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Search 11,85,135 Indian judgments.

11,85,135 judgments in All Courts · page 20 of 59,257

High Courts08 Jun 2026Disposed Of

Mukesh Kumar Mishra And Others Vs Union Bank Of India And Others

Madhya Pradesh High Court · (2026) 06 MP CK 0356

Constitution Of India, 1950-Article 226Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002-Section 13(4)Recovery Of Debts And Bankruptcy Act, 1993-Section 4(2)

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High Courts08 Jun 2026Disposed Of

Vinod Agrawal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 06 MP CK 0355

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 438Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 118(1), 118(2), 126(2), 296(a), 351(2)

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High Courts08 Jun 2026Allowed

Abbu @ Abhishek Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 06 MP CK 0354

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 119(1), 296(A), 351(3)Arms Act, 1959-Section 25(1B)B

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High Courts08 Jun 2026Allowed

Soheb Khan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 06 MP CK 0353

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Madhya Pradesh Excise Act, 1915-Section 34(2)

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High Courts08 Jun 2026Allowed/ Disposed Of

Abdul Kavee Karib Khan Alias Shahrukh Khan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 06 MP CK 0352

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Wild Life (Protection) Act, 1972-Section 9, 39, 51Evidence Act, 1872-Section 27

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High Courts08 Jun 2026

Geeta Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 06 MP CK 0351

Code Of Criminal Procedure, 1973-Section 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 254, 528

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High Courts08 Jun 2026Dismissed

Lokhnath And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 06 MP CK 0350

Constitution Of India, 1950-Article 226Madhya Pradesh Public Premises (Eviction) Act, 1974-Section 5(1)

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High Courts08 Jun 2026Dismissed

Satish And Others Vs State

Allahabad High Court · (2026) 06 AHC CK 0324

Indian Penal Code, 1860-Section 34, 120B, 147, 148, 149, 302, 307, 323, 324Code Of Criminal Procedure, 1973-Section 107, 116, 161, 313

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High Courts06 Jun 2026Dismissed

Puran Chand & ors Vs Union Territory of J&K and others

Jammu And Kashmir High Court · (2026) 06 J&K CK 0657

Constitution of India, 1950- Article 226J&K High Court Rules, 1999- Rule 65Code Of Civil Procedure, 1908- Order 47 Rule 1

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High Courts06 Jun 2026Dismissed

Harbinder Singh Vs Union Territory of J&K

Jammu And Kashmir High Court · (2026) 06 J&K CK 0656

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 483Indian Penal Code, 1860- Section 34, 302Code of Criminal Procedure, 1973- Section 161, 174

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High Courts06 Jun 2026Dismissed

Hanief Vs Union Territory of J&K

Jammu And Kashmir High Court · (2026) 06 J&K CK 0655

Prevention of Corruption Act, 1988- Section 7Code of Criminal Procedure, 1973- Section 164Bharatiya Nagarik Suraksha Sanhita, 2023- Section 482

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High Courts06 Jun 2026Disposed Of

Raman Gandhi Vs Bar Council Of Delhi & Ors

Delhi High Court · (2026) 06 DEL CK 0346

Constitution of India, 1950- Article 32, 136, 141, 142, 226, 227, 323A, 323B, 329, 329(b)Advocates Act, 1961- Section 3, 6, 8A, 35, 35(1)Bar Council of Delhi Rules, 1963- Rule 23(2), 34, 34(1), 34(5), 35, 86

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High Courts06 Jun 2026