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High Courts05 Aug 2026Dismissed

National Highways Authority Of India & Anr. Vs The Special Deputy Commissioner - 3 & Anr.

Karnataka High Court · (2026) 08 KAR CK 2258

Arbitration and Conciliation Act, 1996-Section 37(1)(c), 34, 33, 34(2)(b)(ii), 2(4), 43, 34(3), 37, 33(1), 33(2), 33(3), 33(5), 33(6), 31, 33(1)(a), 33(4), 5, 34(1), 36, 32, 32(1), 32(2), 32(3), 34(4), 40(1), 41, 43(1), 43(2), 21, Part INational Highways Act, 1956-Section 3G(5), 3-A(1), 3-D(1), 3G(6)Limitation Act, 1963-Section 5, 29(2), 4 to 24, 3, 12, 6, 7 to 24, Schedule
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High Courts05 Aug 2026Allowed

C.P.Victor Vs State Of Karnataka & Anr.

Karnataka High Court · (2026) 08 KAR CK 2144

Code of Criminal Procedure, 1973-Section 482, 200, 156(1), 155(2)Bharatiya Nyaya Sanhita, 2023-Sections 115(2), 351(2), 352, 3(5)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Sections 3(1)(r), 3(1)(s), 3(2)(v), 3(1)(xi)
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