High Courts17 Aug 2026Dismissed
Santosh Behera Vs Commissioner, Bhubaneswar Municipal Corporation, Khurda & Anr.
Orissa High Court · (2026) 08 OHC CK 1472
Constitution of India-Article 227
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Search 12,31,248 Indian judgments.
12,31,248 judgments in All Courts · page 861 of 61,563
High Courts17 Aug 2026Dismissed
Suresh Chandra Parija Vs State of Odisha & Ors.
Orissa High Court · (2026) 08 OHC CK 1473
Constitution of India-Articles 226 and 227
High Courts17 Aug 2026Dismissed
Madhab Chandra Barik Vs Odisha Hydro Power Corporation Ltd. & Ors.
Orissa High Court · (2026) 08 OHC CK 1474
Orissa Hydro Power Corporation Officers Service Regulations-Clause 8 and 11, Regulation 2.4.0Electricity Reform Act, 1995Transfer Rules, 1996
High Courts17 Aug 2026Allowed
Kanchan Pradhan Vs State Of Orissa & Ors.
Orissa High Court · (2026) 08 OHC CK 1475
Constitution of India-Articles 14 and 16RTI ActORV Act
High Courts17 Aug 2026Disposed Of
Prasanna Kumar Pati Vs The Chief Executive Officer, TP Central Odisha Distribution Limited & Ors.
Orissa High Court · (2026) 08 OHC CK 1961
Constitution of India-Articles 226 and 227
High Courts17 Aug 2026Disposed Of
Sri Sudhakar Pradhan Vs Mahanadi Coal Fields Limited & Ors.
Orissa High Court · (2026) 08 OHC CK 1476
Constitution of India-Article-226 & 227Indian Penal Code-Sections 341 & 323NDPS Act-Section 20(b)(ii)(C) read with Section 29
High Courts17 Aug 2026Disposed Of
Commando Industrial Security Force Vs The State Of Odisha & Ors.
Orissa High Court · (2026) 08 OHC CK 1477
Constitution of India-Article 19(1)(g)
High Courts17 Aug 2026Allowed
Gourinath Mohapatra Vs State Of Odisha & Ors.
Orissa High Court · (2026) 08 OHC CK 1478
Constitution of India-Article 226OPWD Code, Volume-II-Appendix-IX, Clause 36
High Courts17 Aug 2026Disposed Of
Bryan Khongsdir & Anr. Vs State of Meghalaya & Ors.
Meghalaya High Court · (2026) 08 MEG CK 1341
POCSO Act-Section 5(j)(ii), 6, 4BNSS-Section 528Cr.P.C.-Section 482
High Courts17 Aug 2026Disposed Of
Evarlasting Nongsiej & Anr. Vs The State of Meghalaya & Ors.
Meghalaya High Court · (2026) 08 MEG CK 1340
POCSO Act, 2012-Section 5(j)(ii), 6, 4BNSS-Section 528Cr.P.C.-Section 482
High Courts17 Aug 2026Disposed Of
Shri. Mardap Suchiang Vs The State of Meghalaya & Anr.
Meghalaya High Court · (2026) 08 MEG CK 1354
High Courts17 Aug 2026Disposed Of
Shri. Babul Basil Ali Vs State Of Meghalaya
Meghalaya High Court · (2026) 08 MEG CK 1353
High Courts17 Aug 2026Dismissed
Shri Shariful Islam Vs The State of Meghalaya Represented by The Commissioner & Secretary, Community & Rural Development Government of Meghalaya & Ors.
Meghalaya High Court · (2026) 08 MEG CK 1339
High Courts17 Aug 2026Allowed
Shri. Premjit Konwar Vs Shri. Messingland Sohshang & Ors.
Meghalaya High Court · (2026) 08 MEG CK 1338
High Courts17 Aug 2026Disposed Of
Queen Boruah Gogoi Vs The State of Meghalaya & Anr.
Meghalaya High Court · (2026) 08 MEG CK 1337
High Courts17 Aug 2026Disposed Of
Shri Sanjay A. Sangma Vs Ali Akbar
Meghalaya High Court · (2026) 08 MEG CK 1352
Representation of People Act, 1951-Section 86, 81(3), 83(1) (c), 81(1), 83, 81CPC-Order 7 Rule 11Gauhati High Court Rules-Chapter-VIII-A, Rule 10, Chapter-VIII-A Rule 10, Chapter-VIII-A, 1 of Chapter-VIII-A
High Courts17 Aug 2026Allowed
Shri Babnesh Chadda Vs State Of Himachal Pradesh And Another
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1246
High Courts17 Aug 2026Dismissed
Prem Chand Vs Suresh Kumar
High Court Of Himachal Pradesh · 2025 INSC 606
Constitution of India-Article 227Indian Evidence Act-Section 65Civil Procedure Code, 1908-Section 96
High Courts17 Aug 2026Allowed
Dr. Nivedita Sharma Vs Dr. Y.S. Parmar University of Horticulture and Forestry and another
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1244
Hostel Rules-Clause 14.1.2House Allotment Rules-Rule 3
High Courts17 Aug 2026Disposed Of
Om Chand Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1238
Constitution of India-Articles 14 and 16