JUDGMENT DATABASE

Search 12,29,635 Indian judgments.

12,29,635 judgments in All Courts · page 472 of 61,482

High Courts18 Sept 2026

Kamal Thakur Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 09 CHH CK 2607

Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483Bhartiya Nyaya Sanhita, 2023-Sections 3(5), 115(2), 127(2), 296, 309(6), 351(3)IPC-Sections 457, 380, 411, 34
High Courts18 Sept 2026

Indian Bank Vs Shabbir Abbas Patel & Ors.

Bombay High Court · (2026) 09 BOM CK 2608

Insolvency and Bankruptcy Code, 2016-Section 14, 18, 23, 31, 66, 68, 94, 95, 96, 96(1)(b)(ii), 96(4), 99, 100, 100(1), 100(4), 101, 102, 121, 124, 179(3)Insolvency and Bankruptcy Code (Amendment) Act, 2026Constitution of India-Article 14
High Courts18 Sept 2026Disposed Of

Laxmin Bai Vs Union Of India & Ors.

Chhattisgarh High Court · (2026) 09 CHH CK 2610

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 33
High Courts18 Sept 2026

Tapas Paul Vs Smt. Mamata Khutia

Calcutta High Court · (2026) 09 CAL CK 2620

Constitution of India-Article 227West Bengal Premises Tenancy Act, 1997-Sections 7(1), 7(1)(a), 7(1)(b), 7(1)(c), 7(2), 7(3)West Bengal Premises Tenancy Act, 1956-Sections 17(1), 17(2), 17(3), 21, 22
High Courts18 Sept 2026

Sudhi Ranjan Das & Anr Vs Surajit Das

Calcutta High Court · (2026) 09 CAL CK 2625

Bharatiya Nyaya Sanhita, 2023-Sections 318(4), 316(2)Code of Civil Procedure-Order 23 Rule 3, 23 Rule 3A, Section 96(3)Indian Contract Act, 1872
High Courts18 Sept 2026Allowed

Anil Barui Vs State Of West Bengal & Anr.

Calcutta High Court · (2026) 09 CAL CK 2626

Indian Penal Code, 1860-Section 323, 324, 326, 319Code of Criminal Procedure, 1973-Section 156(3), 154(1), 154(3), 161, 162, 401, 482, 313, 428Indian Evidence Act, 1872-Section 101, 102, 103