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Search 11,85,135 Indian judgments.

11,85,135 judgments in All Courts · page 141 of 59,257

High Courts23 Apr 2026Dismissed

Sh. Sarjeet Sharma & Ors Vs Sh. Jagdev Sharma Since Deceased Through His Legal Heirs

Delhi High Court · (2026) 04 DEL CK 0783

Code of Civil Procedure, 1908- Section 96, Order 41Delhi Land Reforms Act, 1954- Section 33, 33(2)Indian Partnership Act, 1932- Section 69

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High Courts23 Apr 2026Dismissed

Mohd Talha & Ors Vs State Nct Of Delhi

Delhi High Court · (2026) 04 DEL CK 0782

Code of Criminal Procedure, 1973- Section 161, 167, 170, 172, 172(3), 173, 173(2)(i), 207, 209, 232, 313(1)(b), 374(2), 391Indian Penal Code, 1860- Section 34, 307, 308, 394Evidence Act, 1872- Section 26, 27, 114, 145, 155, 157, 159

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High Courts23 Apr 2026Allowed

Indian Bank (Formerly Known As Allahabad Bank) Vs G.K. Kaushik

Delhi High Court · (2026) 04 DEL CK 0778

Constitution of India, 1950- Article 226, 227Industrial Disputes Act, 1947- Section 11A, 17B

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High Courts23 Apr 2026Dismissed

Paharpur Cooling Towers Limited Vs Union Of India & Ors.

Delhi High Court · (2026) 04 DEL CK 0777

Constitution of India, 1950- Article 226

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High Courts23 Apr 2026Dismissed

Mohd Talha Vs State Nct Of Delhi & Ors

Delhi High Court · (2026) 04 DEL CK 0776

Code of Criminal Procedure, 1973- Section 156(3), 207, 222, 222(1), 235(1), 311, 313(1)(b), 372Indian Penal Code, 1860- Section 34, 307, 323, 324, 325, 326Evidence Act, 1872- Section 32, 32(2), 47, 67

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High Courts23 Apr 2026Dismissed

Vishal Kumar Vs New Delhi Municipal Council

Delhi High Court · (2026) 04 DEL CK 0775

Constitution of India, 1950- Article 226New Delhi Municipal Council Act, 1994- Section 250

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High Courts23 Apr 2026Allowed

Aanchal Sharma Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 04 CHH CK 0672

Constitution of India, 1950- Article 14, 21Hindu Marriage Act, 1955- Section 13(1)Code of Criminal Procedure, 1973- Section 155

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Tribunals and Commissions23 Apr 2026Allowed

Bhojraj Singh Vs Govt. Of NCT Of Delhi & Ors

Central Administrative Tribunal · (2026) 04 CAT CK 0640

Code Of Criminal Procedure, 1973 - Section 160Delhi Police Act, 1978 - Section 138Delhi Police (Punishment And Appeal) Rules, 1980 - Rule 16(ix)

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High Courts23 Apr 2026Disposed Of

M/S. Star Battery Limited Vs Commissioner Of Central Excise, Kolkata - Iv, Commissionerat

Calcutta High Court · (2026) 04 CAL CK 0629

Constitution Of India, 1950-Article 19(1)(g), 265, 300ACentral Excise Rules, 2002-Section 8(3A), 25Central Excise Act, 1944-Section 11A, 11AA, 11AB, 35G

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High Courts23 Apr 2026Disposed Of

Mithu Banik Vs Kolkata Municipal Corporation And Ors

Calcutta High Court · (2026) 04 CAL CK 0628

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High Courts23 Apr 2026Disposed Of

UK Mechanical Engineering Pvt Ltd Vs Larsen And Toubro Ltd

Calcutta High Court · (2026) 04 CAL CK 0627

Arbitration And Conciliation Act, 1996-Section 33, 34, 36, 36(1)

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Supreme Court23 Apr 2026Allowed

Challani Ginning and Pressing Factory Vs Kamal

Supreme Court Of India · (2026) 04 SC CK 0550

Code of Civil Procedure, 1908- Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99, Order 21 Rule 101

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Supreme Court23 Apr 2026Allowed

Anjani Technoplast Ltd Vs Shubh Gautam

Supreme Court Of India · (2026) 04 SC CK 0525

Code of Civil Procedure, 1908- Section 151Code of Criminal Procedure, 1973- Section 340Negotiable Instruments Act, 1881- Section 138

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High Courts22 Apr 2026Disposed Of

Mohd. Shahzad Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2026) 04 UK CK 1719

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High Courts22 Apr 2026

Rajpal Saini Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2026) 04 UK CK 1718

Air (Prevention And Control Of Pollution) Act, 1981 - Section 31(A)

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High Courts22 Apr 2026Disposed Of

Brij Bhushan Sahu Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2026) 04 UK CK 1716

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High Courts22 Apr 2026Disposed Of

SPE Solar Private Limited Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2026) 04 UK CK 1715

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High Courts22 Apr 2026Disposed Of

Jishant Kumar Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2026) 04 UK CK 1714

Uttar Pradesh Excise Act, 1910 - Section 11(1), 41

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High Courts22 Apr 2026Disposed Of

Manoj Khanna Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2026) 04 UK CK 1713

Right To Information (RTI) Act, 2005 - Section 19(1), 19(2), 19(6)Constitution Of India, 1950 - Article 227

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High Courts22 Apr 2026Allowed/Disposed Of

Kanha @ Mrutyunjaya Panigrahi Vs State Of Orissa

Orissa High Court · (2026) 04 OHC CK 1497

Constitution Of India, 1950-Article 21, 22, 22(1)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 47, 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 296, 318(2), 318(4), 351(3)

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