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12,31,517 judgments in All Courts · page 1,293 of 61,576

Supreme Court03 Jun 2026Allowed

Shephali Chakraborty Vs State Of West Bengal

Supreme Court Of India · (2026) 06 SC CK 0091

Constitution of India, 1950- Article 14, 15(3), 20(1), 21, 22(3), 22(4), 22(5), 22(6), 22(7)Code of Civil Procedure, 1908- Order 32Bharatiya Nagarik Suraksha Sanhita, 2023- Section?35(7), 46
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High Courts03 Jun 2026Dismissed

Bijender Singh Vs Chander Bhan

Delhi High Court · (2026) 06 DEL CK 0090

Code of Civil Procedure, 1908- Section 96, Order 20 Rule 12, Order 22 Rule 12Hindu Succession Act, 1956- Section 8
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High Courts03 Jun 2026Dismissed

Kailash Chand & Anr. Vs Adesh Kumar Barua

Delhi High Court · (2026) 06 DEL CK 0089

Code of Civil Procedure, 1908- Section 96, 151, Order 12 Rule 6Transfer of Property Act, 1882- Section 53A, 54Registration Act, 1908- Section 17(1)(A)
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High Courts03 Jun 2026Disposed Of

Sukhvinder Singh & Anr Vs State Of HP & Anr

High Court Of Himachal Pradesh · (2026) 06 SHI CK 0054

Constitution Of India, 1950-Article 226Indian Penal Code, 1860-Section 34, 201, 423, 427, 448, 454, 506Code Of Criminal Procedure, 1973-Section 155(2), 156(1), 227, 482
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High Courts03 Jun 2026Dismissed

UCO Bank Vs State Of HP & Ors

High Court Of Himachal Pradesh · (2026) 06 SHI CK 0052

Constitution Of India, 1950-Article 226Bharatiya Nyaya Sanhita, 2023-Section 302, 316(5)Code Of Criminal Procedure, 1973-Section 155(2), 156(1), 482
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High Courts03 Jun 2026Allowed/ Dismissed

Sanjeev Kumar Sharma And Others Vs State Of HP & Ors

High Court Of Himachal Pradesh · (2026) 06 SHI CK 0050

Constitution Of India, 1950-Article 226Code Of Criminal Procedure, 1973-Section 154, 154(1), 154(3), 155(2), 156(1), 156(3), 482Bharatiya Nyaya Sanhita, 2023-Section 115(2), 329(3), 351(2), 352
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High Courts03 Jun 2026Dismissed

Betu Ram Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2026) 06 SHI CK 0049

Juvenile Justice (Care And Protection Of Children) Rules, 2007- Rule 12Indian Penal Code, 1860-Section 376, 376(3), 506Protection Of Children From Sexual Offences Act, 2012-Section 5(J)(Ii, 6
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