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12,29,648 judgments in All Courts · page 486 of 61,483

Supreme Court17 Sept 2026Allowed

Deepak In Jc Vs State Govt. Of Nct Delhi

Supreme Court Of India · 2026 INSC 1008

Indian Penal Code, 1860-Sections 363, 376, 506, 361Protection of Children from Sexual Offences Act, 2012-Sections 6, 4, 5, 5(m), 29, 30, 3, 7, 9Code of Criminal Procedure, 1973-Sections 161, 164
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High Courts17 Sept 2026Allowed

Salman & Ors. Vs State Of Uttarakhand & Ors.

Uttarakhand High Court · (2026) 09 UK CK 2743

Dowry Prohibition Act, 1961-Sections 3/4Muslim Women (Protection of Rights on Marriage) Act, 2019-Sections 3/4Bharatiya Nyaya Sanhita, 2023-Sections 115(2), 351(2), 352, 74 and 85
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High Courts17 Sept 2026

Mohd. Basheer Vs State Of Uttarakhand & Ors.

Uttarakhand High Court · (2026) 09 UK CK 2457

Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Act, 2006Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Rules-Rule 15Indian Forest Act, 1927-Section 61-A(2), 61-A(4)
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High Courts17 Sept 2026

B Vijaya Sai Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 2327

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 90, 91, 72, 72(2), 528Negotiable Instruments Act, 1881-Section 138Code of Criminal Procedure, 1973-Sections 437, 438, 439, 482, 87, 88, 70(2)
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High Courts17 Sept 2026

B Vijaya Sai Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 2326

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 90, 91, 72, 72(2)Code of Criminal Procedure, 1973-Section 437, 438, 439, 482, 87, 88, 70(2)Negotiable Instruments Act, 1881-Section 138
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High Courts17 Sept 2026

B Vijaya Sai Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 2459

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 90, 91, 72, 72(2)Negotiable Instruments Act, 1881-Section 138Code of Criminal Procedure, 1973-Section 437, 438, 439, 482, 87, 88, 70(2)
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High Courts17 Sept 2026

B. Vijaya Sai Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 09 AP CK 2319

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 528, 90, 91, 72, 72(2)Code of Criminal Procedure, 1973-Sections 437, 438, 439, 482, 87, 88, 70(2)Negotiable Instruments Act, 1881-Section 138
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