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Search 11,85,147 Indian judgments.

11,85,147 judgments in All Courts · page 202 of 59,258

Supreme Court01 Apr 2026Disposed Of

J. Sri Nisha Vs The Special Director, Adjudicating Authority, Directorate Of Enforcement And Anr

Supreme Court Of India · (2026) 04 SC CK 0439

Constitution of India, 1950- Article 226Foreign Exchange Management Act, 1999- Section 4, 15, 16, 16(3), 19, 37A, 37A(1), 37A(2), 37A(3), 37A(4), 37A(5)

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Supreme Court01 Apr 2026Dismissed

Samarendra Nath Kundu & Anr Vs Sadhana Das & Anr

Supreme Court Of India · (2026) 04 SC CK 0438

Code of Criminal Procedure, 1973- Section 2(y), 197, 197(1), 197(2), 197(3), 482Indian Penal Code, 1860- Section 17, 109, 120B, 201, 302

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Supreme Court01 Apr 2026Allowed

Jai Prakash Saini Vs Managing Director, U.P. Cooperative Federation Ltd. & Ors

Supreme Court Of India · (2026) 04 SC CK 0437

Evidence Act, 1872- Section 58Uttar Pradesh Cooperative Societies Employees Service Regulations, 1975- Regulation 85Uttar Pradesh Cooperative Societies Employees Service Rules, 1980- Rule 84

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Supreme Court01 Apr 2026Allowed

Deepesh Maheswari And Anr Vs Renu Maheswari And Ors

Supreme Court Of India · (2026) 04 SC CK 0436

Code of Civil Procedure, 1908- Section 96, Order 9 Rule 13Indian Succession Act, 1925- Section 372, 383

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Supreme Court01 Apr 2026Allowed

Rajiv Gaddh Vs Subodh Parkash

Supreme Court Of India · (2026) 04 SC CK 0435

Code of Civil Procedure, 1908- Order 23 Rule 1, Order 23 Rule 1(3), Order 23 Rule 1(4)Arbitration and Conciliation Act, 1996- Section 11, 11(6), 34

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High Courts01 Apr 2026Dismissed

Naresh Kumar Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2026) 04 UK CK 0381

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High Courts01 Apr 2026Disposed Of

Kedar Ghati Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2026) 04 UK CK 0380

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High Courts01 Apr 2026Disposed Of

Dera Baba Dargah Singh Through Manager And Mahant And Another Vs Ravindra Kumar And Others

Uttarakhand High Court · (2026) 04 UK CK 0379

Code Of Civil Procedure, 1908 - Section 151Code Of Civil Procedure, 1908 - Order 7 Rule 11, Order 9 Rule 13Constitution Of India, 1950 - Article 227

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High Courts01 Apr 2026Disposed Of

Balaji Hospital Situated At Samta Ashram Gali Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2026) 04 UK CK 0378

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High Courts01 Apr 2026Disposed Of

Manvendra Singh Vs Garima

Uttarakhand High Court · (2026) 04 UK CK 0377

Constitution Of India, 1950 - Article 227

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High Courts01 Apr 2026Disposed Of

Veer Krishan Sharma Vs Abhishek Sharma And Others

Uttarakhand High Court · (2026) 04 UK CK 0376

Constitution Of India, 1950 - Article 227

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High Courts01 Apr 2026Disposed Of

Virendra Chand Vs Neelam Devi

Uttarakhand High Court · (2026) 04 UK CK 0375

Constitution Of India, 1950 - Article 227

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High Courts01 Apr 2026Disposed Of

M/s Baba Stones Vs Commissioner Uttarakhand State GST & Anr.

Uttarakhand High Court · (2026) 04 UK CK 0374

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High Courts01 Apr 2026Allowed

Himanshu Aswal & Another Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2026) 04 UK CK 0373

Uttarakhand Palika (Non-Centralized) Employees Service (Group-C) Rules, 2017 - Rule 8(3), 8(3)(ii)

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High Courts01 Apr 2026Disposed Of

Court On Its Own Motion Vs State Of Tripura & Ors

Tripura High Court · (2026) 04 TP CK 0372

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High Courts01 Apr 2026Dismissed

Ujjala Rani Paul Vs Agartala Municipal Corporation & Ors

Tripura High Court · (2026) 04 TP CK 0371

Tripura State Civil Services (Revised Pension) Rules, 2017 - Rule 49Central Civil Services (Pension) Rules, 1972 - Rule 8Constitution Of India, 1950 - Article 309

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High Courts01 Apr 2026