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Search 11,85,135 Indian judgments.

11,85,135 judgments in All Courts · page 105 of 59,257

High Courts06 May 2026Allowed/Disposed Of

Kamlesh Bhai @ Kamesh @ Komlesh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 05 MP CK 1387

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 64(2)(m), 65(1), 87, 137(2)Protection Of Children From Sexual Offences Act, 2012-Section 5L, 6

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High Courts06 May 2026Disposed Of

Capri Global Capital Ltd Vs Gaya Prasag Chandravanshi Farmer And Others

Madhya Pradesh High Court · (2026) 05 MP CK 1386

Constitution Of India, 1950-Article 226Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002-Section 14, 14(1)

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High Courts06 May 2026Allowed/Disposed Of

Imran Gori @ Chikna @ Pancture Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 05 MP CK 1385

Constitution Of India, 1950-Article 226National Security Act, 1980-Section 3, 3(1), 3(2), 3(3)

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High Courts06 May 2026

Chief Executive Officer Ujjain Development Authority And Others Vs Sabi Ui Hasan

Madhya Pradesh High Court · (2026) 05 MP CK 1384

Madhya Pradesh Land Revenue Code Act, 1959-Section 248

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High Courts06 May 2026Allowed

Sandeep Nagar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 05 MP CK 1383

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 305(A), 317(2), 331(4)

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High Courts06 May 2026

Fredric B. Marbaniang Vs Union Of India & Ors.

Meghalaya High Court · (2026) 05 MEG CK 0202

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High Courts06 May 2026Dismissed

State Of H.P. Vs Veer Chand

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0761

Narcotic Drugs And Psychotropic Substances Act, 1985-Section 20, 20(ii)(c), 50Code Of Criminal Procedure, 1973-Section 313

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High Courts06 May 2026Disposed Of

Nand Kishore Vs Himachal Pradesh State Co-Operative Bank Ltd

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0760

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438, 442Negotiable Instruments Act, 1881-Section 138, 147

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High Courts06 May 2026Allowed

Amit Kumar Vs State Of HP

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0759

Indian Penal Code, 1860-Section 279, 337, 338Motor Vehicles Act, 1988-Section 185

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High Courts06 May 2026Disposed Of

Prag Vyas Vs State Of HP & Anr

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0758

Bharatiya Nyaya Sanhita, 2023-Section 125(a), 279, 281Indian Penal Code, 1860-Section 279, 337

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High Courts06 May 2026Disposed Of

Sahil Vs State Of HP And Others.

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0757

Bharatiya Nyaya Sanhita, 2023-Section 115(2), 333, 351(2), 352Bharatiya Nagarik Suraksha Sanhita, 2023-Section 359(1)Indian Penal Code, 1860-Section 452

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High Courts06 May 2026Dismissed/ Disposed Of