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12,31,517 judgments in All Courts · page 1,361 of 61,576

High Courts21 May 2026Disposed Of

Puran Singh And Others Vs State Of Punjab And Another

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1085

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3, 4Indian Penal Code, 1860-Section 34
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High Courts21 May 2026Dismissed

Devender Khurana Vs Kuldeep Kumar Jain

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1084

Code Of Criminal Procedure, 1973-Section 357, 421, 482Negotiable Instruments Act, 1881-Section 138, 139, 143A, 143A(1)
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High Courts21 May 2026Allowed

Mohit @ Mohit Bhadana Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1082

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Indian Penal Code, 1860-Section 120B, 420, 467, 468, 471Code Of Criminal Procedure, 1973-Section 156(3)
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High Courts21 May 2026Allowed

Kariyappa K. & Ors Vs State Of Karnataka

Karnataka High Court · (2026) 05 KAR CK 0857

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita (BNS), 2023 - Section 3(5), 115(2), 118(1), 324(2), 351(2), 352
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High Courts21 May 2026Allowed

Rohith Vs State Of Karnataka

Karnataka High Court · (2026) 05 KAR CK 0855

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 107, 351(2)
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High Courts21 May 2026Allowed

Rahul David. C (A-12) Vs State Of Karnataka

Karnataka High Court · (2026) 05 KAR CK 0853

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8(c), 20(b), 20(b)(ii)(b), 22, 22(c)
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High Courts21 May 2026Allowed

Dheeraj V Vs State Of Karnataka

Karnataka High Court · (2026) 05 KAR CK 0851

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 20(b)(ii)A, 21(a), 22(c), 23(a)
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High Courts21 May 2026Dismissed

Palas Ram & Ors Vs State Election Commission & Ors

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0826

Constitution Of India, 1950-Article 326Himachal Pradesh Panchayati Raj (Election Rules), 1994-Rule 13, 14, 15, 16, 17, 18, 18(5), 19, 20, 20(4), 21, 22, 23, 24, 24(3), 32Representation Of People Act, 1950-Section 22, 23(3)
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High Courts21 May 2026Disposed Of

Ramneet Kaur @ Doli Vs State Of HP & Anr

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0825

Constitution Of India, 1950-Article 226Bharatiya Nyaya Sanhita, 2023-Section 305, 331(3)Code Of Criminal Procedure, 1973-Section 155(2), 156(1), 482
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