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12,31,268 judgments in All Courts · page 1,468 of 61,564

High Courts05 May 2026

Raj Kumar Batra Vs Anand Prakash

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0993

Code Of Criminal Procedure, 1973-Section 372, 378(4)Negotiable Instruments Act, 1881-Section 138Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413, 419(4)
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High Courts05 May 2026Allowed

Sarabjit Singh @ Lala Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0990

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 34, 120B, 201, 363, 366, 376A
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High Courts05 May 2026Allowed

Jagdeep Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0989

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483N Code Of Criminal Procedure, 1973-Section 439Indian Penal Code, 1860-Section 148, 149, 307, 326, 452
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High Courts05 May 2026Disposed Of

Navnath Popat Jadav Vs State Of Odisha

Orissa High Court · (2026) 05 OHC CK 1259

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 20(b)(ii)(C), 25, 27A, 29, 37
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High Courts05 May 2026Disposed Of

Parsuram Rajneth Bhai Pal Vs State Of Orissa

Orissa High Court · (2026) 05 OHC CK 1258

Prize Chits And Money Circulation Schemes (Banning) Act, 1978-Section 4, 5, 6Indian Penal Code, 1860-Section 120B, 467, 471Odisha Protection Of Interests Of Depositors (In Financial Establishments) Act, 2011-Section 6
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High Courts05 May 2026Dismissed

Ranjan Rana Vs State Of Odisha And Another

Orissa High Court · (2026) 05 OHC CK 1257

Juvenile Justice (Care And Protection Of Children) Act, 2015-Section 12, 101Bharatiya Nyaya Sanhita, 2023-Section 103(1), 109, 190, 191(3), 191(2), 296, 324(6), 351(3)
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High Courts05 May 2026Disposed Of

Atana Mahar Vs State Of Odisha

Orissa High Court · (2026) 05 OHC CK 1242

Narcotic Drugs And Psychotropic Substances Act, 1985-Section 20(b)(ii)(C)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
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High Courts05 May 2026Allowed

Vardiram Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 05 MP CK 1382

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 109(1), 115(2), 118(1), 190, 191(2), 191(3), 296, 324(4), 331(6), 351(3)
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High Courts05 May 2026Allowed

Mohammad Sahil Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 05 MP CK 1379

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 74, 75(2), 115(2), 191(1), 296(a), 351(2)
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