Tribunals and Commissions18 Aug 2026Allowed
Maharashtra Seamless Limited Vs S. Hari Prasad & Ors.
National Company Law Appellate Tribunal · (2026) 08 NCLAT CK 1828
Code-Sec. 31
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 841 of 61,517
High Courts18 Aug 2026Disposed Of
Manish Ranjan Naik Vs State Of Odisha & Ors.
Orissa High Court · (2026) 08 OHC CK 1450
Constitution of India-Article 226 and 227
High Courts18 Aug 2026Disposed of
Mamta Patua @ Mamata & Anr. Vs State of Odisha
Orissa High Court · (2026) 08 OHC CK 1583
BNSS, 2023-Section 483BNS-U/Ss.140(3)/140 (4)/142/115(2)/103(1)/117(3)/61(2)(a)
High Courts18 Aug 2026Disposed of
Sonia Golary @ Jetia @ Sania Golary & Anr. Vs State of Orissa
Orissa High Court · (2026) 08 OHC CK 1582
BNSS, 2023-Section 483NDPS Act-Section 20(b)(ii)(C), 27-A, 29, 37
High Courts18 Aug 2026Disposed Of
Panchu Samal & Anr. Vs State Of Odisha
Orissa High Court · (2026) 08 OHC CK 1451
BNSS, 2023-Section 483BNS-Section 126(2), 115 (2), 117, 329(4), 296(b), 74, 76, 109(1), 351(2), 3(5), 109
High Courts18 Aug 2026Disposed Of
Himansu Sekhar Behura Vs State Of Odisha
Orissa High Court · (2026) 08 OHC CK 1452
BNSS, 2023-Section 483OPID ActIPC-U/Ss.420/467/468/471/120-B, U/S.467
High Courts18 Aug 2026Allowed
Bidya @ Bidyadhar Jena & Ors. Vs State of Odisha
Orissa High Court · (2026) 08 OHC CK 1453
BNSS, 2023-Section 483BNS-Section 61(2), 115(2), 118(2), 109, 312Arms Act-Section 25, 27
High Courts18 Aug 2026Disposed Of
Kuber Nag Vs State Of Odisha
Orissa High Court · (2026) 08 OHC CK 1454
BNSS-Section 483BNS-Sections 318(4)/319(2)/336(3)IT Act-Sec.66-D
High Courts18 Aug 2026Allowed
Balia Marandi Vs State Of Orissa & Anr.
Orissa High Court · (2026) 08 OHC CK 1455
Juvenile Justice (Care and Protection of Children) Act, 2015-Section 101(5)IPC-Section 376(AB)POCSO Act-Section 6
High Courts18 Aug 2026Allowed
Bhabani Shankar Nath @ Kalia Vs State of Odisha & Anr.
Orissa High Court · (2026) 08 OHC CK 1456
Scheduled Caste & Scheduled Tribe (Prevention of Atrocities) Act, 1989-Section 14-(A)(2), 14-A, 3(2)(v)IPC-Sections 302, 216, 201, 120(B), 34Arms Act-Sections 25, 27
High Courts18 Aug 2026Dismissed
Jitu @ Jitendra Sahu @ Jitendra Kumar Sahu Vs State Of Odisha
Orissa High Court · (2026) 08 OHC CK 1442
BNSS, 2023-Section 442, 438BNS-Sections 103(1)/3(5), 61(2)BSA-Section 9, 104
High Courts18 Aug 2026Disposed Of
Muralidhar Das Vs State of Odisha
Orissa High Court · (2026) 08 OHC CK 1457
Code of Criminal Procedure, 1973-Section 401, 482IPC-Sections 324, 323, 326, 323 and 326, 324 of the IPCProbation of Offenders Act, 1985
High Courts18 Aug 2026Disposed Of
Upi @ Upendra Das Vs State of Orissa
Orissa High Court · (2026) 08 OHC CK 1458
Cr.P.C.-Section 397, 401, 357, 428IPC-Section 326, 341, 324
High Courts18 Aug 2026Allowed
Mukunda Naik Vs State Of Odisha
Orissa High Court · (2026) 08 OHC CK 1459
BNSS, 2023-U/Ss. 438/442Juvenile Justice (Care and Protection of Children) Act, 2015-Sec. 102, Sec. 12BNS-U/Ss. 191(2)/191(3)/103(1)/61(2)/190
High Courts18 Aug 2026Disposed Of
Namrata Samal Vs Sanjit Kumar Pradhan
Orissa High Court · (2026) 08 OHC CK 1460
Hindu Marriage Act, 1955-Section 13 (1)Orissa High Court Video Conferencing for Courts Rules, 2020
High Courts18 Aug 2026Allowed
Geetanjali Majhi Vs The Registrar General, Orissa High Court, Cuttack & Anr.
Orissa High Court · (2026) 08 OHC CK 1960
Constitution of India-Article 226Orissa Superior Judicial Service Rules, 2007Orissa Judicial Service Rules, 2007
High Courts18 Aug 2026Allowed
Prasanna Kumar Behera Vs State of Odisha and others
Orissa High Court · (2026) 08 OHC CK 1461
Constitution of India-Article 226 & 227
High Courts18 Aug 2026Allowed
Nahushraj S/o Ashok Sonawane & Ors. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 1408
Indian Penal Code-Sections 498-A, 323, 504, 506 read with Section 34, 109, 503, 107Cr.P.C.-Section 164, 482
High Courts18 Aug 2026Disposed Of
Tusharllang Sohshang & Anr. Vs The State Of Meghalaya & Anr.
Meghalaya High Court · (2026) 08 MEG CK 1344
POCSO Act-Section 5(j)(ii), 6, 4 and 6BNSS-Section 528Cr.P.C.-Section 482
High Courts18 Aug 2026Disposed Of
Shri. Petro Chemical Mercantile Private Limited Vs The State Of Meghalaya & Ors.
Meghalaya High Court · (2026) 08 MEG CK 1343
Companies Act, 1956Meghalaya GST Act, 2017-Section 29(2) (e)