High Courts11 Aug 2026Disposed Of
Harihara Mohanty Vs State Of Odisha
Orissa High Court · (2026) 08 OHC CK 1505
BNSS-Section 483IPC-Sections 302, 323, 326, 307, 120-B, 325, 34Arms Act-Sec. 25, 27
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12,30,712 judgments in All Courts · page 929 of 61,536
High Courts11 Aug 2026Disposed Of
Prasad Ganta Vs State Of Odisha
Orissa High Court · (2026) 08 OHC CK 1506
BNSS-Section 483, Sec. 47NDPS Act-U/Ss. 20(b)(ii)(C)/25/29, Sec. 37Constitution of India-Article 22(1)
High Courts11 Aug 2026Disposed Of
Jayprakash Barik Vs State of Odisha
Orissa High Court · (2026) 08 OHC CK 1507
BNSS, 2023-Section 483, 35(3)BNS-Section 318(4), 317(2), 61(2)IT Act-Section 66(C), 66(D)
High Courts11 Aug 2026Disposed Of
Sultan Singh Vs State of Odisha
Orissa High Court · (2026) 08 OHC CK 1508
BNSS, 2023-Section 483BNS-U/Ss.310(2)/61(2)
High Courts11 Aug 2026Disposed Of
Karunakar Kabi Vs State Of Orissa
Orissa High Court · (2026) 08 OHC CK 1509
BNSS, 2023-Section 483, Sec. 47BNS-U/Ss.85/ 115(2)/ 331(7)/109(1)/124(2)/351(3)/33(5)DP Act-Section 4
High Courts11 Aug 2026Disposed Of
Rahul @ Anil Rout & Anr. Vs State of Odisha
Orissa High Court · (2026) 08 OHC CK 1510
BNSS, 2023-Section 483NDPS Act-U/Ss. 20(b)(ii)(C), 25, 29, Sec. 37
High Courts11 Aug 2026Allowed
Naba @ Nabakishore Sethy & Anr. Vs State of Odisha
Orissa High Court · (2026) 08 OHC CK 1511
BNSS, 2023-Section 483, Sec. 480BNS, 2023-U/Ss. 191(2)/191(3)/103/190, Section 269
High Courts11 Aug 2026Disposed Of
Mahendra Patra Vs State Of Odisha
Orissa High Court · (2026) 08 OHC CK 1512
BNSS, 2023-Section 483NDPS Act-U/Ss.20(b)(ii)(C), Sec.37
High Courts11 Aug 2026Partly Allowed
Pralhad S/o. Sadu Karwar & Ors. Vs Chandrakant S/o. Shripati Chaure & Ors.
Bombay High Court · (2026) 08 BOM CK 1428
Code of Civil Procedure-Order 26, XXI Rule 32, Sections 47, 51, XXVI, 21 Rule 11, 21 Rule 32, XXI Rule 32(1), 58
High Courts11 Aug 2026Disposed Of
Shri Mansan Manik Syiem Vs The Khasi Hills Autonomous District Council & Ors.
Meghalaya High Court · (2026) 08 MEG CK 1378
Khasi Hills Autonomous District (Appointment and Succession of Syiem, Deputy Syiem, Electors and Rangbah Shnong of Mylliem Syiemship) Act, 2007-Section 1, 4, 5, 7, 8, 8(1), 9, 9(1), 25, 26Constitution of India-Article 244(1), Sixth ScheduleGeneral Clauses Act-Section 16
High Courts11 Aug 2026Disposed Of
Sri. Tyngshain Nongkhlaw Vs State of Meghalaya & Anr.
Meghalaya High Court · (2026) 08 MEG CK 1377
IPC-Sections 307/326/34
High Courts11 Aug 2026Disposed Of
Sri. Tyngshain Nongkhlaw Vs State Of Meghalaya & Anr.
Meghalaya High Court · (2026) 08 MEG CK 1376
IPC-Sections 307/326/34
High Courts11 Aug 2026Disposed Of
Welcome Thongni Vs The State Of Meghalaya & Ors.
Meghalaya High Court · (2026) 08 MEG CK 1375
POCSO Act-Section 5(n), 6, 5, 7, 9, 29 and 30, 3, 29Cr.P.C.-Section 357A, 161 and 164, 164POCSO Rules, 2020-Rule 9(2)
High Courts11 Aug 2026Allowed
Shri Elrick Bareh Vs State of Meghalaya & Ors.
Meghalaya High Court · (2026) 08 MEG CK 1374
Cr.P.C.-Section 482POCSO Act, 2012-u/s 5(j)(ii)/5(l)/6, Section 5(j)(ii)/5(l)/6BNSS-Section 528
High Courts11 Aug 2026Allowed
Ghanshayam Dass (deceased) through LRs Vs Kulwant Singh & Ors.
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1275
Sikh Gurudwara Act, 1925-Section 29Code of Civil Procedure-Section 151, Order 7, 47 Rule 1
High Courts11 Aug 2026Disposed Of
Master Advik Thakur Vs Union of India & Ors.
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1274
High Courts11 Aug 2026Disposed Of
M/s Brajesh Stone Crusher Vs State of Himachal Pradesh & Anr.
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1273
Himachal Pradesh Electricity (Duty) Act 2009-Section 11(2), 3, 3(1), 3(1)(v)(c), 11Constitution of India-Article 14, Entry 38 in Concurrent List-III of VII Schedule, 19(1)(g), 19(l)(f)Electricity Act, 2003-Section 50, 181(2)(x)
High Courts11 Aug 2026Disposed Of
Master Advik Thakur Vs Union of India & Ors.
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1272
High Courts11 Aug 2026Dismissed
Kamlesh Vs State Of Himachal Pradesh And Others
High Court Of Himachal Pradesh · 2026 INSC 276
1997 Rules-Rule 11(3)
High Courts11 Aug 2026Allowed
Vivek Sharma Vs State of Himachal Pradesh and another
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1268
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Section 306, 107Code of Criminal Procedure-Section 173, 482, 156(1), 155(2)