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High Courts15 May 2026Dismissed

Dr Sajan Kurien Mathew Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 05 MP CK 1435

Constitution Of India, 1950-Article 14, 15, 19(1)(g), 21, 32, 141, 226Madhya Pradesh Civil Services (Classification, Control And Appeal) Rules, 1966-Rule 14, 14(2), 15Madhya Pradesh Civil Services (Conduct) Rules, 1965-Rule 22, 22(3)
High Courts15 May 2026Partly Allowed

IDA And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 05 MP CK 1428

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438, 442Code Of Criminal Procedure, 1973-Section 313, 397, 401Indian Penal Code, 1860-Section 34, 323, 324
High Courts15 May 2026Dismissed/ Disposed Of

Subash Mohapatra Vs State Of Odisha

Orissa High Court · (2026) 05 OHC CK 1277

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35(3), 483Bharatiya Nyaya Sanhita, 2023-Section 318(4), 319(2), 336(2), 338, 340(2)Advocates Act, 1961-Section 45
High Courts15 May 2026Disposed Of

Chaitanya Rani Jamatia Vs State Of Tripura

Tripura High Court · (2026) 05 TP CK 1247

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Sanhita, 2023 - Section 64(2), 64(2)(m), 75, 79, 351(2)Constitution Of India, 1950 - Article 22(1)