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Search 12,30,331 Indian judgments.

12,30,331 judgments in All Courts · page 713 of 61,517

High Courts31 Aug 2026Dismissed

The Joint Director, Sub-Regional Office, Employees State Insurance Corporation & Anr. Vs M/s. Central India Engineers

Bombay High Court · (2026) 08 BOM CK 2638

Employees’ State Insurance Act, 1948-Section 82 (2), 75 read with Sec.77

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High Courts31 Aug 2026Disposed Of

Nathi Ram Vs State of Uttarkahand & Ors.

Uttarakhand High Court · (2026) 08 UK CK 2563

The Uttarakhand Subordinate Revenue Executive (Naib Tehsildar) Service Rules, 2009

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High Courts31 Aug 2026Dismissed

Agricultural Produce Market Committee, Akkalkot Vs Madivalppa Gunigappa Badole & Anr.

Bombay High Court · (2026) 08 BOM CK 2209

Constitution of India-Articles 226 and 227Maharashtra Agricultural Produce Marketing (Development and Regulation) Act of 1963-Section 41A, 52B, 52B(1)(a), 52B(1) (b)The Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967-Rule 102, 100(6)

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High Courts31 Aug 2026Dismissed

General Manager Vs Patel Gandabhai Muljibhai (Since Deceased Through Heirs And Legal Representatives) & Ors.

Gujarat High Court · (2026) 08 GUJ CK 1626

Land Acquisition Act, 1894-Section 54, 4, 18Code of Civil Procedure, 1908-Section 96Tenancy Act-Section 43

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High Courts31 Aug 2026Allowed

Dayashankar Bhulan Tripathi & Ors. Vs State Of Gujarat

Gujarat High Court · (2026) 08 GUJ CK 1624

Code of Criminal Procedure, 1973-Section 374, 207, 313Prevention of Corruption Act, 1988-Sections 7, 12, 13(1)(d), 13(2), 20, 13 (1)(d) (i) and(ii), 13(1) (d), (i) and (ii), 13 (1)(d) and (i) and (ii)

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High Courts31 Aug 2026Allowed

Sanjay Prabhat @ Sanjay Parvat Vs Bihar School Examination Board & Ors.

Patna High Court · (2026) 08 PAT CK 1813

Bihar School Examination Board Regulations, 1964-Rule 26, Chapter 5, 17(a), 17 (b), 19, 20, 20(c)Constitution of India-Article 226

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High Courts31 Aug 2026Disposed Of

Dr. Subalal Paswan Vs The State Of Bihar & Ors.

Patna High Court · (2026) 08 PAT CK 1814

Statutes Relating to the General Conditions of Service of Employees of the Patna, Bihar, Ranchi, Bhagalpur, Magadh, L.N.-Clause 15

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High Courts31 Aug 2026Dismissed

Priyanka Sinha Vs The State Of Bihar & Ors.

Patna High Court · (2026) 08 PAT CK 1817

Right to Information Act, 2005Constitution of India-Articles 14 and 16

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High Courts31 Aug 2026Disposed Of

Gandhi Yadaw & Ors. Vs The State of Bihar & Ors.

Patna High Court · (2026) 08 PAT CK 1818

Bihar Nationalized Elementary Teacher Promotion Rules, 1993Bihar State Litigation Policy, 2011-Clause 4. C (1)

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High Courts31 Aug 2026Disposed Of

Niranjan Kumar Vs The State Of Bihar & Ors.

Patna High Court · (2026) 08 PAT CK 1821

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High Courts31 Aug 2026Disposed Of

Krishna Ballabh Kumar Singh @ Krishn Blabh Kumar Singh Vs The State Of Bihar & Ors.

Patna High Court · (2026) 08 PAT CK 1822

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High Courts31 Aug 2026Dismissed

Vijay Prasad Tiwari @ Vijay Prasad Tiwary Vs The State Of Bihar & Ors.

Patna High Court · (2026) 08 PAT CK 1824

Cr.P.C.-u/s 203, Section 203, 397(3)I.P.C-u/s 120 (B), 420, 467, 468, 471, 341, 323, 504

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High Courts31 Aug 2026Disposed Of

Draupti Devi @ Smt. Draupati Devi Vs The State Of Bihar & Ors.

Patna High Court · (2026) 08 PAT CK 1825

Bihar Buildings (Lease, Rent & Eviction) Control Act, 1982Constitution of India-Article 226

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High Courts31 Aug 2026Disposed Of

Sudam Meher & Ors. Vs State Of Odisha

Orissa High Court · (2026) 08 OHC CK 1850

BNSS, 2023-Section 483BNS-Section 336, 318, 340, 61(2), 3(5)IT Act-Section 66-C, 66-D

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High Courts31 Aug 2026Disposed Of

Bikram Panda @ Bikram Kumar Panda Vs State Of Odisha

Orissa High Court · 2025 INSC 979

B.N.S.S., 2023-Section 483, 180, 58, 230, 47, 48, 62, 48(3), 48(1), 183, 2(1)(e), 2(1)(d), 91Bharatiya Nyaya Sanhita, 2023-Sections 103(1), 61(2)(a), 111(2)(a), 238(a), 249(a), 3(5), 109(1), 111Arms Act, 1959-Sections 25(1)(a), 25(6), 27(a), 25(1-B), 27, 27(1), 25/26

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High Courts31 Aug 2026Disposed Of