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Search 11,85,135 Indian judgments.

11,85,135 judgments in All Courts · page 22 of 59,257

High Courts05 Jun 2026Allowed

Danish Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 06 MP CK 0313

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 103(1), 249, 306

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High Courts05 Jun 2026Allowed

Suraj Ahirwar Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 06 MP CK 0312

Code Of Criminal Procedure, 1973-Section 439Bharatiya Nyaya Sanhita, 2023-Section 64, 64(1), 64(2)Protection Of Children From Sexual Offences Act, 2012-Section 5(L), 6

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High Courts05 Jun 2026Allowed

Kalu Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 06 MP CK 0311

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

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High Courts05 Jun 2026Allowed

Govind Pandey @ Khana Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 06 MP CK 0310

Code Of Criminal Procedure, 1973-Section 439Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 109(1), 310(2)

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High Courts05 Jun 2026Allowed

Ankush And Others @ Betu Kewat Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 06 MP CK 0309

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 305, 317(2), 331(4)

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High Courts05 Jun 2026Allowed

Nilofar Bee Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 06 MP CK 0308

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 103(1), 249, 306

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High Courts05 Jun 2026Allowed

Imran @ Abhishek Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 06 MP CK 0307

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 103(1), 249, 306

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High Courts05 Jun 2026Disposed Of

Naveen Agarwal Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2026) 06 UK CK 0278

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High Courts05 Jun 2026Allowed

Shubham Deb Vs State Of Meghalaya & Ors

Meghalaya High Court · (2026) 06 MEG CK 0277

Indian Penal Code, 1860 - Section 380Constitution Of India, 1950 - Article 21

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High Courts05 Jun 2026Disposed Of

Ambiya Begum Vs State Of Meghalaya & Ors

Meghalaya High Court · (2026) 06 MEG CK 0276

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High Courts05 Jun 2026

In Re: (Sou Motu): Illegal Mining Of Coal In The State Of Meghalaya Vs State Of Meghalaya & Ors

Meghalaya High Court · (2026) 06 MEG CK 0275

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High Courts05 Jun 2026Disposed Of

Naland I. Dhar Vs Jaintia Hills Autonomous District Council & Ors

Meghalaya High Court · (2026) 06 MEG CK 0274

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High Courts05 Jun 2026Disposed Of

Union Of India & Ors Vs Veena Dhoundiyal

Meghalaya High Court · (2026) 06 MEG CK 0273

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High Courts05 Jun 2026Disposed Of

Anowar Hussain Vs State Of Meghalaya & Ors

Meghalaya High Court · (2026) 06 MEG CK 0272

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High Courts05 Jun 2026Dismissed

Renuka & Ors Vs Mohammed Sadiq & Ors

Karnataka High Court · (2026) 06 KAR CK 0267

Motor Vehicles Act, 1988 - Section 166

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High Courts05 Jun 2026Allowed

Bharathi & Ors Vs Janakamma & Ors

Karnataka High Court · (2026) 06 KAR CK 0264

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High Courts05 Jun 2026Dismissed

Devangana Kalita Vs State Of Delhi Nct

Delhi High Court · (2026) 06 DEL CK 0259

Constitution of India, 1950- Article 21, 226, 227Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528, 529Code of Criminal Procedure, 1973- Section 91, 102(3), 156(3), 161, 161(3), 164, 170(2), 173, 173(1), 173(5), 173(6), 207, 208, 439

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High Courts05 Jun 2026Allowed/Dismissed/ Disposed Of

Gurpal Singh And Others Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0258

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439

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High Courts05 Jun 2026Allowed

Baljinder Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0257

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 482,482(2)Code Of Criminal Procedure, 1973-Section 438Indian Penal Code, 1860-Section 408

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High Courts05 Jun 2026Allowed

Jaskaran Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0256

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 482, 482(2)Code Of Criminal Procedure, 1973-Section 438

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