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Search 12,33,188 Indian judgments.

12,33,188 judgments in All Courts · page 1,384 of 61,660

High Courts26 May 2026Dismissed

Ashish Bharti @ Ishu Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1093

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 438Bharatiya Nyaya Sanhita, 2023-Section 61(2), 80
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High Courts26 May 2026Allowed

Ekpreet Singh @ Expreet Singh Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1092

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 15(c), 60Bharatiya Nyaya Sanhita, 2023-Section 341
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High Courts26 May 2026Disposed Of

Lalit Bhushan @ Montu Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1091

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 37, 15, 22(c), 29, 61, 67, 85Code Of Criminal Procedure, 1973-Section 173
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High Courts26 May 2026Allowed

Iqbal Singh @ Pala Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1090

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21, 22, 29
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High Courts26 May 2026Allowed

Dillesha Bangera @ Dillu Vs State Of Karnataka

Karnataka High Court · (2026) 05 KAR CK 0867

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 61(1)(a), 111(2)(b), 111(4), 115(2), 308, 308(4), 308(5), 351(3), 483Karnataka Prisons (Amendment) Act, 2022 - Section 42
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High Courts26 May 2026Allowed

Venkataramareddy Vs State Of Karnataka

Karnataka High Court · (2026) 05 KAR CK 0866

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 125, 288Protection Of Children From Sexual Offences Act, 2012 - Section 5, 6, 11(iv), 12
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High Courts26 May 2026Allowed

Manoj Kumar G & Ors Vs State Of Karnataka

Karnataka High Court · (2026) 05 KAR CK 0865

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 74, 115(2), 118(1), 189(2), 190, 191(2), 191(3), 351(2), 352Protection Of Children From Sexual Offences Act, 2012 - Section 5, 6, 11(iv), 12
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High Courts26 May 2026Allowed

Vikram S. Vs State Of Karnataka & Ors

Karnataka High Court · (2026) 05 KAR CK 0864

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Sanhita, 2023 - Section 64, 78, 87, 127(4), 137(2)Protection Of Children From Sexual Offences Act, 2012 - Section 5, 6, 11(iv), 12
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High Courts26 May 2026Allowed

G. T. Pampapathi Vs State Of Karnataka

Karnataka High Court · (2026) 05 KAR CK 0861

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 49, 115(2), 118(1), 126(2), 189(2), 190, 191(2), 191(3), 351(2), 352Karnataka Police Act, 1963 - Section 55
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High Courts26 May 2026Allowed

Pushpa H. S. Vs State Of Karnataka & Ors

Karnataka High Court · (2026) 05 KAR CK 0860

Code Of Criminal Procedure, 1973 - Section 320, 482Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 359, 359(2), 528Information Technology Act, 2000 - Section 66(D)
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High Courts26 May 2026Dismissed

State Of H.P. Vs Gulfam @ Gullu

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0838

Indian Penal Code, 1860-Section 201, 302, 364(A)Code Of Criminal Procedure, 1973-Section 161, 164, 173, 313Evidence Act, 1872-Section 27, 65B
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High Courts26 May 2026Dismissed

Ritik Rathore Vs State Of H.P

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0837

Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21, 21(b), 29Bharatiya Sakshya Adhiniyam, 2023-Section 49Evidence Act, 1872-Section 54
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High Courts26 May 2026Dismissed

Rajinder & Ors Vs State N.C.T. Of Delhi

Delhi High Court · (2026) 05 DEL CK 0747

Constitution of India, 1950- Article 21Code of Criminal Procedure, 1973- Section 154, 157, 313Indian Penal Code, 1860- Section 34, 201, 212, 302
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