Constitution Of India, 1950-Article 14, 15, 16, 18, 19, 20, 21, 258(1)Passport (Entry Into India) Rules, 1950-Rule 6Registration Of Foreigners Rules, 1939-Rule 6

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High Courts19 May 2026Disposed Of

Nilakantha Rath Vs State Of Odisha & Others

Orissa High Court · (2026) 05 OHC CK 1292

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

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Tribunals and Commissions19 May 2026Allowed

Hinduja Global Solutions Limited Vs Sahara India TV Network And ABS Media Services Pvt. Ltd

Telecom Disputes Settlement And Appellate Tribunal · (2026) 05 TDSAT CK 1242

Telecom Regulatory Authority of India Act, 1997- Section 14Evidence Act, 1872- Section 102

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Tribunals and Commissions19 May 2026Allowed

Hathway Digital Private Limited Vs GCN(Mondal Cable TV) & Anr

Telecom Disputes Settlement And Appellate Tribunal · (2026) 05 TDSAT CK 1241

Telecom Regulatory Authority of India Act, 1997- Section 14(A)(1), 14(a)(ii)Evidence Act, 1872- Section 65B, 102

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High Courts19 May 2026

Bikash Pradhan Vs State Of Sikkim And Others

Sikkim High Court · (2026) 05 SIK CK 1091

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High Courts19 May 2026

Palden Ongchu Pazo And Another Vs Sonam Dolkar And Others

Sikkim High Court · (2026) 05 SIK CK 1090

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High Courts19 May 2026Disposed Of

Pratik Gautam And Others Vs Anil Raj Rai And Another

Sikkim High Court · (2026) 05 SIK CK 1088

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High Courts19 May 2026Disposed Of

Sachin Chandila Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1072

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183, 482, 482(2), 483(3)Bharatiya Nyaya Sanhita, 2023-Section 61(2), 64, 79, 351(2)Information Technology Act, 2000-Section 66E, 67, 67A

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High Courts19 May 2026Allowed

Amandeep Singh And Others Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1071

Bharatiya Nyaya Sanhita, 2023-Section 109, 115(2), 118(1), 118(2), 190, 191(3)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 359, 528Code Of Criminal Procedure, 1973-Section 320

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High Courts19 May 2026Allowed

Manpreet Kaur Vs State Of Haryana

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1070

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 62(2), 109(1), 238, 351(3)

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High Courts19 May 2026Disposed Of

Balwinder Kumar Vs State Of Punjab And Another

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1069

Code Of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 120B, 419, 420, 465, 466, 467, 468, 471

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High Courts19 May 2026Disposed Of

Jagroop Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1068

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Code Of Criminal Procedure, 1973-Section 438, 438(2)

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High Courts19 May 2026Dismissed

Dalbir Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1067

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 120B, 347, 348, 392, 420, 467, 468, 471, 506Code Of Criminal Procedure, 1973-Section 195, 200

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High Courts19 May 2026Disposed Of

Harpreet Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1066

Indian Penal Code, 1860-Section 420Bharatiya Nyaya Sanhita, 2023-Section 61(2), 109, 324(4)Arms Act, 1959-Section 25, 27

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