High Courts03 Aug 2026Dismissed
Kawita Kumari Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2537
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12,32,138 judgments in All Courts · page 1,072 of 61,607
High Courts03 Aug 2026Allowed
Nirmala Kumari Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2539
Bihar Government Servants (Classification, Control & Appeal) Rules, 2005-Rule-14, Rule 19, sub-rule (3) of Rule 18, 14, sub-rules (3) to (23) of Rule 17, 17(3) to 17(23), 18
High Courts03 Aug 2026Dismissed
Nageshwar Prasad Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2542
Criminal Procedure Code, 1973-Section 372, 313, 378Indian Penal Code-Section 307/34, 504, 506, 323, 504 and 506, 341, 307, 379, 34, 506 and 307, 504/506/307/34, 341/34, 323/34, 504/34 and 506/34Probation of Offenders Act
High Courts03 Aug 2026Disposed Of
M/s. Krish Polypack Pvt. Ltd. Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2543
Companies Act, 1956BIADA Act, 1974-Section 6(2), 6(2)(a)
High Courts03 Aug 2026Dismissed
Anil Kumar Vs The Patna Regional Development Authority & Ors.
Patna High Court · (2026) 08 PAT CK 2544
Limitation Act, 1963-Section 5, 14Code of Civil Procedure, 1908-Section 11, Order II, Rule 2
High Courts03 Aug 2026Allowed
Raviranjan Prasad & Ors. Vs The State of Bihar
Patna High Court · (2026) 08 PAT CK 2545
Indian Penal Code-Sections 302, 323, 341, 307, 34, 302/34, 341/34, 323/34, 307/34, 341/323/307/34, 341/323/325/34Cr.P.C.-Section 313, 164
High Courts03 Aug 2026Allowed
Amrendra Kumar Singh & Anr. Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2550
Constitution of India-Articles 14 and 21
High Courts03 Aug 2026Allowed
Gulnavaz Sarfraz Ahemad Bhisti Vs State Of Gujarat & Anr.
Gujarat High Court · (2026) 08 GUJ CK 1836
Criminal Procedure Code, 1973-Section 482Indian Penal Code-Sections 376, 323, 504, 506(2), 384 and 385I.T.Act-Section 66(b)
High Courts03 Aug 2026Disposed Of
State Of Gujarat - Thro' Satishkumar A Mehta Vs Swami Sadanandji Gurudatt
Gujarat High Court · (2026) 08 GUJ CK 1687
Bharatiya Nagrik Suraksha Sanhita, 2023-Section 419, 413Drugs and Cosmetics Act-Sections 33 EEC(B), 33 EEC(C), 33I(1)(A)Code of Criminal Procedure, 1973-Section 378(1)(a) & (b), 378(1)(b), 372, 378(4), 374, 200, 2(wa)
High Courts03 Aug 2026Dismissed
Shardulbhai Unadbhai & Ors. Vs State Of Gujarat
Gujarat High Court · (2026) 08 GUJ CK 1686
Land Acquisition Act, 1894-Section 4, 6, 11(1), 18, 9
Tribunals and Commissions03 Aug 2026Dismissed
G Subramania Koushik Vs Hindustan Photo Films Manufacturing Company Ltd
National Company Law Appellate Tribunal · (2026) 08 NCLAT CK 1831
Code-Section 36(4)
High Courts03 Aug 2026Disposed of
Narayan Prasad Behera Vs State Of Odisha
Orissa High Court · (2026) 08 OHC CK 1539
BNS-Section 482BNSS-Sections 3(5), 315, 316, 336 (2), 337, 338, 339 and 631Cr.P.C.-Section 438, 41-A
High Courts03 Aug 2026Disposed Of
Swarnalata Mohanty Vs Branch Manager, Indusind Bank Finance Limited & Ors.
Orissa High Court · (2026) 08 OHC CK 1557
Constitution of India-Article 226 and 227
High Courts03 Aug 2026Dismissed
Manoj Kumar Das & Ors. Vs State Of Odisha & Ors.
Orissa High Court · (2026) 08 OHC CK 1558
Code of Civil Procedure, 1908-Section 114, Order XLVII, Rule 1, 47 Rule 1, 47, 1 of Order XLVIIHigh Court of Orissa Rules, 1948-Chapter XII, Rule 34Right to Information Act, 2005
High Courts03 Aug 2026Dismissed
Laxmidhar Majhi Vs State Of Odisha & Ors.
Orissa High Court · (2026) 08 OHC CK 1559
Odisha Civil Services (Pension) Rules, 1992-Rule 7Indian Evidence Act
High Courts03 Aug 2026Allowed
Sukanti Padhan Vs Narasingha Padhan
Orissa High Court · (2026) 08 OHC CK 1560
Code of Civil Procedure-Section 24Orissa High Court Video Conferencing for Courts Rules, 2020
High Courts03 Aug 2026Disposed Of
Rabindra Kumar Jena Vs Central Bureau Of Investigation, Bhubaneswar & Anr.
Orissa High Court · (2026) 08 OHC CK 1561
Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023-Section 528, 230, 231Criminal Procedure Code-Section 207, 208Companies Act, 1956
High Courts03 Aug 2026Disposed Of
Kalia Jena Vs State Of Orissa
Orissa High Court · (2026) 08 OHC CK 1562
Code of Criminal Procedure-Section 401IPC-Section 324India Explosives Act, 1884-Section 9-B(1)(b), 9-B (1)(b)
High Courts03 Aug 2026Allowed
Sarat Chandra Tandi & Anr. Vs State of Orissa
Orissa High Court · (2026) 08 OHC CK 1605
BNSS, 2023-Section 483, U/S.483NDPS Act-U/S.20(b)(ii)(C), Section 37
High Courts03 Aug 2026Allowed
Prajwal Tukaram Kasbekar Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 1403
Maharashtra State Reservation (of Seats for Admission in Educational Institutions in the State and for Appointments in the Public Services and Posts under the State) for Socially and Educationally Backward Classes Act 2018Constitution Amendment Act 2019