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12,28,363 judgments in All Courts · page 51 of 61,419

High Courts30 Oct 2026Dismissed

Akshay Aditya Vs The State Of NCT Of Delhi & Anr.

Delhi High Court · 2025 INSC 725

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 183, 55Bharatiya Nyaya Sanhita, 2023-Section 64(1), 69, 351(2), 115(2), 64(2)(m), 64, 63 (Explanation 2), 64(2)Code of Criminal Procedure-Section 438, 439
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High Courts30 Oct 2026Disposed Of

Vishnu Prasad Vs State Of NCT Of Delhi

Delhi High Court · 2026 INSC 1008

Code of Criminal Procedure, 1973-Sections 374, 482, 164, 161, 428Indian Penal Code, 1860-Sections 376AB, 354A, 506, 376, 375(b), 506(1)Protection of Children from Sexual Offences Act, 2012-Sections 3, 3(b), 5, 5(m), 6, 7, 9, 9(i), 9(m), 10, 29, 30, 42, Rule 33(8)
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High Courts30 Oct 2026Allowed

Pasam Lakshmi Narasaiah Vs Rayani Venkata Subrahmanyam

Andhra Pradesh High Court · (2026) 10 AP CK 4519

Code of Civil Procedure, 1908-Section 51 (including proviso clauses (a)(i)-(iii) and (b) and the Explanation), 58, 151, Order XXI Rule 22(1), XXI Rule 37, XXI Rule 38, XXI Rule 39, XXI Rule 39(1), XXI Rule 40, XXI Rule 40(3), XX Rule 11Constitution of India-Article 21, 227Indian Evidence Act, 1872-Section 106
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High Courts30 Oct 2026Allowed

LTU Lufttransport Unternehmen GmbH (Now Merged Into Air Berlin PLC And Co Luftverkehrs KG) Vs Airports Authority Of India

Delhi High Court · (2026) 10 DEL CK 4538

Code of Civil Procedure, 1908-Section 96, Order XLI, XXXVII, XXXVII Rule 3(4), 26, IV Rule 1, IV, XLI Rule 22, VI, VII, VI Rule 2, VI Rule 14, VII Rule 1, VI Rule 15(4), VIII Rule 1, 26(1), VI Rule 15, 149Airports Authority of India Act, 1994-Section 22(1)(b)Arbitration and Conciliation Act, 1996-Section 34, 34(3), 37
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High Courts30 Oct 2026Disposed Of

Mr. Rana Pratap Vs State Nct Of Delhi

Delhi High Court · (2026) 10 DEL CK 4535

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415Indian Penal Code, 1860-Sections 186, 353, 332, 333, 308, 34CrPC-Section 313, 195(1)(a)(i), 195, 428
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