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Search 11,86,429 Indian judgments.

11,86,429 judgments in All Courts · page 254 of 59,322

High Courts18 May 2026Partly Allowed

Suresh @ Kadakam Vs State Of Kerala

High Court Of Kerala · (2026) 05 KL CK 0892

Constitution of India, 1950- Article 20(1)Code of Criminal Procedure, 1973- Section 374, 428Indian Penal Code, 1860- Section 354, 375, 376, 376(2)(f), 377, 511

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High Courts18 May 2026Allowed

Renjini K.K Vs Mannancherry Grama Panchayat Mannacherry P.O., Alappuzha, Represented By Its Secretary

High Court Of Kerala · (2026) 05 KL CK 0891

National Highways Act 1956- Section 3A, 3GKerala Panchayat Raj Act, 1994- Section 220(b), 254, 271S, 271UKerala Municipality Act, 1994- Section 509

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High Courts18 May 2026Disposed Of

Karthik G Vs Varkala Municipality Represented By Its Secretary

High Court Of Kerala · (2026) 05 KL CK 0890

Kerala Municipalities Act, 1994- Section 492(3)

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High Courts18 May 2026Allowed

Wilfred Jose S/o Dennison Vs State Of Kerala

High Court Of Kerala · (2026) 05 KL CK 0889

Code of Criminal Procedure, 1973- Section 357(1)(b)Negotiable Instruments Act, 1881- Section 118, 138, 139

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High Courts18 May 2026Allowed

Naresh Kumar Vs Golf Link Finance And Resorts Pvt. Ltd. And Ors

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0819

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code Of Criminal Procedure, 1973-Section 360, 421(1), 446, 446(i), 446(2), 446(iii), 446(3), 446A, 448, 449, 482Code Of Criminal Procedure, 1898-Section 514, 514(5)

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High Courts18 May 2026Dismissed

Sanjeev Verma Vs State Of HP & Others

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0818

Indian Penal Code, 1860-Section 34, 120B, 279, 304(A), 307, 324, 326, 337, 341, 420, 452, 465, 467, 468, 471, 506Arms Act, 1959-Section 25Code Of Criminal Procedure, 1973-Section 320, 482

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High Courts18 May 2026

Sai Enterprises Vs M/S AANDR Finance Pvt. Ltd. And Ors

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0817

Code Of Criminal Procedure, 1973-Section 256, 256(1), 311, 313, 362, 482Negotiable Instruments Act, 1881-Section 138, 143Bharatiya Nagarik Suraksha Sanhita, 2023-Section 279

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High Courts18 May 2026Dismissed

Akash Kumar Kochhar Vs State Of HP

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0816

Constitution Of India, 1950-Article 21Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 103, 111, 238, 249, 304(2), 336(2)Arms Act, 1959-Section 25, 27

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High Courts18 May 2026Dismissed

Nazima & Anr. Vs Ikrar Khan & Anr.

Delhi High Court · (2026) 05 DEL CK 0695

Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Order 16 Rule 14

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High Courts18 May 2026Allowed

National Board Of Examinations In Medical Sciences Vs Dr. Aditi Panwar And Others

Delhi High Court · (2026) 05 DEL CK 0694

Constitution of India, 1950- Article 14, 15, 15(4), 15(5), 16(1), 226Central Educational Institutions (Reservation in Admission) Act, 2006- Section 3, 4, 4(d)

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High Courts18 May 2026Allowed