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12,29,635 judgments in All Courts · page 451 of 61,482

High Courts21 Sept 2026

Heera Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 3191

BNS-Sections 109, 115(2), 118(2), 126(2), 190, 191(3), 351(1) and 351(3)Arms Act-Section 25, 27
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High Courts21 Sept 2026

Paras @ Jon Vs State Of Haryana

Punjab And Haryana At Chandigarh · 2023 INSC 311

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483NDPS Act, 1985-Sections 21, 29, 37, 36-AConstitution of India-Article 21
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High Courts21 Sept 2026

Dalep Kumar Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 3181

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS-Sections 316(2), 318(4), 319(2), 336(2), 338, 336(3), 340(2), 61(2)
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High Courts21 Sept 2026

Surjeet Singh @ Surja Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 3180

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483IPC-Sections 147, 148, 149, 201, 341, 307, 302, 427, 506, 120-BArms Act, 1959-Sections 25(1-B)(a), 27, 25(6)
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High Courts21 Sept 2026

Gurjant 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, 25, 61, 85, 37, 36-AConstitution of India-Article 21
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High Courts21 Sept 2026

Dr. Parveen Parvez Sayyed Vs State Of Maharashtra & Ors.

Bombay High Court · (2026) 09 BOM CK 3173

Constitution of India-Article 14, 14 to 18, 19(1)(f), 31(1), 32, 38, 39, 39A, 43, 46, 148(5), 226, 300-A, 309, 311Constitution (Forty-fourth Amendment) Act, 1978The Maharashtra Non-Agricultural Universities and Affiliated Colleges Standard Code (Terms and Conditions of Service of Non-Teaching Employees) Rules, 1984-Rule 1(2), 2(27), 3(3)(1)(iii)(a), 3(3)(i)(iii)(a), 4(ii)(a)
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