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12,28,363 judgments in All Courts · page 98 of 61,419

High Courts23 Oct 2026

Adv.P.S.Subeesh Vs State Of Kerala & Ors.

High Court Of Kerala · 2026 INSC 1022

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 36, 38, 47, 48, 57, 58, 187 and 187(2A)Constitution of India-Articles 20, 21, 22(1), 22(2) and 39ACode of Criminal Procedure (Cr.P.C.)-Sections 50(1), 50(2), 56, 57 and 167
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High Courts23 Oct 2026

M/s Raj Kamal Enterprises & Ors. Vs Shriram Finance Limited & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 3073

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 17, 17(5), 17(6), 13(2), 13(4), 13(8)Security Interest (Enforcement) Rules, 2002-Rules 8(1), 8(2), 8(5), 8(6), 9(1)Constitution of India-Articles 14, 226, 300-A
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High Courts23 Oct 2026Dismissed

Shaik Shareef Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · 2026 INSC 643

Constitution of India-Article 226, 243ZG(b), 14, 21A.P. Municipalities and Nagar Panchayats (Conduct of Elections to the office of Chairpersons and Ward Members), Rules 2026-Rule 12(2)(iii), 8(10)CPC-Section 151
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High Courts23 Oct 2026Allowed

Narada Sai Pavan Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 10 AP CK 3070

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483, 528Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20(b)(ii)(B), 8(c)Cr.P.C-Sections 437, 438, 439, 482
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High Courts23 Oct 2026Dismissed

Shaik Shareef Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · 2026 INSC 643

Constitution of India-Article 226, 14, 21, 243 Z G (b)A.P. Municipalities and Nagar Panchayats (Conduct of Elections to the office of Chairpersons and Ward Members), Rules 2026-Rule 12(2)(iii), 8(10)CPC-Section 151
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