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Search 11,85,147 Indian judgments.

11,85,147 judgments in All Courts · page 177 of 59,258

High Courts09 Apr 2026

Parasuraman And Others Vs State

Madras High Court · (2026) 04 MAD CK 1354

Cigarettes And Other Tobacco Products (Prohibition Ofadvertisement And Regulation Of Trade And Commerce, Production, Supply And Distribution) Act, 2003-Section 7(5), 20(2)Bharatiya Nyaya Sanhita, 2023-Section 123, 269Indian Penal Code, 1860-Section 328

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High Courts09 Apr 2026

Rajkumar Vs State

Madras High Court · (2026) 04 MAD CK 1353

Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(B), 29(1)Bharatiya Nyaya Sanhita, 2023-Section 269

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High Courts09 Apr 2026Dismissed

M/S.JV Engineering Associat Civil Engineering Contractors Vs General Manager

Madras High Court · (2026) 04 MAD CK 1352

Arbitration And Conciliation Act, 1996-Section 12(5), 31(3)(A), 31(3)(C), 34A, 34C

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High Courts09 Apr 2026

Ashok Rajan S/O Ayyaperumal Vs Inspector Of Police

Madras High Court · (2026) 04 MAD CK 1351

Indian Penal Code, 1860-Section 147, 294(b), 307, 324Tamil Nadu Prohibition Of Harassment Of Women Act, 1998-Section 4Bharatiya Nyaya Sanhita, 2023-Section 269

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High Courts09 Apr 2026

Rabeya Khatun Vs State

Madras High Court · (2026) 04 MAD CK 1350

Registration Of Foreigners Rules, 1992-Rule 3Bharatiya Nyaya Sanhita, 2023-Section 269, 318(2), 319(2), 336(3), 340(2)Foreigners Act, 1946-Section 3(2)(c), 14

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High Courts09 Apr 2026Disposed Of

Parkash Kour Vs Amarjeet Singh

Jammu And Kashmir High Court · (2026) 04 J&K CK 1136

Jammu and Kashmir Hindu Marriage Act, 1980- Section 9, 13, 13(1)(ii), 34

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High Courts09 Apr 2026Disposed Of

Shiv Dayal Vs Kewal Krishan

Jammu And Kashmir High Court · (2026) 04 J&K CK 1135

Code of Criminal Procedure, 1989- Section 482

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High Courts09 Apr 2026Disposed Of

Uma Das Dey Vs Partha Dey

Tripura High Court · (2026) 04 TP CK 1124

Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viiib), 21(b), 22(b), 25, 27A, 29, 37, 42, 50Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 180

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High Courts09 Apr 2026Dismissed

Jhumi Begom Choudhury & Ors Vs State Of Tripura

Tripura High Court · (2026) 04 TP CK 1123

Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 37, 67

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High Courts09 Apr 2026Disposed Of

State of Bihar Vs Chandra Kishore Sharma

Patna High Court · (2026) 04 PAT CK 1095

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High Courts09 Apr 2026Disposed Of

Ram Babu Ravi @ Ram Babu Ram Vs State of Bihar

Patna High Court · (2026) 04 PAT CK 1094

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High Courts09 Apr 2026Disposed Of

Shngainlang Kurbah & Ors Vs Collector, East Khasi Hills District, Shillong, Meghalaya & Ors

Meghalaya High Court · (2026) 04 MEG CK 1045

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High Courts09 Apr 2026Disposed Of

Epstar Wanting Thabah & Ors Vs Collector, East Khasi Hills District, Shillong, Meghalaya & Ors

Meghalaya High Court · (2026) 04 MEG CK 1044

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High Courts09 Apr 2026Disposed Of

Legitha D. Sangma Vs State Of Meghalaya & Ors

Meghalaya High Court · (2026) 04 MEG CK 1043

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High Courts09 Apr 2026Disposed Of

Koli Manjulaben Kishanbhai (Nee, Rathva Manjulaben Chhatrasinh) Vs State Of Gujarat & Ors

Gujarat High Court · (2026) 04 GUJ CK 0926

Constitution Of India, 1950-Article 14, 15, 21, 342, 366

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High Courts09 Apr 2026Allowed

Motiben Khengarbhai Vadher Vs Chief Controlling Revenue Authority, Gujarat State & Anr

Gujarat High Court · (2026) 04 GUJ CK 0925

Constitution Of India, 1950-Article 14, 19(1)(g), 21, 226, 227, 300ABombay Stamp (Determination Of Market Value Of Property) Rules, 1984-Rule 4, 8Gujarat Stamp Act, 1958-Section 31, 32, 32A, 32K, 33, 37(2), 39, 39(a), 39(1)(b), 53(1), 53(C)

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High Courts09 Apr 2026Rejected

Lalita Jangde Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 04 CHH CK 0649

Bhartiya Nagrik Suraksha Sanhita, 2023- Section 483Chhattisgarh Excise Act, 1915- Section 34(2)

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High Courts09 Apr 2026Disposed Of

Damini Vs State Of U.P. And Another

Allahabad High Court · (2026) 04 AHC CK 0596

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 144, 145, 146, 147, 529Code Of Criminal Procedure, 1973-Section 125, 126, 127, 128Family Courts Act, 1984-Section 7

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High Courts09 Apr 2026

B.N. Tripathi And 3 Ors Vs State Of U.P. And Another

Allahabad High Court · (2026) 04 AHC CK 0595

Code Of Civil Procedure, 1908-Section 2(12), 35, 96Specific Relief Act, 1963-Section 34, 41(h)Evidence Act, 1872-Section 114(g)

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High Courts09 Apr 2026Dismissed

Vinod Kumar Vs State Of U.P. Thru. Prin. Secy. Home, Lko. And Another

Allahabad High Court · (2026) 04 AHC CK 0594

Juvenile Justice (Care And Protection Of Children) Act, 2015-Section 7(4), 29(8)(b), 101, 102, 229B, 331Indian Penal Code, 1860-Section 201, 302, 377Protection Of Children From Sexual Offences Act, 2012-Section 3, 4

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