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12,29,635 judgments in All Courts · page 485 of 61,482

High Courts17 Sept 2026

Akash Mattu Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2499

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482BNS, 2023-Sections 333, 115(2), 118(1), 191(3), 190, 324(4), 61(2), 117(2), 118(2)IPC-Sections 452, 323, 324, 148, 149, 427, 120-B, 325, 326
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High Courts17 Sept 2026

Chaksu Jaryal Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2495

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439Indian Penal Code, 1860-Sections 302, 307, 323, 324, 341, 382, 427, 148, 149
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High Courts17 Sept 2026

Himanshu Khatik Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2493

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439Bharatiya Nyaya Sanhita, 2023-Sections 318(4), 61(2)
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High Courts17 Sept 2026

Rahul Choudhary Vs Sudhir Hirawat & Ors.

Rajasthan High Court · (2026) 09 RAJ CK 2492

Code of Civil Procedure, 1908-Order XXI Rule 54, XXI Rule 58, XXI Rule 97 to Rule 101, Sections 47, 151Transfer of Property Act, 1882-Sections 41, 52
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High Courts17 Sept 2026

Ajruddin Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2491

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 22(c), 21(c), 61, 85, 15, 29, 67, 37Cr.P.C.-Section 173
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High Courts17 Sept 2026

Amit Kumar Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2490

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Cr.P.C., 1973-Section 439, 436ANarcotic Drugs and Psychotropic Substances Act, 1985-Section 20(b), 20(c), 50, 36, 37
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High Courts17 Sept 2026

Yograj Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2474

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Prevention of Corruption Act, 1988-Section 7, 13(1)(b), 13(2)
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High Courts17 Sept 2026

Fauja Singh Vs Lakhvir Kaur & Ors.

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2472

Negotiable Instruments Act, 1881-Section 138Cr.P.C.-Section 482Indian Penal Code-Sections 34, 380, 406, 420, 465, 467, 468, 471, 472 and 120-B
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High Courts17 Sept 2026

Reena Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2471

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 194Bharatiya Nyaya Sanhita, 2023-Section 108Cr.P.C.-Section 439
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High Courts17 Sept 2026

Malkeet Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2470

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483NDPS Act, 1985-Sections 21(C), 29, 61, 85, 37, 36-AConstitution of India-Article 21
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High Courts17 Sept 2026

Jasleen Kaur Sidhu Vs Shikhar Kacker

Uttarakhand High Court · (2026) 09 UK CK 2467

Hindu Marriage Act, 1955-Section 13(1)(i-a), 13(1)(ia), 24, 25CPC-Order 11 Rule 13, Section 115, 11 Rule 12, 8 Rule 9Constitution of India-Article 142
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Supreme Court17 Sept 2026Allowed

Deepak In Jc Vs State Govt. Of Nct Delhi

Supreme Court Of India · 2026 INSC 1008

Indian Penal Code, 1860-Sections 363, 376, 506, 361Protection of Children from Sexual Offences Act, 2012-Sections 6, 4, 5, 5(m), 29, 30, 3, 7, 9Code of Criminal Procedure, 1973-Sections 161, 164
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