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Search 11,85,135 Indian judgments.

11,85,135 judgments in All Courts · page 134 of 59,257

High Courts24 Apr 2026Allowed

Komal Dhir And Others Vs State Of Punjab And Other

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1679

Indian Penal Code, 1860-Section 34, 148, 323, 325, 451Bharatiya Nagarik Suraksha Sanhita, 2023-Section 359Code Of Criminal Procedure, 1973-Section 320, 482

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High Courts24 Apr 2026Allowed

Avtar Singh Alias Tara Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1678

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 84, 528Indian Penal Code, 1860-Section 34, 323, 325Code Of Criminal Procedure, 1973-Section 82

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High Courts24 Apr 2026Disposed Of

Karan Sagu And Others Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1677

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21(C), 27A

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High Courts24 Apr 2026Allowed

Bhagwant Singh Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1676

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 125(a), 125(b), 281Code Of Criminal Procedure, 1973-Section 320, 482

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High Courts24 Apr 2026Dismissed

Pawanpreet Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1675

Bharatiya Nyaya Sanhita, 2023-Section 11891), 118(2), 126(2), 191(3), 351(2)

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High Courts24 Apr 2026Allowed

Kulwinder Singh @ Kinda Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1674

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21(C), 25, 29, 37

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High Courts24 Apr 2026Disposed Of

Subhashree Sahoo & Anr Vs Panchanana Sahoo & Anr

Orissa High Court · (2026) 04 OHC CK 1483

Code Of Civil Procedure, 1908-Section, Order 26 Rule 4

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High Courts24 Apr 2026Disposed Of

Subhashree Sahoo & Anr Vs Panchanana Sahoo & Anr

Orissa High Court · (2026) 04 OHC CK 1482

Code Of Civil Procedure, 1908-Section 24, 25, Order 26 Rule 4

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High Courts24 Apr 2026Allowed

Meka Rama Krishna Varma Vs State

Madras High Court · (2026) 04 MAD CK 1425

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High Courts24 Apr 2026

Kavitha Vs State

Madras High Court · (2026) 04 MAD CK 1424

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 108, 194, 269

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High Courts24 Apr 2026

N.Raisulla Vs State

Madras High Court · (2026) 04 MAD CK 1423

Protection Of Children From Sexual Offences Act, 2012-Section 12Bharatiya Nyaya Sanhita, 2023-Section 269

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High Courts24 Apr 2026

R.Venkataramanan Vs P.Augustine

Madras High Court · (2026) 04 MAD CK 1422

Indian Penal Code, 1860-Section 109, 120(B), 406, 409, 420, 468, 471Tamil Nadu Protection of Interests of Depositors (In Financial Establishments) Act, 1997-Section 5Bharatiya Nagarik Suraksha Sanhita, 2023-Section 355

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High Courts24 Apr 2026