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Search 11,85,135 Indian judgments.

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

High Courts24 Apr 2026Allowed

Haider Ali @ Sabir Hussian @Haider Mamu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1303

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 318(4)

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High Courts24 Apr 2026Allowed

Jahid @ Jawa Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1302

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 20(b)(ii)(B)

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High Courts24 Apr 2026Disposed Of

Seva Switchgear Pvt. Ltd. & Ors Vs Spectrum Tool Engineers Pvt. Ltd. 97/100, Magadi Main Road Govindaraja Nagar Ward Pete Channappa Industrial Estate Kamakshipalya, Bengaluru 560079 Rep. By Its Authorised Representative & Ors

Karnataka High Court · (2026) 04 KAR CK 1186

Code Of Civil Procedure, 1908 - Section 114, 151Code Of Civil Procedure, 1908 - Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 47, Rule 1

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High Courts24 Apr 2026Partly Allowed

U Bhuvaneshvari W/O Raveendra P Bhat Vs Bharathiya Reserve Bank Note Mudrana (P) Ltd & Ors

Karnataka High Court · (2026) 04 KAR CK 1185

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High Courts24 Apr 2026Disposed Of

Kiran Kumar Vs Umashankar & Ors

Karnataka High Court · (2026) 04 KAR CK 1184

Indian Penal Code, 1860 - Section 120B, 387, 408, 420Code Of Criminal Procedure, 1973 - Section 200, 482Protection Of Human Rights Act, 1993 - Section 30

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High Courts24 Apr 2026Allowed

M/S Marico Industries Ltd. Vs State Of Karnataka & Ors

Karnataka High Court · (2026) 04 KAR CK 1183

Karnataka Sales Tax Act, 1957 - Section 13A, 21(2), 23(1), 25A, 25A(1)Karnataka Value Added Tax Act, 2003 - Section 63(9)(a)Constitution Of India, 1950 - Article 14, 16

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High Courts24 Apr 2026Dismissed

T. Chaitanya @ Supriya Vs M. Ravi

Karnataka High Court · (2026) 04 KAR CK 1182

Hindu Marriage Act, 1955 - Section 13(1)(ia), 25

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High Courts24 Apr 2026Disposed Of

Deekshit C Vs Aishwarya T L Also Known Lakshmi D/O Sri Lokesh T L

Karnataka High Court · (2026) 04 KAR CK 1181

Hindu Marriage Act, 1955 - Section 13(1)(ia), 13B

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High Courts24 Apr 2026Dismissed

Vinoda Kumar M J & Ors Vs NIL

Karnataka High Court · (2026) 04 KAR CK 1180

Hindu Marriage Act, 1955 - Section 13B, 14, 14(1)

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High Courts24 Apr 2026Dismissed

Mahesh S/O Basavaraj Jamadar Vs State Of Karnataka & Ors

Karnataka High Court · (2026) 04 KAR CK 1177

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 - Section 3(1)(r)(s), 3(2)(v), 14A(2)Bharatiya Nyaya Sanhita, 2023 - Section 55, 61(2), 103, 118(1), 118(2), 189(2), 190, 191(2), 191(3), 324(4), 351(2), 352

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High Courts24 Apr 2026Dismissed