JUDGMENT DATABASE

Search 12,29,503 Indian judgments.

12,29,503 judgments in All Courts · page 231 of 61,476

High Courts09 Oct 2026Partly Allowed

Ijarul Mallick @ Ejarul Mallick Vs The State Of West Bengal

Calcutta High Court · (2026) 10 CAL CK 2387

Indian Penal Code-Section 370 (2), 370 A (2), 498A, 372, 376Indian Evidence Act-Section 11, 114 (Illustration g)Code of Criminal Procedure-Section 164, 313

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High Courts09 Oct 2026Dismissed

Shri P. Shokum Yimchunger Vs The State Of Nagaland & Ors.

Gauhati High Court · (2026) 10 GAU CK 2386

Nagaland Eviction of Persons in Unauthorized Occupation of Public Land Act, 1971-Section 5 (1), 12Settlement Rules-Rule 26

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High Courts09 Oct 2026Dismissed

Smt. Lalremtluangi Vs The State Of Mizoram

Gauhati High Court · (2026) 10 GAU CK 2385

BNSS-Section 483, 47, 48NDPS Act, 1985-Section 21(c), 37Constitution of India-Article 22(1)

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High Courts09 Oct 2026Dismissed

Shri T. Akumba Yimchunger Vs The State Of Nagaland & Ors.

Gauhati High Court · (2026) 10 GAU CK 2384

Nagaland Eviction of Persons in Unauthorized Occupation of Public Land Act, 1971-Section 5 (1), 12Settlement Rules-Rule 26

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High Courts09 Oct 2026Allowed

Pranjeet Chakaravarty Vs The State Of Nagaland & Anr

Gauhati High Court · (2026) 10 GAU CK 2383

BNSS 2023-Section 528BNS, 2023-Section 85, 115(2), 351(3), 131

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High Courts09 Oct 2026Allowed

Chanderlal Navlani (Dead) Through His LRs. Vs Madhusudan (Dead) Through His LRs.

Madhya Pradesh High Court · (2026) 10 MP CK 2382

Code of Civil Procedure-Section 96, 96(2), Order 9 Rule 13, 12, 12 Rule 6, XLI Rule 1, XXI, 144, 151Specific Relief Act, 1963-Section 14, 16, 16(b), 16(c), 20Indian Contract Act, 1872-Sections 2, 3, 4, 5, 6, 7, 8, 9, 10, 55

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High Courts09 Oct 2026Dismissed

Assistant Provident Fund Commissioner Vs M/s. St. Michael's School & Ors.

Calcutta High Court · (2026) 10 CAL CK 2381

Employees' Provident Fund & Miscellaneous Provisions Act, 1952-Section 7-1, 14-B, paragraph 32A, 15(2), 17(15), 17Tribunal (Procedure) Rules, 1997-Rule 20

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High Courts09 Oct 2026Allowed

Surendra Kumar Gupta Vs The Coal India Limited & Ors.

Calcutta High Court · (2026) 10 CAL CK 2380

Medical Attendance Rules - Coal India Limited-Clause 1 of Chapter VIII, 1-A, Note (d) of Clause 1-A, 1-BMines Rules, 1955-Form P-I, Form P-2Mines Act, 1952

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High Courts09 Oct 2026Disposed Of

Pramod Punjabrao Deshmukh & Ors. Vs The Joint Charity Commissioner & Ors.

Bombay High Court · (2026) 10 BOM CK 2379

Maharashtra Public Trust Act, 1950-Section 47, 47(2), 47(3), 47(5), 41-AMaharashtra Public Trust Rules-Rule 7Code of Civil Procedure-Order 50 Rule 1

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High Courts09 Oct 2026Dismissed

M/s Vidya Caterers Vs Bharat Petroleum Corp. Ltd & Ors.

Bombay High Court · (2026) 10 BOM CK 2378

Constitution of India-Article 226

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High Courts09 Oct 2026Allowed

Sonali Barui Paramanik & Ors. Vs The State Of West Bengal & Ors.

Calcutta High Court · 2023 INSC 554

Indian Penal Code-Section 353, 186, 504, 506, 120B, 34, 350Constitution of India-Article 226, 19(1)(a), 19(1)(b), 19(1), 21Cr.P.C.-Section 144, 482, 156(1), 155(2), 161

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High Courts09 Oct 2026Disposed Of

Sanjib Saha & Anr. Vs Andrew Yule And Co. Ltd

Calcutta High Court · (2026) 10 CAL CK 0844

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High Courts09 Oct 2026Dismissed

Mithun Biswas Vs The State Of West Bengal & Ors.

Calcutta High Court · 2025 INSC 1249

Constitution of India-Article 226, 227, 32, 14, 15, 16, 19(1)(a), (b), (g), 20, 21Indian Penal Code, 1860-Section 188, 283, 34Disaster Management Act, 2005-Section 51(b)

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High Courts09 Oct 2026Allowed

The 3 Guys Network Private Limited Vs Union Of India & Ors.

Calcutta High Court · (2026) 10 CAL CK 0842

Employees' Provident Funds and Miscellaneous Provisions Act, 1952-Section 7A, 8

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High Courts09 Oct 2026Dismissed

Subrata Goswami Vs The State Of West Bengal & Ors.

Calcutta High Court · (2026) 10 CAL CK 0841

Code of Criminal Procedure, 1973-Section 154(3), 156(3)Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita 2023-Section 173(1), 173(4), 175, 175(3)

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High Courts09 Oct 2026Allowed

Kabita Shaw Vs The State Of West Bengal & Ors.

Calcutta High Court · (2026) 10 CAL CK 0840

Constitution of India-Article 226, 21, 31IPC-Sections 143, 147, 148, 149, 341, 324, 326, 307, 379, 34Code of Criminal Procedure, 1973-Section 161, 91, 173(8)

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High Courts09 Oct 2026Allowed

Nasrin Salam Vs The State Of West Bengal & Ors.

Calcutta High Court · (2026) 10 CAL CK 0839

Indian Penal Code-Section 354, 447, 323, 506, 34

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High Courts09 Oct 2026Allowed

Trina Halder & Ors. Vs The State Of West Bengal & Ors.

Calcutta High Court · 2023 INSC 554

Indian Penal Code-Section 143, 341, 269, 270, 188, 141Disaster Management Act, 2005-Section 51Cr.P.C.-Section 144, 482, 156(1), 155(2)

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High Courts09 Oct 2026Allowed

Tapasi Bag Vs The State Of West Bengal & Ors.

Calcutta High Court · (2026) 10 CAL CK 2376

Indian Penal Code-Sections 341/323/504/506/304Maintenance and Welfare of Parents and Senior Citizens Act, 2007-Section 24Protection of Women from Domestic Violence Act, 2005

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High Courts09 Oct 2026Dismissed

Rajesh Vinodhchand Shah Vs Anil Ravaji Shah & Ors.

Bombay High Court · (2026) 10 BOM CK 2375

Civil Procedure Code-Order XVIII, XVIII Rule 4Constitution of India

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