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Search 12,30,332 Indian judgments.

12,30,332 judgments in All Courts · page 790 of 61,517

High Courts21 Aug 2026Disposed of

Jorawar Singh Vs State of Haryana and others

Punjab And Haryana At Chandigarh · 2026:PHHC:116881

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 175(3)Code of Criminal Procedure-Section 154, 154(3), 156(3)Constitution of India-Article 226
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High Courts21 Aug 2026Disposed of

Kuldeep Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · 2026:PHHC:116561

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 528Bharatiya Nyaya Sanhita, 2023-Section 109, 115(2), 3(5), 238(B)Arms Act, 1959-Section 27, 54, 59
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High Courts21 Aug 2026Allowed

Jagtar Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · 2026:PHHC:117091

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code of Criminal Procedure-Section 438Bharatiya Nyaya Sanhita, 2023-Section 316(2), 316(5), 318(4), 61(2)
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High Courts21 Aug 2026allowed

Rajinder Pal @ Sunny Vs State of Punjab

Punjab And Haryana At Chandigarh · 2026:PHHC:116834

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 22, 61, 85, 29, 37, 42, 50Bharatiya Nyaya Sanhita, 2023-Section 223
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High Courts21 Aug 2026allowed

Rashmi Negi Vs State of Punjab and others

Punjab And Haryana At Chandigarh · 2026:PHHC:116972

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Information Technology Act, 2000-Section 66-C, 66-DIndian Penal Code, 1860-Section 469
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High Courts21 Aug 2026disposed of

Manish Bansal Vs Rajesh Kumar

Punjab And Haryana At Chandigarh · 2026:PHHC:117203

Code of Criminal Procedure, 1973-Section 378(4)Negotiable Instruments Act, 1881-Section 138
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Supreme Court21 Aug 2026Allowed

Mr. Uday Prabhu Desal, Mr. Ugam Prabhu Desai Vs State Of Goa

Supreme Court Of India · (2026) 08 BOM CK 0296

Bharatiya Nyaya Sanhit, 2023-Sections 221, 132, 74, 75, 79, 115(2), 351(1), 303(2) r/w 3(5)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 193, 250(1), 249, 232, Sub-clause (2) of Section 250, 250, 251, 249 to 251, Sub-clause (1) of Section 250Code of Criminal Procedure-Sections 227 and 228, 227, 226
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Tribunals and Commissions21 Aug 2026Resolution Plan (revised) submitted by M/s. Virupaksha Organics Limited approved; IA (IBC) (Plan) 5/2026 allowed and disposed of

Sanchi Fine Chem Corp Vs M/s. Vivin Drugs & Pharmaceuticals Ltd (and connected matter: HDFC Bank Ltd Vs Vivin Laboratories Private Limited)

National Company Law Tribunal · (2026) 08 NCLT CK 0282

Insolvency and Bankruptcy Code, 2016-Section 30(2), 30(6), 31, 12, 14, 26IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(1A), 38(1B), 39(4)Companies Act, 2013-Section 230, 232, 66
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