High Courts07 Sept 2026Partly Allowed
Binay Kumar Tiwary & Ors. Vs The State Of Jharkhand
Jharkhand High Court · (2026) 09 JH CK 1936
I.P.C.-Sections 114, 147, 148, 149, 307, 307/149, 308, 308/149, 323, 323/149, 324, 341, 341/149, 452/149, 458
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12,30,331 judgments in All Courts · page 626 of 61,517
High Courts07 Sept 2026
Santosh Kumar Patra Vs State Of Odisha & Ors.
Orissa High Court · 2026 INSC 156
Constitution of India-Article 14, 16, 21, 23, 34(1)(d), 39(d), 136, 142, 162, 226, 227, 309Administrative Tribunals Act, 1985-Section 19Odisha Group-C and Group-D Posts (Contractual Appointment) Rules, 2013
High Courts07 Sept 2026
Eleena Dash Vs State Of Odisha & Ors.
Orissa High Court · (2026) 09 OHC CK 1884
Constitution of India-Article 163, 164, 173
High Courts07 Sept 2026
Ganesh Chandra Panda Vs Orissa Legislative Assembly & Anr.
Orissa High Court · (2026) 09 OHC CK 1885
Orissa Legislative Assembly Secretariat (Recruitment & Conditions of Service) Rules, 1983Compulsory Notification of Vacancies Act
High Courts07 Sept 2026
Bibhu @ Prabhudutta Parida & Anr. Vs State Of Odisha
Orissa High Court · (2026) 09 OHC CK 1887
Scheduled Caste & Scheduled Tribe (Prevention of Atrocities) Act, 1989-Section 14-A, 3(1)(r)(s), 2(v)(va)BNS-126(2), 296, 117(2), 118(2), 109, 103, 3(5)
High Courts07 Sept 2026
Papun Bhuyan & Anr. Vs State Of Odisha
Orissa High Court · (2026) 09 OHC CK 1889
BNSS, 2023-Section 483IPC-Sections 302, 201, 34
High Courts07 Sept 2026Dismissed
Sibaram Pradhan Vs State Of Odisha
Orissa High Court · (2026) 09 OHC CK 1890
BNSS, 2023-Section 483NDPS Act-Section 20(b)(ii)(C), 25, 29, 37Constitution of India-Article 21
High Courts07 Sept 2026
Papun Bhuyan & Anr. Vs State Of Odisha
Orissa High Court · (2026) 09 OHC CK 1894
BNSS, 2023-Section 483IPC-Section 302/201/34
High Courts07 Sept 2026
Steel Authority Of India Limited Vs M/S Eastern Minerals And Trading Agency
Calcutta High Court · (2026) 09 CAL CK 1859
Arbitration and Conciliation Act, 1996-Section 9, 34, 35, 36, 87Arbitration and Conciliation (Amendment) Act, 2015-Section 26Arbitration and Conciliation (Amendment) Act, 2019-Section 15
High Courts07 Sept 2026
Divij Mercantiles Private Imited Vs Ashoka Hawai And Shoes Pvt Ltd
Calcutta High Court · (2026) 09 CAL CK 1857
Commercial Courts Act, 2015-Sub-section (c) to Section 2, Sub-section (f) to Section 2Bengal Money-Lenders Act, 1940-Section 13, Sub-section (2) to Section 13, Sub-section (3) to Section 13Companies Act 2013
High Courts07 Sept 2026Disposed Of
Arup Kanti Digar Vs Mitali Bag & Ors.
Calcutta High Court · (2026) 09 CAL CK 1856
Representation of the People Act, 1951-Section 20ARepresentation of the People Act, 1950-Section 13CC
High Courts07 Sept 2026
Shri Erotu Kurma Rao Vs Union Of India & Ors.
Calcutta High Court · (2026) 09 CAL CK 1843
CCS (Pension) Rules, 1972
High Courts07 Sept 2026
Sk. Jinnar Ali @ Jinnar Ali Vs Enforcement Directorate
Calcutta High Court · (2026) 09 CAL CK 1846
Prevention of Money Laundering Act, 2002-Section 3, 4 read with Section 70, 17, 24, 45, 45(1), 45(2), 50, 66(2)Indian Penal Code-Sections 384, 414, 419, 420, 506, 34BNSS-Section 479
High Courts07 Sept 2026
Mr. Kedarnath Prasad & Anr. Vs Security And Exchange Board Of India
Calcutta High Court · (2026) 09 CAL CK 1849
SEBI Act, 1992-Section 24(1), 27, 26, 26 (B)PMLA-Section 44(1)(b), 4Code of Criminal Procedure, 1973-Sections 200 to 205, 204, 88, 205, 70
High Courts07 Sept 2026
Samar Paul Vs State Of West Bengal And Anr
Calcutta High Court · (2026) 09 CAL CK 1805
High Courts07 Sept 2026Disposed Of
Swapan Mondal Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 09 CAL CK 1800
High Courts07 Sept 2026Dismissed
Prabir Dutta Vs Subhendu Kumar Dutta & Ors.
Calcutta High Court · (2026) 09 CAL CK 1797
Code of Civil Procedure-Order IX Rule 13
High Courts07 Sept 2026Allowed
Jitendrabhai Mohanbhai Kriplani Vs State Of Gujarat & Anr.
Gujarat High Court · (2026) 09 GUJ CK 1831
Code of Criminal Prosecutor, 1973-Section 482B.N.S.S.-Section 528Copyright Act, 1957-Section 51, 63, 64, 13, 13(1), 2(c), 2(o), 2(h), 2(s), 14, 14(c), 15, 54
High Courts07 Sept 2026
Chunilal Govanbhai Patel Vs Narsibhai N Patel & Ors.
Gujarat High Court · (2026) 09 GUJ CK 1829
Code of Civil Procedure, 1908-Section 96Indian Evidence ActIndian Electricity Act-Sections 39 and 43
High Courts07 Sept 2026Dismissed
Pradeep Kumar Bhakat Vs Shambhu Nath Sen & Anr.
Calcutta High Court · (2026) 09 CAL CK 1795
Code of Civil Procedure-Order XLI Rule 11