Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 14, sub-section (2) of section 13, sub-section (4) of section 13

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High Courts25 Aug 2026Dismissed

Smt. Gayatri Devi Vs Smt. Omwati Devi and another

Allahabad High Court · (2026) 08 AHC CK 1394

Constitution of India-Article 227Code of Civil Procedure, 1908-Order I Rule 10, Section 151Prevention of Corruption Act

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High Courts25 Aug 2026Disposed Of

Vivek Phukan Vs The State Of Meghalaya, Represented By Superintendent Of Police, West Garo Hills, Tura, Meghalaya. 2. Officer-In-Charge, Tura Police Station, West Garo Hills, Meghalaya.

Meghalaya High Court · (2026) 08 MEG CK 1306

IPC-Sections 468/417/418/419/420

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High Courts25 Aug 2026Disposed Of

Rajesh Verma & Ors. Vs Narender Rana @ Bittu Rana

High Court Of Himachal Pradesh · 2025 INSC 606

Constitution of India-Article 227Civil Procedure Code, 1908-Order 7 Rule 10, Section 20, 20(c), 96Act of 1888-Section 7

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High Courts25 Aug 2026Dismissed

Gopi Chand (Deceased) Through LRs Vs Pitamber Lal & Ors.

High Court Of Himachal Pradesh · (2026) 08 SHI CK 1220

Code of Civil Procedure-Section 100IPC-Section 341, 326, 325, 324, 323, 34Constitution of India-Article 32, 226

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High Courts25 Aug 2026Partly Allowed

Soma Devi & Another Vs Managing Director HRTC And Another

High Court Of Himachal Pradesh · (2026) 08 SHI CK 1219

Motor Vehicles Act-Section 173, 166IPC-Sections 279 and 304ACr.PC-Section 154

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High Courts25 Aug 2026Partly Allowed

Shriram General Insurance Company Ltd. Vs Karam Chand & Ors.

High Court Of Himachal Pradesh · (2026) 08 SHI CK 1218

Motor Vehicles Act, 1988-Section 173, 166, 2 (28), 39, 2 (47), 2 (31), 66, 149(2)

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High Courts25 Aug 2026Allowed

Meera Sharma And Others Vs State Of Himachal Pradesh And Another

High Court Of Himachal Pradesh · (2026) 08 SHI CK 1217

Himachal Pradesh Civil Services (Revised Pay) Rules, 1998Constitution of India-Article 309, Entry 41 of State list of Schedule 7, 39(d), 14 and 16, 14

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High Courts25 Aug 2026Disposed Of

Dev Raj Duggal (since deceased) through LRs Vs Harish Kumar

High Court Of Himachal Pradesh · (2026) 08 SHI CK 1216

H.P. Urban Rent Control Act, 1987-Section 24(5), 14(3), 24, 24(2)Code of Civil Procedure-Section 115, 151

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High Courts25 Aug 2026Dismissed

Pradeep Vs State of H.P. and Anr.

High Court Of Himachal Pradesh · (2026) 08 SHI CK 1215

Negotiable Instruments Act-Section 138, 145(2)Code of Criminal Procedure-Section 446, 496, 436(2), 482, 156(1), 155(2)Bharatiya Nagarik Suraksha Sanhita-Section 72(2), 480, 478, 478 (2)

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High Courts25 Aug 2026Allowed

Durga Singh Vs Desh Raj And Another

High Court Of Himachal Pradesh · (2026) 08 SHI CK 1214

Code of Civil Procedure-Order 43 Rule 1 (d), Section 104, IX Rule 13Motor Vehicles Act-Section 166Indian Penal Code-Sections 279, 338 and 304A

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High Courts25 Aug 2026Disposed Of

M/S. Merchant Monger Agrotech Pvt. Ltd. & Ors. Vs Indian Bank & Ors.

Calcutta High Court · (2026) 08 CAL CK 1112

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13, 13(2), 13(3), 14, 12(2)MSMED Act, 2006-Section 9Banking Regulation Act, 1949-Section 21, 35A

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High Courts25 Aug 2026Disposed Of

M/S. Merchant Monger Agrotech Pvt. Ltd. & Ors. Vs Indian Bank & Ors.

Calcutta High Court · (2026) 08 CAL CK 1111

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High Courts25 Aug 2026Disposed Of

M/S. Merchant Monger Agrotech Pvt. Ltd. & Ors. Vs Indian Bank & Ors.

Calcutta High Court · (2026) 08 CAL CK 1110

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