High Courts14 Oct 2026Disposed Of
Sabita Tamuli Vs The State Of Assam & Ors.
Gauhati High Court · (2026) 10 GAU CK 1651
Assam Services (ROP) Rules, 2010
JUDGMENT DATABASE
Search 12,28,363 Indian judgments.
12,28,363 judgments in All Courts · page 156 of 61,419
High Courts14 Oct 2026Allowed
Zubair Ahmad Lone Vs UT Of J&K & Ors.
Jammu And Kashmir High Court · (2026) 10 J&K CK 1652
Constitution of India-Article 22(5)BNSS-Section 126/170Cr.P.C-Section 107/151
High Courts14 Oct 2026Dismissed
The Oriental Insurance Company Ltd Vs Smti Eli Gogoi & Ors
Gauhati High Court · 2026 INSC 420
Motor Vehicles Act, 1988-Section 173IPC-Sections 279, 304(A), 427Indian Evidence Act-Sections 62, 63
High Courts14 Oct 2026Allowed
Sri Pradip Kumar Sarawgi Vs Rahmat Ali B. Dhanani
Gauhati High Court · (2026) 10 GAU CK 1656
Code of Civil Procedure-Section 96, Order XLI Rule 1Negotiable Instruments Act-Section 4
High Courts14 Oct 2026Allowed
Monalisha Bhattacharyya Vs The Assam Power Distribution Company Limited (APDCL) & Anr
Gauhati High Court · (2026) 10 GAU CK 1657
Assam Power Distribution Company Limited Human Resource Service Rules, 2019-Clause (B)RTI Act
High Courts14 Oct 2026Allowed
Sukman Gurung Vs The Union Of India & Ors.
Gauhati High Court · (2026) 10 GAU CK 1658
High Courts14 Oct 2026Disposed Of
Barasat Management Private Limited Vs Kamal Kumar Chowdhury & Ors.
Calcutta High Court · (2026) 10 CAL CK 1659
Arbitration and Conciliation Act, 1996-Section 11, 11(6-A), 11(6), 16, 21, 2(1)(h), 7, 12 and 13, 12(1), 12(5), Fourth ScheduleLimitation Act, 1963-Article 137
High Courts14 Oct 2026Partly Allowed
Sukia Begam Alias Miss Sufia Begum Vs The Union Of India & Ors.
Gauhati High Court · (2026) 10 GAU CK 1660
Constitution of India-Article 226Illegal Migrants (Determination) Tribunals Act, 1983Foreigners Tribunal Order-Paragraph 3(14)
High Courts14 Oct 2026
M/s A2Z Infra Engineering Ltd. Vs The Union Of India & Ors.
Calcutta High Court · (2026) 10 CAL CK 1661
CGST/WBGST Act, 2017-Section 16, 16(5), 39Finance (No. 2) Act
High Courts14 Oct 2026
Arup Kumar Sur Vs Anandamoyee Sur
Calcutta High Court · (2026) 10 CAL CK 1662
Hindu Marriage Act, 1955-Section 13, 13(1)(ia), 13(1)(i-a)
High Courts14 Oct 2026
Principal Commissioner Of Income Tax, Kolkata 2, Kolkata Vs Birla Corporation Limited
Calcutta High Court · (2026) 10 CAL CK 1663
Income Tax Act, 1961-Section 14A, 80IA[8], 246A, 253, 260AIncome Tax Rules, 1962-Rule 8D, 8D(2)[iii]Code of Civil Procedure, 1908 (5 of 1908)-Section 100, 103, Order XLI Rule 5, XLI Rule 11, XLI Rule 14, XLI Rule 22, XLII Rule 1, XLII Rule 2
High Courts14 Oct 2026
MalayGhosh & Anr. Vs State Of West Bengal
Calcutta High Court · 2024 INSC 723
Indian Penal Code-Section 363, 302, 201, 34CrPC-Section 164, 161, 313, 428Evidence Act-Section 27, 106
High Courts14 Oct 2026
Arun Kumar Chatterjee Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 10 CAL CK 1666
High Courts14 Oct 2026Disposed Of
Biswanath Bhunia Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 10 CAL CK 1668
High Courts14 Oct 2026Allowed
Dipak Pal Vs The Managing Director, Food Corporation Of India & Ors.
Calcutta High Court · (2026) 10 CAL CK 1670
Constitution of India-Article 12, 14, 226, Part III
High Courts14 Oct 2026Disposed Of
Debabrata Pal & Anr. Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 10 CAL CK 1671
High Courts14 Oct 2026Disposed Of
Danish Saeed Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 10 CAL CK 1672
Kolkata Municipal Corporation Act, 1980-Section 416, 416(5) proviso
High Courts14 Oct 2026
Sri Manoj Kumar Agarwala Vs Sri Omprakash Brajabasi & Anr.
Calcutta High Court · (2026) 10 CAL CK 1673
Specific Relief Act, 1963-Section 34, 16(c)Code of Civil Procedure, 1908-Order 3 Rule 1 & 2, III Rules 1 and 2
High Courts14 Oct 2026Disposed Of
Madhumangal Biswas Vs Sima Biswas
Calcutta High Court · (2026) 10 CAL CK 1674
PWDV Act, 2005-Section 12IPC-Section 498A
High Courts14 Oct 2026Disposed Of
M/s. Hotel Duke & Anr. Vs The Kolkata Municipal Corporation & Ors.
Calcutta High Court · (2026) 10 CAL CK 1676
Kolkata Municipal Corporation Act, 1980-Section 416, 416(5) proviso