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Search 12,30,331 Indian judgments.

12,30,331 judgments in All Courts · page 598 of 61,517

High Courts09 Sept 2026Allowed

Mahavir Prasad Garg Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0996

Code of Criminal Procedure-Section 482, 483, 195, 195(1)(a)(i)IPC-Section 174A, 174-A, 172 to 188Negotiable Instruments Act, 1881-Section 138
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High Courts09 Sept 2026Allowed

Sukhpal Singh @ Meli Vs State of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1012

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 22-C, 29, 37Criminal Procedure Code, 1973-Section 436-A, 436A
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High Courts09 Sept 2026Allowed

Madan Lal Vs State of Haryana

Punjab And Haryana At Chandigarh · 2024 INSC 290

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Cr. P.C.-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 15C, 27A, 29, 61 & 85, 67
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High Courts09 Sept 2026Allowed

Simranjeet Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1007

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Indian Penal Code, 1860-Sections 406, 420 and 120-BBharatiya Nyaya Sanhita, 2023-316(2), 318(4) and 61(2)
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High Courts09 Sept 2026Allowed

Balwinder Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1005

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 103, 61(2), 249, 130Arms Act, 1959-Sections 25, 27, 54, 59
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High Courts09 Sept 2026Allowed

Lovepreet Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1004

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)BNS-Sections 308(5), 310, 111Arms Act, 1959-Section 25
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High Courts09 Sept 2026Allowed

Rajeev Datta Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1003

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483IPC-Sections 406, 420, 506, 370, 384Immigration Act-Section 24
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High Courts09 Sept 2026Dismissed

Major Singh Vs State Of Punjab & Anr.

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1019

Cr.P.C.-Section 439(2), 439 (2), 437(5), 439, Chapter XXXIII, 438BNSS-Section 483(3)IPC-Sections 323, 324, 325, 326, 427, 34, 307, 148, 149
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High Courts09 Sept 2026Disposed Of

Amit Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1017

BNSS, 2023-Section 483Cr.P.C.-Section 439Indian Penal Code-Section 302
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