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12,29,635 judgments in All Courts · page 452 of 61,482

High Courts21 Sept 2026

Manoj Kumar Vs State Of HP

High Court Of Himachal Pradesh · (2026) 09 SHI CK 3288

Narcotic Drugs and Psychotropic Substances Act-Sections 20, 29, 37, 67Constitution of India-Article 21Indian Evidence Act-Sections 25, 24, 21
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High Courts21 Sept 2026

Shishu Pal Vs State Of HP

High Court Of Himachal Pradesh · (2026) 09 SHI CK 3291

Narcotic Drugs and Psychotropic Substances Act-Section 20, 37Constitution of India-Article 21, 47
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High Courts21 Sept 2026

Karan Vs State Of Hp

High Court Of Himachal Pradesh · (2026) 09 SHI CK 3294

Narcotic Drugs and Psychotropic Substances Act-Sections 21, 29, 37Constitution of India-Article 21
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High Courts21 Sept 2026

Khushi Ram Vs State Of HP

High Court Of Himachal Pradesh · (2026) 09 SHI CK 3295

Narcotic Drugs and Psychotropic Substances Act-Sections 21, 29, 37, 67Constitution of India-Article 21Cr.P.C.-Sections 161, 162
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High Courts21 Sept 2026

Raghav @ Radhe Vs State Of HP

High Court Of Himachal Pradesh · (2026) 09 SHI CK 3296

Indian Penal Code (IPC)-Section 302, 394, 201, 34Cr.P.C.-Section 174Constitution of India-Article 21
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High Courts21 Sept 2026Allowed

Bindesh Vs State Of HP & Anr.

High Court Of Himachal Pradesh · (2026) 09 SHI CK 3297

Bharatiya Nyaya Sanhita, 2023-Section 332(c), 324(4), 118(1)Indian Penal Code, 1860-Section 324, 427, 451Bharatiya Nagarik Suraksha Sanhita, 2023-Section 359
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High Courts21 Sept 2026Partly Allowed

Sourish Saha Vs The Learned Registrar General, High Court, Calcutta & Ors.

Calcutta High Court · (2026) 09 CAL CK 3303

Calcutta High Court (Computer Technical Manpower for District Courts Recruitment) Rules, 2014-Rule 8, 8(b), 8(b)(1A), Second Schedule Part C Serial No. 3, Second Schedule Part D Serial No. 3Calcutta High Court (Appellate Side & Original Side) Services (Interim Revision of Pay & Allowances) Rules, 2009West Bengal Service Rules
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High Courts21 Sept 2026Allowed

Vilas Bhausaheb Dabhade Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 09 BOM CK 3304

Maharashtra Co-operative Societies Act, 1960-Section 2(7), 27, 27 (1), 27 (2), 27 (3), 27 (10), 73-B, 73 CA, 73 CA (1), 73 CA (1) (i), 73 CA (1) (i) (f) (ii), 75 (2)Maharashtra Co-operative Societies (Election to Committee) Rules, 2014-Rule 10 (5), 11, 11 (4), 11 (5), 27 (10)Maharashtra Land Revenue Code-Section 85
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High Courts21 Sept 2026

U E Trade Corporation (India) Pvt Ltd Vs Dr Bhupesh Mangla

Delhi High Court · (2026) 09 DEL CK 3305

Code of Civil Procedure, 1908-Section 96, 151, 2(12), 34, Order XLI, XLI Rule 27, 41 Rule 27, I Rule 10, XIV Rule 5, XX Rule 12, 41Transfer of Property Act, 1882-Section 106, 108(q), 111, 111(a), 111(f), 111(g)Indian Evidence Act, 1872-Section 116, 138, 65(e), 65(f), 74, 74(2), 77, 79
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