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12,33,556 judgments in All Courts · page 1,619 of 61,678

High Courts21 Apr 2026Disposed Of

Birbal Yadav Vs State Of Bihar

Patna High Court · (2026) 04 PAT CK 1106

Code of Criminal Procedure, 1973- Section 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985- Section 20(ii)(B), 22(A)Indian Penal Code, 1860- Section 414
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High Courts21 Apr 2026Disposed Of

Vijay Kumar Vs State Of H.P. And Others

High Court Of Himachal Pradesh · (2026) 04 SHI CK 0987

Constitution Of India, 1950-Article 226Indian Penal Code, 1860-Section 379Mines And Minerals (Development And Regulation) Act, 1957-Section 4, 20, 21, 21(2), 22
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High Courts21 Apr 2026Disposed Of

Rajesh Kumar Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2026) 04 SHI CK 0986

Constitution Of India, 1950-Article 21Indian Penal Code, 1860-Section 354, 354DProtection Of Children From Sexual Offences Act, 2012-Section 12
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High Courts21 Apr 2026Allowed

Abhishek Kumar Vs State Of H.P. And Others

High Court Of Himachal Pradesh · (2026) 04 SHI CK 0985

Constitution Of India, 1950-Article 226Bharatiya Nyaya Sanhita, 2023-Section 121(1), 132, 190, 191(2), 324(3), 324(4), 333Prevention Of Damage To Public Property Act, 1984-Section 3
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