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Search 11,85,135 Indian judgments.

11,85,135 judgments in All Courts · page 116 of 59,257

Supreme Court04 May 2026Allowed

Sujal Vishwas Attavar & Anr Vs State Of Maharashtra & Ors

Supreme Court Of India · (2026) 05 SC CK 0001

Constitution of India, 1950- Article 226Bharatiya Nagarik Suraksha Sanhita, 2023- Section 173(1), 173(4), 175(3)Code of Criminal Procedure, 1973- Section 36, 154, 154(3), 156(3), 200, 482

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High Courts02 May 2026Disposed Of

Ashok Kumar Gupta Vs Prakash Chandra Gupta

Rajasthan High Court · (2026) 05 RAJ CK 1493

Arbitration and Conciliation Act, 1996- Section 6, 6(A), 9, 11, 11(6), 21

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High Courts02 May 2026Disposed Of

Bhuwan Chandra Vs Uttarakhand Transport Corporation And Another

Uttarakhand High Court · (2026) 05 UK CK 0366

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High Courts02 May 2026Disposed Of

Ajay Kaushik Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2026) 05 UK CK 0365

Constitution Of India, 1950 - Article 226

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High Courts02 May 2026Disposed Of

Shiv Charan Vs Maan Singh And Others

Uttarakhand High Court · (2026) 05 UK CK 0361

Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 - Section 176Code Of Civil Procedure, 1908 - Order 39 Rule 3A

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High Courts02 May 2026Disposed Of

M/s Bahadur Singh Patni Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2026) 05 UK CK 0360

Constitution Of India, 1950 - Article 226

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High Courts02 May 2026Disposed Of

Nithesh Suvarna Vs Commissioner, Mangalore City Corporation, Lalbagh, Mangaluru - 575003 & Ors

Karnataka High Court · (2026) 05 KAR CK 0228

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High Courts02 May 2026

Ranjit Sarkar Vs State Of Tripura & 4 Ors

Tripura High Court · (2026) 05 TP CK 0211

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High Courts02 May 2026

Sanjib Debnath Vs Union Of India & 3 Ors

Tripura High Court · (2026) 05 TP CK 0210

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High Courts02 May 2026

Nayan Kumar Dhar Vs State Of Tripura & 6 Ors

Tripura High Court · (2026) 05 TP CK 0209

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High Courts02 May 2026

Kishore Kumar Banik Vs State Of Tripura & 6 Ors

Tripura High Court · (2026) 05 TP CK 0208

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High Courts02 May 2026

Sumitra Paul Vs State Of Tripura & 5 Ors.

Tripura High Court · (2026) 05 TP CK 0207

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High Courts02 May 2026Allowed

Pankaj Mishra & Ors Vs State (Govt. Of Nct Of Delhi) & Anr

Delhi High Court · (2026) 05 DEL CK 0049

Indian Penal Code, 1860- Section 34, 406, 498A

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High Courts02 May 2026Dismissed

Bhoop Nath Rai Vs Union Of India & Ors

Delhi High Court · (2026) 05 DEL CK 0048

Constitution of India, 1950- Article 226

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High Courts01 May 2026Disposed Of

Ashok Kumar Manish Kumar Vs Joint Commissioner Of Income Tax

Rajasthan High Court · (2026) 05 RAJ CK 1491

Income Tax Act, 1961- Section 135(A), 143(1), 147, 148, 154, 250

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High Courts01 May 2026Disposed Of

Mahesh Kumar @ Mahesh Paswan Vs Union of India

Patna High Court · (2026) 05 PAT CK 1479

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High Courts01 May 2026Dismissed

Subhash Sehgal Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0962

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High Courts01 May 2026Dismissed

Gurdeep Kumar @ Kala Vs State Of Haryana And Another

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0961

Constitution Of India, 1950-Article 22(1)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183, 483Bharatiya Nyaya Sanhita, 2023-Section 64, 96, 137(2)

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High Courts01 May 2026Disposed Of

AR Education Consultant Pvt. Ltd. Vs State Of U.T. Chandigarh And Another

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0960

Bharatiya Nyaya Sanhita, 2023-Section 61(2), 318(4), 336(3), 340(2)Emigration Act, 1983-Section 24

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High Courts01 May 2026Dismissed

Dayanand Bhargava Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0959

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483(3), 528Indian Penal Code, 1860-Section 120B, 420, 467, 468, 471Code Of Criminal Procedure, 1973-Section 167(2), 362, 439(1), 439(2)

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