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12,29,984 judgments in All Courts · page 565 of 61,500

High Courts10 Sept 2026Allowed

Naseem @ Chota Vs State of Haryana

Punjab And Haryana At Chandigarh · 2026:PHHC:128053

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Section 15, 29
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High Courts10 Sept 2026Allowed

Pardeep Kaur Vs State of Punjab

Punjab And Haryana At Chandigarh · 2026:PHHC:128080

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 22, 29Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
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High Courts10 Sept 2026Allowed

Vikas @ Budli Vs State of Haryana

Punjab And Haryana At Chandigarh · 2026:PHHC:127253

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 148, 149, 323, 379, 302, 427, 285, 324, 325, 326, 341, 506, 201Arms Act, 1959-Section 25
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High Courts10 Sept 2026Allowed

Arshdeep Singh @ Arshi Vs State of Punjab

Punjab And Haryana At Chandigarh · 2026:PHHC:128106

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439Bharatiya Nyaya Sanhita, 2023-Section 115, 118, 127, 109, 191, 351, 190, 126, 238, 61, 117
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High Courts10 Sept 2026Allowed

Gurdial Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · 2026:PHHC:127731

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Mines and Minerals Act, 1957-Section 21(1)Indian Penal Code, 1860-Section 379, 279, 188
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High Courts10 Sept 2026Allowed

Mandeep @ Mandhu Vs State of Haryana

Punjab And Haryana At Chandigarh · 2026:PHHC:127215

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 148, 149, 323, 379, 302, 427, 285, 212, 120BArms Act, 1959-Section 25
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High Courts10 Sept 2026Allowed

Mustak Vs State of Punjab

Punjab And Haryana At Chandigarh · 2026:PHHC:127844

Bharatiya Nyaya Sanhita, 2023-Section 123, 275Essential Commodities Act, 1955-Section 7
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High Courts10 Sept 2026Allowed

Sunil Vs State of Haryana

Punjab And Haryana At Chandigarh · 2026:PHHC:128192

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21(b)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
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High Courts10 Sept 2026Dismissed

Navina Dinesh Shetty Vs Shaikh Ayub Rehman

Bombay High Court · 2026:BHC-AS:37423

Transfer of Property Act, 1882-Section 105Indian Easements Act, 1882-Section 52Code of Civil Procedure, 1908-Section 7, Section 8, Section 9, Section 91, Section 92, Section 94, Section 95, Section 96 to 112, Section 115, Section 141, Section 2(12), Order XX Rule 12, Order XXII Rule 4, Order XLI Rule 22, Order XLI Rule 33
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High Courts10 Sept 2026Rejected

Narmadabai Vs Vijay Uttamchand Bothra and Others

Bombay High Court · 2026:BHC-NAG:12035

Maharashtra Land Revenue Code, 1966-Section 36, 150, 247, 48(7), 48(8)(2), 13(4)Guardians and Wards Act, 1890-Section 29, 30, 36Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974
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