High Courts12 Aug 2026Dismissed
Sriram Oram @ Lagada Vs State Of Odisha
Orissa High Court · (2026) 08 OHC CK 1602
I.P.C.-Section 376-D, 506, 34, 353SC&ST (PA) Act-Section 3(1)(xi)POCSO Act-Section 6
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12,31,517 judgments in All Courts · page 921 of 61,576
High Courts12 Aug 2026Disposed Of
Tunu Mundari & Ors. Vs State Of Odisha
Orissa High Court · (2026) 08 OHC CK 1500
BNSS, 2023-Section 483BNS-U/Ss. 191(2)/191(3)/126(2)/115(2)/109 (1)/326(f)/303(2)/190/105
Supreme Court12 Aug 2026Dismissed
Haridas Uttam Jadhwar & Ors. Vs Jaihind Murlidhar Kadam & Ors.
Supreme Court Of India · (2026) 08 SC CK 1405
Hyderabad Tenancy and Agricultural Lands Act, 1950-Section 38(7), 38H, 90, 48, 38, Chapter 1V-A, Chapter V, 38A to 38H, Chapter IV, 48(1), 48(2), 48(7), 38GCode of Civil Procedure-Part IV
High Courts12 Aug 2026Disposed Of
Shri. Arius Nianglang Vs The State Of Meghalaya
Meghalaya High Court · (2026) 08 MEG CK 1356
IPC-Section 302, 326
High Courts12 Aug 2026Allowed
Readyson Rymbai Vs The State Of Meghalaya & Ors.
Meghalaya High Court · (2026) 08 MEG CK 1357
BNSS-Section 528POCSO Act, 2012-Sections 4, 5(j) (ii)/6, 6Cr.P.C.-Section 482
High Courts12 Aug 2026Dismissed
Shri Saem Hussain Vs. State of Meghalaya Represented by the Public Prosecutor
Meghalaya High Court · (2026) 08 MEG CK 1358
BNS-Section 3(5)/109(2)/118(2)/140(1)/308(5)/332(a)/333Arms Act-Section 25/27Foreigners Act-Section 14
High Courts12 Aug 2026Disposed Of
Shri. Leki Rymbai Vs The State of Meghalaya through the Public Prosecutor, The High Court of Meghalaya, At Shillong
Meghalaya High Court · (2026) 08 MEG CK 1359
POCSO Act-Section 6(1)IPC-Section 506
High Courts12 Aug 2026Allowed
Smt. Tesbina Momin Vs The State Of Meghalaya & Ors.
Meghalaya High Court · (2026) 08 MEG CK 1360
High Courts12 Aug 2026Disposed Of
Shri. Bonrojes Marwein 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 1361
IPC-Section 376(f)
High Courts12 Aug 2026Disposed Of
Shri. Treilang Syiem 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 1362
POCSO Act-Section 8
High Courts12 Aug 2026Dismissed
Roshan Lal (deceased) through LRs Vs Birbal and others
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1178
Limitation ActHindu Succession Act, 1956-Section 6Hindu Succession Amendment Act, 2005-Section 6
High Courts12 Aug 2026Dismissed
Om Prakash (Deceased) Through LRs Vs Jagan Nath
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1227
HP Tenancy and Land Reforms ActCode of Civil Procedure, 1908-Section 100, sub-section (5) of Section 100Himachal Pradesh Land Records Manual-Clause 9.8, Para 8.15
High Courts12 Aug 2026Allowed
Ashok Kumar Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1226
IPC-Section 302, 498A and 306Cr.P.C.-Section 154, 313Bharatiya Nagarik Suraksha Sanhita, 2023-Section 481
High Courts12 Aug 2026Dismissed
Veena Devi Vs Prakash Vashisht
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1225
Negotiable Instruments Act-Section 138, 118 and 139, 118 (a), 118, 139Code of Criminal Procedure-Section 313, 437-AConstitution of India-Article 136
High Courts12 Aug 2026Dismissed
Vinay Kumar Vs State Of HP
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1224
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code-Sections 302, 323, 504 & 34, 307Arms Act-Section 25
High Courts12 Aug 2026Allowed
Taman Preet Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1277
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 173Bharatiya Nyaya Sanhita, 2023-Sections 109, 115(2), 324(4), 351(2), 352, 117(2), 3(5)Arms Act-Section 25
High Courts12 Aug 2026Dismissed
United India Insurance Company Ltd. Vs Upinder Kumar & Others.
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1276
Motor Vehicles Act, 1988-Section 173, 166Evidence ActIndian Penal Code-Sections 279, 337 & 338
High Courts12 Aug 2026Dismissed
Smt. Shanta Keithellakpam Vs The State of Manipur
Manipur High Court · (2026) 08 MAN CK 1365
Constitution of India-Article 226AICTE Regulations
High Courts12 Aug 2026Dismissed
Smt. Shanta Keithellakpam Vs The State Of Manipur
Manipur High Court · (2026) 08 MAN CK 1177
Constitution of India-Article 226, 14, 16, 21, 23 & 43AICTE Regulations
High Courts12 Aug 2026Disposed Of
RK Jibanlata Devi Vs The State of Manipur
Manipur High Court · (2026) 08 MAN CK 1364
The High Court of Manipur Officers and Employees Recruitment and Condition of Service (Classification, Control, Appeal and Conduct) Rules, 2020Constitution of India-Article 229, clause (2) of Article 229, 32