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12,31,517 judgments in All Courts · page 923 of 61,576

High Courts12 Aug 2026Dismissed

Vinod Kumar Vs Rajesh Chauhan

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0640

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Negotiable Instruments Act, 1881-Section 138Code of Criminal Procedure, 1973-Section 311
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High Courts12 Aug 2026Disposed of

Khushdeep Singh Vs State of Punjab & Anr.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0639

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 174-ANegotiable Instruments Act, 1881-Section 138
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High Courts12 Aug 2026Dismissed

Manish Kumar Somani Vs State of Punjab

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0638

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Narcotic Drugs and Psychotropic Substances Act, 1985-Section 15, 25, 27A, 31, 29Arms Act, 1959-Section 25, 27, 54, 59
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High Courts12 Aug 2026Dismissed

Satinder Singh @ Kala Vs State of Punjab

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0634

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 307, 506, 120-B, 34Arms Act, 1959-Section 25, 27
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High Courts12 Aug 2026Dismissed

Dheeraj Narang Vs State of Punjab

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0632

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Indian Penal Code, 1860-Section 406, 420, 506, 120-BRegistration Act, 1908-Section 82
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Supreme Court12 Aug 2026Investigation into custodial death entrusted to CBI; interim compensation of Rs.25,00,000/- directed to be paid to petitioners; matter listed for further hearing on 13.10.2026

Lahra Bai Tamre & Ors. Vs State of Chattisgarh And Ors.

Supreme Court Of India · 2026 INSC 840

Chhattisgarh Excise Act, 1915-Section 34(2)Code of Criminal Procedure, 1973-Section 176Constitution of India-Article 226
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Supreme Court12 Aug 2026Appeal dismissed

Kashmir Ram @ Pappi Vs State of Punjab

Supreme Court Of India · 2026 INSC 854

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 15, 42, 50, 52A, 54, 61, 85Code of Criminal Procedure, 1973-Section 100(4), 293, 313Recovery of Debts due to Banks and Financial Institutions Act, 1993
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Supreme Court12 Aug 2026Criminal appeal disposed of

Union of India Vs Sunil Biyani

Supreme Court Of India · 2026 INSC 849

Central Goods and Services Tax Act, 2017-Section 69, Section 70, Section 132Central Goods and Service Tax Rules, 2017-Rule 8Code of Criminal Procedure, 1973-Section 438
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Supreme Court12 Aug 2026Appeal partly allowed

Dinesh Kumar Vs The State of Haryana

Supreme Court Of India · 2026 INSC 842

Indian Penal Code, 1860-Section 302, 34, 392Indian Evidence Act, 1872-Section 106Code of Criminal Procedure, 1973-Section 313
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High Courts12 Aug 2026Allowed

Bhuvan Kurre Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 08 CHH CK 0324

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 84, 351Bharatiya Nyaya Sanhita, 2023-Sections 296, 115(2), 309(2), 3(5), 269, 209IPC
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High Courts12 Aug 2026Allowed

Manishankar Kurre Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 08 CHH CK 0317

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 84, 351Bharatiya Nyaya Sanhita-Sections 303(2), 111, 309(4) and 3(5), 269, 209Arms Act-Sections 25 and 27
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High Courts12 Aug 2026Dismissed

1 - State Of Chhattisgarh Through The Secretary, Department Of School Education, Mahanadi Bhawan, Mantralaya, Atal Nagar, Nawa Raipur, District Raipur, Chhattisgarh 2 - Director Directorate Of Public Instructions, Indravati Bhawan, Block- 3, First Floor Nawa Raipur, Atal Nagar, District Raipur, Chhattisgarh 3 - District Education Officer District Mohla-Manpur-Ambagarh Chowki, Chhattisgarh Vs Vijay Kumar Shrivastava S/o Late Shri Harishankar Shrivastava Aged About 52 Years R/o Ward No. 10, Shankarpara, Ambagarh Chowki The Then District Rajnandgaon (Presently District Mohla-Manpur-Ambagarh Chowki), Chhattisgarh

Chhattisgarh High Court · 2024 INSC 932

Constitution of India-Article 227
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