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Search 12,30,452 Indian judgments.

12,30,452 judgments in All Courts · page 809 of 61,523

Supreme Court20 Aug 2026Allowed

Shiv Pratap Singh Alias Chinu Vs State Of U.P & Ors.

Supreme Court Of India · 2026 INSC 894

Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986-Section 2, 3, 2/3, 2(b), 2(c), 4, 5, 6, 7, 8, 10, 11, 12, 13, 19, 23, 19(2), 2 (b) (i) to (xv), clauses (i) to (xxv) of Section 2(b), sub-section (b) of Section 2, sub-section (2) of Section 11, sub-sections (b) & (c) of Section 2Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Rules, 2021-Rule 3, 4, 6, 7, 8, 9, 10, 11, 16, 22Indian Penal Code-Chapter XVI, Chapter XVII, Chapter XXII, Sections 322, 323, 504, 506 and 452, 171-E, 304-B, 161 and 165
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Supreme Court20 Aug 2026Allowed

Ramkrishna Chauhan Vs State Of U.P. & Anr.

Supreme Court Of India · 2026 INSC 895

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14A(1), Sections 3(1)(r)(s), Sections 3(1)(r) and 3(1)(s)Indian Penal Code, 1860-Sections 147, 323, 342 and 504, Sections 323, 504 and 506Code of Criminal Procedure-Section 161
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Supreme Court20 Aug 2026Disposed Of

The State Of Uttar Pradesh & Anr. Vs Brij Pal Singh & Anr.

Supreme Court Of India · 2026 INSC 901

Constitution of India-Article 134-A, Article 134(1)(c)Pre-conception and Prenatal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994-Sections 4, 5(2), 6(a), 23 and 25, Section 27, Section 28, Section 17, Section 17(4), Section 17A, Section 28(1)(a), Section 30, Section 30(2)Code of Criminal Procedure, 1973-Section 482, Section 190(1), Chapter XII, Section 154, Section 4(2), Section 2(r), Section 2(d), Section 210, Section 202, Section 173, Section 4, Section 5, Section 190
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Supreme Court20 Aug 2026Disposed Of

Shailendra Kumar Patel Vs State Of Chhattisgarh & Ors.

Supreme Court Of India · 2026 INSC 902

Constitution of India-Articles 14 and 16, Article 162, Article 315, Article 323, Article 320 clause (1), Articles 317 to 320, clause (2) of Article 323Chhattisgarh State Universities Service Rules, 1983-Schedule II, Rule 10Chhattisgarh Vishwavidyalaya Adhiniyam, 1973
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Supreme Court20 Aug 2026

Jamnabai And Others Vs Vasudev And Others

Supreme Court Of India · 2026 INSC 900

Code of Civil Procedure, 1908-Section 100, Order XLI Rule 27Specific Relief Act 1963-Section 34, proviso to Section 34Limitation Act 1963-Articles 58 and 100 of the Schedule, Article 58, Article 100
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High Courts20 Aug 2026Dismissed

Ram Ratan Verma & Ors. Vs Union Of India & Ors.

Delhi High Court · (2026) 08 DEL CK 0037

Food Corporations Act, 1964-Section 3, Section 12A, Section 12(3), Section 6(2), Section 12(3)(b)Constitution of India-Article 14Employees Provident Funds and Miscellaneous Provisions Act, 1952
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High Courts20 Aug 2026Dismissed

Axis Bank Ltd Vs UV Assets Reconstruction Co

Delhi High Court · (2026) 08 DEL CK 0036

Arbitration and Conciliation Act, 1996-Section 37, Section 28, Section 33, Section 34Insolvency and Bankruptcy Code, 2016-Section 60(5)(c), Section 63Limitation Act, 1963-Article 113
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High Courts20 Aug 2026Disposed Of

Parveen Kumar Jain Vs Principal Commissioner Of Customs (Import) Icd, Tkd, New Delhi

Delhi High Court · (2026) 08 DEL CK 0034

Customs Act, 1962-Section 28(4), Section 28AA, Section 111(d), 111(o), Sections 112(b)(ii), 114A and 114AA, Section 46(4), Section 28, Sections 112, and 114A, Section 108, section 12, section 46 (4), Section 147(a), Section 147(b), Section 147, Sections 112(b) and 114A, Section 114A, Section 112, Section 114, Section 112(b)Constitution of India-Article 226Indian Penal Code-Section 174 & 175
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Supreme Court20 Aug 2026Dismissed

Ravinder Singh Vs State (Govt. Of NCT Of Delhi)

Supreme Court Of India · (2026) 08 DEL CK 0019

Code of Criminal Procedure, 1973-Section 374, Section 207, Section 313(1)(b), Section 232Protection of Children from Sexual Offences Act, 2012-Section 6, Section 4, Section 5(m)IPC-Sections 377, 506, Section 377, Section 506
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High Courts20 Aug 2026Disposed Of

Talat Shahedi Vs Vibhor Ahluwalia & Anr.

Delhi High Court · (2026) 08 DEL CK 0018

Code of Criminal Procedure, 1973-Section 372, Section 207, Section 251, Section 313(1)(b), Section 255(1), Sections 397 and 401, Sub-Section (3) of Section 401, Sub-Section (4) of Section 401, Sub-Section (5) to Section 401IPC-Sections 279, 337 and 304A, Sections 147, 148, 324, 326, 307 and 506(Part II) read with Section 149, Sections 307 and 506(Part II)
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