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Search 12,31,517 Indian judgments.

12,31,517 judgments in All Courts · page 1,424 of 61,576

High Courts13 May 2026Allowed

Ajay Pal Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 05 MP CK 1410

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Madhya Pradesh Excise Act, 1915-Section 34(2)Code Of Criminal Procedure, 1973-Section 480(2)
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High Courts13 May 2026Allowed/ Disposed Of

Lucky @ Monty Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 05 MP CK 1409

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 342, 376, 376(2)(k), 376(3), 405, 506Protection Of Children From Sexual Offences Act, 2012-Section 3, 4
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High Courts13 May 2026Allowed

Mukesh Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 05 MP CK 1408

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 64(2)(m), 127(3), 137(2)
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High Courts13 May 2026

Pandian Vs State

Madras High Court · (2026) 05 MAD CK 1301

Tamil Nadu Prohibition (Amendment) Act, 2024-Section 4(1)(C)Bharatiya Nyaya Sanhita, 2023-Section 269
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High Courts13 May 2026

Ashokkumar Vs State

Madras High Court · (2026) 05 MAD CK 1294

Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 22(b), 29(I)Bharatiya Nyaya Sanhita, 2023-Section 269
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High Courts13 May 2026

S.Kannan Vs State By Inspector Of Police

Madras High Court · (2026) 05 MAD CK 1292

Bharatiya Nyaya Sanhita, 2023-Section 118(1), 191(2), 191(3), 269, 296(b), 329(4), 351(3)Tamil Nadu Public Property (Prevention Of Destruction And Loss) Act, 1982-Section 3(1)
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High Courts13 May 2026

Savaram Vs State

Madras High Court · (2026) 05 MAD CK 1291

Bharatiya Nyaya Sanhita, 2023-Section 112(2), 123, 269, 275Cigarettes And Other Tobacco Products (Prohibition Ofadvertisement And Regulation Of Trade And Commerce, Production, Supply And Distribution) Act, 2003-Section 24(1)
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High Courts13 May 2026Disposed Of

Ankit Rana Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2026) 05 UK CK 1146

Uttarakhand Panchayati Raj Act, 2016 - Section 8(1)(a), 8(1)(b), 8(1)(c), 8(1)(d), 8(1)(e), 8(1)(f), 8(1)(g), 8(1)(h), 8(1)(i), 8(1)(j), 8(1)(k), 8(1)(l), 8(1)(m), 8(1)(n), 8(1)(o), (1)(p), 8(1)(q), 8(1)(r), 8(1)(s), 8(1)(t), 8(1)(u), 138(1)(d)(iii)
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