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12,30,331 judgments in All Courts · page 728 of 61,517

High Courts27 Aug 2026Partly Allowed

Topha Wangsu Vs The State Of AP & Anr.

Gauhati High Court · (2026) 08 GAU CK 3869

POCSO Act 2012-Section 4, 6, 4(1)Indian Penal Code-Section 376 (i), 376 (2)(n), 376, 376(2)(i)Code of Criminal Procedure-Section 313, 164
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High Courts27 Aug 2026Disposed Of

Alok Sarkar Vs The State Of Assam & Ors.

Gauhati High Court · (2026) 08 GAU CK 4017

Constitution of India-Article 226, Section 482, 226/227, 32, 142, 19 and 21Code of Criminal Procedure, 1973-Section 482, 41A, 91, 154, 155, 156, 157, 162, 169, 170 and 173, sub-section (1) of Section 154, 169 or 170, 173, 173(2) or 173(8), 156 or 157, 173(2), sub-section (8) of Section 173, 154 and 156, 218(1), 161Indian Penal Code-Sections 120(B)/420/406/471, 120(B)/420/406/468/471, 120(B)/420/406/468, 120B/420/406/468/471, 307, 326, 302
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High Courts27 Aug 2026Dismissed

Neha Agarwal Vs Manoj Kumar Agarwal

Gauhati High Court · (2026) 08 GAU CK 4019

Indian Penal Code-sections 499/500/501, 499, 501, Exceptions 8 and 9 to Section 499, 500, Exceptions to section 499The Code of Criminal Procedure, 1973-Section 200, 202, sub-section (1) of Section 202, 203, Chapter XIV Section 190, 190(1)(a), Chapter XV, 204(1), Chapter XVI
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High Courts27 Aug 2026Dismissed

Barasha Borah Bordoloi Vs Diganta Borah

Gauhati High Court · (2026) 08 GAU CK 4037

Code of Civil Procedure, 1908-Section 96Indian Penal Code-Section 120B/384/385/389/353, 341/354/506Information Technology Act, 2008-Section 66A
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High Courts27 Aug 2026Dismissed

Carson Percy Valladares Vs State of Maharashtra & Anr.

Bombay High Court · 2025 INSC 404

Constitution of India-Article 227Maintenance And Welfare Of Parents And Senior Citizens Act, 2007-Section 5, 2(b), 2(k), Chapter II, 4, clause (g) of section 2, Sub-sections (2) and (3) of Section 4, 6, 7, 8, 9, 12, 15, 16, 23, 27, 3, 5(2), 2(f), 2(b), (d) and (f)Indian Penal Code, 1860-Sections 354, 504 and 506 (2)
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