JUDGMENT DATABASE

Search 12,29,028 Indian judgments.

12,29,028 judgments in All Courts · page 203 of 61,452

High Courts12 Oct 2026Disposed Of

Anjana Santra Vs The Joint Commissioner Of Revenue, State Tax, Durgapur Circle & Ors.

Calcutta High Court · (2026) 10 CAL CK 0929

West Bengal Goods and Services Tax Act-Section 107Central Goods and Services Tax Act, 2017

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High Courts12 Oct 2026Dismissed

Bengal Chemicals and Pharmaceuticals Ltd. & Anr. Vs The State Of West Bengal & Ors.

Calcutta High Court · (2026) 10 CAL CK 0928

Companies Act, 1956Industrial Disputes Act, 1947-Section 2(a), 10(1), 39General Clauses Act, 1897-Section 21

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High Courts12 Oct 2026

Maya Saha @ Maya Rani Saha & Ors. Vs The State Of West Bengal & Anr.

Calcutta High Court · (2026) 10 CAL CK 4119

Code of Criminal Procedure, 1973-Sections 482, 161, 82, 362Indian Penal Code, 1860-Sections 417, 494, 498A, 376, 406, 120BDowry Prohibition Act-Sections 3 and 4

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High Courts12 Oct 2026

Partha Sarathi Guha Vs Supriya Guha

Calcutta High Court · 2024 INSC 530

Code of Criminal Procedure, 1973-Section 125, 397, 401, 482Special Marriage Act, 1954-Section 36Indian Penal Code-Section 498A

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High Courts12 Oct 2026Disposed Of

National Insurance Co. Ltd. Vs Sabitri Maji & Ors.

Calcutta High Court · 2026 INSC 767

Indian Penal Code-Sections 279, 337, 338, 427 and 304AMotor Vehicles Act, 1988

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High Courts12 Oct 2026Allowed

Gorakshnath Maruti Thorat Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 10 BOM CK 0925

Constitution of India-Article 226, 14

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High Courts12 Oct 2026Dismissed

Rabindra Nath Naskar Vs The State Of West Bengal & Ors.

Calcutta High Court · (2026) 10 CAL CK 0924

West Bengal Land Reforms Act, 1955-Section 4CWest Bengal Land Reforms and Tenancy Tribunal Act, 1997-Sections 6, 10

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High Courts12 Oct 2026Allowed

Rambhau Abaji Gulve @ Ramdas Abaji Gulve Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 10 BOM CK 0923

Constitution of India-Article 226, 14

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High Courts12 Oct 2026Allowed

Sandeep Jha @ Sandeep Kr. Jha & Ors. Vs The State Of West Bengal

Calcutta High Court · (2026) 10 CAL CK 0922

BNSS, 2023-Section 447, 448, 480(1), 483(3), 528, 317(3)BNS, 2023-Section 61(2), 126(2), 238, 310(2), 317(3), 317(4), 319(2)Code of Criminal Procedure, 1908-Chapter II, Section 15, 406, 408, 408(1)

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High Courts12 Oct 2026Dismissed

State Of West Bengal Vs Rajpath Contractors And Engineers Limited

Calcutta High Court · (2026) 10 CAL CK 0921

Arbitration and Conciliation Act, 1996-Section 37(1)(c), 34, 37, 31(7), 31(7)(a)Arbitration Act, 1940

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High Courts12 Oct 2026Dismissed

Shreepad Gadre & Anr. Vs The State Of West Bengal & Ors.

Calcutta High Court · (2026) 10 CAL CK 0920

Code of Civil Procedure-Order VI Rule 17Constitution of India-Article 226

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High Courts12 Oct 2026Disposed Of

Sk. Taiyab Ali & Anr. Vs CESC Limited & Anr.

Calcutta High Court · (2026) 10 CAL CK 0919

Electricity Act, 2003-Section 126West Bengal Electricity Regulatory Commission (Standards of Performance of Licensees Relating to Consumer Services) Regulations, 2010-Regulation 13.9West Bengal Electricity Regulatory Commission (Electricity Supply Code) Regulations, 2013-Regulation 3.4.2, 4.6, 4.6.1, 4.6.4, 6.2.4

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High Courts12 Oct 2026Disposed Of

Sufal Halder Vs The Deputy Commissioner Of Revenue, Salt Lake Charge & Ors.

Calcutta High Court · (2026) 10 CAL CK 0918

West Bengal Goods and Services Tax Act-Section 107Central Goods and Services Tax Act, 2017-Section 107

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High Courts12 Oct 2026Disposed Of

ABC Vs State Of Maharashtra & Anr.

Bombay High Court · (2026) 10 BOM CK 0917

Medical Termination of Pregnancy Act, 1971-Section 3, 3(1), 3(2), 3(2)(b), 3(2A), 3(2B), 3(2C), 3(3), 3(4)Medical Termination of Pregnancy Rules, 2003-Rule 3A, 3-BMaharashtra Termination of Pregnancy Rules, 2003

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High Courts12 Oct 2026Allowed