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Search 11,85,135 Indian judgments.

11,85,135 judgments in All Courts · page 88 of 59,257

High Courts12 May 2026Allowed

Clippy K. G. @ Clippy K. G. George Vs State Of Karnataka

Karnataka High Court · (2026) 05 KAR CK 0833

Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 126(2), 324(5), 329(3), 351(2), 352Arms Act, 1959 - Section 5, 25(1)(A), 27(1)

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High Courts12 May 2026Allowed

Mala Vs State Of Karnataka

Karnataka High Court · (2026) 05 KAR CK 0832

Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 109, 352

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High Courts12 May 2026Allowed

Minot Khongkai Vs State Of Karnataka

Karnataka High Court · (2026) 05 KAR CK 0831

Information Technology Act, 2008 - Section 66(C), 66(D)Information Technology Act, 2000 - Section 84BBharatiya Nyaya Sanhita, 2023 - Section 3(5), 61(2), 318(4), 319

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High Courts12 May 2026Disposed Of

Hoshiar Chand & Ors Vs State Of H.P. & Ors

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0809

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High Courts12 May 2026Disposed Of

Ramesh Kumar Vs State Of H.P. And Anr

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0808

Constitution Of India, 1950-Article 226

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High Courts12 May 2026Dismissed

Baby Rani Vs State Of Himachal Pradesh And Another

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0807

Himachal Pradesh Public Service Commission (Procedure And Transaction Of Business And Procedure For Conduct Of The Screening Tests/Examinations And Personality Tests Etc.) Rules, 2021-Rule 7(D)(iv), 7(D)(ix)

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High Courts12 May 2026Dismissed

Om-Cheeva Business (India) LLP And Anr Vs M/S Goel Motors

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0806

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Negotiable Instruments Act, 1881-Section 118, 138, 139Code Of Criminal Procedure, 1973-Section 482

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High Courts12 May 2026Allowed

Surinder Sharma And Others Vs Parveen Kalia & Another

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0805

Constitution Of India, 1950-Article 19(1)(a), 226Indian Penal Code, 1860-Section 120B, 228A, 328, 376, 499, 500, 501Code Of Criminal Procedure, 1973-Section 14, 14(2), 14(3), 15, 155(2), 156(1), 200, 202, 482

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High Courts12 May 2026Disposed Of

Abdul Rabbani @ Rabba Vs State Govt. Of Nct Of Delhi

Delhi High Court · (2026) 05 DEL CK 0651

Narcotic Drugs and Psychotropic Substances Act, 1985- Section 20

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High Courts12 May 2026Disposed Of

Sh Shovit Sharma And Ors Vs State (Gnct Of Delhi) And Anr.

Delhi High Court · (2026) 05 DEL CK 0650

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 354, 377, 406, 498A

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High Courts12 May 2026Disposed Of

Neeraj Bhalla & Ors Vs State Govt. Of Nct Of Delhi And Anr

Delhi High Court · (2026) 05 DEL CK 0649

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 482Indian Penal Code, 1860- Section 287, 288, 304A

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High Courts12 May 2026Disposed Of

Anshul Gupta Vs State (Nct Of Delhi) & Anr.

Delhi High Court · (2026) 05 DEL CK 0648

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 354, 354(D), 506

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High Courts12 May 2026Disposed Of

Amit Dhawan And Ors Vs State N C T Of Delhi And Anr

Delhi High Court · (2026) 05 DEL CK 0647

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

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High Courts12 May 2026Dismissed

Javed Ahmed Azmi Vs State And Ors

Delhi High Court · (2026) 05 DEL CK 0646

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 311Indian Penal Code, 1860- Section 408, 420

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High Courts12 May 2026Disposed Of

Aatif Khan & Ors Vs State Nct Of Delhi & Anr

Delhi High Court · (2026) 05 DEL CK 0645

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 406, 498ADowry Prohibition Act, 1961- Section 4

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High Courts12 May 2026Dismissed

M/s Rail Autocom Technologies Private Limited Vs Union Of India, Minstry Of Railways & Anr

Delhi High Court · (2026) 05 DEL CK 0626

Constitution of India, 1950- Article 14, 226

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High Courts12 May 2026Dismissed

Rajan Vs State

Delhi High Court · (2026) 05 DEL CK 0611

Code of Criminal Procedure, 1973- Section 389Indian Penal Code, 1860- Section 34, 342, 376(2)(g), 506

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Supreme Court12 May 2026Allowed

Santhosh Vs United India Insurance Company Ltd. And Anr

Supreme Court Of India · (2026) 05 SC CK 0464

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Supreme Court12 May 2026Allowed

Angelwoods Apartment Allottees Association Vs M Lalitha And Another

Supreme Court Of India · (2026) 05 SC CK 0436

Insolvency and Bankruptcy Code, 2016- Section 61, 61(2)National Company Law Appellate Tribunal Rules, 2016- Rule 14, 15, 22, 22(2), 26(2)

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Supreme Court12 May 2026Allowed

Project Director, National Highways Authority Of India Vs Alfa Remidis Ltd. And Others

Supreme Court Of India · (2026) 05 SC CK 0435

National Highways Act, 1956- Section 3A(1), 3G(1), 3G(5)Arbitration and Conciliation Act, 1996- Section 34, 34(2A), 37Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013- Section 26, 26(1), 26(1)(a), 26(1)(b), 27, 28

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