High Courts14 Oct 2026Disposed Of
Md. Mamudul Haque @ Mamudul Haque Vs The Kolkata Municipal Corporation & Ors.
Calcutta High Court · (2026) 10 CAL CK 1677
Kolkata Municipal Corporation Act, 1980-Section 416, 416(5) proviso
JUDGMENT DATABASE
Search 12,28,363 Indian judgments.
12,28,363 judgments in All Courts · page 157 of 61,419
High Courts14 Oct 2026Disposed Of
Nemai Chandra Samanta Vs State Of West Bengal & Ors.
Calcutta High Court · (2026) 10 CAL CK 1678
High Courts14 Oct 2026Allowed
Permender Singh Vs Union Of India & Ors.
Calcutta High Court · (2026) 10 CAL CK 1679
West Bengal Goods and Services Tax Act, 2017-Section 68Central Goods and Services Tax Act, 2017-Section 68, 107, 129(1), 129(1)(a), 129(1)(b), 129(2), 129(3), Rules 138 and 138A
High Courts14 Oct 2026Disposed Of
Nimai Chandra Maiti Vs Block Land & Land Reforms Officer, Kakdwip & Ors.
Calcutta High Court · (2026) 10 CAL CK 1680
High Courts14 Oct 2026
Nilima Debnath & Ors. Vs State Of West Bengal & Ors.
Calcutta High Court · (2026) 10 CAL CK 1681
High Courts14 Oct 2026Disposed Of
Qamrun Nisha Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 10 CAL CK 1682
Kolkata Municipal Corporation Act, 1980-Section 416, 416(5) proviso
High Courts14 Oct 2026Disposed Of
R Chidambaram Vs The State
Calcutta High Court · 2025 INSC 1476
Explosive Substance Act-Sections 3, 4, 5, 6IPC-Section 120BPassport Act
High Courts14 Oct 2026Dismissed
Manoj Rajpal Vs State Of Uttarakhand & Anr.
Uttarakhand High Court · (2026) 10 UK CK 1684
B.N.S.S.-Sections 438/442Cr.P.C.-Section 125Family Courts Act, 1984-Section 19(4)
High Courts14 Oct 2026Dismissed
Smt Jyoti Thapliyal Vs Mayank Bhatt
Uttarakhand High Court · (2026) 10 UK CK 1686
BNSS-Section 144, 144(4)
High Courts14 Oct 2026Allowed
Niket Singh Bisht Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 10 UK CK 1687
B.N.S. 2023-Sections 305(a), 331(2), 317(2)Cr.P.C.-Section 320Constitution of India-Article 226
High Courts14 Oct 2026Dismissed
Sarjeet Alias Sarjeet Singh Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 10 UK CK 1688
Protection of Children from Sexual Offences (POCSO) Act, 2012-Sections 5/6BNS, 2023-Sections 351(3), 64
High Courts14 Oct 2026Dismissed
Piyush Singh Bhadouriya Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 10 UK CK 1689
BNS, 2023-Sections 3(5), 318(4), 61(2)Information Technology (Amendment) Act, 2008-Section 66D
High Courts14 Oct 2026Dismissed
Smt. Upadrasta Sravani Vs Nerella Lakshmi Suryanarayana Murthy
Telangana High Court · (2026) 10 TEL CK 1614
C.P.C.-Section 24, 151
High Courts14 Oct 2026Disposed Of
Maharashtra State Road Transport Corporation Vs Shri Jagjeevan Vishwanath Shende & Anr.
Bombay High Court · (2026) 10 BOM CK 1613
Indian Penal Code-Sections 496, 498-AIndustrial Disputes Act, 1947-Section 44, 25-FMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971-Section 44
High Courts14 Oct 2026Disposed Of
State Of West Bengal Vs Lal Singh Oraon
Calcutta High Court · 2026 INSC 424
Indian Penal Code 1860-Section 302, 309, 364 read with Section 34, 382, 404Code of Criminal Procedure, 1973-Section 235(2), 313, 161, 428Evidence Act, 1872-Section 106, 30, 101, 114
High Courts14 Oct 2026
Subha Dutta Vs State Of West Bengal & Anr.
Calcutta High Court · (2026) 10 CAL CK 1608
Code of Criminal Procedure, 1973-Section 482, 313, 386Negotiable Instruments Act, 1881-Section 138, 139, 118Constitution of India-Article 21
High Courts14 Oct 2026
Ramji Lal Agarwal Vs Sourav Agarwal
Calcutta High Court · (2026) 10 CAL CK 1607
Trade Marks Act-Section 134Copyrights ActIPR Rules-Section 2(k), 2(o)
High Courts14 Oct 2026Dismissed
Suresh Barman & Ors. Vs The State Of West Bengal
Calcutta High Court · 2025 INSC 384
Indian Penal Code of 1860-Section 302, 324, 149, 148, 427, 307, 147, 127, 323, 141, 142, 143, 341Code of Criminal Procedure, 1973-Section 313, 235(1), 161, 174, 428Probation of Offenders Act
High Courts14 Oct 2026
Samsul Alam Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 10 CAL CK 1604
West Bengal School Service Commission Act, 1997-Section 10C
High Courts14 Oct 2026Disposed Of
Shakil Ahmed Vs The Bally Municipality & Ors.
Calcutta High Court · (2026) 10 CAL CK 1603
West Bengal Municipal Act, 1993-Section 220(1)