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High Courts21 Aug 2026Disposed Of

Smti Biullina K. Marak Vs 1. The State Of Meghalaya Represented By The Commissioner And Secretary To The Government Of Meghalaya, Education Department, Government Of Meghalaya, Shillong 2. The Director Of Mass And Elementary Education, Shillong, Meghalaya 3. The Sub-Divisional Schools Education Officer, Resubelpara, North Garo Hills District, Meghalaya 4. The Secretary To The Govt. Of Meghalaya, Personnel & AR (B) Department, East Khasi Hills, Shillong.

Meghalaya High Court · (2026) 08 MEG CK 1314

The Meghalaya (Taking over the District Council Lower Primary School) Act, 1993
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High Courts21 Aug 2026Allowed

Hima Raid Mynsaw Sirdarship, West Khasi Hills District, Meghalaya Represented By Its Chairman Shri. Pingstarwell Nongphud Resident Of Langpih Village, Raid Mynsaw Sirdarship West Khasi Hills District, Meghalaya 793119 Vs 1. The Khasi Hills Autonomous District Council, Represernted By Its Secretary, Shillong. 2. The Executive Committee, Khasi Hills Autonomous District Council, Shillong. 3. The Secretary To The Executive Committee, Khasi Hills Autonomous District Council, Shillong. 4. State Of Meghalaya Represented By Chief Secretary, Shillong. 5. Commissioner And Secretary, District Council Affairs Department, Government Of Meghalaya, Shillong. 6. Shri. P.N. Syiem, Chief Executive Member, Khasi Hills Autonomous District Council, Shillong. 7. Shri Auxilius Syiem Nongbah, Secretary Dorbar Kur Syiem Nongbah, Langpih, West Khasi Hills District, Meghalaya. 8. Shri. Phlowing Syiem Nongbah, Acting Syiem Of Hima Nongmynsaw Syiemship, Langpih, West Khasi Hills District, Meghalaya.

Meghalaya High Court · (2026) 08 MEG CK 1312

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High Courts21 Aug 2026Dismissed

R.S. Shukla Vs Manjeet Singh & Ors.

High Court Of Himachal Pradesh · (2026) 08 SHI CK 1208

Negotiable Instruments Act-Section 138, 118 and 139, 118, 139Code of Criminal Procedure-Section 313, 437-AIndian Contract Act-Section 140
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High Courts21 Aug 2026Allowed

Sarita Devi and others Vs Amarjeet Ahuja

High Court Of Himachal Pradesh · (2026) 08 SHI CK 1207

Code of Civil Procedure, 1908-Section 151, Order 41 Rule 22, 18 Rule 17, 8 Rule 3-A, 6 Rule 17, 11, Rule 5 of Order 41, 41 Rule 5, 96(1), 100, 104(1), 43, 1, 105(1), 96, 2(14)H.P. Urban Rent Control Act, 1987-Section 14, 24(5), 13Delhi Rent Control Act, 1958-Clause (l) of Section 2
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High Courts21 Aug 2026Disposed Of

Seema Sharma Vs Vandana Sharma and Another

High Court Of Himachal Pradesh · (2026) 08 SHI CK 1206

Code of Criminal Procedure-Section 482, 274, 145, 397(1), 145(4), 465, 145 to 148, 446, 107Indian Evidence Act, 1872-Section 3Code of Civil Procedure, 1908-Order XIX, XVIII, Rules 4 & 5
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High Courts21 Aug 2026Dismissed

Ajay Pal Singh Vs Mala Guleria

High Court Of Himachal Pradesh · (2026) 08 SHI CK 1205

Constitution of India-Article 226, 227Protection of Women from Domestic Violence Act, 2005-Section 29
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High Courts21 Aug 2026Disposed Of

Mamta And Others Vs State Of H.P. And Others

High Court Of Himachal Pradesh · (2026) 08 SHI CK 1204

Himachal Pradesh Panchayati Raj Act, 1994-Sections 90 & 127, 128(1), 2(48), Chapter VI, 88 to 97, 88, 89, 90, 90(1), 127, 146(1)(b), 21(4)Himachal Pradesh Panchayati Raj (Election) Rules, 1994-Rule 86, 86(4), 86(1-A), Sub-Rule (1), Sub-Rule (4), Sub-Rule (5)Oaths Act, 1969
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High Courts21 Aug 2026Dismissed

Tufani Ram Bin Vs The State Of Tripura

Tripura High Court · (2026) 08 TP CK 0934

Constitution of India-Article 226, 227Tripura Land Revenue & Land Reforms Act, 1960-Section 187, 187B(1)(b), 95, 96, 93(1), 93(2)(b)
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