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High Courts12 May 2026Allowed

Surinder Sharma Vs Parveen Kalia & Anr.

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2745

Indian Penal Code, 1860-Sections 500, 120-B, 499 (Eighth and Ninth Exception), 376, 328, 228A, 501Code of Criminal Procedure, 1973-Sections 200, 202, 482, 156(1), 155(2), 14, 15, sub-sections (2) and (3) of Section 14General Clauses Act-Section 13, 13(2)
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High Courts12 May 2026

Laxmi Dutt Vs Beasa Devi & Ors.

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2737

Code of Civil Procedure, 1908-Order VI Rule 16, VI Rule 17, Section 96, 100, 103Indian Succession Act, 1925-Section 63Indian Evidence Act, 1872-Section 68
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High Courts12 May 2026Allowed

Surinder Sharma Vs Parveen Kalia & Anr.

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2652

Indian Penal Code (IPC)-Section 500, 120-B, 499, 501, 228A, 376/328Code of Criminal Procedure, 1973-Section 202, 482, 156(1), 155(2), 200, 14, 15General Clauses Act-Section 13, 13(2)
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High Courts12 May 2026

Ranveer Singh Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 05 MP CK 2439

IPC-Section 120-B, 467 r/w Section 120-B, 468 r/w Section 120-B, 471 r/w Section 120-B, 419 r/w Section 120-B, 420 r/w Section 120-B, 419, 420, 467, 468, 471/511, 302, 34Madhya Pradesh Recognized Examinations Act, 1937-Section 3-B, 3-D (1)(2) r/w Section 4, 3/4, 3B, 3D(1)(2) r/w Section 4Code of Criminal Procedure, 1898-Section 313, 311-A, 162, 173(8), 73
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High Courts12 May 2026

Central Madhya Pradesh Gramin Bank Vs Smt. Babita Mor

Madhya Pradesh High Court · (2026) 05 MP CK 2440

Payment of Gratuity Act, 1972-Section 4, 4(6), 4(6)(a), 4(6)(b), 4(6)(b)(ii), 14Central Madhya Pradesh Gramin Bank (Officers and Employees) Service Regulations, 2010-Clause 72, 72(1), 72(2), 72(2)(e), 72(e)Working Journalists Act, 1955-Section 5
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High Courts12 May 2026

R. K. Bansal Vs Bank Of Baroda & Ors.

Delhi High Court · 2025 INSC 848

Dena Bank (Employees') Pension Regulations, 1995-Regulation 33, 33(2), 48Dena Bank (Officers') Service Regulations, 1979-Regulation 20(3)(iii)Dena Bank Officer Employees' Discipline and Appeal Regulations, 1976-Regulation 7(3)
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High Courts12 May 2026

BDR Buildtech Pvt. Ltd. Vs Mahamaya Exports Pvt. Ltd.

Delhi High Court · (2026) 05 DEL CK 2243

Arbitration and Conciliation Act, 1996-Section 12, 12(5), 12(a), 12(b), 13, 14, 14(1)(a), 14(2), 15, 18, 34, 34(2)(b), 34(3), 36, 37, 75, 81, Seventh ScheduleConstitution of India-Article 14Code of Civil Procedure-Section 21
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High Courts12 May 2026

Shanker Raju Vs Union Of India

Delhi High Court · (2026) 05 DEL CK 2263

High Court Judges (Salaries and Conditions of Service) Act, 1954-Part III of the First ScheduleCentral Administrative Tribunal (Salaries and Allowances and Conditions of Service of Chairman, Vice-Chairmen and Members) Rules, 1985-Rule 8, 15A, 16Administrative Tribunals Act, 1985-Section 8(3), 10A
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