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12,30,149 judgments in All Courts · page 572 of 61,508

High Courts10 Sept 2026Dismissed

Ankit Vs U.T. Chandigarh

Punjab And Haryana At Chandigarh · 2026:PHHC:127972

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 318(4), 351(2), 61(2), 112(2), 317(2)
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High Courts10 Sept 2026Allowed

Mohammad Vs State of Haryana

Punjab And Haryana At Chandigarh · 2026:PHHC:127579

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act-Section 20(B)(ii)(C), 37Code of Criminal Procedure, 1973-Section 436, 436-A
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High Courts10 Sept 2026Dismissed

Sarabjit Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · 2026:PHHC:128014-DB

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 22, 25, 25-A, 29, 37, 2(xi), 2(xxiii), 2(viia), 2(xxiiia)
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High Courts10 Sept 2026Allowed

Malkit Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · 2026:PHHC:127906

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 27-A, 61, 85Constitution of India-Article 19, 21
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High Courts10 Sept 2026Allowed

Shyam Lal Vs State of Haryana

Punjab And Haryana At Chandigarh · 2026:PHHC:128125

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 316(2), 318(4), 61Emigration Act, 1983-Section 24
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High Courts10 Sept 2026Allowed

Bobby Singh @ Bobby Vs State of Punjab

Punjab And Haryana At Chandigarh · 2026:PHHC:128089

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 118(1), 115(2), 126(2), 191(3), 190, 118(2)Narcotic Drugs and Psychotropic Substances Act, 1985
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High Courts10 Sept 2026Allowed

Chamkour Singh Alias Sunny Vs State of Punjab

Punjab And Haryana At Chandigarh · 2026:PHHC:128155

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 22, 25, 21-C, 29, 41(2), 42
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High Courts10 Sept 2026Allowed

Manjit Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · 2026:PHHC:128088

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439Narcotic Drugs And Psychotropic Substances Act, 1985-Section 15, 27, 29, 61, 85
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High Courts10 Sept 2026Allowed

Sangeeta Vs State of Haryana

Punjab And Haryana At Chandigarh · 2026:PHHC:128188

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 308(2), 308(6), 61(2), 64(1), 64(2)(1), 76, 3(5)Indian Penal Code, 1860-Section 420, 379, 376
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High Courts10 Sept 2026Dismissed

Manpreet Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · 2026:PHHC:127646

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 22, 22(b), 22(c), 29, 37
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High Courts10 Sept 2026Allowed

Paras Vs State of Haryana

Punjab And Haryana At Chandigarh · 2026:PHHC:127864

Bharatiya Nyaya Sanhita, 2023-Section 61(2), 109(1), 115(2), 127(2), 190, 191(3), 325(2), 331(5), 351(2)
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High Courts10 Sept 2026Allowed

Gurbaksh Singh @ Lalla Vs State of Punjab

Punjab And Haryana At Chandigarh · 2026:PHHC:127615

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 21(B), 21(C), 27-A, 29, 67Prisons Act, 1894-Section 52-A
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High Courts10 Sept 2026Allowed

Ashok Singh @ Goshi Vs State of Punjab

Punjab And Haryana At Chandigarh · 2026:PHHC:128331

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21, 23, 29
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High Courts10 Sept 2026Allowed

Harsh @ Naniya Vs State of Haryana

Punjab And Haryana At Chandigarh · 2026:PHHC:127576

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 110, 115, 126, 190, 191(3), 324(4), 351(2), 109(2), 351(3), 238(3)
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High Courts10 Sept 2026Allowed

Ajay Rathore Vs State of Haryana

Punjab And Haryana At Chandigarh · 2026:PHHC:127317

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 2026Disposed of

Saraswati Vs Rajender

Punjab And Haryana At Chandigarh · 2026:PHHC:127777

Code of Criminal Procedure, 1973-Section 311, 482Negotiable Instruments Act, 1881-Section 138
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High Courts10 Sept 2026Allowed

Manpreet Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · 2026:PHHC:127582

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 302Constitution of India-Article 21
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