, or injured passengers who had obtained compensation awards from the Railway Claims Tribunal (RCT) for death or injury arising from railway accidents or untoward...
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The petitioner, father of the detenu Phanjoubam Rabi Meitei @ Luwangamba, challenged the preventive detention order dated 21 April 2026 passed by the District Magistrate, Imphal East under the National Security Act, 1...
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Petitioner No. 1, M/s Super Cardio Devices Pvt. Ltd., manufactured Heart Lung Packs at its premises in Bahadurgarh, Haryana; petitioner Nos. 2 and 3 were its directors, with petitioner No. 2 also described as the Manu...
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The petitioner, Basharat Mehmood, challenged Detention Order No. DMR/PSA/01 of 2026 dated 1 January 2026, passed by the District Magistrate, Rajouri under Section 8 of the Jammu & Kashmir Public Safety Act, 1978, on t...
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The petitioners, claiming to be erosion-affected and landless, occupied separate portions of Government land measuring approximately 1 Katha 5 Lechas each in Dag No. 97, Ulubari, Guwahati, after relying on unregistere...
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The petitioner’s deceased father, Dibakar Sarmah, had mortgaged land and obtained a loan of ₹2,80,000 from the Assam Financial Corporation in 1993.
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The petitioners participated in the Assam Public Service Commission’s Combined Competitive Examination, 2013, whose final result was published on 12.05.2015.
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The petitioners, claiming to be erosion-affected and landless, occupied separate portions of Government land measuring approximately 1 Katha 5 Lechas each in Dag No. 97, Ulubari, Guwahati, after relying on unregistere...
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The plaintiffs claimed that 4 acres 1 cent in Survey No.74/4 was purchased in 1944 in the name of Poongavana Gounder, the eldest son and kartha of the joint family, using joint-family funds.
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The petitioners invoked Articles 226 and 227 of the Constitution challenging the rejection of petitioner no. 2’s application for an arms licence.
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The petitioners challenged the District Magistrate, Jabalpur’s orders dated 6 January 2026 directing their preventive detention for three months under Section 3(2) of the National Security Act, 1980.
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The petitioners challenged orders dated 10 October 2025 passed by the District Magistrate, Nalanda, in B.C.C.A. Case Nos. 178 and 183 of 2025 under Section 3 of the Bihar Control of Crimes Act, 2024 (“BCC Act”), where...
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The petitioner, an Additional Civil Judge (Junior Division)-cum-S.D.J.M., was transferred from Bhubaneswar to Hindol in July 2022. Her only son suffered from autism and required continuous treatment and specialised th...
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Vimal Pan Masala and Vimal Tobacco (“Gutkha”) were seized in Crime No. 166 of 2026 registered at Rajgad Police Station, Pune, for alleged offences under Sections 123, 223, 274 and 275 of the Bharatiya Nyaya Sanhita, 2...
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The four appeals arose from the same motor-vehicle accident dated 24.03.1996 involving bus No. DL-IP-1638, driven by respondent No.1, owned by respondent No.2, and insured with United India Insurance Company, responde...
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The plaintiff presented a plaint alleging infringement of intellectual property rights and passing off and sought dispensation of the pre-institution mediation requirement under Section 12A of the Commercial Courts Ac...
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The National Highways Authority of India acquired lands situated at Bommapur Village, Hubballi Taluka, for the four-laning of NH-63 on the Hubballi–Hospet Section.
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The applicants, Lalji Maurya and Jadvati Devi, respectively the father-in-law and mother-in-law of the deceased, sought bail in Case Crime No. 109 of 2026, registered at Police Station Jafrabad, District Jaunpur, unde...
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The petitioner, an employee of respondent No. 2, M/s Ambuja Cements Limited, filed Complaint No. 224/2024 before the Himachal Pradesh Human Rights Commission alleging violation of her rights and non-compliance with th...
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The petitioners and Respondents Nos. 2 and 3 were siblings involved in a civil dispute concerning title to agricultural land.
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The petitioner, a Steno-Typist employed by the Chhattisgarh Textbook Corporation since 2008, alleged that respondent No. 6, the General Manager, subjected her to repeated workplace harassment, including inappropriate...
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The respondents’ residential houses and lands in Hathini Village were acquired for submergence under the P.P. Rao Project. Award No. B/628/2002 dated 26 May 2003 covered 532 structures and allegedly omitted statutory...
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Manoj Kumar filed a claim petition under Section 166 of the Motor Vehicles Act, 1988, alleging that he sustained serious spinal injuries on 29.03.2005 while travelling as a pillion rider on motorcycle No. MP-05-AF-251...
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The appellant was arrested on 14.11.2024 and remanded to custody on 15.11.2024 for offences under Sections 341, 294(b), 307, 120B, 143, 147, 148 and 302 read with Section 149 of the IPC, and Sections 15 read with 16,...
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The petitioner operated and maintained the Chambal Mini Hydel Project, Morena, comprising three 600 kW generating units, under a 30-year Lease Agreement dated 24.03.2014 executed pursuant to the tender process and Let...
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The petitioner challenged an order dated 11 May 2026 passed by the District Magistrate, Gonda under Section 3(1) of the U.P. Control of Goondas Act, 1970 (“Goonda Act”), declaring him a “Goonda” and externing him from...
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The petitioner, a Bengaluru-based company engaged in digital marketing, affiliate marketing and resale of gift vouchers, challenged the freezing and provisional attachment of its bank accounts under Section 110(5) of...
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The petitioner challenged the show-cause notice dated 26 August 2025 and the order dated 8 September 2025 passed by the District Magistrate, Banka in Bihar Crime Control Case No. 14/2025–26.
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The petitioner, an elected Panchayat representative, challenged the District Magistrate, Nalanda’s order dated 10 October 2025 in BCCA Case No. 212 of 2025, passed under Section 3(3) of the Bihar Control of Crimes Act...
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The parties were married on 12 June 2011 according to Hindu rites and customs.
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The petitioners claimed to be elected Councillors of Jalpaiguri Municipality pursuant to the 2022 municipal election.
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The petitioner, an Advocate practising at the District Court, Bulandshahr, challenged the election of the executive body of the Civil Bar Association, Bulandshahr, conducted on 16 April 2026 pursuant to an election pr...
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The Bodhgaya Hotel Association filed the writ petitions as Public Interest Litigations alleging that various monasteries and Buddhist establishments in Bodhgaya had undertaken unauthorized constructions in violation o...
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The petitioner owned premises at 167, Muktaram Babu Street, Kolkata.
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The petitioner challenged, under Article 226 of the Constitution, detention order No. Divcom-“K”/01/2026 dated 6 January 2026, passed under the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substanc...
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The 21 petitioners were engaged in constructing bus and truck bodies on land acquired by the State of Punjab in 1984 for establishing a grain market.
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Chhaniben, a Scheduled Tribe woman, was married to Jivlabhai, who died intestate and issueless around 1958–59. Chhaniben inherited the agricultural lands held by Jivlabhai as a tenant, and her name was mutated in the...
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The petitioner, Hajara, was the widow and daughter-in-law of the second respondent, Fathima, a senior citizen and mother of the petitioner’s deceased husband.
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The petitioner’s deceased father, Dibakar Sarmah, had mortgaged land and obtained a loan of ₹2,80,000 from the Assam Financial Corporation in 1993.
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The petitioners participated in the Assam Public Service Commission’s Combined Competitive Examination, 2013, whose final result was published on 12.05.2015.
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The petitioner, Jose M.P., was the sole accused in Crime No. 12/2026 registered by the Vigilance and Anti-Corruption Bureau, Idukki. He was serving as Assistant Executive Engineer, Thodupuzha Municipality. The prosecu...
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The connected writ petitions arose from the seizure of an Eicher truck bearing Registration No. UP-85-ET-6068, along with 355 cartons of Wiscof Codeine Phosphate Cough Syrup, in Excise (Jagdishpur) Case No. 199 of 202...
