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High Courts08 Apr 2026Dismissed

Mangesh Vs State of Maharashtra

Bombay High Court · (2026) 04 BOM CK 0593

Constitution Of India, 1950- Article 21Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989- Section 3(1)(r)(s), 3(2)(va)14(A)Bharatiya Nagarik Suraksha Sanhita, 2023- Section 483
Supreme Court08 Apr 2026Disposed Of

Hem Raj Vs State Of Himachal Pradesh

Supreme Court Of India · (2026) 04 SC CK 0462

Indian Penal Code, 1860- Section 53, 65, 71, 116, 120BNarcotic Drugs and Psychotropic Substances Act, 1985- Section 15, 16, 17, 18, 19, 20, 20(b)(ii)(C), 21, 22, 23, 24, 25, 25A, 27, 29