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High Courts03 Jun 2026Allowed/ Disposed Of

Bhanu Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 06 MP CK 0306

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 109(1), 115(2), 117(2), 118(1), 296(b), 351(2)
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High Courts03 Jun 2026

Jitendra Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 06 MP CK 0302

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 56, 64(1), 64(2)(m), 65(1), 137(2), 142Protection Of Children From Sexual Offences Act, 2012-Section 5L, 6, 17
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High Courts03 Jun 2026Dismissed

V K Satheesh Kumar Vs The District Collector

High Court Of Kerala · (2026) 06 KL CK 0290

National Trust for the Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Rules, 2000- Section 2(g), 2(h), 2(j), 2(o), 14Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995- Section 2Board of the Trust Regulations, 2001-Regulation 11, 12, 13
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High Courts03 Jun 2026Allowed

Rajendra Tyagi And 2 Others Vs State Of U.P. And Another

Allahabad High Court · (2026) 06 AHC CK 0252

Constitution Of India, 1950-Article 226Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Rules, 2021-Rule 5(3), 5(3)(a), 8(3), 10, 12, 12(5), 16, 16(1), 16(2), 16(3), 17(2), 20(3)Gangsters And Antisocial Activities (Prevention) Act, 1986-Section 2, 2(b), 2(c), 2(Kha)(1), 3, 3(1), 14(1)
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High Courts03 Jun 2026Allowed

Avnesh Kumar Agarwal Vs Union Of India & 3 Ors

Allahabad High Court · (2026) 06 AHC CK 0249

Constitution Of India, 1950-Article 12Uttar Pradesh Police Regulations, 1861- Regulation 122 (i), 122(ii), 122(iii), 122(iv)Indian Penal Code, 1860-Section 120B, 218, 406, 420, 424, 467, 468, 471
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High Courts03 Jun 2026Dismissed

State of J&K Vs Mohd. Irfan

Jammu And Kashmir High Court · (2026) 06 J&K CK 0223

Narcotic Drugs and Psychotropic Substances Act, 1985- Section 8, 18, 21, 42(1), 50, 57
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High Courts03 Jun 2026Allowed

Mohammed Bilal Vs State Of Karnataka

Karnataka High Court · (2026) 06 KAR CK 0213

Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8(c), 21(b), 22(b), 29, 37(1)(b)Foreigners Act, 2025 - Section 3, 21, 22Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483
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