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12,30,331 judgments in All Courts · page 698 of 61,517

High Courts01 Sept 2026Allowed

Dr. Amod Kumar Sachan Vs Richa Mishra & Ors.

Allahabad High Court · (2026) 09 AHC CK 0498

Code of Civil Procedure, 1908-Order XLIII Rule 1(r), XXXIX Rules 1 and 2, XXXIX Rule 1 and 2, Section 94, 39, Rule 1 of Order 39, 39 Rule 1(c), 151, 1, 39 Rule 1, 2, XXXIX Rule 1(a), 94(c), XXXIX, VII Rule 11, XXXIX Rule 2Constitution of India-Article 227Amending Act 104 of 1976-Section 86(i) (b)
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High Courts01 Sept 2026Allowed

Jeetu Soni Vs State Of U.P. & Ors.

Allahabad High Court · (2026) 09 AHC CK 0497

Constitution of India-Article 227I.P.C.-Section 307Code of Criminal Procedure, 1973-Section 161, 190(1)(b), 173, 190(1)(a), 200, 202, 173(2), sub-section (2)(i) of Section 173, 173(2)(i), 156(3)
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High Courts01 Sept 2026Partly Allowed

M/s Assam Rifles Group Insurance Scheme (ARGIS) Represented By Its Director, Shri. Raju Kumar Singh, S/o (L) Narayan Singh R/o Assam Rifles Group Insurance Directorate, HQ DGAR, Laitumkhrah, Shillong, East Khasi Hills District, Meghalaya Vs 1.Additional Director General (Adjudication) Directorate General Of GST Intelligence (Adjudication Cell), West Block-VIII, Wing-6, 2nd Floor, R.K. Puram, New Delhi-110066 2.Additional Director General (DGCEI) (HQRS), Directorate General Of Central Excise Intelligence West Block-VIII, Wing-6, 2nd Floor, R.K. Puram, New Delhi-110066 3.Central Board Of Indirect Taxes And Customs, Ministry Of Finance, Department Of Revenue, North Block, New Delhi-110001

Meghalaya High Court · (2026) 09 MEG CK 0301

Finance Act, 1994-Section 74(2), 73(1), 75, 76, 77 and 78, 73(4B), 73(4B)(b), 74(1), 33A, 66 and 66B, Chapter V, 65(105)(zx), 65B(44), 66D, 66D(a), 73(2), 73Service Tax Rules, 1994-Rule 3Central Excise Rules
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High Courts01 Sept 2026Dismissed

Rockyroy Lyngkhoi Vs 1. State Of Meghalaya Duly Represented By The Chief Secretary, Government Of Meghalaya, Shillong. 2. The Officer In Charge, Nongstoin Police Station, West Khasi Hills District, Meghalaya, Shillong. 3. The Investigating Officer, Nongstoin Police Station, West Khasi Hills District, Meghalaya, Shillong.

Meghalaya High Court · (2026) 09 MEG CK 0300

Protection of Children from Sexual Offences Act, 2012-Section 9(n), 10, 5(n), 6, 7Cr.P.C.-Section 357A(2), 161 and 164POCSO Rules, 2020-Rule 9(2), 9(5)
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High Courts01 Sept 2026Disposed Of

1. High Court Of Meghalaya Bar Association, Represented By Its President/Secretary General. 2. Shillong Bar Association, Represented By Its President/Secretary. Vs 1. State Of Meghalaya, Represented By The Chief Secretary, Government Of Meghalaya. 2. The Bar Council Of Meghalaya, Annex Building, High Court Of Meghalaya, Mg Road, Shillong, Meghalaya-793001. 3. Bar Council Of India, 21, Rouse Avenue Institutional Area, New Delhi-110002.

Meghalaya High Court · (2026) 09 MEG CK 0304

Bar Council of India Rules
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High Courts01 Sept 2026Disposed Of

Usha Devi Vs Vijay Kumar

Jharkhand High Court · 2025 INSC 43

Family Courts Act, 1984-Section 19Hindu Marriage Act, 1955-Section 13 (1), 13(1)(i-a) (i-b), U/s 13(1)(1-a)(1-b), 13(1)The Code of Civil Procedure, 1908-Order VIII Rule 1, VIII Rule 10
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High Courts01 Sept 2026Dismissed

Prem Ram Vs The State Of Jharkhand

Jharkhand High Court · (2026) 09 JH CK 0271

Indian Penal Code-Section 302, 120B, u/s 307/326/120(B), 302/324/326/120(B), 302/120(B), u/s 307, 326/120B, u/s 302, 307, 326, 120-A, 120-BArms Act-Sections 25(1-B) a/35 and 27(1), 25(1-B) a/35, 27(1), 27, 25(1B)a/35, 26(1)/35 & 27, u/s 25(1-b) a, 26/35/27, 25(1-B) a / 27(1) / 35CrPC-Section 157
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High Courts01 Sept 2026Disposed Of

Governing Body Of Singhbhum Homeopathic Medical College And Hospital, Jamshedpur, Through Its Member Secretary, Sri Rajnish Kumar, Son Of Late Panna Lal Pankaj, P.O. Jamshedpur, P.S. Baridih, District East Singhbhum. 2. Dr. Kulwant Singh, Principal, Singhbhum Homeopathic Medical College And Hospital, Jamshedpur, P.O. Jamshedpur, P.S. Bistupur, District East Singhbhum Vs 1. The Chancellor Of Universities Of Jharkhand, Raj Bhawan, Bariatu Road, P.O. & P.S. Morabadi, District Ranchi, Through Officer On Special Duty (O.S.D.), Judicial To Chancellor Of Universities, Jharkhand, Ranchi. 2. Dr. Ram Niwas Sharma, Son Of Not Known, Resident Of B/A-160, Khuntadih, P.O. & P.S. Sonari, Jamshedpur, District East Singhbhum. 3. Vinoba Bhave University, Hazaribagh, Through Its Vice Chancellor

Jharkhand High Court · (2026) 09 JH CK 0279

Jharkhand State Universities Act
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High Courts01 Sept 2026Disposed Of

Anup Prakash Vs State of Jharkhand

Jharkhand High Court · (2026) 09 JH CK 0277

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013Constitution of India-Article 300ANational Highways Act-Section 3 H
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High Courts01 Sept 2026Disposed Of

Amar Mandal Vs Directorate Of Enforcement

Jharkhand High Court · 2025 INSC 2

Constitution of India-Section 226, Article 14, 21, 226Prevention of Money Laundering Act, 2002-Section 3, 4, 2(na), 2(1)(u), 8, 26, 42, 17(4), 8(1), 2(u), 2(x), 2(y), 5, 17, sub-section (5) of Section 8, sub-section (7) of Section 8, 58-B, sub-section (2-A) of Section 60, 16, 20, 18, sub-section (1-A) of Section 17, sub-section (6) of Section 8, 25, 66, 66(2), sub-section (1) of Section 17, sub-section (3) of Section 8, sub-section (4) of Section 17, 5(1)Indian Penal Code, 1860-Section 414, 120B
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