High Courts04 Jun 2026Disposed Of
Prathap N Vs L R Mahadevaswamy
Karnataka High Court · (2026) 06 KAR CK 0266
Code Of Criminal Procedure, 1973 - Section 372
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Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 25 of 59,257
High Courts04 Jun 2026Allowed
Thyagappa & Ors Vs Managing Director NGEF LTD. Karnataka State Industrial Investment And Development Corporation, Khanija Bhavan, Race Course Road, Bengaluru-560001
Karnataka High Court · (2026) 06 KAR CK 0265
High Courts04 Jun 2026Disposed Of
Lakshmani Kujur & Ors Vs State Of Chhattisgarh & Ors
Chhattisgarh High Court · (2026) 06 CHH CK 0263
High Courts04 Jun 2026Disposed Of
Neera Bai Vs State Of Chhattisgarh & Ors
Chhattisgarh High Court · (2026) 06 CHH CK 0262
High Courts04 Jun 2026Disposed Of
Rekha Trivedi & Ors Vs State Of Chhattisgarh & Ors
Chhattisgarh High Court · (2026) 06 CHH CK 0261
High Courts04 Jun 2026Disposed Of
Snigdha Gwal W/o Manish G. Yadav Vs State of Chhattisgarh & Ors
Chhattisgarh High Court · (2026) 06 CHH CK 0260
High Courts04 Jun 2026Dismissed
Dilawar Singh Vsc State Of U.P. And 3 Others
Allahabad High Court · (2026) 06 AHC CK 0250
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code Of Criminal Procedure, 1973-Section 200, 202, 244, 245, 246, 311Indian Penal Code, 1860-Section 406, 504, 506
High Courts04 Jun 2026Dismissed
M/S R.S. Contractors And Engineers Thru. Its Partner Sri Sumit Kumar And 2 Others Vs Debts Recovery Tribunal Lko. And 2 Others
Allahabad High Court · (2026) 06 AHC CK 0248
Constitution Of India, 1950-Article 226, 227Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002-Section 14, 17, 17(7)Recovery Of Debts And Bankruptcy Act, 1993-Section 19, 19(25)
High Courts04 Jun 2026Disposed Of
Tanu And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 06 UK CK 0221
High Courts04 Jun 2026Disposed Of
Sakshi Yadav And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 06 UK CK 0220
High Courts04 Jun 2026Disposed Of
Irfan And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 06 UK CK 0219
High Courts04 Jun 2026Disposed Of
Aishwary Joshi Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 06 UK CK 0218
High Courts04 Jun 2026
Adino Marboh Vs State Of Meghalaya & Ors
Meghalaya High Court · (2026) 06 MEG CK 0217
High Courts04 Jun 2026Disposed Of
Enamul Hoque Vs State Of Meghalaya & Ors
Meghalaya High Court · (2026) 06 MEG CK 0216
Bharatiya Nyaya Sanhita, 2023 - Section 57, 192, 196(a), 196(b), 196(c), 196(1), 197(1), 324(5)(6), 351(2), 352, 353(1)(b)(c)(2), 353(2)Meghalaya Maintenance Of Public Order Act, 1947 - Section 6A, 8, 8ABharatiya Nagarik Suraksha Sanhita, 2023 - Section 35(3)
High Courts04 Jun 2026
Tingus G. Marak Vs State Of Meghalaya & Ors
Meghalaya High Court · (2026) 06 MEG CK 0215
High Courts04 Jun 2026Dismissed
Ambiya Begum Vs State Of Meghalaya & Ors
Meghalaya High Court · (2026) 06 MEG CK 0214
High Courts04 Jun 2026Disposed Of
Dr. Hanmant Tippanna Pote & Ors Vs Vice Chancellor, Gulbarga University, Gnayana Ganga, Kalaburagi- 585102 & Ors
Karnataka High Court · (2026) 06 KAR CK 0212
High Courts04 Jun 2026Disposed Of
Amit S/O Nandkumar @ Siddeshwar Alamnur & Ors Vs Santoshi W/O Amit Alamnur
Karnataka High Court · (2026) 06 KAR CK 0211
High Courts04 Jun 2026Allowed
Naveen @ Naveen Vs State Of Karnataka
Karnataka High Court · (2026) 06 KAR CK 0208
Indian Penal Code, 1860 - Section 302
High Courts04 Jun 2026Disposed Of
Mattaparthi Chandra Sekhar, S/O.Subrahmanyam Vs Union Government Of India & Ors
Andhra Pradesh High Court · (2026) 06 AP CK 0207
Passport Act, 1967 - Section 6, 6(2)(f)Passport Rules 1980 - Rule 12Constitution Of India, 1950 - Article 21