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12,30,331 judgments in All Courts · page 653 of 61,517

High Courts03 Sept 2026Allowed

Madhukar Vs State Of Maharashtra & Anr.

Bombay High Court · (2026) 09 BOM CK 0423

Indian Penal Code-Section 353, 21, 351, Chapter-IX, Chapter-XVI, Clause-9 of Section 21, Clause-12 (b) of Section 21, sub-clause (b) of clause Twelfth of Section 21, 161 to 165-A, 409, 504 and 506Banking Regulation Act, 1949-Section 46-A, 51PC Act, 1988-Section 13(2), 13(1)(d)
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High Courts03 Sept 2026

Shri. Vithlai Mahila Sahakari Dudh Vyavsayik Sanstha Maryadit Karanjphen & Ors. Vs. null

Bombay High Court · (2026) 09 BOM CK 0487

Maharashtra Cooperative Societies (Election to Committees) Rule 2014-Rule 11, 10, 10(2), 10(4)Maharashtra Cooperative Societies Act, 1960-Section 102(1), 105(2), 106, 103(2), Chapter 10, 103(6), 38, 38(2), 11, 26, Chapter VIII, 102, 103, 105 and 106, 91, 110, 108(3)(b), 103(5), 103(3)Rules of 1971-Rule 6, sub-rules (5), (6) and (7) of Rule 6, 6(6), 6(5), (6) and (7)
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High Courts03 Sept 2026Disposed Of

Navin Kumar Vs The State Of Bihar & Ors.

Patna High Court · (2026) 09 PAT CK 0409

Juvenile Justice (Care and Protection of Children) Act, 2015-Section 27(1)(7), 27(10)Juvenile Justice RulesBihar Juvenile Justice (Care and Protection of Children) Rules, 2017-Section 87
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High Courts03 Sept 2026Disposed Of

Vanker Gemarbhai Devabhai Vs State Of Gujarat & Ors.

Gujarat High Court · (2026) 09 GUJ CK 0414

Criminal Procedure Code, 1973-Section 378, 378(1)(a) & (b), 378(1)(b), 372, 378(4), 374, 200, 2(wa), proviso to Section 372Indian Penal Code-Sections 427, 506(2) and 114Negotiable Instruments Act, 1881-Section 138, 143
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