JUDGMENT DATABASE

Search 12,05,785 Indian judgments.

12,05,785 judgments in All Courts · page 388 of 60,290

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

Read judgment Generate summary

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

Read judgment Generate summary

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

Read judgment Generate summary

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

Read judgment Generate summary

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)

Read judgment Generate summary

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)

Read judgment Generate summary

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)

Read judgment Generate summary

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)

Read judgment Generate summary

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)

Read judgment Generate summary

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

Read judgment Generate summary

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

Read judgment Generate summary

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

Read judgment Generate summary

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

Read judgment Generate summary

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)

Read judgment Generate summary

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

Read judgment Generate summary

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

Read judgment Generate summary

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)

Read judgment Generate summary

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)

Read judgment Generate summary

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

Read judgment Generate summary

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

Read judgment Generate summary