Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 115(2), 126(2), 304, 351(2), 190, 191(3)Indian Penal Code-Section 323, 341, 506, 148, 149

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High Courts17 Aug 2026Allowed

Charanjit Singh and others Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0547

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure-Section 482Indian Penal Code-Section 420

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High Courts17 Aug 2026Allowed

Sanjay Vs State of Haryana

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0546

Bharatiya Nyaya Sanhita, 2023-Section 103(1), 115(2), 190, 191(3), 351(3)

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High Courts17 Aug 2026Allowed

Sonu Vs State of Haryana

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0545

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 105

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High Courts17 Aug 2026Disposed of

Dharam Pal Vs Ram Singh

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0544

Code of Criminal Procedure-Section 378(4), 372Bharatiya Nagarik Suraksha Sanhita, 2023-Section 419(4), 413Negotiable Instruments Act, 1881-Section 138

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High Courts17 Aug 2026Disposed Of

Maharudrappa S/O Irrappa Birajdar, Vilas S/O Maharudrappa Birajdar Vs The State Of Maharashtra

Bombay High Court · (2026) 08 BOM CK 0542

Indian Penal Code-Section 307, 34, 323, 504, 324Cr.P.C.-Section 313Probation of Offenders Act, 1958-Section 3, 4, 4(1)

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High Courts17 Aug 2026Allowed

Sachin Arun Bhingardive Vs 1. The Secretary, Dr. N. J. Paulbudhe Institute Of Technology (Polytechnic), 2. The Head Master/Principal, Dr. N. J. Paulbudhe Institute Of Technology (Polytechnic)

Bombay High Court · (2026) 08 BOM CK 0832

Maharashtra Employees of Private Schools (Conditions of Services) Rules, 1981M.E.P.S. ActConstitution of India-Article 227

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High Courts17 Aug 2026Allowed

Dr. Prakash Kahnayalal Kankriya Vs The State Of Maharashtra, through its Collector, Collector Office, Ahilyanagar, District Ahilyanagar

Bombay High Court · (2026) 08 BOM CK 0477

Constitution of India-Article 226Land Acquisition Act, 1894-Section 4, 6, 11, 13A

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High Courts17 Aug 2026Dismissed

Trilok Chand Sahu Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 08 CHH CK 0259

Government Servants (Temporary and Quasi-Permanent Service) Rules, 1960-Rule 12, 2, 3, 2(d), 12(a)Central Inland Water Transport Corporation Ltd. (Service, Discipline and Appeal) Rules, 1979-Rule 9(i), clause (i) of Rule 9Indian Contract Act, 1872-Section 23

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High Courts17 Aug 2026Allowed

On Death Of Bhateshwar Boro His Legal Heirs Sita Boro And 2 Ors Vs M/S. North East Refractory And Minerals Rep. By Bishwajit Kar (Proprietor) S/O. Lt. Hritendra Lal Kar

Gauhati High Court · 2025 INSC 520

Code of Civil Procedure-Section 115, Order 41 Rule 31Assam Urban Areas Rent Control Act, 1972-Section 5, 5(4)Assam Non-Agricultural Urban Areas Tenancy Act, 1955-Section 11, 5, 6(1)

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High Courts17 Aug 2026Disposed Of

Bikalanga Kalyan Kendra Vs The Union Of India and 5 Ors

Gauhati High Court · (2026) 08 GAU CK 0245

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High Courts17 Aug 2026Disposed Of

Sudhang Kumar Brahma Vs The Bodoland Territorial Council And 3 Ors.

Gauhati High Court · (2026) 08 GAU CK 0244

Constitution of India-Article 226

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Supreme Court17 Aug 2026Partly Allowed

The State Of Assam And 4 Ors. Vs Chandreswar Saikia And Ors.

Supreme Court Of India · (2026) 08 GAU CK 0243

Constitution of India-Article 226The Assam Education (Provincialisation of Services of Teachers and Re-organisation of Educational Institutions) Act, 2017

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High Courts17 Aug 2026

Moktar Ali Borbhuya Vs The State Of Assam And 5 Ors

Gauhati High Court · (2026) 08 GAU CK 0241

National Highways Act, 1956-Section 3D[2], 3[a], 3H[4], 3G[1]

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High Courts17 Aug 2026Allowed

M/s Rds Logistics And Agencies Pvt. Ltd. Vs The Union Of India

Gauhati High Court · (2026) 08 GAU CK 0238

Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 74

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High Courts17 Aug 2026Allowed

Mahesh Enterprise Pvt. Ltd. Vs Union Of India

Gauhati High Court · (2026) 08 SC CK 0239

Railway Claims Tribunal (Procedure) Rules, 1989-Rule 24Railway Claims Tribunal Act, 1987-Section 16Railways Act, 1989-Section 199, 198, 30

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High Courts17 Aug 2026Allowed

Dilip Mandal @ Das Vs The State Of Assam And Anr.

Gauhati High Court · (2026) 08 GAU CK 0237

CrPC-Section 374, 164, 313, 161Protection of Children from Sexual Offences Act, 2012-Section 6, 4, 3 (b), 5 (m), 5, 3, Sub-Section (b) of Section 3IPC-Section 376 AB, 379, 376

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