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12,29,635 judgments in All Courts · page 328 of 61,482

High Courts30 Sept 2026Partly Allowed

Sadashiva Bal @ Neula Vs State Of Odisha

Orissa High Court · 2025 INSC 540

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415(2), 183, 245, 258(1)Bharatiya Nyaya Sanhita, 2023-Section 78, 79, 296, 351(2), 351(3), 126(2), 131POCSO Act-Section 12
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High Courts30 Sept 2026Partly Allowed

Sahadeb Mohanta & Anr. Vs State Of Orissa

Orissa High Court · 2025 INSC 540

Indian Penal Code-Section 304 Part-II, 34, 304-A, 304Electricity Act, 2003-Section 135, 135(1), 135(1)(a)Criminal Procedure Code-Section 374(2), 161, 235(2), 360, 361
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Tribunals and Commissions30 Sept 2026Dismissed

Mr. Rajesh Uttamchandani Vs Mr. Vijay Pitambar Lulla & Ors.

National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 5975

Insolvency and Bankruptcy Code, 2016-Section 5(14), 5(26), 7, 12, 14, 21(8), 30(4), 30(6), 33, 33(1), 33(1)(a), 33(1)(b), 33(2), 56, 61(4), 240ANCLAT Rules 2016-Rule 11IBBI (CIRP) Regulations-Regulation 24(6), 35, 35(2), 36A(7)
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High Courts30 Sept 2026Allowed

Oriental Insurance Company Vs Punni & Ors.

High Court Of Himachal Pradesh · (2026) 09 SHI CK 6268

Motor Vehicles Act, 1988-Section 173, 166, 170, 101, 168, 169IPC-Section 279, 336, 337, 304A, 338Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995-Section 2(i)
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High Courts30 Sept 2026Allowed

Pitabas Sahu Vs State Of Odisha

Orissa High Court · (2026) 09 OHC CK 6250

Criminal Procedure Code, 1973-Section 374Protection of Children from Sexual Offences Act, 2012-Sections 6, 29, 30Indian Penal Code-Sections 375, 376, 376(2)(i), 376(2)(n), 442, 450
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High Courts30 Sept 2026Dismissed

Sairendhri Mahanta Vs State Of Odisha (Vigilance)

Orissa High Court · (2026) 09 OHC CK 6249

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 442, 438Code of Criminal Procedure, 1973-Section 401, 397, 173, 227, 228Prevention of Corruption Act, 1988-Section 13(2), 13(1)(e)
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High Courts30 Sept 2026Allowed

Chintala Hymavathi Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 09 AP CK 6247

Constitution of India-Article 226, 14, 21, 22(5), 22(2)Andhra Pradesh Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986-Section 2(g), 3(1), 3(2)IPC-Section 302, 120(B), 143, 147, 148, 149, 498-A, Chapters XVI, XVII, XXII
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High Courts30 Sept 2026

Vinesh R & Ors. Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 6239

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 126(2), 115(2), 118(1), 118(2) and 110 read with Section 3(5)
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High Courts30 Sept 2026

Shanseer Ali Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 6233

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(B), 29
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