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12,30,331 judgments in All Courts · page 984 of 61,517

High Courts06 Aug 2026Rejected

Babula Behera @ Babu Vs State of Odisha

Orissa High Court · (2026) 08 OHC CK 1241

Bharatiya Nyaya Sanhita, 2023-Section 126(2), 115(2), 118(1), 117(2), 109(1), 351(2), 3(5), 103(1)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
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High Courts06 Aug 2026Allowed

Sk. Musaraf Alli Vs State of Odisha

Orissa High Court · (2026) 08 OHC CK 1239

Bharatiya Nyaya Sanhita, 2023-Section 325, 303(2), 317(2), 3(5)Prevention of Cruelty to Animals Act, 1960-Section 11(1)(a)(d)(e)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
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High Courts06 Aug 2026Disposed Of

Ankush Indoria Vs State Election Commission & Ors.

High Court Of Himachal Pradesh · (2026) 08 SHI CK 1282

Himachal Pradesh Panchayati Raj (Election) Rules, 1994-Rules 85/86, 85(1)(a), Chapter-IX, 85, 85(1-A), Chapter-XII, 93Himachal Pradesh Panchayati Raj Act, 1994-Section 79, 77, 78, 127, 146, 162, 161, 163, 175, 175-A, 180, 121-A, Chapter-XI, 159 to 183Bharatiya Nagrik Suraksha Sanhita, 2023-Section 14, 31 to 34, 31 to 33
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High Courts06 Aug 2026Allowed

Des Raj Vs Roshan Lal & others

High Court Of Himachal Pradesh · (2026) 08 SHI CK 1281

Code of Civil Procedure-Order XI Rule 14, 11 Rule 14Indian Evidence Act, 1872-Section 65, 68, 69, 90, 21, 35, 50, Part II, Chapter III, 60, 3, 5
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High Courts06 Aug 2026Dismissed

Soma Devi (deceased) through LRs Vs Sudershan Singh & Ors.

High Court Of Himachal Pradesh · (2026) 08 SHI CK 1280

Himachal Pradesh Tenancy and Land Reforms Act, 1972-Section 104, Chapter X, sub-section (8)(a) of Section 104, 86, sub-section (1) of section 86, Chapter IX, sub section (4) of Section 104, 112H.P. Tenancy and Land Reforms Rules, 1975-Rule 29, 28CPC-Order 41, r.27, III, Rules 1 and 2, 41 Rule 27, Section 35-B, 115, 35B, 148, XLI Rule 27(1)
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High Courts06 Aug 2026Dismissed

Pallorbund Tea Limited Vs Union Of India And Ors.

Calcutta High Court · (2026) 08 CAL CK 1154

ESI Act, 1948-Section 1(4), 2(19A), 45-C to 45-1, 45A, 45AA, 1(5), 1(6), 2(9), 1(2), 2(12)Companies Act, 1956West Bengal Shops and Establishments Act, 1963-Section 1(4), 2(2), 2(5), 2(13)
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High Courts06 Aug 2026Dismissed

Pallorbund Tea Limited Vs. Union of India and Ors.

Calcutta High Court · (2026) 08 CAL CK 0988

Employees State Insurance Act, 1948-Section 1(2), 1(4), 1(5), 1(6), 2(9), 2(12), 2(19A), 45A, 45AA, 45C to 45IWest Bengal Shops and Establishments Act, 1963-Section 1(4), 2(2), 2(5), 2(13)Companies Act, 1956
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