High Courts19 Aug 2026Allowed
Sanjib Kumar Bala Vs Union Of India & Ors.
Orissa High Court · (2026) 08 OHC CK 1444
Constitution of India-Article 226
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Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 823 of 61,517
High Courts19 Aug 2026Allowed
Amiya Mohan Dash Vs Apana Tripathy
Orissa High Court · (2026) 08 OHC CK 1445
Orissa High Court Video Conferencing for Courts Rules, 2020
High Courts19 Aug 2026Disposed Of
Debabrata Sahoo Vs State of Odisha & Anr.
Orissa High Court · (2026) 08 OHC CK 1446
Constitution of India-Article-226 & 227OCS (RA) Rules, 1990OCS (RA) Rules, 2020
High Courts19 Aug 2026Disposed Of
Manoj Kumar Barik Vs State Of Odisha & Ors.
Orissa High Court · (2026) 08 OHC CK 1447
Indian Contract Act, 1872-Section 56Import Trade Control Order No. 2-ITC/48-Clause 1, (v) of paragraph (a)
High Courts19 Aug 2026Disposed Of
Yasobanta Patra Vs Ananya Jena
Orissa High Court · (2026) 08 OHC CK 1448
Hindu Marriage Act, 1955-Section 13(1)Orissa High Court Video Conferencing for Courts Rules, 2020
High Courts19 Aug 2026Disposed Of
Kapileswar Sahoo Vs State Of Odisha & Others
Orissa High Court · (2026) 08 OHC CK 1449
Constitution of India-Article-226 & 227Odisha Service Code-Rule-71(a )
High Courts19 Aug 2026Partly Allowed
Anita d/o Parshuram More Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 1410
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981-Rules 8(1)(b) and 9(1)
High Courts19 Aug 2026Disposed Of
Shri. Winlyroi Sungoh Vs State Of Meghalaya Represented By The Public Prosecutor, Government Of Meghalaya
Meghalaya High Court · (2026) 08 MEG CK 1319
IPC-Section 376, 302
High Courts19 Aug 2026Disposed Of
State Of Meghalaya, Represented By The Public Prosecutor Vs Shri. Kial Bhoi, Son Of Shri. Siril Muiai, Resident Of Mukroh Pohtriang Village, Laskein Block, West Jaintia Hills District, Meghalaya - 793150
Meghalaya High Court · (2026) 08 MEG CK 1318
IPC-Section 326 and 302
High Courts19 Aug 2026Disposed Of
Shri. Hasdingwell Lyngdoh Vs State Of Meghalaya Through The Commissioner & Secretary To The Government Of Meghalaya, Department Of Home (Police), Civil Secretariat, Shillong.
Meghalaya High Court · (2026) 08 MEG CK 1328
POCSO Act-Section 6, 10IPC-Section 506 Part-I
High Courts19 Aug 2026Disposed Of
Shri. Bunlangki Sukhlain Vs M/s Shree Cement Ltd.
Meghalaya High Court · (2026) 08 MEG CK 1327
High Courts19 Aug 2026Allowed
Suchi Dhawan Vs State of H.P.
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1187
Indian Penal Code-Section 420Prevention of Corruption Act, 1988-Section 7, 13(1)(d), 13(1)(d)(ii), 13(2), 19Code of Criminal Procedure-Section 313, 437-A
High Courts19 Aug 2026Allowed
Virender Sharma Vs State of Himachal Pradesh and Ors.
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1186
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 186, 189, 44, 172 to 188, 193 to 196, 199, 200, 205 to 211, 228, 463, 471, 475, 476, 195-A, 353Indian Evidence Act-Section 65B
High Courts19 Aug 2026Allowed
Roshan Lal Vs State of Himachal Pradesh and others
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1185
Constitution of India-Article 311, Clause (2), (1)CCS (CCA) Rules-Rule 14, 15, Chapter V, 11, Part VI
High Courts19 Aug 2026Disposed Of
Nikita Kanwar Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1184
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 173, 480, First proviso to Section 480Bharatiya Nyaya Sanhita, 2023-Sections 103 & 61(2)Constitution of India-Article 21
High Courts19 Aug 2026Dismissed
Sanjay Kumar Vs State Of H.P. & Anr.
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1183
R&P Rules of 1973
High Courts19 Aug 2026Allowed
Rolta Infrastructure And Technology Services Pvt Ltd Vs Department Of Information Technology And Electronics Government Of West Bengal
Calcutta High Court · (2026) 08 CAL CK 1132
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 9, 11, 11(6-A), 16, 12(1), 12(5), Fourth ScheduleSARFAESI ActWest Bengal Public Land (Eviction of Unauthorised Occupants) Act, 1962-Section 3(1)
High Courts19 Aug 2026Disposed Of
IMC Limited & Anr. Vs. Board of Major Port Authority of Syama Prasad Mookherjee Port, Kolkata & Ors.
Calcutta High Court · (2026) 08 CAL CK 1131
Public Premises (Eviction of Unauthorized Occupants) Act, 1971-Section 7, 4, 5 and 7, sub-section (1), sub-section (1A), sub-section (1B), sub-clause (ii) of clause (b) of sub-section (2) of section 4, sub-section (2), sub-section (2A), sub-section (3), sub-section (4), 8, 2(g), 5, 4 and 5Constitution of India-Article 226Interest Act, 1978
High Courts19 Aug 2026Disposed Of
IMC Limited & Anr. Vs Board of Major Port Authority of Syama Prasad Mookherjee Port, Kolkata & Ors.
Calcutta High Court · (2026) 08 CAL CK 1117
Public Premises (Eviction of Unauthorized Occupants) Act, 1971-Section 7, 4, 5 and 7, sub-section (1), sub-section (1A), sub-section (1B), sub-clause (ii) of clause (b) of sub-section (2) of section 4, sub-section (2), sub-section (2A), sub-section (3), sub-section (4), 8, 2(g), 5, 4 and 5Constitution of India-Article 226, 12Interest Act, 1978
High Courts19 Aug 2026Allowed
Rolta Infrastructure And Technology Services Pvt Ltd Vs Department Of Information Technology And Electronics Government Of West Bengal
Calcutta High Court · (2026) 08 CAL CK 1116
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 9, 11, 11(6-A), 16, 12(1), 12(5), Fourth ScheduleSARFAESI ActWest Bengal Public Land (Eviction of Unauthorised Occupants) Act, 1962-Section 3(1)