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Search 12,31,423 Indian judgments.

12,31,423 judgments in All Courts · page 870 of 61,572

High Courts17 Aug 2026Allowed

Sanjay Vs State of Haryana

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0546

Bharatiya Nyaya Sanhita, 2023-Section 103(1), 115(2), 190, 191(3), 351(3)
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High Courts17 Aug 2026Allowed

Sonu Vs State of Haryana

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0545

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 105
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High Courts17 Aug 2026Disposed of

Dharam Pal Vs Ram Singh

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0544

Code of Criminal Procedure-Section 378(4), 372Bharatiya Nagarik Suraksha Sanhita, 2023-Section 419(4), 413Negotiable Instruments Act, 1881-Section 138
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High Courts17 Aug 2026Dismissed

Trilok Chand Sahu Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 08 CHH CK 0259

Government Servants (Temporary and Quasi-Permanent Service) Rules, 1960-Rule 12, 2, 3, 2(d), 12(a)Central Inland Water Transport Corporation Ltd. (Service, Discipline and Appeal) Rules, 1979-Rule 9(i), clause (i) of Rule 9Indian Contract Act, 1872-Section 23
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High Courts17 Aug 2026Partly Allowed

Sudhir Rai @ Sudhir Mahato Vs The State Of Bihar

Patna High Court · (2026) 08 PAT CK 0232

Indian Penal Code-Section 302, 307, 304 Part II, 304 Part I, 300, 304, 299, Clauses (1) to (4) of Section 300, (1) of Section 300, (3) of Section 300, (4) of Section 300, 2nd or 3rd part of Section 299, 2nd part of Section 299, 3rd part of Section 299, 3rdly to Section 300, (2) of Section 300, thirdly of Section 300Arms Act-Section 27, 25(1-B)(a), 26 and 27, 25(1-B) and 26
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