JUDGMENT DATABASE

Search 11,85,135 Indian judgments.

11,85,135 judgments in All Courts · page 4 of 59,257

High Courts12 Jun 2026Allowed

Rangaswamy @ Sujan Vs State Of Karnataka & Ors

Karnataka High Court · (2026) 06 KAR CK 0691

Bharatiya Nyaya Sanhita, 2023 - Section 64, 137(2), 183Protection Of Children From Sexual Offences Act, 2012 - Section 6Prohibition Of Child Marriage Act, 2006 - Section 9

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High Courts12 Jun 2026Disposed Of

M/S Progressive Construction Limited Vs State Of Manipur & Ors

Manipur High Court · (2026) 06 MAN CK 0689

Arbitration And Conciliation Act, 1996 - Section 11(6), 14, 15, 31(5)

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High Courts12 Jun 2026Disposed Of

K. Lamneithang Vaiphei Vs Union Of India & Ors.

Manipur High Court · (2026) 06 MAN CK 0687

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High Courts12 Jun 2026Disposed Of

Borsad Urban Co-Operative Credit Soicty Thro And39 Jayrajbhai Madhubhai Dalwadi Vs Rajeshkumar Thakorlal Bhatt & Anr

Gujarat High Court · (2026) 06 GUJ CK 0679

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

Shah Rajmal Champalal Vs State Of Gujarat & Anr

Gujarat High Court · (2026) 06 GUJ CK 0678

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

Prajapati Vijaybhai Melabhai Vs State Of Gujarat & Anr

Gujarat High Court · (2026) 06 GUJ CK 0677

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

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High Courts12 Jun 2026Disposed Of

Pravinbhai Naginbhai Patel Vs State Of Gujarat & Anr

Gujarat High Court · (2026) 06 GUJ CK 0676

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

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 2026

Anwar Ahmad Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2026) 06 UK CK 0669

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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

Abdul Rofique & Ors Vs State Of Meghalaya & Ors

Meghalaya High Court · (2026) 06 MEG CK 0661

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High Courts12 Jun 2026Disposed Of

C.N. Venkatesh & Ors Vs State Of Karnataka & Ors

Karnataka High Court · (2026) 06 KAR CK 0660

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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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