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High Courts03 Jun 2026

Sriram Vs State

Madras High Court · (2026) 06 MAD CK 0132

Bharatiya Nyaya Sanhita, 2023-Section 123, 269, 278
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High Courts03 Jun 2026

Kamatchi Vs State Rep. By The Station House Officer

Madras High Court · (2026) 06 MAD CK 0131

Tamil Nadu Prohibition (Amendment) Act, 2024-Section 4(1)(i), 4(1)(A)Bharatiya Nyaya Sanhita, 2023-Section 123, 269Cigarettes And Other Tobacco Products (Prohibition Ofadvertisement And Regulation Of Trade And Commerce, Production, Supply And Distribution) Act, 2003-Section 24(1)
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High Courts03 Jun 2026Allowed

Gurdeep Singh @ Deep Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0118

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 127(2)
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High Courts03 Jun 2026Allowed

Sanjeev Kumar @ Teetu Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0115

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21(C), 27A, 29, 37
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High Courts03 Jun 2026Allowed

Gurwinder Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0114

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21, 25, 27A, 29, 37
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High Courts03 Jun 2026Allowed

Narayan Dass Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0113

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 528Narcotic Drugs And Psychotropic Substances Act, 1985-Section 22Code Of Criminal Procedure, 1973-Section 313
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