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High Courts04 Jun 2026Allowed

Ayodhya Siva Kumar Alias Siva Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 06 AP CK 0204

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 480, 483Indian Penal Code, 1860 - Section 34, 379, 447Andhra Pradesh Forest Act, 1967 - Section 20(1)(d)(i)(a), 20(1)(c)(ii), 20(1)(c)(iii), 20(1)(c)(iv), 20(1)(c)(ix), 20(1)(c)(x)
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High Courts04 Jun 2026Allowed

Sangeeta Negi Vs Bharti Public School & Ors

Delhi High Court · (2026) 06 DEL CK 0201

Constitution of India, 1950- Article 21Delhi School Education Act, 1973- Section 2(e), 2(h), 2(q), 10, 10(1), 28Delhi School Education Rules, 1973- Rule 11, 111
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High Courts04 Jun 2026

Madesh Vs State Of Tamilnadu

Madras High Court · (2026) 06 MAD CK 0194

Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(C), 20(b)(ii)(B), 22(c)Bharatiya Nyaya Sanhita, 2023-Section 269
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High Courts04 Jun 2026

M.Praveen Vs State Of Tamilnadu

Madras High Court · (2026) 06 MAD CK 0192

Bharatiya Nyaya Sanhita, 2023-Section 54, 70(1), 75, 76, 78, 118(1), 127(8), 269, 308(5), 309(6), 351(3)Information Technology Act, 2000-Section 67A
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High Courts04 Jun 2026Allowed

Ravanammal Vs State Of Tamilnadu And Others

Madras High Court · (2026) 06 MAD CK 0184

Tamil Nadu Prevention Of Dangerous Activities Of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders And Slum- Grabbers, Act, 1982-Section 2(f), 8
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