High Courts03 Aug 2026Dismissed
Mst. Royesha Bibi Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2996
West Bengal Panchayat Act, 1973-Section 12(3), 12(4), 12Laws Act-Section 6(2)
JUDGMENT DATABASE
Search 12,32,110 Indian judgments.
12,32,110 judgments in All Courts · page 1,071 of 61,606
High Courts03 Aug 2026Disposed Of
Madhabnagar Fair Price Shop Vs State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2997
High Courts03 Aug 2026Allowed
Soumendra Nath Dutta Vs The State Of West Bengal & Anr.
Calcutta High Court · (2026) 08 CAL CK 2998
Code of Criminal Procedure-Section 245(2), 161, 482Constitution of India-Article 226
High Courts03 Aug 2026Allowed
Sri Arindam Chowdhury Vs. Sushil Kumar Saha & Ors.
Calcutta High Court · (2026) 08 CAL CK 2999
High Courts03 Aug 2026Dismissed
Badal Chandra Pal & Ors. Vs. On The Death Of Jiban Krishna Show (Pal) His Heirs And Legal Representatives Kalipada Shaw & Ors.
Calcutta High Court · (2026) 08 CAL CK 3000
Code of Civil Procedure-Order XLI Rule 11
High Courts03 Aug 2026Allowed
Smt. Maya Ghosh & Anr. Vs. Sri Sukhendu Ghosh & Ors.
Calcutta High Court · (2026) 08 CAL CK 3001
High Courts03 Aug 2026Disposed Of
Smt. Rita Dutta & Anr. Vs. Smt. Sharmila Daw (Nee Dutta) & Ors.
Calcutta High Court · (2026) 08 CAL CK 3002
High Courts03 Aug 2026Disposed Of
Sunil Anchalia Vs Sundari Devi Anchalia & Ors.
Calcutta High Court · (2026) 08 CAL CK 3003
High Courts03 Aug 2026Partly Allowed
Shivaji University Teachers Association (SUTA) & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 2428
Trade Unions Act, 1926
High Courts03 Aug 2026Allowed
Bishwanath Ram Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2515
Bihar CCA Rules, 2005-Rule 14, 17 (3), 17 (4), 17 (14)Bihar Service Code-Rule 97 (3), 97(3)Evidence Act
High Courts03 Aug 2026Disposed Of
Dileep Kumar Badal Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2516
Bihar District Board Secondary and Senior Secondary School Service (Appointment, Promotion, Transfer, Disciplinary Proceeding and Service Condition) Rules, 2020-Rule 20
High Courts03 Aug 2026Allowed
Ranjeet Kumar Mishra Vs Bihar School Examination Board & Ors.
Patna High Court · (2026) 08 PAT CK 2518
Bihar School Examination Board Regulation 1964Cr.P.C.-Section 161Bihar CCA Rules, 2005
High Courts03 Aug 2026Disposed Of
Jai Pal Singh Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2519
Constitution of India-Article 14, Preamble
High Courts03 Aug 2026Disposed Of
Manoj Kumar Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2520
High Courts03 Aug 2026Disposed Of
Sujeet Kumar & Ors. Vs The State Of Bihar & Ors.
Patna High Court · 2026 INSC 99
Constitution of India-Article 14
High Courts03 Aug 2026Allowed
Tilak Dhari Singh Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2523
Indian Penal Code-Sections 341, 323 and 307Bihar Prohibition and Excise Act, 2016-Section 37(b)
High Courts03 Aug 2026Dismissed
Ram Lakhan Prasad Singh Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2526
Indian Penal Code-Section 302Bihar Board’s Miscellaneous Rules, 1958-Rule 178Bihar Service Code-Rule 96, 99, 100
High Courts03 Aug 2026Disposed Of
Dimpal Kumari Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2533
High Courts03 Aug 2026Disposed Of
Subash Chand Gupta & Anr. Vs The Union Of India & Ors.
Patna High Court · (2026) 08 PAT CK 2534
High Courts03 Aug 2026Disposed Of
Sunil Kumar Gayasen Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 2535