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Search 11,85,135 Indian judgments.

11,85,135 judgments in All Courts · page 148 of 59,257

High Courts21 Apr 2026Disposed Of

Vijay Kumar Vs State Of H.P. And Others

High Court Of Himachal Pradesh · (2026) 04 SHI CK 0987

Constitution Of India, 1950-Article 226Indian Penal Code, 1860-Section 379Mines And Minerals (Development And Regulation) Act, 1957-Section 4, 20, 21, 21(2), 22

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High Courts21 Apr 2026Disposed Of

Rajesh Kumar Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2026) 04 SHI CK 0986

Constitution Of India, 1950-Article 21Indian Penal Code, 1860-Section 354, 354DProtection Of Children From Sexual Offences Act, 2012-Section 12

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High Courts21 Apr 2026Allowed

Abhishek Kumar Vs State Of H.P. And Others

High Court Of Himachal Pradesh · (2026) 04 SHI CK 0985

Constitution Of India, 1950-Article 226Bharatiya Nyaya Sanhita, 2023-Section 121(1), 132, 190, 191(2), 324(3), 324(4), 333Prevention Of Damage To Public Property Act, 1984-Section 3

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High Courts21 Apr 2026Dismissed

Yuvraj Parihar Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2026) 04 SHI CK 0984

Constitution Of India, 1950-Article 21Indian Penal Code, 1860-Section 34, 302, 394

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High Courts21 Apr 2026Dismissed

Shiva Nand Vs Sukh Lal Sharma & Others

High Court Of Himachal Pradesh · (2026) 04 SHI CK 0983

Indian Easements Act, 1882-Section 13, 13(a), 15

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High Courts21 Apr 2026Dismissed

Rupaben W/O Pareshkumar Pandya & Anr Vs State Of Gujarat & Ors

Gujarat High Court · (2026) 04 GUJ CK 0940

Code Of Criminal Procedure, 1973-Section 125, 127, 397, 401

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High Courts21 Apr 2026Disposed Of

Jayesh Jayantilal Maniyar Vs Aarjil Enterprise & Anr

Gujarat High Court · (2026) 04 GUJ CK 0939

Code Of Criminal Procedure, 1973-Section 397, 401Negotiable Instruments Act, 1881-Section 138Probation Of Offenders Act, 1958-Section 4

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High Courts21 Apr 2026Allowed

Gujarat Forest Produce Gatherers And Forest Workers Union & Ors Vs State Of Gujarat & Ors

Gujarat High Court · (2026) 04 GUJ CK 0938

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High Courts21 Apr 2026Allowed

Rukaiyabanu Abdulahmeed Mal & Anr Vs Kadri Rizwan Mohammed Miya & Ors

Gujarat High Court · (2026) 04 GUJ CK 0937

Constitution Of India, 1950-Article 14, 226, 227Legal Services Authorities Act, 1987-Section 20, 21

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High Courts21 Apr 2026Allowed

Putul Ali Vs State of Assam

Gauhati High Court · (2026) 04 GAU CK 0910

Code of Criminal Procedure, 1973- Section 125

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High Courts21 Apr 2026Dismissed

Mr Ramesh Chand Arora Vs Ritu Maira And Ors.

Delhi High Court · (2026) 04 DEL CK 0812

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 311Negotiable Instruments Act, 1881- Section 138

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High Courts21 Apr 2026Disposed Of

Prakash Asphaltings And Toll Highways India Ltd Vs National Highways Authority Of India

Delhi High Court · (2026) 04 DEL CK 0811

Constitution of India, 1950- Article 142, 226

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High Courts21 Apr 2026Allowed

Parvesh Batra Vs P K Jain & Anr.

Delhi High Court · (2026) 04 DEL CK 0810

Delhi School Education Act and Rules, 1973- Rule 105

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High Courts21 Apr 2026Dismissed

New Delhi Municipal Council Vs Harish Pal Singh & Ors.

Delhi High Court · (2026) 04 DEL CK 0809

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High Courts21 Apr 2026Disposed Of

Union Of India & Ors. Vs 278535 Cpl Thankachen Chacko, Retd.

Delhi High Court · (2026) 04 DEL CK 0808

Constitution of India, 1950- Article 226

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High Courts21 Apr 2026Disposed Of

Krishan Kumar Singh Alias Krishan Lal And Ors Vs State Through Sho P S Saket And Anr

Delhi High Court · (2026) 04 DEL CK 0807

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 406, 498A

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High Courts21 Apr 2026Disposed Of

Harsh Chander Alias Chanda And Anr. Vs State Govt. Of Nct Of Delhi And Anr

Delhi High Court · (2026) 04 DEL CK 0806

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 308

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High Courts21 Apr 2026Disposed Of

Manpreet Singh & Ors. Vs State (Nct Of Delhi) Through Sho Of Ps Rajouri Garden Delhi & Anr

Delhi High Court · (2026) 04 DEL CK 0805

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Bharatiya Nyaya Sanhita, 2023- Section 3(5), 115(2), 126(2)Indian Penal Code, 1860- Section 34, 323, 341

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High Courts21 Apr 2026Disposed Of

Sunil Kumar Gandhi Vs Municipal Corporation Of Delhi And Ors

Delhi High Court · (2026) 04 DEL CK 0804

Constitution of India, 1950- Article 226

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High Courts21 Apr 2026Dismissed

National Highways Authority Of India Vs Patel Knr Heavy Infrastructure Pvt Ltd

Delhi High Court · (2026) 04 DEL CK 0803

Arbitration and Conciliation Act, 1996- Section 34, 34(2), 34(2A), 34(2)(b)(ii), 34(3), 48(2)(b), 75, 81Contract Act, 1872- Section 23, 74

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