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Search 12,28,363 Indian judgments.

12,28,363 judgments in All Courts · page 26 of 61,419

High Courts04 Nov 2026Dismissed

Ashok Kumar Das @ Dr. Ashok Kumar Das Vs The State Of Assam & Anr.

Gauhati High Court · (2026) 11 GAU CK 0324

Code of Criminal Procedure, 1973-Section 482, 200, 202, 164, 161, 156(1), 155(2), Chapter XIVIndian Penal Code-Section 352, 354B, 349, 351I.T. Act, 2000-Section 67/67A

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High Courts04 Nov 2026Disposed Of

Vishwanabhandu Educational And Charitable Trust (R) Vs State Of Karnataka & Ors.

Karnataka High Court · (2026) 11 KAR CK 0321

Karnataka Land Grant Rules, 1969-Rule 17-A

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High Courts04 Nov 2026

Kit And Consultancy Services Vs The State Of Assam & Ors.

Gauhati High Court · (2026) 11 GAU CK 0317

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High Courts04 Nov 2026Allowed

MS R Ess Iron And Steel Pvt Ltd Vs Union Of India & Ors.

Gauhati High Court · (2026) 11 GAU CK 0313

Assam Goods and Services Tax Act, 2017-Section 61, 73, 74, 75, 107Assam Goods and Services Tax Rules, 2017-Rule 99CGST Act-Section 61

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High Courts04 Nov 2026Dismissed

Sankar Biswas Vs Puspa Paul

Gauhati High Court · (2026) 11 GAU CK 0337

CrPC-Section 482, 401, 125, 125(4)

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High Courts04 Nov 2026Dismissed

Basant Ballabh Punetha Vs State Of Uttarakhand & Ors.

Uttarakhand High Court · (2026) 11 UK CK 0344

Constitution of India-Article 226

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High Courts04 Nov 2026Partly Allowed

Ankit Alias Baba Vs State Of Uttarakhand

Uttarakhand High Court · (2026) 11 UK CK 0346

Cr.P.C.-Section 374(2), 313Indian Penal Code, 1860-Section 34, 299, 300, 302, 304 Part-II, 307, 308, 325, 504, 506

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High Courts04 Nov 2026Disposed Of

Sarjeet Yadav Vs State Of Uttarakhand & Ors.

Uttarakhand High Court · (2026) 11 UK CK 0353

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Tribunals and Commissions04 Nov 2026Allowed

Mr. Pankaj Kumar & Anr. Vs M/s. Praiseworth Infra (P) Ltd. (in Liquidation)

National Company Law Appellate Tribunal · (2026) 11 NCLAT CK 0341

I & B Code, 2016-Section 60(5)NCLT Rules, 2016-Rule 11Transfer of Property Act, 1882-Section 3, 55, 55(1), 55(1)(b)

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High Courts04 Nov 2026Dismissed

Gurpal Singh Vs State Of Uttarakhand & Ors.

Uttarakhand High Court · (2026) 11 UK CK 0356

IPC-Sections 120-B, 420 and 467Constitution of India-Article 226CrPC-Section 482, 438, 173

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High Courts04 Nov 2026Disposed Of

M/s Sai Enterprises & Anr. Vs Bank of Baroda

Uttarakhand High Court · (2026) 11 UK CK 0340

SARFAESI Act, 2002Security Interest (Enforcement) Rules, 2002-proviso to Rule 8(6)

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High Courts04 Nov 2026

Procter & Gamble Health Ltd. Vs Union Of India & Ors.

Telangana High Court · (2026) 11 TEL CK 0366

Central Goods and Services Tax Act, 2017-Section 169(2)(c), 42(3) and 42(5), 16(2)(c), 169(1)(d)

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High Courts04 Nov 2026

The New India Assurance Company Ltd. Vs Km. Rinky Alias Simran & Ors.

Uttarakhand High Court · (2026) 11 UK CK 0430

Motor Vehicles Act, 1988-Section 166

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Tribunals and Commissions04 Nov 2026Dismissed

KKP Spinning Mills Private Ltd. Vs Mr. S. Sundar Raman & Anr.

National Company Law Appellate Tribunal · (2026) 11 NCLAT CK 0432

I & B Code, 2016-Section 4, 7, 9, 12ACode of Civil Procedure, 1908-Order I Rule 10

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High Courts04 Nov 2026Allowed

Sandeep Singh Rana & Ors. Vs State Of Uttarakhand & Ors.

Uttarakhand High Court · (2026) 11 UK CK 0434

B.N.S. 2023-Sections 196(2), 351(2) and 352Cr.P.C.-Section 320

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High Courts04 Nov 2026Disposed Of

Tikam Singh Chilwal & Anr. Vs District Magistrate, Udham Singh Nagar & Anr.

Uttarakhand High Court · (2026) 11 UK CK 0435

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High Courts04 Nov 2026Disposed Of

Veenu Alias Benyameen Vs State Of Uttarakhand & Ors.

Uttarakhand High Court · (2026) 11 UK CK 0436

U.P. Zamindari Abolition and Land Reforms Act, 1950-Section 211Act of 1901-Section 192

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High Courts04 Nov 2026Dismissed

Sri Samiulla Shariff Vs Sri Mohammed Mustaf & Ors.

Karnataka High Court · (2026) 11 KAR CK 0439

Code of Civil Procedure, 1908-Order XXI Rule 90, XXI Rule 92, XLIII Rule 1(j), XXI Rule 84, XXI Rule 89, Section 47Limitation Act, 1963-Article 127, Section 5Constitution of India-Article 227

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High Courts04 Nov 2026Disposed Of

Gagan Deepu B K Vs The State Of Karnataka & Ors.

Karnataka High Court · (2026) 11 KAR CK 0446

Constitution of India-Articles 226, 227

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High Courts04 Nov 2026Allowed

Sri Mohanraj, Prop. Of M/s. Yogith Metals Vs Assistant Commissioner Of Commercial Taxes & Anr.

Karnataka High Court · (2026) 11 KAR CK 0445

Constitution of India-Article 226, 227Central Goods and Services Rules, 2017-Rule 22(1), 21(d), 10A

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