High Courts13 Oct 2026Allowed
Dharmender Kumar Tandon Vs The State Of NCT Of Delhi
Delhi High Court · (2026) 10 DEL CK 1426
IPC-Section 302, 307, 452
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Search 12,28,363 Indian judgments.
12,28,363 judgments in All Courts · page 176 of 61,419
High Courts13 Oct 2026Allowed
Mohd Isha Vs Union Of India
Delhi High Court · (2026) 10 DEL CK 1427
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 2(29), 123(c)(2)
High Courts13 Oct 2026Allowed
Meena Devi Vs Union Of India
Delhi High Court · 2026 INSC 1056
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c)(2), 124-A
High Courts13 Oct 2026Disposed Of
Vikas Gupta Vs Ranjana Agarwal Alias Gupta & Ors.
Delhi High Court · (2026) 10 DEL CK 1434
Rights of Persons with Disabilities Act, 2016-Sections 92, 84Hindu Marriage Act, 1955-Section 13(1)(ia)Indian Penal Code, 1860-Sections 498A, 406, 323
High Courts13 Oct 2026Dismissed
Sheikh Firozuddin Vs Farida
Delhi High Court · (2026) 10 DEL CK 1435
Code of Civil Procedure, 1908-Section 100, Order I Rule 10, 151, VII Rule 11Cr.P.C.-Section 125IPC-Sections 498A, 406, 34
High Courts13 Oct 2026Disposed Of
Hemnani Public School Vs Ipsa Gurnani & Anr.
Delhi High Court · (2026) 10 DEL CK 1436
Delhi School Education Act, 1973-Section 8(1), 8(2), 8(3), 8(4), 8(5); Section 2(o); Section 12Delhi School Education Rules, 1973-Rule 118; Rule 120; Rule 96; Chapter VIIINational Commission for Minority Educational Institutions Act, 2004-Section 10; Section 11(f)
High Courts13 Oct 2026Disposed Of
Anand Prakash Bansal Vs Naresh Batra
Delhi High Court · (2026) 10 DEL CK 1437
Specific Relief Act, 1963-Section 28Delhi High Court (Original Side) Rules
High Courts13 Oct 2026Dismissed
Alamgir Ali Mallick Vs The State Of West Bengal & Anr.
Calcutta High Court · (2026) 10 CAL CK 1438
Industrial Disputes Act, 1947-Section 10(1B)(d), 10, 11, 11(1), 11(3), 17, 17A, 17A(1), 20(3), 20(iii)West Bengal Industrial Disputes Rules, 1958-Rule 21, 24(b), 27, Second Proviso to Sub Rule (iii) of Rule 27Code of Civil Procedure-Order 9 Rule 13, 17, 17 Rule 1, 17 Rule 2, 17 Rule 3
High Courts13 Oct 2026Dismissed
Ms Abhoy Charan Bakshi Vs National Highways Authority Of India & Ors.
Delhi High Court · (2026) 10 DEL CK 1457
Arbitration and Conciliation Act, 1996-Section 34, 34(2), 34(2A), 34(2)(b)(ii), 21, 16, 37Indian Contract Act, 1872-Section 70, 73Amendment Act, 2015
High Courts13 Oct 2026Allowed
Amalaksha Jana & Ors. Vs State Of West Bengal & Ors.
Calcutta High Court · (2026) 10 CAL CK 2284
Recruitment Rules vide Notification No. 1175-Edn(A)/10M-129/11 dated 10.10.2014University Grants Commission (Minimum Qualifications for Appointment of Teachers and other Academic Staff in Universities and Colleges and other Measures for the Maintenance of Standards in Higher Education) Regulations, 2010Right to Information Act, 2005
High Courts13 Oct 2026Allowed
Debasish De Sarkar & Anr. Vs The State Of West Bengal
Calcutta High Court · (2026) 10 CAL CK 2283
IPC-Section 107, 304B, 306, 498-ACr.P.C.-Section 313
High Courts13 Oct 2026Disposed Of
M/s Hotel Alakapuri Vs Kolkata Municipal Corporation & Ors.
Calcutta High Court · (2026) 10 CAL CK 1408
Kolkata Municipal Corporation Act, 1980-Section 416, 416(5) proviso
High Courts13 Oct 2026Dismissed
IRC Natural Resources Private Limited Vs The New India Assurances Company Limited
Calcutta High Court · (2026) 10 CAL CK 2282
Companies Act, 2013-Section 123(2), Schedule IIInsurance Development Regulatory Authority of India (Protection of Policyholder's Interest) Regulation, 2017-Regulation 15 Clause 10, 5(i)Insurance Act, 1938-Section 64-UM(2)
High Courts13 Oct 2026Allowed
Indian Bank Vs Commissioner Of Income Tax-II, Kolkata
Calcutta High Court · (2026) 10 CAL CK 2281
Income-tax Act, 1961-Section 260A, 36(1)(viia), 36(1)(viia)(a)
High Courts13 Oct 2026Disposed Of
Meera Goswami Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 10 CAL CK 2280
Kolkata Municipal Corporation Act, 1980-Section 2(39), 2(71), 199, 343(5), 346, 421, 421(1), 425, 435, 435(1), 435A, 435A(1), 435A(2), Schedule V, VAKolkata Municipal Corporation (Amendment) Act, 2014-Section 15West Bengal Excise (Selection of New Sites and Grant of Licence for Retail Sale of Liquor and Certain Other Intoxicants) Rules, 2003-Rule 8
High Courts13 Oct 2026Allowed
Sri Maheswar Malo Das Vs The State Of West Bengal & Anr.
Calcutta High Court · (2026) 10 CAL CK 2279
Indian Penal Code-Section 323, 341, 506, 34, 302, 201Schedule Caste and Schedule Tribe (Prevention of Atrocities) Act, 1989-Section 3(i)(r) & (s), 51, 15A, 15A(3), 15A(5)Cr.P.C-Section 231(2), 482, 397
High Courts13 Oct 2026Dismissed
Punjab National Bank & Anr. Vs Union Of India & Ors.
Calcutta High Court · (2026) 10 CAL CK 2278
Payment of Gratuity Act, 1972
High Courts13 Oct 2026Dismissed
Sri Rabindra Nath Ghati @ Ghanty Vs Sri Madan Das @ Madan Mohan Das
Calcutta High Court · 2024 INSC 164
CPC-Order VIII Rules 3 and 5, Proviso to Order VIII Rule 5
High Courts13 Oct 2026Disposed Of
Rajendra Prosad Kesharabani @ Kesharaban Vs Haradhan Mondal
Calcutta High Court · (2026) 10 CAL CK 2276
West Bengal Premises Tenancy Act, 1956-Section 1(3)Transfer of Property Act, 1882-Section 106West Bengal Municipal Act, 1993-Section 441
High Courts13 Oct 2026
Bengal Greenfields LLP & Ors. Vs Shri Asit Kumar Paul & Ors.
Calcutta High Court · (2026) 10 CAL CK 2275
Specific Relief Act, 1963-Section 31(2)Code of Civil Procedure, 1908-Order XX Rule 12, 2 Rule 2, XXXIX Rules 1 and 2, XXXIX Rule 2A, XXXIX Rule 3, XXXIX Rule 3(a), XXXIX Rule 4Right to Information Act, 2005