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12,30,331 judgments in All Courts · page 699 of 61,517

High Courts01 Sept 2026Dismissed

Nishar Hassan @ Nishu Vs The State of Jharkhand

Jharkhand High Court · (2026) 09 JH CK 0275

Constitution of India-Article 226, 22(5)Jharkhand Control of Crimes Act, 2002-Section 12(1) & 12(2), 12(1) & (2), 12, 12 (1) & (2), 12 (2), 12(2), 21(1), 22, 2(d), 12(1), 2(d)(i), 17, sub-clauses (ii), (iii) and (v) of Section 2(d), sub clauses (i) and (iv) of Section 2(d), sub-clause (i) of Section 2(d), subclause (iv) of Section 2(d), sub-clause (i), sub-clause (ii), sub-clause (iv), sub-clauses (i) to (v) of Section 2(d), sub-clause (iii), sub-clause (v), sub-clauses (i), (ii) and (iv)B.N.S-Sections 109(1), 3(5), 61(2)
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High Courts01 Sept 2026Dismissed

M/s Soubhagye Road Builders Vs Reserve Bank Of India

High Court Of Kerala · 2024 INSC 978

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4), 14, 13(3A), 17Micro, Small and Medium Enterprises Development Act, 2006-Section 9Constitution of India-Article 226
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High Courts01 Sept 2026Dismissed

Roopa P. Joy & Anr. Vs Union Of India & Ors.

High Court Of Kerala · (2026) 09 KL CK 0248

Surrogacy (Regulation) Act, 2021-Section 4(iii)(c)(I), 2(1)(s), 35, 4, 39 and 41Constitution of India-Article 21, 14Insurance Regulatory and Development Authority Act, 1999
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High Courts01 Sept 2026Dismissed

Thomas Thomas Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 0246

Protection of Children from Sexual Offences Act-Sections 10 r/w.9(l), 6 r/w. 5(l), 9(l), U/s.6 r/w. 5(l), 4 r/w. 5(l), 10 r/w. 9(l), 2(1)(d), 5(l), 5(l) r/w. 6, 9(l) r/w. 10, 6, 3(a) to (d), 3(d), 4, 10, 9(l) r/w.10Juvenile Justice (Care and Protection of Children) Act, 2015-Section 77, U/s.77Indian Penal Code-sec.377, Section 377
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High Courts01 Sept 2026Partly Allowed

Rasheed Vs The Sub Inspector Of Police

High Court Of Kerala · (2026) 09 KL CK 0245

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20(b)ii(B), 18, 66, 20(b)(ii)(A), 57, 50Code of Criminal Procedure-Section 374(2), 428Indian Evidence Act, 1872-Section 27
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High Courts01 Sept 2026Dismissed

Reji Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 0244

Protection of Children from Sexual Offences Act-Section 4(1) r/w 3(a), 2(1)(d)Indian Penal Code-Section 342, 376, 376(2)(n), 376(2)(f)Code of Criminal Procedure-Section 164
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High Courts01 Sept 2026Disposed Of

Deepak Kumar Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2026) 09 SHI CK 0151

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 183Bharatiya Nyaya Sanhita, 2023-Sections 62, 65(1), 76, 115(2), 45, 132(2), 127Protection of Children from Sexual Offences Act, 2012-Sections 4, 12, 17, 18, 35(2), 35, 35(1)
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High Courts01 Sept 2026Allowed

Deep Ram Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2026) 09 SHI CK 0149

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 18, 18 (a), 20, 20 (ii), 25, 29Bharatiya Nagarik Suraksha Sanhita, 2023-Section 479, sub-section (1), sub-section (2), sub-section (3)
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