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High Courts08 May 2026Allowed

Abhey Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0966

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183, 483Bharatiya Nyaya Sanhita, 2023-Section 64(1), 76, 115, 126, 140(3), 190, 191(2), 296, 351(1), 351(3)
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High Courts08 May 2026Allowed

Sharanjit Singh @ Buggi Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0964

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 84, 528Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21, 29Code Of Criminal Procedure, 1973-Section 82
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High Courts08 May 2026Dismissed

Ranjeet Vs Anil And Others

Madhya Pradesh High Court · (2026) 05 MP CK 1399

Constitution Of India, 1950-Article 227Code Of Civil Procedure, 1908-Section, Order 6 Rule 16, Order 7 Rule 11Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002-Section 13, 13(7), 34
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High Courts08 May 2026Allowed

Deepak Nayak Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 05 MP CK 1389

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(I)(w)(II), 3(2)(V), 323, 342 376(2)(n)Indian Penal Code, 1860-Section 375, 376, 376(2)(n)
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High Courts08 May 2026Dismissed

Hans Raj Vs State Of HP

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0788

Narcotic Drugs And Psychotropic Substances Act, 1985-Section 20
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High Courts08 May 2026Dismissed

Surinder Mohan Kanwar Vs CBI

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0787

Code Of Criminal Procedure, 1973-Section 441, 482Indian Penal Code, 1860-Section 409, 419, 465, 466, 471
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High Courts08 May 2026Dismissed

Hem Lata Vs State Of HP

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0784

Constitution Of India, 1950-Article 21Bharatiya Nyaya Sanhita, 2023-Section 103
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High Courts08 May 2026Dismissed

State Of H.P. Vs Iqwal Singh

High Court Of Himachal Pradesh · (2026) 05 SHI CK 0782

Indian Penal Code, 1860-Section 279, 337, 338Code Of Criminal Procedure, 1973-Section 313, 437ABharatiya Nagarik Suraksha Sanhita, 2023-Section 481
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