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High Courts17 Aug 2026Dismissed

Annu Pandey Vs The State Of Jharkhand

Jharkhand High Court · (2026) 08 JH CK 3802

Bharatiya Nyaya Sanhita, 2023-Sections 316(2), 316(5), 318(4), 338, 336(3), 340(2), 61(2)I.T. Act-Section 66 read with 43(a)(b) (d) (g) (h) (i) (j), 66 (C)(D)
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High Courts17 Aug 2026Allowed

Krishna Rana Vs The State Of Jharkhand & Anr.

Jharkhand High Court · (2026) 08 JH CK 3812

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act-Section 14-A, 3(1)(s) & 3(1)(zc)Indian Penal Code-Sections 147, 149, 323, 341, 448, 504 and 506
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High Courts17 Aug 2026Dismissed

Jigar Dhirajlal Vaya & Anr. Vs Chief Executive Officer, Slum Rehabilitation Authority & Ors.

Bombay High Court · (2026) 08 BOM CK 3651

Maharashtra Regional Town Planning Act, 1966Development Control Regulations of Greater Mumbai, 1991-Regulation 33(10), Appendix IX Regulation 33(10), 36, Clauses 6.11 and 6.12 of Schedule IV, 6.11 and 6.12 of Schedule 4, 6.12, DCR 29, Table 10Maharashtra Slum Area (Improvement, Clearance and Redevelopment) Act, 1971-Section 35
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