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High Courts02 Sept 2026Allowed

Sri. Sudarshan. R Vs State By Thalaghattapura P.S.

Karnataka High Court · (2026) 09 KAR CK 0798

Code of Criminal Procedure, 1973-Section 438The Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482The Bharatiya Nyaya Sanhita, 2023-Sections 111(2), 61(2), 140(3), 308(2), 118(1), 351(2), 352, 190
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High Courts02 Sept 2026Allowed

Sushobhan Sarkar & Ors. Vs. State of West Bengal & Anr.

Calcutta High Court · (2026) 09 CAL CK 0628

Indian Penal Code, 1860-Sections 420/406/120B, 406/418/420/34, 120B, 406, 418, 420, 34, 405, 415Code of Criminal Procedure, 1973-Section 482, Chapter XIV, 156(1), 155(2)Constitution of India-Article 226
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High Courts02 Sept 2026Allowed

Bhagirath Ghosh Vs The State Of West Bengal

Calcutta High Court · (2026) 09 CAL CK 0626

Prevention of Food Adulteration Act, 1954-Sections 16(1)(a)(i), 7(1), 19(1)(a)(i), 16(i)(a)(i), 10(7), 13(2), 2(i), 2(i)(c), 2(ia)(f), 2 (ia) (m)Code of Criminal Procedure-Section 100(4), 360, 361PFA Rules, 1955-Rule 55
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High Courts02 Sept 2026Dismissed

Momina Begam Vs State of West Bengal & Ors.

Calcutta High Court · (2026) 09 CAL CK 0650

Electricity Act, 2003-Section 56West Bengal Electricity Regulatory Commission (Electricity Supply Code) Regulations, 2013-Regulations 3.4.2 and 4.6.4
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