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12,33,516 judgments in All Courts · page 1,425 of 61,676

High Courts20 May 2026

P.Arumugam Vs State Of Tamil Nadu

Madras High Court · (2026) 05 MAD CK 1320

Indian Penal Code, 1860-Section 408, 420Essential Commodities Act, 1955-Section 7(1)(a)(i)Bharatiya Nyaya Sanhita, 2023-Section 269
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High Courts20 May 2026

Suresh Vs State Of Tamilnadu

Madras High Court · (2026) 05 MAD CK 1318

Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 103(1), 103(2), 126(2), 191(2), 191(3), 269, 296(b), 351(3)
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High Courts20 May 2026Disposed Of

Bachhu Majhi Vs State Of Odisha

Orissa High Court · (2026) 05 OHC CK 1289

Constitution Of India, 1950-Article 21, 22, 22(1)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 47, 483Code Of Criminal Procedure, 1973-Section 164
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High Courts20 May 2026Disposed Of

Saroj Kumar Sahoo Vs State Of Odisha

Orissa High Court · (2026) 05 OHC CK 1288

Odisha Excise Act, 2008-Section 52(a)(i), 71, 71(3), 72Code Of Criminal Procedure, 1973-Section 451, 457Bharatiya Nagarik Suraksha Sanhita, 2023-Section 497, 503
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High Courts20 May 2026Allowed

Arun Kumar & Ors Vs State Of Uttarakhand

Uttarakhand High Court · (2026) 05 UK CK 1162

Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986 - Section 18Code Of Criminal Procedure, 1973 - Section 386Constitution Of India, 1950 - Article 300A
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High Courts20 May 2026Allowed

Vinod Vs State Of Uttarakhand

Uttarakhand High Court · (2026) 05 UK CK 1161

Code Of Criminal Procedure, 1973 - Section 161, 374Indian Penal Code, 1860 - Section 147, 308
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High Courts20 May 2026Disposed Of

Litan Das Vs State Of Tripura

Tripura High Court · (2026) 05 TP CK 1251

Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 22(b)(ii)(c), 25, 27A, 29Constitution Of India, 1950 - Article 22(1)
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