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Search 11,85,135 Indian judgments.

11,85,135 judgments in All Courts · page 70 of 59,257

High Courts18 May 2026Disposed Of

Lovepreet Singh @ Lovely Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1051

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 15, 21, 27(A), 29, 37, 61, 67Official Secrets Act, 1923-Section 3, 4

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High Courts18 May 2026Disposed Of

Rajiv Kumar Alias Rajeev Kumar Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1050

Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 238, 307, 307(1)Arms Act, 1959-Section 25, 27

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High Courts18 May 2026Disposed Of

Rajpal Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1049

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Code Of Criminal Procedure, 1973-Section 438, 438(2)

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High Courts18 May 2026Dismissed

Surender Kumar Vs State Of Haryana And Ors

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1048

Code Of Criminal Procedure, 1973-Section 209, 323, 482Indian Penal Code, 1860-Section 147, 148, 149, 307, 323, 325, 326, 506

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High Courts18 May 2026Allowed

Nishu Singh Vs State Of Haryana And Ors

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1047

Code Of Criminal Procedure, 1973-Section 82, 482Environment Protection Act, 1986-Section 15, 17Indian Penal Code, 1860-Section 174A

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High Courts18 May 2026Disposed Of

Darshan Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1046

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21(c), 29, 37, 42, 50

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High Courts18 May 2026Partly Allowed

Ram Lal And Another Vs State Of Punjab And Another

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1045

Code Of Criminal Procedure, 1973-Section 155(2), 156(1), 320, 482Indian Penal Code, 1860-Section 120B, 415, 417, 418, 419, 420Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

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High Courts18 May 2026Dismissed

Shilpi Engineering Pvt. Ltd. And Others Vs Jaspal Singh

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1044

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Negotiable Instruments Act, 1881-Section 138, 142Code Of Criminal Procedure, 1973-Section 82, 82(1), 82(2), 84(a), 84(c), 84(2)(i)

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High Courts18 May 2026Dismissed

Voluntary Association For Social Upliftment (VASU) Vs State Of Meghalaya & Ors

Meghalaya High Court · (2026) 05 MEG CK 0923

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High Courts18 May 2026Dismissed

M. B. Faisal Vs State Of Kerala Represented By Its Secretary To Government

High Court Of Kerala · (2026) 05 KL CK 0899

Constitution of India, 1950- Article 136, 226, 227Calicut University Act, 1975- Section 3, 7, 16, 21, 23Electricity Act, 2003- Section 82, 110, 111

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High Courts18 May 2026Dismissed

Rahiman Vs State Of Kerala

High Court Of Kerala · (2026) 05 KL CK 0897

Code of Criminal Procedure, 1973- Section 209Indian Penal Code, 1860- Section 376(2)(1), 376(2)(9)Protection of Children from Sexual Offences Act, 2012- Section 5(m), 6, 19, 42

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High Courts18 May 2026Disposed Of

Kannan Vs M/s Adisiva Enterprises Kallumthazham.P.O

High Court Of Kerala · (2026) 05 KL CK 0896

Code of Criminal Procedure, 1973- Section 357(3), 465, 465(2)Negotiable Instruments Act, 1881- Section 138

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High Courts18 May 2026Dismissed

Saleela A Vs Laila T.M. Manager, Thazhuthala Muslim U.P. School

High Court Of Kerala · (2026) 05 KL CK 0894

Constitution of India, 1950- Article 14, 16(1), 30(1), 226Kerala High Court Act, 1958- Section 5(i)Kerala Education Rules, 1959- Rule 44, 45, 45B

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High Courts18 May 2026Dismissed

T.M. Manju Gowreesankaram Vs Bar Council Of Kerala Represented By Its Special Secretary/Secretary-Incharge

High Court Of Kerala · (2026) 05 KL CK 0893

Constitution of India, 1950- Article 19(1)(g), 19(6)Advocates Act, 1961- Section 24, 24A, 26Kerala State Medical Practitioners Act, 2021- Section 30, 30(1), 30(3), 31(2), 36

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High Courts18 May 2026Partly Allowed

Suresh @ Kadakam Vs State Of Kerala

High Court Of Kerala · (2026) 05 KL CK 0892

Constitution of India, 1950- Article 20(1)Code of Criminal Procedure, 1973- Section 374, 428Indian Penal Code, 1860- Section 354, 375, 376, 376(2)(f), 377, 511

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High Courts18 May 2026Allowed

Renjini K.K Vs Mannancherry Grama Panchayat Mannacherry P.O., Alappuzha, Represented By Its Secretary

High Court Of Kerala · (2026) 05 KL CK 0891

National Highways Act 1956- Section 3A, 3GKerala Panchayat Raj Act, 1994- Section 220(b), 254, 271S, 271UKerala Municipality Act, 1994- Section 509

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High Courts18 May 2026Disposed Of

Karthik G Vs Varkala Municipality Represented By Its Secretary

High Court Of Kerala · (2026) 05 KL CK 0890

Kerala Municipalities Act, 1994- Section 492(3)

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High Courts18 May 2026Allowed

Wilfred Jose S/o Dennison Vs State Of Kerala

High Court Of Kerala · (2026) 05 KL CK 0889

Code of Criminal Procedure, 1973- Section 357(1)(b)Negotiable Instruments Act, 1881- Section 118, 138, 139

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High Courts18 May 2026Allowed

Naresh Kumar Vs Golf Link Finance And Resorts Pvt. Ltd. And Ors

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0819

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code Of Criminal Procedure, 1973-Section 360, 421(1), 446, 446(i), 446(2), 446(iii), 446(3), 446A, 448, 449, 482Code Of Criminal Procedure, 1898-Section 514, 514(5)

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High Courts18 May 2026Dismissed

Sanjeev Verma Vs State Of HP & Others

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0818

Indian Penal Code, 1860-Section 34, 120B, 279, 304(A), 307, 324, 326, 337, 341, 420, 452, 465, 467, 468, 471, 506Arms Act, 1959-Section 25Code Of Criminal Procedure, 1973-Section 320, 482

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