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Search 11,85,135 Indian judgments.

11,85,135 judgments in All Courts · page 108 of 59,257

High Courts05 May 2026Allowed

Sarabjit Singh @ Lala Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0990

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 34, 120B, 201, 363, 366, 376A

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High Courts05 May 2026Allowed

Jagdeep Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0989

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483N Code Of Criminal Procedure, 1973-Section 439Indian Penal Code, 1860-Section 148, 149, 307, 326, 452

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High Courts05 May 2026Disposed Of

Navnath Popat Jadav Vs State Of Odisha

Orissa High Court · (2026) 05 OHC CK 1259

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 20(b)(ii)(C), 25, 27A, 29, 37

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High Courts05 May 2026Disposed Of

Parsuram Rajneth Bhai Pal Vs State Of Orissa

Orissa High Court · (2026) 05 OHC CK 1258

Prize Chits And Money Circulation Schemes (Banning) Act, 1978-Section 4, 5, 6Indian Penal Code, 1860-Section 120B, 467, 471Odisha Protection Of Interests Of Depositors (In Financial Establishments) Act, 2011-Section 6

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High Courts05 May 2026Dismissed

Ranjan Rana Vs State Of Odisha And Another

Orissa High Court · (2026) 05 OHC CK 1257

Juvenile Justice (Care And Protection Of Children) Act, 2015-Section 12, 101Bharatiya Nyaya Sanhita, 2023-Section 103(1), 109, 190, 191(3), 191(2), 296, 324(6), 351(3)

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High Courts05 May 2026Allowed

Niranjan Satapathy & Others Vs Benudhar Satapathy & Others

Orissa High Court · (2026) 05 OHC CK 1256

Constitution Of India, 1950-Article 226Orissa Consolidation Of Holdings And Prevention Of Fragmentation Of Land Act, 1972-Section 9(3), 12, 14, 15(1), 36, 36(2), 37, 37(1)

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High Courts05 May 2026Dismissed

Susama Das Vs State Of Odisha And Others

Orissa High Court · (2026) 05 OHC CK 1255

Code Of Civil Procedure, 1908-Order 21 Rule 35

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High Courts05 May 2026Allowed

Sailabala Panigrahi Vs State Of Odisha And Others

Orissa High Court · (2026) 05 OHC CK 1254

Orissa Survey And Settlement Rules, 1962-Rule 34, 35, 41

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High Courts05 May 2026Disposed Of

Hari Naik And Others Vs State Of Odisha

Orissa High Court · (2026) 05 OHC CK 1246

Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 118(2), 296, 329(4), 351(3)

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High Courts05 May 2026Disposed Of

Prasanjit Sahu @ Radhamadhab Das Vs State Of Odisha

Orissa High Court · (2026) 05 OHC CK 1245

Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 126(2), 296, 303(2), 326(g)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483

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High Courts05 May 2026Disposed Of

Nakula Kanhar And Others Vs State Of Odisha

Orissa High Court · (2026) 05 OHC CK 1244

Narcotic Drugs And Psychotropic Substances Act, 1985-Section 20(b)(ii)(C)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483

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High Courts05 May 2026Disposed Of

G. Chiranjibi Reddy Vs State Of Odisha

Orissa High Court · (2026) 05 OHC CK 1243

Bharatiya Nyaya Sanhita, 2023-Section 3(5), 103(1), 115(2), 118(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482

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High Courts05 May 2026Disposed Of

Atana Mahar Vs State Of Odisha

Orissa High Court · (2026) 05 OHC CK 1242

Narcotic Drugs And Psychotropic Substances Act, 1985-Section 20(b)(ii)(C)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483

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High Courts05 May 2026Allowed

Vardiram Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 05 MP CK 1382

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 109(1), 115(2), 118(1), 190, 191(2), 191(3), 296, 324(4), 331(6), 351(3)

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High Courts05 May 2026Disposed Of

Sumit Matel And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 05 MP CK 1381

Bharatiya Nyaya Sanhita, 2023-Section 115(2), 118(1), 119(1), 296, 351(2)Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(r), 3(1)(s), 3(2)(va)

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High Courts05 May 2026Disposed Of

Bisrati Bai Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 05 MP CK 1380

Bharatiya Nyaya Sanhita, 2023-Section 103(1), 115Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(2)(va)

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High Courts05 May 2026Allowed

Mohammad Sahil Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 05 MP CK 1379

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 74, 75(2), 115(2), 191(1), 296(a), 351(2)

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High Courts05 May 2026Allowed

Lokendra @ Lokesh Panchal Vs State Of Madhyapradesh And Others

Madhya Pradesh High Court · (2026) 05 MP CK 1378

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 64(1), 137(2)

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High Courts05 May 2026Allowed

Sarjeet Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 05 MP CK 1377

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 15, 29Bharatiya Nagarik Suraksha Sanhita, 2023-Section 355

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High Courts05 May 2026Allowed

Sanjay Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 05 MP CK 1376

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 87, 137(2)

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