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High Courts04 Aug 2026Allowed

Madhan @ Madhan Kumar Vs State of Tamil Nadu

Madras High Court · (2026) 08 MAD CK 1269

Bharatiya Nyaya Sanhita, 2023-Section 103, 126(2), 191(2), 191(3), 269Indian Penal Code, 1860-Section 103, 126(2), 191(2), 191(3)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
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High Courts04 Aug 2026Allowed

Manikandan Vs State of Tamil Nadu

Madras High Court · (2026) 08 MAD CK 1267

Bharatiya Nyaya Sanhita, 2023-Section 329(2), 296(B), 64(1), 351(3), 269Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
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High Courts04 Aug 2026Allowed

Ganesan Vs State of Tamil Nadu

Madras High Court · (2026) 08 MAD CK 1266

Prevention of Corruption Act, 1988-Section 7(B)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 269
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High Courts04 Aug 2026Allowed

Manikandan Vs State of Tamil Nadu

Madras High Court · (2026) 08 MAD CK 1260

Bharatiya Nyaya Sanhita, 2023-Section 303(2), 269Mines and Minerals (Development and Regulation) Act, 1957-Section 21(1)
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Supreme Court04 Aug 2026Dismissed

Naresh Vs State of H.P. & Anr.

Supreme Court Of India · (2026) 08 SHI CK 1435

IPC-Sections 323, 341, 409, 420Code of Criminal Procedure-Section 107/150, 495, 300, 107/117, Chapter XIV, 482, 156(1), 155(2), 227, 107, 117, 119, 118, 253, 112, 437, 423, 403Constitution of India-Article 226, 227
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High Courts04 Aug 2026Dismissed

Surbhi Bedi Vs Manjeet Kaur

High Court Of Himachal Pradesh · (2026) 08 SHI CK 1287

Protection of Women from Domestic Violence Act-Section 12, 17, 18, 19 and 22, 2(s), sub-section (1) of Section 17, sub-section (2) of Section 17
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