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12,30,331 judgments in All Courts · page 764 of 61,517

High Courts24 Aug 2026

Jasbir Singh & Ors. Vs State Of Punjab & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4917

Constitution of India-Articles 226, 227, 14The Punjab Ad hoc, Contractual, Daily Wage, Temporary, Work Charged and Outsourced Employees’ Welfare Act, 2016
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High Courts24 Aug 2026Disposed Of

Rajeev Kaushik & Ors. Vs State Of Haryana & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4933

Constitution of India-Article 227Land Acquisition Act, 1894-Section 4, 6Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 24(2), 101-A
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High Courts24 Aug 2026Dismissed

Kimi Sarda Vs Krishna Sharma & Ors.

Gauhati High Court · 2026 INSC 8

Constitution of India-Article 227Code of Civil Procedure, 1908-Order I Rule 10, Section 151, 21 Rule 99, 1 Rule 10, 1 Rule 10(2), 1 Rule 10 (2)
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High Courts24 Aug 2026Allowed

Hobiqul Islam Vs State of Assam

Gauhati High Court · (2026) 08 GAU CK 4028

NDPS Act, 1985-Sections 20(b)(ii)(C), 20(c), 20 (b)(ii)(C), 52ACode of Criminal Procedure 1973-Section 313
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High Courts24 Aug 2026Disposed Of

Sri Pallab Das Vs The State Of Tripura

Tripura High Court · (2026) 08 TP CK 3841

NDPS Act, 1985-Sections 20(b)(ii)(C), 29, 67, 37Code of Criminal Procedure, 1973-Section 82, 83, 299, 162, 161, 84Bharatiya Nagarik Suraksha Sanhita, 2023-84/85, 335, section 180, 84
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