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12,28,748 judgments in All Courts · page 192 of 61,438

High Courts12 Oct 2026

Manoj Abraham John Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 10 KL CK 0985

Constitution of India-Article 226, 22, 22(5), 32Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act-Section 3(1), 11Narcotic Drugs and Psychotropic Substances Act-Section 20(b)(ii)B
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High Courts12 Oct 2026Dismissed

Sheela Devi Vs Satish Kumar & Ors.

High Court Of Himachal Pradesh · (2026) 10 SHI CK 0974

Indian Penal Code-Section 147, 149, 447, 323, 511, 506Arms Act-Section 27, 27(1), 30Code of Criminal Procedure-Section 313, 437-A
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High Courts12 Oct 2026Dismissed

Lokender Singh Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2026) 10 SHI CK 0970

Narcotic Drugs and Psychotropic Substances Act-Section 20, 52, 52-A, 54, 55Code of Criminal Procedure, 1973-Section 313Indian Evidence Act, 1872-Section 155(3)
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High Courts12 Oct 2026

Abdullah Vs State Of HP

High Court Of Himachal Pradesh · (2026) 10 SHI CK 0962

Narcotic Drugs and Psychotropic Substances Act (NDPS Act)-Section 21, 15Constitution of India-Article 21
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High Courts12 Oct 2026Allowed

Joseph Vanlalawmawma Vs Vanlalfaka & Anr.

Gauhati High Court · (2026) 10 GAU CK 0961

Constitution of India-Article 226, 227Legal Services Authorities Act, 1987-Section 19, 21, 21(2)National Legal Services Authority (Lok Adalats) Regulations, 2009-Regulation 13, 17(2)(5)
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High Courts12 Oct 2026Disposed Of

Zubair Vs State Of Nct Of Delhi

Delhi High Court · 2025 INSC 1370

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 109(1), 305(a), 312, 61(2), 3(5)Arms Act, 1959-Sections 25, 27
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