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High Courts12 Aug 2026Dismissed

Shashadhar Shit Vs The State Of Jharkhand

Jharkhand High Court · (2026) 08 JH CK 3766

Indian Penal Code-sections 325, 341, 337, 307, 323, 336, 207, 307/34, 325/34/338/34, 341/34Probation of Offenders Act, 1958-Section 4Cr.P.C.-Section 360
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High Courts12 Aug 2026Allowed

Umesh Singh Vs Union Of India & Ors.

Jharkhand High Court · (2026) 08 JH CK 3774

Consumer Protection (Appointment, Salary, Allowance and Condition of Service of President and Members of State Commission and District Forum) Rules, 2019Consumer Protection (Qualification for Appointment, Method of Recruitment, Procedure of Appointment, Terms of Office, Resignation and Removal of the President and Members of the State Commission and District Commission) Amendment Rules, 2023amended rules of 2020-Rule-10(2)
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High Courts12 Aug 2026Allowed

Chanchala Kumari Vs State Of Jharkhand & Ors.

Jharkhand High Court · (2026) 08 JH CK 3777

Jharkhand Combined Civil Services Examination Rules, 2021Constitution of India-Article 335, 16(4), 14, 22, 15, 16, 19, 21 and 29, 21, 22 and 25, clause (4) of Article 16, 15(4) and 16(4), 14(4) and 16(4), 38, 39 and 46, 16 and 39-ADraft Constitution-Article 10, sub-clause (1) of Article 10
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High Courts12 Aug 2026Allowed

Simon Luis D Mello & Ors. Vs John Zozolia D Mello & Ors.

Bombay High Court · (2026) 08 BOM CK 3519

Constitution of India-Articles 226 and 227Bombay Tenancy and Agricultural Lands Act, 1948-Section 32-G, 76, 43-C, 1 to 87, 70(b), 2(2), 32 to 32-R, 32-M, 2(21), 31 to 32-R, 32-F(1A), 32-G(2)Greater Bombay Laws and the Bombay High Court (Declaration of Limits) Act, 1945-Part IV of Schedule A, Schedule A, Part IV, Section 2(2)
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