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12,30,331 judgments in All Courts · page 753 of 61,517

High Courts25 Aug 2026Partly Allowed

Bhubanananda Panda @ Bhubana Vs State Of Orissa

Orissa High Court · 2025 INSC 540

Criminal Procedure Code, 1973-Section 374, 360, 361Indian Penal Code-Sections 452, 307, 376/511, 354, 451, Sec.452, Sec.451, Sec.354, Sec.307, Sec.376/511Probation of Offenders Act, 1958-Section 4, 5(1)(b), sub-section (1) of Section 4
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High Courts25 Aug 2026Disposed Of

Bidika Kama Vs State Of Orissa

Orissa High Court · (2026) 08 OHC CK 1897

Cr.P.C.-Section 401Bihar and Orissa Excise Act, 1915-Section 47(a)Probation of Offenders Act, 1958-Section 4(1), 4
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High Courts25 Aug 2026Partly Allowed

B. Tirupati Rao & Ors. Vs State Of Odisha

Orissa High Court · 2025 INSC 540

Criminal Procedure Code, 1973-Section 374, 202, 144/145, 145, 360, 361Indian Penal Code-Sections 294/506/34, 294/506, 188, 294/34, 294, 506 and 34, 294 and 506Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act-Section 3(1)(x), 3(1)(r)
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High Courts25 Aug 2026Allowed

Narendra Maharana & Ors. Vs State of Odisha

Orissa High Court · (2026) 08 OHC CK 1898

Criminal Procedure Code, 1973-Section 374, 195(1)(a)Indian Penal Code-Sections 302/34, 304-B/34, 498-A, 306, 201, 176, 34, 306/34, 498-A/34, 201/34, 176/34, 302, 304-B, 107, 498-A/306/201/176/34, 302/304-B/34, 498, 201/176Dowry Prohibition Act-Section 4, 2, 2(i)
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High Courts25 Aug 2026Disposed Of

Padu @ Pradeep Parida Vs State Of Orissa

Orissa High Court · (2026) 08 OHC CK 1899

Code of Criminal Procedure, 1898-Section 401, 386/387IPC-Sections 457/392, 457/395, 395, 457Probation of Offenders Act, 1958-Section 4(1), 4, 5, 5(2), 5(1)
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High Courts25 Aug 2026Partly Allowed

Sulochana Naik @ Niasha & Anr. Vs State Of Orissa

Orissa High Court · 2025 INSC 540

Criminal Procedure Code-Section 374(2), Sec.235(1), 360, 361Indian Penal Code-Sections 341, 294, 307, 506, 34, 323Probation of Offenders Act, 1958-Section 4, sub-section (1) of Section 4
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High Courts25 Aug 2026Dismissed

Mrutyunjay Patra & Anr. Vs State Of Orissa

Orissa High Court · (2026) 08 OHC CK 1567

IPC-Section 302, 34, 147/148/342/302/149, 147/148/342/302/120-B/149, 302/34, 300, 300 ‘Thirdly’Cr.P.C.-Section 161Indian Evidence Act-Section 27, 134
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High Courts25 Aug 2026Disposed Of

Pramod Sahu Vs State of Orissa

Orissa High Court · (2026) 08 OHC CK 1904

BNSS, 2023-Section 483, Sec. 47NDPS Act-U/Ss.20(b)((ii)(C)/25/29Constitution of India-Article 22(1)
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High Courts25 Aug 2026Partially allowed

Yogendra Singh Vs District Inspector of Schools Muzaffarnagar and others

Allahabad High Court · 2026:AHC:179621-DB

Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982-Section 2(k), 10, 11, 16, 18, 21, 33, 33AIntermediate Education Act, 1921-Regulation 1 Chapter II, Appendix A, Schedule II, Schedule IIIUttar Pradesh Secondary Education Services Commission (Removal of Difficulties) Order, 1981-Paragraph 2, 3, 4, 5, 6
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