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12,30,331 judgments in All Courts · page 736 of 61,517

High Courts26 Aug 2026Disposed Of

Richard Sangyung Vs The State Of Assam & Ors.

Gauhati High Court · (2026) 08 GAU CK 4050

Constitution of India-Article 21, 32, 226Indian Penal Code-Section 120B, 143, 144, 145, 147, 148, 332, 333, 353, 435, 307, 188, 34, 325, 302, 141, 268PDPP Act-Section 3, 4
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High Courts26 Aug 2026Dismissed

Wanteilang Khongkhniang Vs The State of Meghalaya

Meghalaya High Court · (2026) 08 MEG CK 1300

Protection of Children from Sexual Offences (POCSO) Act, 2012-Section 3(a), 5(l), 6, 7, 9(l), 10, 3, 4, 8, 34(2), 29, 30Indian Penal Code (IPC), 1860-Section 354, 354A, 354B, 375(a), 375(sixthly), 376, 376(2)(j)(n), 450, 506, 376 (2), 302, 379Cr.P.C.-Section 313, 161, 164
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High Courts26 Aug 2026Disposed Of

Shri Bryan A. Mawniuh, Fire Guard, S/o Late Robert K. Nongkynrih, R/o Laitumkhrah Nongrimmaw, Block-A, East Khasi Hills District, Shillong, Meghalaya Vs 1. North Eastern Indira Gandhi Regional Institute Of Health And Medical Sciences (NEIGRIHMS) Represented By The Director NEIGRIHMS, Mawdiangdiang, Shillong East Khasi Hills. 2. The Executive Committee/Appellate Authority NEIGRIHMS, Mawdiangdiang, Shillong, East Khasi Hills. 3. Director And Disciplinary Authority, NEIGRIHMS, Mawdiangdiang, Shillong, East Khasi Hills.

Meghalaya High Court · (2026) 08 MEG CK 1309

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High Courts26 Aug 2026Dismissed

Vinod Kumar Vs State of H.P. & another

High Court Of Himachal Pradesh · (2026) 08 SHI CK 1223

Bharatiya Nagrik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Section 420, 406, 120-B, 466, 467, 468, 471, 469, 120B, 415Bharatiya Nyaya Sanhita, 2023-Section 318(4), 316(2), 61(2)
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High Courts26 Aug 2026Dismissed

Sri Dharmpal Chauhan Vs The State of Tripura

Tripura High Court · (2026) 08 TP CK 0921

NDPS Act, 1985-Section 20(b)(ii)(c)/29, 21(b)/22(b)/22(c), 19, 24, 27A, 37, 37(1)(b)(ii)Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023-Section 36, 62, 36 (b)(i)Constitution of India-Article 21, 22(1), 22, 20(3)
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High Courts26 Aug 2026Allowed

Divas Kumar Goyal Vs State of Punjab and another

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0586

Bharatiya Nyaya Sanhita, 2023-Section 318(4), 338, 336(3), 340(2), 351(2), 61(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Constitution of India-Article 20(3)
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High Courts26 Aug 2026Dismissed

Dinesh Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0584

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21(b), 25, 29
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