High Courts04 Aug 2026Dismissed
Union Of India & Ors. Vs Padma Charan Bal
Orissa High Court · (2026) 08 OHC CK 1544
Constitution of India-Articles 226 & 227
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11,91,723 judgments in All Courts · page 299 of 59,587
High Courts04 Aug 2026Dismissed
Prasanna Kumar Gawn & Ors. Vs State of Odisha & Ors.
Orissa High Court · (2026) 08 OHC CK 1545
CPC-Section 114, Order 47, Rule 1, 47 Rule 1
High Courts04 Aug 2026Allowed
Angul Sukinda Railway Ltd. Vs Somanath Naik & Ors.
Orissa High Court · (2026) 08 OHC CK 1546
Land Acquisition Act, 1894-Section 54, U/s.18, U/s.4(1), 18, 4(1)Companies Act, 1956Constitution of India-Article 226, 256(1)
High Courts04 Aug 2026Allowed
Angul Sukinda Railway Ltd. Vs Puzi Naik & Ors.
Orissa High Court · (2026) 08 OHC CK 1547
Land Acquisition Act, 1894-Section 54, 18, 4(1), S.4(1)Companies Act, 1956Constitution of India-Article 226, 256(1)
High Courts04 Aug 2026Allowed
Angul Sukinda Railway Ltd. Vs Laxmidhar Panigrahi & Ors.
Orissa High Court · (2026) 08 OHC CK 1548
Land Acquisition Act, 1894-Section 54, 18, 4(1), S.4(1)Companies Act, 1956Constitution of India-Article 226, 256(1)
High Courts04 Aug 2026Allowed
Angul Sukinda Railway Ltd. Vs Lenkudi Sahu & Ors.
Orissa High Court · (2026) 08 OHC CK 1549
Land Acquisition Act, 1894-Section 54, 18, 4(1), S.4(1)Companies Act, 1956Constitution of India-Article 226, 256(1)
High Courts04 Aug 2026Allowed
Koshiya Vaibhav Jitendrabhai @ V.D. Koshiya & Ors. Vs State of Odisha
Orissa High Court · (2026) 08 OHC CK 1550
BNSS-Section 483BNS-Sections 318(2)/ 319(2)/ 336(2)/ 336(3)/ 338/ 340(2) /61(2)/ 3(5)
High Courts04 Aug 2026Dismissed
Laxmidhar Sahoo @ Baidhar @ Baia Vs State Of Orissa & Anr.
Orissa High Court · (2026) 08 OHC CK 1551
Scheduled Caste & Scheduled Tribe (Prevention of Atrocities) Act, 1989 together with amendment Act, 2016-Section 14-A, 3(2)(v)IPC-Section 394, 302
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
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