High Courts05 Aug 2026Allowed
Rakesh V Vs State Of Karnataka
Karnataka High Court · (2026) 08 KAR CK 2089
BNS, 2023-Sections 189(2), 191(2), 352, 115(2), 118(1), 109(1), 351(2), 190, 483Cr.PC-Section 439BNSS-Section 483
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11,97,550 judgments in All Courts · page 344 of 59,878
High Courts05 Aug 2026Dismissed
Sri.Thimmaraju A.T Vs State By Akkur P S
Karnataka High Court · (2026) 08 KAR CK 2088
BNSS, 2023-Section 483BNS, 2023-Sections 64(1), 64(2)(f), 64(2)(k)
High Courts05 Aug 2026Allowed
Manoranjan Mahalika & Ors. Vs State Of Karnataka
Karnataka High Court · (2026) 08 KAR CK 2087
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20(b)(ii)(B), 50Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439
High Courts05 Aug 2026Disposed Of
Himani K.C.V. Vs Enforcement Directorate
Karnataka High Court · (2026) 08 KAR CK 2086
Cr.P.C-Section 439(1)(b)BNSS-Section 483(1)(b)
High Courts05 Aug 2026Dismissed
Narasimha Reddy @ Reddy Vs State Of Karnataka
Karnataka High Court · (2026) 08 KAR CK 2085
BNS, 2023-Sections 140(1), 140(2), 142 and 311BNSS, 2023-Section 483IPC-Section 302, 307
High Courts05 Aug 2026Allowed
Munireddy.S.H & Anr. Vs State By Shidlaghatta Rural Police
Karnataka High Court · (2026) 08 KAR CK 2109
IPC-Sections 302, 120B, 201, 212, 341, 34BNSS, 2023-Section 483
High Courts05 Aug 2026Allowed
Rafeeq K Vs State By Uppinagady Police Station
Karnataka High Court · (2026) 08 KAR CK 2108
Cr.P.C-Section 439BNSS, 2023-Section 483BNS, 2023-Section 103(1)
High Courts05 Aug 2026Dismissed
State Of Karnataka Vs T.P. Abdul Rahim
Karnataka High Court · (2026) 08 KAR CK 2107
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483(3)Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c), 20(b)(ii)(B)
High Courts05 Aug 2026Disposed Of
Sathisha Vs State By SPP & Anr.
Karnataka High Court · (2026) 08 KAR CK 2005
Indian Penal Code-Sections 376(3) and 506Protection of Children from Sexual Offences Act, 2012-Section 6Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts05 Aug 2026Disposed Of
Sri M Hemananda Vs Prakash Arekal R & Anr.
Karnataka High Court · (2026) 08 KAR CK 2001
Code of Criminal Procedure, 1973-Section 372, 378(4)
High Courts05 Aug 2026Allowed
Smt. Chaitra K B Vs Sri Shivakumar M
Karnataka High Court · (2026) 08 KAR CK 2003
CPC-Section 24
High Courts05 Aug 2026Disposed Of
Iswar Chandra Rout Vs State Of Odisha & Anr.
Orissa High Court · 2026 INSC 99
Constitution of India-Articles 226 and 227, 14, 16 and 21OCS (Pension) Rules, 1992Rules, 1992
High Courts05 Aug 2026Disposed Of
Satyabrata Ray Vs State Of Odisha
Orissa High Court · 2025 INSC 344
Bharatiya Nyaya Sanhita, 2023-Sections 69, 351(3), 64, 65, 66, 67, 68, 70, 71, 74, 75, 76, 77, 78, 79, 124, sub-section (2) of Section 70BNSS-Section 180, 183, 482, 316IPC-Section 376(2)(n), 376, 376(2)(b)
High Courts05 Aug 2026Disposed Of
Jallypriya Sethi Vs Sudhansu Sekhar Sethi
Orissa High Court · (2026) 08 OHC CK 1537
Hindu Marriage Act, 1955-Section 13(1)(ia)(ib), 9Code of Civil Procedure-Section 24Orissa High Court Video Conferencing for Courts Rules, 2020
High Courts05 Aug 2026Disposed Of
Mahendra Singh & Ors. Vs State Of Orissa
Orissa High Court · (2026) 08 OHC CK 1538
Cr.P.C.-Section 401IPC-Sections 114, 363, 109, 366-A, 376BNSS-Section 435
High Courts05 Aug 2026Disposed Of
Sarbeswar Khandei Vs State Of Orissa
Orissa High Court · (2026) 08 OHC CK 1540
Cr.P.C.-Section 397, 401, 428IPC-Section 307, 324
High Courts05 Aug 2026Allowed
Akash Kumar Dash & Anr. Vs State of Odisha
Orissa High Court · (2026) 08 OHC CK 1609
BNSS, 2023-Section 483BNS, 2023-Section 126(2), 296, 115(2), 118, 118(2), 109(1), 351(2), 3(5), 281, 117(2), 269Arms Act-Section 25, 27
High Courts05 Aug 2026Allowed
Koleka Purundra Teyan @ Purendar Kulesika & Anr. Vs State Of Odisha
Orissa High Court · (2026) 08 OHC CK 1541
BNSS, 2023-Section 483IPC-U/Ss.302/201/34
High Courts05 Aug 2026Disposed Of
Sankarsan Dalei Vs State of Orissa
Orissa High Court · (2026) 08 OHC CK 1542
BNSS, 2023-Section 483BNS-U/Ss. 85/351(2)/80/108/316(3)DP Act-Section 4
High Courts05 Aug 2026Disposed Of
Sk. Afzal @ Sek Afjal Vs State Of Odisha
Orissa High Court · (2026) 08 OHC CK 1543
BNSS, 2023-Section 483BNS-Section 310(2), 311, 111(4)Arms Act-Sections 25, 27