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Search 11,85,135 Indian judgments.

11,85,135 judgments in All Courts · page 5 of 59,257

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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High Courts12 Jun 2026

Nithishkumar Vs State

Madras High Court · (2026) 06 MAD CK 0634

Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 22(b), 29(1)Bharatiya Nyaya Sanhita, 2023-Section 269

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High Courts12 Jun 2026

Ramki Vs State

Madras High Court · (2026) 06 MAD CK 0633

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 194(3)(iii)Bharatiya Nyaya Sanhita, 2023-Section 80(2), 269

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High Courts12 Jun 2026

Balaji And Others Vs State

Madras High Court · (2026) 06 MAD CK 0632

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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High Courts12 Jun 2026Allowed

Sundar Rajan Vs State

Madras High Court · (2026) 06 MAD CK 0631

Indian Penal Code, 1860-Section 302Code Of Criminal Procedure, 1973-Section 317

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High Courts12 Jun 2026

Arun @ Gilli Arun Vs State

Madras High Court · (2026) 06 MAD CK 0630

Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(B), 29(1)Bharatiya Nyaya Sanhita, 2023-Section 269

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High Courts12 Jun 2026Disposed Of

Deepak Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 06 MP CK 0629

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Madhya Pradesh Excise Act, 1915-Section 34(2), 46

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High Courts12 Jun 2026Disposed Of

Kailash Chandra Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 06 MP CK 0628

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Madhya Pradesh Excise Act, 1915-Section 34(2)Evidence Act, 1872-Section 27

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High Courts12 Jun 2026Allowed

Pooran Adiwasi Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 06 MP CK 0627

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 184, 480(3), 483Indian Penal Code, 1860-Section 363, 366, 376(2)Protection Of Children From Sexual Offences Act, 2012-Section 5L, 6

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High Courts12 Jun 2026

Naeem Khan Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 06 MP CK 0626

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 14A, 15(A)

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High Courts12 Jun 2026Disposed Of

Subhash Ganwani Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 06 MP CK 0625

Motor Vehicles Act, 1988-Section 72, 74, 76, 79, 80, 87, 87(1)(c)

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