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12,29,635 judgments in All Courts · page 309 of 61,482

High Courts05 Oct 2026Allowed

Sahil Vs State Of NCT Delhi

Delhi High Court · (2026) 10 DEL CK 0182

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Sections 302, 308, 34, 147, 148, 149, 201CrPC-Section 160
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High Courts05 Oct 2026Allowed

Amit Vs State (NCT Of Delhi)

Delhi High Court · (2026) 10 DEL CK 0181

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 528, 180, 183Bharatiya Nyaya Sanhita, 2023-Section 137(2), 64(1), 115(2), 126(2), 351(2), 3(5)Prevention of Children from Sexual Offences Act, 2012-Section 6
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High Courts03 Oct 2026Disposed Of

H. K. Meena Vs State Of Rajasthan & Anr.

Rajasthan High Court · (2026) 10 RAJ CK 0278

Rajasthan Civil Services (Pension) Rules, 1996-Rule 50(1), 50, 15Rajasthan Civil Services (Classification, Control & Appeal) Rules, 1958-Rule 17Constitution of India-Article 226, 217(1)
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High Courts03 Oct 2026Dismissed

Upendra Kapoor Vs Smt. Vandana & Ors.

Rajasthan High Court · (2026) 10 RAJ CK 0274

Constitution of India-Article 227Code of Civil Procedure-Order XXII Rule 10Rajasthan Rent Control Act, 2001-Section 21, Chapters II and III
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High Courts01 Oct 2026Dismissed

Raja @ Aditya Singh Vs State Of U.P. & Ors.

Allahabad High Court · (2026) 10 AHC CK 4161

Bhartiya Nagrik Suraksha Sanhita, 2023-Section 528B.N.S.-Sections 137(2), 87, 65(1)Protection of Children from Sexual Offences Act-Sections 3/4, 3, 22, 29
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