High Courts24 Aug 2026Disposed Of
Prakash Rana Vs State of Odisha
Orissa High Court · (2026) 08 OHC CK 1882
BNSS-Section 483BNS-Sections 316(5)/318(4)/336(2)/338, U/S.316(2)/316(4)/336(2)/338
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12,30,331 judgments in All Courts · page 769 of 61,517
High Courts24 Aug 2026Disposed Of
Ashok Nanda Vs State of Odisha
Orissa High Court · (2026) 08 OHC CK 1883
BNSS, 2023-Section 483, U/S.483BNS-U/Ss.318(4)/319(2)/336(2)/336(3)/338/ 340(2)/61(2)/3(5)IT Act-Sections 66(C)/66(D)
High Courts24 Aug 2026Disposed Of
Pintu Kamar Vs State Of Odisha
Orissa High Court · (2026) 08 OHC CK 1884
BNSS, 2023-Section 483BNS-Section 64(2)(m), 89PCOSO Act-Section 6
High Courts24 Aug 2026Allowed
Sanatana @ Sanatan Barik & Ors. Vs State Of Odisha
Orissa High Court · (2026) 08 OHC CK 1885
BNSS-Section 483BNS-U/Ss. 318(2), 336(2), 340(1), 61(2), 3(5)IT Act-Sec. 65, 72
High Courts24 Aug 2026Disposed of
Kartik Rout @ Kartika Rout @ Drumsen Rout & Anr. Vs State Of Odisha & Anr.
Orissa High Court · (2026) 08 OHC CK 1566
BNSS, 2023-Section 483BNS-Sections 137(2)/65(1)POCSO Act-Section 6
High Courts24 Aug 2026Disposed Of
Rabi Narayan Bhol Vs State Of Odisha & Ors.
Orissa High Court · (2026) 08 OHC CK 1888
High Courts24 Aug 2026Allowed
Santosh Kumar Nanda & Ors. Vs State Of Odisha & Anr.
Orissa High Court · (2026) 08 OHC CK 1889
Constitution of India-Articles 14, 16, 21, 39(d), 309OCS (Pension) Rules, 1992-Rule 14GPF (Odisha) Rules, 1938
High Courts24 Aug 2026Disposed Of
Mahendra Tandi & Ors. Vs State Of Odisha & Ors.
Orissa High Court · (2026) 08 OHC CK 1890
Right to Information ActEmployment Exchange (Compulsory Notification of Vacancies) Act, 1959Contempt of Court’s Act, 1971-Section 20
High Courts24 Aug 2026Dismissed
Manasmita Maharana Vs State Of Odisha & Ors.
Orissa High Court · (2026) 08 OHC CK 1891
Odisha Forest Service Group-A (Junior Branch) (Recruitment & Conditions of Service) Rules, 2013Contract Labour (Regulation and Abolition) Act, 1970Code of Civil Procedure-Order XXIII Rule 1
High Courts24 Aug 2026Disposed Of
Shri. Klostonewell Warjri Vs State Of Meghalaya, Represented By Its Secretary Home (Police) Department, Meghalaya
Meghalaya High Court · (2026) 08 MEG CK 1305
IPC-Section 376(2)(l)
High Courts24 Aug 2026Disposed Of
Shri. Khrawkupar Iawphniaw Vs State of Meghalaya, represented by its Secretary Home (Police) Department, Meghalaya.
Meghalaya High Court · (2026) 08 MEG CK 1317
IPC-Section 376
High Courts24 Aug 2026Disposed Of
M/s N.K. Chowdhury Vs Union of India
Meghalaya High Court · (2026) 08 MEG CK 1316
Arbitration and Conciliation Act, 1996-Section 11(6), 11(8), 12(1)
High Courts24 Aug 2026Disposed Of
Smti. Disaka Elliotte Laloo Vs Meghalaya Public Service Commission
Meghalaya High Court · (2026) 08 MEG CK 1315
High Courts24 Aug 2026Allowed
Piar Singh And Ors. Vs State Of Himachal Pradesh And Ors.
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1213
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Sections 420 and 120B, 420 and 120-B, 420, 415Hindu Marriage Act-Section 13(1)(ia) and (ib)
High Courts24 Aug 2026Allowed
Munshi Ram & Ors Vs Hukmi & Anr.
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1212
Indian Succession ActHindu Succession Act, 1956-Section 6, 30Hindu Women’s Rights to Property Act, 1937
High Courts24 Aug 2026Disposed Of
Fox And Mandal And Anr. Vs Somabrata Mandal And Ors.
Calcutta High Court · (2026) 08 CAL CK 1109
Code of Civil Procedure, 1908-Order XIII A, 8 Rule 3A and 5, Rule 3 of Order XIIIA, XIIIACommercial Courts Act, 2015Delhi High Court (Original Side) Rules-Rule 1 of Chapter XA, 3
High Courts24 Aug 2026Dismissed
Padmini Kumari Panigrahy Vs Smruti Ranjan Nayak
Orissa High Court · (2026) 08 OHC CK 1086
Constitution of India-Articles 226 & 227Code of Civil Procedure, 1908-Order 47 Rule 1, Section 152, XLVII, Rule 1, XX, 6, 6-A and 7, XLI Rule 1, 6 & 7, 6-A, XX Rule 7Hindu Marriage Act-Section 9
High Courts24 Aug 2026Allowed
Jyotshna Rani Sheet @ Sethi Vs Manas Ranjan Sethi
Orissa High Court · (2026) 08 OHC CK 1085
Orissa High Court Video Conferencing for Courts Rules, 2020
High Courts24 Aug 2026Disposed Of
Mahendra Tandi And Others Vs State Of Odisha & Others
Orissa High Court · (2026) 08 OHC CK 1084
Right to Information ActEmployment Exchange (Compulsory Notification of Vacancies) Act, 1959Contempt of Court’s Act, 1971-Section 20
High Courts24 Aug 2026Allowed
Santosh Kumar Nanda & Others Vs State Of Odisha & Another
Orissa High Court · (2026) 08 OHC CK 1083
OCS (Pension) Rules, 1992-Rule 14GPF (Odisha) Rules, 1938Constitution of India-Articles 14, 16, 21 & 39(d), 309