Companies Act, 1956Bihar Settlement of Taxation Disputes Act, 2024-Sections 2(b), 2(d), 2(e), 2(f), 3, 3(1), 3(2), 3(3) and Explanation 1 to Section 3(1)Bihar Settlement of Taxation Disputes Rules, 2024-Rules 2(2), 3, 4, 4(2), 4(5), 4(6), 4(7) and 4(8)

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High Courts06 Nov 2026Dismissed

M. Manohar Vs M. Ganesh & Anr.

Telangana High Court · (2026) 11 TEL CK 0709

Constitution of India-Article 227Registration Act, 1908-Section 17(1)(b), 17, 23, 49, 49(c)Indian Stamp Act, 1899

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High Courts06 Nov 2026Dismissed

M/s Shailcon Construction Through Its Partner Akshay Kumar Vs The State Of Bihar & Ors.

Patna High Court · (2026) 11 PAT CK 0735

Bihar Contractors Registration Rules, 2007-Clause 11 (Ka) (vii), Rule 11(e), 11(ka), 11

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High Courts06 Nov 2026Dismissed

Susila Das Vs State Of Odisha & Ors.

Orissa High Court · (2026) 11 OHC CK 0708

Constitution of India-Article 226, 227Contempt of Court Act, 1971-Section 12OEA Act, 1951-Section 38-B

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High Courts06 Nov 2026Allowed

Umesh Patra Vs State Of Odisha & Ors.

Orissa High Court · (2026) 11 OHC CK 0707

Odisha Excise Act, 2008-Section 6(3), 71, 71(1), 71(2), 71(3), 71(5), 71(13), 75Constitution of India-Article 226, 227, 300-ACode of Civil Procedure, 1908

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High Courts06 Nov 2026Allowed

Kamala Jena Vs Sub Registrar, Simulia & Anr.

Orissa High Court · (2026) 11 OHC CK 0706

Constitution of India-Articles 226, 227Registration Act, 1908-Section 72Hindu Adoptions and Maintenance Act, 1956-Section 10(iv)

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High Courts06 Nov 2026Dismissed

Bardana Super Hi-Tech Agro Tonic Pvt. Ltd. Vs Amcons IPL(Agro Industrial Expansion) Pvt. Ltd. & Ors.

Jammu And Kashmir High Court · (2026) 11 J&K CK 0741

Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, Section 151, 15, 24, XXVII, LXI Rules 1(aa) and (b), LXIII Rule 2, XXXI Rules 1 and 2Trade Marks Act, 1999-Section 27(1)

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High Courts06 Nov 2026Dismissed

M/s Des Raj Om Parkash th. Sanjeev Gupta Vs M/s 17 Miles Hotel Restaurant & Ors.

Jammu And Kashmir High Court · (2026) 11 J&K CK 0704

Constitution of India-Article 142, 141Arbitration and Conciliation Act, 1996-Section 23(4), 29ACommercial Courts Act, 2015-Section 12A

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High Courts06 Nov 2026Disposed Of

Dalbeer Singh Vs Raghubir Singh & Ors.

Jammu And Kashmir High Court · 2025 INSC 120

Code of Criminal Procedure-Section 417(2), 417, 378, 404, 372, 561-ARanbir Penal Code-Sections 307, 326, 147, 148, 149, 34Indian Arms Act-Sections 4, 25

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High Courts06 Nov 2026

Gowhar Maqbool Rather Vs UT Of J&K & Ors.

Jammu And Kashmir High Court · (2026) 11 J&K CK 0745

Jammu and Kashmir Public Safety Act, 1978-Section 8, 8(1), 13Constitution of India

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High Courts06 Nov 2026Allowed

Dipu Das Vs The State Of West Bengal & Ors.

Calcutta High Court · (2026) 11 CAL CK 0703

Kolkata Municipal Corporation Act, 1980-Section 5, 5(2), 14(1)(a), 15(1), 117(1), 117(5), 118, 118(1), 118(1)(b), first proviso to 118(1)(b), 601KMC (Amendment) Act, 2026Constitution of India-Article 243-O, 243-O(a), 243-ZG, 243-ZA, 243-K, 226, 227, 136

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