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12,29,635 judgments in All Courts · page 322 of 61,482

High Courts01 Oct 2026

XXXXXXXXXX Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 10 KL CK 0053

Indian Penal Code-Sections 354A(1)(i), 354-B, 376(2)(n), 506 and 34Juvenile Justice (Care and Protection of Children) Act-Section 75Protection of Children from Sexual Offences Act-Sections 3(a), 4, 5k, 5n, 51, 6, 7, 8, 9k, 91, 9h, 10 and 21
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High Courts01 Oct 2026Dismissed

Avtar Chand Vs State Of H.P.

High Court Of Himachal Pradesh · (2026) 10 SHI CK 0049

Indian Penal Code-Section 279, 337, 338, 304-ACriminal Procedure Code, 1973-Section 313, 397, 439Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438
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High Courts01 Oct 2026

Jai Prakash Sharma Vs Jagat Ram

High Court Of Himachal Pradesh · (2026) 10 SHI CK 0046

Negotiable Instruments Act-Section 138, 118 and 139Criminal Procedure Code, 1973-Section 313, 397, 439Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438
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High Courts01 Oct 2026Partly Allowed

Naresh Kumar Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · 2025 INSC 1158

Indian Penal Code-Section 351, 353, 378, 382, 506Code of Criminal Procedure, 1973-Section 313, 397, 439Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438
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High Courts01 Oct 2026Dismissed

State Of H.P. Vs Narinder Singh

High Court Of Himachal Pradesh · (2026) 10 SHI CK 0043

Prevention of Corruption Act, 1988-Section 7, 13, 13(2), 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 20Prevention of Corruption Act, 1947-Section 4(1), 5(1)(a), 5(1)(b), 5(1)(c), 5(1)(d), 5(1)(e), 5(2)Code of Criminal Procedure-Section 313, 437-A
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High Courts01 Oct 2026Disposed Of

Sandeep Kumar Vs State Of HP

High Court Of Himachal Pradesh · (2026) 10 SHI CK 0036

Bharatiya Nyaya Sanhita, 2023-Sections 126(2), 115(2), 109(1), 190, 191(2), 196(1), 196(2), 299, 351(2), 352, 324(6), 238, 3(5)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Sections 3(1)(r), 3(1)(s), 3(2)(va)Constitution of India-Article 21
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