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Search 11,85,135 Indian judgments.

11,85,135 judgments in All Courts · page 133 of 59,257

High Courts25 Apr 2026Allowed

Chethan @ Babli Vs State By Kodigehalli Police Station

Karnataka High Court · (2026) 04 KAR CK 1178

Code Of Criminal Procedure, 1973 - Section 439Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Indian Penal Code, 1860 - Section 34, 302, 397

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High Courts25 Apr 2026Disposed Of

S.S. White Dental Private Limited Vs S. S. White Burs Inc. And Anr

Delhi High Court · (2026) 04 DEL CK 0839

Constitution of India, 1950- Article 226Companies Act, 1956- Section 20Trade Marks Act, 1999- Section 9, 9(1)(a), 9(1)(b), 9(1)(c), 11, 11(1), 11(2), 11(3), 11(10), 11(10)(ii), 12, 19, 21, 34, 47, 47(1)(a), 47(1)(b), 57, 57(1), 57(2)

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High Courts25 Apr 2026Disposed Of

S.S. White Burs Inc. Vs The Registrar Of Trade Marks, & Anr

Delhi High Court · (2026) 04 DEL CK 0838

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High Courts25 Apr 2026Disposed Of

Kishan Kumar Gupta Vs Raj Kumar

Delhi High Court · (2026) 04 DEL CK 0837

Code of Civil Procedure, 1908- Section 100Contract Act, 1872- Section 10Evidence Act, 1872- Section 91, 92

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High Courts25 Apr 2026Allowed

Smt Rekha & Ors. Vs Union Of India

Delhi High Court · (2026) 04 DEL CK 0836

Railway Claims Tribunal Act, 1987- Section 23

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High Courts25 Apr 2026Disposed Of

Rohit @Mona Vs State (Nct Of Delhi)

Delhi High Court · (2026) 04 DEL CK 0835

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High Courts25 Apr 2026Allowed

Akash Chaudhary Vs State Nct Of Delhi

Delhi High Court · (2026) 04 DEL CK 0834

Bharatiya Nayaya Sanhita, 2023- Section 69, 316(2)

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High Courts25 Apr 2026Dismissed

Deepak Dharamveer Sharma Vs State Nct Of Delhi

Delhi High Court · (2026) 04 DEL CK 0833

Code of Criminal Procedure, 1973- Section 41A, 156(3)Indian Penal Code, 1860- Section 120B, 406, 420

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High Courts25 Apr 2026Allowed

Priyanshu @ Khemu Sahu Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 04 CHH CK 0670

Bhartiya Nagarik Suraksha Sanhita, 2023- Section 84, 351, 483Bhartiya Nyay Sanhita, 2023- Section 3(5), 296, 115(2), 351(3), 118(2), 269, 209

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High Courts24 Apr 2026Dismissed

Dr Diksha Molpa Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2026) 04 UK CK 1737

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High Courts24 Apr 2026Disposed Of

Ram Singh And Two Others Vs Tilak Raj Sharma

Uttarakhand High Court · (2026) 04 UK CK 1736

Uttar Pradesh Consolidation Of Holdings Act, 1953 - Section 9A(2)Constitution Of India, 1950 - Article 227

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High Courts24 Apr 2026Dismissed

Mukesh Chandra Pandey Vs Uco Bank Through Zonal Manager & Another

Uttarakhand High Court · (2026) 04 UK CK 1735

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13(2)Constitution Of India, 1950 - Article 226

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High Courts24 Apr 2026Disposed Of