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Search 12,28,363 Indian judgments.

12,28,363 judgments in All Courts · page 52 of 61,419

Supreme Court30 Oct 2026Allowed

Santhosh Kumar N.P. Vs State-Station House Officer, Kadirur Police, Tellicherry, Kannur District & Anr.

Supreme Court Of India · 2026 INSC 1179

Protection of Women from Domestic Violence Act, 2005-Section 12(1)Indian Penal Code, 1860-Section 30, 375, 376, 376(2)(n), 420, 493, 494, 495Criminal Procedure Code, 1973-Section 156(3), 227, 228, 482

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High Courts30 Oct 2026Dismissed

Economic Transport Organisation Vs M/S New India Assurance Co Ltd & Anr.

Delhi High Court · (2026) 10 DEL CK 4684

Code of Civil Procedure, 1908-Section 47Consumer Protection Act, 1986-Section 27, 27(1), 27(2), 27AConsumer Protection Act, 2019-Sections 71-73

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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-Sections 482, 183, 55Bharatiya Nyaya Sanhita, 2023-Sections 64(1), 69, 351(2), 115(2), 64(2)(m), 64, Explanation 2 to Section 63, 64(2)Code of Criminal Procedure-Sections 438, 439

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High Courts30 Oct 2026

Antony Francis @ Ambadi Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 10 KL CK 4340

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 296(b), 118(1), 110

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High Courts30 Oct 2026Dismissed

Oyster Steel And Iron Private Limited Vs Assistant Commissioner Circle VII Group 61 Central Goods And Service Tax Audit I

Delhi High Court · (2026) 10 DEL CK 4319

Central Goods and Services Tax Act, 2017-Section 2(13), 2(94), 25, 29(3), 65, 65(1), 65(7), 73, 74Central Goods and Services Tax Rules, 2017-Rule 21A, 21A(1), 21A(3), 22, 101, 101(1), 101(2)

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Supreme Court30 Oct 2026

Girishbhai Natwarlal Patel Vs Gautam Punjabhai Palkhiwala (Dead) By Lrs & Ors.

Supreme Court Of India · 2026 INSC 1177

Code of Civil Procedure, 1908-Section 96, 96(3), 100, Explanation 6 to Section 11, Order XXIII Rule 3, XXIII Rule 3A, 43 Rule 1(m), 43 Rule 1-A(2), 7 Rule 11, XXII Rule 3 & 3AGujarat Tenancy and Agricultural Lands Act, 1948Indian Contract Act, 1872

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Supreme Court30 Oct 2026Allowed

Damodar Valley Corporation Vs Maithan Alloys Limited & Ors.

Supreme Court Of India · 2026 INSC 1178

Electricity Act, 2003-Section 14 (fourth proviso), 61, 62, 64, 79, 122(f), 125, 173, 174Damodar Valley Corporation Act, 1948-Sub-section (1) of Section 3, Section 20, 32, 33, 37, 40, 42, 58Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009-Regulation 43

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High Courts30 Oct 2026

Jithin & Ors. Vs State Of Kerala

High Court Of Kerala · (2026) 10 KL CK 4297

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 189(2), 191(2), 126(2), 115(2), 118(1), 296(b) and 110 r/w 190

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High Courts30 Oct 2026

Ajeeb K.Salim Vs State Of Kerala

High Court Of Kerala · (2026) 10 KL CK 4296

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(B), 29

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High Courts30 Oct 2026

Arun Dev Vs State Of Kerala

High Court Of Kerala · (2026) 10 KL CK 4295

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 318(4)

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High Courts30 Oct 2026

Muhammed Midlaj K. Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 10 KL CK 4294

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 47, 48, Chapter VNarcotic Drugs and Psychotropic Substances Act, 1985-Section 20(b)(ii)(A), 22(c), 29Constitution of India-Article 22(1)

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High Courts30 Oct 2026

Manu Kumar @ Lagan Manu Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 10 KL CK 4293

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 296(b), 126(2), 115(2), 118(1), 351(3), 304(1), 249(b), 109, 3(5)

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High Courts30 Oct 2026

Jithin & Ors. Vs State Of Kerala

High Court Of Kerala · (2026) 10 KL CK 4292

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 189(2), 191(2), 126(2), 115(2), 118(1), 296(b) and 110 r/w 190

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High Courts30 Oct 2026

Arshad P Vs State Of Kerala

High Court Of Kerala · (2026) 10 KL CK 4291

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 333, 118(1), 118(2), 109(1) r/w 3(5)

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High Courts30 Oct 2026

Sooraj Dileep Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 10 KL CK 4290

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 64(1), 64(2)(m), 75(2), 76Information Technology Act 2000-Section 67B

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High Courts30 Oct 2026

Aswin Ullas Vs State Of Kerala

High Court Of Kerala · (2026) 10 KL CK 4289

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 22(b)

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High Courts30 Oct 2026

Ashwin Raj M. Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 10 KL CK 4288

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 22(b), 29

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High Courts30 Oct 2026

Subaida & Anr. Vs State Of Kerala

High Court Of Kerala · (2026) 10 KL CK 4287

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 318(4), 351(3), 3(5)

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High Courts30 Oct 2026

Fayis Muhammed Vs State Of Kerala

High Court Of Kerala · (2026) 10 KL CK 4339

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 47, 48Narcotic and Psychotropic Substances Act, 1985-Section 22(b), 29Constitution of India-Article 22(1)

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High Courts30 Oct 2026

Alan Nand Sunil Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 10 KL CK 4338

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 74, 64 and 137Protection of Children from Sexual Offences Act, 2012-Sections 4 r/w 3(a) and 8 r/w 7

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