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Search 11,85,135 Indian judgments.

11,85,135 judgments in All Courts · page 95 of 59,257

High Courts08 May 2026Allowed

Gurdeep Kaur & Ors Vs State of Haryana & Ors

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0968

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115, 126, 351(3)Code Of Criminal Procedure, 1973-Section 320, 482

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High Courts08 May 2026Disposed Of

Aman @ Churnia Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0967

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 109(1)Arms Act, 1959-Section 25(1B), 27

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High Courts08 May 2026Allowed

Abhey Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0966

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183, 483Bharatiya Nyaya Sanhita, 2023-Section 64(1), 76, 115, 126, 140(3), 190, 191(2), 296, 351(1), 351(3)

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High Courts08 May 2026Allowed

Paramjeet Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0965

Constitution Of India, 1950-Article 21Indian Penal Code, 1860-Section 34, 302, 308, 323, 326

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High Courts08 May 2026Allowed

Sharanjit Singh @ Buggi Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0964

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 84, 528Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21, 29Code Of Criminal Procedure, 1973-Section 82

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High Courts08 May 2026Allowed

Anil Kumar @ Honey Verma And Others Vs State Of Punjab And Another

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0963

Constitution Of India, 1950-Article 21Indian Penal Code, 1860-Section 34, 120B, 201, 302

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High Courts08 May 2026Dismissed

Ranjeet Vs Anil And Others

Madhya Pradesh High Court · (2026) 05 MP CK 1399

Constitution Of India, 1950-Article 227Code Of Civil Procedure, 1908-Section, Order 6 Rule 16, Order 7 Rule 11Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002-Section 13, 13(7), 34

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High Courts08 May 2026Dismissed

Sabah Antulay Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 05 MP CK 1398

Constitution Of India, 1950-Article 226Code Of Criminal Procedure, 1973-Section 439

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High Courts08 May 2026Allowed

Deepak Nayak Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 05 MP CK 1389

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(I)(w)(II), 3(2)(V), 323, 342 376(2)(n)Indian Penal Code, 1860-Section 375, 376, 376(2)(n)

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High Courts08 May 2026Disposed Of