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12,30,561 judgments in All Courts · page 932 of 61,529

High Courts11 Aug 2026Disposed of

Sher Singh Vs Virender Singh Dhull

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0648

Negotiable Instruments Act, 1881-Section 138, 142Code of Criminal Procedure, 1973-Section 372, 378, 374
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Supreme Court11 Aug 2026Criminal appeal allowed; FIR, chargesheet and consequent proceedings quashed as against the appellant

Rahul Vs State of Uttar Pradesh and Another

Supreme Court Of India · 2026 INSC 825

Indian Penal Code, 1860-Section 498-AIndian Penal Code, 1860-Section 304-BIndian Penal Code, 1860-Section 302
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Supreme Court11 Aug 2026Appeals disposed of; delegation under Section 17(2) held impermissible; GoM directed to revisit references and record fresh satisfaction

Sudhir and Others Vs Head of Human Resource, Dainik Bhaskar Group (D.B. Corp. Ltd.) and Others

Supreme Court Of India · 2026 INSC 834

Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955-Section 17Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955-Section 17(1)Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955-Section 17(2)
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High Courts11 Aug 2026Dismissed

Shaikh Zibraeel @ Pinkey Shaikh Rajjak Vs State of Maharashtra

Bombay High Court · (2026) 08 BOM CK 0351

Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988-Section 3(1), 9(1)(f), 9, 2(e), 3, 3(3)Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20, 20(b)(ii), 29, 8(c), 20(b), 37, 37(1)(ii)IPC-Chapter-XVI, Section 328, 324, 34
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High Courts11 Aug 2026Allowed

Amit Kaushal Vs State Of Uttarakhand

Uttarakhand High Court · (2026) 08 UK CK 0209

IPC-Sections 377, 302, 201Protection of Children from Sexual Offences Act, 2012-Section 5/6Code of Criminal Procedure, 1973-Section 313, 437 A
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High Courts11 Aug 2026Disposed Of

Rk Jibanlata Devi Vs The State Of Manipur

Manipur High Court · (2026) 08 MAN CK 0142

The High Court of Manipur Officers and Employees Recruitment and Condition of Service (Classification, Control, Appeal and Conduct) Rules, 2020Constitution of India-Article 229, clause (2) of Article 229, 32
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High Courts11 Aug 2026Petition dismissed

Manika Kundu Vs Subhash Kundu

Jharkhand High Court

Constitution of India-Article 227, Section 227Special Marriage Act, 1954-Section 27(1)(d), Section 27(2)(ii)Hindu Marriage-Section 13(1) (i-a), 13(1) (i-b), 13(2), 13(2)(ii), Section 23
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