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12,31,255 judgments in All Courts · page 1,596 of 61,563

High Courts15 Apr 2026

Ashok Kumar Jain & Ors. Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 04 MP CK 2641

Constitution of India-Article 226, 227; Article 226; Article 252(1)Urban Land (Ceiling and Regulation) Act, 1976-Section 1(2); Section 2(i); Section 3; Section 3(2); Section 6; Section 9; Section 10; Section 10(1); Section 10(3); Section 10(5); Section 10(6); Section 33; Section 42; Section 45Urban Land (Ceiling and Regulation) Repeal Act, 1999-Section 3; Section 4
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High Courts15 Apr 2026

Bipin Kumar Vs Lakshmi Chhabra

Delhi High Court · (2026) 04 DEL CK 2399

Civil Procedure Code, 1908-Section 96, Order XLI, XXXVII, XXXVII Rule 2(3), XXXVII Rule 3(5), XXXVII Rule 3(7), 151
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High Courts15 Apr 2026

Union Of India & Ors. Vs Rinku Dhugga

Delhi High Court · (2026) 04 DEL CK 2479

All India Services (Death-cum-Retirement Benefits) Rules, 1958-Rule 16(3)All India Services (Confidential Rolls) Rules, 1970All India Services (Performance Appraisal Report) Rules, 2007
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High Courts15 Apr 2026

Sudarshan Vs State

Delhi High Court · (2026) 04 DEL CK 2469

Code of Criminal Procedure-Section 374(2), 207, 313(1)(b), 232Protection of Children from Sexual Offences Act, 2012-Section 7, 9(m), 10, 18IPC-Section 354, 511, 376
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High Courts15 Apr 2026

Sumer Singh Vs State Nct Of Delhi

Delhi High Court · (2026) 04 DEL CK 2470

Code of Criminal Procedure, 1973-Section 374, 207, 313(1)(b), 344Prevention of Corruption Act, 1988-Section 7, 13, 13(1)(d), 13(2), 20, 20(1)Indian Penal Code, 1860-Section 379
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High Courts15 Apr 2026Allowed

Danvir Tomer Vs State (NCT Of Delhi)

Delhi High Court · (2026) 04 DEL CK 2488

Code of Criminal Procedure, 1973-Section 374(2), 207, 209, 313(1)(b), 232, 235(1), 235(2)Indian Penal Code, 1860-Section 498A, 304B, 34Dowry Prohibition Act, 1961-Section 2
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