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Search 11,85,819 Indian judgments.

11,85,819 judgments in All Courts · page 216 of 59,291

High Courts08 Apr 2026Allowed/ Disposed Of

Akash @ Akku Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 0258

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183, 483Bharatiya Nyaya Sanhita, 2023-Section 64(1), 64(2), 87, 137(2)Protection Of Children From Sexual Offences Act, 2012-Section 3, 4, 5L, 6

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High Courts08 Apr 2026Allowed/ Disposed Of

Om @ Tomy Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 0257

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183, 483Bharatiya Nyaya Sanhita, 2023-Section 64(1), 64(2), 87, 96, 137(2)Protection Of Children From Sexual Offences Act, 2012-Section 3, 4, 5L, 6

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High Courts08 Apr 2026Disposed Of

Sanjay Nayak And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 0256

State Bank Of India Officers' Service Rules, 1992-Rule 50(4), 51(1)Madhya Pradesh Municipal Corporation Act, 1956-Section 82(2), 307Madhya Pradesh Society Registrikaran Adhiniyam, 1973-Section 32

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High Courts08 Apr 2026Allowed

Nazeeb Ahmed Khan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 0255

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(2), 480(3), 482Indian Penal Code, 1860-Section 34, 406, 409, 420

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High Courts08 Apr 2026

Narendra Jain Vs Smt. Pushpa Jha And Others

Madhya Pradesh High Court · (2026) 04 MP CK 0254

Income Tax Act, 1961-Section 206C, 269SS, 269ST, 271DATransfer Of Property Act, 1882-Section 52

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High Courts08 Apr 2026Disposed Of

Hariram Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 0253

Land Acquisition Act, 1894-Section 48(1)

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High Courts08 Apr 2026Disposed Of

Ramprasad @ Panchu Jhariya Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 0252

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 323, 354

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High Courts08 Apr 2026Allowed

Aman Sonkar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 0251

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 119(1), 119(2), 296A, 351(3)

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High Courts08 Apr 2026Allowed

Yash Sukhwani Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 0250

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(w), 3(i), 3(2)(v), 14A(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 54, 69, 115(2), 352, 351(2)

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High Courts08 Apr 2026Allowed

In Reference (Suo Moto) Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 0249

Protection Of Children From Sexual Offences Act, 2012-Section 5(j)(ii), 6Medical Termination Of Pregnancy Act, 1971-Section 3, 3(2), 4, 5(1)

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High Courts08 Apr 2026Dismissed

Priyanka Sharma And Others Vs State Of Himachal Pradesh And Another

High Court Of Himachal Pradesh · (2026) 04 SHI CK 0202

Constitution Of India, 1950-Article 309

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High Courts08 Apr 2026Disposed Of

State Of H.P. & Others Vs Mars Bottlers Una & Another

High Court Of Himachal Pradesh · (2026) 04 SHI CK 0201

Constitution Of India, 1950-Article 226Punjab Distillery Rules, 1932-Rule 7, 9.7(1), 9.7(2)Himachal Pradesh Excise Act, 2011-Section 39, 39III, 39IV, 43, 44, 66, 67

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High Courts08 Apr 2026Dismissed

Madan Lal And Others Vs State Of Himachal Pradesh And Another

High Court Of Himachal Pradesh · (2026) 04 SHI CK 0200

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High Courts08 Apr 2026Dismissed

Naresh Kumar Vs J&K Special Tribunal

Jammu And Kashmir High Court · (2026) 04 J&K CK 0172

Constitution of India, 1950- Article 226Agrarian Reforms Act, 1976- Section 4J&K Tenancy Act, 2012- Section 41, 104

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High Courts08 Apr 2026Disposed Of

Kirpal Singh Vs Govt. of Jammu and Kashmir

Jammu And Kashmir High Court · (2026) 04 J&K CK 0171

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High Courts08 Apr 2026Dismissed

Assistant Director, Directorate of Enforcement Vs Yatin Yadav

Jammu And Kashmir High Court · (2026) 04 J&K CK 0170

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 483, 582Prevention Of Money-Laundering Act, 2002- Section 24, 45, 50Indian Penal Code, 1860- Section 120(B), 420

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High Courts08 Apr 2026Dismissed

Khalid Latif Butt Vs UT of J&K

Jammu And Kashmir High Court · (2026) 04 J&K CK 0169

Constitution of India, 1950- Article 21Unlawful Activities (Prevention) Act, 1967- Section 17, 18, 20, 21, 38, 40, 43(D)(5)

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High Courts08 Apr 2026Disposed Of

Ram Pyari Vs UT Of J&K

Jammu And Kashmir High Court · (2026) 04 J&K CK 0168

J & K Land Acquisition Act, 1994- Section 4(1)

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High Courts08 Apr 2026Dismissed

Uma Shankar Sharma Vs State (Govt. Of Nct) & Anr

Delhi High Court · (2026) 04 DEL CK 0141

Constitution of India, 1950- Article 226, 227Industrial Disputes Act, 1947- Section 11A, 25F

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High Courts08 Apr 2026Dismissed

Christian Michel James Vs Union Of India And Ors.

Delhi High Court · (2026) 04 DEL CK 0140

Constitution of India, 1950- Article 21, 32, 223, 237, 245, 253, 399Indian Penal Code, 1860- Section 120B, 415, 420, 467Prevention of Corruption Act, 1988- Section 7, 8, 9, 12, 13(1)(d), 13(2)

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