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Search 12,30,331 Indian judgments.

12,30,331 judgments in All Courts · page 725 of 61,517

High Courts28 Aug 2026Dismissed

M/s Anjani Kumar Singh Vs Addnl. Commissioner (CCO) Of CGST And Central Excise & Anr.

Patna High Court · (2026) 08 PAT CK 1823

Constitution of India-Article 366 (29Ab), Entry 54 of List II, 265Finance Act, 1994-Section 73(2), 78, 77(1)(a), 70, 77(1)(c)(ii), 66DCGST Act, 2017-Section 174

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High Courts28 Aug 2026Dismissed

The State Of Karnataka Vs Santhosh @ Prashanth

Karnataka High Court · (2026) 08 KAR CK 1997

Code of Criminal Procedure, 1973-Section 378(1), 378(3)Indian Penal Code-Section 114, 143, 147, 148, 149, 307, 326, 341, 506

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High Courts28 Aug 2026Allowed

Smt. Ramadevi Vs Kum. Dhanalakshmi

Karnataka High Court · (2026) 08 KAR CK 2000

Code of Criminal Procedure, 1973-Section 378(4), 417, 418 and 423, 378Negotiable Instruments Act-Section 138, 139, 118, 118(a)IPC

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High Courts28 Aug 2026Disposed Of

Dhabaleswar Jena @ Mantu Vs State Of Odisha

Orissa High Court · (2026) 08 OHC CK 1851

BNSS, 2023-Section 483NDPS Act-Section 21(b), 29IPC-Section 294, 323, 34, 341, 506

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High Courts28 Aug 2026Allowed

Prafulla Kumar Behera & Anr. Vs State of Odisha (Vigilance)

Orissa High Court · (2026) 08 OHC CK 1675

BNSS, 2023-Section 483, U/S.483Prevention of Corruption (Amendment) Act-U/Ss.13(2), Sections 13(1)(a)BNS-Sections 316(5)/61(2)/318(4)/ 336(3)/338/340(2)

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High Courts28 Aug 2026Disposed Of

Balaram Behera @ Raj Behera Vs State of Odisha

Orissa High Court · (2026) 08 OHC CK 1852

BNSS, 2023-Section 483BNSS-U/S.483BNS-U/Ss.318(4)/319(2)/336(2)(3)/3(5)

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High Courts28 Aug 2026Allowed

Ratnamayee Tripathy Vs Bijay Kumar Panda

Orissa High Court · (2026) 08 OHC CK 1854

Code of Civil Procedure-Section 24

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High Courts28 Aug 2026Allowed

Reeta Satapathy Vs Basanta Kumar Satapathy

Orissa High Court · (2026) 08 OHC CK 1856

Hindu Marriage Act-Section 13(1) (i-a)Code of Civil Procedure-Order XVIII Rule 17

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High Courts28 Aug 2026

TP Southern Odisha Distribution Limited Vs Micro and Small Enterprises Facilitation Council & Ors.

Orissa High Court · (2026) 08 OHC CK 1857

Constitution of India-Article 226, 227Micro, Small, Medium, Enterprises Development Act, 2006-Section 18, 18(1), 18(2), 18(3), 18(4), 17, 19Arbitration and Conciliation Act-Section 34, 7(1), 80, 5, 37, 37(2)

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High Courts28 Aug 2026Disposed Of

Shri. Anthony Shullai Vs State Of Meghalaya Through The Commissioner & Secretary, Home (Police) Department.

Meghalaya High Court · (2026) 08 MEG CK 1295

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High Courts28 Aug 2026Disposed Of

Shri Tensing Marak Vs The State Of Meghalaya Represented By Chief Secretary To The Govt. Of Meghalaya

Meghalaya High Court · (2026) 08 MEG CK 1304

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High Courts28 Aug 2026Disposed Of

Shri. Rangehbok Lyngwa Vs State Of Meghalaya, Represented By Commissioner/Secretary To The Govt. Of Meghalaya, Education Department, Shillong.

Meghalaya High Court · (2026) 08 MEG CK 1303

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Tribunals and Commissions28 Aug 2026Disposed Of

Mr. Rushab Aggarwal Vs Mercedes-Benz Financial Services India Pvt. Ltd., Mercedes-Benz India Pvt. Ltd., Global Star Auto LLP

Competition Commission Of India · (2026) 08 CCI CK 1294

Competition Act, 2002-Section 19(1)(a), 3 and 4, 3(4)(a), 3(4)(d), 4(2)(a)(i), 4(2)(e), 3(4) and 4, 26(1), 41, 27, 33, 4(2)(a)(i) and 4(2)(e), 4, 3(4), 3 and Section 4, 26(2)

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High Courts28 Aug 2026Dismissed

M/S. Dream Machines Vs. HDFC Bank Limited

Calcutta High Court · (2026) 08 CAL CK 1135

Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11(d)Indian Partnership Act, 1932-Section 69(2)Indian Contract Act, 1872-Section 56, 65, 73, 74

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High Courts28 Aug 2026Allowed

Sachidanand Prasad Vs The State Of Jharkhand

Jharkhand High Court · (2026) 08 JH CK 1067

I.P.C.-Sections 409, 420, 467, 468, 471/34Prevention of Corruption Act, 2018Jharkhand Co-operative Societies Act, 1935-Section 40

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High Courts28 Aug 2026Disposed Of

Kamal Kishore Pandit Vs The State Of Jharkhand

Jharkhand High Court · (2026) 08 JH CK 1066

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High Courts28 Aug 2026Allowed

Jitendra Prasad @ Jitendra Sahu Vs The State Of Jharkhand

Jharkhand High Court · (2026) 08 JH CK 1044

Code of Criminal Procedure, 1973-Section 482, 144Indian Penal Code-Sections 147 and 379, 379 read with 147

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High Courts28 Aug 2026Disposed Of

Raj Kishore Prasad Vs The State of Jharkhand

Jharkhand High Court · (2026) 08 JH CK 1043

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High Courts28 Aug 2026Dismissed

Aman Kumar Vs The State of Jharkhand

Jharkhand High Court · (2026) 08 JH CK 1042

Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023-Sections 483, 484Bharatiya Nyaya Sanhita (BNS), 2023-Sections 109, 3(5)Arms Act-Section 27

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High Courts28 Aug 2026Allowed

Dr. Ashit Bhattacharya Vs The State Of Tripura

Tripura High Court · (2026) 08 TP CK 0919

Teachers Eligibility Qualifications in Medical Institutions Regulations, 2022-Regulation 6, 11.2Minimum Qualifications for Teachers in Medical Institution Regulations, 1998Tripura Medical Education (Administrative & Faculty) Service Conditions Rules, 2015-Schedule-II

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