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Search 12,30,331 Indian judgments.

12,30,331 judgments in All Courts · page 955 of 61,517

High Courts07 Aug 2026

Kusum Sharma & Anr. Vs Gurpreet Singh Sawhney

Delhi High Court · (2026) 08 DEL CK 4269

Delhi Rent Control Act, 1958-Section 25B(8), 25B, 25B(4), 14(1)(e), 37(2)Code of Civil Procedure, 1908-Section 115, 114, Order XLVII Rule 1, 47 Rule 1

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High Courts07 Aug 2026

Surender Pal Vs Devender Kumar

Delhi High Court · (2026) 08 DEL CK 4270

Code of Civil Procedure, 1908-Order XXI Rule 58

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High Courts07 Aug 2026Allowed

Mahender Sharma Vs The State Nct Of Delhi & Ors

Delhi High Court · (2026) 08 DEL CK 4249

Indian Penal Code-Sections 302, 394, 397, 34Arms Act, 1959-Section 25Delhi Prison Rules, 2018

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High Courts07 Aug 2026

Anuj Sharma & Ors. Vs State (NCT Of Delhi) & Anr.

Delhi High Court · (2026) 08 DEL CK 4250

IPC-Sections 498A, 406, 34BNSS-Section 528

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High Courts07 Aug 2026Allowed

Rajat Sharma & Ors. Vs State NCT Of Delhi & Anr.

Delhi High Court · (2026) 08 DEL CK 4251

IPC-Sections 498A/406/34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

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High Courts07 Aug 2026Allowed

Priya Seth Vs State Of Nct Of Delhi & Ors.

Delhi High Court · (2026) 08 DEL CK 4252

Bharatiya Nyaya Sanhita (BNS), 2023-Sections 281, 125(a)IPC-Sections 279, 337Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

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High Courts07 Aug 2026Allowed

Sanjeev Bhagat Vs The State NCT Of Delhi & Anr

Delhi High Court · (2026) 08 DEL CK 4288

IPC-Section 307CrPC-Section 482BNSS-Section 528

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High Courts07 Aug 2026Allowed

Ishwar Chander Garg & Ors. Vs State Govt. Of NCT Of Delhi & Anr.

Delhi High Court · (2026) 08 DEL CK 4297

IPC-Sections 498A, 406, 34BNSS-Section 528

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High Courts07 Aug 2026

Som Nath & Anr. Vs Jagdish Kumar & Ors.

Jammu And Kashmir High Court · (2026) 08 J&K CK 4163

Constitution of India-Article 227Code of Civil Procedure-Order XXXIX Rule 1 and 2, Section 151

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High Courts07 Aug 2026

Vijay Kumar Vs Rakesh Kumar & Ors.

Jammu And Kashmir High Court · 2025 INSC 467

Code of Civil Procedure (CPC)-Order XII Rule 6, VII Rule 11, XConstitution of India-Article 227Indian Evidence Act-Sections 91 and 92

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High Courts07 Aug 2026

New India Assurance Co. Ltd. Vs Parvaiz Ahmed Bhat & Ors.

Jammu And Kashmir High Court · (2026) 08 J&K CK 4161

Motor Vehicles Act-Sections 140 and 166

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High Courts07 Aug 2026Allowed

Ramesh Chander Sharma & Ors. Vs U T Of Jammu & Kashmir & Ors.

Jammu And Kashmir High Court · (2026) 08 J&K CK 4160

BNSS, 2023-Section 528IPC-341, 323, 325, 109, 201Arms Act-4, 25

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High Courts07 Aug 2026

Raju Kumar Vs Union Territory Of Jammu & Kashmir

Jammu And Kashmir High Court · (2026) 08 J&K CK 4159

Narcotic Drugs and Psychotropic Substances Act-Sections 8, 21, 22, 29, 37Constitution of India-Article 21

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High Courts07 Aug 2026

Union Territory of Jammu & Kashmir Vs Asif Ali

Jammu And Kashmir High Court · (2026) 08 J&K CK 4158

J&K Prevention of Corruption Act, 2006-Section 5(1)(d), 5(2), 4, 4(1)Prevention of Corruption Act, 1988-Section 7, 13, 13(1)(d)(i), 13(1)(d)(ii), 20RPC-Section 161

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High Courts07 Aug 2026