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Search 12,30,331 Indian judgments.

12,30,331 judgments in All Courts · page 634 of 61,517

High Courts07 Sept 2026Allowed

Flemingo (DFS) Private Limited Vs Airports Authority Of India

Delhi High Court · 2026:DHC:7608

Arbitration and Conciliation Act, 1996-Section 5, 9, 11, 12, 17, 21Limitation Act, 1963-Article 137Airports Authority of India Act, 1994

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High Courts07 Sept 2026Allowed

Satish Kumar Vs State Of Delhi

Delhi High Court · 2026:DHC:7561-DB

Indian Penal Code, 1860-Section 302, 323, 201, 34, 300Code of Criminal Procedure, 1973-Section 313, 164Indian Evidence Act, 1872-Section 134

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High Courts07 Sept 2026Allowed

Chirag Shashikant Shah and others Vs State of Maharashtra and others

Bombay High Court · 2026:BHC-AS:36565-D

Urban Land (Ceiling and Regulation) Act, 1976-Section 6(1), Section 33, Section 35, Section 45Urban Land (Ceiling and Regulation) Repeal Act, 1999-Section 3Land Acquisition Act, 1894-Section 4, Section 6, Section 11

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High Courts07 Sept 2026Allowed

Shri K.P. Sharma Vs M/s. Indian Oil Corporation Ltd.

Delhi High Court · 2026 INSC 313

Constitution of India-Article 226, 14, 16 and 21, 12, 311Indian Penal Code, 1860-Sections 420, 467, 471 and 120-BPrevention of Corruption Act, 1988-Sections 7, 12 and 13(d)

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High Courts07 Sept 2026Dismissed

Smt. Shally Gupta & Anr. Vs Smt. Stuti Agarwal

Delhi High Court · (2026) 09 DEL CK 0578

Code of Civil Procedure, 1908-Section 96, Order XLI, 151, XIV Rule 1Bharatiya Sakshya Adhiniyam, 2023-Section 63(4), 60

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High Courts07 Sept 2026Disposed of

L And T Finance Ltd Vs Isha Trehan & Ors.

Delhi High Court · (2026) 09 DEL CK 0577

Arbitration and Conciliation Act, 1996-Section 9(2)Arbitration and Conciliation Act, 1996-Section 17

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High Courts07 Sept 2026Allowed

Deepak Kumar Verma Vs State of Haryana

Punjab And Haryana At Chandigarh · 2026:PHHC:125473

Bharatiya Nyaya Sanhita, 2023-Section 316(2), 318(4), 336(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483

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High Courts07 Sept 2026Allowed

Navinder Singh Sahdev Vs Directorate General of GST Intelligence, Chandigarh

Punjab And Haryana At Chandigarh · 2026:PHHC:125477

Central Goods and Services Tax Act, 2017-Section 132(1), 132(1)(A), 132(1)(I), 132(5)Integrated Goods and Services Tax Act, 2017-Section 20(XV)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483

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High Courts07 Sept 2026Partially allowed

Prime Realtors Vs 3D Megastructure Private Limited and Ors.

Bombay High Court · (2026) 09 BOM CK 0574

Arbitration and Conciliation Act, 1996-Section 9, Section 11, Section 12(1), Section 16, Section 21

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High Courts07 Sept 2026Allowed

Ajay Vs State of Haryana

Punjab And Haryana At Chandigarh · 2026:PHHC:125068

Indian Penal Code, 1860-Section 34, 120B, 201, 302, 365, 364-A, 392, 420, 506Bharatiya Nyaya Sanhita, 2023-Section 3(5), 103, 238, 309(4)Arms Act, 1959-Section 25

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High Courts07 Sept 2026Dismissed

Suraj @ Pitbull Vs State of Haryana

Punjab And Haryana At Chandigarh · 2026:PHHC:124158

Bharatiya Nyaya Sanhita, 2023-Section 103(1), 115, 115(2), 126, 126(2), 190, 191(3)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483

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High Courts07 Sept 2026Partially allowed

UFO Moviez India Limited Vs ReadOchre Post Work LLP

Bombay High Court · 2026:BHC-OS:19809

Arbitration and Conciliation Act, 1996-Section 9Code of Civil Procedure, 1908-Order XXXVIII Rule 5

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High Courts07 Sept 2026Allowed

Sat Paul @ Sat Pal Vs State of Punjab

Punjab And Haryana At Chandigarh · 2026:PHHC:123952

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 15, 25Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483

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High Courts07 Sept 2026Allowed

Jaswinder Singh @ Jassi Vs State of Punjab

Punjab And Haryana At Chandigarh · 2026:PHHC:124903

Bharatiya Nyaya Sanhita, 2023-Section 126(2), 190, 191(3), 304, 324(4)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483

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High Courts07 Sept 2026Allowed

Harjinder Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · 2026:PHHC:125412

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21(b), 27-ABharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)

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High Courts07 Sept 2026Allowed

Pritpal Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · 2026:PHHC:125249

Indian Penal Code, 1860-Section 120-B, 420, 465, 466, 467, 468, 471Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Code of Criminal Procedure, 1973-Section 438(2)

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High Courts07 Sept 2026Allowed

Kuldeep Singh Vs State of Punjab and another

Punjab And Haryana At Chandigarh · 2026:PHHC:125376

Bharatiya Nyaya Sanhita, 2023-Section 306, 318(4)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)

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High Courts07 Sept 2026Allowed

Aarem Insights Pvt. Ltd. Vs Joint Commissioner of State Tax (Appeals)-VII and Ors.

Bombay High Court · 2026:BHC-OS:19859-DB

Maharashtra Value Added Tax Act, 2002-Section 23(2), Section 26(6A)(c), Section 30Insolvency and Bankruptcy Code, 2016-Section 9, Section 31Constitution of India-Article 226

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High Courts07 Sept 2026Allowed

Jaswinder Kaur Vs State of Punjab

Punjab And Haryana At Chandigarh · 2026:PHHC:125442

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 22, 29, 61, 85Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)

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High Courts07 Sept 2026Dismissed

Amit Kumar Bindal & Ors. Vs State of Haryana

Punjab And Haryana At Chandigarh · 2026:PHHC:124803

Bharatiya Nyaya Sanhita, 2023-Section 61, 115, 140(2), 308(5), 351(3)Arms Act, 1959-Section 25, 27Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

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