Code of Civil Procedure, 1908-Section 100, 80(1)U.P. Zamindari Abolition and Land Reforms Act, 1950-Section 132, 132-A, 161, 331, 332Revenue Code-Section 77(2)

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High Courts29 Oct 2026Dismissed

M/s Shivdei Automobiles & Ors. Vs CNH Industrial (India) Pvt. Ltd.

Delhi High Court · (2026) 10 DEL CK 4320

Arbitration and Conciliation Act, 1996-Section 7, 8, 9, 11(2), 12, 12(5) read with the Seventh Schedule, 18, 20, 21, 34Arbitration and Conciliation (Amendment) Act, 2015

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Supreme Court29 Oct 2026Dismissed

Bandari Ramchander & Ors. Vs Maitri Coop. Housing Society Ltd. & Ors.

Supreme Court Of India · 2026 INSC 1175

Andhra Pradesh Land Grabbing (Prohibition) Act, 1982Andhra Pradesh (Telangana Area) (Abolition of Jagirs) Regulation, 1358 Fasli-Regulations 2(f), 2(h), 3, 4, 5, 6, 9, 10, 11, 13, 14, 17, 18, 20, 21Andhra Pradesh (Telangana Area) Atiyat Enquiries Act, 1952-Section 2(1)(b), 2(1)(c)

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Supreme Court29 Oct 2026Disposed Of

Shreeram Builders Vs Upendra Kantilal Thanawala & Ors.

Supreme Court Of India · 2026 INSC 1176

Arbitration and Conciliation Act, 1996-Section 34, 37, 33(4), 28(3), 34(2), 75, 81Arbitration and Conciliation (Amendment) Act, 2015 (Act 3 of 2016)Constitution of India-Article 142

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High Courts29 Oct 2026Dismissed

Antara Majumdar Vs Vimla Choudhary & Ors.

Delhi High Court · 2024 INSC 770

Code of Civil Procedure, 1908-Section 96, Order XXXIX Rules 1 and 2, XXIII Rule 3, I Rule 10(2), 151, I Rule 10, 9 Rule 13, 97Transfer of Property Act, 1882-Section 52, 41

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High Courts29 Oct 2026Partly Allowed

Pramod Kumar Vs State

Delhi High Court · (2026) 10 DEL CK 4313

Indian Penal Code, 1860-Sections 392, 397, 411Arms Act, 1959-Sections 4, 5, 7, 25, 25(1B)(b), 27Arms (Amendment) Act, 1988

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Supreme Court29 Oct 2026Disposed Of

M/S Mansi Finance (Chennai) Ltd. Vs M. Lalitha & Ors.

Supreme Court Of India · 2026 INSC 1174

SCR 2013-Order V Rule 3Negotiable Instruments Act, 1881-Section 138, 141Maharashtra Money-Lending (Regulation) Act, 2014-Section 2(13)(j), 4, 13

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High Courts29 Oct 2026Disposed Of

Adit Buildwell Pvt. Ltd. Vs Commissioner Of Central Goods And Service Tax, South Commissionerate New Delhi & Anr.

Delhi High Court · (2026) 10 DEL CK 4311

Constitution of India-Article 226

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High Courts29 Oct 2026Dismissed

Rajkumar Vs State (Anti Corruption Branch) Through C.B.I., Delhi

Delhi High Court · (2026) 10 DEL CK 4310

Code of Criminal Procedure, 1973-Section 374, 313, 428Prevention of Corruption Act, 1988-Section 7, 13(2), 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 20Indian Evidence Act, 1872-Section 65-B, 65-B(4), 142 and 154

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High Courts29 Oct 2026Allowed