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Search 12,31,273 Indian judgments.

12,31,273 judgments in All Courts · page 925 of 61,564

High Courts11 Aug 2026Allowed

P Vs State (NCT Of Delhi) & Ors.

Delhi High Court · (2026) 08 DEL CK 4247

Bharatiya Nyaya Sanhita (BNS), 2023-Sections 79/115(2)Indian Penal Code-Sections 509/323Protection of Children from Sexual Offence Act (POCSO), 2012-Section 12
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High Courts11 Aug 2026

Sukhram Vs The State Of Delhi

Delhi High Court · (2026) 08 DEL CK 4248

Bharatiya Nyaya Sanhita (BNS), 2023-Section 137(2)IPC-Section 363Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS)-Section 183
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High Courts11 Aug 2026Dismissed

Ankur Kirtikumar Mehta & Ors. Vs Bharti Bachloo

Jammu And Kashmir High Court · 2026 INSC 200

Code of Criminal Procedure, 1898-Section 561-ACode of Criminal Procedure, 1973-Section 482Drugs and Cosmetics Act, 1940-Section 18(a)(i), 18-A, 22, 23, 23(4), 23(4)(iii), 25, 25(2), 25(4), 27(d), 34, 34(1), 34(2)
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High Courts11 Aug 2026Dismissed

Union Of India Vs M/s Bharat Construction

Jammu And Kashmir High Court · 2025 INSC 1457

Jammu & Kashmir Arbitration and Conciliation Act, 1997-Section 34, 34(2)(b)(ii)Arbitration and Conciliation Act, 1997-Section 34, 28(3), 31(3)Arbitration and Conciliation Act, 1996-Section 34/37, 37
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High Courts11 Aug 2026Dismissed

Suneel Sharma Vs State Of J&K & Ors.

Jammu And Kashmir High Court · (2026) 08 J&K CK 4140

Constitution of India-Article 226, 21-A, 142Constitution of Jammu and Kashmir-Section 103NCTE Regulations and Notifications
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High Courts11 Aug 2026Dismissed

Sh. Lalthakima Vs The State Of Mizoram

Gauhati High Court · (2026) 08 GAU CK 3874

Bharatiya Nagarik Surakshya Sanhita 2023-Section 415Indian Penal Code-Section 304, 302, 304(II), 300, 304-A, 72, 299, 304 Part 1, 304 Part II, Part II of Section 304, first part of Section 304, second part of Section 304, 304 Part I, 304(I), 302(II)Code of Criminal Procedure, 1973-Section 164, 208, 209, 304, 313, 293, 293(2), sub-section (4) of Section 293, 293(1), sub-section (1) of Section 293, 216, 386, clause (iii) (b) of Section 386, 428
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High Courts11 Aug 2026Allowed

Shri Kamin Taloh Vs The State Of Arunachal Pradesh & Anr.

Gauhati High Court · (2026) 08 GAU CK 3888

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483(1)(b), 485 and 490Bharatiya Nyaya Sanhita, 2023-Sections 318(2) and 316(2)Code of Criminal Procedure, 1973-Sections 441 and 445, 445, 43, Chapter XXXIII, 441
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High Courts11 Aug 2026Disposed Of

Nisant Aanand Vs Lic Housing Finance Ltd & Ors.

Gauhati High Court · (2026) 08 GAU CK 3929

Industrial Disputes Act, 1947-Section 2A, 33, 33(3)(b), 2Constitution of India-Article 14, 16, 12, 309, 310, 311, Part XIV, Part III, 36, Part IV, 226, 32, 26Code of Civil Procedure-Order 23 Rule 1(3)
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High Courts11 Aug 2026Dismissed

Arun Rabha & Anr. Vs Hari Ch Kachari

Gauhati High Court · 2026 INSC 434

Constitution of India-Article 227CPC-Order 39 Rule 1, 39 Rule 2, 23, 26, 39 Rule 2A, 39 Rule 7, section 151, 75, 26 Rule 9, 23 Rule 3, 39 Rule 4
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