Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 111(1), 305, 331(4)

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High Courts11 May 2026

Bherulal Vs Raju

Madhya Pradesh High Court · (2026) 05 MP CK 1401

Bharatiya Nyaya Sanhita, 2023-Section 439Negotiable Instruments Act, 1881-Section 138Code Of Criminal Procedure, 1973-Section 437(3)

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High Courts11 May 2026Allowed

Ajay Pal Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 05 MP CK 1400

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Madhya Pradesh Excise Act, 1915-Section 34(2)Code Of Criminal Procedure, 1973-Section 480(2)

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High Courts11 May 2026Dismissed/ Disposed Of

Buna Kanhar Vs State Of Odisha

Orissa High Court · (2026) 05 OHC CK 1271

Narcotic Drugs And Psychotropic Substances Act, 1985-Section 20(b)(ii)(C), 25, 29, 37, 67Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483

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High Courts11 May 2026Dismissed/ Disposed Of

Padman Muduli Vs State Of Orissa

Orissa High Court · (2026) 05 OHC CK 1270

Narcotic Drugs And Psychotropic Substances Act, 1985-Section 20(b)(ii)(C), 25, 29, 37

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High Courts11 May 2026Disposed Of

Vepanjeri Dileep Kumar Vs State Of Odisha

Orissa High Court · (2026) 05 OHC CK 1269

Constitution Of India, 1950-Article 21, 22, 22(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 57, 58, 71, 73, 78, 80(2), 82, 82(1), 187, 187(2), 187(6)Code Of Criminal Procedure, 1973-Section 78, 80, 167, 167(2A)

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High Courts11 May 2026Disposed Of

Pankaj Kumar Paswan Vs State Of Odisha

Orissa High Court · (2026) 05 OHC CK 1268

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 62(2), 310(2)Arms Act, 1959-Section 3, 7, 25, 25(1), 25(1)(a), 27

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High Courts11 May 2026Allowed

NCC @ Debasis Naik Vs State Of Odisha

Orissa High Court · (2026) 05 OHC CK 1267

Juvenile Justice (Care And Protection Of Children) Act, 2015-Section 102Bharatiya Nyaya Sanhita, 2023-Section 3(5), 103

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High Courts11 May 2026Allowed

Divisional Manager, New India Assurance Co. Ltd., Ganjam Vs Harapriya Behera & Others

Orissa High Court · (2026) 05 OHC CK 1266

Code Of Civil Procedure, 1908-Section, Order 41 Rule 27Motor Vehicles Act, 1988-Section 166, 173(1)

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High Courts11 May 2026Allowed

Satya Sundar Maharathy & Other Vs Commissioner Of Endowments, Odisha And Others

Orissa High Court · (2026) 05 OHC CK 1265

Odisha Hindu Religious Endowments Rules, 1959-Section 4AOdisha Hindu Religious Endowments Act, 1951-Section 19, 19A

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High Courts11 May 2026Disposed Of

M/s Jai Bhagwati Stone Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2026) 05 UK CK 1141

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High Courts11 May 2026Disposed Of

M/s Virender Singh Rawat Contractor Vs Commissioner, State Goods And Services Tax, Dehradun, Uttarakhand And Another

Uttarakhand High Court · (2026) 05 UK CK 1140

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High Courts11 May 2026Disposed Of

M/s Geron Engineering Pvt. Ltd. Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2026) 05 UK CK 1139

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High Courts11 May 2026Disposed Of

Chandra Shekhar Pandey Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2026) 05 UK CK 1132

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High Courts11 May 2026Disposed Of

Kirti Rana Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2026) 05 UK CK 1131

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High Courts11 May 2026Dismissed

Alm Industries Limited Vs Learned Debts Recovery Tribunal & Others

Uttarakhand High Court · (2026) 05 UK CK 1130

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13(2), 13(3A), 13(4), 14Code Of Civil Procedure, 1908 - Section 20(c)Constitution Of India, 1950 - Article 226(2)

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