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Search 11,85,135 Indian judgments.

11,85,135 judgments in All Courts · page 143 of 59,257

High Courts22 Apr 2026Allowed

Narendra @ Bhura Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1291

Constitution Of India, 1950-Article 21B Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Madhya Pradesh Excise Act, 1915-Section 34(2)

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High Courts22 Apr 2026Allowed

Anuj Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1290

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 482, 482(2)Madhya Pradesh Excise Act, 1915-Section 34(2)

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High Courts22 Apr 2026Allowed

Anil@Rama Rao Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1289

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(r), 3(1)(s), 3(2)(v), 14A(2)Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 118(2), 296(a), 351(3)Code Of Criminal Procedure, 1973-Section 437(3)

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High Courts22 Apr 2026Dismissed

Arpit Chourey Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1287

Constitution Of India, 1950-Article 136Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 64(1), 75(1)(i), 127(2), 331(2), 331(4), 332(B), 351(3)

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High Courts22 Apr 2026

Harsh Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1286

Constitution Of India, 1950-Article 226

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High Courts22 Apr 2026Dismissed

Balram Sahu Vs Ashok Singh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1279

Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005-Section 2(1)Madhya Pradesh Samaj Ke Kamjor Vargo Ke Krishi Bhumi Dharko Ka Udhar Dene Valo Ke Bhumi Hadapne Sambandhi Bhoo Chakron Se Paritran Tatha Mukti Adhiniyam, 1976-Section 5

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High Courts22 Apr 2026Allowed

Luta Yadav Vs State Of Bihar

Patna High Court · (2026) 04 PAT CK 1114

Code of Criminal Procedure, 1973- Section 313, 374(2), 389(1)Indian Penal Code, 1860- Section 307, 323, 324

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High Courts22 Apr 2026Dismissed

Sittu Kumar Vs State of Bihar

Patna High Court · (2026) 04 PAT CK 1108

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High Courts22 Apr 2026

Registrar General, High Court Of Meghalaya Vs State Of Meghalaya & Ors

Meghalaya High Court · (2026) 04 MEG CK 1059

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High Courts22 Apr 2026

Registrar General, High Court Of Meghalaya & Ors Vs State Of Meghalaya & Ors

Meghalaya High Court · (2026) 04 MEG CK 1058

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High Courts22 Apr 2026

Cleophas B. Syiem Vs M/s. Resource Rubber Private Limited & Ors.

Meghalaya High Court · (2026) 04 MEG CK 1057

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High Courts22 Apr 2026Allowed

Lekh Raj (Since Deceased) Through Lrs Vs Kamal Kumar

High Court Of Himachal Pradesh · (2026) 04 SHI CK 1009

Transfer Of Property Act, 1882-Section 106, 106(1), 106(2), 106(3)

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High Courts22 Apr 2026Dismissed

Er. Surinder Sharma Vs H.P. Micro Small Enterprises Facilitation Council & Anr

High Court Of Himachal Pradesh · (2026) 04 SHI CK 1008

Constitution Of India, 1950-Article 226, 227Code Of Civil Procedure, 1908-Order 23 Rule 2Arbitration And Conciliation Act, 1996-Section 33, 34, 34(3), 37

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High Courts22 Apr 2026Dismissed

Bhim Chand Vs Hans Raj (Deceased) Through Lrs

High Court Of Himachal Pradesh · (2026) 04 SHI CK 1007

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High Courts22 Apr 2026Disposed Of

Tara Chand Vs State Of H.P. & Another

High Court Of Himachal Pradesh · (2026) 04 SHI CK 1006

Bharatiya Nyaya Sanhita, 2023-Section 125(a), 125(b), 281Motor Vehicles Act, 1988-Section 187Indian Penal Code, 1860-Section 279, 337, 338

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High Courts22 Apr 2026Disposed Of

Sarita Rana Vs Ashwani Kumar

High Court Of Himachal Pradesh · (2026) 04 SHI CK 1005

Limitation Act, 1963-Section 5Bharatiya Nagarik Suraksha Sanhita, 2023-Section 442Negotiable Instruments Act, 1881-Section 138, 147

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High Courts22 Apr 2026Dismissed

Roop Lal Mehta Vs State Of Himachal Pradesh And Others

High Court Of Himachal Pradesh · (2026) 04 SHI CK 1004

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High Courts22 Apr 2026Disposed Of

Sanjeev Kumar Vs Union Of India And Others

High Court Of Himachal Pradesh · (2026) 04 SHI CK 1003

Arbitration And Conciliation Act, 1996-Section 29A(4)National Highways Act, 1956-Section 3

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High Courts22 Apr 2026Partly Allowed

Sohiniben Vinodchandra Shrivastava Vs State Of Gujarat & Anr

Gujarat High Court · (2026) 04 GUJ CK 0945

Code Of Criminal Procedure, 1973-Section 125, 397, 401

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High Courts22 Apr 2026Disposed Of

Ramanbhai Nanjibhai Damor Vs State Of Gujarat

Gujarat High Court · (2026) 04 GUJ CK 0944

Code Of Criminal Procedure, 1973-Section 360(1)(iii), 397, 401Indian Penal Code, 1860-Section 120(B), 323, 420, 471Probation Of Offenders Act, 1958-Section 4

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