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11,85,135 judgments in All Courts · page 28 of 59,257

High Courts03 Jun 2026Dismissed

Om Rajendra Kakalij & Ors Vs State Of Tripura

Tripura High Court · (2026) 06 TP CK 0342

Bharatiya Nyaya Sanhita, 2023 - Section 61, 238, 249(b), 316, 318, 369, 389Prevent Of Corruption Act, 1988 - Section 7, 7A, 8, 11, 12, 13(1)(b), 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii)Unlawful Activities (Prevention) Act, 1967 - Section 43D(5)
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High Courts03 Jun 2026Dismissed

V K Satheesh Kumar Vs The District Collector

High Court Of Kerala · (2026) 06 KL CK 0290

National Trust for the Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Rules, 2000- Section 2(g), 2(h), 2(j), 2(o), 14Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995- Section 2Board of the Trust Regulations, 2001-Regulation 11, 12, 13
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High Courts03 Jun 2026Allowed

Rajendra Tyagi And 2 Others Vs State Of U.P. And Another

Allahabad High Court · (2026) 06 AHC CK 0252

Constitution Of India, 1950-Article 226Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Rules, 2021-Rule 5(3), 5(3)(a), 8(3), 10, 12, 12(5), 16, 16(1), 16(2), 16(3), 17(2), 20(3)Gangsters And Antisocial Activities (Prevention) Act, 1986-Section 2, 2(b), 2(c), 2(Kha)(1), 3, 3(1), 14(1)
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High Courts03 Jun 2026Allowed

Mohammed Bilal Vs State Of Karnataka

Karnataka High Court · (2026) 06 KAR CK 0213

Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8(c), 21(b), 22(b), 29, 37(1)(b)Foreigners Act, 2025 - Section 3, 21, 22Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483
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