High Courts20 Aug 2026Allowed
Gopal Sao Vs State Of Bihar & Anr.
Patna High Court · (2026) 08 PAT CK 1739
Indian Penal Code-Section 498(A), 498ACr.P.C.-Section 156(3)
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12,30,071 judgments in All Courts · page 795 of 61,504
Tribunals and Commissions20 Aug 2026Allowed
M/S. Espin Infosystems Private Limited Vs The Registrar Of Companies & Anr.
National Company Law Appellate Tribunal · (2026) 08 NCLAT CK 1829
Companies Act-Section 252 (3), 252
High Courts20 Aug 2026Disposed Of
Shersingh Yadav Vs State Of Odisha
Orissa High Court · (2026) 08 OHC CK 1911
BNSS, 2023-Section 483NDPS Act-Section 20(b)(ii)(C), 37Constitution of India-Article 21
High Courts20 Aug 2026Disposed Of
Haladhar Nayak Vs State Of Orissa
Orissa High Court · (2026) 08 OHC CK 1912
BNSS, 2023-Section 483BNS-Section 318(2)/318(3)/318(4)
High Courts20 Aug 2026Disposed Of
Bhagwan Bhimrao Burkul & Anr. Vs State Of Odisha
Orissa High Court · (2026) 08 OHC CK 1915
BNSS, 2023-Section 483, Sec.47NDPS Act-U/S. 20(b)(ii)(C), Sec.37Constitution of India-Article 22(1), 22
High Courts20 Aug 2026Disposed Of
Aswini Kumar Patra @ Patro & Anr. Vs State Of Odisha
Orissa High Court · (2026) 08 OHC CK 1916
BNSS, 2023-Section 483, U/S.483BNS-U/Ss.103(1)/3(5)
High Courts20 Aug 2026Partially allowed
Bibhisen Kirsani @ Bibhisen Krisani & Ors. Vs State Of Odisha
Orissa High Court · (2026) 08 OHC CK 1571
BNSS, 2023-Section 483NDPS Act-Sections 20(b)(ii)(C)/29, Sec. 37
High Courts20 Aug 2026Disposed Of
Dr. Labangalata Bisoi Vs State of Odisha & Anr.
Orissa High Court · 2024 INSC 906
Odisha High Court Order, 1948-Article 4Letters Patent constituting the High Court of Judicature at Patna-Clause 10Rules of the High Court of Odisha, 1948-Rule 6 of Chapter-III, 2 of Chapter-VIII
High Courts20 Aug 2026Allowed
Ashish Kumar Das & Anr. Vs State Of Odisha
Orissa High Court · (2026) 08 OHC CK 1572
BNSS, 2023-Section 483BNS-Section 318(4), 336(3), 61(2), 3(5)IT Act-Section 66-D
High Courts20 Aug 2026Disposed of
Saroj Kumar Pradhan @ Saroj Padhan @ Sanoj Padhan & Anr. Vs State of Odisha
Orissa High Court · (2026) 08 OHC CK 1577
BNSS-Section 483BNS-Section 317(2), 318(4), 61(2), 3(5)IT Act-Sec. 66(C), Sec. 66(D)
High Courts20 Aug 2026Disposed of
Mutura @ Umesh Ch. Sahoo & Anr. Vs State Of Odisha
Orissa High Court · (2026) 08 OHC CK 1573
BNSS-Section 483BNS-Section 331(4), 310(2)
High Courts20 Aug 2026Allowed
Dipanjali Jena Vs Soumya Ranjan Padhiary
Orissa High Court · (2026) 08 OHC CK 1934
Code of Civil Procedure-Section 24Orissa High Court Video Conferencing for Courts Rules, 2020
High Courts20 Aug 2026Allowed
Himanshu Sekhar Das Vs State Of Odisha & Ors.
Orissa High Court · (2026) 08 OHC CK 1578
Constitution of India-Articles 226 and 227
High Courts20 Aug 2026Allowed
Yuvraj Paswan & Ors. Vs State of Odisha
Orissa High Court · (2026) 08 OHC CK 1579
BNSS, 2023-Section 483BNS-U/Ss.103(1)/238(a)/140(1)(2)(3)/61(2)
High Courts20 Aug 2026Allowed
Babu Maharana & Ors. Vs State Of Odisha
Orissa High Court · (2026) 08 OHC CK 1580
BNSS, 2023-Section 483BNS-Sections 309(6)/61(2)Arms Act-Sec. 25/27
High Courts20 Aug 2026Allowed
Shri Jhonry Chyne And Smti.XXX Vs State Of Meghalaya And Smti.Medalin Nongsiej
Meghalaya High Court · (2026) 08 MEG CK 1323
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC, 1860-Section 506, 375(a), 375(sixthly), 376(2)(j)(n), 376(3)POCSO Act, 2012-Section 5(i), 6, 3(a), 5(l)
High Courts20 Aug 2026Disposed Of
Shri. Rangdondor Lyngdoh Vs State of Meghalaya
Meghalaya High Court · (2026) 08 MEG CK 1322
POCSO Act-Section 7IPC-Section 448
High Courts20 Aug 2026Disposed Of
Shri Jemson Ch. Marak, Shri Rajen A. Sangma, Smt. Demitha Ch. Marak, Shri Baljeng M. Sangma, Smti Mijinna Ch. Marak Vs The Garo Hills Autonomous District Council, The Chief Executive Member, The Deputy Chief Executive Member, Shri Clason T. Sangma, Smti Noe Ch. Marak
Meghalaya High Court · (2026) 08 MEG CK 1321
The Garo Hills Autonomous District (Social Customs and Usages) Validating Act, 1958the Regulation-Section-8 (2)
High Courts20 Aug 2026Disposed Of
Smti Banisha Judista Mary Marngar Vs State Of Meghalaya
Meghalaya High Court · (2026) 08 MEG CK 1320
High Courts20 Aug 2026Dismissed
Bharat Bhushan Sood Vs Dhananjay Sood & Others
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1192
Constitution of India-Article 227CPC-Order VI Rule 17, 6 Rule 17Amendment Act 46 of 1999