Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958-Rule 16Rajasthan Tenancy Act, 1955-Section 88, 16(1)Right to Information Act

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High Courts05 Aug 2026Partly Allowed

Dr. Bhabeswar Tongbram Vs The State of Manipur

Manipur High Court · (2026) 08 MAN CK 0149

Manipur Technical University Act, 2016-Section 14(1)Constitution of India

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High Courts05 Aug 2026Partly Allowed

Dr. Bhabeswar Tongbram Vs The State Of Manipur

Manipur High Court · (2026) 08 MAN CK 0148

Constitution of IndiaManipur Technical University Act, 2016-Section 14(1)

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High Courts05 Aug 2026Disposed Of

Rudra Prasad Rimal Vs. The Registrar General and Ors.

Sikkim High Court · (2026) 08 SIK CK 0122

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High Courts05 Aug 2026Disposed Of

Rudra Prasad Rimal Vs The Registrar General and Ors.

Sikkim High Court · (2026) 08 SIK CK 0129

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Supreme Court05 Aug 2026

AKB Ventures LLP (Previously Known As AKB Ventures Pvt. Ltd.) Vs Manindra Kumar Tiwari Resolution Professional Of Paytail Commerce Pvt. Ltd. & Ors.

Supreme Court Of India · (2026) 08 NCLAT CK 0040

IBC-Regulation 37Companies Act-Section 2(81)Securities Contracts (Regulations) Act, 1956-Section 2(h)

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High Courts05 Aug 2026Listed for further proceedings

Ms Surrinderjit Kaur Vs Mr Jaswinder Singh

Delhi High Court

Evidence Act

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High Courts05 Aug 2026Appeal dismissed

G.S. Bijumon And J. Ayyappan Pillai Vs Inspector Of Police, CBI ACB, Cochin

High Court Of Kerala

Indian Penal CodePrevention of Corruption Act, 1988-Section 7; Section 13(2)Evidence Act-Section 154

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High Courts05 Aug 2026Appeal is allowed in part

Xxx Xxxxx Xxx Xxx Xxx Vs State Of Kerala

High Court Of Kerala

Protection of Children from Sexual Offences Act, 2012-Section 6, Section 6 r/w 5 (m) and (l)IPCCode of Criminal Procedure-Section 313

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Supreme Court05 Aug 2026Special Leave Petitions are disposed of

Kavitha Kuruganti Vs PepsiCo India Holdings Pvt. Ltd.

Supreme Court Of India · 2026 INSC 811

Protection of Plant Varieties and Farmers' Rights Act, 2001-Section 34, Section 39 (1)(iv), Section 34(h)

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Supreme Court05 Aug 2026Appeal allowed

Sandeep Shukla Vs State of U.P. & Anr.

Supreme Court Of India · 2026 INSC 817

Code of Criminal Procedure, 1973-Section 202Negotiable Instruments Act, 1881

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High Courts05 Aug 2026Application disposed of

Eepali Hriram Ohare, Yotiraditya /O Itendra Andey, 3 Rchana W/O Itendra Andey Vs He Tate Of Aharashtra, Ahesh /O Armeshwar Grawal

Bombay High Court

Haratiya Agarik Uraksha Anhita, 3 ( )-EctionHaratiya Yaya Anhita, 3 ( )-Ections 3 (4), 3 ( ), 3 (4), 3( ), 33 , 34 And 344R-Ec 4

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High Courts05 Aug 2026Appeal allowed

Smti. Labanga Nath, Smt. Ajanta Nath, Smt. Reba Nath, Sri Biplab Bhusan Nath, Smt. Purabi Nath Vs Sri Gopal Chandra Nath, Smt. Ajanta Nath, Sri Gopen Chandra Nath, Smt. Manashi Nath

Tripura High Court

LR Act, 1960

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High Courts05 Aug 2026Appeal allowed

Smti. Labanga Nath Vs Sri Gopal Chandra Nath

Tripura High Court

LR Act, 1960

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Tribunals and Commissions05 Aug 2026Information closed

Ms. Meher Mansi Tatineni Vs Hensel Electric India Private Limited

Competition Commission Of India

Competition Act, 2002-Section 26(2), 19(1)(a), 3, 4, 3(4)(e), 3(4)(c), 4(2)(a)(ii); Section 19(1)(a)

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Supreme Court05 Aug 2026Appeals dismissed

Commissioner Of Central Excise, Hyderabad-IV Vs M/s Xerox India Ltd. & Ors.

Supreme Court Of India

Central Excise Act, 1944-Section 2(f)Central Excise Tariff Act, 1985-Note 6 to Section XVI of the First Schedule

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Supreme Court05 Aug 2026Appeal disposed of

M/s. Patel Infrastructure Limited Vs M/s. Aditya Construction

Supreme Court Of India

Micro, Small and Medium Enterprises Development Act, 2006Arbitration and Conciliation Act, 1996

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