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Search 11,85,147 Indian judgments.

11,85,147 judgments in All Courts · page 197 of 59,258

High Courts02 Apr 2026Disposed Of

Sikkim Public Service Commission Vs Sikkim Information Commission And Another

Sikkim High Court · (2026) 04 SIK CK 0351

Right To Information Act, 2005 - Section 4, 8(1)(j), 11, 11(1), 11(3)Constitution Of India, 1950 - Article 227

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High Courts02 Apr 2026

M/S Yama Enterprises Pvt. Ltd. Vs Chewang Lhamu Bhutia And Others

Sikkim High Court · (2026) 04 SIK CK 0350

Code Of Civil Procedure, 1908 - Order 7 Rule 14

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High Courts02 Apr 2026

Prem Narayan Sharma Vs Tashi Gyatso Bhutia And Others

Sikkim High Court · (2026) 04 SIK CK 0349

Code Of Civil Procedure, 1908 - Section 151Code Of Civil Procedure, 1908 - Order 41 Rule 1(3)

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High Courts02 Apr 2026Disposed Of

Parveen And Another Vs AU Small Finance Bank And Others

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 0331

Constitution Of India, 1950-Article 226, 227Bharatiya Nagarik Suraksha Sanhita, 2023-Section 107

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High Courts02 Apr 2026Disposed Of

Karan Singh Randhawa Vs State Of Punjab And Ors

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 0330

Constitution Of India, 1950-Article 226, 227

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High Courts02 Apr 2026Disposed Of

Satish Kumar Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 0329

Constitution Of India, 1950-Article 226, 227

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High Courts02 Apr 2026Disposed Of

Vikas Sharma Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 0328

Constitution Of India, 1950-Article 226, 227Bharatiya Nyaya Sanhita, 2023-Section 316(5), 318(4)

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High Courts02 Apr 2026Dismissed

Inderpreet Singh Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 0327

Constitution Of India, 1950-Article 226

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High Courts02 Apr 2026Dismissed

Lakhwinder Pal Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 0326

Constitution Of India, 1950-Article 226, 227

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High Courts02 Apr 2026

Upendra Nath Saha Vs State Of Meghalaya & Ors

Meghalaya High Court · (2026) 04 MEG CK 0323

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High Courts02 Apr 2026

Noorjahan Marwein Vs State Of Meghalaya & Ors.

Meghalaya High Court · (2026) 04 MEG CK 0322

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High Courts02 Apr 2026

Moneruddin Sheikh Vs State Of Meghalaya

Meghalaya High Court · (2026) 04 MEG CK 0321

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High Courts02 Apr 2026

Sudharsan And Others Vs Vs State Of Tamil Nadu

Madras High Court · (2026) 04 MAD CK 0299

Tamil Nadu Prohibition Of Harassment Of Women Act, 1998-Section 4Bharatiya Nyaya Sanhita, 2023-Section 109, 115(2), 118(1), 133, 191(2), 191(3), 126(2), 296(b), 351(3)Tamil Nadu Public Property (Prevention Of Destruction And Loss) Act, 1982-Section 3

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High Courts02 Apr 2026

Thondhiammal Vs State

Madras High Court · (2026) 04 MAD CK 0298

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High Courts02 Apr 2026Allowed

Kalaiyarasi Vs State Of Tamilnadu

Madras High Court · (2026) 04 MAD CK 0297

Indian Penal Code, 1860-Section 302, 380, 414, 457

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High Courts02 Apr 2026

Manikandan Vs Superintendent Of Police And Others

Madras High Court · (2026) 04 MAD CK 0296

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 180, 183

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High Courts02 Apr 2026

Krishnasamy Vs State Of Tamil Nadu

Madras High Court · (2026) 04 MAD CK 0295

Bharatiya Nyaya Sanhita, 2023-Section 123, 269Cigarettes And Other Tobacco Products (Prohibition Ofadvertisement And Regulation Of Trade And Commerce, Production, Supply And Distribution) Act, 2003-Section 6(b), 24(1)

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High Courts02 Apr 2026

Deepakraja And Others Vs State Of Tamil Nadu

Madras High Court · (2026) 04 MAD CK 0294

Cigarettes And Other Tobacco Products (Prohibition Ofadvertisement And Regulation Of Trade And Commerce, Production, Supply And Distribution) Act, 2003-Section 7, 20(1)Bharatiya Nyaya Sanhita, 2023-Section 123, 269, 275

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High Courts02 Apr 2026

Ayyapan Vs State Of Tamil Nadu

Madras High Court · (2026) 04 MAD CK 0293

Bharatiya Nyaya Sanhita, 2023-Section 123, 269Cigarettes And Other Tobacco Products (Prohibition Ofadvertisement And Regulation Of Trade And Commerce, Production, Supply And Distribution) Act, 2003-Section 6(b), 24(1)

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High Courts02 Apr 2026Disposed Of

B.David Anbu Prabaharan Vs Director Of School Education And Others

Madras High Court · (2026) 04 MAD CK 0292

Constitution Of India, 1950-Article 30, 226Tamil Nadu Private Schools (Regulation) Rules, 2023-Rule 12, 13, 25(2)

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