High Courts03 Sept 2026Allowed
Aman Kumar Digal @ Amal Digal & Anr. Vs State Of Orissa
Orissa High Court · (2026) 09 OHC CK 0524
BNSS, 2023-Section 483NDPS Act-Section 20(b)(ii)(C), 37
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 652 of 61,517
High Courts03 Sept 2026Disposed Of
State Of Odisha Vs Sri Biranchi Narayan Das & Ors.
Orissa High Court · (2026) 09 OHC CK 0525
Code of Civil Procedure, 1908-Order XLV, Rule 16Odisha Development Authorities Act, 1982-Chapter VI, Section 16Declaration of Human Rights (1789)-Article 17
High Courts03 Sept 2026Allowed
Purusottam Mali & Ors. Vs State Of Orissa
Orissa High Court · (2026) 09 OHC CK 0527
BNSS, 2023-Section 483BNS-Section 310(4), 310(5), 111(4)Arms Act-Section 27
High Courts03 Sept 2026Disposed Of
Sri Debasish Kumar Das & Ors. Vs State of Odisha
Orissa High Court · (2026) 09 OHC CK 0528
Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023-Section 482OPID ActIndian Penal Code, 1860-Sections 120-B, 420, 409, 419, 467, 468, 471, 477-A
High Courts03 Sept 2026Disposed Of
A.Laxmipati @ A. Lakshmi Pathi & Anr. Vs State Of Orissa
Orissa High Court · (2026) 09 OHC CK 0529
BNSS, 2023-Section 483NDPS Act-Section 20(b)(ii)(C), 37
High Courts03 Sept 2026Disposed Of
Prince Raj Vs State Of Odisha
Orissa High Court · (2026) 09 OHC CK 0530
BNSS, 2023-Section 483BNS-Section 318(4), 319(2), 336(2)(3), 338, 340(2), 61(2), 3(5)I.T. Act-Section 66(C)(D)
High Courts03 Sept 2026Dismissed
Bhupendra Singh Notey Vs Gagandeep Kaur
Orissa High Court · (2026) 09 OHC CK 0565
Code of Civil Procedure, 1908-Order 47 Rule 1, Section 114Hindu Marriage Act, 1955-Section 11, 12, 13(1)(ia), 24
High Courts03 Sept 2026Dismissed
State Of Odisha & Ors. Vs Sri Rangadhar Paikaray & Ors.
Orissa High Court · (2026) 09 OHC CK 0564
Odisha High Court Order, 1948-Article-4Letters Patent constituting the High Court of Judicature at Patna-Clause 10Rules of the High Court of Odisha, 194-Rule 6 of Chapter-III and Rule-2 of Chapter-VIII
High Courts03 Sept 2026Disposed Of
Lankeswar Digal & Anr. Vs State Of Orissa
Orissa High Court · (2026) 09 OHC CK 0545
BNSS, 2023-Section 483, U/S.483NDPS Act-U/S.20(b)(ii)(C), Section 37
High Courts03 Sept 2026Disposed Of
M/s. Kuber Mutual Benefits Ltd. & Ors. Vs The State of Maharashtra & Ors.
Bombay High Court · (2026) 09 BOM CK 0458
Maharashtra Protection of Interest of Depositors (in Financial Establishments) Act, 1999Goods and Services Tax Act, 2017
High Courts03 Sept 2026Disposed Of
Usha Santosh Sakat Vs The Additional Chief Secretary (Home) & Ors.
Bombay High Court · (2026) 09 BOM CK 0450
Maharashtra (Prevention of Dangerous Activities) Act, 1981-Section 2(b), 2(b-1), 5AMaharashtra Prohibition Act-Section 65(e), 93Cr.P.C.-Section 41(a)(1)
High Courts03 Sept 2026Disposed Of
Namdeo Tukaram Dhonnar & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 09 BOM CK 0445
Constitution of India-Article 226, 14, 21, 16
High Courts03 Sept 2026Allowed
Mrs. Geeta Raju Singh Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 09 BOM CK 0486
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981-Rule 8(2)MEPS Act
High Courts03 Sept 2026Allowed
Hemlata Dattaram Chalke Vs Sushilkumar Kesarinath Sawe
Bombay High Court · (2026) 09 BOM CK 0442
High Court (Original Side) Rules, 1980-Rule 420(a), 422 (b), 422(c), 420Hindu Succession Act, 1956
High Courts03 Sept 2026Dismissed
The Municipal Corporation Of Greater Bombay Vs M/s. Atul Raj Builders Pvt. Ltd.
Bombay High Court · (2026) 09 BOM CK 0439
Companies Act, 1956Arbitration and Conciliation Act, 1940-Sections 30, 33, 14(2), sub-sections (1) and (2) of Section 14, 35Limitation Act, 1963-Article 119(b)
High Courts03 Sept 2026Dismissed
Metro Brands Limited Vs Met Brands Private Limited
Bombay High Court · (2026) 09 BOM CK 0436
The Bombay High Court Letters Patent-Clause 14, 12The Companies Act, 1956Trade Marks Act, 1999-Section 134, 134(2), 134(1)(c)
High Courts03 Sept 2026Disposed Of
Shantaram S/o. Dagadu Sonawane Vs. The State Of Maharashtra & Ors.
Bombay High Court · (2026) 09 BOM CK 0432
High Courts03 Sept 2026Dismissed
Commissioner Of Central Excise Aurangabad Vs M/s Millennium Beer Industries Ltd.
Bombay High Court · (2026) 09 BOM CK 0430
Central Excise Act, 1944-Section 35G, 35B (1), 35G (2), 35G (2A), 11A, 11-A, 11-A(1)Finance Act, 1994-Section 83 of the Chapter V, 75 of Ch.V, 76, 77 and 78Code of Civil Procedure, 1908
High Courts03 Sept 2026Dismissed
Kunal s/o Bhagwat Fegade Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 09 BOM CK 0429
Constitution of India-Article 226Maharashtra Civil Services (Pension) Rules, 1982-Rule 116(16)(b)(iii), 116, 116(16)(b)Hindu Adoption and Maintenance Act, 1956-Sections 8, 12, 15, 11, Sub-section (vi) of Section 11
High Courts03 Sept 2026Partially allowed
Ramdas Sakharam Jarhad and Ors. Vs. The State of Maharashtra and Ors.
Bombay High Court · (2026) 09 BOM CK 0421
Indian Penal Code-Section 307, 324, 143, 148, 149Code of Criminal Procedure