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12,31,003 judgments in All Courts · page 836 of 61,551

High Courts18 Aug 2026Dismissed

Union Of India Vs M/s. Sunil Hi Tech Engineers Ltd

Bombay High Court · (2026) 08 BOM CK 3347

Arbitration and Conciliation Act, 1996-Section 34(3), 31(5), 31, Sub-section 3 of Section 34, 7, Sub Section 2 of Section 7, Sub-section 4, Sub-section 5 of Section 31Limitation Act-Section 12(4), 5
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High Courts18 Aug 2026Allowed

Ganga Yadav Vs The State Of Jharkhand & Anr.

Jharkhand High Court · (2026) 08 JH CK 2801

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act-Section 14(A)Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act-Section 18, 3(1) (r) (s)BNS, 2023-Sections 126(2), 118(2), 329(4), 74, 303(2), 324(2) r/w 3/5
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High Courts18 Aug 2026Dismissed

Kumar Saurabh Vs Lata Sinha @ Lovely

Jharkhand High Court · (2026) 08 JH CK 2798

Family Courts Act, 1984-Section 19(1), 7, 7(1), Sub-section (1) to section 19, 19Hindu Marriage Act, 1955-Section 13(i-a)(i-b), 23, 13(1), 13(1) (i-a), Explanation to Section 13 (1), Explanation part of Section 13, Sec.13(1) (ib), 13(i-a), (i-b)Domestic Violence Act
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High Courts18 Aug 2026Allowed

Jaipal Lohar @ Jaypal Lohar Vs The State Of Jharkhand & Anr.

Jharkhand High Court · (2026) 08 JH CK 2797

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act-Section 14-A, 18, 3(i)(ix), 3(1)(x), 3(1)(xi), 3(2)(v)Indian Penal Code-Sections 379, 354, 323, 341, 504, 506, 406, 420, 467, 468, 469 & 471
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High Courts18 Aug 2026Disposed Of

Kanak Kumari Gupta Vs Dinesh Kumar Gupta

Jharkhand High Court · (2026) 08 JH CK 2796

Family Court Act, 1984-Section 19(1)Hindu Marriage Act, 1955-Section 13(1)(i-a), (i-b), 13(1) (ia), 25, 25(1), 25(2), 25(3), 24IPC-u/s 498A
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