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12,28,363 judgments in All Courts · page 101 of 61,419

High Courts23 Oct 2026

Suneer S Vs State Of Kerala

High Court Of Kerala · (2026) 10 KL CK 3008

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c), 22(b), 29
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High Courts23 Oct 2026

Jijo M.J Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 10 KL CK 3007

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 296(b), 126(2), 115(2), 75(1)(ii), 74
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High Courts23 Oct 2026

Subin Vs The State Of Kerala & Anr.

High Court Of Kerala · (2026) 10 KL CK 3005

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 126(2), 115(2), 118(1), 118(2), 3(5)
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High Courts23 Oct 2026

Muhammed Ameer Vs State Of Kerala

High Court Of Kerala · (2026) 10 KL CK 3002

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Sections 376, 376(2)(n)Bharatiya Nyaya Sanhita, 2023-Sections 64, 64(m), 69, 318(4)
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High Courts23 Oct 2026

Sreejith Vs State Of Kerala

High Court Of Kerala · (2026) 10 KL CK 3001

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 64(1), 332(b)Protection of Children from Sexual Offences Act, 2012-Sections 8 read with 7, 4 read with 3, 6(1) read with 5(j)(ii), (l)
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High Courts23 Oct 2026

Mr. Suhaib M Vs The Registrar (District Judiciary) & Ors.

High Court Of Kerala · (2026) 10 KL CK 2999

Kerala Civil Services (Classification, Control and Appeal) Rules, 1960-Rule 15(3), 15(6)Central Civil Services (Classification, Control and Appeal) Rules, 1957-Rule 15(5)Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966-Rule 14(8)
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High Courts23 Oct 2026Allowed

Ashok Kumar Vs Bhupendra Kumar Lunkad & Ors.

Madhya Pradesh High Court · 2026 INSC 92

Code of Civil Procedure, 1908-Section 115, Order 7 Rule 11, 38, 39, 2(2)Arbitration and Conciliation Act, 1996-Section 2(1)(e), 34, 36, 36(2), 36(3), 37, 42, 47, 48Limitation Act, 1963-Article 136, 137
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High Courts23 Oct 2026Dismissed

Anjana Vs M/S Sulabh Syntex

Madhya Pradesh High Court · (2026) 10 MP CK 2991

Arbitration and Conciliation Act, 1996-Section 2(1)(h), 3(1), 31, 31(1), 31(5), 32, 32(1), 32(2), 33, 33(1), 33(4), 34, 34(1), 34(2), 34(3), 36, 36(1), 36(2), 36(3), 39(1), 39(2)Code of Civil Procedure, 1908General Causes Act-Section 27
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