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Search 11,85,135 Indian judgments.

11,85,135 judgments in All Courts · page 129 of 59,257

High Courts28 Apr 2026Allowed

Parwati Jaiswal Vs State of Chhattisgarh

Chhattisgarh High Court · (2026) 04 CHH CK 0668

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 482Bharatiya Nyaya Sanhita, 2023- Section 111(1), 111(2)C.G. Krishak Pashu Parirakshan Adhiniyam, 2005- Section 4, 6, 10

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High Courts28 Apr 2026Dismissed

Samir Bhowmik & Ors Vs Union Of India & Ors

Calcutta High Court · (2026) 04 CAL CK 0632

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High Courts28 Apr 2026Dismissed

M/S. Ne Ferro And Alloys Private Limited & Anr Vs Union Of India & Ors

Calcutta High Court · (2026) 04 CAL CK 0631

Central Goods And Services Tax Act, 2017-Section 2(16), 2(91), 5, 5(2), 67(2), 70, 70(1), 73(1), 73(9), 74, 74(1), 74(9), 107, 167Integrated Goods And Services Tax Act, 2017-Section 20Securities And Exchange Board Of India Act, 1992-Section 11AA

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High Courts28 Apr 2026Allowed/ Disposed Of

Jayanta Ghosh Vs Income Tax Officer, Maniktala And Others

Calcutta High Court · (2026) 04 CAL CK 0630

Income Tax Act, 1961-Section 147, 260, 50C, 56(2), 148, 151Limitation Act, 1963-Section 5

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High Courts28 Apr 2026Disposed Of

Pilla Viswanadham, S/O.Tatababu Vs Somalingapalem Milk Producers Mutually Aided, Co-Operative Society & Ors

Andhra Pradesh High Court · (2026) 04 AP CK 0600

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High Courts28 Apr 2026Disposed Of

Salvation Army, Nellore, Divisional Headquarters, Dargamitta, Nellore Vs Krishnaiah Hyderabad 2 Others, School Education Department, Secretariat, Hyderabad & Ors

Andhra Pradesh High Court · (2026) 04 AP CK 0599

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High Courts28 Apr 2026Disposed Of

Manager, Sri Avvaru Burraiah Dharmastram Ponnuru, Guntur District Vs A V Sambasiva Rao, S/O Ramachandra Rao Chairman Sri Avvaruu Burraiah Dharmastram Ponnuru, Guntur District

Andhra Pradesh High Court · (2026) 04 AP CK 0598

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Supreme Court28 Apr 2026Dismissed

Sadachari Singh Tomar Vs Union Of India & Ors.

Supreme Court Of India · (2026) 04 SC CK 0536

Constitution of India, 1950- Article 311, 311(2)Agricultural Research Scientists Rules, 1985- Rule 5, 6, 11(6), 21

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Supreme Court28 Apr 2026Dismissed

Lucknow Public School, Eldico And Anr Vs State Of Uttar Pradesh & Ors.

Supreme Court Of India · (2026) 04 SC CK 0535

Constitution of India, 1950- Article 21A, 51A(k)Right of Children to Free and Compulsory Education Act, 2009- Section 3, 6, 7, 8, 9, 9(b), 9(d), 9(e), 12, 12(1), 12(1)(c), 38Uttar Pradesh Right of Children to Free and Compulsory Education Rules, 2011- Rule 7, 8

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Supreme Court28 Apr 2026Allowed