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High Courts23 Sept 2026Allowed

Prem & Ors. Vs State Of Uttarakhand & Ors.

Uttarakhand High Court · (2026) 09 UK CK 4363

IPC-Sections 148, 302, 307, 34Juvenile Justice Act, 1986-Section 2(h)Juvenile Justice (Care and Protection of Children) Act, 2000-Sections 2(k), 2(l), 7A, 15, 16, 20, 49
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High Courts23 Sept 2026

Suresh Sharma Vs Jitender Singh

High Court Of Himachal Pradesh · 2024 INSC 1059

Negotiable Instruments Act-Section 138, 118(a), 139, 142 clause (a)Code of Criminal Procedure-Section 313, 357(3), 421IPC-Section 64
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High Courts23 Sept 2026

Sumin S & Anr. Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 3826

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 126(2) and 118(2) r/w 3(5)
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High Courts23 Sept 2026

Mohanan Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 3825

Indian Penal Code-Sections 449, 302, 447Arms Act-Sections 25(1-B)(a), 27(1), 25(1)(a), 25(1-B)(c), 27(c)Code of Criminal Procedure-Sections 313(1)(b), 313(5)
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High Courts23 Sept 2026

Muhammed Basha Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 3824

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 296(b), 126(2), 132 r/w Section 3(5)
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High Courts23 Sept 2026

Nebil Nazar & Anr. Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 3820

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 296(b), 351(2), 115(2), 117(2), 74, 304(2) and 324(4) read with Section 3(5)
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High Courts23 Sept 2026

Saranraj & Anr. Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 3819

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 189(2), 191(2), 126(2), 115(2), 118(1), 117(2), 110 r/w 190
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