Bharatiya Nyaya Sanhita, 2023-Section 118(1), 191(2), 191(3), 269, 296(b), 329(4), 351(3)Tamil Nadu Public Property (Prevention Of Destruction And Loss) Act, 1982-Section 3(1)

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High Courts13 May 2026

Savaram Vs State

Madras High Court · (2026) 05 MAD CK 1291

Bharatiya Nyaya Sanhita, 2023-Section 112(2), 123, 269, 275Cigarettes And Other Tobacco Products (Prohibition Ofadvertisement And Regulation Of Trade And Commerce, Production, Supply And Distribution) Act, 2003-Section 24(1)

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High Courts13 May 2026

Ragu And Others Vs State Rep By The Inspector Of Police

Madras High Court · (2026) 05 MAD CK 1290

Bharatiya Nyaya Sanhita, 2023-Section 109, 126(2), 269, 296Indian Penal Code, 1860-Section 294, 307, 341

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High Courts13 May 2026

Mani @ Manigandan Vs Inspector Of Police

Madras High Court · (2026) 05 MAD CK 1289

Code Of Criminal Procedure, 1973-Section 174Indian Penal Code, 1860-Section 34, 229A, 302

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High Courts13 May 2026

Dhuraimurugan Vs Inspector Of Police

Madras High Court · (2026) 05 MAD CK 1288

Arms Act, 1959-Section 25(1A), 25(1AA)Bharatiya Nyaya Sanhita, 2023-Section 61(2), 49, 103(1)Indian Penal Code, 1860-Section 229A

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High Courts13 May 2026Dismissed

Minatirani Madhei Vs State Of Odisha And Others

Orissa High Court · (2026) 05 OHC CK 1260

Orissa Grama Panchayats Act, 1964-Section 24, 24(2)(a), 24(2)(b), 24(2)(c), 24(2)(d), 39(1), 39(2)(a)

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High Courts13 May 2026Dismissed

Akhil Vishwas @ Tilakdhari Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2026) 05 UK CK 1149

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High Courts13 May 2026Dismissed

Mukesh Chandra Pandey Vs UCO Bank And Another

Uttarakhand High Court · (2026) 05 UK CK 1148

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13, 13(2), 17

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High Courts13 May 2026Disposed Of

Manju Singh Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2026) 05 UK CK 1147

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High Courts13 May 2026Disposed Of

Ankit Rana Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2026) 05 UK CK 1146

Uttarakhand Panchayati Raj Act, 2016 - Section 8(1)(a), 8(1)(b), 8(1)(c), 8(1)(d), 8(1)(e), 8(1)(f), 8(1)(g), 8(1)(h), 8(1)(i), 8(1)(j), 8(1)(k), 8(1)(l), 8(1)(m), 8(1)(n), 8(1)(o), (1)(p), 8(1)(q), 8(1)(r), 8(1)(s), 8(1)(t), 8(1)(u), 138(1)(d)(iii)

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High Courts13 May 2026Disposed Of