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12,30,561 judgments in All Courts · page 1,313 of 61,529

High Courts27 May 2026Dismissed

Asheesh Kumar Vs State Of Haryana And Another

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1126

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Protection Of Children From Sexual Offences Act, 2012-Section 3, 5, 6, 7, 9, 29Code Of Criminal Procedure, 1973-Section 164
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High Courts27 May 2026Allowed

Iqbal Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1121

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Negotiable Instruments Act, 1881-Section 138Code Of Criminal Procedure, 1973-Section 82, 482
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High Courts27 May 2026Allowed

Khushi Chourasiya Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1119

Bharatiya Nyaya Sanhita, 2023-Section 61(2), 316(2), 318(4)Protection Of Interest Of Depositors In Financial Establishment Act, 2013-Section 3Banning Of Unregulated Deposit Schemes Act, 2019-Section 21, 22
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High Courts27 May 2026Dismissed

Ashok Kumar Vs Dinesh Kumar

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0849

Negotiable Instruments Act, 1881-Section 138, 139Code Of Criminal Procedure, 1973-Section 313, 437AIndian Contract Act, 1872-Section 62
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High Courts27 May 2026Allowed

Dharmender Azad Vs State Of HP & Ors

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0848

Bharatiya Nyaya Sanhita, 2023-Section 78, 79Information Technology Act, 2000-Section 67ABharatiya Nagarik Suraksha Sanhita, 2023-Section 359
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High Courts27 May 2026Dismissed

State Of H.P.Vs Balbir Singh And Others

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0847

Indian Penal Code, 1860-Section 279, 304A, 337, 338Code Of Criminal Procedure, 1973-Section 313, 437ABharatiya Nagarik Suraksha Sanhita, 2023-Section 481
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High Courts27 May 2026Dismissed

Sham Pathak Vs Tilak Raj & Anr

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0845

Negotiable Instruments Act, 1881-Section 118, 118(a), 138, 139, 141, 141(2), 146, 147Code Of Criminal Procedure, 1973-Section 313, 397, 398, 399, 400, 401, 482
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Supreme Court27 May 2026Partly Allowed

Small Scale Enterpreneurs Association & Ors Vs State Of Maharashtra & Ors

Supreme Court Of India · (2026) 05 SC CK 0518

Constitution of India, 1950- Article 226, 243P(d), 243P(e), 243Q, 243W, 243X, 265, 366(28), 365Maharashtra Municipal Corporations and Municipal Councils (Amendment Act) 1994-Section 341FMaharashtra Regional Town Planning Act, 1966- Section 3, 40, 115, 154, 159A
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Supreme Court27 May 2026Allowed

Mehtab Vs State Of Uttarakhand

Supreme Court Of India · (2026) 05 SC CK 0516

Code of Criminal Procedure, 1973- Section 161, 313, 366, 374(2)Indian Penal Code, 1860- Section 34, 201, 302, 376, 376(2)(g)Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989- Section 3(2)(v)
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