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
JUDGMENT DATABASE
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12,30,427 judgments in All Courts · page 806 of 61,522
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
High Courts20 Aug 2026Allowed
Sandesh Kumar Vs Himachal Pradesh University and others
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1202
High Courts20 Aug 2026Dismissed
Pankaj Thakur Vs The State Of H.P. And Others
High Court Of Himachal Pradesh · 2026 INSC 391
Recruitment and Promotion Rules-Rule 11, 18, 9(3), 22, 9(3)(a)
High Courts20 Aug 2026Allowed
Sunil Kumar & another Vs State of Himachal Pradesh & another
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1190
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 438 and 528, 193(9)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(1)(r), 3(1)(s), 15-A, sub-section (11) of section 15A of Chapter IV A, sub-clause (11) of Section 15-A, sub-section (11) of Section 15-AScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Rules, 1995-Rule 17, 7, 7(3), 17(1)
High Courts20 Aug 2026Dismissed
New India Assurance Company Limited & another Vs Satish Kumar Vij
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1189
Code of Civil Procedure-Section 96, 26, Order 7, Rules 1 to 3
High Courts20 Aug 2026Allowed
Kamal Singh Vs State Of H.P. & Ors.
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1188
CCS (CCA) Rules-Rule 10, Sub-rule (7) of Rule 10
High Courts20 Aug 2026Allowed
Dr. Aminul Islam Khan And Ors. Vs The Board Of Trustees For The Port Of Kolkata And Ors.
Calcutta High Court · (2026) 08 CAL CK 1134
Industrial Disputes Act, 1947Government of India (Transaction of Business) Rules, 1961-Para 4, Clause (2)(c)Delegation of Financial Powers Rules (DFPR). 2024
High Courts20 Aug 2026Dismissed
Sipra Dey And Anr. Vs The State Of West Bengal And Ors.
Calcutta High Court · (2026) 08 CAL CK 1133
High Courts20 Aug 2026Allowed
Dr. Aminul Islam Khan & Ors. Vs The Board Of Trustees For The Port Of Kolkata & Ors.
Calcutta High Court · (2026) 08 CAL CK 1102
Industrial Disputes Act, 1947Government of India (Transaction of Business) Rules, 1961-Para 4, Clause (2)(c)Delegation of Financial Powers Rules (DFPR), 2024
High Courts20 Aug 2026Dismissed
Sipra Dey And Anr. Vs The State Of West Bengal And Ors.
Calcutta High Court · (2026) 08 CAL CK 1101
High Courts20 Aug 2026Dismissed
Soumitra Karmakar Vs The State of Tripura
Tripura High Court · (2026) 08 TP CK 0927
Cr.P.C.-Section 374(2), 313NDPS Act, 1985-Section 21(b), U/S-21(b), U/S-25/21(b), 42(2), 52A(2)Probation of Offenders Act
High Courts20 Aug 2026Disposed Of
Sri Krishna Das Vs Tripura University
Tripura High Court · (2026) 08 TP CK 0968
Cadre Recruitment Rules, 2023-Rule 32, Section 32.1Constitution of India-Article 311(1), 14Defence of India Act