High Courts17 Aug 2026Allowed
Bishnukant Yadav Vs The State of Bihar
Patna High Court · (2026) 08 PAT CK 1697
Indian Penal Code-Section 409Code of Criminal Procedure-Section 482, 156(1), 155(2)Constitution of India-Article 226
JUDGMENT DATABASE
Search 12,31,248 Indian judgments.
12,31,248 judgments in All Courts · page 860 of 61,563
High Courts17 Aug 2026Allowed
Baikunth Nath Singh Vs The State Of Bihar
Patna High Court · (2026) 08 PAT CK 1701
Cr.P.C.-Section 239, Chapter XIV, 482, 156(1), 155(2)IPC-Section 420, 409Constitution of India-Article 226
High Courts17 Aug 2026Allowed
Manisha Sharma @ Manisha Kumari & Anr. Vs The State Of Bihar & Anr.
Patna High Court · (2026) 08 PAT CK 1706
Code of Criminal Procedure-Section 482, Chapter XIV, 156(1), 155(2)IPC-sections 323, 379, 504, 498A, 354/34Constitution of India-Article 226
High Courts17 Aug 2026Allowed
Md. Kaish @ Mu. Kaish & Ors. Vs The State Of Bihar & Anr.
Patna High Court · (2026) 08 PAT CK 1716
Indian Penal Code-Sections 420, 467, 471 and 120-B, 467 and 471Cr.P.C.-Section 202, 482, 156(1), 155(2)Right to Information Act
High Courts17 Aug 2026Allowed
Sudhir Prasad Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1717
Code of Criminal Procedure-Section 482, 156(1), 155(2)IPC-Section 406, 420Constitution of India-Article 226
High Courts17 Aug 2026Disposed Of
Mr. H. K. Naveen Kumar Vs Mr. Krishna Murthy
Karnataka High Court · (2026) 08 KAR CK 1999
Code of Criminal Procedure, 1973-Section 378(4), 372, sub-section (4) of Section 378Negotiable Instruments Act-Section 138
High Courts17 Aug 2026Disposed Of
Dhanurjaya Bindhani Vs State Of Odisha
Orissa High Court · (2026) 08 OHC CK 1462
BNSS, 2023-Section 483IPC-Ss. 302/201/34
High Courts17 Aug 2026Disposed Of
Pratap Behera & Ors. Vs State of Odisha
Orissa High Court · (2026) 08 OHC CK 1463
BNSS, 2023-Section 483BNS-Sections 109, 103(1), 3(5), 61(2)
High Courts17 Aug 2026Disposed Of
Trilochan Sahoo & Ors. Vs State of Odisha
Orissa High Court · (2026) 08 OHC CK 1464
BNSS, 2023-Section 483NDPS Act-U/S.21(c)/29, Section 37
High Courts17 Aug 2026Allowed
Chiranjibi @ Chiranjibe Beero & Anr. Vs State of Odisha
Orissa High Court · (2026) 08 OHC CK 1954
BNSS, 2023-Section 483, Sec.47NDPS Act-Section 20(b)(ii)(C), 25, 29
High Courts17 Aug 2026Disposed Of
Aamir Khan & Anr. Vs State Of Odisha
Orissa High Court · (2026) 08 OHC CK 1465
BNSS, 2023-Section 483IPC-U/S. 147/ 148/ 307/ 341/ 323/326/ 506/ 302/ 120-B/ 149Arms Act-Sec.25/27
High Courts17 Aug 2026Disposed Of
Karnat Keshari Das Vs State Of Odisha
Orissa High Court · (2026) 08 OHC CK 1466
BNSS-Section 483, Sec.480(6)BNS, 2023-Sections 319(2), 318(4), 336(2), 338, 342, 351(1), 3(5), U/S.269
High Courts17 Aug 2026Disposed Of
Sudhansu Sekhar Nayak Vs State Of Odisha
Orissa High Court · (2026) 08 OHC CK 1467
Cr.P.C., 1973-Section 401I.P.C.-Section 307
High Courts17 Aug 2026Allowed
Basanta Kumar Pal Vs State Of Orissa
Orissa High Court · (2026) 08 OHC CK 1955
Code of Criminal Procedure, 1973-Section 401, 397, 428, 313, 342Indian Penal Code-Section 454, 380, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 351
High Courts17 Aug 2026Allowed
Shruti Pattanayak Vs Subhransu Kumar Mohanty
Orissa High Court · (2026) 08 OHC CK 1956
Code of Civil Procedure-Section 24Orissa High Court Video Conferencing for Courts Rules, 2020
High Courts17 Aug 2026Dismissed
State Of Odisha & Ors. Vs Mukunda Prasad Mallick
Orissa High Court · 2025 INSC 998
Odisha Group-B, Group-C and Group-D Posts (Repealed and Special Provisions) Rules, 2022-Rule 4
High Courts17 Aug 2026Dismissed
General Manager and Disciplinary Authority, Discipline Management Hub (East), S.B.I., West Bengal Vs Gayatri Jena
Orissa High Court · (2026) 08 OHC CK 1584
SBI Officers’ Service Rules, 1992-Rule 68(3), 68Government of India Act, 1935-Section 240(3)Constitution of India-Article 311(2)
High Courts17 Aug 2026Allowed
Adwaita Prasad Mallik Vs State Of Odisha & Ors.
Orissa High Court · (2026) 08 OHC CK 1469
Constitution of India-Article 226, 227Prevention of Corruption Act-Section 13(2), 13(1)(a)Indian Penal Code-Sections 409/120-B
High Courts17 Aug 2026Dismissed
Mano Ranjita Behera Vs The State Of Odisha & Ors.
Orissa High Court · (2026) 08 OHC CK 1470
Constitution of India-Articles 226 and 227Public Premises (Eviction of Unauthorised Occupants) Act, 971
High Courts17 Aug 2026Disposed Of
Mihir Kumar Satpathy Vs Managing Director, H.A.L & Ors.
Orissa High Court · (2026) 08 OHC CK 1471
Constitution of India-Article-226 & 227Conduct, Discipline and Appeal Rules, 1984-Rule-23