High Courts01 Sept 2026Dismissed
The State Of Karnataka Vs Karthik & Ors.
Karnataka High Court · (2026) 09 KAR CK 0684
Cr.P.C-Section 378(1), 378(3), 161, 164IPC-Section 366, 376(2), 109, 363, 506, 376(n)POCSO Act-Section 5(L), 6, 17, 4, 29
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12,30,331 judgments in All Courts · page 693 of 61,517
High Courts01 Sept 2026Disposed Of
Sri. Jagadisha Vs Sri. Avinash S
Karnataka High Court · (2026) 09 KAR CK 0671
Code of Criminal Procedure, 1973-Section 378(4), 372, sub-section (4) of Section 378BNSS-Section 419(4)Negotiable Instruments Act, 1881-Section 138
High Courts01 Sept 2026Disposed Of
Sri. R. H. Sadiq Vs Usman K. E & Anr.
Karnataka High Court · (2026) 09 KAR CK 0672
Code of Criminal Procedure, 1973-Section 378(4), 372, proviso to Section 372, sub-section (4) of Section 378IPC-Section.406, 415, 450, 120-B, 506 read with Section.34
High Courts01 Sept 2026Disposed Of
Sri. Srinivasa Murthy Vs Sri. Narsimha Murthy Y. N
Karnataka High Court · (2026) 09 KAR CK 0673
Code of Criminal Procedure, 1973-Section 372, sub-section (4) of Section 378, 378(4)Negotiable Instruments Act, 1881-Section 138
High Courts01 Sept 2026Disposed Of
The State Of Karnataka Vs Ravi Shetty @ Ravi Hegde
Karnataka High Court · (2026) 09 KAR CK 0674
Code of Criminal Procedure, 1973-Section 378, 372, proviso to Section 372, sub-section (4) of Section 378IPC-Section 279, 338, 304A
High Courts01 Sept 2026
Sri. Thirumallesha Vs The State Of Karnataka
Karnataka High Court · (2026) 09 KAR CK 0676
Indian Penal Code-Sections 302, 201, 34Code of Criminal Procedure-Section 374(2), 378(1), 313, 161Indian Evidence Act, 1872-Section 27, 106, 101
High Courts01 Sept 2026Disposed Of
R. Ramakrishnaiah Vs Jayashankar
Karnataka High Court · (2026) 09 KAR CK 0677
Code of Criminal Procedure, 1973-Section 378(4), 372, proviso to Section 372, sub-section (4) of Section 378Negotiable Instruments Act, 1881-Section 138
Supreme Court01 Sept 2026Disposed Of
Jospheen Mary & Anr. Vs Smt. Chowramma Dead By Lrs & Ors.
Supreme Court Of India · (2026) 09 KAR CK 0683
CPC-SEC.115
High Courts01 Sept 2026Dismissed
R Venkatesha Murthy Vs Debadatta Chand & Anr.
Karnataka High Court · (2026) 09 KAR CK 0680
Contempt of Courts Act, 1971-Sections 11 and 12
High Courts01 Sept 2026Disposed Of
Sri. Shivanna S Vs Sri. Bhommaiah
Karnataka High Court · (2026) 09 KAR CK 0681
Contempt of Courts Act, 1971-Sections 11 and 12Constitution of India-Article 215
High Courts01 Sept 2026Disposed Of
Mr. Nisar Ahmed Vs Mr. Sarfaraz Khan & Anr.
Karnataka High Court · (2026) 09 KAR CK 0679
Contempt of Courts Act-Sections 11 and 12Constitution of India-Article 215Rule 32
High Courts01 Sept 2026Disposed Of
Sri. R. Sadananda Vs Mr. Manivannan P. & Anr.
Karnataka High Court · (2026) 09 KAR CK 0678
Contempt of Court Act, 1971-Sections 11 and 12Constitution of India-Article 215
High Courts01 Sept 2026Disposed Of
Kunjam Hidma @ Mohan Vs State Of Odisha
Orissa High Court · (2026) 09 OHC CK 0552
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 147/148/109(1)/61(2)Arms Act-Sec.27, 25/27
High Courts01 Sept 2026Disposed Of
Roshan Oram Vs State Of Orissa & Anr.
Orissa High Court · (2026) 09 OHC CK 0551
BNSS, 2023-Section 483IPC-Sections 376-D, 376-A, 366, 376(2)(n)POCSO Act-Section 6
High Courts01 Sept 2026Allowed
Swarup Raj Mohanty Vs Smaranika Mohanty
Orissa High Court · (2026) 09 OHC CK 0541
Constitution of India-Articles 226 & 227Family Courts Act-Section 7Hindu Marriage Act, 1955-Section 26, 13(ia) (ib)
High Courts01 Sept 2026Dismissed
State Of Odisha & Ors. Vs Kumudini Dash & Ors.
Orissa High Court · (2026) 09 OHC CK 0538
Letters Patent Appeal-Clause 10Orissa High Court Order, 1948-Article 4O.H.C. Rules, 1948-Rule-2 of Chapter-VIII
High Courts01 Sept 2026Disposed Of
Maheswar Mallick Vs State Of Odisha & Ors.
Orissa High Court · (2026) 09 OHC CK 0535
GIA Order 1994
High Courts01 Sept 2026Disposed Of
Managing Committee of Panchayat High School, Sagada, Boudh Vs State of Odisha & Ors.
Orissa High Court · (2026) 09 OHC CK 0533
GIA Order 1994
High Courts01 Sept 2026Disposed Of
Madhusudan Sahoo Vs State of Odisha & Ors.
Orissa High Court · (2026) 09 OHC CK 0548
GIA Order 1994
High Courts01 Sept 2026Disposed Of
Subash Chandra Srichandan Vs State Of Odisha & Ors.
Orissa High Court · (2026) 09 OHC CK 0562
GIA Order 1994