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12,29,635 judgments in All Courts · page 470 of 61,482

High Courts18 Sept 2026

State Of H.P. Vs V & Anr.

High Court Of Himachal Pradesh · (2026) 09 SHI CK 2679

Indian Penal Code-Section 302 read with Section 34Code of Criminal Procedure, 1973-Section 161, 313, 397, 401, 401(3), 437-AJuvenile Justice Act-Section 15, 52, 53, 54
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High Courts18 Sept 2026

Soni Ram & Anr. Vs State Of H.P. & Ors.

High Court Of Himachal Pradesh · (2026) 09 SHI CK 2680

Bharatiya Nyaya Sanhita, 2023-Section 303(2), 318(4), 3(5)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 359, 359(3)Criminal Procedure Code-Section 482, 320, 439
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High Courts18 Sept 2026

Ariful Islam Vs The State Of Assam

Gauhati High Court · (2026) 09 GAU CK 2682

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 316(2), 318(4), 336(3), 338, 340(2), 61(2)IT Act-Sections 66(c), 66(D), 72(A)
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High Courts18 Sept 2026

Enamul Hoque Vs The State Of Assam

Gauhati High Court · (2026) 09 GAU CK 2563

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482BNS-Section 316(2), 318(4), 336(3), 340(2), 61(2)I.T.-Section 66(C), 66(D), 72(A)
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High Courts18 Sept 2026Allowed

Rishi Raj Sharma Vs Ramesh Lata

Delhi High Court · (2026) 09 DEL CK 2569

Code of Civil Procedure, 1908-Order XXXVII Rule 3(7), Section 151, XXXVII Rule 2(3), XXXVII Rule 3, XXXVII Rule 3(3), XXXVII Rule 3(1), XXXII Rule 3 Sub-rule (7), XXXVIILimitation Act, 1963-Section 5Constitution of India-Article 227
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High Courts18 Sept 2026

Syed Farhan Ali Vs M/s ABB India Limited

Delhi High Court · (2026) 09 DEL CK 2573

Code of Civil Procedure, 1908-Order XXI Rule 30, XXI Rule 41(2), XXI Rule 41(3), Section 47Arbitration and Conciliation Act, 1996-Section 34, 37Constitution of India-Article 227
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