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High Courts19 Aug 2026Disposed Of

Sri N. Shaik Sab Vs State Of Karnataka & Ors.

Karnataka High Court · (2026) 08 KAR CK 2155

Constitution of India-Article 226Mines and Minerals (Development and Regulation) Act, 1957-Section 21, 21(5), 4, 4(1), 4(1-A), 4(1A), 21(1), 21(2), 21(3), 21(4), 21(4-A), 21(6), 25(1), 21(1) to 21(6), 9Mineral Concession Rules, 1960-Rule 27(5), 2(ii-a)
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High Courts19 Aug 2026Dismissed

State Of Gujarat Vs Shantilal Rupaji Kharadi

Gujarat High Court · (2026) 08 GUJ CK 1688

Code of Criminal Procedure, 1973-Section 378(1)(3), 209, 313, section100, 100 and 165Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8 and 20, 2(3)(b), 41, 42 and 43, 50 and 57, Chapter VA, 42, 53, 50, 41(1), Chapter IV, 41(2) and 42(1), 41(2), 42(1), 42(2), 52 and 57, 41 to 44, 50(1), 43 and 50
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High Courts19 Aug 2026Dismissed

State Of Gujarat Vs Prabhubhai Pujabhai Nat & Ors.

Gujarat High Court · (2026) 08 GUJ CK 1674

Code of Criminal Procedure, 1973-Section 378(1)(3), 313, 100, 165Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c), 20(B), 29, 42(2), 50, 55, 57, 42, 41, 43, 41(1), 41(2), 42(1), proviso to Section 42(1), 52, 44, sub-section (1) of Section 50, sub-sections (5) and (6) of Section 50, sub-section (6) of Section 50, 50(1), 2 (iii)(b), 2(b), 42(1)(2)
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