High Courts04 Aug 2026Allowed
Jiban Sethi Vs State Of Odisha & Anr.
Orissa High Court · (2026) 08 OHC CK 1552
BNSS, 2023-U/Ss. 397/401Juvenile Justice (Care and Protection of Children) Act, 2015-Sec. 102BNS-U/Ss. 64(2)(m)/318(4)/89
JUDGMENT DATABASE
Search 11,91,011 Indian judgments.
11,91,011 judgments in All Courts · page 294 of 59,551
High Courts04 Aug 2026Disposed Of
Surendra Parida Vs State Of Odisha
Orissa High Court · (2026) 08 OHC CK 1553
Code of Criminal Procedure, 1973-Section 401, 397IPC-Section 498-ADowry Prohibition Act, 1961-Section 4
High Courts04 Aug 2026Disposed Of
Nabin Kumar @ Yadav & Ors. Vs State of Orissa
Orissa High Court · (2026) 08 OHC CK 1606
BNSS, 2023-Section 483BNS-Section 310(2)Arms Act-Sections 25/27
High Courts04 Aug 2026Disposed Of
Tapas Kumar Maity @ Tapas Maity @ Tapan Maity Vs State Of Odisha
Orissa High Court · (2026) 08 OHC CK 1554
BNSS-Section 483, U/S.483B.N.S-Sections 318(4)/ 316(2)/ 316(5)/ 296 and 351 (4)
High Courts04 Aug 2026Allowed
Raju @ Rajkishore Mohanty Vs State Of Orissa & Anr.
Orissa High Court · (2026) 08 OHC CK 1555
Scheduled Caste & Scheduled Tribe (Prevention of Atrocities) Act, 1989-U/S.14-A(2), Sections 3(1)(r)(s)/3(2)(v)BNS-U/Ss.103(1)/3(5), Section 105
High Courts04 Aug 2026Disposed Of
Muna @ SK. Sahid Mohammed & Anr. Vs State of Odisha
Orissa High Court · (2026) 08 OHC CK 1608
BNSS, 2023-Section 483NDPS Act-U/Ss.21(c)/25/29, Section 37
High Courts04 Aug 2026Disposed Of
Balaram Meher Vs State Of Orissa
Orissa High Court · (2026) 08 OHC CK 1556
BNSS, 2023-Section 483BNS-U/Ss. 178/179/180/61(2)(a)
High Courts04 Aug 2026Disposed Of
Tandra Bhanjo & Ors. Vs State Of Orissa (OPID)
Orissa High Court · (2026) 08 OHC CK 1607
BNSS, 2023-Section 483, 480OPID Act-Section 6IPC-U/Ss. 420/467/468/471/120(B)
High Courts04 Aug 2026Allowed
Shri S.G. Esmatur Mominin Vs The State Of Meghalaya & Ors.
Meghalaya High Court · (2026) 08 MEG CK 1440
Bharatiya Nyaya Sanhita, 2023-Sections 192, 196(c), 57, 353(2), 189(2), 192(1), 298, 324(4)(5), 324(5), 324(6), 197, 196 (a) (b), 351 (2)Meghalaya Maintenance of Public Order Act-Section 8, 8A, 6, 6A
High Courts04 Aug 2026Dismissed
Shri. Iajiedlang Rynjah Vs The Union Of India & Ors.
Meghalaya High Court · (2026) 08 MEG CK 1439
Limitation Act-u/s 5
High Courts04 Aug 2026Dismissed
Ram Dhar Vs The State Of Meghalaya
Meghalaya High Court · (2026) 08 MEG CK 1438
IPC-Section 302Cr.P.C.-Section 357A, 313Section 27
High Courts04 Aug 2026Allowed
Smti. Jenorin D. Sangma Vs The State Of Meghalaya
Meghalaya High Court · (2026) 08 MEG CK 1437
IPC-Section 302, 201 read with Section 34CrPC-Section 313, 164Evidence Act-Section 27
High Courts04 Aug 2026Dismissed
M/s City Lights and Equipments Vs State of Meghalaya & Ors.
Meghalaya High Court · (2026) 08 MEG CK 1436
Meghalaya GST Act, 2017-Section 107, 65, 66, 109, 117, 36, 33Constitution of India-Article 226MGST Acts and Rules, 2017-Rule 56 (10), 48
High Courts04 Aug 2026Allowed
Prabakaran Vs State of Tamil Nadu
Madras High Court · (2026) 08 MAD CK 1270
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 194(3)(IV), 483Bharatiya Nyaya Sanhita, 2023-Section 329(3), 296(B), 131, 303(2), 105, 269
High Courts04 Aug 2026Allowed
Madhan @ Madhan Kumar Vs State of Tamil Nadu
Madras High Court · (2026) 08 MAD CK 1269
Bharatiya Nyaya Sanhita, 2023-Section 103, 126(2), 191(2), 191(3), 269Indian Penal Code, 1860-Section 103, 126(2), 191(2), 191(3)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts04 Aug 2026Allowed
Manikandan Vs State of Tamil Nadu
Madras High Court · (2026) 08 MAD CK 1267
Bharatiya Nyaya Sanhita, 2023-Section 329(2), 296(B), 64(1), 351(3), 269Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts04 Aug 2026Allowed
Ganesan Vs State of Tamil Nadu
Madras High Court · (2026) 08 MAD CK 1266
Prevention of Corruption Act, 1988-Section 7(B)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 269
High Courts04 Aug 2026Dismissed
K.Ahamed Ibrahim Vs State rep. by Inspector General of Police and Others
Madras High Court · (2026) 08 MAD CK 1265
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 457, 380, 147, 120(B), 341
High Courts04 Aug 2026Allowed
Manikandan Vs State of Tamil Nadu
Madras High Court · (2026) 08 MAD CK 1260
Bharatiya Nyaya Sanhita, 2023-Section 303(2), 269Mines and Minerals (Development and Regulation) Act, 1957-Section 21(1)
High Courts04 Aug 2026Allowed
Veera Eswaran Vs State of Tamil Nadu
Madras High Court · (2026) 08 MAD CK 1259