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Search 11,85,135 Indian judgments.

11,85,135 judgments in All Courts · page 32 of 59,257

High Courts03 Jun 2026Dismissed

State Of Himachal Pradesh Vs Rakesh Kumar & Anr

High Court Of Himachal Pradesh · (2026) 06 SHI CK 0051

Narcotic Drugs And Psychotropic Substances Act, 1985-Section 20, 42(2)Code Of Criminal Procedure, 1973-Section 161, 313

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High Courts03 Jun 2026Allowed/ Dismissed

Sanjeev Kumar Sharma And Others Vs State Of HP & Ors

High Court Of Himachal Pradesh · (2026) 06 SHI CK 0050

Constitution Of India, 1950-Article 226Code Of Criminal Procedure, 1973-Section 154, 154(1), 154(3), 155(2), 156(1), 156(3), 482Bharatiya Nyaya Sanhita, 2023-Section 115(2), 329(3), 351(2), 352

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High Courts03 Jun 2026Dismissed

Betu Ram Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2026) 06 SHI CK 0049

Juvenile Justice (Care And Protection Of Children) Rules, 2007- Rule 12Indian Penal Code, 1860-Section 376, 376(3), 506Protection Of Children From Sexual Offences Act, 2012-Section 5(J)(Ii, 6

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Tribunals and Commissions02 Jun 2026

Rinima Borah Agarwal vs. Mrs. India Inc.

Competition Commission Of India · (2026) 06 CCI CK 0407

Competition Act, 2002- Section 2(c), 3, 3(1), 3(3), 3(3)(b), 3(3)(c), 3(4)(a), 3(4)(b), 4, 4(2)(a), 4(2)(a)(i), 4(2)(b), 4(2)(b)(i), 4(2)(b), 4(2)(c), 4(2)(d), 19(1)(a), 19(4), 19(7), 26(1), 27(b)

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High Courts02 Jun 2026Dismissed

Rahul Yadav Vs State Of U.P. And Another

Allahabad High Court · (2026) 06 AHC CK 0325

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Negotiable Instruments Act, 1881-Section 118, 138, 139, 143A, 143A(1)Code Of Criminal Procedure, 1973-Section 251, 357, 421

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High Courts02 Jun 2026Disposed Of

Sangeetha K P Vs The Plantation Corporation Of Kerala Ltd

High Court Of Kerala · (2026) 06 KL CK 0289

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High Courts02 Jun 2026Allowed

Prasanth B Vs Hoysala Projects Private Limited

High Court Of Kerala · (2026) 06 KL CK 0288

Constitution of India, 1950- Articles 14, 19(1)(g), 226Code of Civil Procedure, 1908- Section 100Real Estate (Regulation and Development) Act, 2016- Section 3, 18, 18(1), 18(1)(a), 19(4), 31, 43, 43(5), 58, 58(1), 84

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High Courts02 Jun 2026Dismissed

High Court Of Kerala Vs Aneena Joseph

High Court Of Kerala · (2026) 06 KL CK 0287

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High Courts02 Jun 2026Dismissed

Mary James Vs Gigi Jose And Another

High Court Of Kerala · (2026) 06 KL CK 0286

Negotiable Instruments Act, 1881- Section 87, 138, 139

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High Courts02 Jun 2026Dismissed

Puthur Service Co-Operative Bank Ltd.No. 345 Vs Sethumadhavan

High Court Of Kerala · (2026) 06 KL CK 0285

Kerala Co operative Societies Act, 1969- Section 69, 100

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High Courts02 Jun 2026Disposed Of

Rajesh Kumar Mohanty @ Raju Vs State Of Odisha

Orissa High Court · (2026) 06 OHC CK 0227

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21(b), 29(1), 37

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High Courts02 Jun 2026Allowed

Ranjeet Singh @ Jeetu Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0128

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 238(c), 345(3)Narcotic Drugs And Psychotropic Substances Act, 1985-Section 15C, 27, 27A, 29, 37, 67

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High Courts02 Jun 2026Allowed

Tarun Kumar Sachdeva Vs Joginder Singh And Another

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0127

Negotiable Instruments Act, 1881-Section 138Code Of Criminal Procedure, 1973-Section 315

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High Courts02 Jun 2026Disposed Of

Ajay Kumar Vs State Of Haryana And Anr

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0126

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code Of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 34, 307, 323, 341, 506

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High Courts02 Jun 2026Allowed

Satyawan @Satywan & Anr Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0125

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Bharatiya Nyaya Sanhita, 2023-Section 110, 115, 118(1), 190, 191(3), 351(2)Code Of Criminal Procedure, 1973-Section 319

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High Courts02 Jun 2026Dismissed

Jaspal Singh @ Goldy Vs Union Of India

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0124

Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 8A, 18, 21, 23, 25, 27A, 27B, 28, 29, 37, 60, 62

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High Courts02 Jun 2026Dismissed

Rajveer Singh @ Rahul Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0123

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35, 482Bharatiya Nyaya Sanhita, 2023-Section 61(2), 304, 316(2), 318(4)

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High Courts02 Jun 20262024 SCC Online SC 4354

Manish Lal @ Nagpal Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0122

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 109, 310(2), 311, 317(2), 341(2)

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High Courts02 Jun 2026Allowed

Pardeep Kumar Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0121

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 109, 115(2), 126(2), 190, 191(3), 351(2)

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High Courts02 Jun 2026Allowed

Rohit Kumar Gupta Vs State Of Punjab Through State Tax Officer

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0120

Constitution Of India, 1950-Article 21, 22Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35, 483Punjab Goods And Services Tax Act, 2017-Section 132, 132(1), 132(1)(c)(i), 132(1)(l)(i), 132(5)

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