Mines and Minerals (Development and Regulation) Act, 1957-Section 21(1)Indian Penal Code, 1860-Section 379, 279, 188Disaster Management Act, 2005-Section 51(b)

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High Courts04 Aug 2026allowed

Charanjit Kaur and others Vs State of Punjab and another

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0478

BNSS, 2023-Section 528Indian Penal Code, 1860-Section 307, 324, 323, 506, 34, 326, 201

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High Courts04 Aug 2026Petition allowed; FIR and consequential proceedings quashed on the basis of compromise

Gurinder Pal Singh alias Baj Singh and others Vs State of Punjab and another

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0476

Indian Penal Code, 1860-Section 307, 341, 34Arms Act, 1959-Section 25, 27Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

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High Courts04 Aug 2026Petition allowed; DDR and consequential proceedings quashed on the basis of compromise

Navdeep Sharma Vs State of Punjab and another

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0475

Indian Penal Code, 1860-Section 307, 341, 34Arms Act, 1959-Section 25, 27, 24, 59Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

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High Courts04 Aug 2026Petition allowed; regular bail granted

Paramjit Kaur Vs State of Punjab

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0474

Bharatiya Nyaya Sanhita, 2023-Section 108Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483

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High Courts04 Aug 20263rd bail petition allowed; regular bail granted

Bhupinder Singh @ Billa Vs State of Punjab

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0473

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 22, 29, 37Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483

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High Courts04 Aug 2026Dismissed

Mrs. Smita Shashank Jade Vs Avishkar’ Institution For Mentally & Ors.

Bombay High Court · (2026) 08 BOM CK 1433

Handicap Code 1997-Rule 49(five)Special School Code of 1997

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High Courts04 Aug 2026Allowed

Pramod Vs Maharashtra Jeevan Pradhikaran & Ors.

Bombay High Court · (2026) 08 BOM CK 1431

Qualification Examination Rules-Appendix-IV, Rule 4Public Works Department Manual, 1984-Rule 3Maharashtra Public Works Manual, 1984-Rule-4

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High Courts04 Aug 2026Allowed

Sanjay Ramashankar Tiwari Vs The Deputy Collector (Land Acquisition), Kanholi Nala Project, Nagpur

Bombay High Court · (2026) 08 BOM CK 0339

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 76, 77, 51, 63, 64Constitution of India-Article 227, 226Land Acquisition Act, 1894-Section 30, 4, 11

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High Courts04 Aug 2026Disposed Of

Amit Kumar Verma Vs Ashok Kumar Parmar And Others

Jammu And Kashmir High Court · (2026) 08 J&K CK 0304

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High Courts04 Aug 2026Dismissed

Mohd Hussain Vs Ismail And Others

Jammu And Kashmir High Court · (2026) 08 J&K CK 0294

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High Courts04 Aug 2026Dismissed

Abdul Majid Beigh Vs UT Of J And K And Others

Jammu And Kashmir High Court · (2026) 08 J&K CK 0327

Constitution of India-Article 226

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High Courts04 Aug 2026Allowed

UT Of Jammu And Kashmir And Others Vs Abdul Rashid Durrani

Jammu And Kashmir High Court · (2026) 08 J&K CK 0281

Constitution of India-Article 226, 14 and 16Employees Service Rules of the Jammu and Kashmir Tourism Development Corporation Limited-Rule 145

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High Courts04 Aug 2026Dismissed

R. Anil Kumar Vs Sree Sudheendra Medical Mission

High Court Of Kerala · (2026) 08 KL CK 0325

Kerala Court Fees and Suits Valuation Act, 1959-Section 7(3), 25(a), 7, 25, 25(b), 27(a), 29, 30, 37(1), 37(3), 38, 45, 48, 26, 19Constitution of India-Article 227

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High Courts04 Aug 2026Allowed

Union Territory Of Jammu & Kashmir Through Commissioner Secretary To Govt., Finance Department, Civil Secretariat, Srinagar/Jammu Vs Abdul Wahid Dar

Jammu And Kashmir High Court · (2026) 08 J&K CK 0167

Constitution of India-Article 226

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