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High Courts28 Jul 2026Allowed

Ashraf Ansari Vs The State Of Jharkhand & Anr.

Jharkhand High Court · (2026) 07 JH CK 0288

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act-Section 14-A, 18, 3(1)(r)(s)(g)BNS, 2023-Sections 126(2), 115(2), 329(3), 352, 351(3) and 3(5)B.N.S.S., 2023-Section 482
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High Courts28 Jul 2026Allowed

Md. Mustak Alam Vs The State Of Jharkhand & Anr.

Jharkhand High Court · (2026) 07 JH CK 0289

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14-A, 18, 3(1)(r)(s)(g)BNS, 2023-Sections 126(2), 115(2), 329(3), 352, 351(3) and 3(5)B.N.S.S., 2023-Section 482
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High Courts28 Jul 2026Allowed

Alley Hussain Vs The State Of Jharkhand & Anr.

Jharkhand High Court · (2026) 07 JH CK 0290

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14-A, 18, 3(1)(r)(s)(g)BNS, 2023-Section 126(2), 115(2), 329(3), 352, 351(3), 3(5)B.N.S.S., 2023-Section 482
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High Courts28 Jul 2026Allowed

Jeyasankar Vs State of Tamil Nadu

Madras High Court · (2026) 07 MAD CK 0193

Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003-Section 6(b), 24(1)Bharatiya Nyaya Sanhita, 2023-Section 123, 269
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High Courts28 Jul 2026Allowed

Murugaperamaiyan Vs State of Tamil Nadu

Madras High Court · (2026) 07 MAD CK 0174

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(A), 37Bharatiya Nyaya Sanhita, 2023-Section 61, 217, 229, 231, 269Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
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