High Courts03 Sept 2026Disposed Of
Yogesh Dua Vs Directorate Of Enforcement
Calcutta High Court · (2026) 09 CAL CK 0635
Prevention of Money Laundering Act, 2002-Section 50, 19, 45Constitution of India-Article 21
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 651 of 61,517
High Courts03 Sept 2026Disposed Of
M/s. KSE Electricals Private Limited & Anr. Vs The Additional Commissioner Kolkata South CGST & CX Commissionerate, GST Bhawan & Ors.
Calcutta High Court · (2026) 09 CAL CK 0634
CGST/WBGST Rules, 2017-Rule 96 (10), sub-rule (10) of Rule 96, 96(10), 19(10)CGST Act, 2017-Section 74
High Courts03 Sept 2026Allowed
Amarendra Nath Mitra Vs Sm. Sudha Mitra & Ors.
Calcutta High Court · (2026) 09 CAL CK 0633
Indian Stamp Act, 1899-Sections 3, 4, 35, 36, Schedule IAIndian Succession Act, 1925-Section 63Transfer of Property-Section 123
High Courts03 Sept 2026Dismissed
Ravi Khilari Vs CESC Limited & Ors.
Calcutta High Court · (2026) 09 CAL CK 0632
West Bengal Electricity Regulatory Commission (Recovery of Expenditure for providing New Connections) Regulations, 2013-Regulation 14
High Courts03 Sept 2026Allowed
The State Of Karnataka Vs Cheranda Mohan
Karnataka High Court · (2026) 09 KAR CK 0670
Code of Criminal Procedure, 1973-Section 378(1), 378(3), 313, 172(2), 235(2), 360, 386, 386(a), 377, 378Indian Penal Code-Section 302, 392Indian Arms Act-Section 3, 25, 27
High Courts03 Sept 2026Partly Allowed
Vivekananda Vs State Of Karnataka
Karnataka High Court · (2026) 09 KAR CK 0675
Code of Criminal Procedure, 1973-Section 374(2), 313, 428Indian Penal Code, 1860-Sections 302, 498A, 304B, 34, 300, 304, 304 Part IIDowry Prohibition Act, 1961-Sections 3, 4
High Courts03 Sept 2026Allowed
Shruti @ Amrutha Vs Sharanayya Swamy
Karnataka High Court · (2026) 09 KAR CK 0600
CPC-Section 24Hindu Marriage Act, 1955-Section 13(1)(i-a) (i-b), 9
High Courts03 Sept 2026Allowed
Smt. Priya Vs Shri Amarish
Karnataka High Court · (2026) 09 KAR CK 0682
Code of Civil Procedure, 1908-Section 24Hindu Marriage Act, 1955-Sections 13 (1) (ia) and 13 (1) (ib)Protection of Women from Domestic Violence Act, 2005
High Courts03 Sept 2026Allowed
Kaveri Vs Ravikumar @ Mahanthesh
Karnataka High Court · (2026) 09 KAR CK 0601
CPC-Section 24Cr.P.C.-Section 125Hindu Marriage Act, 1955-Section 13(1)(i-a) (i-b)
High Courts03 Sept 2026Allowed
Smt. Archana Vs Kirankumar
Karnataka High Court · (2026) 09 KAR CK 0598
Code of Civil Procedure, 1908-Section 24Hindu Marriage Act, 1955-Section 9
High Courts03 Sept 2026Disposed Of
Angel Mishra Vs State Of Odisha
Orissa High Court · (2026) 09 OHC CK 0550
BNSS, 2023-Section 483, 480(6), U/S.187(3), 480IPC-U/Ss.420/406/467/468/471/120-BConstitution of India-Article 21
High Courts03 Sept 2026Disposed Of
Lankeswar Digal & Anr. Vs State of Orissa
Orissa High Court · (2026) 09 OHC CK 0549
BNSS, 2023-Section 483NDPS Act-Section 20(b)(ii)(C), 37
High Courts03 Sept 2026Disposed Of
Vantala Ramu @ V. Ramu & Anr. Vs State of Odisha
Orissa High Court · (2026) 09 OHC CK 0540
BNSS, 2023-Section 483NDPS Act-Section 20(b)(ii)(C), 29, 37
High Courts03 Sept 2026Disposed Of
Purusottam Mali & Ors. Vs State Of Orissa
Orissa High Court · (2026) 09 OHC CK 0539
BNSS, 2023-Section 483BNS-U/Ss.310(4)/310(5)/111(4)Arms Act-Section 27
High Courts03 Sept 2026Allowed
Lallan @ Lalan Khan & Ors. Vs State of Odisha
Orissa High Court · (2026) 09 OHC CK 0537
BNSS, 2023-Section 483NDPS Act-U/Ss. 20(b)(ii)(C)/29, Sec. 37
High Courts03 Sept 2026Disposed Of
Debi Prasad Mallia @ Vicky Vs State Of Odisha
Orissa High Court · (2026) 09 OHC CK 0536
BNSS, 2023-Section 483BNS-U/Ss. 331(4), 305, 313, 111(3), 317(4), 61(2)(a), 3(5)
High Courts03 Sept 2026Allowed
Vantala Ramu @ V. Ramu & Anr. Vs State Of Odisha
Orissa High Court · (2026) 09 OHC CK 0534
BNSS, 2023-Section 483NDPS Act-Section 20(b)(ii)(C), 29, Sec. 37
High Courts03 Sept 2026Allowed
Lallan @ Lalan Khan & Ors. Vs State of Odisha
Orissa High Court · (2026) 09 OHC CK 0547
BNSS, 2023-Section 483NDPS Act-U/Ss. 20(b)(ii)(C)/29, Sec. 37
High Courts03 Sept 2026Allowed
Srikanta Dhadaka Vs State Of Odisha
Orissa High Court · (2026) 09 OHC CK 0567
BNSS-Section 483, Sec.58NDPS Act-Sections 20(b)(ii)(C)Arms Act-Sec.25(1-B)(a)
High Courts03 Sept 2026Disposed Of
Kishor Chandra Sahoo @ Kuchhi @ Kishor Sahoo Vs State Of Odisha
Orissa High Court · (2026) 09 OHC CK 0523
BNSS, 2023-Section 483IPC-Section 294, 302, 34, 304-ICrPC-Section 299