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High Courts18 Apr 2026

Kailash Chand Vs State Of H.P & Anr.

High Court Of Himachal Pradesh · (2026) 04 SHI CK 2724

Indian Penal Code-Sections 409, 465, 467, 468, 471 read with Section 120-B; Section 405; Section 463Code of Criminal Procedure-Section 482; Section 397; Section 156(3); Section 156(1); Section 155(2)BNSS-Section 528
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High Courts18 Apr 2026Allowed

Raghu Vakkiyal Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2026) 04 SHI CK 2728

Food Safety and Standards Act, 2006-Section 3(1)(p), 30(2)(e), 42, 42(4)(a), 43, 46(4), 47, 59(1), 66, 77Cr.P.C.-Section 482, 251BNSS-Section 528
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High Courts18 Apr 2026

M/s Kanika Exports Vs Union Of India & Ors.

Delhi High Court · (2026) 04 DEL CK 2348

Central Goods and Services Tax Act, 2017-Section 54(1), 54(3), 54(14), 54(8), 107(12), 39, 2(62), 2(63), 16, 16(5), 17, Explanation (1) to Section 54, Explanation 2(a) to Section 54, Explanation 2(e) to Section 54, clause (ii) of the first proviso to Section 54(3)Integrated Goods and Services Tax Act, 2017-Section 16, 16(3)(a)Central Goods and Services Tax (Amendment) Act, 2018-Section 23
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High Courts18 Apr 2026Dismissed

Sukhdev @ Bhanja And Another Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1673

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 358, 482Indian Penal Code, 1860-Section 120B, 148, 149, 302, 341Code Of Criminal Procedure, 1973-Section 319
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High Courts18 Apr 2026Disposed Of

Mohit Kumar Vs UT Chandigarh

Punjab And Haryana At Chandigarh · (2026) 04 P&H CK 1672

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Code Of Criminal Procedure, 1973-Section 437(5), 438, 439(2)Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21, 22, 27A, 29, 37
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