JUDGMENT DATABASE

Search 12,00,515 Indian judgments.

12,00,515 judgments in All Courts · page 381 of 60,026

High Courts04 Aug 2026Allowed

Divyarani d/o Dhananjay Koli Vs The State of Maharashtra And Others

Bombay High Court · (2026) 08 BOM CK 2425

Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000-Section 4, 6

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High Courts04 Aug 2026Allowed

Binod Kumar Jain (HUF) Vs The Union Of India & Ors.

Patna High Court · (2026) 08 PAT CK 2546

Public Provident Fund Act, 1968Public Provident Fund Scheme, 1968

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High Courts04 Aug 2026Dismissed

(Dr.) Uday Kumar Vs The BRA Bihar University & Ors.

Patna High Court · (2026) 08 PAT CK 2547

Bihar State Universities Act, 1976-Sub-Clause 3 and 6 of the Statute 39Constitution of India-Article 14

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High Courts04 Aug 2026Disposed Of

Subodhkant Vs The State Of Bihar & Ors.

Patna High Court · (2026) 08 PAT CK 2548

Bihar Targeted PDS (Control) Order, 2016-Clause 10, 9(v), Section 32(iii), 32(vi), 32. (v)Old Public Distribution System Control, 2007Limitation Act-Section 5

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High Courts04 Aug 2026Disposed Of

Anil Paswan Vs The State Of Bihar & Ors.

Patna High Court · (2026) 08 PAT CK 2549

Bihar Targeted Public Distribution System (Control) Order, 2016-Rule 32 (vii)

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High Courts04 Aug 2026

Al Tousiff Minerals & Anr. Vs Shiva Granites

Andhra Pradesh High Court · (2026) 08 AP CK 2046

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High Courts04 Aug 2026Dismissed

Madanlal Radhelal Bansal & Ors. Vs Agrawal Samaj Trust Dahod & Ors.

Gujarat High Court · (2026) 08 GUJ CK 1837

Bombay Public Trust Act, 1950-u/s 72(4), Section 56, 22, 36, 56(A), 50, 51, 70Constitution of the Trust-Clause 13(5)Code of Civil Procedure, 1908-Order 22 Rule 10, section 11

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Tribunals and Commissions04 Aug 2026Dismissed

The Sub-Registrar, Neelankarai Vs Ebenezar Inbaraj

National Company Law Appellate Tribunal · (2026) 08 NCLAT CK 1832

I & B Code, 2016-Section 53

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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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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

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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)

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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)

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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)

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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)

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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)

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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

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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

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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

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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

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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)

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