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12,29,648 judgments in All Courts · page 493 of 61,483

High Courts16 Sept 2026

Ashok Arya Vs State Of Himachal Pradesh & Ors.

High Court Of Himachal Pradesh · (2026) 09 SHI CK 2855

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528India Penal Code (IPC)-Section 498-A, 406, 506, 304-B, 494, 306Criminal Procedure Code, 1973-Chapter XIV, Section 127, 155(2), 156(1), 227, 482
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High Courts16 Sept 2026

Ashok Arya Vs State Of Himachal Pradesh & Ors.

High Court Of Himachal Pradesh · (2026) 09 SHI CK 2856

Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS)-Section 528India Penal Code (IPC)-Section 498-A, 406, 506, 304-B, 306, 494Protection of Women from Domestic Violence Act
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High Courts16 Sept 2026

Shyam Veer Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2026) 09 SHI CK 2858

Indian Penal Code-Section 377, 506Protection of Children from Sexual Offences Act, 2012-Section 3, 3(1), 4, 5, 5(m), 6Code of Criminal Procedure-Section 154, 164, 173, 313
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High Courts16 Sept 2026

Deepika Thapa Vs Abhishek Thapa

High Court Of Himachal Pradesh · (2026) 09 SHI CK 2865

Hindu Marriage Act, 1955-Section 13(1)(i-a), 13(1)Hindu Marriage and Divorce (Himachal Pradesh) Rules, 1982Protection of Women from Domestic Violence Act
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Supreme Court16 Sept 2026Allowed

Bharat Raj Meena Vs Central Bureau Of Investigation

Supreme Court Of India · 2026 INSC 999

Prevention of Corruption Act, 1988-Section 7, 7(a), Explanation 2 to Section 7, 13, 13(1)(a), 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 19, 20Code of Criminal Procedure, 1973-Section 154, 162, 164, 219, 306, 313Evidence Act-Illustration (b) to Section 114, Section 114(g), 133
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Supreme Court16 Sept 2026Dismissed

Assistant Commissioner Of Income Tax & Anr. Vs M/S. Omaxe Limited

Supreme Court Of India · 2026 INSC 1000

Income Tax Act, 1961-Section 80G, 80IB, 80IB(10), 80IB(10)(vi), 132, 133A, 142, 143(1), 143(2), 143(3), 144, 147, 148, 153, 153A, 153B, 153C, 154, 156, 234A, 234B, 234C, 245C, 245C(1), 245C(3), 245D, 245D(1), 245D(2), 245D(3), 245D(4), 245D(6), 245F(2), 245F(4), 245H, 245H(1), 245HA, 245-I, 288AIndian Penal CodeConstitution of India-Article 32, 136, 226, 32/136
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