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11,85,135 judgments in All Courts · page 123 of 59,257

High Courts29 Apr 2026Disposed Of

Pinkesh Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1330

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 64(2)(m), 87, 137(2)Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(w)(ii), 3(2)(v)
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High Courts29 Apr 2026Dismissed

Rafikan Vs Mujaffar Ali

Madhya Pradesh High Court · (2026) 04 MP CK 1327

Madhya Pradesh High Court Rules, 2008-Rule 48Code Of Criminal Procedure, 1973-Section 389, 397, 401Bharatiya Nagarik Suraksha Sanhita, 2023-Section 430, 438, 442
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High Courts29 Apr 2026Allowed

Kishore Vs State Of M P And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1324

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(r), 3(1)(s), 3(2)(v), 3(2)(va), 14A(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 103(2), 115(2), 238(A), 296(B)
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High Courts29 Apr 2026Disposed Of

Salim Khan Vs Union of India

Jammu And Kashmir High Court · (2026) 04 J&K CK 1160

Narcotic Drugs and Psychotropic Substances Act, 1985- Section 29, 37, 53, 67Bharatiya Nagarik Suraksha Sanhita, 2023- Section 183Evidence Act, 1872- Section 25
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