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Search 12,28,363 Indian judgments.

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

High Courts05 Nov 2026Allowed

Soumi Yoosuf Vs Union Of India & Ors.

High Court Of Kerala · (2026) 11 KL CK 0577

Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988-Section 3(1), 3(2), 3(3), 9, 9(b), 9(c), 9(1)(f), 10, 10(2), 11, 12, 12(1)Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20(b)(ii)(A), 20(b)(ii)(B), 22(b), 29Constitution of India-Article 22(5), 20(3), 22(4)(a), 226, Part III
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High Courts05 Nov 2026Disposed Of

Ummer Vs The Station House Officer & Ors.

High Court Of Kerala · 2026 INSC 331

Protection of Children from Sexual Offences Act, 2012-Sections 5(8), 6, 7, 8, 9(l), 9(f), 10, 15(1)Indian Penal Code-Sections 354A(1)(i), 354A, 342, 509, 504, 376(2)Code of Criminal Procedure, 1973-Sections 482, 320
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High Courts05 Nov 2026Allowed

Renuka Vs Dileep Kumar

Jharkhand High Court · (2026) 11 JH CK 0580

Hindu Marriage Act-Section 13(1)(i-a)CPC-Order 8, 8 Rules 3 and 4, XLI Rule 27
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High Courts05 Nov 2026Dismissed

Manoj Kumar Vs Sneha Kumari

Jharkhand High Court · (2026) 11 JH CK 0585

Family Court Act, 1984-Section 19(1), 19, 7, 7(1)Hindu Marriage Act, 1955-Section 9, 13(1)Code of Civil Procedure-Section 96
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High Courts05 Nov 2026Allowed

Premlata Devi Vs Madhur Kumar Singh

Jharkhand High Court · (2026) 11 JH CK 0586

Family Court Act, 1984-Section 7, 7(1), 19, 19(1)Hindu Marriage Act, 1955-Section 9, 13, 13(1), 13(1)(ia), 13(1)(ib)IPC-Section 498A
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High Courts05 Nov 2026Allowed

Kumari Anjali Vs Vikash Choudhary

Jharkhand High Court · (2026) 11 JH CK 0587

Family Courts Act, 1984-Section 19(1), 7, 7(1), 19Hindu Marriage Act, 1955-Section 13(1)(i-a), 13(1)(i-b), 13(1)(ia), 13(1)(ib), 9, 13Code of Civil Procedure-Section 96
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High Courts05 Nov 2026Dismissed

Manoj Kumar Vs Sneha Kumari

Jharkhand High Court · (2026) 11 JH CK 0588

Family Courts Act-Section 7, 7(1), 19(1)Hindu Marriage Act, 1955-Section 9, 13(1)Code of Civil Procedure-Section 96
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High Courts05 Nov 2026Allowed

Premlata Devi Vs Madhur Kumar Singh

Jharkhand High Court · (2026) 11 JH CK 0596

Family Court Act, 1984-Section 7, 7(1), 19, 19(1)Hindu Marriage Act, 1955-Section 9, 13(1)(i-a), 13(1)(i-a)(i-b), 13(1)(ia), 13(1)(ia)(i-B), 13(1)(ib), Explanation to Section 13(1), Explanation part of Section 13IPC-Section 498A
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High Courts05 Nov 2026Dismissed

Mayank Kumar Vs Somya Kumari

Jharkhand High Court · (2026) 11 JH CK 0629

Family Courts Act, 1984-Section 7, 7(1), 19, 19(1)Hindu Marriage Act, 1955-Section 13(1)(i-a), 13(1)(iii)Evidence Act-Section 45, 146
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High Courts05 Nov 2026Dismissed

Mithilesh Kumar Vs Rita Devi

Jharkhand High Court · (2026) 11 JH CK 0634

Family Courts Act, 1984-Section 19(1), 7, 7(1), 19Hindu Marriage Act, 1955-Section 13(1)(1-A)(ii), 13(1-A)(ii), 9Indian Penal Code-Section 498A, 323, 506
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High Courts05 Nov 2026Dismissed

Chaturgun Rai Vs Geeta Rai

Jharkhand High Court · (2026) 11 JH CK 0636

Family Courts Act, 1984-Section 19 (1)Hindu Marriage Act-Section 13(1)(i-a), 13(1)(i-b), 13 (1) (i-a), 13 (i-b), 13(1)(i) (b)
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