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Search 12,27,742 Indian judgments.

12,27,742 judgments in All Courts · page 4 of 61,388

High Courts06 Nov 2026Dismissed

M. Manohar Vs M. Ganesh & Anr.

Telangana High Court · (2026) 11 TEL CK 0709

Constitution of India-Article 227Registration Act, 1908-Section 17(1)(b), 17, 23, 49, 49(c)Indian Stamp Act, 1899
High Courts06 Nov 2026Allowed

Umesh Patra Vs State Of Odisha & Ors.

Orissa High Court · (2026) 11 OHC CK 0707

Odisha Excise Act, 2008-Section 6(3), 71, 71(1), 71(2), 71(3), 71(5), 71(13), 75Constitution of India-Article 226, 227, 300-ACode of Civil Procedure, 1908
High Courts06 Nov 2026Disposed Of

Dalbeer Singh Vs Raghubir Singh & Ors.

Jammu And Kashmir High Court · 2025 INSC 120

Code of Criminal Procedure-Section 417(2), 417, 378, 404, 372, 561-ARanbir Penal Code-Sections 307, 326, 147, 148, 149, 34Indian Arms Act-Sections 4, 25
High Courts06 Nov 2026Allowed

Dipu Das Vs The State Of West Bengal & Ors.

Calcutta High Court · (2026) 11 CAL CK 0703

Kolkata Municipal Corporation Act, 1980-Section 5, 5(2), 14(1)(a), 15(1), 117(1), 117(5), 118, 118(1), 118(1)(b), first proviso to 118(1)(b), 601KMC (Amendment) Act, 2026Constitution of India-Article 243-O, 243-O(a), 243-ZG, 243-ZA, 243-K, 226, 227, 136
High Courts06 Nov 2026Allowed

Mohd. Bashir & Ors. Vs State Of J&K & Ors.

Jammu And Kashmir High Court · (2026) 11 J&K CK 0747

J&K Evacuees' (Administration of Property) Act-Sections 6, 8, 14, 14-A, 14-BState Land Acquisition Act, Samvat 1990-Sections 4, 6, 7Agrarian Reforms Act, 1976-Section 3(A)
High Courts06 Nov 2026

Pawan Kumar Vs The State Of Bihar & Ors.

Patna High Court · (2026) 11 PAT CK 0526

Prevention of Corruption Act, 1988-Section 7(A), 8, 9, 10, 12Official Secrets Act, 1923-Section 3(2), 6(2), 15Bharatiya Nyaya Sanhita, 2023-Section 61, 318(4), 338, 340(2)