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High Courts10 Aug 2026Partly Allowed

Mukesh Vs State (NCT Of Delhi)

Delhi High Court · (2026) 08 DEL CK 4078

BNSS, 2023-Section 415(2)Indian Penal Code-Section 302, 307, 300(3), 304 Part II, 300, Clause (3) of Section 300, 299, Part I or Part II of Section 304, Exception 4 to Section 300, 304, 304 Part ICode of Criminal Procedure, 1973-Section 173, 313
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High Courts10 Aug 2026Dismissed

Jyoti Kumari Toppo & Ors. Vs Tirpurari Singh & Anr.

Jharkhand High Court · (2026) 08 JH CK 3730

Family Court Act-Section 7(1)(e)Code of Civil Procedure, 1908-Order VII Rule 11, Rule 9, 7 Rule 11, clauses (a) and (d) of Rule 11 of Order 7, 10, 14(1), 14(2), Appendix A Forms 47 and 48, 11(d), 7 Rule 11(d), 7 Rule 11(a), (a) to (e), VI Rule 17Penal Code-Chapter XI
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High Courts10 Aug 2026Dismissed

Mahanagar Media Network Pvt. Ltd. Vs Stanny Pereira

Bombay High Court · (2026) 08 BOM CK 3628

Payment of Gratuity Act, 1972-Section 8, 7, sub-section (4) of Section 7, sub-section (7) of Section 7, first Proviso to sub-section (7) of Section 7, Second Proviso to sub-section (7) of Section 7, 7(7)Constitution of India-Articles 226 and 227
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