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Search 11,85,135 Indian judgments.

11,85,135 judgments in All Courts · page 24 of 59,257

High Courts05 Jun 2026Allowed

S.Manjula Vs State Of Tamil Nadu And Others

Madras High Court · (2026) 06 MAD CK 0230

Tamil Nadu Prevention Of Dangerous Activities Of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders And Slum- Grabbers, Act, 1982-Section 2(e)Code Of Criminal Procedure, 1973-Section 167(2)

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High Courts05 Jun 2026

Krishna @ Varun Vs Inspector Of Police

Madras High Court · (2026) 06 MAD CK 0229

Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(A), 20(b)(ii) (B), 22(c), 29(1)Bharatiya Nyaya Sanhita, 2023-Section 269

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High Courts05 Jun 2026

Saiprashant Vs State

Madras High Court · (2026) 06 MAD CK 0228

Bharatiya Nyaya Sanhita, 2023-Section 269, 309(4), 311

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High Courts05 Jun 2026

Kunal Kishore Das Vs State Of Odisha & Others

Orissa High Court · (2026) 06 OHC CK 0226

Minerals Concession Rules, 2016-Section Rule 12(10)Mines And Minerals (Development And Regulation) Act, 1957-Section 21(5)

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High Courts05 Jun 2026Disposed Of

Amit Kumar Mahakud @ Kanhu Vs State Of Odisha

Orissa High Court · (2026) 06 OHC CK 0225

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High Courts05 Jun 2026Dismissed

Directorate General Of Gst Intelligence Vs Girish Sachdeva

Delhi High Court · (2026) 06 DEL CK 0199

Code of Criminal Procedure, 1973- Section 438, 482Central Goods and Services Tax Act, 2017- Section 70, 132, 133, 135, 135A, 136, 174

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High Courts05 Jun 2026Dismissed

CGST Delhi South Vs Abhinav Bardhan

Delhi High Court · (2026) 06 DEL CK 0198

Code of Criminal Procedure, 1973- Section 438, 482Central Goods and Services Tax Act, 2017- Section 70, 132, 133, 135, 135A, 136, 174

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High Courts05 Jun 2026Dismissed

Directorate General Of Gst Intelligence Vs Harish Sachdeva

Delhi High Court · (2026) 06 DEL CK 0197

Code of Criminal Procedure, 1973- Section 438, 482Central Goods and Services Tax Act, 2017- Section 70, 132, 133, 135, 135A, 136, 174

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High Courts05 Jun 2026Allowed

Karam Chand Vs State Of HP

High Court Of Himachal Pradesh · (2026) 06 SHI CK 0173

Constitution Of India, 1950-Article 21Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 80, 85, 108, 115(2), 351(2)Bharatiya Sakshya Adhiniyam, 2023-Section 117

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High Courts05 Jun 2026Allowed