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12,29,635 judgments in All Courts · page 412 of 61,482

High Courts23 Sept 2026

Kumbagiri Vijaya Kumar Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 4189

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Bharatiya Nyaya Sanhita, 2023-Sections 303(2), 49, 61(2), 3(5)Andhra Pradesh Forest Act, 1967-Sections 20(1)(d)(i)(a)(b), 20(1)(c)(ii)(iii)(iv)(ix)(x), 36(a), 32-A
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High Courts23 Sept 2026

Archana Singh Vs Anand Kumar Gupta

Chhattisgarh High Court · (2026) 09 CHH CK 4236

Family Courts Act, 1984-Section 19(1), 14Code of Civil Procedure, 1908-Order XLI Rule 27, XLI Rule 47Hindu Marriage Act, 1955-Section 13, 13(1)(i-a), 25
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High Courts23 Sept 2026

Kappa Shanmugam Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 4195

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 351(2), 3(5)Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20(b)(ii)(B), 8(c)
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High Courts23 Sept 2026Allowed

Arjan Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · 2023 INSC 311

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 21, 29, 37, 36-AConstitution of India-Article 21
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High Courts23 Sept 2026

Anil Ahluwalia Vs State Nct Of Delhi & Ors

Delhi High Court · (2026) 09 DEL CK 3972

Bharatiya Nagarik Suraksha Sanhita (BNSS)-Section 528, 175(3), 438, 438(2), 438(3), 225CrPC-Section 156(3), 200, 202, 397, 397(1), 397(2), 397(3), 482, 401, 483Constitution of India-Article 126
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High Courts23 Sept 2026

Vikrant @ Ashu Vs State Govt. Of NCT Of Delhi

Delhi High Court · (2026) 09 DEL CK 3975

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415Code of Criminal Procedure, 1973-Section 374(2), 207, 209, 313(1)(b), 232, 235(1)Indian Penal Code, 1872-Section 307, 174A, 324, 300
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