Indian Penal Code, 1860 - Section 120B, 420, 467, 468, 471Prevention Of Corruption Act, 1988 - Section 13(1)(d), 13(2)Code Of Criminal Procedure, 1973 - Section 319

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High Courts06 May 2026Dismissed

Ramesh Chandra Tripathi Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2026) 05 UK CK 0369

Code Of Criminal Procedure, 1973 - Section 482Prevention Of Corruption Act, 1988 - Section 7, 17A, 19Uttarakhand Panchayat Raj Act, 2016 - Section 40

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High Courts06 May 2026Dismissed

Ram Bahadur Das Vs State Of Sikkim & Ors

Sikkim High Court · (2026) 05 SIK CK 0355

Indian Penal Code, 1860 - Section 420, 465, 468, 471Sikkim Government Servants (Discipline And Appeal) Rules, 1985 - Rule 3, 7, 7(i)Sikkim Services (Pension) Rules, 1990 - Rule 17, 25, 26(2)

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High Courts06 May 2026Disposed Of

Ramesh Chander Vs Puran Chand And Others

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0988

Indian Penal Code, 1860-Section 149, 379, 447, 504, 511Code Of Criminal Procedure, 1973-Section 2(Wa), 200, 372, 374, 378, 378(4)Delhi Special Police Establishment Act, 1946-Section 138, 143

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High Courts06 May 2026Allowed

Sukhjinder Singh Vs State Of Punjab And Another

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0987

Indian Penal Code, 1860-Section 148, 149, 307, 323, 324, 452

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High Courts06 May 2026Allowed

Lalit And Others Vs State Of Haryana And Another

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0986

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115, 308(5), 310(2),351(3)

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High Courts06 May 2026Disposed Of

Bhagwan Singh Alias Bhana Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0985

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 148, 149, 302, 307, 323, 324, 506

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High Courts06 May 2026Disposed Of

Gurmeet Singh Alias Sabi Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0984

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439Indian Penal Code, 1860-Section 34, 115, 120B, 201, 307, 326, 379B

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High Courts06 May 2026Disposed Of

Dinesh Kumar And Another Vs State Of Haryana And Another

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0983

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 120B, 406, 420, 467, 468, 471, 506

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High Courts06 May 2026Allowed

Jatinder Kumar Alias Goldy Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0982

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 161, 439Bharatiya Nyaya Sanhita, 2023-Section 61(2), 103(1), 127(5), 140(1), 140(3), 190, 191(3), 238

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High Courts06 May 2026Allowed

Nachhtar Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0981

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439

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High Courts06 May 2026Allowed/Disposed Of

Upendra Kumar Behera Vs State Of Odisha & Others

Orissa High Court · (2026) 05 OHC CK 1253

Constitution Of India, 1950-Article 14, 226, 227

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High Courts06 May 2026

Sarfaraz Alam Vs State Of Odisha

Orissa High Court · (2026) 05 OHC CK 1251

Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 303(2), 336(3)Information Technology Act, 2000-Section 66DBharatiya Nagarik Suraksha Sanhita, 2023-Section 483

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High Courts06 May 2026Allowed

Deepak Mandrele Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 05 MP CK 1388

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(2), , 480(3), 482Code Of Criminal Procedure, 1973-Section 438Bharatiya Nyaya Sanhita, 2023-Section 69, 296(b), 351(3)

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