Bharatiya Nyaya Sanhita, 2023-Sections 192, 196(c), 57, 353(2), 189(2), 192(1), 298, 324(4)(5), 324(5), 324(6), 197, 196 (a) (b), 351 (2)Meghalaya Maintenance of Public Order Act-Section 8, 8A, 6, 6A

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High Courts04 Aug 2026Dismissed

Shri. Iajiedlang Rynjah Vs The Union Of India & Ors.

Meghalaya High Court · (2026) 08 MEG CK 1439

Limitation Act-u/s 5

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High Courts04 Aug 2026Dismissed

Ram Dhar Vs The State Of Meghalaya

Meghalaya High Court · (2026) 08 MEG CK 1438

IPC-Section 302Cr.P.C.-Section 357A, 313Section 27

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High Courts04 Aug 2026Allowed

Smti. Jenorin D. Sangma Vs The State Of Meghalaya

Meghalaya High Court · (2026) 08 MEG CK 1437

IPC-Section 302, 201 read with Section 34CrPC-Section 313, 164Evidence Act-Section 27

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High Courts04 Aug 2026Dismissed

M/s City Lights and Equipments Vs State of Meghalaya & Ors.

Meghalaya High Court · (2026) 08 MEG CK 1436

Meghalaya GST Act, 2017-Section 107, 65, 66, 109, 117, 36, 33Constitution of India-Article 226MGST Acts and Rules, 2017-Rule 56 (10), 48

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High Courts04 Aug 2026Allowed

Prabakaran Vs State of Tamil Nadu

Madras High Court · (2026) 08 MAD CK 1270

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 194(3)(IV), 483Bharatiya Nyaya Sanhita, 2023-Section 329(3), 296(B), 131, 303(2), 105, 269

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High Courts04 Aug 2026Allowed

Madhan @ Madhan Kumar Vs State of Tamil Nadu

Madras High Court · (2026) 08 MAD CK 1269

Bharatiya Nyaya Sanhita, 2023-Section 103, 126(2), 191(2), 191(3), 269Indian Penal Code, 1860-Section 103, 126(2), 191(2), 191(3)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483

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High Courts04 Aug 2026Allowed

Manikandan Vs State of Tamil Nadu

Madras High Court · (2026) 08 MAD CK 1267

Bharatiya Nyaya Sanhita, 2023-Section 329(2), 296(B), 64(1), 351(3), 269Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483

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High Courts04 Aug 2026Allowed

Ganesan Vs State of Tamil Nadu

Madras High Court · (2026) 08 MAD CK 1266

Prevention of Corruption Act, 1988-Section 7(B)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 269

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High Courts04 Aug 2026Dismissed

K.Ahamed Ibrahim Vs State rep. by Inspector General of Police and Others

Madras High Court · (2026) 08 MAD CK 1265

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 457, 380, 147, 120(B), 341

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High Courts04 Aug 2026Allowed

Manikandan Vs State of Tamil Nadu

Madras High Court · (2026) 08 MAD CK 1260

Bharatiya Nyaya Sanhita, 2023-Section 303(2), 269Mines and Minerals (Development and Regulation) Act, 1957-Section 21(1)

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High Courts04 Aug 2026Allowed

Veera Eswaran Vs State of Tamil Nadu

Madras High Court · (2026) 08 MAD CK 1259

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High Courts04 Aug 2026Disposed of

M.Makbooba Nameera Vs The Director, Directorate of Medical Education

Madras High Court · (2026) 08 MAD CK 1257

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High Courts04 Aug 2026Allowed

M.Shanmugam Vs State of Tamil Nadu

Madras High Court · (2026) 08 MAD CK 1256

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438, 442

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High Courts04 Aug 2026Allowed

P.Singaram Vs The District Collector cum District Magistrate

Madras High Court · (2026) 08 MAD CK 1255

Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug-Offenders, Forest-Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Slum-Grabbers and Video Pirates Act, 1982-Section 2(ggg)

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Supreme Court04 Aug 2026Dismissed

Naresh Vs State of H.P. & Anr.

Supreme Court Of India · (2026) 08 SHI CK 1435

IPC-Sections 323, 341, 409, 420Code of Criminal Procedure-Section 107/150, 495, 300, 107/117, Chapter XIV, 482, 156(1), 155(2), 227, 107, 117, 119, 118, 253, 112, 437, 423, 403Constitution of India-Article 226, 227

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