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High Courts31 Jul 2026Dismissed

Wahid Mian & Ors. Vs The State Of Jharkhand

Jharkhand High Court · (2026) 07 JH CK 0258

I.P.C.-Sections 324/149, 341 & 148, 341, 148, 147/341/447/323/324/379/504, 147/341/447/323/324/307/379/504, 341 & 324/149, 447, 307/149, 341ofProbation of Offenders Act, 1958-Section 4
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High Courts31 Jul 2026Allowed

Raja Vs State of Tamil Nadu

Madras High Court · (2026) 07 MAD CK 0163

Bharatiya Nyaya Sanhita, 2023-Section 296(B), 324(3), 115(2), 351(3), 109, 269Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
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High Courts31 Jul 2026Allowed

Palani Vs State of Tamil Nadu

Madras High Court · (2026) 07 MAD CK 0162

Bharatiya Nyaya Sanhita, 2023-Section 126(2), 296(B), 118(1), 351(3), 269Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482
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High Courts31 Jul 2026Allowed

Rajkumar Vs State of Tamil Nadu

Madras High Court · (2026) 07 MAD CK 0160

Code of Criminal Procedure, 1973-Section 174Indian Penal Code, 1860-Section 306, 417Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
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Tribunals and Commissions31 Jul 2026

Mr. Rajesh Mehru Vs Punjab National Bank

National Company Law Appellate Tribunal · (2026) 07 NCLAT CK 0072

Insolvency and Bankruptcy Code, 2016-Section 61(1) and (4), 7, 14, 33(2), 34(4), 34(4)(b), 34(1), 34Liquidation Regulations-Regulations 32 and 32ALiquidation Process Regulations-Regulation 4, 44, 12, 6, 13, 21A and 34, 39D
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Tribunals and Commissions30 Jul 2026

Dalbir Singh Bhullar Vs Gurjit Singh & Ors.

National Consumer Disputes Redressal Commission · 2025 INSC 1190

Code of Civil Procedure, 1908-Order V Rule IX, V Rule X, V Rule XX (i) Proviso, V Rule 10, IX Rule X Proviso, IX Rule 6 (Proviso)Consumer Protection Act, 2019-Section 38(9)(a), 51(2), 51(3), 65Consumer Protection Act, 1986-Section 28A
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Tribunals and Commissions30 Jul 2026

M/s Brilliant Etoile Private Limited Vs Anita Yadav & Anr.

Real Estate Regulatory Authority National Capital Territory Of Delhi · (2026) 07 RERA CK 2651

Real Estate (Regulation and Development) Act, 2016-Section 11(5), 12, 18, 18(1), 18(3), 19, 79Indian Penal Code-Sections 420, 406, 467, 468, 471, 506, 120-BSpecific Relief Act
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Tribunals and Commissions30 Jul 2026

M/s Brilliant Etoile Private Limited Vs Rajesh Kumar Wadhwa

Real Estate Regulatory Authority National Capital Territory Of Delhi · (2026) 07 RERA CK 2657

Real Estate (Regulation and Development) Act, 2016-Sections 11(5), 12, 14, 18, 18(1), 18(3), 19, 71, 72, 79, 88Specific Relief Act, 1963Indian Penal Code, 1860-Sections 420, 406, 467, 468, 471, 506, 120-B
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Tribunals and Commissions30 Jul 2026Allowed

HCL Technologies Limited Vs DCIT, Central Circle 2

Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2286

Income-tax Act, 1961-Section 143(3), 144C(13), 144C(5), 10A, 10A(2)(i)(b), Explanation 2(vii) of Section 10A, 10AA, 10B, 14A, 43(5), 41, 234B, 115JB, 92B, 92, 234C, 234D, 115-O, 133(6), 92C(3), 92CA(1), 263, 36(1)(iii), 37, 4, 92F(iii), 92A, 92E, 271(1)(a)(i), 80J, 80-IA, 80-IB(13), 80-I, 33BIncome-tax Rules, 1962-Rule 8D, 8D(2)(ii), 8D(2)(iii), 80(2)(ii), 80(2)(iii), 10A(d), 10B(1), 10B(1)(a), 10B(1)(e), 10B(2), 10B(2)(c), 10B(2)(d), 10B(3)Income-tax Act, 1922-Section 15C
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Tribunals and Commissions30 Jul 2026Allowed

Snehlata Vs ITO, Ward-1

Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2226

Income-tax Act, 1961-Section 143(3), 10(16), 142(1), 133(6), 263
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Tribunals and Commissions30 Jul 2026Allowed

KMP Expressways Limited Vs. JCIT

Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2229

Income Tax Act, 1961-Section 250, 272A(2)(c), 201, 201(1), 201(1A), 133, 206, 206C, 285B
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