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Search 12,29,635 Indian judgments.

12,29,635 judgments in All Courts · page 339 of 61,482

High Courts29 Sept 2026Allowed

Rekha Sahni Vs State Of Uttarakhand & Ors.

Uttarakhand High Court · (2026) 09 UK CK 6948

Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8, 19, 20, 21, 24, 27A, 29, 37Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988-Section 3(1)Criminal Procedure Code, 1973-Section 41-A
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High Courts29 Sept 2026Allowed

Anit Pal Vs State Of Uttarakhand & Ors.

Uttarakhand High Court · (2026) 09 UK CK 6947

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8/20/29, 8/20, 8/21/29, 37, 19, 24, 27APrevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988-Section 3(1), 9, 9(b)IPC-Section 323, 325, 504, 506, 147
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High Courts29 Sept 2026Dismissed

Umesh Ram Vs State Of Uttarakhand

Uttarakhand High Court · (2026) 09 UK CK 6985

Code of Criminal Procedure-Section 374(2), 164, 313, 161Indian Penal Code-Section 376(2), 511Protection of Children from Sexual Offences Act, 2012-Section 10
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High Courts29 Sept 2026Dismissed

Vineeta & Ors. Vs Ranjana Rajguru & Anr.

Uttarakhand High Court · (2026) 09 UK CK 6979

Indian Medicine Central Council (Minimum Standards of Education in Indian Medicine) Amendment Regulations, 2018-Regulation 2(d)Indian Medicines Central Council Act, 1970-Section 22
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