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12,29,635 judgments in All Courts · page 466 of 61,482

High Courts18 Sept 2026

Rani Vs Union Of India

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2551

Railway Claims Tribunal Act, 1987-Section 23, 16Railways Act, 1989-Section 124-A, 123(c)(2)Railway Passengers (Manner of Investigation of Untoward Incidents) Rules, 2003, as amended in 2007-Rule 7(2)
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High Courts18 Sept 2026

Karan Singh Vs State Of Haryana & Ors.

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2559

Haryana Public Premises and Land (Eviction and Rent Recovery) Act, 1972Haryana Municipal Corporation Act, 1994-Section 408-A, 408--AHaryana Village Common Lands (Regulation) Act, 1961-Section 13-A
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High Courts18 Sept 2026

Paras Nath Mishra Vs The State Bank Of India & Ors.

Patna High Court · 2025 INSC 1010

State Bank of India Officers' Service Rules, 1992-Rule 50 (4), 67 (f), 67 (g)Syndicate Bank Officer Employees (Discipline and Appeal) Regulations, 1976-Regulation 4, 4(e)Constitution of India-Article 226, 32, 136
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High Courts18 Sept 2026Allowed

Rakesh Kumar Vs The State Of Bihar & Ors.

Patna High Court · (2026) 09 PAT CK 2563

Indian Penal Code-Section 392, 302, 307, 326Code of Criminal Procedure, 1898-Section 482, 154, 155, 156, 157, 162, 169, 170, 173, 218(1), 219, 235(1)BNSS-Section 242
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High Courts18 Sept 2026

Madan Jha Vs Keshwa Jha & Ors.

Patna High Court · (2026) 09 PAT CK 2564

Code of Civil Procedure, 1908-Section 96, Order XXIII Rule 3, VII Rule 11, VII Rule 11(d), VII Rule 12, VII Rule 13Benami Transactions (Prohibition) Amendment Act, 2016-Section 2(a), 3, 4, 4(1), 4(3), 7Indian Trusts Act, 1882-Sections 81, 82 and 94
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