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Search 11,85,147 Indian judgments.

11,85,147 judgments in All Courts · page 182 of 59,258

High Courts08 Apr 2026Dismissed

Swami Saranam Enterprises Represented By Its Sole Proprietor Sanjeev Kumar.S Vs State Of Kerala Represented By Chief Secretary To Devaswom (Revenue)

High Court Of Kerala · (2026) 04 KL CK 1210

Constitution of India, 1950- Article 19(1)(g), 21, 47, 48A, 51A(g)Wildlife (Protection) Act, 1972- Section 38V, 38V(4)Environment (Protection) Act, 1986- Section 5

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High Courts08 Apr 2026Allowed

Kerala Gramin Bank Represented By Its Brach Manager Vs Saifudheen. M (Deleted)

High Court Of Kerala · (2026) 04 KL CK 1209

Constitution of India, 1950- Article 227Kerala Stamp Act, 1959- Section 2(n)

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High Courts08 Apr 2026Dismissed

Sanroyal Builders And Contractors Pvt Limited, Vs Divya Balu Nandanam

High Court Of Kerala · (2026) 04 KL CK 1208

Code of Civil Procedure 1908- Section 2(2)Real Estate (Regulation & Development) Act, 2016- Section 40(1), 79Kerala Revenue Recovery Act, 1968- Section 71

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High Courts08 Apr 2026Partly Allowed

M.Kesava Vs State Of Kerala

High Court Of Kerala · (2026) 04 KL CK 1207

Code of Criminal Procedure, 1973- Section 313(1)(b), 374(2), 428Prevention of Corruption Act, 1988- Section 7, 13(1)(d), 13(2), 20

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High Courts08 Apr 2026Dismissed

Mary Help John David J Vs J.V. Anoop K/ 552/2021, Advocate

High Court Of Kerala · (2026) 04 KL CK 1206

Constitution of India, 1950- Article 226

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High Courts08 Apr 2026Allowed

Febina P.N Vs State Of Kerala

High Court Of Kerala · (2026) 04 KL CK 1205

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 483Bharatiya Nyaya Sanhita, 2023- Section 316(2), 318(4)

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High Courts08 Apr 2026Dismissed

Darji Ajaykumar Dahyabhai Vs Rajdevsinh Ghambhirsinh Gohil & Anr

Gujarat High Court · (2026) 04 GUJ CK 0924

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High Courts08 Apr 2026Partly Allowed

Kanaiyalal Laxmishankar Bhatt Vs Appellate Authority & Anr

Gujarat High Court · (2026) 04 GUJ CK 0923

Constitution Of India, 1950-Article 226, 227Electricity Act, 2003-Section 126, 127, 135

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High Courts08 Apr 2026Dismissed

State Of Gujarat Vs Bharvad Cheharabhai Rajabhai & Ors

Gujarat High Court · (2026) 04 GUJ CK 0922

Indian Penal Code, 1860-Section 34, 107, 114, 201, 302, 306Code Of Criminal Procedure, 1973-Section 378, 379

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High Courts08 Apr 2026Dismissed

Saleha Arif Shaikh Vs State Of Gujarat & Anr

Gujarat High Court · (2026) 04 GUJ CK 0921

Code Of Criminal Procedure, 1973-Section 313, 397, 401Indian Penal Code, 1860-Section 294(B), 307, 323, 506(2)Bombay Police Act, 1951-Section 135(1)

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High Courts08 Apr 2026Partly Allowed

Parasmal Nathumal Jain & Anr Vs State Of Gujarat & Anr

Gujarat High Court · (2026) 04 GUJ CK 0920

Code Of Criminal Procedure, 1973-Section 397, 401Prevention Of Food Adulteration Act, 1954-Section 7, 16Food Safety And Standards Act, 2006-Section 51, 52

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High Courts08 Apr 2026Disposed Of

Gopalbhai Nanubhai Patel Vs State Of Gujarat & Anr

Gujarat High Court · (2026) 04 GUJ CK 0919

Code Of Criminal Procedure, 1973-Section 389, 397, 401Negotiable Instruments Act, 1881-Section 138Probation Of Offenders Act, 1958-Section 4

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High Courts08 Apr 2026Disposed Of

Patel Kantilal Dharmshibhai Vs State Of Gujarat

Gujarat High Court · (2026) 04 GUJ CK 0918

Code Of Criminal Procedure, 1973-Section 360(1)(iii), 397, 401Indian Penal Code, 1860-Section 323, 325Gujarat Police Act, 1951-Section 135

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High Courts08 Apr 2026Dismissed

Samatbhai Ramabhai Bharvad Vs State Of Gujarat & Ors

Gujarat High Court · (2026) 04 GUJ CK 0917

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High Courts08 Apr 2026Disposed Of

Ratul Borthakur And Ors Vs Union Of India And Ors

Gauhati High Court · (2026) 04 GAU CK 0902

National Highways Act, 1956- Section 3H(3), 3H(4)

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High Courts08 Apr 2026Dismissed

Ananta Kumar Roy @ Ananta Mandal Vs Union Of India And 6 Ors

Gauhati High Court · (2026) 04 GAU CK 0901

Constitution of India, 1950- Article 226Evidence Act, 1872- Section 3Foreigners Act, 1946- Section 9

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High Courts08 Apr 2026Dismissed

Jumar Ali @ Zumar Ali Vs Sheikh Abdullah

Gauhati High Court · (2026) 04 GAU CK 0900

Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Section 151, Order 8 Rule 6A, Order 39 Rules 1, Order 39 Rules 2

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High Courts08 Apr 2026Allowed

Jaher Ali And 3 Ors Vs State Of Assam

Gauhati High Court · (2026) 04 GAU CK 0895

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 482Bharatiya Nyaya Sanhita, 2023- Section 127(2), 121(2), 132, 149, 304Arms Act, 1959- Section 25(1AB)

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High Courts08 Apr 2026Disposed Of

Bisari Bai Telkar Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 04 CHH CK 0651

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High Courts08 Apr 2026Disposed Of

Preetibala Tamarkar Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 04 CHH CK 0650

Constitution of India, 1950- Article 14, 16, 21

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