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Search 11,85,135 Indian judgments.

11,85,135 judgments in All Courts · page 71 of 59,257

High Courts18 May 2026

Sai Enterprises Vs M/S AANDR Finance Pvt. Ltd. And Ors

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0817

Code Of Criminal Procedure, 1973-Section 256, 256(1), 311, 313, 362, 482Negotiable Instruments Act, 1881-Section 138, 143Bharatiya Nagarik Suraksha Sanhita, 2023-Section 279

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High Courts18 May 2026Dismissed

Akash Kumar Kochhar Vs State Of HP

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0816

Constitution Of India, 1950-Article 21Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 103, 111, 238, 249, 304(2), 336(2)Arms Act, 1959-Section 25, 27

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High Courts18 May 2026Dismissed

Nazima & Anr. Vs Ikrar Khan & Anr.

Delhi High Court · (2026) 05 DEL CK 0695

Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Order 16 Rule 14

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High Courts18 May 2026Allowed

National Board Of Examinations In Medical Sciences Vs Dr. Aditi Panwar And Others

Delhi High Court · (2026) 05 DEL CK 0694

Constitution of India, 1950- Article 14, 15, 15(4), 15(5), 16(1), 226Central Educational Institutions (Reservation in Admission) Act, 2006- Section 3, 4, 4(d)

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High Courts18 May 2026Allowed

Purnima & Ors Vs Union Of India

Delhi High Court · (2026) 05 DEL CK 0693

Railway Claims Tribunal Act, 1987- Section 23Railways Act, 1989- Section 123(c), 124A

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High Courts18 May 2026Dismissed

Varun Arora (IN JC) Vs State Of Nct Of Delhi

Delhi High Court · (2026) 05 DEL CK 0692

Bharatiya Nyaya Sanhita, 2023- Section 3(5), 318(4), 336(3), 340(2)

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High Courts18 May 2026Dismissed

Babu Lal Vs State (N.C.T.Of Delhi)

Delhi High Court · (2026) 05 DEL CK 0691

Indian Penal Code, 1860- Section 34, 302

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High Courts18 May 2026Allowed

Vishal Vs State Of Nct Of Delhi

Delhi High Court · (2026) 05 DEL CK 0690

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 179Bharatiya Nyaya Sanhita, 2023- Section 61(2), 310(2), 317(3)

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High Courts18 May 2026Allowed

Paras Nath & Ors. Vs State Of Delhi

Delhi High Court · (2026) 05 DEL CK 0689

Code of Criminal Procedure, 1973- Section 313Indian Penal Code, 1860- Section 34, 302, 307, 324Arms Act, 1959- Section 25, 27

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High Courts18 May 2026Dismissed

M/s CRI Limited Vs Pran Nath Mehta & Ors

Delhi High Court · (2026) 05 DEL CK 0688

Code of Civil Procedure, 1908- Section 34, Order 41Commercial Courts Act, 2015- Section 4, 12A, 13(1A)Transfer of Property Act, 1882- Section 106

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High Courts18 May 2026Dismissed

Sh. Nathoo Ram Jolly & Anr. Vs Rakhee Marwah

Delhi High Court · (2026) 05 DEL CK 0687

Constitution of India, 1950- Article 227Code of Civil Procedure, 1908-Order 8 Rule 1

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High Courts18 May 2026Dismissed

Suraj Mukhi Vs Kaptan Singh & Ors.

Delhi High Court · (2026) 05 DEL CK 0686

Code of Civil Procedure, 1908- Section 100Transfer of Property Act, 1882- Section 123Registration Act, 1908- Section 49

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High Courts18 May 2026Dismissed

Narender Kumar Gola Vs Kishitiz Goel & Anr

Delhi High Court · (2026) 05 DEL CK 0685

Code of Civil Procedure, 1908- Section 96, Order 41 Rule 1Contract Act, 1872- Section 62Evidence Act, 1872- Section 91, 92

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High Courts18 May 2026Dismissed

M/s Sethi Leasing And Finance Co. Through Its Proprietor Sh. Des Raj Sethi Vs Shiv Kumar Pasrija & Anr.

Delhi High Court · (2026) 05 DEL CK 0684

Code of Civil Procedure, 1908- Section 34, 96Negotiable Instruments Act, 188- Section 79

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High Courts18 May 2026Allowed

M/s BSES Yamuna Power Ltd Vs Vinod Kumar

Delhi High Court · (2026) 05 DEL CK 0683

Constitution of India, 1950- Article 14, 16, 226

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High Courts18 May 2026Disposed Of

Moolchand Khairati Ram Hospita Vs Vijender Singh & Ors

Delhi High Court · (2026) 05 DEL CK 0682

Constitution of India, 1950- Article 226Code of Civil Procedure, 1908- Section 151Industrial Disputes Act, 1947- Section 17B, 33A, 33(2)(b), 33(3), 33(C)(2)

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High Courts18 May 2026Dismissed