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High Courts26 May 2026

Ritik Rathore Vs State Of H.P.

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2681

Narcotics Drugs and Psychotropic Substances Act, 1985-Section 21, 29, 21(b)Bharatiya Sakshya Adhiniyam, 2023-Section 49Indian Evidence Act-Section 54
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High Courts26 May 2026Dismissed

Monika Vs State Of Himachal Pradesh & Anr.

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2680

Criminal Procedure Code-Section 482, 161Bharatiya Nagrik Suraksha Sanhita, 2023-Section 528Negotiable Instruments Act-Section 138, 139, 138 to 142
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High Courts26 May 2026

State Of H.P. Vs Madhu Kapoor

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2677

Prevention of Food Adulteration Act, 1954-Section 2(ia)(m), 2(1)(a), 2(1)(b), 7, 10(7), 13(2), 16, 16(1)(a)(i), 16(1A), 23Food Adulteration Rules, 1955-Rule 5, A.19, A.05.23Code of Criminal Procedure, 1973-Section 313, 437-A, 482
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High Courts26 May 2026

Ritik Rathore Vs State Of H.P.

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2701

Narcotics Drugs and Psychotropic Substances Act, 1985-Section 21, 29, 21(b)Bharatiya Sakshya Adhiniyam, 2023-Section 49Indian Evidence Act-Section 54
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High Courts26 May 2026

Amar Puri Vs Samar S Puri (D) Thr Lrs

Delhi High Court · (2026) 05 DEL CK 2412

Code of Civil Procedure, 1908-Order XLIII Rule 1, VII Rule 10, VII Rule 11, 7 Rule 11(d), 7 Rule 13, Section 24Commercial Courts Act, 2015-Section 2(1)(c)(vii), 3, 12-A, 16Indian Contract Act-Section 25
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