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Search 12,31,517 Indian judgments.

12,31,517 judgments in All Courts · page 897 of 61,576

High Courts13 Aug 2026Allowed

Suresh Kumar Vs Smt. Aneeta

Madhya Pradesh High Court · 2026 INSC 778

Indian Evidence Act, 1872-Section 7, 8, 122, 63, 65-A, 65-BCr.P.C.-Section 125, 125(4)Hindu Marriage Act-Section 13
High Courts13 Aug 2026Dismissed

Jaidev Pathak & Ors. Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 08 MP CK 4334

Constitution of India-Article 226, 14, 16, 16(1), 16(4), 309Recruitment Rules & Instructions for Recruitment Examination-2025 dated 27.10.2025-Rule 10, 10(iii), 10(xiii), 10(xiv), 10(xvi), 10(xvi)(i), 18, 18(i), 18(iii), 18(iv), Appendix-3Madhya Pradesh Executive (Non-Gazetted) Service Recruitment Rules, 1997-Rule 6(8)(ii)
High Courts13 Aug 2026Allowed

Rameshchanda Borwal Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 08 MP CK 4333

Code of Criminal Procedure, 1973-Section 374(2), 211Prevention of Corruption Act, 1988-Section 13(1)(d), 13(2), 13(1)(a), 13(1)(b), 7, 11, 20, 19Indian Penal Code, 1860-Section 109
High Courts13 Aug 2026Dismissed

Jaidev Pathak & Ors. Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 08 MP CK 4348

Constitution of India-Article 14, 16, 16(1), 16(4), 226, 309Recruitment Rules & Instructions dated 27.10.2025-Rule 10, 10(iii), 10(xiii), 10(xiv), 10(xvi), 10(xvi)(i), 18, 18(i), 18(iii), 18(iv), Appendix-3Madhya Pradesh Police Executive (Non-Gazette) Service Recruitment Rules, 1997-Rule 6(8)(ii)
High Courts13 Aug 2026

Nilesh Dhanukar Vs Siemens Industry Software Inc & Anr.

Delhi High Court · 2025 INSC 325

Code of Civil Procedure, 1908-Order XXVI Rule 9, XXXIX Rule 2A, XXXIX Rules 1 and 2, XXI Rule 32Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989Contempt of Courts Act, 1971-Section 2(b), 2(c)
High Courts13 Aug 2026

Pradeep Vs The State

Delhi High Court · (2026) 08 DEL CK 4490

Indian Penal Code, 1872-Section 326, 308Code of Criminal Procedure, 1973-Section 374, 320, 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528