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Search 11,85,135 Indian judgments.

11,85,135 judgments in All Courts · page 111 of 59,257

High Courts05 May 2026Disposed Of

Ranjit Mehto Vs State (Nct Of Delhi) & Anr.

Delhi High Court · (2026) 05 DEL CK 0053

Constitution of India, 1950- Article 21Code of Criminal Procedure, 1973- Section 161, 439Indian Penal Code, 1860- Section 34, 174A, 201, 302, 364A, 365, 379, 407, 411

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High Courts05 May 2026Disposed Of

Central Board Of Secondary Education Vs Suyash Kumar Awasthi And Ors

Delhi High Court · (2026) 05 DEL CK 0052

Constitution of India, 1950- Article 226, 227

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High Courts05 May 2026Partly Allowed

Rajender Sharma Vs State (Govt Of Nct) Delhi

Delhi High Court · (2026) 05 DEL CK 0051

Code of Criminal Procedure, 1973- Section 164, 232, 313(1)(b), 374(2), 383Indian Penal Code, 1860- Section 376, 376(2), 376(2)(f)Protection of Children from Sexual Offences Act, 2012- Section 3(a), 4, 5(m), 6

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High Courts05 May 2026Dismissed

Sube Singh Vs C.B.I.

Delhi High Court · (2026) 05 DEL CK 0050

Code of Criminal Procedure, 1973- Section 197, 207, 313(1)(b), 374(2)Indian Penal Code, 1860- Section 120B, 420, 467, 468, 471Prevention of Corruption Act, 1988- Section 13(1)(d), 13(1)(d)(ii), 13(2), 19

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Supreme Court05 May 2026Dismissed

Alpha Corp Development Private Limited Vs Greater Noida Industrial Development Authority (GNIDA) And Others

Supreme Court Of India · (2026) 05 SC CK 0006

Constitution of India, 1950- Article 21Insolvency and Bankruptcy Code, 2016- Section 7, 13, 18, 21(6A), 23, 25, 25A(3A), 60(5), 60(5)(b), 61(2), 62, 62(2)Uttar Pradesh Industrial Area Development Act, 1976- Section 3, 13A

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High Courts04 May 2026Dismissed

State Of Madhya Pradesh Vs Rishikesh Mishra And Others

Madhya Pradesh High Court · (2026) 05 MP CK 1550

Code Of Criminal Procedure, 1973-Section 378, 378(3)Indian Penal Code, 1860-Section 34, 294, 452, 457, 504, 506B, 506(II)Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(x)

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High Courts04 May 2026Disposed Of

Kanoria Energy And Infrastructure Limited Vs Chief Commissioner Of Income Tax

Rajasthan High Court · (2026) 05 RAJ CK 1490

Income Tax Act, 1961- Section 119(2)(b), 115(BAA), 156

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High Courts04 May 2026Disposed Of

Bikash Thakuria Vs Bodoland Territorial Council And 3 Ors

Gauhati High Court · (2026) 05 GAU CK 1462

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High Courts04 May 2026Dismissed

Ramesh Saikia Vs State Of Assam And 8 Ors

Gauhati High Court · (2026) 05 GAU CK 1461

Constitution of India, 1950- Article 226

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High Courts04 May 2026Disposed Of

Shajida Khatun Vs Union Of India And 5 Ors

Gauhati High Court · (2026) 05 GAU CK 1460

Constitution of India, 1950- Article 226

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High Courts04 May 2026Dismissed

Hemantbhai Nachchhabhai Patel Vs State Of Gujarat & Ors

Gujarat High Court · (2026) 05 GUJ CK 1434

Constitution Of India, 1950-Article 14, 19, 226

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High Courts04 May 2026Disposed Of

Agricultural Produce Market Committee, Idar Vs State Of Gujarat & Ors

Gujarat High Court · (2026) 05 GUJ CK 1433

Constitution Of India, 1950-Article 14, 19, 226

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High Courts04 May 2026Allowed

Sun Aakar Developers A Partnership Firm & Ors Vs District Registrar And Collector & Ors

Gujarat High Court · (2026) 05 GUJ CK 1432

Constitution Of India, 1950-Article 226Registration Act, 1908-Section 68(2)

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Tribunals and Commissions04 May 2026Disposed Of

Mr. Mohit Vs. Pernod Ricard India Private Limited, United Spirits Limited (Diageo), Bacardi India Private Limited, Waves Distilleries and Breweries Private Limited, ADS Spirits Private Limited, Modi Illva India Private Limited, Radico Khaitan Limited And Others.

Competition Commission Of India · (2026) 05 CCI CK 0609

Competition Act, 2002- Section 3, 3(1), 3(3), 3(4), 3(4)(b), 19(6), 19(7), 26(1), 48

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High Courts04 May 2026Disposed Of

Kala Mines And Minerals Vs M. V. Krishnamurthy And Others

Bombay High Court · (2026) 05 BOM CK 0557

Negotiable Instruments Act, 1881-Section 118,138, 139Code Of Criminal Procedure, 1973-Section 313

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High Courts04 May 2026Disposed Of

Digambar Vasant Kamat And Others Vs Directorate And Others

Bombay High Court · (2026) 05 BOM CK 0556

Constitution Of India, 1950-Article 356(1)Prevention Of Money Laundering Act, 2000-Section 3, 44(1)(b), 65, 71, 71(1)Code Of Criminal Procedure, 1973-Section 197, 197(1)

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High Courts04 May 2026Disposed Of

Ajit Uday Salaskar Vs VPK Urban Co-OP And Others

Bombay High Court · (2026) 05 BOM CK 0555

Negotiable Instruments Act, 1881-Section 138, 147

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High Courts04 May 2026Disposed Of

Altaf Ahmed Rasool Saheb Jakle Vs State Of Maharashtra

Bombay High Court · (2026) 05 BOM CK 0554

Constitution Of India, 1950-Article 30, 30(1)Maharashtra Employees Of Private Schools (Conditions Of Service) Regulation Act, 1977-Section 2(12), 2(13), 3, 3(2)

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High Courts04 May 2026Dismissed

MS Crystal Infrastructure Vs Uttarakhand Rural Roads Development Agency And Others

Uttarakhand High Court · (2026) 05 UK CK 0367

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High Courts04 May 2026Disposed Of

Gulfam Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2026) 05 UK CK 0364

Electricity Act, 2003 - Section 126, 126(3), 127

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