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12,29,635 judgments in All Courts · page 484 of 61,482

High Courts17 Sept 2026Disposed Of

Ashok Kumar Manuja & Ors. Vs State Of Haryana & Ors.

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2487

Constitution of India-Article 226Land Acquisition Act, 1894-Section 4, 6Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 24(2), 101-A
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High Courts17 Sept 2026

Jagtar Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2482

Code of Criminal Procedure-Section 482IPC-Sections 406, 409, 419, 420, 467, 468, 471, 201, 120-BConstitution of India-Article 21
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High Courts17 Sept 2026

Jaswant Singh Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2479

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Cr.P.C.-Section 438NDPS Act, 1985-Sections 21-B, 27-A, 37
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High Courts17 Sept 2026

Preetinder Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2498

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482BNS, 2023-Sections 115(2), 126(2), 351(3), 3(5), 132, 221IPC-Sections 323, 341, 506, 34, 353, 186
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High Courts17 Sept 2026Allowed

Darshan Singh Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2741

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substance Act, 1985-Sections 15-C, 27, 27-A, 29, 60BNS, 2023-Sections 238(C), 345(3)
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