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High Courts07 Aug 2026Allowed

Ankem Suma Harshitha Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 08 AP CK 2038

Constitution of India-Article 226A.P. Prevention Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986-Sections 3 (1), 3 (2), 2 (g), 3Indian Penal Code-Sections 420, 386, 34, Chapter XVII, XXII, 267, 268 & 269, Chapter XVIII, Chapter XVI, Chapter XV
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High Courts07 Aug 2026Allowed

Ankem Suma Harshitha Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 08 AP CK 2035

Constitution of India-Article 226A.P. Prevention Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986-Sections 3 (1), 3 (2), 2 (g), 3Indian Penal Code-Sections 420, 386 r/w.34, Chapter XVII, XXII, 267, 268 & 269, Chapter XVIII, Chapter XVI, Chapter XV
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High Courts07 Aug 2026Dismissed

Divakar Jaggula Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 08 AP CK 2019

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 352, 353(1)(c) and 196(1)Information Technology Act, 2000-Section 67
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High Courts07 Aug 2026Disposed Of

State Of Gujarat Vs Jagdishbhai Subhashbhai Patel

Gujarat High Court · (2026) 08 GUJ CK 1840

Code of Criminal Procedure 1973-Section 378(4), 378(1)(a) & (b), 378(1)(b), 372 and 378(4), 372, 374, proviso to sub-section 372, proviso to Section 372, 378, 200, 2(wa)Drugs and Cosmetics Act-Sections 18(c), 18(a)(vi) and 27()(ii)Negotiable Instruments Act, 1881-Section 138, 143
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High Courts07 Aug 2026Dismissed

Harshad U Kamle Vs State Of Gujarat & Anr.

Gujarat High Court · (2026) 08 GUJ CK 1838

Code of Criminal Procedure, 1973-Section 378, 204, 313, 374, 386, 374(3)Negotiable Instruments Act, 1881-Section 138, 139, 118, 118(a), 141Evidence Act
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High Courts07 Aug 2026Disposed Of

Sadre Alam & Anr. Vs State Of Odisha

Orissa High Court · (2026) 08 OHC CK 1521

BNSS-Section 483, Sec. 47/58, Sec. 47, 58, 105NDPS Act-Ss. 20(b)(ii)(C), Sec. 37Constitution of India-Article 22(1) & 22(2), 22
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