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The petitioner, Sriniwas Chandra Tiwary, was prosecuted in connection with Kotwali P.S. Case No. 270 of 2016 and Special Case No. 32 of 2016 for offences under Sections 420, 465, 467, 468, 471, 188, 201 and 120B of th...
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The petitioners challenged notices issued under Section 148 of the Income-tax Act, 1961 (“the Act”) by their respective jurisdictional Assessing Officers (“JAOs”), principally contending that, under Section 151A read...
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The petitioner invoked Section 482 Cr.P.C. seeking quashing of an ESI complaint under Section 85(g) of the Employees’ State Insurance Act, 1948 (“ESI Act”), pending before the Chief Judicial Magistrate, Chandigarh, to...
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The petitioner, Baby Kurian, an Overseas Citizen of India residing in the United States, sought a legal heirship certificate concerning his deceased wife, Mrs. Lissyamma Abraham, who died in the United States on 29 Oc...
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The petitioner challenged the alleged alteration or fabrication of the 2011 Census figures used for preparing the reservation roster for the elections of Nagar Panchayat/Municipal Council, Shahpur.
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The Tamil Nadu Public Service Commission issued Notification No.34 of 2019 for 11 posts of Assistant Director of Industries and Commerce, including one GT (PSTM) and one BC (PSTM) vacancy. The petitioner, belonging to...
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The respondent-plaintiff instituted O.S. No. 6 of 2024 before the I Additional District Court, Kozhikode, seeking a prohibitory injunction and damages for alleged infringement of its registered trade mark.
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The petitioners claimed ownership of rayati LR Plot No. 650 at Mouza Naikuri Jagannathchak, Purba Medinipur, over which they had constructed a sanctioned two-storeyed commercial building.
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FIR No. 360 of 2021 was registered against Keshav Prasad Yadav, his sons and others. During its investigation, police personnel, including the present applicants, allegedly visited Village Padari to serve notices unde...
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The petitioners participated in the Assam Public Service Commission’s Combined Competitive Examination, 2013, whose final result was published on 12.05.2015.
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The petitioner’s deceased father, Dibakar Sarmah, had mortgaged land and obtained a loan of ₹2,80,000 from the Assam Financial Corporation in 1993.
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The petitioner’s deceased father, Dibakar Sarmah, had mortgaged land and obtained a loan of ₹2,80,000 from the Assam Financial Corporation in 1993.
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The connected appeals arose from the common Award dated 25.02.2004 passed by the Motor Accident Claims Tribunal, Jagadhri, concerning an accident dated 02.04.2001 involving truck Nos. HR-58-0742 and HNL-6569. The acci...
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The proceedings concern the implementation of Front-of-Package Labelling (“FoPL”) for packaged foods in India, particularly products high in fat, sugar and salt (“HFSS”) and ultra-processed foods (“UPF”).
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The petitioner, a competitive wrestler, remained absent from competition during 2024–2025 due to pregnancy, childbirth and post-partum recovery. The International Testing Agency confirmed that she could compete from 1...
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The petitioner-employer operated a glass-container manufacturing factory at Mahalaxmi, Mumbai, employing approximately 512 persons, including 471 workmen.
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The applicants invoked Section 482 of the Code of Criminal Procedure, 1973, seeking quashing of FIR C.R. No. 11821011210235 of 2021 registered at Dahod Town Police Station under Sections 3 and 4(3) of the Gujarat Land...
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The petitioner, Rehri Patri Ekta Manch, represented by its General Secretary, filed a public interest petition concerning the seizure of goods belonging to street vendors by the Municipal Corporation of Delhi (“MCD”)...
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The appellant was accused under Section 69 of the Bharatiya Nyaya Sanhita, 2023 (BNS). The complainant alleged that the appellant developed a relationship with her through a digital platform, promised to marry her, an...
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The petitioners were shopkeepers or tenants conducting business around the Golden Temple Complex, Amritsar, whose shops were destroyed and who were displaced during Operation Blue Star in June 1984.
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The petitioner, aged 76 years, was in custody in ECIR No. 02/JLZO/2013 dated 25 March 2013, registered by the Directorate of Enforcement under the Prevention of Money Laundering Act, 2002.
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The petitioner, Sarabjit Singh, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (corresponding to Section 439 CrPC), in FIR No. 56 dated 15 May 2013, Police Station Banur, Distric...
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An FL-II foreign-liquor licence was granted to Balkrishna Ramchandra Wadkar in 1973.
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The appellant was convicted by the Additional Sessions Judge, Fast Track Court-II, Samastipur, under Section 302 of the Indian Penal Code and Sections 25(1-B)A and 27 of the Arms Act for allegedly shooting Pawan Kumar...
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The petitioner purchased a Tata LPT 4825 commercial truck bearing Registration No. BR06GF5379 with a loan of ₹42,06,495 from Tata Motors Finance Ltd. under an agreement dated 28 February 2023. Although he regularly pa...
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The three writ petitions concerned the same lands measuring Ac.10-10 guntas in Sy. Nos. 362, 373 and 374 of Manchirevula Village, Rajendranagar Mandal, Ranga Reddy District.
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Linkson International Ltd. (“Corporate Debtor”) was admitted into CIRP on a petition filed by Punjab National Bank under Section 7 of the Insolvency and Bankruptcy Code, 2016 (“IBC”). The first respondent was appointe...
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The appeals arose from the NCLT, Ahmedabad’s order dated 17 June 2026 in I.A. No. 678 of 2026 in C.P. (IB) No. 269 of 2023, by which the application seeking reliefs and concessions for implementation of the sale of th...
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The prosecution alleged that, at approximately 2:00 a.m. on 16 October 1980, four armed persons forcibly entered the house of the victim, overpowered her husband and family members, and successively raped the victim....
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The appellant was prosecuted for allegedly sexually assaulting a 13-year-old girl on 26 November 2019 and threatening her, leading to charges under Sections 3/4 of the Protection of Children from Sexual Offences Act,...
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The appellant was extradited from Portugal to India pursuant to the Union Government’s sovereign assurance that he would not be subjected to the death penalty or imprisonment exceeding 25 years. He was taken into Indi...
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The appellant, a recognised National Sports Federation, selected respondent No. 3, Ms. Bilquis Mir, a government Physical Education Teacher, as Coach/Chief Coach of the Indian National Kayaking and Canoeing Team for p...
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The petitioner, mother of the detenue Nikhila C., challenged the preventive-detention order dated 29 August 2025 issued under Section 3(1) of the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substa...
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The petitioner, a woman life convict, was convicted by the I Additional District and Sessions Judge, Cuddalore, under Section 302 IPC and sentenced to life imprisonment with fine; her conviction under Section 392 read...
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The petitioners, siblings and children of Ainul Hoque, had obtained Scheduled Tribe (“ST”) certificates from the Sub-Divisional Officer, Jangipur, describing them as belonging to the “Bedia” tribe; the certificates we...
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The appeals arose from land acquisition proceedings for establishing IMT Manesar in villages Kukrola and Fazalwas, District Gurugram. Notifications under Sections 4 and 6 of the Land Acquisition Act, 1894 (“1894 Act”)...
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Hindustan Unilever Limited (“HUL”) sought an interim injunction under Order XXXIX Rules 1 and 2 read with Section 151 CPC against Kwick Living (I) Private Limited (“Kwick Living”) in respect of its advertising campaig...
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Acting on intelligence, the Directorate of Revenue Intelligence intercepted and seized 272 pieces of gold weighing 36.856 kg and valued at approximately ₹10.07 crore on 8 April 2013. Statements of persons from whom th...
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The appellant-plaintiff, M/s Sai Silks (Kalamandir) Limited, instituted a suit for permanent injunction, trade mark infringement and passing off under the Trade Marks Act, 1999, read with Section 55 of the Copyright A...
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The petitioners participated in the Assam Public Service Commission’s Combined Competitive Examination, 2013, whose final result was published on 12.05.2015.
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A.C.C. Limited (“ACC”) held mining lease ML No. 2641 for extraction of limestone, shale and clay for captive manufacture of cement.
