High Courts22 Apr 2026Allowed/Disposed Of
Mamata Bai Vs Abhay Kumar Singh & Others
Orissa High Court · (2026) 04 OHC CK 1496
Constitution Of India, 1950-Article 227Code Of Civil Procedure, 1908-Section, Order-6 Rule 17
JUDGMENT DATABASE
Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 142 of 59,257
High Courts22 Apr 2026Allowed/Disposed Of
Mamata Bai Vs Madhusmita Pattanaik & Others
Orissa High Court · (2026) 04 OHC CK 1495
Constitution Of India, 1950-Article 227Code Of Civil Procedure, 1908-Section, Order-6 Rule 17
High Courts22 Apr 2026Allowed/Disposed Of
Dambarudhar Bai Vs Madhusmita Pattnaik & Others
Orissa High Court · (2026) 04 OHC CK 1494
Constitution Of India, 1950-Article 227Code Of Civil Procedure, 1908-Section, Order-6 Rule 17
High Courts22 Apr 2026Disposed Of
Anita Behera Vs State Of Odisha
Orissa High Court · (2026) 04 OHC CK 1493
Constitution Of India, 1950-Article 14, 226, 227
High Courts22 Apr 2026Disposed Of
Sanjay Kumar Patra Vs State Of Odisha
Orissa High Court · (2026) 04 OHC CK 1492
Constitution Of India, 1950-Article 14, 226, 227
High Courts22 Apr 2026Disposed Of
Angurbala Behera Vs State Of Odisha
Orissa High Court · (2026) 04 OHC CK 1491
Constitution Of India, 1950-Article 14, 226, 227
High Courts22 Apr 2026Disposed Of
Himansu Behera Vs State Of Odisha
Orissa High Court · (2026) 04 OHC CK 1490
Constitution Of India, 1950-Article 14, 226, 227
High Courts22 Apr 2026Allowed
Debabrata Ray Vs Union Of India And Others
Orissa High Court · (2026) 04 OHC CK 1489
Constitution Of India, 1950-Article 300A, 366(17)
High Courts22 Apr 2026Disposed Of
Premananda Behera Vs State Of Odisha
Orissa High Court · (2026) 04 OHC CK 1488
Constitution Of India, 1950-Article 14, 226, 227
High Courts22 Apr 2026
Karthick Vs State
Madras High Court · (2026) 04 MAD CK 1433
Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(B), 29(1)Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts22 Apr 2026Allowed
Nivedha Vs State Of Tamilnadu And Others
Madras High Court · (2026) 04 MAD CK 1432
Tamil Nadu Preventive Detention Act, 1982-Section 2(f)
High Courts22 Apr 2026
Murali Mohan P.K @ Mohamed Meeran Vs State
Madras High Court · (2026) 04 MAD CK 1431
Bharatiya Nyaya Sanhita, 2023-Section 269, 318(4), 316(2)
High Courts22 Apr 2026
V.Wilson And Others Vs State And Others
Madras High Court · (2026) 04 MAD CK 1430
Indian Penal Code, 1860-Section 34, 109, 147, 148, 427, 447, 506(ii)Tamil Nadu Property (Prevention Of Damage And Loss) Act, 1992-Section 3
High Courts22 Apr 2026
Veerappan Vs State
Madras High Court · (2026) 04 MAD CK 1429
Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 22(b), 29(1)Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts22 Apr 2026Allowed
Manju Vs Principal Secretary And Others
Madras High Court · (2026) 04 MAD CK 1428
Tamil Nadu Prevention Of Dangerous Activities Of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders And Slum- Grabbers, Act, 1982-Section 2(e)Code Of Criminal Procedure, 1973-Section 167(2)
High Courts22 Apr 2026Allowed
Saisupriya Vaidyanathan Vs Muthukumar Mohan
Madras High Court · (2026) 04 MAD CK 1427
High Courts22 Apr 2026
Vasu @ Veerasekaran Vs State
Madras High Court · (2026) 04 MAD CK 1426
Bharatiya Nyaya Sanhita, 2023-Section 115(2), 269, 296(b), 308(5), 351(3)Arms Act, 1959-Section 25(1A)Indian Penal Code, 1860-Section 294(b), 323, 386, 506(2)
High Courts22 Apr 2026Allowed
Subhash Kuchbandiya Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 1294
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 430Code Of Criminal Procedure, 1973-Section 389(1)Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 20(b)(ii)(b)
High Courts22 Apr 2026Allowed
Hitesh Rathore Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 1293
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(2), 482, 528Bharatiya Nyaya Sanhita, 2023-Section 69Indian Penal Code, 1860-Section 90, 376
High Courts22 Apr 2026Disposed Of
Shubham @ Bhussu Tiwari Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 04 MP CK 1292
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 323, 342, 363, 376(3), 376(2)(N), 379Protection Of Children From Sexual Offences Act, 2012-Section 3, 4, 5, 6