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11,97,628 judgments in All Courts · page 347 of 59,882

High Courts05 Aug 2026Appeal remitted to the Sessions Judge, Patiala, to be treated as filed under Section 372 Cr.P.C./Section 413 BNSS

Hans Raj Vs Rakesh Kumar

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0456

Code of Criminal Procedure, 1973-Section 372, 378(4)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413, 419(4)Negotiable Instruments Act, 1881-Section 138

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High Courts05 Aug 2026Appeal dismissed, with no order as to costs

Hartej Estates Pvt. Ltd. Vs Brahm Prakash

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0455

Commercial Courts Act, 2015-Section 13Code of Civil Procedure, 1908-Order 7 Rule 11, Section 151Arbitration and Conciliation Act, 1996-Section 34

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High Courts05 Aug 2026Allowed

Smt. Leela W/o Bhaurao Gondhule, Hema D/o Bhaurao Gondhule Vs Smt. Prachi W/o Deepak Gondule, @ Prachi Gunjesh Zopade

Bombay High Court · (2026) 08 BOM CK 0331

Domestic Violence ActAlternative Dispute Resolution and Mediation Rules, 2006-Rule 20, 20[4], 20[4][a]Mediation Act, 2023-Section 22, 23, 3[r], 23[2], Rule 23, 23(2)(b), 3(r)

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High Courts05 Aug 2026Allowed

Mr. Jaden Mikael Monteiro Vs 1. He Village Panchayat Of Camorlim 2. He Town Planner, Town And Country Planning Department

Bombay High Court · (2026) 08 BOM CK 0298

Panchayat Raj Act-Section 66

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High Courts05 Aug 2026Disposed Of

Talaniti Nulaxi Vs State Of Goa & Another

Bombay High Court · (2026) 08 BOM CK 0290

Emigration Act, 1983-Section 10, 24Information Technology Act, 2000-Section 66-D, 66DBhartiya Nyaya Sanhita, 2023-Section 143(3), 318(4), 61(2), 60, 3(5)

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High Courts05 Aug 2026Allowed

Orrin Dev Singh, Vikas Kotwal, Virender Singh Vs U T Of Jammu & Kashmir, Rashpal Singh @ Rachpal Singh

Jammu And Kashmir High Court · (2026) 08 J&K CK 0329

BNSS, 2023-Section 528IPC-Sections 451, 147, 149, 504 & 506, 504 and 506

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High Courts05 Aug 2026Disposed Of

United India Insurance Company Limited Vs Hajira Bano And Others

Jammu And Kashmir High Court · (2026) 08 J&K CK 0320

Motor Vehicles Act, 1988-Section 173CSR-Rule 20 (bb), 20 (bbb)Family-Pension-cum-Gratuity Rules (Schedule XV)-Rule 20, clause (c )

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High Courts05 Aug 2026Dismissed

Showkat Yousuf Shah & Ors. Vs Union of India And Ors.

Jammu And Kashmir High Court · (2026) 08 J&K CK 0323

Constitution of India-Article 226, 14, 16 and 21, 12Societies Registration Act XXI of 1860

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High Courts05 Aug 2026Allowed

Fateh Rai Soni Vs The State Of Rajasthan

Rajasthan High Court · (2026) 08 RAJ CK 0275

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