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The petitioners claimed an interest in and administered the Shahi Masjid at Municipal No. 524, Khasra No. 2072, Chatri Chowk, Ujjain, which was stated to be a registered Waqf property and an ancient religious structure.
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The petitioners claimed an interest in and administration of Shahi Masjid, Ujjain, a registered Waqf property situated at Municipal No. 524, Khasra No. 2072, Chatri Chowk.
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The Central Board of Trustees, Employees’ Provident Fund Organisation challenged the Employees’ Provident Fund Appellate Tribunal’s order dated 22 December 2015 in ATA No. 1452(4)/2015.
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The proceedings concerned the DDA’s online portal for conversion of immovable properties from leasehold to freehold. The portal had been taken down in February 2026, resulting in all pending conversion applications be...
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The proceedings concerned the DDA’s online portal for conversion of immovable properties from leasehold to freehold. The portal had been taken down in February 2026, resulting in all pending conversion applications be...
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The appeal was filed by Ram Niwas, who had taken the offending Jeep No. HR-36A-5174 on superdari and claimed to be its subsequent purchaser, although ownership had never been transferred to him in the registration cer...
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Genius Exports Private Limited was undergoing CIRP. The Committee of Creditors, consisting solely of the operational creditor, approved on 22.05.2022 a resolution plan submitted by Shri Digvijay Nath Tripathi, and the...
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The appellants purchased Seam Industries Limited (“Corporate Debtor”) as a going concern during liquidation proceedings, which commenced on 30 June 2021.
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FIR No. 249 of 2025 was registered at Police Station Paonta Sahib under Sections 103(1), 109 and 61(2) of the Bharatiya Nyaya Sanhita, 2023, concerning the death of Ashraf Ali, the petitioner’s brother.
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The proceedings concerned the DDA’s online portal for conversion of immovable properties from leasehold to freehold. The portal had been taken down in February 2026, resulting in all pending conversion applications be...
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Kotak Mahindra Bank Ltd. filed a complaint before the Chief Judicial Magistrate, West Tripura, Agartala, on 12.07.2024 against the petitioners and others alleging offences under Sections 61(2), 314, 316, 318, 320, 321...
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S.S. Das, a former Indian Trade Service officer appointed in 1989, received consistently high ACR/APAR gradings, including repeated “Outstanding” and “Very Good” assessments, and was promoted to the Senior Administrat...
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The proceedings concerned the DDA’s online portal for conversion of immovable properties from leasehold to freehold. The portal had been taken down in February 2026, resulting in all pending conversion applications be...
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The applicant sought anticipatory bail in FIR No. 73/2026, Police Station Tilak Nagar, registered under Section 351(3) of the Bharatiya Nyaya Sanhita and Sections 6/10 of the POCSO Act.
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Karvy Stock Broking Limited (“Karvy”), a SEBI-registered stock broker and depository participant, was investigated after allegations that it had misused clients’ securities and powers of attorney, raised funds by pled...
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Haryana Renewable Energy Development Agency (“HREDA”) issued an RfP in August 2017 for setting up paddy-straw-based biomass power projects in Haryana.
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The petitioner, a Senior Manager of Punjab & Sind Bank, was posted at the Roshan Pura, Najafgarh Branch, on 28 December 1998 when five armed robbers entered the bank and threatened its staff and customers.
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M/s Viraj Constructions was constituted in 1964 as a partnership at will, with the first respondent’s father holding a 25% share. The firm acquired land measuring Ac. 3.27 guntas at Begumpet, Hyderabad, as a partnersh...
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The Karnataka Industrial Areas Development Board (“KIADB”) proposed acquisition of lands in Veerasandra and Hebbagodi villages for industrial development and expansion of Electronic City. The State Government issued a...
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Laxmi Pipes Ltd., the corporate debtor, was undergoing CIRP before NCLT, Chandigarh Bench-II, in proceedings initiated by Praveen Kumar Garg, proprietor of M/s GSV Products. The corporate debtor had admitted an operat...
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Vedanta Limited, formerly Cairn India Limited, approved a buyback of 17.09 crore equity shares at a maximum price of ₹335 per share, involving a maximum investment of ₹5,725 crore, through the open-market route.
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The juvenile-appellant challenged the order dated 2 January 2026 by which the Children Court rejected his application for regular bail under Section 12 of the Juvenile Justice (Care and Protection of Children) Act, 20...
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The appeals arose from the judgment dated 18 October 2024 in S.C. No. 1581 of 2018 passed by the Fast Track Special Court, Kattakkada.
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The petitioner, a non-banking financial institution, advanced a loan of ₹75,00,000 to the first respondent under a loan agreement dated 4 August 2015; the second respondent stood as guarantor. The agreement contained...
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The petitioner, a GST-registered private company engaged in works-contract services, executed sub-contract works for NCC Limited and claimed to have engaged eighteen registered sub-contractors during FY 2025–26.
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The respondents applied for admission to IISER’s 2026 undergraduate programmes through the IISER Aptitude Test. Both claimed reservation under the Other Backward Classes–Non-Creamy Layer (OBC-NCL) category. Vidya Sank...
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The appellants were convicted by the Sessions Court in Sessions Case No. 97/97 arising from FIR No. 107/1996, Police Station Jaffarpur Kalan, for offences under Sections 304B and 498A read with Section 34 IPC. They we...
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The revision petitioners—C. Madhavan (Accused No. 1), Dr. S. Anil Kumar (Accused No. 8), and Ahmed Suhail (Accused No. 11)—were prosecuted in C.C. No. 2 of 2016 before the Additional Special Court (SPE/CBI-II), Ernaku...
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On the night of 6/7 December 1991, Sheo Janam Giri was allegedly attacked inside his house by Basavan Ahir, Vijay Giri and Dinanath Singh, who were armed with firearms. According to the prosecution, Vijay first fired...
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The respondent obtained admission to the Danylo Halytsky Lviv National Medical University, Ukraine, and paid the requisite fees on 8 November 2021.
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The prosecution arose from an incident dated 22 March 1999 in which Perki Devi was allegedly surrounded by the appellants, called a witch, forcibly made to consume human excreta, and assaulted with lathis, fists and s...
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![J&K Tribunal quashes 16-year suspension of forest employee without charge sheet or departmental inquiry, orders reinstatement. ITLAQ AHMED vs FOREST ENVIRONMENT AND ECOLOGY DEPARTMENT. CAT - ['Jammu']. LawLens](/stories/thumbnails/j-k-tribunal-quashes-16-year-suspension-of-forest-employee-without-charge-sheet-or-departm-2103c78fa33f40fb91f321e93b9a0474.webp)
The applicant, a Chowkidar/Beat Guard in the Jammu & Kashmir Forest Department, was arrested in FIR No. 18/2010 for allegedly demanding and accepting ₹15,000 as illegal gratification in connection with the sanction of...
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The applicant-appellant was convicted by the Additional Sessions Judge, Fast Track Special Court (Rape/POCSO), Sirmaur, under Section 376(3) IPC and Section 6 read with Section 5(j) of the POCSO Act, arising from FIR...
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The petitioners filed a public interest writ petition under Article 226 seeking closure of TASMAC Shop No.10215 at Vellithirumutham Village, Trichy, and restraint against granting an FL-2 licence to T.V.L. Madurai Rec...
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The petitioners were government employees appointed through direct recruitment under various Madhya Pradesh service and recruitment rules.
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The petitioner, wife of the detenu Muhammed Thahir @ Kavu, challenged the detention order dated 24 September 2025 issued under Section 3(1) of the Kerala Anti-Social Activities (Prevention) Act, 2007 (“KAA(P)A”), and...
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The appellant applied to the Central Board of Film Certification (“CBFC”) on 12 May 2026 for certification of the Punjabi film “Chardikala” under Section 4 of the Cinematograph Act, 1952.
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The appellant, Meena Devi, filed an appeal under Section 54 of the Land Acquisition Act, 1894, challenging the award dated 23 February 2016 of the Additional District Judge, Yamuna Nagar, whereby the claimed enhanced...
