Code Of Criminal Procedure, 1973-Section 156(3), 209, 323Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 317(2), 318(4), 319(2), 320, 322, 323, 324(5), 326(c), 334, 337, 338, 340, 351(3)

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High Courts18 May 2026Disposed Of

Sushama Bhoi @ Barik Vs Dr. Hrusikesh Barik

Orissa High Court · (2026) 05 OHC CK 1297

Code Of Civil Procedure, 1908-Order 7 Rule 11, Order 7 Rule 11(a)

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High Courts18 May 2026Disposed Of

Surajit Kumar Panigrahi Vs State Of Odisha & Ors

Orissa High Court · (2026) 05 OHC CK 1296

Constitution Of India, 1950-Article 14, 16, 21

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High Courts18 May 2026Disposed Of

Dr. Nurul Amin And Another Vs State Of Odisha And Others

Orissa High Court · (2026) 05 OHC CK 1295

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High Courts18 May 2026Allowed

Santosh Kumar Nayak Vs State Of Odisha And Ors

Orissa High Court · (2026) 05 OHC CK 1280

Constitution Of India, 1950-Article 14, 16, 21

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High Courts18 May 2026Disposed Of

Nain Singh Negi Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2026) 05 UK CK 1159

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High Courts18 May 2026Disposed Of

Vikram Singh Chauhan Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2026) 05 UK CK 1158

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High Courts18 May 2026Disposed Of

M/s Bhagwati Enterprises Vs Commissioner, Central Goods & Services Tax And Another

Uttarakhand High Court · (2026) 05 UK CK 1156

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High Courts18 May 2026

Uttam Kumar Nandi Vs State Bank Of India

Tripura High Court · (2026) 05 TP CK 1244

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High Courts18 May 2026Disposed Of

Ruma Deb Kar Vs State Of Tripura

Tripura High Court · (2026) 05 TP CK 1243

Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viiib), 22(b), 25, 27A, 29, 37

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High Courts18 May 2026Disposed Of

Akhi Aktar, W/O- Sadam Hussain Vs State Of Tripura

Tripura High Court · (2026) 05 TP CK 1242

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483(1)Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8(c), 21(c)Constitution Of India, 1950 - Article 22(1)

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High Courts18 May 2026Dismissed

Sanjay Deb @ Motu Vs State Of Tripura

Tripura High Court · (2026) 05 TP CK 1241

Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 20(b)(ii)(C), 25, 29Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528

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High Courts18 May 2026Disposed Of

Satinder Pal Singh Vs Ashwani Kumar Dhir

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1053

Code Of Criminal Procedure, 1973-Section 2(d), 2(n), 2(wa), 2(wa), 24, 200, 372, 377, 378, 378(4), 386Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413, 419(4)Negotiable Instruments Act, 1881-Section 138, 139, 141, 142, 143, 147

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High Courts18 May 2026

Vikas Sharma Vs State Of Punjab And Another

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1052

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 82(a), 82(c), 82 (2)(i), 82(1), 84, 84(2), 528Negotiable Instruments Act, 1881-Section 138

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High Courts18 May 2026Disposed Of

Lovepreet Singh @ Lovely Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1051

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 15, 21, 27(A), 29, 37, 61, 67Official Secrets Act, 1923-Section 3, 4

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