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High Courts20 Jul 2026

Hariom Parashar & Ors. Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 07 MP CK 0945

Constitution of India-Article 226, 14Madhya Pradesh Class-III (Ministerial and Non-Ministerial) Jail Services Recruitment Rules, 1974Madhya Pradesh Public Health and Family Welfare Department (Directorate of Health Services) Class-III, Nurses Service Recruitment Rules, 1989
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High Courts20 Jul 2026

Ramanpreet Singh @ Vinni Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 07 MP CK 0941

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14-A(2), 18, 3(1)(r), 3(1)(s), 3(2)(va)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482BNS, 2023-Sections 333, 119(1), 296(b), 351(2)/3(5)
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High Courts20 Jul 2026

Anil Kumar Sahu Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 07 MP CK 0940

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14-A(1), 9(1), 14A(1), 3(1)(r), 3(1)(s), 3(1)(w)(i), 3(2)(va)Bharatiya Nyaya Sanhita, 2023-Section 78(1)(i), 296, 351(3), 332(c), 74, 75(1)(i)Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Rules, 1995-Rule 7
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High Courts20 Jul 2026

Shri Naresh Kumar Vs The Wire & Ors.

Delhi High Court · (2026) 07 DEL CK 1131

Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, Section 151Constitution of India-Articles 105 and 104CrPC-Section 197, 199(4)
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High Courts20 Jul 2026

State Vs Rakesh

Delhi High Court · (2026) 07 DEL CK 1138

Code of Criminal Procedure, 1973-Section 378(3), 207, 313(1)(b), 232, 386(1), 378 and 379Indian Penal Code, 1860-Section 354AProtection of Children from Sexual Offences Act, 2012-Section 8, 12
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