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Search 12,33,556 Indian judgments.

12,33,556 judgments in All Courts · page 1,578 of 61,678

High Courts27 Apr 2026Disposed Of

Sunil Kumar And Ors Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1801

Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 190, 191(3), 333, 351(2)Code Of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 307, 326
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High Courts27 Apr 2026Allowed/ Disposed Of

Jaswant Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1795

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21, 29, 37, 61, 85
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High Courts27 Apr 2026

Dhanasekar And Others Vs State

Madras High Court · (2026) 04 MAD CK 1448

Wild Life (Protection) Act, 1972-Section 9, 39(1), 50(1)(b)(c), 51Explosives Act, 1884-Section 9B(1)(a)(b), 13Explosive Substances Act, 1908-Section 5
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High Courts27 Apr 2026

Amir Khan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1315

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3) 483Bharatiya Nyaya Sanhita, 2023-Section 303(2), 317(2)
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High Courts27 Apr 2026Allowed

Ravishram Gaud Vs State Of M P

Madhya Pradesh High Court · (2026) 04 MP CK 1313

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Indian Penal Code, 1860-Section 406, 420, 467, 468
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High Courts27 Apr 2026Allowed/Disposed Of

Piyush Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1312

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 437(3), 439Bharatiya Nyaya Sanhita, 2023-Section 3(5), 103(1), 109(1), 238, 249(1)(b)
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High Courts27 Apr 2026Allowed/Disposed Of

Dalveer @ Ballu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1311

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Arms Act, 1959-Section 25(1), 25(1A), 25(1AA), 35Indian Penal Code, 1860-Section 120B, 212, 216
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High Courts27 Apr 2026Allowed

Kripal Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1310

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 115(2), 117(2), 117(3), 118(2), 189(2), 189(4), 190, 191(3), 296, 351(3)
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