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12,30,561 judgments in All Courts · page 816 of 61,529

High Courts19 Aug 2026Disposed Of

Rajender Singh & Anr. Vs State Of Haryana & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4860

Constitution of India-Article 226Land Acquisition Act, 1894-Section 4, 6Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 101-A
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High Courts19 Aug 2026

Harpreet Singh Ghai Vs State Of Punjab & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4893

Constitution of India-Article 226Punjab Municipal Corporation Services (Recruitment and Conditions of Service) Rules, 1978-Rule 12, 13, 13(i), 13(ii), 13(iii)Punjab Civil Services Rules-Rule 6.16A, 6.16A(2), 6.16A(3), 7.5(1), 4.19, 6.16(2), 5.32-A, 3.17A
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High Courts19 Aug 2026

Harbhajan Singh & Ors. Vs State Of Haryana & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 4879

Constitution of India-Article 226/227Indian Stamp Act, 1899-Section 47-ARight to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013
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High Courts19 Aug 2026Partly Allowed

Sh. Lalnuntluanga Vs The State Of Mizoram

Gauhati High Court · (2026) 08 GAU CK 3882

The Narcotic Drugs And Psychotropic Substances Act, 1985-Section 29(c), 25, 29, 21(c), 52A, 52A (4), sub-section (1) of Section 52A, 52 A(2), sub-section(2), 52-A, sub-section(3) of the section, 20(b) (ii), 21(a)Motor Vehicles ActCr.P.C-Section 313
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