High Courts10 Sept 2026
Kadu Lohra Vs The State Of Jharkhand
Jharkhand High Court · (2026) 09 JH CK 1920
I.P.C.-Section 376
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High Courts10 Sept 2026
Mithilesh Kumar Singh Vs The State Of Jharkhand Through Vigilance (A.C.B.), Ranchi
Jharkhand High Court · (2026) 09 JH CK 1921
Prevention of Corruption Act, 1988-Sections 7, 13, 13(1)(d), 13(2), 20Code of Criminal Procedure, 1973-Section 313
High Courts10 Sept 2026
Lalit Kumar Mahto @ Laljit Vs The State Of Jharkhand
Jharkhand High Court · (2026) 09 JH CK 1923
Indian Penal Code-Section 456, 457, 458, 393, 323, 324, 395, 397, 398Arms Act-Section 27
High Courts10 Sept 2026
Anil Kumar Singh Vs The State Of Jharkhand Through C.B.I.
Jharkhand High Court · (2026) 09 JH CK 1924
Prevention of Corruption Act, 1988-Section 7, 13(2) r/w 13(1)(d), 13(1)(d)(i) and (ii), 13, 19, 20Cr.P.C.-Section 313Payment of Gratuity Act
High Courts10 Sept 2026
Kali Shankar Dhobi Vs The State Of Jharkhand Through CBI
Jharkhand High Court · (2026) 09 JH CK 1925
Prevention of Corruption Act, 1988-Section 7, 11, 12, 13(1)(a), 13(1)(b), 13(1)(d), 13(2), 13(i)(d), 14, 20Cr.P.C-Section 313Evidence Act-Section 8
High Courts10 Sept 2026
Laxman Mahto Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 09 JH CK 1926
I.P.C.-Section 420, 376, 379, 375
High Courts10 Sept 2026
Manju Devi & Anr. Vs Central Coalfields Limited & Ors.
Jharkhand High Court · (2026) 09 JH CK 1928
Constitution of India-Article 226CPC-Order 47 Rule 1Administrative Tribunals Act, 1985-Section 22(3), 22(3)(f)
High Courts10 Sept 2026
Vijay Kumar Ojha Vs The State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 09 JH CK 1932
Mines and Minerals (Development & Regulation) Act, 1957-Section 21(2), 21(5), 26(2)
High Courts10 Sept 2026
Madan Mohan Prasad Vs The State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 09 JH CK 1934
Bihar Tenants Holdings (Maintenance of Records) Act, 1973-Section 11Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
High Courts10 Sept 2026Dismissed
Binod Vishwakarma & Ors. Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 09 JH CK 1935
Indian Penal Code-Section 323, 504/34SC/ST (POA) Act-Sections 3(i)(r), 3(i)(s), 3(2)(v), 3(2)(va), 8(c)
High Courts10 Sept 2026
Ipsita Mohanty Vs State Of Orissa & Anr.
Orissa High Court · (2026) 09 OHC CK 1880
Constitution of India-Article 226, 227, 309, 233, 234, 235, 124(2)(a), 217(1)The Odisha Superior Judicial Service Rules, 2007-Rule 2, 3(1), 3(2), 3(3), 3(4), 15, 16, 27, 28, 41, 46The Odisha Judicial Service Rules, 2007-Rule 2, 3(1), 3(2), 3(3), 3(4), 15, 16, 27, 28, 41, 46
High Courts10 Sept 2026
Lalit Kumar Dash Vs State Of Odisha & Ors.
Orissa High Court · (2026) 09 OHC CK 1895
Constitution of India-Article 226, 227High Court of Orissa (Appointment of Staff and Conditions of Service) Rules, 2019-Rule 38(10)GRCO (Civil) Vol. II-Clause 5(a)
High Courts10 Sept 2026
Food Corporation of India & Ors. Vs Kavi
Orissa High Court · (2026) 09 OHC CK 1897
Orissa High Court Order, 1948-Article 4Rules of the High Court of Orissa, 1948-Rule 6 of Chapter-III, 2 of Chapter-VIIIBharatiya Nagarik Suraksha Sanhita, 2023-Section 173
High Courts10 Sept 2026
Suresh Khara @ Bailar Khara & Anr. Vs State Of Odisha
Orissa High Court · (2026) 09 OHC CK 1873
BNSS, 2023-Section 483IPC-Sections 147, 148, 341, 323, 325, 506, 324, 436, 302, 307, 364, 149Arms Act-Sections 25, 27
High Courts10 Sept 2026
Sarojini Barada @ Ranu @ Niba & Anr. Vs State Of Odisha
Orissa High Court · (2026) 09 OHC CK 1872
BNSS, 2023-Section 483, 480NDPS Act-Section 21(b), 29
High Courts10 Sept 2026
Prassana @ Prashan Kumar Patro Vs State Of Odisha
Orissa High Court · (2026) 09 OHC CK 1871
BNSS-Section 483IPC-Sections 409, 420, 467, 468, 471, 472, 34OPID Act
High Courts10 Sept 2026
Surej Das @ Suraj Das & Anr. Vs State Of Odisha
Orissa High Court · (2026) 09 OHC CK 1870
BNSS, 2023-Section 483BNS-Section 331(4), 305(a)
High Courts10 Sept 2026Allowed
Sarojini Barada @ Ranu @ Niba & Anr. Vs State Of Odisha
Orissa High Court · (2026) 09 OHC CK 1903
BNSS, 2023-Section 483, 480NDPS Act-Section 21(b), 29
High Courts10 Sept 2026
Alex Raj Pani & Ors. Vs State Of Odisha
Orissa High Court · (2026) 09 OHC CK 1869
BNSS, 2023-Section 483BNS-318(4), 223, 61(2)Information Technology Act, 2000-Section 66(D)
High Courts10 Sept 2026
Alex Raj Pani & Ors. Vs State Of Odisha
Orissa High Court · (2026) 09 OHC CK 1868
BNSS, 2023-Section 483BNS-Sections 318(4), 223, 61(2)Information Technology Act, 2000-Section 66(D)