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Search 11,85,147 Indian judgments.

11,85,147 judgments in All Courts · page 155 of 59,258

High Courts20 Apr 2026Allowed

Nagireddy Rajakumari, W/O Ramana Reddy Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 04 AP CK 0588

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Indian Penal Code, 1860 - Section 143, 149, 420, 464, 465, 467, 468, 471Information Technology Act, 2000 - Section 66

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High Courts20 Apr 2026Disposed Of

G Hari Krishna, S/O. G. Gopala Naidu Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 04 AP CK 0587

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 35(3), 482Andhra Pradesh Forest Act, 1967 - Section 20(1)(c)(ii)(v)(vi)(vii)(ix)(x), 52(d), 62A(3)Forest Conservation Act, 1980 - Section 2

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Supreme Court20 Apr 2026Dismissed

Himakshi Vs Rahul Verma & Ors

Supreme Court Of India · (2026) 04 SC CK 0511

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Supreme Court20 Apr 2026Disposed Of

State Of Uttar Pradesh And Ors Vs Ajay Kumar Malik

Supreme Court Of India · (2026) 04 SC CK 0510

Constitution of India, 1950- Article 136Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995- Section 47(1)

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Supreme Court20 Apr 2026Dismissed

Nilesh C. Ojha Vs High Court Of Judicature At Bombay Through Secretary & Ors

Supreme Court Of India · (2026) 04 SC CK 0509

Contempt of Courts Act, 1971- Section 19Contempt of Courts (Bombay High Court) Rules, 1994- Rule 8, 9(1)

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Supreme Court20 Apr 2026Allowed

Pawan Garg & Ors Vs South Delhi Municipal Corporation

Supreme Court Of India · (2026) 04 SC CK 0508

Delhi Municipal Corporation Act, 1957- Section 312, 313, 477

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Supreme Court20 Apr 2026Dismissed

V.K. John Vs S. Mukanchand Bothra And Huf (Died) Represented By Lrs. & Ors

Supreme Court Of India · (2026) 04 SC CK 0507

Constitution of India, 1950- Article 226, 227Code of Civil Procedure, 1908- Section 115Arbitration & Conciliation Act, 1996- Section 2(1)(g), 16(2), 34, 35, 40

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Supreme Court20 Apr 2026Allowed

Balaji Madhukar Konkanwar Vs Maharashtra State Road Transport Corporattion

Supreme Court Of India · (2026) 04 SC CK 0506

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High Courts18 Apr 2026Disposed Of

Rajesh Kumar Gupta And Another Vs Consolidation Officer III, Roorkee And Others

Uttarakhand High Court · (2026) 04 UK CK 1705

Uttar Pradesh Consolidation Of Holdings Act, 1953 - Section 12Constitution Of India, 1950 - Article 227

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High Courts18 Apr 2026Disposed Of

Kishan Singh Bhandari Vs District Magistrate Pithoragarh And Ors.

Uttarakhand High Court · (2026) 04 UK CK 1704

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13(2)

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High Courts18 Apr 2026Disposed Of

Ahsan Ali Vs Jameel Hasan (Deceased) Through His Legal Representatives And Others

Uttarakhand High Court · (2026) 04 UK CK 1703

Constitution Of India, 1950 - Article 227

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High Courts18 Apr 2026Disposed Of

Devendra Padalia Vs Ram Saran Das (Deceased) And Others

Uttarakhand High Court · (2026) 04 UK CK 1702

Code Of Civil Procedure, 1908 - Order 9 Rule 9Constitution Of India, 1950 - Article 227

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High Courts18 Apr 2026Disposed Of

Surjeet Garewal Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2026) 04 UK CK 1701

Constitution Of India, 1950 - Article 227

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High Courts18 Apr 2026Disposed Of

Devi Dutt Joshi Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2026) 04 UK CK 1700

Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 - Section 229BConstitution Of India, 1950 - Article 227

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High Courts18 Apr 2026Disposed Of

Kritika Minor Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2026) 04 UK CK 1699

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High Courts18 Apr 2026Dismissed

Sukhdev @ Bhanja And Another Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1673

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 358, 482Indian Penal Code, 1860-Section 120B, 148, 149, 302, 341Code Of Criminal Procedure, 1973-Section 319

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High Courts18 Apr 2026Disposed Of

Mohit Kumar Vs UT Chandigarh

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1672

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Code Of Criminal Procedure, 1973-Section 437(5), 438, 439(2)Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21, 22, 27A, 29, 37

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High Courts18 Apr 2026Disposed Of

Gurveer Singh Alias Gurbir Singh Alias DC Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1671

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 490, 528Code Of Criminal Procedure, 1973-Section 445

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High Courts18 Apr 2026Disposed Of

M/S Herbicides (India) Ltd. And Another Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1670

Code Of Criminal Procedure, 1973-Section 468, 473, 482Insecticide Rules, 1971-Rule 27(5)Insecticides Act, 1968-Section 3(K)(I), 17, 18, 29, 31, 33

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High Courts18 Apr 2026Allowed

Ajay G Piramal And Anr Vs Union Of India And Anr

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1669

Code Of Criminal Procedure, 1973-Section 204, 468, 469, 473, 482Drugs And Cosmetics Act, 1940-Section 16(1)(a), 18(a)(i), 25(4), 27(d)

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