JUDGMENT DATABASE

Search 11,97,888 Indian judgments.

11,97,888 judgments in All Courts · page 355 of 59,895

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

Read judgment Generate summary

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)

Read judgment Generate summary

High Courts05 Aug 2026Allowed

Smt. Chaitra K B Vs Sri Shivakumar M

Karnataka High Court · (2026) 08 KAR CK 2003

CPC-Section 24

Read judgment Generate summary

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

Read judgment Generate summary

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)

Read judgment Generate summary

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

Read judgment Generate summary

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

Read judgment Generate summary

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

Read judgment Generate summary

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

Read judgment Generate summary

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

Read judgment Generate summary

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

Read judgment Generate summary

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

Read judgment Generate summary

High Courts05 Aug 2026Disposed Of

Shri. Shik Dkhar Vs State of Meghalaya Through The Secretary, Home (Police) Department, Shillong, Meghalaya

Meghalaya High Court · (2026) 08 MEG CK 1331

IPC-Section 302, 34, 201

Read judgment Generate summary

High Courts05 Aug 2026Disposed Of

Shri. Lal Dkhar Vs State of Meghalaya through the Secretary, Home (Police) Department, Shillong, Meghalaya

Meghalaya High Court · (2026) 08 MEG CK 1332

IPC-Section 302, 34, 201

Read judgment Generate summary

High Courts05 Aug 2026Disposed Of

Shri. Klitsing Sanglien Vs State Of Meghalaya

Meghalaya High Court · (2026) 08 MEG CK 1333

POCSO Act-Section 5(l)(m)(n)/6IPC-Section 506

Read judgment Generate summary

High Courts05 Aug 2026Disposed Of

Shri. Shik Dkhar Vs State Of Meghalaya Through The Secretary, Home (Police) Department, Shillong, Meghalaya

Meghalaya High Court · (2026) 08 MEG CK 1388

IPC-Section 302, 34, 201

Read judgment Generate summary

High Courts05 Aug 2026Allowed

Durkai Pandian and Balamurugan Vs E.Rajasingh Samuvel

Madras High Court · (2026) 08 MAD CK 1254

Indian Penal Code, 1860-Section 420, 341, 448, 468, 506(ii)Code of Criminal Procedure, 1973-Section 200, 156(3)

Read judgment Generate summary

High Courts05 Aug 2026Dismissed

Ilankovan Vs State of Tamil Nadu

Madras High Court · (2026) 08 MAD CK 1253

Tamil Nadu Prohibition Act, 1937-Section 4(1-A), 4(1)(aa), 4(1)(k), 18-AIndian Evidence Act, 1872-Section 25, 27

Read judgment Generate summary

High Courts05 Aug 2026Allowed

Yogi Vs State of Tamil Nadu

Madras High Court · (2026) 08 MAD CK 1252

Protection of Children from Sexual Offences Act, 2012-Section 5(l), 5(j)(ii), 6Bharatiya Nyaya Sanhita, 2023-Section 269

Read judgment Generate summary

High Courts05 Aug 2026Dismissed

Dr. Mukesh Surya Vs State of Himachal Pradesh and others

High Court Of Himachal Pradesh · (2026) 08 SHI CK 1279

Himachal Pradesh Medical Education Rules, 1999Right to Information ActConstitution of India-Article 226

Read judgment Generate summary