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12,31,517 judgments in All Courts · page 1,030 of 61,576

High Courts04 Aug 2026Disposed Of

Ashok Kumar & Ors. Vs State Of Haryana & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5053

Constitution of India-Article 226, 227Land Acquisition Act-Section 4, 6Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 101-A
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High Courts04 Aug 2026

Rajkumar Singh Vs Election Commission Of India & Ors.

Madhya Pradesh High Court · (2026) 08 MP CK 4322

Constitution of India-Article 226, 329(b), 141, 327, 328Representation of the People Act, 1951-Section 33, 33-A, 36, 66, 80, 81, 81(1), 86, 100(1)(d)(i), 101, 125-ASocieties Registration Act, 1860
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High Courts04 Aug 2026Disposed Of

Hurba Petro & Ors. Vs Union Of India & Ors.

Delhi High Court · (2026) 08 DEL CK 4403

National Investigation Agency Act, 2008-Section 21, 21(1), 21(2), 21(3), 21(4), 21(5)Unlawful Activities (Prevention) Act, 1967-Section 18, 43D, 43D(2), 43D(2)(b)Code of Criminal Procedure, 1973-Section 167, 378(3), 482
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High Courts04 Aug 2026

Arun Birla Vs Nirmal Singh & Anr.

Delhi High Court · (2026) 08 DEL CK 4409

Code of Civil Procedure, 1908-Section 100, Order XLII, XXIII Rule 1, 2 Rule 2, XXXIVSpecific Relief Act-Section 38Arbitration and Conciliation Act, 1996-Section 8, 34
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