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12,30,331 judgments in All Courts · page 718 of 61,517

High Courts29 Aug 2026Partly Allowed

Sri R.Govinda Reddy Vs The State Of Karnataka & Ors.

Karnataka High Court · (2026) 08 KAR CK 2166

Land Acquisition Act, 1894-Section 4(1), 5A, 6(1), 6, 4, 11-A, 6(2), 11, Chapter IIIEnvironment (Protection) Act, 1986-Section 3, 3(1), 3(2)Environment (Protection) Rules, 1986-Rule 5
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High Courts29 Aug 2026Dismissed

Bijayalaxmi Dash Vs State Of Orissa

Orissa High Court · (2026) 08 OHC CK 1835

Cr.P.C., 1973-Section 397, 401, 239, 319, 482, 227BNS-Section 438, 318(4)/ 319(2)/ 336(3), 471I.P.C.-Sections 465/471/473, 473, 465/471, 468, 465, 463, 415, 467/468, 420/467/468/471, 471
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High Courts29 Aug 2026Disposed Of

Smt. Mayabati Munda Vs State Of Odisha & Ors.

Orissa High Court · (2026) 08 OHC CK 1843

Constitution of India-Article 226, 227Orissa Gram Panchayats Act, 1964-Section 24, 24(2)(a), 12, 24(1), 24(2), 24(3), 24(4)Orissa Grama Panchayats (Second Amendment) Act, 1993
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High Courts29 Aug 2026Dismissed

Bhikari Charan Jena Vs State Of Odisha & Ors.

Orissa High Court · (2026) 08 OHC CK 1844

Constitution of India-Article 12, 14, 16, 226, 227Odisha Subordinate Education (Method of Recruitment and Conditions of Service) Rules, 1993-Rule 2(e), 15, 18Odisha Ministerial Services (Method of Recruitment and Conditions of Service of Junior Assistants, Senior Assistants and Section Officers in the District Offices and offices Subordinate thereto) Rules 2019
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High Courts29 Aug 2026Disposed Of

Bapu @ Jyotikanta Parida Vs State Of Odisha

Orissa High Court · (2026) 08 OHC CK 1847

Explosive Substances Act, 1908-Sections 3, 4BNS-Section 288, 3(5), 61(2), 109(1), 326(g), 351(3)IPC-U/s.452, 341, 323, 506, 380, 294, 34, 324, 307, 379, 325, 395, 397, 342, 302, 120(B), 384, 448, 507, 386, 387, 427, 411, 385, 143, 447, 149
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High Courts29 Aug 2026Disposed Of

Udenath Naik Vs State Of Odisha & Ors.

Orissa High Court · (2026) 08 OHC CK 1849

Constitution of India-Article 226 & 227Orissa Gram Panchayats Act, 1964-Section 241, 12Orissa Grama Panchayats (Second Amendment) Act, 1993
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