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Search 12,31,517 Indian judgments.

12,31,517 judgments in All Courts · page 922 of 61,576

High Courts12 Aug 2026Disposed Of

RK Jibanlata Devi Vs The State of Manipur

Manipur High Court · (2026) 08 MAN CK 1379

The High Court of Manipur Officers and Employees Recruitment and Condition of Service (Classification, Control, Appeal and Conduct) Rules, 2020Constitution of India-Article 229, 32
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High Courts12 Aug 2026Dismissed

Laiq Parvez Vs Union Territory of JK

Jammu And Kashmir High Court · (2026) 08 J&K CK 0775

Code of Criminal Procedure-Section 482Jammu and Kashmir Prevention of Corruption Act, Svt. 2006-Section 5(1)(d), 5(2)Ranbir Penal Code-Section 120-B
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High Courts12 Aug 2026Disposed of

Nirwail Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0646

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 379-BBharatiya Nyaya Sanhita, 2023-Section 217, 240, 316
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High Courts12 Aug 2026Disposed of

Gurbachan Singh @ Gill Vs State of Haryana

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0644

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 61, 85Indian Penal Code, 1860-Section 174-A
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High Courts12 Aug 2026Allowed

Ram Kumar Jha Vs State of Haryana

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0643

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Indian Penal Code, 1860-Section 420, 406, 408, 120-BBanning of Unregulated Deposit Schemes Act, 2019-Section 23, 21
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High Courts12 Aug 2026Disposed of

Paramjeet Singh Vs State of Punjab & another

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0642

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Negotiable Instruments Act, 1881-Section 138Code of Criminal Procedure, 1973-Section 82
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