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High Courts28 Sept 2026Disposed Of

Gurubha Singh Vs State Of Orissa

Orissa High Court · (2026) 09 OHC CK 5022

IPC-Section 323, 341, 342, 354, 363, 376, 34Cr.P.C.-Section 401, 397Probation of Offenders Act, 1958-Section 4, 4(1)
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High Courts28 Sept 2026Dismissed

M/s. Mohindra Tubes Limited (Earlier known as Mohindra Tubes Private Limited) Vs. Public Health Engineering Department, Gorkha Territorial Administration, Darjeeling

Calcutta High Court · 2026 INSC 451

Arbitration and Conciliation Act, 1996-Section 5, 7(1), 8, 9, 16(2), 16(3), 17, 33, 34, 34(2)(a)(iii)(iv), 34(2)(d)(ii), 36, 36(1), 36(2), 36(3), second proviso to Section 36(3), 37, 37(1)(c), 37(2), 37(3)Micro, Small And Medium Enterprises Development Act, 2006-Section 2(n), 2(8), 8, 15, 16, 17, 18, 18(1), 18(2), 18(3), 18(4), 18(5), 19, 23, 24, 15 to 18, 15 to 23, 15 to 19 and 24Commercial Courts Act, 2015-Section 2(1)(c), 13
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High Courts28 Sept 2026Dismissed

Chandbi Marda Majar Kha Momin & Ors. Vs Nimba Arjun Mali (Mahajan)

Bombay High Court · (2026) 09 BOM CK 5047

Maharashtra Tenancy and Agricultural Lands Act, 1948-Sections 2(18), 3, 4, 4-B, 8, 9, 9-A, 9-B, 9-C, 10, 10-A, 11, 13, 27, 32, 32G, 32 to 32R, 33A, 33B, 33C, 40, 88B, 88CA, Chapters VI and VIIIMaharashtra Public Trusts Act, 1950-Section 36Wakf Act, 1954
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