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12,30,605 judgments in All Courts · page 824 of 61,531

High Courts19 Aug 2026Disposed Of

Shri. Narayan Bandu Shendge Vs Shri. Pandurang Kondiba Koli

Bombay High Court · (2026) 08 BOM CK 1096

Constitution of India-Articles 226 and 227Bombay Tenancy and Agricultural Lands Act, 1948-Section 32G, 88C, 76, 33B, 43, 40, 32 to 32-R, 33B and 33C, 33-B, 63Civil Procedure Code, 1908-Order 22 Rule 5, 22 Rule 10A
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Tribunals and Commissions19 Aug 2026Allowed

Union Bank of India Vs Andhra Pradesh Gas Power Corporation Limited

National Company Law Tribunal · (2026) 08 NCLT CK 0882

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 4, 5(8), 7, 13(2), 14, 15, 17, 18, 19, 20Recovery of Debts and Bankruptcy Act, 1993-Section 19Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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High Courts19 Aug 2026Allowed

Nirmal Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0543

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 438(2)Narcotic Drugs and Psychotropic Substances Act, 1985-Section 15, 27, 29
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High Courts19 Aug 2026Disposed of

Ganesh Sharma Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0540

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 125(a), 125(b), 281, 324(4), 106Motor Vehicles Act-Section 133
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High Courts19 Aug 2026Dismissed

Simranjit Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0539

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code of Criminal Procedure-Section 438Indian Penal Code-Section 406, 420
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High Courts19 Aug 2026Allowed

Ved Pal Vs State of Haryana and another

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0535

Bharatiya Nyaya Sanhita, 2023-Section 115, 117(2), 127(2), 351(2)Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(1)(s), 3(2)(v), 3(2)(va)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
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