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12,28,521 judgments in All Courts · page 69 of 61,427

High Courts28 Oct 2026Partly Allowed

Abhishek Sharma Vs The State NCT Of Delhi

Delhi High Court · (2026) 10 DEL CK 4151

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415Indian Penal Code, 1860-Sections 302, 201, 34, 326, 300(3), 325, 323Code of Criminal Procedure, 1973-Sections 161, 173, 313
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Supreme Court28 Oct 2026Allowed

State Of Rajasthan Vs Jhabra Ram

Supreme Court Of India · 2026 INSC 1169

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 47, 483Official Secrets Act, 1923-Section 3, 8(1), 8, 9Bharatiya Nyaya Sanhita, 2023-Section 152, 238(b)
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High Courts28 Oct 2026

Shashi Kumar Nair P.K. Vs State

Delhi High Court · (2026) 10 DEL CK 4172

Indian Penal Code, 1860-Sections 302, 323, 307, 300Code of Criminal Procedure, 1973-Section 313Indian Evidence Act, 1872-Sections 134, 32
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High Courts28 Oct 2026Dismissed

Sanjiv Saxena & Ors. Vs State Of NCT Of Delhi

Delhi High Court · 2025 INSC 133

Indian Penal Code-Sections 498-A, 304-B, 34, 406, 30Code of Criminal Procedure, 1973-Sections 161, 161(1), 162, 162(1), 172(1), 313, 428Dowry Prohibition Act, 1961-Section 2
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High Courts28 Oct 2026Partly Allowed

Shankar Lal Vs State of NCT of Delhi

Delhi High Court · 2025 INSC 927

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415(2), 528, 351Indian Penal Code-Section 299, 300 (Clause (3), Exception 4), 302, 304 Part I, 304 Part IICrPC-Section 154, 161
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High Courts28 Oct 2026

Kasturi Rajan & Ors. Vs Vatsala Vescio & Ors.

Delhi High Court · (2026) 10 DEL CK 4184

Constitution of India-Article 227Code of Civil Procedure, 1908-Section 151, Order I Rule 10, IX Rule 7, XXIII Rule 1, XXIII Rule 1(1), XXXII Rules 1 to 14, XVIII Rule 17, XXI Rules 89 and 90Indian Limitation Act, 1877-Section 22
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