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12,31,517 judgments in All Courts · page 934 of 61,576

High Courts11 Aug 2026

Harananda Vs V.K. Yadav & Anr.

Delhi High Court · (2026) 08 DEL CK 4275

Contempt of Courts Act, 1971-Sections 11, 12Constitution of India-Article 215Railway Protection Force Rules, 1987-Rules 54(1)(c), 76, 277
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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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