High Courts21 Aug 2026Allowed
Bharat Singh Vs State Of Bihar & Anr.
Patna High Court · (2026) 08 PAT CK 1725
I.P.C.-Section 406Negotiable Instrument Act-Section 138, proviso (b) and (c) of Section 138, 142(1)(b), 139, 142
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 786 of 61,517
High Courts21 Aug 2026Disposed Of
Ritesh Choudhary @ Ritesh Kumar Choudhary Vs The State Of Bihar
Patna High Court · 2025 INSC 800
Indian Penal Code-Section 365, 364A, 302, 201, 120 B, 34, 363, 304 A, 120-B, 364-ACode of Criminal Procedure-Section 161, 313, 164, 162, 65(B)Indian Evidence Act-Section 65 B, 25, 26, 27
High Courts21 Aug 2026
Usha Devi Vs Harish Kumar & Ors.
Patna High Court · (2026) 08 PAT CK 1738
Specific Relief Act, 1963-Section 16, 16(c), 20Limitation Act, 1963-Article 54Transfer of Property Act-Section 54
High Courts21 Aug 2026Dismissed
Pinki Devi @ Pinki Singh & Anr. Vs The State Of Bihar & Ors.
Patna High Court · 2026 INSC 308
Bihar Panchayat Raj Act, 2006-Section 44(3)(vii), 44, 44(3)(i), 44(3), 70(4)
High Courts21 Aug 2026Allowed
Sajil Sanu & Anr. Vs State of Odisha
Orissa High Court · (2026) 08 OHC CK 1906
BNSS, 2023-Section 483NDPS Act-Section 20(b)(ii)(B), 27(b), 20(b)(ii)(A)
High Courts21 Aug 2026Disposed of
The Best Book Store, Bhubaneswar Vs Academic Heights Public School, Keonjhar & Ors.
Orissa High Court · (2026) 08 OHC CK 1570
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Cr.P.C.Negotiable Instruments Act, 1881-Section 138, 145
High Courts21 Aug 2026Dismissed
Mrutyunjay Jena Vs Shiba Narayan Jena
Orissa High Court · (2026) 08 OHC CK 1907
Constitution of India-Article 227C.P.C.-Order XXXIX Rules 1 and 2, XXXIX Rule 7, XXXIX Rule 4
High Courts21 Aug 2026Dismissed
Padma Charan Mohanty Vs Baishnab Charan Mohanty & Ors.
Orissa High Court · (2026) 08 OHC CK 1908
Constitution of India-Article 227Code of Civil Procedure, 1908-Order 18 Rule 17, 18 Rule 4, Section 151, XVIII Rule 17Evidence Act-Section 165
High Courts21 Aug 2026Dismissed
Mirza Harishali Baig Vs State Of Orissa & Anr.
Orissa High Court · (2026) 08 OHC CK 1909
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Payment and Settlement Systems Act, 2007-Section 25(C), 25 (1) (C), 25, 25(1) C, 25(1) D, 25(1)(c)Companies Act 1956
High Courts21 Aug 2026Disposed of
Anshuman Santra Vs State Of Odisha & Anr.
Orissa High Court · (2026) 08 OHC CK 1569
Code of Criminal Procedure, 1973-Section 482, 156(1), 155(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 215(1)(b), 222, 155(2)Bharatiya Nyaya Sanhita, 2023-Sections 351(3), 246, 356(2), 318(2), 351(2)
High Courts21 Aug 2026Dismissed
Biswanath Patra @ Patro & Ors. Vs State of Odisha & Ors.
Orissa High Court · (2026) 08 OHC CK 1910
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Sections 120-B, 302, 109 and 34, 302/34, 302/120-B, 302/109, 120-B/302/109/34, 120-81302/109134Arms Act, 1959-25 & 27
High Courts21 Aug 2026Allowed
Bicky Ranjan Nayak Vs Susana Behari
Orissa High Court · (2026) 08 OHC CK 1913
Code of Criminal Procedure-Section 482Bharatiya Nagarik Surakshya Sanhita (BNSS), 2023-Section 528Indian Penal Code-Sections 294, 341, 506, 509
High Courts21 Aug 2026Allowed
Debi Prasad Dash Vs State Of Odisha (Vigilance)
Orissa High Court · (2026) 08 OHC CK 1914
Code of Criminal Procedure-Section 482, 227, 161, 164, 239Bharatiya Nagarik Surakshya Sanhita (BNSS), 2023-Section 528IPC-Section 419, 384, 506, 34, 161
High Courts21 Aug 2026Disposed Of
Sakil Khan Vs State Of Odisha
Orissa High Court · (2026) 08 OHC CK 1918
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 483(3)Bharatiya Nyaya Sanhita, 2023-Sections 303(2), 317(2), 126(2), 115(2), 118(1), 132, 109(1), 111(2)(b) and 3(5)Prevention of Cruelty to Animals Act, 1960-Section 11(1)(d)
High Courts21 Aug 2026Dismissed
Sanvie Retail Private Ltd., Kolkata Vs State Of Odisha & Anr.
Orissa High Court · (2026) 08 OHC CK 1920
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Criminal Procedure Code, 1973-Section 482, 205(1), 205Negotiable Instruments Act-Section 138, 142
High Courts21 Aug 2026Dismissed
Durgadatta Sasani @ Jani Vs State Of Odisha
Orissa High Court · 2026 INSC 134
Bharatiya Nagarik Surakshya Sanhita (BNSS), 2023-Section 528Code of Criminal Procedure-Section 482IPC-Sections 468, 471, 420, 506 and 419
High Courts21 Aug 2026Allowed
Bijayananda Panda Vs State of Odisha & Ors.
Orissa High Court · (2026) 08 OHC CK 1923
Code of Criminal Procedure-Section 482, 173(8), 161Bharatiya Nagarik Surakshya Sanhita (BNSS), 2023-Section 528I.P.C., 1860-Sections 420, 265, 406, 120B, 465, 120(B)
High Courts21 Aug 2026Dismissed
Rajesh Kumar Mohapatra & Ors. Vs State of Odisha
Orissa High Court · (2026) 08 OHC CK 1924
Code of Criminal Procedure-Section 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, - 230, 262, 173, 180, sub section (3) of section 180, 193, sub section (7) of section 193, sub-section (6) of section 193, 183, Section-262, 262(1), Sub-Section (1) of Seetion-262, - 262(1), Sub-section (1) of Section 262Bharatiya Nyaya Sanhita, 2023-Sections 303(2), 3(5)
High Courts21 Aug 2026Allowed
Avilash Mahananda Vs Ramesh Kumar Kejriwal & Ors.
Orissa High Court · (2026) 08 OHC CK 1925
Code of Civil Procedure, 1908-Section 115, Order VII Rule 11, VII Rule 11(d), 151Orissa Land Reforms Act, 1960-Section 22, 67, 22(1), 3Regulation II of 1956
High Courts21 Aug 2026Allowed
Dusmanta Nayak & Anr. Vs Gagan Charan Rout & Ors.
Orissa High Court · (2026) 08 OHC CK 1926
Code of Civil Procedure, 1908-Order-47, Rule-l