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12,32,888 judgments in All Courts · page 1,344 of 61,645

High Courts01 Jun 2026Dismissed

Dheeraj Vyas Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 06 MP CK 0299

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 438Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 22, 29
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High Courts01 Jun 2026Allowed

Nagesh Dholpuriya Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 06 MP CK 0297

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Code Of Criminal Procedure, 1973-Section 438, 438(2)Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 20
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High Courts01 Jun 2026Allowed

Rajkumar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 06 MP CK 0296

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Code Of Criminal Procedure, 1973-Section 439Public Gambling Act, 1976-Section 3, 4
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High Courts01 Jun 2026Allowed

Akshat Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 06 MP CK 0295

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Code Of Criminal Procedure, 1973-Section 439Bharatiya Nyaya Sanhita, 2023-Section 112(2), 318(4)
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High Courts01 Jun 2026Allowed

Lal Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 06 MP CK 0294

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 437(3), 439Bharatiya Nyaya Sanhita, 2023-Section 3(5), 103(1), 115(2), 296(b), 351(2)
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High Courts01 Jun 2026Allowed

Child In Conflict Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 06 MP CK 0293

Juvenile Justice (Care And Protection Of Children) Act, 2015-Section 12, 102Bharatiya Nyaya Sanhita, 2023-Section 69, 89Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(2)(v)
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High Courts01 Jun 2026Allowed

Range Officer Vs Anilkumar

High Court Of Kerala · (2026) 06 KL CK 0284

Indian Easements Act, 1882- Section 15Kerala Forest Act, 1961- Section 4, 6, 16, 18, 19, 20, 22Forest (Conservation) Act, 1980- Section 2
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High Courts01 Jun 2026Allowed

Aboobacker Siddique Vs State Of Kerala

High Court Of Kerala · (2026) 06 KL CK 0281

Constitution of India, 1950- Article 21Bharatiya Nagarik Suraksha Sanhita, 2023- Section 187, 187(3), 187(3)(i), 187(3)(ii), 483Code of Criminal Procedure, 1973- Section 167, 167(2), 167(2)(a)(i)
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High Courts01 Jun 2026Partly Allowed

Mr Pradeep Vs Ms Kiran Naithani

Delhi High Court · (2026) 06 DEL CK 0159

Code of Civil Procedure, 1908- Section 96, Order 41 Rule 1Limitation Act, 1963- Section 5Evidence Act, 1872- Section 65B
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High Courts01 Jun 2026Disposed Of

Sandeep @Sunny Vs State Of Nct Of Delhi

Delhi High Court · (2026) 06 DEL CK 0156

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 175(3), 175(4), 196Bharatiya Nyaya Sanhita, 2023- Section 3(5), 80, 85Indian Penal Code, 1860- Section 304B
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High Courts01 Jun 2026Dismissed

Aryan Energy Pvt Ltd Vs U O I & Ors

Delhi High Court · (2026) 06 DEL CK 0155

Constitution of India, 1950- Article 227Code of Criminal Procedure, 1973- Section 251, 482Companies Act, 2013- Section 147(1), 148, 148(1), 148(8)(a)
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