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12,29,635 judgments in All Courts · page 468 of 61,482

High Courts18 Sept 2026

Sivaprasath Vs The State Rep By The Inspector Of Police

Madras High Court · (2026) 09 MAD CK 2625

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2023-Section 24(1), 22(a)B.N.S.-Section 269
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High Courts18 Sept 2026Allowed

Chuni Lal Vs State Of H.P.

High Court Of Himachal Pradesh · 2026 INSC 729

Narcotic Drugs and Psychotropic Substances Act-Section 20, 20(b)(ii)(B), 52ACode of Criminal Procedure-Section 313, 437-ABharatiya Nagarik Suraksha Sanhita, 2023-Section 481
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High Courts18 Sept 2026

Sagesh Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 2631

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 187, 187(2), 193(3)Narcotic Drugs and Psychotropic Substances Act, 1985-Section 22(b)Code of Criminal Procedure, 1973-Section 167, 167(2), 173(2)
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High Courts18 Sept 2026

Alvin Nithyanandh & Anr. Vs Sruthy Suresh Babu

High Court Of Kerala · (2026) 09 KL CK 2646

Protection of Women from Domestic Violence Act, 2005-Sections 12, 12(1), 2(q), 2(f)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482
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High Courts18 Sept 2026

Jagdish & Ors. Vs State Of H.P.

High Court Of Himachal Pradesh · (2026) 09 SHI CK 2649

Indian Penal Code-Section 341, 323, 325, 34Criminal Procedure Code, 1973-Section 313, 397, 439, 386, 387, 357Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438
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High Courts18 Sept 2026

Narinder Vs State Of H.P.

High Court Of Himachal Pradesh · (2026) 09 SHI CK 2652

Narcotic Drugs and Psychotropic Substances Act-Section 21, 29, 37, 20(b), 20, 35, 54Constitution of India-Article 21, 47
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High Courts18 Sept 2026

Baldev Raj Vs U. T. of J&K & Ors.

Jammu And Kashmir High Court · (2026) 09 J&K CK 2506

Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances(PITNDPS) ActJammu and Kashmir Public Safety Act-Section 8(1), 13Constitution of India-Article 22(5)
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