High Courts06 Aug 2026Dismissed
State Of Odisha & Ors. Vs Rajib Kumr Sahoo & Anr.
Orissa High Court · (2026) 08 OHC CK 1529
Orissa High Court Orders, 1948-Article 4Letters Patent Act, 1992-Clause-10Orissa High Court Rules, 1948-Chapter-III Rule-6
JUDGMENT DATABASE
Search 12,31,517 Indian judgments.
12,31,517 judgments in All Courts · page 997 of 61,576
High Courts06 Aug 2026Dismissed
Mr. Jitendra Nath Patnaik Vs State of Odisha (Vigilance)
Orissa High Court · 2025 INSC 888
Cr.P.C-Section 482, 239, 156, 154, 200, 300Prevention of Corruption Act, 1988-Sections 13(2), 13(1)(d)IPC-Section 120-B
High Courts06 Aug 2026Allowed
Karisma Das Vs Bhabani Shankar Swain
Orissa High Court · (2026) 08 OHC CK 1531
Code of Civil Procedure-Section 24Orissa High Court Video Conferencing for Courts Rules, 2020
High Courts06 Aug 2026Disposed Of
Nanu @ Bhaktahari Behera Vs State of Odisha
Orissa High Court · (2026) 08 OHC CK 1532
Code of Criminal Procedure, 1973-Section 401, 397, 421 and 422Indian Penal Code-Section 324, 323, 341/354/323/294/324/307/506, 334Probation of Offenders Act, 1958-Section 4(1), 4, 5, 5(2), 5(1), 3
High Courts06 Aug 2026Disposed Of
Sanu @ Sachindra Mohanta Vs State Of Orissa
Orissa High Court · (2026) 08 OHC CK 1533
Code of Criminal Procedure, 1973-Section 401, 397Indian Penal Code-Section 325, 307, 34Probation of Offenders Act, 1958
High Courts06 Aug 2026Disposed Of
Axis Bank & Ors. Vs Brajakishore Mishra
Orissa High Court · (2026) 08 OHC CK 1534
Constitution of India-Article 227, 14, 16Code of Civil Procedure, 1908-Order XXXIX Rules 1, 2 & 3, XXXIX Rules 1 & 2, XXXIX Rule 3, 43 Rule 1, proviso to Order XXXIX Rule 3, 7 Rule 11(a), XXXIX Rule 4, XXXIX Rule 1 and 2Specific Relief Act, 1963-Section 14(1), 41(e)
High Courts06 Aug 2026Dismissed
Shri. Heisa Kirupaia Lamare. Vs State of Meghalaya duly represented by the Chief Secretary Govt. of Meghalaya, Shillong. & Ors.
Meghalaya High Court · (2026) 08 MEG CK 1334
Cr.P.C.-Section 482POCSO Act 2012-u/s 3(a)/4, u/s 5(l)/6, Section 34, Sub-Section (2) of Section 34, 34(2)
High Courts06 Aug 2026Disposed Of
Durbar Shnong Urksew Wahpathaw Village & Anr. Vs Khasi Hills Autonomous District Council & Ors.
Meghalaya High Court · (2026) 08 MEG CK 1335
High Courts06 Aug 2026Allowed
Jiban Jyoti Swain Vs State of Odisha
Orissa High Court · (2026) 08 OHC CK 1243
Bharatiya Nyaya Sanhita, 2023-Section 318(4), 319(2), 308(2), 112(2)Information Technology Act, 2000-Section 66-C, 66-DBharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts06 Aug 2026Allowed
Gulzar Asraf Vs State of Odisha
Orissa High Court · (2026) 08 OHC CK 1242
Bharatiya Nyaya Sanhita, 2023-Section 112(2), 317(2), 317(4), 317(5), 61(2), 3(5)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts06 Aug 2026Rejected
Babula Behera @ Babu Vs State of Odisha
Orissa High Court · (2026) 08 OHC CK 1241
Bharatiya Nyaya Sanhita, 2023-Section 126(2), 115(2), 118(1), 117(2), 109(1), 351(2), 3(5), 103(1)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts06 Aug 2026Rejected
Pravat Naik @ Prabhata Naik Vs State of Orissa
Orissa High Court · (2026) 08 OHC CK 1240
Indian Penal Code, 1860-Section 147, 148, 302, 307, 323, 506, 149Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts06 Aug 2026Allowed
Sk. Musaraf Alli Vs State of Odisha
Orissa High Court · (2026) 08 OHC CK 1239
Bharatiya Nyaya Sanhita, 2023-Section 325, 303(2), 317(2), 3(5)Prevention of Cruelty to Animals Act, 1960-Section 11(1)(a)(d)(e)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts06 Aug 2026Allowed
K. Nageswar @ Kele Nagesh Rao @ Kele Dasa Vs State of Odisha
Orissa High Court · (2026) 08 OHC CK 1237
Indian Penal Code, 1860-Section 147, 148, 149, 183, 186, 294, 341, 353, 506NDPS Act, 1985-Section 20(b)(ii)(C), 29, 37Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts06 Aug 2026Allowed
Kunu Pradhan Vs State of Odisha
Orissa High Court · (2026) 08 OHC CK 1235
NDPS Act, 1985-Section 20(b)(ii)(C), 37Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts06 Aug 2026Rejected
Abhishek Mali Vs State of Odisha
Orissa High Court · (2026) 08 OHC CK 1234
Indian Penal Code, 1860-Section 302, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts06 Aug 2026Rejected
Sk. Imran @ Sadam @ Sk. Ibrahim Vs State of Odisha
Orissa High Court · (2026) 08 OHC CK 1232
NDPS Act, 1985-Section 20(b)(ii)(C), 37Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts06 Aug 2026Disposed Of
Ankush Indoria Vs State Election Commission & Ors.
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1282
Himachal Pradesh Panchayati Raj (Election) Rules, 1994-Rules 85/86, 85(1)(a), Chapter-IX, 85, 85(1-A), Chapter-XII, 93Himachal Pradesh Panchayati Raj Act, 1994-Section 79, 77, 78, 127, 146, 162, 161, 163, 175, 175-A, 180, 121-A, Chapter-XI, 159 to 183Bharatiya Nagrik Suraksha Sanhita, 2023-Section 14, 31 to 34, 31 to 33
High Courts06 Aug 2026Allowed
Des Raj Vs Roshan Lal & others
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1281
Code of Civil Procedure-Order XI Rule 14, 11 Rule 14Indian Evidence Act, 1872-Section 65, 68, 69, 90, 21, 35, 50, Part II, Chapter III, 60, 3, 5
High Courts06 Aug 2026Dismissed
Soma Devi (deceased) through LRs Vs Sudershan Singh & Ors.
High Court Of Himachal Pradesh · (2026) 08 SHI CK 1280
Himachal Pradesh Tenancy and Land Reforms Act, 1972-Section 104, Chapter X, sub-section (8)(a) of Section 104, 86, sub-section (1) of section 86, Chapter IX, sub section (4) of Section 104, 112H.P. Tenancy and Land Reforms Rules, 1975-Rule 29, 28CPC-Order 41, r.27, III, Rules 1 and 2, 41 Rule 27, Section 35-B, 115, 35B, 148, XLI Rule 27(1)