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12,28,363 judgments in All Courts · page 55 of 61,419

High Courts29 Oct 2026Disposed Of

Sanjita Moharana & Ors. Vs State Of Odisha

Orissa High Court · (2026) 10 OHC CK 4626

Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023-Section 482, 480Bharatiya Nyaya Sanhita, 2023-Section 316(5), 318(4), 336(3), 338, 340(2), 344, 61(2)Information Technology Act, 2000-Section 66-C, 66-D
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High Courts29 Oct 2026Dismissed

Suheel Javaid Lone Vs National Investigation Agency, Jammu

Jammu And Kashmir High Court · (2026) 10 J&K CK 4623

National Investigation Agency Act, 2008-Section 21Juvenile Justice (Care and Protection of Children) Act, 2015-Section 2(12), 8, 8(2), 12, 12(1), 15, 19, 101, 102Indian Penal Code-Sections 120-B, 121, 121-A, 122
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High Courts29 Oct 2026Disposed Of

Rashmi Ranjan Nayak Vs Banaja Rout & Anr.

Orissa High Court · (2026) 10 OHC CK 4621

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 447, 144, 145(1)(b)Code of Criminal Procedure, 1973-Section 126(1)(b)Hindu Marriage Act, 1955-Section 9
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High Courts29 Oct 2026Disposed Of

Mohini Guru Vs Gyanaranjan Guru

Orissa High Court · (2026) 10 OHC CK 4616

Code of Civil Procedure, 1908-Section 24High Court of Orissa and District Courts Use of Electronic Communication and Audio-Video Electronic Means Rules, 2025
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High Courts29 Oct 2026Allowed

B. Prashanth Vs State Of Karnataka & Anr.

Karnataka High Court · (2026) 10 KAR CK 4611

Prohibition of Child Marriage Act, 2006-Section 9Protection of Children from Sexual Offences Act, 2012-Section 6Bharatiya Nyaya Sanhita, 2023-Sections 127(3), 64(2)(m), 87
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High Courts29 Oct 2026

Smt. Lalita Vs The State Of Karnataka & Ors.

Karnataka High Court · (2026) 10 KAR CK 4602

Constitution of India-Article 22(5), 226, 227Karnataka Prevention of Dangerous Activities of the Bootleggers, Drugs Offenders, Gamblers, Goondas, Immoral Traffic offenders, Slum Grabbers and Video and Audio Pirates Act, 1985-Section 3, 3(1), 3(2), 3(3), 9, 10, 11, 11(5), 12, 12(1), 13Goondas Act, 1923-Section 3, 8
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