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The petitioners challenged criminal proceedings arising from FIR No. 105/2020 registered by the Economic Offences Wing concerning the “Hill Town” residential project developed by M/s Supertech Limited at Sector-2, Soh...
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The petitioners—director, producer and actor associated with the film Yaarian 2—invoked Section 482 Cr.P.C. seeking quashing of FIR No. 85 dated 30.08.2023, registered under Section 295-A IPC at Police Station Divisio...
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The appellant-claimant filed a claim petition under Section 163-A of the Motor Vehicles Act, 1988, seeking compensation for the death of Aakash @ Vipin, who died in a motor vehicle accident on 30.07.2019 while travell...
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The National Skill Development Corporation (NSDC) allotted districts to Surya Wires Private Limited and Disha Education Society for establishing Pradhan Mantri Kaushal Kendra training centres. In connection with the f...
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NOIDA allotted Commercial Plot No. 5-A, Sector 94, Noida, to M/s Sunshine Trade Tower Pvt. Ltd. under a Lease Deed dated 11 January 2012 for development of a commercial complex.
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The appellant, a construction company, was awarded a South Central Railway contract for doubling the Guntur–Guntakal railway track section, under an agreement dated 30 November 2017, with completion scheduled for 23 O...
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The petitioner purchased four industrial plots bearing Nos. 43–46, Block A-1, WHS, Kirti Nagar, New Delhi, in a SARFAESI auction conducted by Indian Bank on 28 December 2009 for ₹8.01 crore.
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The petitioners, heirs of the original landowner, challenged the order dated 23 June 2025 by which the Competent Authority issued a certificate of unilateral deemed conveyance under Section 11 of the Maharashtra Owner...
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The respondent’s sale deed was executed on 21 June 1982, and the corresponding mutation entry was also made in 1982.
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M/s. Pioneer Engineering Syndicate presented an irrevocable general power of attorney dated 11.04.2025 for registration before the Sub-Registrar, Annur.
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The respondents filed WPA No. 9990 of 2020 challenging the modified Clause 27.2 of the CPWD Works Manual, 2014, as incorporated in the 2019 Manual, and related Office Memoranda.
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The victim travelled to Bettiah on 14 March 2021 to appear in a Bihar Police recruitment examination. While returning, she informed her family that she had reached Maryadpur and was travelling alone in a tempo. She th...
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East-North Interconnection Company Limited (“Appellant”) was the transmission service provider for the East-North Interconnection Project, including the Purnea–Biharsharif 400 kV transmission line, established pursuan...
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The appellant’s land was acquired under the National Highways Act, 1956 (“NH Act”). The acquisition notification under Section 3A was published on 7 June 2011, followed by the declaration under Section 3D on 20 Januar...
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The appellant purchased 37.875 acres at Nallur-Manamai through an e-auction conducted under the SARFAESI Act on an “as is where is” basis.
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The petitioner was arrested on 27 February 2023 while allegedly transporting 487 grams of heroin, a commercial quantity, near Kangvai Bazaar, Bishnupur. FIR No. 04(02)2023 NAB-PS was registered under Sections 21(c), 6...
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News reports published in June–July 2026 described NH-108B and NH-208 in Tripura as being in an unsafe and severely deteriorated condition, with potholes, broken surfaces, waterlogging and alleged use of substandard c...
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Sat Jinda Kalyana College, affiliated with Maharshi Dayanand University (“MDU”), advertised a post of Assistant Professor of Physical Education on 14 February 2018. The sixth respondent was selected and appointed, whi...
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The petitioner, Victim X, represented through her legal guardian, sought permission for termination of a pregnancy resulting from sexual assault.
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The investigation arose from a complaint by the Veterinary Department of Assam concerning an alleged loss of ₹5,97,200 caused by false RCC bills for medicines that were never supplied, with payments made to a fictitio...
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The appellant, widow of Late K.M. Banerjee, a Railway employee who died in service on 12 November 2000, claimed family pension from the date of his death.
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The petitioner, Dr. Tarkeshwar Chandrakant Patil, was the original inventor named in Patent Application No. 2808/MUM/2013, filed on 28 August 2013 by IIT Bombay for an “Apparatus and a Method for In-Vivo Power Generat...
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The petitioner sought bail in ML Case No. 4 of 2025 arising from ECIR/ELZO-II/06/2025 under Sections 3 and 4 of the Prevention of Money Laundering Act, 2002 (“PMLA”), pending before the Chief Judge, City Sessions Cour...
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The petitioner sought bail in ML Case No. 9 of 2025 arising from ECIR/KLZO-I/12/2025, registered under Sections 3 and 4 read with Section 70 of the Prevention of Money Laundering Act, 2002 (“PMLA”).
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The petitioner challenged detention order No. DMS/PSA/18/2025 dated 7 May 2025, issued by the District Magistrate, Srinagar, under the Jammu and Kashmir Public Safety Act, placing him under preventive detention to pre...
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Dr. Deepti Bhardwaj, a Chief Administrative Officer with DRDO, was transferred from SSPL, Delhi, to IRDE, Dehradun, by an order dated 27 March 2026 described as a posting/transfer in public interest.
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The Petitioner claimed admission to the Certificate Course in Health Sanitary Inspector for the academic year 2025–2026 at Respondent No. 4-Institute.
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The respondents were commission-based bearers and vendors working with the North Eastern Railway and sought regularisation of their services.
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M/s. Citibank N.A. provided EMI-based loan facilities to existing credit-card holders under schemes including “Loan on Phone,” “Balance Conversion,” “Dial-an-EMI” and merchant EMI arrangements. The amounts were sancti...
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Multiple complaints were received by the Competition Commission of India (“CCI”) between December 2018 and May 2019 alleging cartelisation and anti-competitive conduct by grey-cement manufacturers, including a complai...
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The judgment concerned a group of land-acquisition appeals and connected applications involving delayed appeals or claims for enhanced compensation.
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The judgment arose from a group of land-acquisition appeals and connected applications involving delayed appeals or cross-objections seeking enhanced compensation.
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The respondent instituted a defamation suit alleging that the appellants had circulated defamatory e-mails concerning his conduct and management of businesses, including CyberCorp Limited and Sundyne Technologies Priv...
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Bhopal Municipal Corporation issued an RFP in 2024 for remediation, biomining, processing and disposal of legacy and fresh municipal waste at Adampur Chawni, Bhopal. Susajja JV Anand LLP was declared the successful bi...
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The petitioners challenged the acquisition of their lands for two railway projects in Gujarat: (i) the 4th railway line between Barejadi-Nandej (Geratpur) and Sanand, measuring approximately 38.20 km; and (ii) five ra...
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Shahinabanu, daughter of the complainant, married Satar approximately six months before the incident and resided with her in-laws in a joint family at Dhoraji.
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The petitioner, President of Lanchamukta Karnataka Vedike, alleged that Siddartha Vihar Trust, despite having secular charitable objects benefiting persons irrespective of caste, creed or religion, falsely claimed eli...
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The petitioners, accused Nos. 1 and 2, respectively, challenged Crime No. 220/2026 registered by Bagalagunte Police for offences under Sections 406, 420 and 34 of the IPC, invoking the High Court’s inherent jurisdicti...
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The respondent-landlord, claiming to be a Non-Resident Indian permanently settled in Canada, instituted an ejectment petition on 29 April 2021 under Section 13-B of the East Punjab Urban Rent Restriction Act, 1949 (“1...
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The appellant, a retired Judge of the High Court, was appointed on 10 June 2010 as Chairman of the Committee constituted by the Government of Tripura for determining the fee structure of private technical institutions...
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The petitioner, a Muslim woman, married Respondent No. 10, Mohd. Abid Khan, on 18.07.2020 after the death of her first husband.
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M/s Durga Rice and Dall Mills, a proprietorship concern, obtained a cash-credit facility of ₹12 lakhs from Banaras State Bank Limited, secured by equitable mortgages over immovable properties.
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The appellant, who was an accused in Crime No. 30 of 2023 registered at Jalanagar Police Station, Vijayapura, filed a private complaint before the Principal District and Sessions Judge and Special Judge, Human Rights...
