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High Courts17 Sept 2026Dismissed

Steel Authority Of India Limited Vs British Marine Plc

Delhi High Court · 2024 INSC 857

Arbitration and Conciliation Act, 1996-Section 2(1)(f), 4, 5, 12, 12(1)(a), 12(5), 13, 13(4), 14, 14(1)(a), 14(2), 18, 28, 28(3), 31(3), 34, 34(2)(a)(iii), 34(2)(a)(iv), 34(2)(b), 34(2)(b)(ii), 34(2-A), 37, 48, 48(2)(b), 48(2)(b)(ii), 75, 81, Fifth Schedule, Sixth Schedule, Seventh ScheduleArbitration & Conciliation (Amendment) Act, 2015Act No. 3 of 2016
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High Courts17 Sept 2026Partly Allowed

Prosecutrix R Vs State Of Nct Of Delhi & Ors.

Delhi High Court · (2026) 09 DEL CK 2363

Code of Criminal Procedure, 1973-Sections 397/401/407, 482, 164Indian Penal Code, 1860-Section 328, 376/365/506/34, 363/328/376(2)(g)/506/120B/34, 363/328/376D/120B/34, 363/366/506, 120B, 376D, 366AProtection of Children from Sexual Offences Act, 2012-Section 14(3), 6/8, 6/12/17, 06/14, 6, 5(g), 5
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High Courts17 Sept 2026

Sarifuddin Vs The State Of Assam & Ors.

Gauhati High Court · (2026) 09 GAU CK 2396

IPC-Sections 147, 148, 149, 353, 336, 323, 448, 325, 506, 354, 302, 34, 326, 379, 427, 299CrPC-Sections 161, 176(5), 176(4), 176(1-A), 50, 50-A, 41A, 41B(b), 41B(c), 41B, 41C, 50AConstitution of India-Article 226
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