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Search 11,85,914 Indian judgments.

11,85,914 judgments in All Courts · page 217 of 59,296

High Courts09 Apr 2026Dismissed

Gayassudin Vs State Of Nct Of Delhi

Delhi High Court · (2026) 04 DEL CK 0143

Code of Criminal Procedure, 1973- Section 164Bharatiya Nyaya Sanhita, 2023- Section 69, 89, 115(2), 123, 351Protection of Children from Sexual Offences Act, 2012- Section 6

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High Courts09 Apr 2026Dismissed

Chander Shekhar Alias Chandu Vs State (Nct Of Delhi) & Anr.

Delhi High Court · (2026) 04 DEL CK 0142

Code of Criminal Procedure, 1973- Section 161Indian Penal Code, 1860- Section 34, 120B, 201, 302, 449

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High Courts09 Apr 2026Disposed Of

Sewaro Construction Company Vs State Of West Bengal & Ors

Calcutta High Court · (2026) 04 CAL CK 0062

West Bengal Goods And Services Tax Act, 2017-Section 73(9), 75(4), 75(11), 107

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High Courts09 Apr 2026Disposed Of

Ashok Traders & Anr Vs State Of West Bengal & Ors

Calcutta High Court · (2026) 04 CAL CK 0061

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High Courts09 Apr 2026Disposed Of

M/S. N. Goswamin Associates Vs Assistant Commissioner Of State Tax Jalpaiguri Charge & Ors

Calcutta High Court · (2026) 04 CAL CK 0060

West Bengal Goods And Services Tax Act, 2017-Section 73, 73(9), 75(4)

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High Courts09 Apr 2026Dismissed/ Disposed Of

JHM Import Export (P) Ltd Vs Asit Baran Dey And Others

Calcutta High Court · (2026) 04 CAL CK 0059

Code Of Civil Procedure, 1908-Section 80, Order 41 Rule 11Indian Partnership Act, 1932-Section 69Indian Contract Act, 1872-Section 202

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High Courts09 Apr 2026Dismissed

Sanjib Chowdhury & Anr Vs State Of West Bengal & Anr

Calcutta High Court · (2026) 04 CAL CK 0058

Indian Penal Code, 1860-Section 34, 302Arms Act, 1959-Section 22, 25, 27Evidence Act, 1872-Section 27

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High Courts09 Apr 2026Dismissed

MD. Farhad Zaman Vs Union Of India & Ors

Calcutta High Court · (2026) 04 CAL CK 0057

Border Security Force Rules, 1969-Rule 22Indian Penal Code, 1860-Section 120B, 420Prevention Of Corruption Act, 1988-Section 7, 7A, 8, 11(2)

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High Courts09 Apr 2026Disposed Of

Greego Drive Private Ltd. Vs State Of West Bengal & Ors

Calcutta High Court · (2026) 04 CAL CK 0056

Constitution Of India, 1950-Article 14, 32, 226

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High Courts09 Apr 2026Disposed Of

Swapan Kumar Dutta Vs State Of West Bengal & Ors

Calcutta High Court · (2026) 04 CAL CK 0055

West Bengal Motor Vehicles Rules, 1989-Rule 182, 182(1)(i)182(1)(ii)

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High Courts09 Apr 2026Disposed Of

Sanjay Prasad Koiree Vs Union Of India & Ors

Calcutta High Court · (2026) 04 CAL CK 0054

Constitution Of India, 1950-Article 14, 226

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High Courts09 Apr 2026Disposed Of

Sk. Karim Vs State Of West Bengal & Ors

Calcutta High Court · (2026) 04 CAL CK 0053

Constitution Of India, 1950-Article 14, 32, 226

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High Courts09 Apr 2026Dismissed/ Disposed Of

Madhab Chandra Basu Vs Safikul Molla

Calcutta High Court · (2026) 04 CAL CK 0052

Code Of Civil Procedure, 1908-Section, Order 41 Rule 11Registration Act, 1908-Section 17, 17(1)(b), 49Indian Stamp Act, 1899-Section 33, 35, 36

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High Courts09 Apr 2026

Sheeraj Projects Private Limited & Ors Vs Administration Of The Union Territory Of Andaman And Nicobar Islands & Ors

Calcutta High Court · (2026) 04 CAL CK 0050

Transfer Of Property Act, 1882-Section 105

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High Courts09 Apr 2026Disposed Of

Principal Commissioner Of Customs Preventive Vs Litan Karmakar Proprietor Of Ms Litan Karmakamar

Calcutta High Court · (2026) 04 CAL CK 0049

Customs Act, 1962-Section 110, 123

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High Courts08 Apr 2026Disposed Of

Jaan Mohd Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1631

Constitution Of India, 1950-Article 226, 227Electricity Act, 2003.-Section 126, 135

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High Courts08 Apr 2026Dismissed

Jaspreet Singh Vs State Of Punjab & Others

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1630

Constitution Of India, 1950-Article 226, 227

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High Courts08 Apr 2026Disposed Of

Pushpa Devi And Another Vs Deputy Commissioner Hisar And Others

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1629

Constitution Of India, 1950-Article 226, 227Maintenance And Welfare Of Parents And Senior Citizens Act, 2007-Section 22, 22(1), 21(23), 22(2), 23

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High Courts08 Apr 2026Disposed Of

Sarita Vs Appellate Tribunal Cum Deputy Commissioner, Palwal And Others

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1628

Constitution Of India, 1950-Article 226, 227Maintenance And Welfare Of Parents And Senior Citizens Act, 2007-Section 7, 15, 23

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High Courts08 Apr 20262025 (Bhdr. 13

Usha Rani And Others Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1627

Constitution Of India, 1950-Article 226, 227, 243P(g), 243THaryana Municipal Corporation Delimitation of Ward Rules, 1994-Rule 3Haryana Municipal Corporation Act, 1994-Section 6, 11(8)

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