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Search 12,30,331 Indian judgments.

12,30,331 judgments in All Courts · page 697 of 61,517

High Courts01 Sept 2026Allowed

Vijaykumar Sonkusare and Ors. Vs Executive Director, Food Corporation of India and Ors.

Bombay High Court · 2026:BHC-NAG:11515-DB

Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000-Section 3, Section 4, Section 6, Section 7Maharashtra Scheduled Castes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Rules, 2012-Rule 5, Rule 14Constitution of India-Article 15, Article 226, Article 136
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High Courts01 Sept 2026Allowed

Swapnil Baswant Wankhade Vs. State of Maharashtra and Anr.

Bombay High Court · 2026:BHC-NAG:11668-DB

Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons, Video Pirates, Sand Smugglers and Persons Engaged in Black Marketing of Essential Commodities Act, 1981-Section 3(2), 3(3), 12
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High Courts01 Sept 2026Rejected

Rabab Bai Vs Tasmeen

Bombay High Court · (2026) 09 BOM CK 0338

Code of Civil Procedure, 1908-Order 11 Rule 14Constitution of India-Article 142
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High Courts01 Sept 2026Disposed Of

Bhola Prasad Vs State of U.P.

Allahabad High Court · (2026) 09 AHC CK 0321

Narcotics Drugs and Psychotropic Substances Act, 1985-Section 2(xi)(b), 2(xvi), 2(xi), 2(xvi)(a), 80, 8(c), 2(xiv), 2(xi)(a), 2(xvi)(e), 2(xx), 2(viii)(a), clause (viiia) of Section 2, 9, 10, 8, 21 (C), 22, 25, 29 and 60 (3), 9(1)(a)(va), 21, 2(vii-a), 2(xxiii)(a), u/s 21, 37, 27a/29, 27(a) and 29, 26, 8/21, 50 and 52-A, 8/21/29, 29, 60, 8/21 D, u/s 8/18/21, 26(D), Under Section 8 C, 21 and 26 D, 8 (C) /21/26 (D), 38Drugs and Cosmetics Act, 1940-Schedule H, H(1), Section 3(b), H-1, 18(c), 27, 18(c), 27Drugs and Cosmetics Rules, 1985-Schedule H, H(1), Rules 65(5), 65(9), 97 (c), 61(2)
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High Courts01 Sept 2026Allowed

Vijay Kumar Vs State Of U.P. & Ors.

Allahabad High Court · (2026) 09 AHC CK 0500

U.P. Police Officers of the Subordinate Ranks (Punishment and Appeal) Rules, 1991-Rule 23, 23(1)Limitation Act, 1963-Section 29, 3, 4 to 24, 2, 5, 29(2)Indian Contract Act, 1872-Section 25
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High Courts01 Sept 2026Dismissed

Brijkishore @ Birju Vs Assistant Director, Directorate Of Enforcement & Anr.

Allahabad High Court · (2026) 09 AHC CK 0499

Bhartiya Nagarik Suraksha Sanhita, 2023-Section 528, 223(1), 351, Chapter XVI, 223 to 226, 223, proviso to sub-section (1) of Section 223, first proviso to Section 223(1)Prevention of Money Laundering Act, 2002-Sections 3 and 4, 44 (1)(b), 44Code of Criminal Procedure, 1973-Section 207 and 208, 313, 200 to 204, 482
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