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Search 11,85,147 Indian judgments.

11,85,147 judgments in All Courts · page 179 of 59,258

High Courts09 Apr 2026Disposed Of

Gurbaj Singh Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2026) 04 UK CK 0423

Code Of Civil Procedure, 1908 - Section 151Uttar Pradesh Zamidari Abolition And Land Reform Act, 1950 - Section 143Code Of Civil Procedure, 1908 - Order 9 Rule 13

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High Courts09 Apr 2026Disposed Of

Gurbaj Singh Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2026) 04 UK CK 0422

Uttar Pradesh Land Revenue Act, 1901 - Section 41Constitution Of India, 1950 - Article 227

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High Courts09 Apr 2026Disposed Of

M/s Sai Consulting Engineers Pvt. Ltd. Vs State of Uttarakhand & Ors.

Uttarakhand High Court · (2026) 04 UK CK 0421

Uttarakhand Goods And Services Tax Act, 2017 - Section 74, 75(4)

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High Courts09 Apr 2026Disposed Of

M/s Shri Balaji Agencies Vs Commissioner, State Goods And Services Tax, Commissionerate, Dehradun & Anr.

Uttarakhand High Court · (2026) 04 UK CK 0420

Central Goods And Services Tax Act, 2017 - Section 73, 75(4)Uttarakhand Goods And Services Tax Act, 2017 - Section 73

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High Courts09 Apr 2026Disposed Of

Jaswinder Kaur Vs Govind Ballabh Pant Universtiy Of Agriculture And Technology & Another

Uttarakhand High Court · (2026) 04 UK CK 0419

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High Courts09 Apr 2026Disposed Of

Ramawood Craft Pvt. Ltd Vs Swastik Interiours And Furniture And Others

Madhya Pradesh High Court · (2026) 04 MP CK 0270

Code Of Criminal Procedure, 1973-Section 2(wa), 200, 372, 378, 378(4)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413, 419, 419(4)Negotiable Instruments Act, 1881-Section 138

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High Courts09 Apr 2026Allowed

Arun Sahu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 0269

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 430(1)Protection Of Children From Sexual Offences Act, 2012-Section 7, 8Bharatiya Nyaya Sanhita, 2023-Section 126(2)

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High Courts09 Apr 2026Allowed/ Disposed Of

Sourabh Sahu Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 0268

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(2)(v), 14A(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 115(2), 118(1), 118(2), 296, 351(2)

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High Courts09 Apr 2026Dismissed

Radha Bai Soni Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 0267

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 109(1), 115(2), 117(2), 118(1), 296(a), 191(2), 324(4), 331(5), 351(3)Code Of Criminal Procedure, 1973-Section 482

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High Courts09 Apr 2026Dismissed

Rahul Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 0266

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(2)(v), 14A(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 103(1), 238

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High Courts09 Apr 2026Disposed Of

Soma Batham Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 0265

Constitution Of India, 1950-Article 226Madhya Pradesh Municipalities Act, 1961-Section 187

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High Courts09 Apr 2026Disposed Of

Koushlendra Singh Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 0264

Motor Vehicles Act, 1988-Section 72, 74, 76, 79, 80, 87(1)(c)

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High Courts09 Apr 2026Allowed

Sahil Bairagi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 0263

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 109(1), 296(2), 311, 351(3)

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High Courts09 Apr 2026Allowed

Saurabh Kol Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 0262

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

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High Courts09 Apr 2026Allowed

Aman Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 0261

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 238(b), 309(4)

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High Courts09 Apr 2026Disposed Of