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Supreme Court01 Jun 2026Allowed

Bhikhani Devi And Etc Vs Union Of India And Others

Supreme Court Of India · (2026) 06 SC CK 0093

Constitution of India, 1950- Article 14, 38, 39, 43, 300ACentral Civil Services (Temporary Service) Rules, 1965- Rule 1(4)(d), 1(4)(e)Central Civil Services (Pension) Rules, 1972- Rule 10(1B)
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High Courts01 Jun 2026Allowed

Samir Kumaar Modi Vs Nirmala Bagri

Delhi High Court · (2026) 06 DEL CK 0044

Constitution of India, 1950- Article 19(1)(a), 19(1)(d), 19(1)(g), 19(2), 32, 51A(e), 51A(j)Bharatiya Nagarik Suraksha Sanhita, 2023- Section 223, 223(1)Code of Criminal Procedure, 1973- Section 169, 182, 190(1)(a), 200, 202, 203, 204
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High Courts01 Jun 20262024 SCC Online SC 4354

Anmoldeep Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0028

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 127(2), 305, 310(2), 317, 331(4)
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High Courts01 Jun 2026Dismissed

Nand Lal Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0027

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Prevention Of Corruption Act, 1988-Sectioon 7, 13(1)(b), 13(2)Code Of Criminal Procedure, 1973-Section 167(2), 437, 438
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High Courts01 Jun 2026Allowed

Subhash Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0026

Bharatiya Nyaya Sanhita, 2023-Section 70(1), 332(B), 351(2)Indian Penal Code, 1860-Section 34, 323, 328, 342, 364, 365, 370A, 376D, 406Code Of Criminal Procedure, 1973-Section 173
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High Courts01 Jun 2026Dismissed

Nizammuddin Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 06 P&H CK 0025

Indian Penal Code, 1860-Section 304B, 363, 366, 498A, 504Evidence Act, 1872-Section 113B
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