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12,28,363 judgments in All Courts · page 7 of 61,419

High Courts06 Nov 2026Allowed

Mohd. Bashir & Ors. Vs State Of J&K & Ors.

Jammu And Kashmir High Court · (2026) 11 J&K CK 0747

J&K Evacuees' (Administration of Property) Act-Sections 6, 8, 14, 14-A, 14-BState Land Acquisition Act, Samvat 1990-Sections 4, 6, 7Agrarian Reforms Act, 1976-Section 3(A)
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High Courts06 Nov 2026

Pawan Kumar Vs The State Of Bihar & Ors.

Patna High Court · (2026) 11 PAT CK 0526

Prevention of Corruption Act, 1988-Section 7(A), 8, 9, 10, 12Official Secrets Act, 1923-Section 3(2), 6(2), 15Bharatiya Nyaya Sanhita, 2023-Section 61, 318(4), 338, 340(2)
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High Courts06 Nov 2026Allowed

Keshav Deo & Ors. Vs State Of U.P

Allahabad High Court · (2026) 11 AHC CK 0484

Indian Penal Code-Sections 395, 397, 307, 147, 148, 149Code of Criminal Procedure, 1973-Section 207, 313, 437-AArms Act-Section 25
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High Courts06 Nov 2026

Ram Palat & Ors. Vs State Of UP & Ors.

Allahabad High Court · (2026) 11 AHC CK 0472

U.P. Zamindari Abolition and Land Reforms Act, 1950-Section 229-B, 122-B, 122-B(3), 122-B(4), 122-B(4-A), 122-B(4-C), 122-B(4-D), 122-B(4-E), 122-B(4-F), 333, 333-A, Schedule II
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