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High Courts17 Aug 2026Partly Allowed

Sudhir Rai @ Sudhir Mahato Vs The State Of Bihar

Patna High Court · (2026) 08 PAT CK 0232

Indian Penal Code-Section 302, 307, 304 Part II, 304 Part I, 300, 304, 299, Clauses (1) to (4) of Section 300, (1) of Section 300, (3) of Section 300, (4) of Section 300, 2nd or 3rd part of Section 299, 2nd part of Section 299, 3rd part of Section 299, 3rdly to Section 300, (2) of Section 300, thirdly of Section 300Arms Act-Section 27, 25(1-B)(a), 26 and 27, 25(1-B) and 26
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High Courts17 Aug 2026Disposed Of

Ajay Kumar Vs State of Uttarakhand and Others

Uttarakhand High Court · (2026) 08 UK CK 0204

Uttarakhand Governed Servant (Discipline and Appeals) Rule, 2003-Rule 4, second proviso to sub-rule (1) of Section 4Uttarakhand Infrastructure Development Corporation Service Rules, 2008-Rule 13 (3)
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High Courts17 Aug 2026Partly Allowed

Maharashtra Industrial Development Corporation, Through Its Chief Executive Officer Marol Industrial Estate, Andheri (East), Mumbai Having Its Regional Officer At Bypass Road Amravati, Through Its Regional Officer Vs 1) Mohan Shriram Nimdeokar, Aged About 65 Year, Occupation: Agriculturist, Resident Of Ambapeth, Amravati. 2) State Of Maharashtra, Through Collector, Amravati 3) Land Acquisition Officer And Sub-Divisional Officer, Amravati.

Bombay High Court · (2026) 08 BOM CK 0192

Maharashtra Industrial Development Act, 1961-Section 32(2)Land Acquisition Act, 1894-Section 4, 23(1A), 28, 18
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High Courts17 Aug 2026Allowed

Ankit Shekhawat Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 08 AP CK 0159

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483, 58, 187Bharatiya Nyaya Sanhita, 2023-Sections 319(2), 3(5), 23The Information Technology Act, 2000-Section 66-D
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High Courts17 Aug 2026Partly Allowed

Madakam Venkateswararao Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · 2026 INSC 744

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483, 187(2) and (3), 187(2)Bharatiya Nyaya Sanhita, 2023-Sections 329(3), 126(2), 308(3), 111(2)(b), 111(3)(6) and 111(2) read with 3(5)Andhra Pradesh Land Grabbing (Prohibition) Act, 1982-Sections 4 & 5
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High Courts17 Aug 2026Allowed

Mrs. Leila @ Fajitun Vs The State Of Manipur

Manipur High Court · (2026) 08 MAN CK 0146

Code of Criminal Procedure, 1973-Section 228(2), 229, 401, 228Bharatiya Nagarik Suraksha Sanhita, 2023-Section 251(2), 252, 442, 528, 251Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 21(b)/22(b), 21(b) & 22(b), 36(B)
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