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The appellant-husband and respondent-wife married on 29 August 1999 and had three children, who attained majority during the proceedings.
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RITES Ltd. issued an e-tender for design, supply, erection, testing and commissioning of a 25 KV OHE system and related electrical works for NUPPL’s Dumka Siding in Jharkhand.
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The petitioner, the 66-year-old mother of deceased Pawan, invoked Article 226 seeking a fair and proper investigation into Merg/Inquest Intimation No. 06/2025 registered at Police Station Kotwali, Burhanpur, after Paw...
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The petitioners, Biplab Saha, the developer and constituted attorney, and Shukla Das, the property owner, were prosecuted under Section 401A of the Kolkata Municipal Corporation Act, 1980 (“KMC Act”) for allegedly con...
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The appellant, a relative of P.W.1, accompanied P.W.1 and her husband, P.W.2, while they were searching for a bride for their son. After visiting P.W.5’s house, the appellant allegedly took P.W.1 on his motorcycle und...
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The petitioner, a film actress, alleged that videos published and circulated on social-media platforms contained false, scandalous and sexually coloured remarks imputing sexual impropriety to her and damaging her dign...
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Bharat Petroleum Corporation Limited purchased land from the Government of India for a fixed consideration, which was fully paid through cheques in 2014; possession was delivered on 21 January 2014.
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The appellant was prosecuted for the alleged abduction and sexual assault of a five-year-old child on 5 December 2016. The victim’s father lodged the FIR on 7 December 2016 against an unknown person, explaining the de...
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Respondent No. 2 filed a complaint alleging that, on 24 January 2026 at approximately 3:40 p.m. near Hebbal, Bengaluru, the petitioner exposed his private part while she was walking towards a nearby railway track.
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Steel Authority of India Limited (“award holder”) entered into a contract dated 6 April 1992 with M/s Eastern Minerals and Trading Agency (“award debtor”) for raising, seizing and transporting limestone from Kuteshwar...
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On 25 October 2018, several advocates, allegedly including the appellant, entered a courtroom at Kanpur Nagar where four accused persons were in judicial custody. A disturbance allegedly occurred, followed by an assau...
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M/s Flamingo Breweries Pvt. Ltd., an IMFL bonded wholesale warehouse, filed its income-tax return for Assessment Year 2016–17 declaring income of ₹8,01,508.
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Sanofi India Ltd., a public limited pharmaceutical company, supplied medicines to the Rare Materials Project of Bhabha Atomic Research Centre pursuant to tender processes conducted during 2011–12, 2013–14 and 2015–16.
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The petitioner invoked Section 482 Cr.P.C. seeking quashing of FIR C.R. No.11191026220492 of 2022, registered at Kalupur Police Station, Ahmedabad, for alleged offences under Sections 51, 63 and 64 of the Copyright Ac...
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Prime Impex, the Operational Creditor, initiated proceedings under Section 9 of the Insolvency and Bankruptcy Code, 2016 (“IBC”) against Shalfeyo Industries Private Limited (“Corporate Debtor”), and the CIRP was admit...
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Cashfree Payments India Private Limited filed a suit seeking mandatory and permanent injunctions against Arti Singh and Head and Tale Media Pvt. Ltd., alleging publication of a defamatory article concerning the plaint...
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The Petitioner challenged the detention order dated 30 June 2026 passed by the Commissioner of Police, Pune City under the Maharashtra Prevention of Dangerous Activities Act, 1981 (“MPDA Act”), by which she was classi...
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The appellant sought to establish a Common Bio-medical Waste Treatment Facility (“CBWTF”) at plots E-25 and E-26 in the UPSIDC Industrial Area, Babrala, Uttar Pradesh.
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Hitesh, aged approximately 23–24 years, died by electrocution during the marriage ceremony of the appellant’s daughter on 20 May 2000. The plaintiffs alleged that the appellant had illegally drawn electricity by placi...
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Yadu Sugar Limited operates a sugar mill at Sujanpur-Bisauli, District Badaun, with an installed crushing capacity of 7,000 tonnes crushing per day (TCD).
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The respondents had contributed 1.837 acres of land from Plot Nos. 344, 352 and 353 at Nayapalli, now Jayadev Vihar, Bhubaneswar, for implementation of the Bhubaneswar Development Authority’s Town Planning Scheme-II.
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The appellant, a child in conflict with law aged between 16 and 18 years, was accused in Sasaram (Muffassil) P.S. Case No. 102 of 2026, registered under Sections 103(1) and 3(5) of the Bharatiya Nyaya Sanhita, 2023, c...
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Valuable Properties Pvt. Ltd. (“VPPL”) and Wadhwa Constructions & Infrastructure Pvt. Ltd. entered into a Joint Development Agreement (“JDA”) dated 18 February 2014 concerning development rights over approximately 298...
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The prosecutrix, aged approximately 14 years, went missing from her home on 15 June 2009. An FIR under Section 363 IPC was registered on 17 June 2009, after which she returned with the appellant from Manali to Delhi....
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The Delhi Development Authority (“DDA”) had executed a perpetual lease deed in favour of the American Embassy Employees Co-operative Housing Society for development of Priyadarshini Vihar. Two plots in Blocks A and B...
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On 30 March 2014, an Innova car bearing registration no. RJ-15UA-0751 met with an accident while carrying students of IIT Delhi travelling to the Sam Sand Dunes, Jaisalmer. Four students died and one student, Jatin, s...
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On 30 March 2014, an Innova car bearing registration no. RJ-15UA-0751 met with an accident while carrying students of IIT Delhi travelling to the Sam Sand Dunes, Jaisalmer. Four students died and one student, Jatin, s...
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On 30 March 2014, an Innova car bearing registration no. RJ-15UA-0751 met with an accident while carrying students of IIT Delhi travelling to the Sam Sand Dunes, Jaisalmer. Four students died and one student, Jatin, s...
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The Municipal Corporation of Greater Bombay (“Corporation”) awarded the respondent a contract for construction of the D.P. Wadala–Ghatkopar Road under a work order dated 27 March 1991.
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WPPIL No. 62 of 2021 and WPPIL No. 75 of 2022 concerned alleged large-scale financial irregularities, wastage, and manipulation of records in the procurement of paddy in Chhattisgarh during the marketing years 2018–20...
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On 20 January 2019, police intercepted a coal-laden truck allegedly being transported without valid documents and registered Poraiyahat P.S. Case No. 07 of 2019 against the petitioner and others under Sections 414 and...
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The claimant filed a petition under Section 166 of the Motor Vehicles Act, 1988, claiming ₹15,00,000 for injuries allegedly sustained on 15 September 2010 when he was travelling as a pillion rider on motorcycle No. KA...
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The petitioner, an Assistant Professor of Obstetrics and Gynaecology, admitted Junali Das at Jorhat Medical College and Hospital on 16 July 2017 with intrauterine foetal death. After the petitioner’s duty ended on 17...
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The appellants were prosecuted for allegedly entering the deceased’s house on 23.06.2006, assaulting members of her family, abducting her on suspicion that she was a witch, and thereafter killing and burying her.
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A reference was made by the Superintendent of Police (B), Hojai, against Ahmed Hussain under the Foreigners Act, 1946, resulting in F.T./L. Case No. 1296/2016 before the Foreigners’ Tribunal, Nagaon Court No. 7, Hojai.
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The petitioner, associated with Ajitaaksh Ventures Private Limited, challenged the registration and investigation of four FIRs concerning alleged large-scale fraud and misappropriation in a Government of Assam skill-d...
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The petitioner challenged the District Magistrate, Nainital’s order dated 14 May 2026 identifying approximately 73 hectares of forest land in the Tarai-Central Forest Division, Rudrapur, near Bel Baba Temple, as a pos...
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The petitioner, an Assistant Professor of Obstetrics and Gynaecology, admitted Junali Das at Jorhat Medical College and Hospital on 16 July 2017 with intrauterine foetal death. After the petitioner’s duty ended on 17...
