Central Industrial Security Force Rules, 2001-Rule 36, 37, 38, 39 (ii), 39, 54Constitution of India-Article 310, 311, 311(1), 311(2), 31(2), 226, 32, 226 (2), Part IIICentral Industrial Security Force Act, 1968-Section 9(2-A), 92(2-A), 9(2A)

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High Courts10 Aug 2026Dismissed

The Branch Manager, National Insurance Company Limited Vs Hasmukh Pannalal Punamiya And Others

Sikkim High Court · (2026) 08 SIK CK 0128

Motor Vehicles Act, 1988-Section 166Hindu Succession Act, 1956-Section 15, 21

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Tribunals and Commissions10 Aug 2026Information closed

Mrs. Rashi Anand Suri Vs Maharashtra Public Works Department, Techfab India Infrastructure Llp

Competition Commission Of India

Competition Act, 2002-Section 26(2), Section 19(1)(a), Sections 3 and 4, Section 3(3)(d), Section 3(4), Section 4, Sections 3 or 4General Financial Rules, 2017-Rule 144

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High Courts10 Aug 2026Petition dismissed

M/s City Alloys Private Limited Vs M/s Hari Om & Co.

Jharkhand High Court

Constitution of India-Article 227Code of Civil Procedure-Order XIX Rule 6(b), Order XIX Rule 6Commercial Courts Act, 2015-Rule 10 (6)

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High Courts10 Aug 2026Appeal allowed

Emami Limited Vs Dabur India Limited

Delhi High Court

Code of Civil Procedure, 1908-Order XLIII Rule 1(r), Section 104, Order XXXIX Rule 1 and 2, Section 151Commercial Courts Act, 2015-Section 13(1)Delhi High Court Act, 1966-Section 10

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High Courts10 Aug 2026Application dismissed

Kamini Malhotra & Ors. Vs Shri Charanjeet Madaan & Anr.

Delhi High Court

Code of Civil Procedure, 1908-Order VII Rule 11CPC-Order 7 Rule 11, Order VII Rule 11

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Supreme Court10 Aug 2026Appeal dismissed

The State Of Andhra Pradesh Home Department Vs Ponthati Siva Rami Reddy & Ors.

Supreme Court Of India · 2026 INSC 820

Indian Penal Code, 1860-Section 302, Section 34, Section 304 Part II; Section 302 read with Section 34

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Supreme Court10 Aug 2026Civil Appeals are disposed of

Harpreet Sawhney Vs Puneet Sharma

Supreme Court Of India · 2026 INSC 822

Constitution of India-Article 136Hindu Marriage Act, 1955-Section 13(1)(ia), Section 24 and Section 26

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High Courts10 Aug 2026Writ petition disposed of

T. V. Sai Kumar Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court

Ryotwari Patta) Act, 1956Inams Abolition Act, 1956Inam Abolition Act, 1956-Section 2A

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High Courts10 Aug 2026Criminal Petition is dismissed

Suchitra Jadhav Vs The State Of Andhra Pradesh

Andhra Pradesh High Court

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c) read with 20(b)(ii)(C)

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High Courts10 Aug 2026Petition partly allowed

Upendrakumar Jugeshwar Gupta Vs Union Of India & Ors.

Gujarat High Court

Constitution of India-Article 226Administrative Procedure Act, 1946 of U.S.A.Administrative Decisions (Judicial Review) Act, 1977 of Australia

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High Courts10 Aug 2026Appeal disposed of

Rekhaben Girishkumar Mohadikar Vs State Of Gujarat & Anr.

Gujarat High Court

Criminal Procedure Code, 1973-Section 378, 372, 378(4), 200, 2(wa)Bharatiya Nagrik Suraksha Sanhita, 2023-Section 419, 413Negotiable Instruments Act, 1881-Section 138, 143

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Tribunals and Commissions08 Aug 2026

Nazir Ahmad Pir Vs Union Territory Of Jammu & Kashmir & Ors.

Central Administrative Tribunal · (2026) 08 CAT CK 6188

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Tribunals and Commissions07 Aug 2026

Deputy Commissioner Of Income Tax Vs Paul Wurth Italia SPA

Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6696

Income-tax Act, 1961-Section 5, 9, 9(1)(i), 9(1)(1), 9(1)(vii), Explanation 1(a) to Section 9(1)(i), Explanation 2 to Section 9(1)(vii), 28, 115A, 143(3), 144C(1), 234A, 234B, 234C, 250, 260ASale of Goods Act, 1930-Section 2(6), 19, 23, 24, 41, 46, 59Companies Act, 1956

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Tribunals and Commissions07 Aug 2026Dismissed

Ms. Renu Goel Vs Income Tax Officer

Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6757

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Tribunals and Commissions07 Aug 2026Allowed

Jagdev Memorial Foundation Vs CIT(Exemption)

Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6755

Income Tax Act, 1961-Section 12AB(1)(b)(ii)(B), 12AB, 80G(5)

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