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Search 12,30,195 Indian judgments.

12,30,195 judgments in All Courts · page 574 of 61,510

Supreme Court10 Sept 2026Dismissed

Abu Salem Abdul Qayoom Ansari Vs The State Of Maharashtra & Ors.

Supreme Court Of India · 2026 INSC 982

Constitution of India-Article 136, 72Terrorist and Disruptive Activities (Prevention) Act, 1987-Section 19Code of Criminal Procedure, 1973-Section 428, 432, 433

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Supreme Court10 Sept 2026Dismissed

Bhag Singh (D) Thr. Mahant Kashmir Singh Vs Basant Kaur (D) Thr. Lrs. And Others

Supreme Court Of India · 2026 INSC 983

Code of Civil Procedure, 1908-Section 100Limitation Act, 1963

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Supreme Court10 Sept 2026Allowed

Indian Kayaking And Canoeing Association Vs Union Territory Of J&K And Ors.

Supreme Court Of India · 2026 INSC 981

Constitution of India-Article 14

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Supreme Court10 Sept 2026Dismissed

Dakschinanchal Vidyut Vitran Nigam Ltd. Vs Vidut Lokpal, Uttar Pradesh And Others

Supreme Court Of India · 2026 INSC 985

Electricity Act, 2003-Section 42(5), 42(6), 56(2), 181(2)(r), 181(2)(s)Limitation Act, 1963U.P. Government Electrical Undertaking (Dues Recovery) Act, 1958-Section 5-A

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High Courts10 Sept 2026Dismissed

Sh. Chawngsangliana Vs The Chairman and Disciplinary Authority, Mizoram Rural Bank and Anr.

Gauhati High Court · 2026:GAU-MZ:490

Mizoram Rural Bank (Officers and Employees) Service Regulations, 2003-Regulation 17, 19Constitution of India-Article 226

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High Courts10 Sept 2026Allowed

Sh. C. Lalnunpuia Vs The State of Mizoram and 5 Ors

Gauhati High Court · 2026:GAU-MZ:488

Code of Civil Procedure, 1908-Section 151Mizoram (Land Revenue) Act, 2013-Section 16

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High Courts10 Sept 2026Allowed

Yachulu Magh Vs Union of India and 3 Ors

Gauhati High Court · (2026) 09 GAU CK 1221

Assam Rifles Act, 2006-Section 11(2)Assam Rifles Rules, 2010-Rules 17, 25, 47, 49, 60, 61, 62Assam Rifles Regulations, 2016-Regulation 107

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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

Gurmail Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · 2026:PHHC:128406

Bharatiya Nyaya Sanhita, 2023-Section 316(2), 318(4), 482(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

Karanjit Singh Alias Karanjeet Singh Alias Karan Vs State of Punjab

Punjab And Haryana At Chandigarh · 2026:PHHC:128151

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21-C, 29, 61, 85Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483

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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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