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12,30,331 judgments in All Courts · page 772 of 61,517

High Courts24 Aug 2026dismissed

Jagseer Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0490

BNSS, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 325, 61(2)Punjab Prohibition Cow Slaughter Act, 1955-Section 3, 4, 8
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High Courts24 Aug 2026disposed of

Suresh Kumar and others Vs The State of Haryana and another

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0488

Land Acquisition Act, 1894-Section 4, 6Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 101-A, 24(2)Constitution of India-Article 226
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High Courts24 Aug 2026Bail application dismissed

Achal Kumar Jindal Vs State (NCT of Delhi) & Ors.

Delhi High Court · 2026:DHC:7158

Indian Penal Code, 1860-Section 120B, Section 405, Section 406, Section 409, Section 420, Section 468, Section 471, Section 477ACode of Criminal Procedure, 1973-Section 41A, Section 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35(3)
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High Courts24 Aug 2026Appeal allowed; impugned judgment set aside and matter remanded to Tribunal for assessment of compensation

Jawahar Lal & Anr. Vs Union of India

Delhi High Court · 2026:DHC:7151

Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c), 124-A
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High Courts24 Aug 2026Appeal allowed; impugned judgment set aside and matter remanded to Tribunal for assessment of compensation

Rohan Lal & Anr. Vs Union of India

Delhi High Court · 2026:DHC:7152

Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 124-A
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High Courts24 Aug 2026Appeals allowed; delay in filing condoned; impugned judgment set aside and matters remanded to Tribunal for assessment of compensation

Deepa Devi & Ors. Vs Union of India

Delhi High Court · 2026:DHC:7148

Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c), 124-A
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High Courts24 Aug 2026Appeal allowed; matter remanded to Tribunal for assessment of compensation

Pushpa Devi & Ors. Vs Union Of India

Delhi High Court · 2026:DHC:7150

Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c), 124-A
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High Courts24 Aug 2026Petition dismissed

Raj Kumar Sharma Vs Om Prakash Singh & Ors.

Delhi High Court · 2026:DHC:7065

Code of Criminal Procedure, 1973-Section 156(3), Section 204, Section 397(3), Section 482Indian Penal Code, 1860-Section 34, Section 120B, Section 420Negotiable Instruments Act, 1881-Section 138
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