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Search 12,30,331 Indian judgments.

12,30,331 judgments in All Courts · page 675 of 61,517

High Courts02 Sept 2026Allowed

Raj Kumar Alias Raju Vs State of Haryana

Punjab And Haryana At Chandigarh · 2026:PHHC:123061

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 18, 18(b), 27-A, 61, 85Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439
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High Courts02 Sept 2026Allowed

Sunil Ahir Vs State of Punjab

Punjab And Haryana At Chandigarh · 2026:PHHC:123306

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 18(b), 37
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High Courts02 Sept 2026Allowed

Paramjit Kaur Vs State of Punjab

Punjab And Haryana At Chandigarh · 2026:PHHC:123231

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 21-B, 27, 27-A, 29, 37Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439
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High Courts02 Sept 2026Dismissed

Kamesh Vs. State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0129

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 173, 216Indian Penal Code, 1860-Section 323, 325, 326, 341, 506, 34
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High Courts02 Sept 2026Allowed

Jarmanpreet Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · 2026:PHHC:123419

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 27-A, 61, 85
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High Courts02 Sept 2026Allowed

Shiva Vs. State of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0127

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 29Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482
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High Courts02 Sept 2026Allowed

Pallab Raj Bhatta Vs State of Haryana

Punjab And Haryana At Chandigarh · 2026:PHHC:122983

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 309(4), 351(2), 3(5), 310(2), 123Arms Act, 1959-Section 25, 25(1A)
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High Courts02 Sept 2026Allowed

Radha Krishan Vs State of Punjab

Punjab And Haryana At Chandigarh · 2026:PHHC:123313

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439Indian Penal Code, 1860-Section 452, 324, 506, 326, 450, 307
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High Courts02 Sept 2026Allowed

Nand Lal @ Bind Vs State of Punjab

Punjab And Haryana At Chandigarh · 2026:PHHC:123125

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 22, 22(c), 29Motor Vehicles Act, 1988-Section 207
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High Courts02 Sept 2026Allowed

Chhota Singh and Others Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · 2026:PHHC:123341

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 140(3), 126(2), 115(2), 351(2), 324(4), 191(3), 190, 110Code of Criminal Procedure, 1973-Section 482, 320
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High Courts02 Sept 2026Allowed

Kuldeep Singh Vs. State of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0120

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 331(4), 305, 317(2)
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High Courts02 Sept 2026Allowed

Rinku Vs. State of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0119

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439Bharatiya Nyaya Sanhita, 2023-Section 115(2), 109, 351(3), 3(5)
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High Courts02 Sept 2026Dismissed

Himanshu Vs State of Haryana

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 0118

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482
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