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Search 11,85,135 Indian judgments.

11,85,135 judgments in All Courts · page 138 of 59,257

Supreme Court24 Apr 2026Allowed

Sivaraman Nair And Others Vs State Of Kerala And Another

Supreme Court Of India · (2026) 04 SC CK 0528

Constitution of India, 1950- Article 226Code of Criminal Procedure, 1973- Section 155(2), 156(1), 482Indian Penal Code,1860- Section 34, 494, 498A

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Supreme Court24 Apr 2026Allowed

A.P. State Wakf Board Through Chairperson Vs Janaki Busappa And Others

Supreme Court Of India · (2026) 04 SC CK 0527

Code of Civil Procedure, 1908- Order 41 Rule 27Wakf Act, 1995- Section 4, 5(2), 6, 89, 83(9)Evidence Act, 1872- Section 101, 102, 103

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Supreme Court24 Apr 2026Allowed

Vinay Raghunath Deshmukh Vs Natwarlal Shamji Gada And Another

Supreme Court Of India · (2026) 04 SC CK 0526

Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Order 6 Rule 17, Order 41 Rule 25

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High Courts23 Apr 2026Disposed Of

Jitendra Singh Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2026) 04 UK CK 1732

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High Courts23 Apr 2026Dismissed

Kapil Sahni Vs Punjab And Sind Bank & Another

Uttarakhand High Court · (2026) 04 UK CK 1731

Punjab & Sind Bank Officers Service Regulations, 1982 - Regulation 47

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High Courts23 Apr 2026Disposed Of

Jai Prakash Kanswal Vs Dev Suman Uttarakhand University Badshahithol And Another

Uttarakhand High Court · (2026) 04 UK CK 1730

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High Courts23 Apr 2026Disposed Of

Rizwan Khan @ Lala @ Shanno & Ors Vs District Magistrate/Collector And Others

Uttarakhand High Court · (2026) 04 UK CK 1729

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High Courts23 Apr 2026Allowed

Tapish Solar Pvt. Ltd. & Ors Vs Union Of India And Others

Uttarakhand High Court · (2026) 04 UK CK 1728

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High Courts23 Apr 2026Disposed Of

Nainital Bank Limited Vs District Magistrate And Others

Uttarakhand High Court · (2026) 04 UK CK 1727

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 14

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High Courts23 Apr 2026Allowed

Baby Vs Uttarakhand Power Corporation Limited & Others

Uttarakhand High Court · (2026) 04 UK CK 1726

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High Courts23 Apr 2026Disposed Of

Global Ad Agency & Ors Vs Zila Panchayat Dehradun & Ors

Uttarakhand High Court · (2026) 04 UK CK 1725

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High Courts23 Apr 2026Dismissed

Amreesh Kumar Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2026) 04 UK CK 1724

Constitution Of India, 1950 - Article 226

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High Courts23 Apr 2026Disposed Of

Gaurav Guleria Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2026) 04 UK CK 1723

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High Courts23 Apr 2026Dismissed

Manoj Singh Bisht & Ors Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2026) 04 UK CK 1722

Uttarakhand Government Industrial Training Institute (Instructor) Service Rules, 2003 - Rule 8, 8(2)Constitution Of India, 1950 - Article 254, 309

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High Courts23 Apr 2026

Kedar Chettri Vs Bharati Sharma

Sikkim High Court · (2026) 04 SIK CK 1644

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High Courts23 Apr 2026

Dr. Daffne Tamang Vs High Court Of Sikkim & Ors

Sikkim High Court · (2026) 04 SIK CK 1639

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High Courts23 Apr 2026Disposed Of

Dawa Tamang Vs Maita Kumar Tamang @ Maitay And Another

Sikkim High Court · (2026) 04 SIK CK 1636

Code Of Civil Procedure, 1908 - Section 30, 151Code Of Civil Procedure, 1908 - Order 11 Rule 14

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High Courts23 Apr 2026Allowed

Rahul Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1684

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 363, 366, 376(3), 376(2)(n)

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High Courts23 Apr 2026Disposed Of

Balwant Singh And Others Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1683

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 5208Code Of Criminal Procedure, 1973-Section 482

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High Courts23 Apr 2026Allowed/ Disposed Of

Sukhjit Singh @ Sukhi @ Sukhjeet Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1682

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439

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