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A reference was made by the Superintendent of Police (B), Hojai, against Ahmed Hussain under the Foreigners Act, 1946, resulting in F.T./L. Case No. 1296/2016 before the Foreigners’ Tribunal, Nagaon Court No. 7, Hojai.
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The appellants were prosecuted for allegedly entering the deceased’s house on 23.06.2006, assaulting members of her family, abducting her on suspicion that she was a witch, and thereafter killing and burying her.
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The petitioner No. 1 owned three kathas of land covered by Dag No. 2920, K.P. Patta No. 1362, at Barsajai, Mouza Beltola, Dispur Revenue Circle, Kamrup (M).
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The petitioner, associated with Ajitaaksh Ventures Private Limited, challenged the registration and investigation of four FIRs concerning alleged large-scale fraud and misappropriation in a Government of Assam skill-d...
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The petitioner alleged that his brother, Sunujit Sangyung, sustained grievous bullet injuries during police firing on protesters at Maibang Railway Station, Dima Hasao, on 25 January 2018; two protesters died and seve...
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The litigation arose from Civil Suit No. 308 of 1990, instituted by Dev Bhushan Gupta seeking declaration and permanent injunction concerning the suit property.
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The six Petitioners sought pre-arrest bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in C.T. Case No. 12 of 2026 arising from EOW P.S. Case No. 9 of 2026, pending before the Designated Court u...
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The appellant Association represented 139 contractual employees engaged by the Andaman and Nicobar Islands Medical Education and Research Society, which manages the Andaman and Nicobar Islands Institute of Medical Sci...
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The dispute arose from a longstanding civil controversy concerning approximately 12 decimals of land at Gazipur Hattala, Howrah.
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The appellants, Asha and Ram Jivan, filed a claim petition under Section 166 of the Motor Vehicles Act, 1988, seeking compensation for the death of their three-year-old son, Krishna, in a road accident at Ambala on 19...
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The petitioner, an erstwhile director of M/s. D.S. Metals Pvt. Ltd., was arrayed as accused no. 3 in a prosecution under Section 138 of the Negotiable Instruments Act, 1881 (“NI Act”).
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Abhyudaya Co-operative Bank Ltd. was originally registered under the Maharashtra Co-operative Societies Act, 1960 and subsequently became a multi-State co-operative bank after amalgamation with banks in Gujarat and Ka...
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The National Council for Teacher Education (NCTE), constituted under the National Council for Teacher Education Act, 1993, issued a Public Notice dated 22 September 2019 requiring all NCTE-recognised Teacher Education...
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The four petitions arose from Complaint Nos. 41 dated 07.11.2012 and 42 dated 20.11.2012, instituted under Sections 59 and 425 of the Food Safety and Standards Act, 2006, concerning samples collected from two Easy Day...
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The petitioners challenged Item No. 11 of the Government Resolution dated 12 December 2019, which placed responsibility for paying compensation to dependants of sanitation workers who died during hazardous cleaning on...
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The petitioner, a child in conflict with law (“CICL”), was implicated in Phulwari Sharif P.S. Case No. 1239 of 2025 for offences under Sections 103(1), 238, 61(2) and 3(5) of the Bharatiya Nyaya Sanhita, 2023, arising...
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The petitioner, wife of detenue Shafeeque K., challenged his preventive detention under Section 3(1) of the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 (“PITNDPS Act”).
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The petitioner-informant filed an application under Section 439(2) of the Code of Criminal Procedure, 1973, seeking cancellation of the anticipatory bail granted to opposite party no. 2, Awadhesh Mahto, in Nawada P.S....
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The petitioner alleged that her approximately 18-year-old son was taken by police personnel attached to Police Station Transit Camp, Udham Singh Nagar, on 14 June 2026, allegedly without registration of an FIR, and wa...
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Petitioner No. 1, the accused, was prosecuted in FIR No. 113/2023 registered at Sadar Police Station, Gangtok, for offences under Sections 5(j)(ii)/6 of the Protection of Children from Sexual Offences Act, 2012 (“POCS...
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The Petitioner instituted a Public Interest Litigation challenging the complete discontinuance of scheduled commercial flight operations at Visakhapatnam Airport from 17 August 2026 and their transfer exclusively to t...
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The dispute concerned agricultural plots recorded as the bhumidhari holdings of Badlu.
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Granite Gate Properties Private Limited obtained perpetual leases from the New Okhla Industrial Development Authority (NOIDA) for developing the “Lotus Boulevard” and “Lotus Panache” housing projects in Sectors 100 an...
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The deceased left home for Hyderabad and became unreachable. Two days later, his father (PW1) received a ransom call demanding ₹2,00,000 and deposited ₹1,50,000 into an account held in the name of Geetanjali. PW1 ther...
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On 13 November 2011, the appellant, aged 20 years, was travelling in a TSR near Geeta Colony Flyover, Delhi, when it was hit by a truck allegedly driven rashly and negligently by Respondent No. 1. Three occupants died...
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On 10 April 2011, a truck bearing registration no. HR-55-2812 struck a motorcycle near Brijghat Bridge. Sushant Prabhakaran, the motorcycle rider, died after being run over by the truck, while Priyanka Das, the pillio...
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The appellant, a cook employed at the same hotel where the deceased child’s mother worked, was alleged to have taken the six-year-old victim to a fair on 26.04.2013, after which she disappeared.
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The petitioner, a builder and developer, acquired property held under a Nirantara Patta/perpetual lease and constructed a 34-flat residential apartment known as “Krish Jeevan Apartment” after obtaining the requisite l...
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The petitioners, accused in Sessions Case No. 5/2026 pending before the I Additional District and Sessions Judge, Koppal, sitting at Gangavathi, had earlier sought transfer of the Sessions case under Section 407 CrPC...
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The petitioner was engaged as a “Swachhak” on contract basis by order dated 26 September 2002 and his engagement was repeatedly extended by the State Government. He continued to work for approximately 20 years.
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The petitioners were a married couple who had lost their 25-year-old son to suicide on 12 May 2022.
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The parties married on 14.05.2014 according to Hindu rites.
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The petitioner, Chief Manager (T&I), Eastern Region Pipeline, Indian Oil Corporation Ltd., filed an application under Section 439(2) CrPC seeking cancellation of the regular bail granted to Sudarshan Lal, Aryan Raj an...
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The revisionists challenged the order dated 6 June 2025 by which the Special Judge, Mathura rejected their application under Section 175(3) of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), seeking registration...
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Talwalkars Better Value Fitness Limited (“Corporate Debtor”) was admitted to CIRP on 11 January 2021 and ordered into liquidation on 28 April 2022, with the Respondent appointed as Liquidator.
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The appellants were opposite parties in C.P. No. 65/CHD/HRY/2026, filed by Sanjeev Chaudhary before the NCLT, Chandigarh Bench, seeking investigation into the affairs of Rock Bottom Mines Private Limited under Section...
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The petitioner, the sister of Tariq Ahmad War (“the detenue”), challenged detention order No. 19/DMB/PSA of 2024 dated 12 April 2024, issued by the District Magistrate, Baramulla under the Jammu and Kashmir Public Saf...
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The petitioners, Indian citizens who pursued allopathic medical studies abroad, sought eligibility to appear in the Foreign Medical Graduate Examination (FMGE), which is required for registration and practice of medic...
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The Appellant challenged the order dated 21 November 2024 by which the Assistant Controller refused Patent Application No. IN201611009993, filed on 22 March 2016, concerning an improved process for preparing sugammade...
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The petitioners, including the People’s Union for Civil Liberties, filed a public interest litigation on behalf of 164 persons occupying huts and residential structures on Revenue Survey No. 769, situated on the perip...
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Respondent No. 2’s Consumer Complaint No. 494/2016 against M/s. Sanchaya Land and Estate Pvt. Ltd. was allowed by the District Consumer Commission on 15 March 2017.
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The petitioner, a social activist, sought a writ of mandamus directing the respondents to admit eligible male students to Dr. Zakir Husain College of Arts and Science, Ilayangudi, during the academic year 2026–2027 an...
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The petitioner sought recall of the order dated 17 February 2024 passed in Criminal Revision No. 206 of 2023.
