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Search 12,30,331 Indian judgments.

12,30,331 judgments in All Courts · page 1,521 of 61,517

High Courts24 Apr 2026Allowed

Lenin Vs State

Madras High Court · (2026) 04 MAD CK 1419

Indian Penal Code, 1860-Section 363, 366Protection Of Children From Sexual Offences Act, 2012-Section 5(I), 5(t), 6
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High Courts24 Apr 2026Allowed

Jahid @ Jawa Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1302

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 20(b)(ii)(B)
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High Courts24 Apr 2026Disposed Of

Kiran Kumar Vs Umashankar & Ors

Karnataka High Court · (2026) 04 KAR CK 1184

Indian Penal Code, 1860 - Section 120B, 387, 408, 420Code Of Criminal Procedure, 1973 - Section 200, 482Protection Of Human Rights Act, 1993 - Section 30
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High Courts24 Apr 2026Dismissed

Mahesh S/O Basavaraj Jamadar Vs State Of Karnataka & Ors

Karnataka High Court · (2026) 04 KAR CK 1177

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 - Section 3(1)(r)(s), 3(2)(v), 14A(2)Bharatiya Nyaya Sanhita, 2023 - Section 55, 61(2), 103, 118(1), 118(2), 189(2), 190, 191(2), 191(3), 324(4), 351(2), 352
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High Courts24 Apr 2026Allowed

Abhi Kumar Vs UT of J&K

Jammu And Kashmir High Court · (2026) 04 J&K CK 1152

Constitution of India, 1950- Article 21Indian Penal Code, 1860- Section 147, 201, 307, 323, 326, 393, 364(A), 511Arms Act, 1959- Section 4, 25
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