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Search 12,30,331 Indian judgments.

12,30,331 judgments in All Courts · page 946 of 61,517

High Courts10 Aug 2026Disposed Of

Rekhaben Girishkumar Mohadikar Vs State Of Gujarat & Anr.

Gujarat High Court · (2026) 08 GUJ CK 1680

Criminal Procedure Code, 1973-Section 378, 372, 200, 374, 378(4), 2(wa)Bharatiya Nagrik Suraksha Sanhita, 2023-Section 419, 413Negotiable Instruments Act, 1881-Section 138, 143

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High Courts10 Aug 2026Disposed Of

Tinku Besan & Anr. Vs State of Odisha

Orissa High Court · (2026) 08 OHC CK 1513

BNSS, 2023-Section 483BNS-Section 112(2), 317(2), 317(4), 317(5), 318(4), 61(2), 3(5)IT Act-Section 66(C)

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High Courts10 Aug 2026Disposed Of

Abhi Behera & Anr. Vs State Of Orissa

Orissa High Court · (2026) 08 OHC CK 1599

BNSS, 2023-Section 483, U/S.483BNS-U/Ss.109(1)/ 115(2)/118(2)/126(2)/296/351(3)/3(5)Arms Act-Sections 25/27

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High Courts10 Aug 2026Disposed Of

Babu Pradhan & Ors. Vs State Of Odisha

Orissa High Court · (2026) 08 OHC CK 1514

BNSS, 2023-Section 483BNS-Section 191(2), 191(3), 103(1), 303(2), 61(2), 190Arms Act-Section 25(1)(a), 27(1)

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High Courts10 Aug 2026Disposed Of

Asesh Parichha Vs State Of Odisha

Orissa High Court · (2026) 08 OHC CK 1515

BNSS, 2023-Section 483NDPS Act-Section 20(b)(ii)(C), 37

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High Courts10 Aug 2026Disposed Of

Purna Bhoi @ Purna Chandra Bhoi Vs State of Odisha

Orissa High Court · (2026) 08 OHC CK 1516

BNSS, 2023-Section 483IPC-Section 341, 323, 307, 302, 304 Part-II

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High Courts10 Aug 2026Disposed Of

Juria @ Rajendra Sahu & Ors. Vs State Of Odisha

Orissa High Court · (2026) 08 OHC CK 1601

BNSS, 2023-Section 483B.N.S.-Section 61(2), 110, 274, 123, 275, 103(1), 118, 3(5)Odisha Excise Act-Section 52(a), 59(a)(b)(c), 62(a)

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High Courts10 Aug 2026Allowed

S. Sibaram Reddy & Anr. Vs State of Orissa

Orissa High Court · (2026) 08 OHC CK 1603

BNSS, 2023-Section 483BNS-U/Ss.103/61(2)/3(5)

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High Courts10 Aug 2026Dismissed

State Of Odisha Vs Dwitiya Bhoi & Ors.

Orissa High Court · 2026 INSC 156

Odisha High Court Order, 1948-Article 4Letters Patent constituting the High Court of Judicature at Patna-Clause 10Rules of the High Court of Odisha, 1948-Rule 6 of Chapter-III, 2 of Chapter-VIII

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High Courts10 Aug 2026Allowed

Iswar Singh & Ors. Vs State of Odisha

Orissa High Court · (2026) 08 OHC CK 1600

BNSS-Section 483, U/S.483NDPS Act-U/Ss. 20(b)(ii)(C)/29, Sec.37

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High Courts10 Aug 2026Allowed

Swadhin Badtya @ Badatya @ Gandhi Vs State of Odisha & Anr.

Orissa High Court · (2026) 08 OHC CK 1518

BNSS, 2023-U/S. 438/442Juvenile Justice (Care and Protection of Children) Act, 2015-Sec. 102, Sec. 12BNS-U/Ss. 64(2)(m)/115(2)

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High Courts10 Aug 2026Dismissed

Fakira Nag @ Luha Vs State Of Odisha & Ors.

Orissa High Court · (2026) 08 OHC CK 1519

Constitution of India, 1950-Articles 226 & 227Land Acquisition Act, 1894-Section 4(1)Land Acquisition Act

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High Courts10 Aug 2026Partly Allowed

The State of Maharashtra Vs Anil Shridhar Gaikwad

Bombay High Court · 2025 INSC 344

Indian Penal Code, 1860-Sections 363, 376, 323Code of Criminal Procedure, 1973-Section 313, 378, 386, 428

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High Courts10 Aug 2026Dismissed

Smti. Timel Lawriniang Vs Shri. Silan Lawrininag

Meghalaya High Court · (2026) 08 MEG CK 1372

CPC-Order 39 rule 2A(2), 39 rule 2A

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High Courts10 Aug 2026Disposed Of

Ms. Geraldine G. Shabong Vs State of Meghalaya & Ors.

Meghalaya High Court · (2026) 08 MEG CK 1371

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High Courts10 Aug 2026Disposed Of

Shri. Debanon Momin Vs State of Meghalaya & Anr.

Meghalaya High Court · (2026) 08 MEG CK 1387

POCSO Act

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High Courts10 Aug 2026Dismissed

Smti. Connie B. Shullai Vs State of Meghalaya & Ors.

Meghalaya High Court · (2026) 08 MEG CK 1386

POCSO Act-Section 5(l)(m)(n)/6

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High Courts10 Aug 2026Allowed

Umesh Kumar Vs Himachal Pradesh Gramin Bank & others

High Court Of Himachal Pradesh · (2026) 08 SHI CK 1264

Constitution of India-Articles 14 and 21, 226Contempt of Courts Act, 1971-Section 2

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High Courts10 Aug 2026Allowed

Mohinder Singh & Others Vs State of Himachal Pradesh & Others

High Court Of Himachal Pradesh · (2026) 08 SHI CK 1426

Constitution of India-Article 309, 14, 16Himachal Pradesh Higher Education Department, Post Graduate Teacher Class-III (Non-Gazetted), Recruitment and Promotion Rules, 2010-Rule 10, 15-AHimachal Pradesh Higher Education Department, Lecturer (School-New), Class-III (Non-Gazetted) Recruitment and Promotion (Amendment) Rules, 2020

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High Courts10 Aug 2026Allowed

Dalip Kumar Vs State Of Himachal Pradesh And Others

High Court Of Himachal Pradesh · (2026) 08 SHI CK 1263

Constitution of India-Article 311(1)

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