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Search 11,85,135 Indian judgments.

11,85,135 judgments in All Courts · page 12 of 59,257

High Courts10 Jun 2026Disposed Of

Raghuveer Singh Kaushal And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 06 MP CK 0538

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 125, 296, 351(3), 342(2)Arms Act, 1959-Section 25, 27

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High Courts10 Jun 2026Disposed Of

Shripati Prajapati Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 06 MP CK 0537

Madhya Pradesh Land Revenue Code Act, 1959-Section 248

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High Courts10 Jun 2026Allowed/ Disposed Of

Apasiya @ Nanuram Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 06 MP CK 0536

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Code Of Criminal Procedure, 1973-Section 438, 438(2)Madhya Pradesh Excise Act, 1915-Section 34(2)

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High Courts10 Jun 2026Partly Allowed/Disposed Of

Daly College Society Through Secretary Dr. Mrs. Gunmeet Bindra Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 06 MP CK 0535

Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005-Section 2(1)

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High Courts10 Jun 2026

Rajaram Vs State Of Tamilnadu

Madras High Court · (2026) 06 MAD CK 0555

Bharatiya Nyaya Sanhita, 2023-Section 125, 269, 351(3)Cigarettes And Other Tobacco Products (Prohibition Ofadvertisement And Regulation Of Trade And Commerce, Production, Supply And Distribution) Act, 2003-Section 7, 24(1)

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High Courts10 Jun 2026

J.P.Jobin @ J.P Jubin Vs State Of Tamilnadu

Madras High Court · (2026) 06 MAD CK 0554

Tamil Nadu Public Property (Prevention Of Destruction And Loss) Act, 1982-Section 3(1), 329(3)Bharatiya Nyaya Sanhita, 2023-Section 269

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High Courts10 Jun 2026

Vigneshwaran Vs State Of Tamilnadu

Madras High Court · (2026) 06 MAD CK 0553

Bharatiya Nyaya Sanhita, 2023-Section 103(1), 269

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High Courts10 Jun 2026

Malaichamy @ Malaichamy Pannir Vs State Of Tamilnadu

Madras High Court · (2026) 06 MAD CK 0552

Tamil Nadu Prohibition (Amendment) Act, 2024-Section 4(1)(C), 4(1)(A)Bharatiya Nyaya Sanhita, 2023-Section 269

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High Courts10 Jun 2026

Babu Vs State Of Tamilnadu

Madras High Court · (2026) 06 MAD CK 0551

Bharatiya Nyaya Sanhita, 2023-Section 269, 303(a), 331(4)

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High Courts10 Jun 2026

Chelladurai And Others Vs State Of Tamilnadu

Madras High Court · (2026) 06 MAD CK 0550

Mines And Minerals (Development And Regulation) Act, 1957-Section 4(1)(1A), 21(1)Bharatiya Nyaya Sanhita, 2023-Section 269, 303(2)Motor Vehicles Act, 1988-Section 192(1)

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High Courts10 Jun 2026

Lingam Vs State Of Tamil Nadu

Madras High Court · (2026) 06 MAD CK 0549

Bharatiya Nyaya Sanhita, 2023-Section 115(2), 269, 296(b), 303(2), 351(2)Tamil Nadu Prohibition Of Harassment Of Women Act, 1998-Section 4

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High Courts10 Jun 2026

Anto Vanaraj Vs State Of Tamilnadu

Madras High Court · (2026) 06 MAD CK 0548

Bharatiya Nyaya Sanhita, 2023-Section 49, 269, 305, 329(4)Tamil Nadu Public Property (Prevention Of Destruction And Loss) Act, 1982-Section 3

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High Courts10 Jun 2026

M.Velmurugan Vs State Of Tamilnadu

Madras High Court · (2026) 06 MAD CK 0547

Bharatiya Nyaya Sanhita, 2023-Section 269, 304(2)

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High Courts10 Jun 2026

Elango @ Dulasidas Vs State Of Tamil Nadu

Madras High Court · (2026) 06 MAD CK 0546

Narcotic Drugs And Psychotropic Substances Act, 1985-Section 20(b)(ii)(C)Bharatiya Nyaya Sanhita, 2023-Section 269

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High Courts10 Jun 2026

Marimuthu Vs State Of Tamilnadu

Madras High Court · (2026) 06 MAD CK 0545

Protection Of Children From Sexual Offences Act, 2012-Section 7, 8, 9(m), 9(u), 10, 11(1), 11(2), 12Bharatiya Nyaya Sanhita, 2023-Section 269

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High Courts10 Jun 2026

Arul Vs State Rep. By The Inspector Of Police

Madras High Court · (2026) 06 MAD CK 0544

Bharatiya Nyaya Sanhita, 2023-Section 269, 318(4)Information Technology Act, 2000-Section 66D

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High Courts10 Jun 2026

Gowtham S/O.Raja Vs Inspector Of Police

Madras High Court · (2026) 06 MAD CK 0543

Bharatiya Nyaya Sanhita, 2023-Section 68, 75(2), 77, 269Tamil Nadu Prohibition Of Harassment Of Women Act, 1998-Section 4Information Technology Act, 2000-Section 66E

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High Courts10 Jun 2026

Anitha Vs State

Madras High Court · (2026) 06 MAD CK 0542

Bharatiya Nyaya Sanhita, 2023-Section 103Bharatiya Nagarik Suraksha Sanhita, 2023-Section 194, 269

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High Courts10 Jun 2026

Prakash S/O.Madhu Vs Inspector Of Police

Madras High Court · (2026) 06 MAD CK 0541

Mines And Minerals (Development And Regulation) Act, 1957-Section 21(1)Bharatiya Nyaya Sanhita, 2023-Section 269, 303(2)

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High Courts10 Jun 2026Dismissed

Review Application No. 90 Of 2026, Writ Petition No. 31778 Of 2023,

Madras High Court · (2026) 06 MAD CK 0540

Constitution Of India, 1950-Article 14, 21Code Of Civil Procedure, 1908-Section 114, Order 47 Rule 1

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