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High Courts29 May 2026Dismissed

Harinder Dhingra Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1118

Constitution Of India, 1950-Article 226Punjab Village Common Lands (Regulation) Rules, 1964-Rule 8(3)Punjab Village Common Lands (Regulation) Act, 1961-Section 5, 6, 6(2), 7(A), 10A
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High Courts29 May 2026Allowed

Rajesh Singh And Others Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1116

Insecticides Rules, 1971-Rule 27(5)Code Of Criminal Procedure, 1973-Section 482Insecticides Act, 1968-Section 3(k)(i), 17, 18, 24, 24(4), 24(5), 29, 31(1), 33
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High Courts29 May 2026Disposed Of

Gurwinder Singh @ Sadhu Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1115

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code Of Criminal Procedure, 1973-Section 482Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21(b), 29
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High Courts29 May 2026Dismissed

Ram Sharan Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1114

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Indian Penal Code, 1860-Section 420
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High Courts29 May 2026Dismissed

Dara Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1113

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 438Bharatiya Nyaya Sanhita, 2023-Section 109, 115(2), 190, 191(3), 324(4), 333
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High Courts29 May 2026Allowed

Lalit Chaudhary Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1112

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code Of Criminal Procedure, 1973-Section 82, 482Indian Penal Code, 1860-Section 174A
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High Courts29 May 2026Allowed

Jabeen Taj Vs State Of Karnataka

Karnataka High Court · (2026) 05 KAR CK 0870

Bharatiya Nyaya Sanhita, 2023 - Section 61(1), 64, 85, 118(1), 118(2), 137(2), 351(2)Information Technology Act, 2008 - Section 64, 66(E)Domestic Violence Act, 2005 - Section 4
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High Courts29 May 2026Allowed

Srinivasa N. Vs State Of Karnataka & Ors

Karnataka High Court · (2026) 05 KAR CK 0868

Indian Penal Code, 1860 - Section 376(2)(n), 376(3)Protection Of Children From Sexual Offences Act, 2012 - Section 4(2), 5(l), 5(n), 5(J)(II), 6
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High Courts29 May 2026Dismissed

Vinay Kumar Vs State Of HP

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0851

Constitution Of India, 1950-Article 21Narcotic Drugs And Psychotropic Substances Act, 1985-Section 19, 20, 20(b), 24, 27A, 29, 35, 37, 37(1), 37(1)(b), 37(1)(b)(ii), 54, 67Code Of Criminal Procedure, 1973-Section 161, 162, 439
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High Courts29 May 2026Dismissed

Veero Devi Vs State Of HP

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0850

Constitution Of India, 1950-Article 21, 47Narcotic Drugs And Psychotropic Substances Act, 1985-Section 20, 37
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High Courts29 May 2026Dismissed

Sunil Kumar Vs Rajesh Kumar

Delhi High Court · (2026) 05 DEL CK 0753

Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Section 151, Order 16 Rule 1
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