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Search 11,94,396 Indian judgments.

11,94,396 judgments in All Courts · page 306 of 59,720

High Courts05 Aug 2026Petition allowed

Gurcharan Singh @ Channu Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0472

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21(c)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483

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High Courts05 Aug 2026Petition allowed

XXXXXXX Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0471

Bharatiya Nyaya Sanhita, 2023-Section 48, 111, 109, 61(2), 324(4), 3(5), 103, 308(4), 351(3), 238, 191(3), 190Arms Act, 1959-Section 25, 27Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483

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High Courts05 Aug 20262nd bail petition allowed; regular bail granted

Balkar Singh @ Mithi Vs State of Punjab

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0467

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 29, 61, 85, 37Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483

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High Courts05 Aug 2026Petition allowed

Sachin Rapria @ Chinu Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0470

Arms Act, 1959-Section 25(1-AAA), 54, 59, 25(1-B)(a), 29Bharatiya Nyaya Sanhita, 2023-Section 55, 61(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483

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High Courts05 Aug 2026Petition dismissed

Amit @ Tota Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0469

Bharatiya Nyaya Sanhita, 2023-Section 287, 308(5), 111(4), 3(5), 61(2), 238(c)Arms Act, 1959-Section 25, 25(6), 25(7)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483

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High Courts05 Aug 2026Petition allowed; regular bail granted

Sihdarth Kumar @ Chakiya Vs State of Haryana

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0466

Bharatiya Nyaya Sanhita, 2023-Section 115, 126, 3(5), 351(3), 109(1)

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High Courts05 Aug 2026Petition dismissed

Sachin Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0468

Bharatiya Nyaya Sanhita, 2023-Section 115, 118(1), 110, 190, 191(3), 351(3)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482

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High Courts05 Aug 2026Petition disposed of

Jasbir Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0465

Hindu Marriage Act, 1955-Section 13-B

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High Courts05 Aug 2026Petition dismissed; impugned order affirmed

Dev Dutt Vs State Of Haryana And Another

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0464

Indian Penal Code, 1860-Section 302, 34Code of Criminal Procedure, 1973-Section 313

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High Courts05 Aug 2026Petition allowed

Sunil Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0463

Bharatiya Nyaya Sanhita, 2023-Section 309(4), 311Arms Act, 1959-Section 25Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482

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High Courts05 Aug 2026Petition dismissed

Raju Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0462

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21(b), 20(b)(ii)(B)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482

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High Courts05 Aug 2026Petition disposed of

Judgebir Singh Vs State Of Punjab And Another

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0461

Negotiable Instruments Act, 1881-Section 138

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High Courts05 Aug 2026Petition allowed

Paramjeet Singh And Anr Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0460

Bharatiya Nyaya Sanhita, 2023-Section 115(2), 118(1), 118(2), 126(2), 351(3), 3(5)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482

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High Courts05 Aug 2026Petition dismissed; order allowing recall of witness affirmed

Jatin Vs State of Haryana and another

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0458

Indian Penal Code, 1860-Section 302, 34Code of Criminal Procedure, 1973-Section 313

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High Courts05 Aug 2026Anticipatory bail petition allowed; interim anticipatory bail made absolute

Bhagirath Vs State of Haryana

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0457

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 351(2), 191(3), 190, 115, 190(1), 238(b), 117(2)Arms Act, 1959-Section 25

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High Courts05 Aug 2026Appeal remitted to the Sessions Judge, Patiala, to be treated as filed under Section 372 Cr.P.C./Section 413 BNSS

Hans Raj Vs Rakesh Kumar

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0456

Code of Criminal Procedure, 1973-Section 372, 378(4)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413, 419(4)Negotiable Instruments Act, 1881-Section 138

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High Courts05 Aug 2026Appeal dismissed, with no order as to costs

Hartej Estates Pvt. Ltd. Vs Brahm Prakash

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0455

Commercial Courts Act, 2015-Section 13Code of Civil Procedure, 1908-Order 7 Rule 11, Section 151Arbitration and Conciliation Act, 1996-Section 34

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High Courts05 Aug 2026Allowed

Smt. Leela W/o Bhaurao Gondhule, Hema D/o Bhaurao Gondhule Vs Smt. Prachi W/o Deepak Gondule, @ Prachi Gunjesh Zopade

Bombay High Court · (2026) 08 BOM CK 0331

Domestic Violence ActAlternative Dispute Resolution and Mediation Rules, 2006-Rule 20, 20[4], 20[4][a]Mediation Act, 2023-Section 22, 23, 3[r], 23[2], Rule 23, 23(2)(b), 3(r)

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High Courts05 Aug 2026Allowed

Mr. Jaden Mikael Monteiro Vs 1. He Village Panchayat Of Camorlim 2. He Town Planner, Town And Country Planning Department

Bombay High Court · (2026) 08 BOM CK 0298

Panchayat Raj Act-Section 66

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High Courts05 Aug 2026Disposed Of

Talaniti Nulaxi Vs State Of Goa & Another

Bombay High Court · (2026) 08 BOM CK 0290

Emigration Act, 1983-Section 10, 24Information Technology Act, 2000-Section 66-D, 66DBhartiya Nyaya Sanhita, 2023-Section 143(3), 318(4), 61(2), 60, 3(5)

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