Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug-Offenders, Forest-Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Slum-Grabbers and Video Pirates Act, 1982-Section 2(ggg)

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Supreme Court04 Aug 2026Dismissed

Naresh Vs State of H.P. & Anr.

Supreme Court Of India · (2026) 08 SHI CK 1435

IPC-Sections 323, 341, 409, 420Code of Criminal Procedure-Section 107/150, 495, 300, 107/117, Chapter XIV, 482, 156(1), 155(2), 227, 107, 117, 119, 118, 253, 112, 437, 423, 403Constitution of India-Article 226, 227

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High Courts04 Aug 2026Dismissed

Surbhi Bedi Vs Manjeet Kaur

High Court Of Himachal Pradesh · (2026) 08 SHI CK 1287

Protection of Women from Domestic Violence Act-Section 12, 17, 18, 19 and 22, 2(s), sub-section (1) of Section 17, sub-section (2) of Section 17

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High Courts04 Aug 2026Dismissed

Smt. Nameirakpam Ongbi Manglembi Devi Vs Smt. Haomom Merina Devi

Manipur High Court · (2026) 08 MAN CK 1172

Code of Civil Procedure, 1908-Order XXXII, Rule 15 of Order XXXII, Section 75The Rights of Persons With Disabilities Act, 2016Constitution of India-Article 227

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High Courts04 Aug 2026Dismissed

Gangubai Prakash Jagtap & Ors. Vs Nanda Bhagwan Mali (Ghadge) Since Deceased Through LRs. Lata Audumber Bhandari & Ors.

Bombay High Court · (2026) 08 BOM CK 1166

National Highway Act-Section 3(H)(4)Land Acquisition Act-Section 30

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High Courts04 Aug 2026Allowed

Divyarani D/O Dhananjay Koli Vs The State of Maharashtra And Others

Bombay High Court · (2026) 08 BOM CK 1165

Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000-Section 4, 6

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High Courts04 Aug 2026Dismissed

Muni Raj Vs Narayan K. Malwankar & Others

Bombay High Court · (2026) 08 BOM CK 1164

Code of Civil Procedure, 1908-Section 100, Section 100(5)Indian Evidence Act, 1872-Section 91, 92Portuguese Civil Code-Article 1156

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High Courts04 Aug 2026Dismissed

Gangubai Prakash Jagtap & Ors. Vs Nanda Bhagwan Mali (Ghadge) Since Deceased Through LRs. Lata Audumber Bhandari & Ors.

Bombay High Court · (2026) 08 BOM CK 1160

National Highway Act, 1956-Section 3(H)(4)Land Acquisition Act, 1894-Section 30

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High Courts04 Aug 2026Allowed

Divyarani d/o Dhananjay Koli (Under Guardianship of Real Uncle Rajendra s/o Appasaheb Koli) Vs The State of Maharashtra And Others

Bombay High Court · (2026) 08 BOM CK 1159

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High Courts04 Aug 2026Dismissed

Mr. Muni Raj Vs Mr. Narayan Krishna Malwankar & Ors.

Bombay High Court · 2026:BHC-GOA:1520

Code of Civil Procedure, 1908-Section 100, 100(5)Indian Evidence Act, 1872-Section 91, 92Portuguese Civil Code-Article 1156

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High Courts04 Aug 2026Disposed Of

Vardan Securities Private Limited & Anr. Vs Reserve Bank of India & Ors.

Calcutta High Court · (2026) 08 CAL CK 1163

Reserve Bank of India (Commercial Banks – Transfer and Distribution of Credit Risk) Directions, 2025-Clause 65Constitution of India-Article 12, 226Banking Regulation Act, 1949

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High Courts04 Aug 2026Allowed

Andrew Yule And Co Ltd Vs Akriti Sales Private Limited And Ors

Calcutta High Court · (2026) 08 CAL CK 1162

CPC-Rule 1 to Order VIIICommercial Courts Act, 2015

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High Courts04 Aug 2026Disposed Of

Nupur Kejriwal Vs Sunflower Synergies Private Limited And Ors.

Calcutta High Court · (2026) 08 CAL CK 1157

Code of Civil Procedure, 1908-Order XXX Rule 4

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