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Search 11,88,173 Indian judgments.

11,88,173 judgments in All Courts · page 273 of 59,409

High Courts12 Jun 2026Disposed Of

Maheshbhai Shivarambhai Sadhu Vs State Of Gujarat & Ors

Gujarat High Court · (2026) 06 GUJ CK 0675

Code Of Criminal Procedure, 1973-Section 2(wa), 200, 372, 374, 378, 378(4)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413, 419Negotiable Instruments Act, 1881-Section 138, 143

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High Courts12 Jun 2026Disposed Of

Rameshbhai Mavjibhai Bodar Vs State Of Gujarat & Anr

Gujarat High Court · (2026) 06 GUJ CK 0674

Code Of Criminal Procedure, 1973-Section 2(wa), 200, 372, 374, 378, 378(4)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413, 419Negotiable Instruments Act, 1881-Section 138, 143

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High Courts12 Jun 2026Disposed Of

Shalini Gupta And Another Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2026) 06 UK CK 0670

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High Courts12 Jun 2026Dismissed

Rajendra Singh Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2026) 06 UK CK 0668

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High Courts12 Jun 2026Disposed Of

MS Madan Mohan Tiwari Vs Commissioner State Goods And Services Tax And Another

Uttarakhand High Court · (2026) 06 UK CK 0667

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High Courts12 Jun 2026Disposed Of

Sanjay Aggarwal Vs Commissioner State Goods And Services Tax And Another

Uttarakhand High Court · (2026) 06 UK CK 0666

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High Courts12 Jun 2026Disposed Of

New India Assurance Co. Ltd. Vs Listra Nongrum & Ors.

Meghalaya High Court · (2026) 06 MEG CK 0664

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High Courts12 Jun 2026Disposed Of

Hills Cement Company Limited & Ors Vs Union Of India & Ors

Meghalaya High Court · (2026) 06 MEG CK 0663

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High Courts12 Jun 2026Disposed Of

Ristarland Chyne Vs Khasi Hills Autonomous District Council & Ors

Meghalaya High Court · (2026) 06 MEG CK 0662

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High Courts12 Jun 2026Disposed Of

T N Tyagraj Vs State Of Karnataka & Ors

Karnataka High Court · (2026) 06 KAR CK 0659

Karnataka Municipal Corporations Act, 1976 - Section 321, 321(3), 443A

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High Courts12 Jun 2026Disposed Of

Prathap. S Vs Greater Bengaluru Authority Represented By Its Chief Commissioner, N.R. Square, Bengaluru - 560002 & Ors

Karnataka High Court · (2026) 06 KAR CK 0658

Greater Bengaluru Governance Act, 2024 - Section 243[2], 243(3)(c), 243(d), 243(3)(e)

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High Courts12 Jun 2026Dismissed

Pooja Yadav Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0649

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 316(5)Indian Penal Code, 1860-Section 409

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High Courts12 Jun 2026Disposed Of

Muskan And Another Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0648

Constitution Of India, 1950-Article 21, 226, 227

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High Courts12 Jun 2026Disposed Of

Arun Gaur And Another Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0647

Constitution Of India, 1950-Article 21, 226, 227

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High Courts12 Jun 2026Disposed Of

Priya And Another Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0646

Constitution Of India, 1950-Article 21, 226, 227

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High Courts12 Jun 2026Disposed Of

Amandeep Sharma And Another Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0645

Constitution Of India, 1950-Article 226, 227

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High Courts12 Jun 2026Disposed Of

Monika And Another Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0644

Constitution Of India, 1950-Article 21, 226, 227

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High Courts12 Jun 2026Disposed Of

Sheenu And Another Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0643

Constitution Of India, 1950-Article 21

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High Courts12 Jun 2026Disposed Of

Anupam Sharma @ Annu Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0642

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High Courts12 Jun 2026

Mohanraj Vs State

Madras High Court · (2026) 06 MAD CK 0635

Bharatiya Nyaya Sanhita, 2023-Section 269, 303(2), 326(a)Mines And Minerals (Development And Regulation) Act, 1957-Section 21(1)

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