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11,85,147 judgments in All Courts · page 204 of 59,258

High Courts01 Apr 2026Dismissed

Manikandan Vs State

Madras High Court · (2026) 04 MAD CK 0280

Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(B), 22(b), 22(c), 25, 29(1), 37Tamil Nadu Prohibition (Amendment) Act, 2024-Section 4(1)(a), 4(1)(C)
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High Courts01 Apr 2026

Sarathi Vs State

Madras High Court · (2026) 04 MAD CK 0278

Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(B), 29(1)Bharatiya Nyaya Sanhita, 2023-Section 269
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High Courts01 Apr 2026

Paramasivam Vs State

Madras High Court · (2026) 04 MAD CK 0275

Protection Of Children From Sexual Offences Act, 2012-Section 9(m), 10Bharatiya Nyaya Sanhita, 2023-Section 269, 315(2)Indian Penal Code, 1860-Section 506(ii)
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High Courts01 Apr 2026

Seetha Vs Inspector Of Police

Madras High Court · (2026) 04 MAD CK 0274

Bharatiya Nyaya Sanhita, 2023-Section 269, 274, 275Cigarettes And Other Tobacco Products (Prohibition Ofadvertisement And Regulation Of Trade And Commerce, Production, Supply And Distribution) Act, 2003-Section 24(1)Juvenile Justice (Care And Protection Of Children) Act, 2015-Section 77
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High Courts01 Apr 2026Allowed

Rahul Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 0226

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(r), 3(1)(s), 3(2)(va), 14A(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 118(1), 119(1), 296B, 351(3)
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