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12,28,120 judgments in All Courts · page 5 of 61,406

High Courts06 Nov 2026Allowed

Ramesh Oraon & Ors. Vs State Of Jharkhand & Anr.

Jharkhand High Court · (2026) 11 JH CK 0610

BNS-Sections 316(2), 318(2), 318(4), 61(2)Jharkhand Competitive Examinations (Measures for Control and Prevention of Unfair Means in Recruitment) Act, 2023-Sections 12(2), 12(3)Constitution of India-Articles 14, 16, 21, 162, 166, 309, 311, 320
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High Courts06 Nov 2026Allowed

Uttam Tiwari & Ors. Vs The State Of Jharkhand & Ors.

Jharkhand High Court · (2026) 11 JH CK 0660

Jharkhand State Police Sub Inspector Limited Departmental Competitive Examination Rules, 2016-Rule 27, 28Jharkhand State Police Sub-Inspector Limited Departmental Competitive Examination Appointment Rules (Recruitment Procedure), 2016-Rule 7(ka), 7(kha)The Police Act, 1861-Section 46(3)
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High Courts06 Nov 2026Allowed

Ravinder Kumar Vs State Of H.P. & Ors.

High Court Of Himachal Pradesh · (2026) 11 SHI CK 0670

Indian Penal Code (IPC)-Section 405, 406, 408, 409, 416, 420Code of Criminal Procedure, 1973-Section 313, 397, 437-A, 439Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS)-Section 438, 481
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High Courts06 Nov 2026Disposed Of

State Of Himachal Pradesh Vs Ramesh Kumar Thakur

High Court Of Himachal Pradesh · (2026) 11 SHI CK 0655

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 18, 42, 42(1), 42(2), 50, 55, 57Code of Criminal Procedure-Section 173(2), 378, 437-ABhartiya Nagarik Suraksha Sanhita, 2023-Section 481
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High Courts06 Nov 2026Partly Allowed

Susheel Kumar Vs State of H.P.

High Court Of Himachal Pradesh · 2024 INSC 193

Indian Penal Code-Sections 361, 363, 366, 375, 376, 376(2)Protection of Children from Sexual Offences Act, 2012-Section 2(d), 4, 12Cr.P.C.-Section 164, 313
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