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12,30,331 judgments in All Courts · page 674 of 61,517

High Courts02 Sept 2026Disposed Of

1. Rakesh Kumar Singh. 2. Sanjay Kumar Singh. 3. Ajay Kumar Singh. 4. Arun Kumar Singh All Sons Of Deo Narayan Singh, R/O 5 Kusum Niwas, Vidyapati Nagar, P.O. Baridih, P.S. Sidhgora, District East Singhbhum. Vs 1. The State Of Jharkhand, Through Its Chief Secretary, Government Of Jharkhand, Project Bhawan, P.O. & P.S. Dhurwa, District Ranchi. 2. Commissioner, Kolhan Division, Chaibasa, P.O. & P.S. Chaibasa, District West Singhbhum. 3. Deputy Commissioner, East Singhbhum At Jamshedpur, P.O. & P.S. Sakchi, District East Singhbhum. 4. Circle Officer, Jamshedpur, P.O. & P.S. Sakchi, District East Singhbhum.

Jharkhand High Court · (2026) 09 JH CK 0274

Bihar Public Land Encroachment Act-Section 3
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High Courts02 Sept 2026Disposed Of

1. Rakesh Kumar Singh. 2. Sanjay Kumar Singh. 3. Ajay Kumar Singh. 4. Arun Kumar Singh Vs 1. The State Of Jharkhand, Through Its Chief Secretary, Government Of Jharkhand, Project Bhawan, P.O. & P.S. Dhurwa, District Ranchi. 2. Commissioner, Kolhan Division, Chaibasa, P.O. & P.S. Chaibasa, District West Singhbhum. 3. Deputy Commissioner, East Singhbhum At Jamshedpur, P.O. & P.S. Sakchi, District East Singhbhum. 4. Circle Officer, Jamshedpur, P.O. & P.S. Sakchi, District East Singhbhum.

Jharkhand High Court · (2026) 09 JH CK 0285

Bihar Public Land Encroachment Act-Section 3
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High Courts02 Sept 2026Dismissed

Thasmitha Abukutty Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 0250

Kerala Anti-Social Activities Prevention Act, 2007-Section 3(1), 10(4), 3, 2(p)(iii), 2(p), 7(1)(2), 2(t), 13, 13(2), 2(o), 7(2), 10, 2(a), 13(1), Clause (t) of Section 2, item (i) of clause (t) of section 2, item (ii) of clause (t) of section 2, (c), (e), (g), (h), (i), (l), (m), (n), (q), (qb) and (s) of the said section, (ii) and (iii) of that sub-sectionIndian Penal Code, 1860-392, 506(ii) r/w 34, 201 r/w 34, 341, 323, 324 r/ w 34, 419, 465, 394, Sections 153A and 153B of Chapter VIII and Chapters XV, XVI, XVII & XXII, 201, 465, 392 and 506(1) read with Section 34, 392 and 201 read with Section 34, 419, 465 and 394Bharatiya Nyaya Sanhita, 2023-Sections 126(2), 115(2), 351(3), 110, 111(2)(b), 111(3) read with Section 3(5)
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High Courts02 Sept 2026Dismissed

Muhammed Bathisha K.S. Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 0243

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415(2)Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20(b)(ii)B, 20(b)(ii)(B), 57Cr.P.C.-u/s.428
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High Courts02 Sept 2026Partly Allowed

Oriental Insurance Co. Ltd. Vs Lali & Others.

High Court Of Himachal Pradesh · (2026) 09 SHI CK 0148

Motor Vehicles Act, 1988-Section 173, 163-A, 2 (28), 39, 2 (47), 2 (31), 66, 149(2), 56, 84, 59, 60Central Motor Vehicles Rules 1989-Rule 47, 48, 62
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High Courts02 Sept 2026Partly Allowed

Oriental Insurance Co. Ltd. Vs Surtu & Ors.

High Court Of Himachal Pradesh · (2026) 09 SHI CK 0147

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 2026Partly Allowed

Oriental Insurance Co. Ltd. Vs Guddi & others.

High Court Of Himachal Pradesh · (2026) 09 SHI CK 0157

Motor Vehicles Act, 1988-Section 173, 166, 2 (28), 39, 2 (47), 2 (31), 66, sub section 3, 149(2), 39 & 56, 59 and 60, sub-section (1) of Section 56, sub-section (4), Chapter V, 84, Clause (a) of Section 84Central Motor Vehicles Rules 1989-Rule 47, 48, 62
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Supreme Court02 Sept 2026Partly Allowed

Oriental Insurance Co. Ltd. Vs Jamana & Ors.

Supreme Court Of India · (2026) 09 SHI CK 0156

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 2026Allowed

Naveen Vs State of Punjab

Punjab And Haryana At Chandigarh · 2026:PHHC:123381

Bharatiya Nyaya Sanhita, 2023-Section 3(5), 103Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)
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High Courts02 Sept 2026Allowed

Sonu Malik Vs State of Punjab

Punjab And Haryana At Chandigarh · 2026:PHHC:123547

Bharatiya Nyaya Sanhita, 2023-Section 316(2), 318(4), 336(3), 338, 340(2), 61(2)Indian Penal Code, 1860-Section 120-B, 406, 420, 467, 468, 471Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
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High Courts02 Sept 2026Allowed

Sriniwash @ Sriniwash Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · 2026:PHHC:123023

Bharatiya Nyaya Sanhita, 2023-Section 3(5), 111(2), 238, 309(6)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439
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High Courts02 Sept 2026Allowed

Sandeep @ Dabbu Vs. State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0131

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 148, 149, 323, 387, 427, 395, 397, 506, 120B, 201
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