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12,30,331 judgments in All Courts · page 755 of 61,517

High Courts25 Aug 2026Disposed Of

ZEE Learn Limited Vs Beauty Singh

Bombay High Court · (2026) 08 BOM CK 1099

Arbitration and Conciliation Act, 1996-Section 9, 17Indian Penal Code, 1860-Sections 405, 406, 418 and 420Copyright Act, 1957-Section 63
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High Courts25 Aug 2026Allowed

Employers In Relation To The Management Of TISCO At P.O. Jamadoba District – Dhanbad Through Ms. Meena Lall Wife Of Mr. Behari Lall, R/o No.: 2, Officers Flats, Park Enclave, Northern Town, P.O. & P.S. Bistupur, Town Jamshedpur, District – Singhbhum (East) Vs Dharam Singh, S/o Sri. C. Singh, Concerned Workman, R/o – Malkhera Adarsh Nagar, P.O. And P.S. Rampur, District - Dhanbad.

Jharkhand High Court · (2026) 08 JH CK 1025

Industrial Disputes Act, 1947-Section 11A, 11-A, 17-B, 11 (A), 17B, 17(B), 11Indian Evidence ActConstitution of India-Article 226, 227, 226/227
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High Courts25 Aug 2026Dismissed

Kayum Ansari Vs The State of Jharkhand

Jharkhand High Court · (2026) 08 JH CK 1024

Constitution of India-Article 226, Clause 1 of Article 342Chhotanagpur Tenancy Act, 1908-Section 46(4), 46(4-A)(a), 6, 46, Sub Section 3 of Section 46, 46(4)(A), 46(1), 6(1), 46(3), 71A, 72Constitution (Scheduled Tribes) Order, 1950
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High Courts25 Aug 2026Allowed

Saras Kumar Vs 1. The State Of Jharkhand 2. Fagu Munda

Jharkhand High Court · (2026) 08 JH CK 0992

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Sections 190, 191(2), 191(3), 111(2), 316(2), 318(4), 336(3), 340(2), 308(4), 308(5), 351(2), 338Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Sections 3(1)(f), 3(1)(s)
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