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12,30,331 judgments in All Courts · page 1,005 of 61,517

High Courts05 Aug 2026Allowed

Manoranjan Mahalika & Ors. Vs State Of Karnataka

Karnataka High Court · (2026) 08 KAR CK 2087

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20(b)(ii)(B), 50Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439
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High Courts05 Aug 2026Dismissed

State Of Karnataka Vs T.P. Abdul Rahim

Karnataka High Court · (2026) 08 KAR CK 2107

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483(3)Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c), 20(b)(ii)(B)
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High Courts05 Aug 2026Disposed Of

Sathisha Vs State By SPP & Anr.

Karnataka High Court · (2026) 08 KAR CK 2005

Indian Penal Code-Sections 376(3) and 506Protection of Children from Sexual Offences Act, 2012-Section 6Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
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High Courts05 Aug 2026Disposed Of

Satyabrata Ray Vs State Of Odisha

Orissa High Court · 2025 INSC 344

Bharatiya Nyaya Sanhita, 2023-Sections 69, 351(3), 64, 65, 66, 67, 68, 70, 71, 74, 75, 76, 77, 78, 79, 124, sub-section (2) of Section 70BNSS-Section 180, 183, 482, 316IPC-Section 376(2)(n), 376, 376(2)(b)
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High Courts05 Aug 2026Disposed Of

Jallypriya Sethi Vs Sudhansu Sekhar Sethi

Orissa High Court · (2026) 08 OHC CK 1537

Hindu Marriage Act, 1955-Section 13(1)(ia)(ib), 9Code of Civil Procedure-Section 24Orissa High Court Video Conferencing for Courts Rules, 2020
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