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12,26,897 judgments in All Courts · page 66 of 61,345

High Courts28 Oct 2026

Bichu J. Abraham & Anr. Vs State Of Kerala

High Court Of Kerala · (2026) 10 KL CK 3778

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 112, 316(2) and 318(2) read with Section 3(5)Information Technology Act, 2000-Section 66D
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High Courts28 Oct 2026

Shinymol.T Vs State Of Kerala

High Court Of Kerala · (2026) 10 KL CK 3777

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 316(2) and 318(4) read with Section 3(5)Banning of Unregulated Deposit Schemes Act, 2019-Section 3 read with Section 21(3)
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High Courts28 Oct 2026

Riyas K. Vs State Of Kerala

High Court Of Kerala · (2026) 10 KL CK 3776

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 126(2), 115(2), 118(1), 351(2) and 85
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High Courts28 Oct 2026

Hemin Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 10 KL CK 3775

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 296(b), 126(2), 115(2), 118(1) and 109(1) r/w 3(5)
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High Courts28 Oct 2026

Shinymol.T Vs State Of Kerala

High Court Of Kerala · (2026) 10 KL CK 3774

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 316(2), 318(4), 3(5)Banning of Unregulated Deposit Schemes Act, 2019-Section 3, 21(3)
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High Courts28 Oct 2026

Libu Kumar Vs State Of Kerala

High Court Of Kerala · (2026) 10 KL CK 3771

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 126(2), 115(2), 118(1), 118(2), 3(5)
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High Courts28 Oct 2026

Azgad Augastin Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 10 KL CK 3767

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 331(3), 78Protection of Children from Sexual Offences Act, 2012-Section 12, 11(iv)
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High Courts28 Oct 2026Disposed Of

Gurvinder Saluja Vs New Delhi Municipal Council

Delhi High Court · (2026) 10 DEL CK 3811

New Delhi Municipal Council Act, 1994-Section 72, 72(1), 72(2), 64H(3), 115, 115(2), 116, 117Jan Vishwas (Amendment of Provisions) Act, 2026-Section 4Constitution of India-Article 226
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Tribunals and Commissions27 Oct 2026

Sevantilal Fakirchand And Company Private Limited

National Company Law Tribunal · (2026) 10 NCLT CK 4881

Insolvency and Bankruptcy Code, 2016-Sections 4(1), 10, 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Companies Act, 1956
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