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High Courts12 Aug 2026Allowed

Anandrao Sadashiv Desai & Ors. Vs. The State of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 2323

Constitution of India-Article 226, 227, Part III, 311, 311(2), 14Maharashtra Cooperative Societies Act, 1960-Section 104, 102(1), 102(1)(c)(iv), 104(1), 154, Clause (iv) of Sec. 102(1)(c), 102, 102(1) and (2), 83, 84, Sub Section (1) of Section 102, (c) of Sub Section 1 of Section 102, 102(2), 103, 103(6), 105, 106, Sub Section (2) of Section 102, 78, 73-H
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High Courts12 Aug 2026Dismissed

State Of Gujarat Vs Ganpatram Son Of Amraji Vishnoi (Dhayal) & Anr.

Gujarat High Court · (2026) 08 GUJ CK 1685

Code of Criminal Procedure, 1973-Section 378(1)(3), 313, 100, 165Narcotics Drugs and Psychotropic Substance Act, 1985-Sections 17-B, 22-B, 17(b), 22(b), 29, 42, 50, 57, 17, 22, 52, 41, 43, 44, 53, 4, Chapter VA, Chapter IV, 41(1), 41(2), 42(1), 42(2), 50(1)IPC-Sections 457, 380
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