JUDGMENT DATABASE

Search 12,31,517 Indian judgments.

12,31,517 judgments in All Courts · page 904 of 61,576

High Courts13 Aug 2026Allowed

Mohammad Jamaluddin @ Jamal Vs The State Of Karnataka

Karnataka High Court · (2026) 08 KAR CK 2074

BNS, 2023-Sections 303(2), 111(2)(b), 111Karnataka Prevention of Cow Slaughter and Cattle Prevention Act, 2020-Sections 4, 5, 12Prevention of Cruelty to Animals Act, 1960-Sections 11(A), 11(D)

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High Courts13 Aug 2026Allowed

Shivunayaka @ Shiva Vs State Of Karnataka

Karnataka High Court · (2026) 08 KAR CK 2073

Code of Criminal Procedure, 1973-Section 439BNSS, 2023-Section 483BNS, 2023-Section 105, 238(b), 240, 351(2), 352 read with Section 3(5), 103(1), 238(a), 239, 3(5), 103

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High Courts13 Aug 2026Allowed

Sri Syed Abrar Vs State By Karnataka & Anr.

Karnataka High Court · (2026) 08 KAR CK 2009

BNS, 2023-Section 126(2), 78(2), 126, 79, 75(2), 3(5)POCSO Act, 2012-Section 12BNSS, 2023-Section 483

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High Courts13 Aug 2026Disposed Of

Mr. Pradeep B N Vs The State Of Karnataka & Anr.

Karnataka High Court · (2026) 08 KAR CK 2008

Code of Criminal Procedure, 1973-Section 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 351(2)

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High Courts13 Aug 2026Dismissed

Farahan Farveen Vs State Of Karnataka & Ors.

Karnataka High Court · (2026) 08 KAR CK 1998

IPC-Sections 363, 366(A), 344, 323, 506, 376(2)(n), 419, 384, 149, 366Prohibition of Child Marriage Act-Sections 9, 10 and 11POCSO Act-Section 6 and 17

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Tribunals and Commissions13 Aug 2026Dismissed

Sukakumar Puvi Kumar Vs Pavitra Vyas & Ors.

National Company Law Appellate Tribunal · (2026) 08 NCLAT CK 1833

Code-Section 12A

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High Courts13 Aug 2026Dismissed

Darasingh@ Niladri Bihari Nag Vs State of Orissa

Orissa High Court · (2026) 08 OHC CK 1957

Code of Criminal Procedure-Section 374, 313, 164IPC-Section 302Evidence Act-Section 8

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High Courts13 Aug 2026Partly Allowed

Pramod Naik & Anr. Vs State Of Orissa

Orissa High Court · (2026) 08 OHC CK 1958

I.P.C.-Section 302, 201, 34Cr.P.C.-Section 164Indian Evidence Act-Section 27

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High Courts13 Aug 2026Dismissed

Kanhu Charan Nahak Vs State of Odisha

Orissa High Court · (2026) 08 OHC CK 1959

IPC-Sections 498-A/304-B, 34, 302, 201Dowry Prohibition Act-Section 4Cr.P.C.-Section 313

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High Courts13 Aug 2026Dismissed

Satrughna Majhi & Anr. Vs State of Orissa

Orissa High Court · (2026) 08 OHC CK 1488

I.P.C.-Section 302/34, 120-B, 302/109

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High Courts13 Aug 2026Partly Allowed

Shakuntala Sahu & Others Vs State Of Odisha

Orissa High Court · (2026) 08 OHC CK 1489

IPC-Sections 302/34, 307/34, 34Cr.P.C.-Section 313

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High Courts13 Aug 2026Allowed

Pitambar Jena & Anr. Vs Gouraga Chandra Jena & Ors.

Orissa High Court · (2026) 08 OHC CK 1490

Constitution of India-Article 226CPC-Order 26, Rule 9, Section 151

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High Courts13 Aug 2026Disposed Of

Seikh Firoz @ Sonu Vs State Of Odisha

Orissa High Court · (2026) 08 OHC CK 1491

BNSS, 2023-Section 483NDPS Act-U/Ss.21(C)/29, Section 37

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High Courts13 Aug 2026Allowed

Sk. Tasip & Ors. Vs State Of Odisha

Orissa High Court · (2026) 08 OHC CK 1593

BNSS, 2023-Section 483BNSS-Section 483BNS-Section 331(4)/ 305

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High Courts13 Aug 2026Disposed Of

Muna @ Likun @ Rajkishor Digal Vs State Of Odisha

Orissa High Court · (2026) 08 OHC CK 1492

BNSS, 2023-Section 483IPC-U/Ss. 395/458/398/ 120-B/ 201/506NDPS Act-Sec. 20(b)(ii)(C)/29, Section 37

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High Courts13 Aug 2026Allowed

Rohan Samal @ Racky & Ors. Vs State Of Odisha

Orissa High Court · (2026) 08 OHC CK 1596

BNSS, 2023-Section 483BNS-Section 127(2), 115(2), 140(4), 308(5), 61(1), 3(5)

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High Courts13 Aug 2026Disposed Of

Prabhat @ Pravat Kumar Naik Vs State Of Odisha

Orissa High Court · (2026) 08 OHC CK 1493

BNSS, 2023-Section 483IPC-Sections 395/397/412ES Act-Sections 3/5

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High Courts13 Aug 2026Dismissed

Devba Pauladsing Girase Vs Kavita Himmatsing Girase & Ors.

Bombay High Court · (2026) 08 BOM CK 1407

Maintenance and Welfare of Parents and Senior Citizens Act, 2007-Section 4, 5, 16, 2Protection of Women from Domestic Violence Act, 2005-Section 12, 29Code of Criminal Procedure, 1973

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High Courts13 Aug 2026Disposed Of

Shri. Maiphel Iawphniaw Vs State Of Meghalaya Through Public Prosecutor & Ors.

Meghalaya High Court · (2026) 08 MEG CK 1367

BNSS, 2023-Section 483POCSO Act-Section 5(j)(ii)/6

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High Courts13 Aug 2026Disposed Of

M/s Triveni Constructions Vs Union of India & Ors.

Meghalaya High Court · (2026) 08 MEG CK 1366

Arbitration and Conciliation Act, 1996-Section 11(6), 11(8), 12(1)

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