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High Courts08 May 2026Allowed/ Disposed Off

Primezone Developers Private And Others Vs State Of Maharashtra And Others

Bombay High Court · (2026) 05 BOM CK 0571

Maharashtra Protection Of Interest Of Depositors Rules, 1999-Rule 9Maharashtra Protection Of Interest Of Depositors (In Financial Establishments) Act, 1999-Section 11Prevention Of Money Laundering Act, 2002-Section 2(c), 3, 4, 4(1), 5, 5(1), 5(3), 6, 7, 7(4), 8, 11
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High Courts08 May 2026Allowed

Automatic Electric Limited Vs Tukaram Mahadev Mejari

Bombay High Court · (2026) 05 BOM CK 0570

Constitution Of India, 1950-Article 226, 227Maharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971-Section 3(5)Industrial Disputes Act, 1947-Section 2(s)
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High Courts08 May 2026Dismissed

Shantilal Khushaldas & Brothers Pvt. Ltd And Others Vs State Of Goa And Others

Bombay High Court · (2026) 05 BOM CK 0558

Mineral Concession Rules, 1960- Rule 24A, 24A(4), 24A(5), 24A(6), 24A(8), 24A(9), 24A(19), 24A(65)Mines And Minerals (Development And Regulation) Act, 1957-Section 8, 8(1), 8(2), 8(3), 8A, 13, 19Goa, Daman And Diu Mining Concessions (Abolition And Declaration As Mining Leases) Act, 1987-Section 4, 5, 5(1)
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High Courts08 May 2026Allowed

Ranbir Singh Vs State Of Punjab & Anr

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0969

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 115(2), 127(2), 351(2)Arms Act, 1959-Section 25, 27
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High Courts08 May 2026Allowed

Gurdeep Kaur & Ors Vs State of Haryana & Ors

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0968

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115, 126, 351(3)Code Of Criminal Procedure, 1973-Section 320, 482
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High Courts08 May 2026Disposed Of

Aman @ Churnia Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0967

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 109(1)Arms Act, 1959-Section 25(1B), 27
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