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12,29,635 judgments in All Courts · page 469 of 61,482

High Courts18 Sept 2026

Mandeep Singh Vs State Of HP

High Court Of Himachal Pradesh · (2026) 09 SHI CK 2501

Narcotic Drugs and Psychotropic Substances (NDPS) Act-Sections 19, 20, 20(b), 21, 24, 27, 27A, 29, 35, 37, 37(1)(b), 37(1)(b)(ii), 54Arms Act-Section 25Code of Criminal Procedure, 1973-Section 439
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High Courts18 Sept 2026

Pardeep Kumar Vs Chanchala Devi & Ors.

Jammu And Kashmir High Court · (2026) 09 J&K CK 2663

Constitution of India-Article 227Code of Civil Procedure-Order XVI Rules 1, 2, 4, 5, 6, 7, XVII Rule 1, Section 151Land Revenue Act-Section 32
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High Courts18 Sept 2026

Roshan Begum & Ors. Vs UT Of J&K & Ors.

Jammu And Kashmir High Court · (2026) 09 J&K CK 2665

Jammu and Kashmir Land Acquisition Act, 1990-Section 4, 6, 8, 9, 9-A, 11, 11-B, 12Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013CPC-Section 80
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High Courts18 Sept 2026

Rohit Hetta Vs State Of H.P.

High Court Of Himachal Pradesh · (2026) 09 SHI CK 2671

Bharatiya Nyaya Sanhita (BNS), 2023-Sections 115(2), 116, 190, 191(2), 191(3), 324(5), 118(1), 118(2), 351(3)Cr.P.C.-Section 438
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High Courts18 Sept 2026Allowed

Jagtar Singh Johal @ Jaggi Vs National Investigation Agency

Delhi High Court · (2026) 09 DEL CK 2677

IPC-Sections 120-A, 120-B, 302, 34, 307, 379, 416, 419, 420, 467, 468, 471Unlawful Activities (Prevention) Act, 1967-Sections 16, 17, 18, 18A, 18B, 19, 20, 21, 23, 43D(5), 45(2), Chapters IV and VINarcotic Drugs and Psychotropic Substances Act, 1985-Section 37
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