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The appeals were filed under Section 21(4) of the National Investigation Agency Act, 2008, challenging orders refusing bail in SC No. 2/2022, NIA v. Tariq Ahmad Dar & Ors., arising from RC No. 29/2021/NIA/DLI register...
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The petitioner, a Scheduled Caste candidate, applied pursuant to the advertisement dated 18 December 2015 for recruitment to 15,000 posts of Assistant Teachers in Uttar Pradesh Basic Shiksha Parishad schools.
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The petitioners, the minor Hussaina’s paternal grandmother and paternal aunts, claimed that the child had remained in their custody since she was 13 days old, asserting that the respondent mother had abandoned her.
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The petitioners were retired employees of the State of Jharkhand who superannuated on 30 June in different years, having completed one full year of service from 1 July to 30 June immediately preceding retirement.
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The Appellant was involved in the development and operation of the Government Aviation Training Institute (GATI) under an LDO Agreement dated 03.11.2008.
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The respondent No. 1, a Data Entry Operator and contractual employee in the CID, West Bengal, alleged that while she was working under the respondent DSP, he repeatedly touched or stroked her back and waist inappropri...
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The petitioners were candidates for the Second State Level Selection Test, 2025 (“SLST 2025”), conducted for appointment of assistant teachers.
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The petitioner sought quashing under Section 482 of the Code of Criminal Procedure, 1973, of G.R. Case No. 2793 of 2022 arising from Burdwan Police Station Case No. 587 of 2022, registered under Sections 498A, 420 and...
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The prosecution arose from a Childline complaint concerning the alleged sexual abuse of an approximately 11-year-old boy by Mohan Prasad Dangal, whom the child regarded as his uncle and local guardian.
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The petitioners—Petitioner No. 1, the original accused, and Petitioner No. 2, the survivor—sought quashing of FIR No. 23(4) of 2025 registered at Nongstoin Police Station, the chargesheet/final report No. 27 of 2025,...
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The petitioners, including the President of the Delhi Pradesh Congress Committee and its Chairman, Booth Management Committee, challenged the requirement under Clause 9(d)(iv) of the Election Commission of India’s Det...
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The petitioner, a Deputy Superintendent of Police in the Punjab Police, was posted as DSP (Detective), SAS Nagar, when an interview of Lawrence Bishnoi was recorded while he was in police custody at CIA Staff, Kharar,...
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The petitioners were defendants in O.S. No. 172/1999, a suit for specific performance based on an agreement of sale executed in 1997.
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The petitioner challenged the notification dated 18 November 2025 issued by the Under Secretary, Home Department, which purported to confer powers under Sections 55 and 56 of the Karnataka Police Act, 1963 (“the Act”)...
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The petitioner challenged detention order No. 27-DMK/PSA of 2025 dated 13.09.2025, issued by the District Magistrate, Kupwara, under the Jammu & Kashmir Public Safety Act, placing Shafat Maqbool Wani under preventive...
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On 20 August 2024, officers of the Directorate of Revenue Intelligence intercepted a Toyota Innova Crysta and recovered gold pieces and gold jewellery, which were seized under the Customs Act, 1962.
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M.K. Stalin contested the 2026 Tamil Nadu Legislative Assembly election from No.13, Kolathur Assembly Constituency as the Dravida Munnetra Kazhagam candidate.
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The petitioner filed a writ petition under Article 226 of the Constitution seeking directions to prohibit private educational institutions and private employers in Tamil Nadu from mandatorily collecting caste or commu...
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The Svadeshi Mills Company Ltd. (“Company”) was ordered to be wound up by the Bombay High Court on 5 September 2005.
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The petitioners purchased, through an auction conducted under the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (“SARFAESI Act”), a two-katha plot with an Assam-t...
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The applicant sought quashing of FIR C.R. No. 11191020250468 of 2025 registered at Vastrapur Police Station, Ahmedabad, alleging offences under Section 77 of the Bharatiya Nyaya Sanhita, Sections 11, 12 and 18 of the...
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The petitioner contested and was declared elected in January 2026 as a Councillor from Ward No. 191 of the Mumbai Municipal Corporation, a seat reserved for an OBC woman.
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The petitions sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with EOW, Bhubaneswar P.S. Case No. 8 of 2026, arising from allegations under Sections 409, 420,...
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The petitioner claimed to have passed the Bihar School Examination Board’s Secondary School Examination, 2013, in First Division under Roll Code No. 26504 and Roll No. 0599.
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The petitioner, a partnership firm constituted in 1975, underwent several reconstitutions involving admission and retirement of partners between 1975 and 2010.
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The All India Carrom Federation (“AICF”), a society claiming to be the National Sporting Federation for carrom and affiliated with the International Carrom Federation, challenged the common order dated 29.10.2025 pass...
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The Decree Holder sought enforcement under Section 36 of the Arbitration and Conciliation Act, 1996 (“Arbitration Act”) of an arbitral award dated 26.03.2019, corrected on 07.05.2019 under Section 33 of the Arbitratio...
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A lorry bearing registration no. TN-57-AQ-2165, manufactured by Ashok Leyland, was intercepted in Tamil Nadu and allegedly found carrying 66 kg of ganja.
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The Additional Commissioner of Customs, Surat, imposed a penalty of ₹425,27,99,100 on the appellant under Section 114 of the Customs Act, 1962, for allegedly mis-declaring natural diamonds as lab-grown diamonds to obt...
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The Government of Canada instituted a suit seeking recovery and rendition of accounts concerning funds allegedly fraudulently obtained from the Government of Ontario and transferred from Canadian accounts to Indian ba...
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NTPC, IWAI and Jindal ITF Limited (“JITF”) executed a Tripartite Agreement on 11 August 2011 for transportation of imported coal to NTPC’s Farakka Thermal Power Plant through inland waterways.
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The appellants, individual homebuyers, challenged the NCLT, Mumbai Bench’s orders dated 18 November 2025 in I.A. Nos. 3892 and 3893 of 2025 in CP (IB) No. 285 of 2024, by which their applications were dismissed as pre...
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The Petitioner deposited the original title documents relating to two properties with the Respondent-Bank in 1979 as security for loan facilities.
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M.R.R. Setty claimed ownership of 28 guntas in Survey No. 2 of Dasarahalli Village, purchased through eight sale deeds executed in 1929.
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On 11 March 2007, six-year-old Gaurav went missing after attending a village marriage. His body was recovered from a well the following morning, and the post-mortem attributed death to asphyxia caused by smothering an...
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City Financial Consumer Finance Limited (“CFCFL”), an NBFC, granted housing and other loans to the respondents in 2009. At the time of lending and creation of the mortgages, CFCFL was not a “financial institution” not...
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The appeals concerned defaults by Trading Members (“TMs”) in the Futures and Options (“F&O”) segment and the consequent liquidation by Professional Clearing Members (“PCMs”) of securities deposited as collateral.
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Bhuri and her infant daughter Guddi were found dead on a railway track on 13 September 2004. The appellant, Mahavir @ Avnish, along with his relatives, was prosecuted under Sections 302, 304B and 201 read with Section...
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On the intervening night of 4–5 January 2025, police intercepted an Ashok Leyland truck bearing registration no. RJ-14-GQ-22692 at Lunawada, Gujarat, while it was travelling from Modasa towards Vadodara.
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The appellant’s land at Village Rambhoda was acquired for the Vatrak Jalagar Yojna in 1973–1974, and the Land Acquisition Officer passed an award on 16 September 1975.
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The respondent was prosecuted under Section 376(2)(f) IPC for allegedly sexually assaulting a four-and-a-half-year-old girl on 10 August 2008.
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The State of Tamil Nadu enacted the Tamil Nadu Marine Fishing Regulation Act, 1983, under which it regulated fishing within the State’s territorial waters. Exercising powers under Section 5 of the Act, Tamil Nadu issu...
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Deepen Mukhia died in a motor vehicle accident on 12.11.2019 involving a vehicle owned by respondent no. 3 and driven by respondent no. 2.
