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Search 11,85,147 Indian judgments.

11,85,147 judgments in All Courts · page 208 of 59,258

High Courts31 Mar 2026Disposed Of

In Reference (Suo Moto) Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 03 MP CK 0904

Constitution Of India, 1950-Article 21, 226Bharatiya Nyaya Sanhita, 2023-Section 64(2)(m), 127(3), 351(3)Madhya Pradesh Freedom Of Religion Act, 2021-Section 3, 3(2), 4, 5

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High Courts31 Mar 2026Dismissed

Regional Manager, Food Corporation Of India Vs Mohandas

High Court Of Kerala · (2026) 03 KL CK 0771

Employees Compensation Act, 1923- Section 10, 10(1)

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High Courts31 Mar 2026Disposed Of

N.Prakash Vs State Of Kerala

High Court Of Kerala · (2026) 03 KL CK 0770

Constitution of India, 1950- Article 13, 13(1), 13(2), 163, 163(1), 164, 164(1), 164(4), 190, 191, 191(1)(e), 192, 193, 246, 368, 371D(5)Kerala Lok Ayukta Act, 1999- Section 1, 2, 3, 4, 7, 8, 9, 10, 11, 11(3), 12, 12(1), 12(3), 12(4), 12(5), 12(7), 14, 14(1), 14(2), 18, 19, 22Lokpal and Lokayuktas Act, 2013- Section 24, 32, 48, 63

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High Courts31 Mar 2026Dismissed

M/s Concilium Marine Group A B Vs Sharath Thazhathe Veedu

High Court Of Kerala · (2026) 03 KL CK 0769

Code of Civil Procedure, 1908- Order 21 Rule 10Arbitration and Conciliation Act, 1996- Section 7(1)(b)(ii), 7(2), 11, 34(2)(b)(ii), 37, 42, 44, 44(a), 47, 47(1), 47(1)(a), 47(1)(b), 48, 48(1), 48(1)(a), 48(2), 48(2)(a), 48(2)(b)

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Tribunals and Commissions30 Mar 2026Allowed

DEN Networks Limited Vs Bacchu Cable Network

Telecom Disputes Settlement And Appellate Tribunal · (2026) 03 TDSAT CK 1487

Telecom Regulatory Authority of India Act, 1997- Section 14, 14AEvidence Act, 1872- Section 102

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Tribunals and Commissions30 Mar 2026Allowed

Den Network Ltd Vs Sahara India TV Network

Telecom Disputes Settlement And Appellate Tribunal · (2026) 03 TDSAT CK 1486

Telecom Regulatory Authority of India Act, 1997- Section 14, 14ACable Television Networks (Regulation) Act, 1995- Section 3Evidence Act, 1872- Section 65B, 102

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High Courts30 Mar 2026Disposed Of

Branch Manager, National Insurance Co. Ltd. Vs Sarita Gupta And Another

Sikkim High Court · (2026) 03 SIK CK 1288

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High Courts30 Mar 2026

Dhanesh Gupta Alias Dhanesh Kumar Gupta Vs Divisional Manager, National Insurance Company Limited & Ors

Sikkim High Court · (2026) 03 SIK CK 1287

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High Courts30 Mar 2026

Alfred Karthak Vs District Collector-Cum-Chairman Disaster Management & Ors.

Sikkim High Court · (2026) 03 SIK CK 1286

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High Courts30 Mar 2026

Suresh Kumar Mittal Vs Union Of India & Anr

Sikkim High Court · (2026) 03 SIK CK 1285

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High Courts30 Mar 2026Disposed Of

Vinod Kumar Vs Permanent Lok Adalat (Public Utility Services), UT Chandigarh And Others

Punjab And Haryana At Chandigarh · (2026) 03 P&H CK 1249

Constitution Of India, 1950-Article 226, 227Public Premises (Eviction Of Unauthorised Occupants) Act, 1971-Section 5

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High Courts30 Mar 2026Disposed Of

M/S Harwinder Singh Contractor Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2026) 03 P&H CK 1248

Constitution Of India, 1950-Article 226, 227

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High Courts30 Mar 2026Disposed Of

Harjit Singh Brar Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2026) 03 P&H CK 1247

Constitution Of India, 1950-Article 226, 227

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High Courts30 Mar 2026Dismissed

Dr. Jaspal Singh Aujla Vs Dr. BR Ambedkar National Institute Of Technology & Ors

Punjab And Haryana At Chandigarh · (2026) 03 P&H CK 1246

Constitution Of India, 1950-Article 226

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High Courts30 Mar 2026Disposed Of

Satnam Singh Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2026) 03 P&H CK 1245

Constitution Of India, 1950-Article 226

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High Courts30 Mar 2026Disposed Of

Gauri Buildcon Pvt Ltd Vs Haryana School Shiksha Pariyojna Parishad

Punjab And Haryana At Chandigarh · (2026) 03 P&H CK 1244

Constitution Of India, 1950-Article 226

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High Courts30 Mar 2026

Dr. Dev Raj Sharma And Another Vs Guru Angad Dev Veterinary & Animal Science University, Ludhiana And Others

Punjab And Haryana At Chandigarh · (2026) 03 P&H CK 1243

Constitution Of India, 1950-Article 226, 227Code Of Civil Procedure, 1908-Section 151

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High Courts30 Mar 2026

Prof. R.C. Dhand Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2026) 03 P&H CK 1242

Constitution Of India, 1950-Article 226, 227

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High Courts30 Mar 2026Dismissed

Gemini Consulting Services India Pvt. Ltd., Bhubaneswar Vs Security Printing And Minting Corporation Of India Limited, New Delhi And Others

Orissa High Court · (2026) 03 OHC CK 1103

Constitution Of India, 1950-Article 226, 226(2)

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High Courts30 Mar 2026Disposed Of

Parbati Das Vs Collector, Balasore And Others

Orissa High Court · (2026) 03 OHC CK 1102

Constitution Of India, 1950-Article 226, 227Orissa Maintenance And Welfare Of Parents And Senior Citizen Rules, 2009-Rule 19Maintenance And Welfare Of Parents And Senior Citizens Act, 2007-Section 2, 7, 12, 16, 16(1)

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