JUDGMENT DATABASE

Search 12,29,635 Indian judgments.

12,29,635 judgments in All Courts · page 435 of 61,482

High Courts22 Sept 2026Dismissed

CESC Limited & Anr. Vs The Ombudsman & Anr.

Calcutta High Court · (2026) 09 CAL CK 3742

Electricity Act, 2003-Section 42(6), 46West Bengal Electricity Regulatory Commission (Guidelines for Establishment of a Forum for Redressal of Grievances of Consumers and Time and Manner of Dealing with such Grievances by the Ombudsman) Regulations, 2006West Bengal Electricity Regulatory Commission Regulations, 2005-Regulation 3.1.1, 3.1.2, 3.1, 3.5, 12

High Courts22 Sept 2026

Avinash @ Shubham Tamboli Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 09 CHH CK 3743

BNSS, 2023-Section 483, 183BNS-Sections 137(2), 87 and 65(1)POCSO Act-Section 4

High Courts22 Sept 2026

Sachin Murkute & Ors. Vs State Of Maharashtra & Ors.

Bombay High Court · 2026 INSC 572

Maharashtra Development Services (Constitution, Classification and Recruitment) Rules, 1973-Rule 6, 6(6)Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961Constitution of India-Article 14, 16, 226, 309

High Courts22 Sept 2026

Mohit Kurre Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 09 CHH CK 3746

Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483Bhartiya Nyaya Sanhita, 2023-Sections 119(1), 296, 115(2), 351(3), 118(2)

High Courts22 Sept 2026

Laxmi Prasad Dhruw @ Sonu Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 09 CHH CK 3747

Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483Bhartiya Nyaya Sanhita, 2023-Sections 305(A), 331(4)

High Courts22 Sept 2026

Sahettar Sahu Vs The State Of Chhattisgarh

Chhattisgarh High Court · (2026) 09 CHH CK 3748

Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483BNS-Sections 109(1), 118(1), 126(2), 191(2), 191(3), 190, 61(2)

High Courts22 Sept 2026

Nandita Masani Vs State Of West Bengal & Anr.

Calcutta High Court · (2026) 09 CAL CK 3749

Code of Criminal Procedure, 1973-Sections 482, 173(2), 239Constitution of India-Article 227Hindu Marriage Act, 1955-Section 9

High Courts22 Sept 2026

IVL Dhunseri Petrochem Industries Pvt. Ltd. Vs Mr. Pulak Ghosh

Calcutta High Court · (2026) 09 CAL CK 3750

Companies Act, 1913Companies Act, 1956

High Courts22 Sept 2026Disposed Of

Dr. Tarit Bhattacharya Vs Jadavpur University & Ors.

Calcutta High Court · (2026) 09 CAL CK 3751

High Courts22 Sept 2026Dismissed

Startrack Agency Private Limited Vs Efcalon Tie-Up Private Limited

Calcutta High Court · (2026) 09 CAL CK 3752

Constitution of India-Article 227Code of Civil Procedure-Section 47, Order 21 Rule 29, 1511996 Act-Section 31(6), 34, 37

High Courts22 Sept 2026

Fast Track Furniture and Interiors India Pvt. Ltd. & Ors. Vs M/s. Electronica Finance Limited

Calcutta High Court · (2026) 09 CAL CK 3753

Arbitration and Conciliation Act, 1996-Section 9

High Courts22 Sept 2026

National Insurance Company Limited Vs Sarifan Khatun & Ors.

Calcutta High Court · (2026) 09 CAL CK 3754

Motor Vehicles Act, 1988-Section 163A, 163A(3), Second ScheduleEmployee's Compensation Act, 1923-Schedule I

High Courts22 Sept 2026

National Insurance Company Limited Vs Sarifan Khatun And Others

Calcutta High Court · (2026) 09 CAL CK 3755

Motor Vehicles Act, 1988-Section 163A, Second ScheduleEmployee's Compensation Act, 1923-Schedule I

High Courts22 Sept 2026

Md. Nazibuddin @ Tulu Mondal Vs The State Of West Bengal

Calcutta High Court · (2026) 09 CAL CK 3756

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 75, 75(1), 84, 84(1), 175Code of Criminal Procedure (Cr.P.C.)-Section 73, 167

High Courts22 Sept 2026

Principal Commissioner Of Income Tax-2, Kolkata Vs Shelter Infra Projects Ltd.

Calcutta High Court · (2026) 09 CAL CK 3757

Income Tax Act, 1961-Section 68, 143(3), 201, 253, 263Income Tax Appellate Tribunal Rules, 1963-Rule 18(3), 18(4)

High Courts22 Sept 2026Allowed

The Royal Bank Of Scotland, N.V. Vs Commissioner Of Income Tax, Kolkata III

Calcutta High Court · (2026) 09 CAL CK 3758

Income Tax Act, 1961-Section 260A, 143(1), 143(3), 40(a)(i), 2(22A), 90, 2(23A), 195Finance Act, 2001

High Courts22 Sept 2026

Md. Shahnawaz Vs State Of West Bengal & Ors.

Calcutta High Court · (2026) 09 CAL CK 3744

Kolkata Municipal Act, 1980-Section 199, 416, 416(5) proviso

High Courts22 Sept 2026

Principal Commissioner Of Income Tax-13, Kolkata Vs Utkarsh Rai

Calcutta High Court · (2026) 09 CAL CK 3759

Income-tax Act, 1961-Section 260A, 69C, 133(6)

High Courts22 Sept 2026Partly Allowed

Royal Bank Of Scotland, N.V. Vs Director Of Income Tax, International Taxation, Kolkata

Calcutta High Court · (2026) 09 CAL CK 3760

Income Tax Act, 1961-Section 260A, 2(22A), 90, 2(23A), 40(a)(i), 195Income Tax Rules-item 2B of Appendix IFinance Act, 2001

High Courts22 Sept 2026Allowed

Sri Sandipan Biswas Vs The State Of West Bengal & Anr.

Calcutta High Court · (2026) 09 CAL CK 3761

Indian Penal Code, 1860-Section 498A, 420, 406, 34Dowry Act-Section 3, 4CrPC-Section 482