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High Courts21 Aug 2026Writ petition disposed of; petitioner directed to appear before police on one occasion and not to be called to the police station thereafter without justifiable cause

Routhula Rajesh Vs State Of Telangana

Telangana High Court · (2026) 08 TEL CK 0199

Constitution of India-Article 14, 19, 21, 226, 300-ACode of Civil Procedure, 1908-Section 151
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High Courts21 Aug 2026Dismissed

Arun S/o Gaurishankar Gupta Vs Ramesh S/o Jeevanlal Gupta

Bombay High Court · (2026) 08 BOM CK 0193

Code of Civil Procedure, 1908-Section 54, Order 21 Rule 94, XXI Rule 85, 128, and Rules, XXI Rules 82 to 92, Rule 94, 86, 85, 84 to 92, 87, XXI Rule 92, sub-rule (2) of Rule 92Registration Act, 1908-Section 89, 17(1), 89(4)Constitution of India-Articles 226 and 227
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High Courts21 Aug 2026Allowed

Mr. Uday Prabhu Desal, Mr. Ugam Prabhu Desai Vs State Of Goa

Bombay High Court · (2026) 08 BOM CK 0187

Bharatiya Nyaya Sanhit, 2023-Section 221, 132, 74, 75, 79, 115(2), 351(1), 303(2), 3(5)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 193, 250(1), 249, Sub-clause (2) of Section 250, 250, 251, Sub-clause (1) of Section 250Code of Criminal Procedure-Section 227, 228, 226
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