Judgments · CourtKutchehry

High Courts06 Aug 2026Dismissed

Shri. Heisa Kirupaia Lamare. Vs State of Meghalaya duly represented by the Chief Secretary Govt. of Meghalaya, Shillong. & Ors.

Meghalaya High Court · (2026) 08 MEG CK 1334

Cr.P.C.-Section 482POCSO Act 2012-u/s 3(a)/4, u/s 5(l)/6, Section 34, Sub-Section (2) of Section 34, 34(2)

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High Courts06 Aug 2026Disposed Of

Durbar Shnong Urksew Wahpathaw Village & Anr. Vs Khasi Hills Autonomous District Council & Ors.

Meghalaya High Court · (2026) 08 MEG CK 1335

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High Courts06 Aug 2026Allowed

Jiban Jyoti Swain Vs State of Odisha

Orissa High Court · (2026) 08 OHC CK 1243

Bharatiya Nyaya Sanhita, 2023-Section 318(4), 319(2), 308(2), 112(2)Information Technology Act, 2000-Section 66-C, 66-DBharatiya Nagarik Suraksha Sanhita, 2023-Section 483

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High Courts06 Aug 2026Allowed

Gulzar Asraf Vs State of Odisha

Orissa High Court · (2026) 08 OHC CK 1242

Bharatiya Nyaya Sanhita, 2023-Section 112(2), 317(2), 317(4), 317(5), 61(2), 3(5)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483

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High Courts06 Aug 2026Rejected

Babula Behera @ Babu Vs State of Odisha

Orissa High Court · (2026) 08 OHC CK 1241

Bharatiya Nyaya Sanhita, 2023-Section 126(2), 115(2), 118(1), 117(2), 109(1), 351(2), 3(5), 103(1)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483

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High Courts06 Aug 2026Rejected

Pravat Naik @ Prabhata Naik Vs State of Orissa

Orissa High Court · (2026) 08 OHC CK 1240

Indian Penal Code, 1860-Section 147, 148, 302, 307, 323, 506, 149Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483

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High Courts06 Aug 2026Allowed

Sk. Musaraf Alli Vs State of Odisha

Orissa High Court · (2026) 08 OHC CK 1239

Bharatiya Nyaya Sanhita, 2023-Section 325, 303(2), 317(2), 3(5)Prevention of Cruelty to Animals Act, 1960-Section 11(1)(a)(d)(e)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483

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High Courts06 Aug 2026Allowed

K. Nageswar @ Kele Nagesh Rao @ Kele Dasa Vs State of Odisha

Orissa High Court · (2026) 08 OHC CK 1237

Indian Penal Code, 1860-Section 147, 148, 149, 183, 186, 294, 341, 353, 506NDPS Act, 1985-Section 20(b)(ii)(C), 29, 37Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483

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High Courts06 Aug 2026Allowed

Kunu Pradhan Vs State of Odisha

Orissa High Court · (2026) 08 OHC CK 1235

NDPS Act, 1985-Section 20(b)(ii)(C), 37Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483

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High Courts06 Aug 2026Rejected

Abhishek Mali Vs State of Odisha

Orissa High Court · (2026) 08 OHC CK 1234

Indian Penal Code, 1860-Section 302, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483

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High Courts06 Aug 2026Rejected

Sk. Imran @ Sadam @ Sk. Ibrahim Vs State of Odisha

Orissa High Court · (2026) 08 OHC CK 1232

NDPS Act, 1985-Section 20(b)(ii)(C), 37Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483

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High Courts06 Aug 2026Disposed Of

Ankush Indoria Vs State Election Commission & Ors.

High Court Of Himachal Pradesh · (2026) 08 SHI CK 1282

Himachal Pradesh Panchayati Raj (Election) Rules, 1994-Rules 85/86, 85(1)(a), Chapter-IX, 85, 85(1-A), Chapter-XII, 93Himachal Pradesh Panchayati Raj Act, 1994-Section 79, 77, 78, 127, 146, 162, 161, 163, 175, 175-A, 180, 121-A, Chapter-XI, 159 to 183Bharatiya Nagrik Suraksha Sanhita, 2023-Section 14, 31 to 34, 31 to 33

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High Courts06 Aug 2026Allowed

Des Raj Vs Roshan Lal & others

High Court Of Himachal Pradesh · (2026) 08 SHI CK 1281

Code of Civil Procedure-Order XI Rule 14, 11 Rule 14Indian Evidence Act, 1872-Section 65, 68, 69, 90, 21, 35, 50, Part II, Chapter III, 60, 3, 5

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High Courts06 Aug 2026Dismissed

Soma Devi (deceased) through LRs Vs Sudershan Singh & Ors.

High Court Of Himachal Pradesh · (2026) 08 SHI CK 1280

Himachal Pradesh Tenancy and Land Reforms Act, 1972-Section 104, Chapter X, sub-section (8)(a) of Section 104, 86, sub-section (1) of section 86, Chapter IX, sub section (4) of Section 104, 112H.P. Tenancy and Land Reforms Rules, 1975-Rule 29, 28CPC-Order 41, r.27, III, Rules 1 and 2, 41 Rule 27, Section 35-B, 115, 35B, 148, XLI Rule 27(1)

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High Courts06 Aug 2026Dismissed

Saurabh Gupta Vs Royal Sundaram General Insurance Company Limited & Anr.

Calcutta High Court · (2026) 08 CAL CK 1155

Companies Act, 1956Indian Evidence Act, 1872-Section 3, 60, 114 (g)Indian Contract Act, 1872-Section 230, 63

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High Courts06 Aug 2026Dismissed

Pallorbund Tea Limited Vs Union Of India And Ors.

Calcutta High Court · (2026) 08 CAL CK 1154

ESI Act, 1948-Section 1(4), 2(19A), 45-C to 45-1, 45A, 45AA, 1(5), 1(6), 2(9), 1(2), 2(12)Companies Act, 1956West Bengal Shops and Establishments Act, 1963-Section 1(4), 2(2), 2(5), 2(13)

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High Courts06 Aug 2026Dismissed

The Chief General Manager(Tech) And Regional Office , NHAI And Ors Vs M/S Kamala Tea Company Limited ,Darjeeing

Calcutta High Court · (2026) 08 CAL CK 1153

1956 Act

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High Courts06 Aug 2026Allowed

SRISTI VANIJYA PRIVATE LIMITED Vs MAHESHWARI DEVI

Calcutta High Court · (2026) 08 CAL CK 1152

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High Courts06 Aug 2026Allowed

Suryakant Ravji Shah & Another Vs Gautam Ramchandra Desai, since deceased through legal heirs & Others

Bombay High Court · (2026) 08 BOM CK 1381

Bombay Inferior Village Watans Abolition Act, 1958-Section 5(3), 5, 2(7), 2(6), 5(4), 5(3)(a), 5(3)(b), 5(1)Maharashtra Land Revenue Code, 1966-Section 59Maharashtra Act No. 21 of 2002

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High Courts06 Aug 2026Allowed

Anuradha Deshmukh Vs Yashwantrao Chavan Maharashtra Open University Through Its Registrar

Bombay High Court · (2026) 08 BOM CK 1380

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