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12,30,331 judgments in All Courts · page 758 of 61,517

High Courts25 Aug 2026Petition allowed; interim order dated 24.12.2025 made absolute

Preeto Vs State of Haryana

Punjab And Haryana At Chandigarh · 2026:PHHC:118198

Bharatiya Nagrik Suraksha Sanhita, 2023-Section 482, 482(2)Indian Penal Code, 1860-Section 420, 406, 34Code of Criminal Procedure, 1973-Section 438, 438(2)
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High Courts25 Aug 2026Bail application allowed; accused directed to be released on bail

Nicky Kumar Sharma Vs The State

Delhi High Court · 2026:DHC:7183

Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 309, 310
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High Courts25 Aug 2026Appeal dismissed; conviction and sentence under Sections 376(2)(n), 384 and 506 Part II IPC upheld

Satbir Singh Ratti Vs State NCT of Delhi

Delhi High Court · 2026:DHC:7117

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415Indian Penal Code, 1860-Section 375, 376, 383, 384, 506Code of Criminal Procedure, 1973-Section 91, 207, 232, 313
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High Courts25 Aug 2026Conviction of the Appellants under Section 302 IPC altered to Section 304 Part II IPC; sentence already undergone held to serve the ends of justice; Appellants directed to be released forthwith; appeals disposed of

Saddam @ Ataur Rehman Vs State NCT of Delhi

Delhi High Court · 2026:DHC:7116-DB

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415(2)Indian Penal Code, 1860-Section 34, 299, 300, 302, 304, 313, 320
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Supreme Court25 Aug 2026Appeal disposed of; Notification dated 11.10.2000 held valid; impugned judgment set aside to that extent

Union Of India & Others Vs The Board Of Trustees Of The Port Of Bombay

Supreme Court Of India · 2026 INSC 919

Customs Act, 1962-Section 8, 12, 13, 23, 45, 47, 141, 160Major Port Trusts Act, 1963-Section 2, 42, 43, 44, 45, 128Indian Contract Act, 1872-Section 148, 151, 152, 161
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Tribunals and Commissions24 Aug 2026Dismissed

ACIT, Circle 10(1) Vs Hero Fincorp Ltd

Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6521

Income Tax Act, 1961-Section 250, 143(2), 142(1), 57, 37, 143(3), 37(1), 263, 115WB, 115WA, 34, 201, 17(2)(iiia), 56, 56(2)(viib), 43, 43(2), 43B, 43B(f), Chapter XII-H, 115W to 115WL, 115UB, 115UB(2), 30 to 36, 32, 57(iii)Securities Contracts (Regulation) Act, 1956-Section 2(h)Indian Companies Act, 1956-Section 2(15A)
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Tribunals and Commissions24 Aug 2026

ACIT, Central Circle 25, Delhi Vs Royal Sales Private Limited

Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6520

Income-tax Act, 1961-Section 132, 132(4A)(i), 132A, 139, 143(1), 147, 148, 149, 151, 153, 153A, 153A(1), 153A(1)(b), Explanation 1 to Section 153A, 153C, 153C(1), 153C(3), 158BD, 292C(1)(i)Finance Act, 2005Finance Act, 2017
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Tribunals and Commissions24 Aug 2026Allowed

HMY Impex Pvt Ltd Vs ITO, Ward 11(2)

Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6505

Income Tax Act, 1961-Section 250, 143(2), 142(1), 68, 115BBE, 69A, 145(3), 234B, 234C, 271AACTaxation Laws (Second Amendment) Act, 2016UP VAT Act, 2008
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