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High Courts12 Oct 2026Allowed

Mahendra Kumar Mitra Vs The Secretary To The Government Of India & Ors.

Karnataka High Court · (2026) 10 KAR CK 0986

Constitution of India-Articles 14, 15, 16, 19(1)(g), 29(2), 30(1), 38, 41, 42, 226, 245, 246, 335, 338(9), 338A(9), 338-B(9), 15(4), 15(5), 15(6), 16(1), 16(2), 16(4), 16(4-A), 16(4-B), 16(6)Karnataka Scheduled Castes and Scheduled Tribes (Reservation of Seats in Educational Institutions and of Appointments or Posts in the Services under the State) Act, 2022-Sections 1(2), 3, 4, 5, 8Commissions of Inquiry Act, 1952-Section 3
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High Courts12 Oct 2026

Manoj Abraham John Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 10 KL CK 0985

Constitution of India-Article 226, 22, 22(5), 32Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act-Section 3(1), 11Narcotic Drugs and Psychotropic Substances Act-Section 20(b)(ii)B
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High Courts12 Oct 2026Dismissed

Sheela Devi Vs Satish Kumar & Ors.

High Court Of Himachal Pradesh · (2026) 10 SHI CK 0974

Indian Penal Code-Section 147, 149, 447, 323, 511, 506Arms Act-Section 27, 27(1), 30Code of Criminal Procedure-Section 313, 437-A
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High Courts12 Oct 2026Dismissed

Lokender Singh Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2026) 10 SHI CK 0970

Narcotic Drugs and Psychotropic Substances Act-Section 20, 52, 52-A, 54, 55Code of Criminal Procedure, 1973-Section 313Indian Evidence Act, 1872-Section 155(3)
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