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12,29,635 judgments in All Courts · page 323 of 61,482

High Courts01 Oct 2026Disposed Of

Nek Ram & Anr. Vs State Of HP & Ors.

High Court Of Himachal Pradesh · (2026) 10 SHI CK 0121

Bharatiya Nagrik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita-Section 76, 115(2), 3(5), 74, 134, 61(2)Protection of Children from Sexual Offences Act, 2012-Section 8
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High Courts01 Oct 2026Disposed Of

Nek Ram & Anr. Vs State Of Hp & Ors.

High Court Of Himachal Pradesh · (2026) 10 SHI CK 0119

Bharatiya Nagrik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita-Sections 76, 115(2), 3(5), 74, 134, 61(2)Protection of Children from Sexual Offences Act, 2012-Section 8
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High Courts01 Oct 2026

State Of Himachal Pradesh Vs Naresh Kumar

High Court Of Himachal Pradesh · (2026) 10 SHI CK 0114

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 15, 18, 25, 29, 42, 42(1)(a), 42(2), 55Code of Criminal Procedure-Section 161, 313, 437-ABhartiya Nagarik Suraksha Sanhita, 2023-Section 481
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High Courts01 Oct 2026Disposed Of

Paka Suresh Vs Union Of India & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 0154

Census Act, 1948-Section 3, 11Constitution of India-Article 14, 40, 243B, 243E, 243E3, 243F, 243K, 243P, 243Q, 243R, 243S, 243U, 243U3, 243ZA, 243ZG, 245, 246, 254, 256, 257Census Rules, 1990-Rule 8, 8(iv), 12
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High Courts01 Oct 2026Disposed Of

Paka Suresh Vs Union Of India & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 0153

Constitution of India-Article 14, 40, 243B, 243E, 243F, 243K, 243P, 243Q, 243R, 243S, 243U, 243ZA, 243ZG, 245, 246, 254, 256, 257, Entry 5 of List II, Entry 69 of List ICensus Act, 1948-Section 3, 11Census Rules, 1990-Rule 8(iv), 12
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High Courts01 Oct 2026

Thandava Yogesh Vs The State Election Commission & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 0152

Andhra Pradesh Panchayat Raj Act, 1994-Section 7, 9, 9(1-A), 15, 15(2), 152, 152(1-A), 153, 153(2-A), 180, 180(1-A), 181, 181(2)(b)Andhra Pradesh Municipal Corporations Act, 1994-Section 6, 14(A)Andhra Pradesh Municipalities Act, 1965-Section 8, 24
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High Courts01 Oct 2026Disposed Of

Kattera Pradeep Kumar Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 10 AP CK 0149

Code of Criminal Procedure, 1973-Section 482, 41, 41(1)(b)(ii), 41-ABharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 35, 35(1)(b), 35(1)(b)(i), 35(1)(b)(ii), 35(3), 35(6)Bharatiya Nyaya Sanhita, 2023-Section 318(4), 336(3), 61(2)(a)
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High Courts01 Oct 2026Dismissed

Prateek Mishra & Ors. Vs State Of Uttar Pradesh & Ors.

Allahabad High Court · (2026) 10 AHC CK 0147

Right of Children to Free and Compulsory Education Act, 2009-Section 2(n), 23(1), 23(2)Right of Children to Free and Compulsory Education (Amendment) Act, 2017Right of Children to Free and Compulsory Education (First Amendment) Rules, 2014
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