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Search 12,30,308 Indian judgments.

12,30,308 judgments in All Courts · page 579 of 61,516

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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High Courts10 Sept 2026Dismissed

Satinderjeet Singh @ Santi Vs State of Punjab

Punjab And Haryana At Chandigarh · 2026:PHHC:127644

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 21-C, 29, 37Air Craft Act, 1984-Section 10, 11, 12
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High Courts10 Sept 2026Dismissed

Rohan Dubey Vs U.T. Chandigarh

Punjab And Haryana At Chandigarh · 2026:PHHC:127967

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

Pankaj Malik Vs State of Punjab

Punjab And Haryana At Chandigarh · 2026:PHHC:128167

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 109, 132, 221, 3(5)Arms Act, 1959-Section 25
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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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