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High Courts09 Jun 2026Allowed

Yambem Manichandra Singh Vs The State Of Manipur

Manipur High Court · (2026) 06 MAN CK 0747

National Security Act, 1980-Section 3(4), 12(1), 8, 10, 14, 9, 3(3)Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974Unlawful Activities (Prevention) Act, 1967-Section 43D(2)
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High Courts09 Jun 2026Partly Allowed

Maheshbhai Chanabhai Khunt & Anr Vs State Of Gujarat & Anr

Gujarat High Court · (2026) 06 GUJ CK 0682

Indian Penal Code, 1860-Section 114, 323, 448, 504, 506(2)Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(r), 3(1)(s), 3(2)(v)Code Of Criminal Procedure, 1973-Section 482
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High Courts09 Jun 2026Allowed

Om Parkash Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0579

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Code Of Criminal Procedure, 1973-Section 438, 438(2)Bharatiya Nyaya Sanhita, 2023-Section 61(2), 318(4), 316(2)
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High Courts09 Jun 2026Allowed

Mustfa Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0578

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code Of Criminal Procedure, 1973-Section 482Bharatiya Nyaya Sanhita, 2023-Section 121(1), 132, 331(6)
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High Courts09 Jun 2026Allowed

Amar Kesh Singh Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0577

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Bharatiya Nyaya Sanhita, 2023-Section 61, 61(2), 316(2), 318(4), 335, 336(3), 338, 340(2), 351(2)Indian Penal Code, 1860-Section 120B, 420, 464, 467, 468, 471
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High Courts09 Jun 2026Disposed Of

Pardeep Kumar Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0576

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439Bharatiya Nyaya Sanhita, 2023-Section 61(2), 336(3), 338, 340(2)
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High Courts09 Jun 2026Allowed

Harjot Singh Alias Labha Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0574

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 109, 115(2), 126(2), 190, 191(3), 351(2)
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High Courts09 Jun 2026Dismissed

Kartik Sharma Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0573

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 438Bharatiya Nyaya Sanhita, 2023-Section 61(2), 318(4)
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Supreme Court09 Jun 2026Disposed Of

Baksish Ahmad Vs Union Of India & Anr

Supreme Court Of India · (2026) 06 SC CK 0538

Constitution of India, 1950- Article 226, 226(1), 226(2)Border Security Force Act, 1968- Section 4, 5Border Security Force Rules, 1969- Rule 7, 22, 22(3), 22(4), 28A, 177
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