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Search 11,85,135 Indian judgments.

11,85,135 judgments in All Courts · page 60 of 59,257

High Courts21 May 2026Allowed

Dheeraj V Vs State Of Karnataka

Karnataka High Court · (2026) 05 KAR CK 0851

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 20(b)(ii)A, 21(a), 22(c), 23(a)

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High Courts21 May 2026Disposed Of

Niac Ltd Vs Kanchan & Ors

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0827

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High Courts21 May 2026Dismissed

Palas Ram & Ors Vs State Election Commission & Ors

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0826

Constitution Of India, 1950-Article 326Himachal Pradesh Panchayati Raj (Election Rules), 1994-Rule 13, 14, 15, 16, 17, 18, 18(5), 19, 20, 20(4), 21, 22, 23, 24, 24(3), 32Representation Of People Act, 1950-Section 22, 23(3)

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High Courts21 May 2026Disposed Of

Ramneet Kaur @ Doli Vs State Of HP & Anr

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0825

Constitution Of India, 1950-Article 226Bharatiya Nyaya Sanhita, 2023-Section 305, 331(3)Code Of Criminal Procedure, 1973-Section 155(2), 156(1), 482

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High Courts21 May 2026Disposed Of

Mohit Nariyal Vs State Of HP & Anr

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0824

Indian Penal Code, 1860-Section 279, 337, 338Motor Vehicles Act, 1988-Section 187

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High Courts21 May 2026Allowed

Ghanshyam Singh Vs Himachal Road Transport Corporation (HRTC) And Others

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0823

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High Courts21 May 2026Dismissed

Kamla Devi Vs Reshmu Devi

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0822

Code Of Civil Procedure, 1908-Section 100, 100(4)

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High Courts21 May 2026Allowed

Ramesh Chand Vs Jai Karan (Deceased) Through Lrs & Anr

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0821

Himachal Pradesh Tenancy And Land Reforms Act, 1972-Section 104, 104(1), 104(3), 104(iii), 104(5)

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High Courts21 May 2026Dismissed

Anjan Mahajan Vs Binta Devi & Ors

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0820

Constitution Of India, 1950-Article 21Code Of Civil Procedure, 1908-Section 115, 151, Order 7 Rule 11Code Of Criminal Procedure, 1973-Section 125, 397

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High Courts21 May 2026Disposed Of

Honey Kharbanda And Anr Vs State Nct Of Delhi And Anr

Delhi High Court · (2026) 05 DEL CK 0731

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 406, 498A

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High Courts21 May 2026Disposed Of

Nisha Chugh & Ors. Vs State Govt Of Nct Of Delhi And Ors

Delhi High Court · (2026) 05 DEL CK 0730

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 323, 341, 354, 506, 509

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High Courts21 May 2026Disposed Of

Karan Bisht @ Kuber & Ors. Vs State Govt Of Nct Of Delhi And Anr

Delhi High Court · (2026) 05 DEL CK 0729

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 406, 498A

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High Courts21 May 2026Disposed Of

Narendra Singh Nirwan Vs State Of Nct Of Delhi & Ors.

Delhi High Court · (2026) 05 DEL CK 0728

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High Courts21 May 2026Disposed Of

Rohit Lehra And Ors Vs State Nct Of Delhi And Anr

Delhi High Court · (2026) 05 DEL CK 0727

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Bharatiya Nyaya Sanhita, 2023- Section 118(1)Indian Penal Code, 1860- Section 406, 498A

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High Courts21 May 2026Disposed Of

Kartik Yadav Vs State & Ors

Delhi High Court · (2026) 05 DEL CK 0726

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 279

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High Courts21 May 2026Disposed Of

Rahul Sharma Alias Sonu & Anr. Vs State Govt Of Nct Of Delhi & Anr.

Delhi High Court · (2026) 05 DEL CK 0725

Indian Penal Code, 1860- Section 34, 308, 341, 506

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High Courts21 May 2026Disposed Of

Deepak & Ors Vs State (Nct Of Delhi) & Ors

Delhi High Court · (2026) 05 DEL CK 0724

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Bharatiya Nyaya Sanhita, 2023- Section 3(5), 110, 126(2), 351(2)Indian Penal Code, 1860- Section 34, 308, 341, 506

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High Courts21 May 2026Dismissed

Jalu Ram Vs Union Of India & Anr.

Delhi High Court · (2026) 05 DEL CK 0723

Constitution of India, 1950- Article 226Central Industrial Security Force Rules, 2001- Rule 26(4)

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High Courts21 May 2026Disposed Of

Vicky Vs Municipal Corporation Of Delhi And Ors.

Delhi High Court · (2026) 05 DEL CK 0722

Constitution of India, 1950- Article 226Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014- Section 21

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High Courts21 May 2026Disposed Of

Prof. Atul Kumar Mittal Vs Indian Institute Of Technology Delhi Through Its Registrar & Ors

Delhi High Court · (2026) 05 DEL CK 0721

Constitution of India, 1950- Article 141Sexual Harassment Of Women At Workplace (Prevention, Prohibition And Redressal) Act, 2013- Section 11, 12Institutes of Technology Act, 1961- Section 11, 25(a)

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