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High Courts02 Sept 2026Allowed

Chitum Dere Vs The State of AP and 3 Ors.

Gauhati High Court · (2026) 09 GAU CK 1237

Constitution of India-Article 226, 227Arunachal Pradesh Civil Courts Act, 2021-Section 12, 15Assam Frontier (Administration of Justice) Regulation, 1945-Section 46
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High Courts02 Sept 2026Disposed of

Nava Kumar Deka Vs The State of Assam and 10 Ors

Gauhati High Court · 2026:GAU-AS:12628

Assam Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1978-Section 4, 5Assam Ministerial District Establishment Service Rules, 1967-Rule 6(3)(5)Assam Public Services (Appointment of Family Members of Persons Killed by Extremists/Terrorists) Rules, 1992
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High Courts02 Sept 2026Partially allowed

Oriental Insurance Co. Ltd. Vs Jamana & Ors.

High Court Of Himachal Pradesh · (2026) 09 SHI CK 1061

Motor Vehicles Act, 1988-Section 173, 166, 2(28), 39, 2(47), 2(31), 66, 149(2), 56, 59, 60, 84Central Motor Vehicles Rules 1989-Rule 47, 48, 62
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High Courts02 Sept 2026Partially allowed

Oriental Insurance Co. Ltd. Vs Lali & Ors.

High Court Of Himachal Pradesh · (2026) 09 SHI CK 1062

Motor Vehicles Act, 1988-Section 173, 163-A, 2 (28), 39, 2 (47), 2 (31), 66, 149(2), 56, 59, 60, sub-section (2), sub-section (1), sub-section (4), sub-section (3), Chapter V, 84, Clause (a) of Section 84, sub Section 1 of Section 56Central Motor Vehicles Rules 1989-Rule 47, 48, 62
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High Courts02 Sept 2026Partly Allowed

Oriental Insurance Co. Ltd. Vs Guddi & Ors.

High Court Of Himachal Pradesh · (2026) 09 SHI CK 1086

Motor Vehicles Act, 1988-Section 173, 166, 2 (28), 39, 2 (47), 2 (31), 66, sub section 3, 149(2), 56, 59, 60, sub-section (2), sub-section (1), sub-section (4), sub-section (3), Chapter V, sub-section (5), sub-section (6), sub-section (7), 84, Clause (a) of Section 84Central Motor Vehicles Rules 1989-Rule 47, 48, 62
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