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Omaxe Limited, a listed company, was investigated by SEBI following allegations of fraudulent transactions, fund siphoning, inflated turnover and misrepresentation in its financial statements.
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The High Court of Delhi considered a batch of 19 petitions under Sections 34 and 36 of the Arbitration and Conciliation Act, 1996, challenging arbitral awards on various grounds, principally the alleged unilateral app...
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The Petitioner challenged notices dated 13 May 2026 and orders dated 1 July 2026 issued by the Designated Officer, K/West Ward, under Section 351 of the Brihanmumbai Municipal Corporation Act, 1888, directing removal...
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The Petitioner challenged notices dated 13 May 2026 and orders dated 1 July 2026 issued by the Designated Officer, K/West Ward, under Section 351 of the Brihanmumbai Municipal Corporation Act, 1888 (“BMC Act”), direct...
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The appellant, M/s Coda Payments India Pvt. Ltd., provides technology-enabled services for the monetisation and sale of digital content through platforms including “Codashop” and “Codapay”, using payment aggregators a...
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On 8 February 2011 at approximately 11:45 p.m., Shabbir was allegedly attacked and stabbed outside the ALM Meat Factory, Harora, while returning with his nephew Jamal after dropping his brother at Saharanpur. Shabbir...
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The eight petitioners claimed ex-gratia compensation of ₹4,00,000 each under the Bihar Covid Sahayata Yojana, 2022, alleging that their respective family members contracted Covid-19 during the second wave and died bet...
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Jaiprakash Associates Limited imported Digital and Network Video Recorders on 15 September 2023 under Bill of Entry No. 7856824 and availed concessional Basic Customs Duty under Serial No. 499A of CBIC Notification No...
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The petitioners were engaged by the concerned Zilla Parishad as contractual ambulance drivers at Primary Health Centres in Pune.
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Lotus Landmarks (India) Pvt. Ltd. (“Lotus”), a land developer, entered into a Joint Venture Agreement dated 17 April 2016 with the landowners for development of the “RVP City” layout at Belagavi.
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An FIR was registered against the petitioner under Section 509 IPC at Police Station Neb Sarai, Delhi, on 11 March 2016.
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The Appellant, an ex-director of Superfine Metals Pvt. Ltd. (“Corporate Debtor”), challenged the NCLT Mumbai Bench-II order admitting Central Bank of India’s application under Section 7 of the Insolvency and Bankruptc...
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The dispute concerned property bearing no. F-14/13, Model Town, Delhi, which was leased by the Respondent to the Petitioners under a registered Lease Deed dated 1 July 2021 for three years, ending on 30 June 2024, at...
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The University of Delhi engaged the National Testing Agency (NTA) to conduct computer-based examinations for recruitment to various non-teaching posts. Pursuant to the advertisement dated 23 February 2021, the respond...
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NPCC Limited issued a Notice Inviting Tender dated 23 January 2024 for construction of a Limited Height Subway and Railway Overbridge on the Bilaspur–Jharsuguda railway section. The petitioner was declared the lowest...
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The petitioner, G. Chitra, was the daughter of P. Govindasamy, a Head Cashier/Award Staff employee of United Bank of India, subsequently merged with Punjab National Bank.
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A petition under Section 9 of the Insolvency and Bankruptcy Code, 2016 (“IBC”) against the Petitioner was admitted, and the Corporate Insolvency Resolution Process (“CIRP”) commenced on 16 July 2020.
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WAPCOS had engaged the Petitioners as contractual employees in non-technical categories, with several serving continuously for approximately 10–16 years through successive renewals.
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WAPCOS had engaged the Petitioners as contractual employees in non-technical categories, with several serving continuously for approximately 10–16 years through successive renewals.
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The High Court heard 76 connected bail applications involving the alleged stock, sale, transport and diversion of codeine-based cough syrups, including New Phensedyl, Eskuf, Codectus, Lykarex-T, Phencypink-T and Rexle...
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Twenty-eight members were elected to Jalalpur Gram Panchayat in the 2023 Panchayat elections.
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The petitioners claimed ownership and possession of land bearing Sy. No. 78 at Thanisandra Village, Bengaluru East Taluk, and denied executing any agreement of sale or receiving consideration in relation to it.
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The writ petitioners alleged unlawful deletion of names from Records of Rights through forged conveyances.
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The respondents/plaintiffs, legal heirs of B. Suresh, claimed refund of an advance paid under a registered agreement of sale dated 29.09.2004.
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The petitioner-complainant’s son, Gurjant Singh, was allegedly murdered on 12.10.2014 by a group of armed persons, resulting in registration of FIR No. 151 under Sections 302, 201, 120-B, 148 and 149 IPC at Police Sta...
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The appellant, a 25-year-old labourer, sustained grievous injuries on 16 October 2010 when the truck in which he was travelling collided with a stationary tractor-trolley due to rash and negligent driving.
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The appellant, an airline authorised to collect Foreign Travel Tax (FTT) from passengers, was required to deposit the collected tax with the Central Government within the period prescribed under Section 35(2) of the F...
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The petitioner, a Chartered Accountant with approximately fourteen years’ experience, was appointed by Respondent No. 2 as Manager–Accounting at a monthly salary of ₹2,60,000/-. She disclosed her pregnancy in May 2023...
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The petitioner, an MSME engaged in handling and processing of slag and scrap, participated in SAIL’s GeM tender dated 5 December 2025 for handling, processing and management of raw materials, scrap and slag.
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The petitioner, a Grade-I Police Constable in Salem City Police, was facing criminal proceedings in S.C. No. 188 of 2024 before the Additional District and Sessions Judge No. II, Salem, concerning the murder of Shankar.
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On 5 October 2016, officers of the Directorate of Revenue Intelligence intercepted Petitioner Nos. 2–4 at IGI Airport while they were travelling to Dubai. Approximately EUR 3,90,000 was recovered after the Petitioners...
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The dispute concerned custody of the parties’ minor son, aged approximately fourteen years.
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The prosecution alleged that on 26 January 2020, the accused, who was operating a shop at Kallanmodi, gave liquor and ganja to PW1, a 14½-year-old boy, and sexually assaulted him twice inside the shop.
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Ras Al Khaimah Investment Authority (“RAKIA”), an entity affiliated with the Government of Ras Al Khaimah, alleged that Nimmagadda Prasad (“NP”) misappropriated funds entrusted for the VANPIC Project in Andhra Pradesh.
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On 22 December 2025, pursuant to secret information, the police allegedly recovered 300 Pentazocine injections and 20 Binorphine injections from Sanjay and Krishan Kumar.
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The petitioner, a Senior Advocate and former Advocate General of Madhya Pradesh, claimed unpaid professional fees from the State for appearing before a Constitution Bench of the Supreme Court in Indore Development Aut...
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The petitioner, a provider of Cell Broadcast-based products and services, challenged the Office Memorandum dated 1 October 2024 recording the in-principle decision to appoint the Centre for Development of Telematics (...
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The appellants—Ganesh Ashok Ughade, Santosh Ashok Ughade, Jitesh @ Bandu Sampat Murtadak and Santosh Vijay Pagare—were tried in Sessions Case No. 261 of 2017 for the murder of Kiran Nikam.
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Gujarat Hydrocarbons and Power SEZ Ltd. (“GHPSL”), the principal borrower, had obtained a ₹100 crore credit facility from SREI Infrastructure Finance Ltd. (“SREI”) in 2011, guaranteed by Assam Company India Ltd. (“ACI...
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The appellant challenged the award dated 8 May 2013 passed by the Additional District Judge, Gurgaon, which had not granted the compensation claimed in respect of acquired land under Section 54 of the Land Acquisition...
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An assessment order dated 17 March 2023 was passed against the petitioner for the assessment period 2017–2020.
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On 8 July 2003, the prosecutrix was allegedly taken from her house by Jagdish @ Jagga, Deepak @ Chiku, Anwar @ Guddu and another person.
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The appellant had made a statutory pre-deposit of ₹3,95,50,000 under the second proviso to Section 18 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, while...
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