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Search 11,85,135 Indian judgments.

11,85,135 judgments in All Courts · page 14 of 59,257

High Courts09 Jun 2026Disposed Of

Rajpreet Singh @ Maan Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0575

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 84, 528Bharatiya Nyaya Sanhita, 2023-Section 324(4), 333, 351(2), 427, 452, 506

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High Courts09 Jun 2026Allowed

Harjot Singh Alias Labha Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0574

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 109, 115(2), 126(2), 190, 191(3), 351(2)

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High Courts09 Jun 2026Dismissed

Kartik Sharma Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0573

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 438Bharatiya Nyaya Sanhita, 2023-Section 61(2), 318(4)

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High Courts09 Jun 2026Allowed

Nagaraj C.N Vs State Of Karnataka

Karnataka High Court · (2026) 06 KAR CK 0541

Bharatiya Nyaya Sanhita, 2023 - Section 316(4), 318(4), 482

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High Courts09 Jun 2026Dismissed

Basavaraju Chavali Vs State By Lokayuktha Police Station, Tumkur, Rep. By Spp, High Court Of Karnataka, Bengaluru - 560001

Karnataka High Court · (2026) 06 KAR CK 0540

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High Courts09 Jun 2026Allowed

Siddiq Ahamad Vs State By Holenarasipura Town Police Holenarasipura Town Holenarasipura Taluk Hassan District - 573211

Karnataka High Court · (2026) 06 KAR CK 0539

Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 61(2), 64, 74, 308(2), 482

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High Courts09 Jun 2026Allowed

Eshwar Manju Nayar Alias Eshwar S/O Manju Gopal Nayar Vs State Of Karnataka

Karnataka High Court · (2026) 06 KAR CK 0538

Bharatiya Nyaya Sanhita, 2023 - Section 118(2), 310(2), 352Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483

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High Courts09 Jun 2026Allowed

Basavaraja @ Giriyappa Basavaraj & Ors Vs State Of Karnataka

Karnataka High Court · (2026) 06 KAR CK 0537

Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 108B, 115(2), 126(2), 351(2), 352Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482

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High Courts09 Jun 2026Disposed Of

Ramalakshmamma.M Vs State By Mulabagal Police Station, Mulbagal, Kolar District. Rep By State Public Prosecutor, High Court Building, Bangalore - 560001 & Ors

Karnataka High Court · (2026) 06 KAR CK 0536

Code Of Criminal Procedure, 1973 - Section 372

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High Courts09 Jun 2026Disposed Of

K. M. Uday Vs Surabhi Raghu

Karnataka High Court · (2026) 06 KAR CK 0535

Code Of Criminal Procedure, 1973 - Section 372

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High Courts09 Jun 2026Disposed Of

Verindra Chauhan Vs State Of HP And Others

High Court Of Himachal Pradesh · (2026) 06 SHI CK 0536

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Supreme Court09 Jun 2026Disposed Of

Baksish Ahmad Vs Union Of India & Anr

Supreme Court Of India · (2026) 06 SC CK 0538

Constitution of India, 1950- Article 226, 226(1), 226(2)Border Security Force Act, 1968- Section 4, 5Border Security Force Rules, 1969- Rule 7, 22, 22(3), 22(4), 28A, 177

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Supreme Court09 Jun 2026

Dr. Rakesh Kumar Gupta Vs State Of Uttar Pradesh & Ors

Supreme Court Of India · (2026) 06 SC CK 0537

Constitution of India, 1950- Article 14, 134, 136Code of Civil Procedure, 1908- Section 98Code of Criminal Procedure, 1898- Section 428

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Supreme Court09 Jun 2026Disposed Of

M. R. Vasumathi Vs Authorized Officer & Ors

Supreme Court Of India · (2026) 06 SC CK 0536

Constitution of India, 1950- Article 142Limitation Act, 1963- Section 5Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002- Section 2(ha), 13(2), 13(4), 17, 36

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High Courts09 Jun 2026Dismissed