High Courts18 Sept 2026
Biplab Ghosh Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 09 CAL CK 2631
Constitution of India-Article 226
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 473 of 61,482
High Courts18 Sept 2026Dismissed
Jay Prakaash Sarda & Anr. Vs Kanchan Kumar Choudhury & Anr.
Calcutta High Court · (2026) 09 CAL CK 5428
Code of Civil Procedure-Order XLI Rule 11, XLI Rule 27
High Courts18 Sept 2026
Sanjoy Paul Vs Ayodhya Prasad & Anr.
Calcutta High Court · (2026) 09 CAL CK 2632
Constitution of India-Article 227West Bengal Premises Tenancy Act, 1997-Sections 7(1), 7(2), 7(3), 6CPC-Order 5 Rule 9, Section 151
High Courts18 Sept 2026
Indian Bank Vs Shabbir Abbas Patel & Ors.
Bombay High Court · (2026) 09 BOM CK 2633
Insolvency and Bankruptcy Code, 2016-Sections 14, 18, 23, 31, 66, 68, 94, 95, 96, 96(1)(b)(ii), 96(2), 96(3), 96(4), 99, 100, 100(1), 100(4), 101, 102, 121, 124, 179(3)Insolvency and Bankruptcy Code (Amendment) Act, 2026Arbitration and Conciliation Act, 1996-Sections 12(5), 26, 34, 36, 36(3)
High Courts18 Sept 2026
New Age Fire Fighting Co. Limited Vs Nanded Airport Limited & Anr.
Bombay High Court · (2026) 09 BOM CK 2634
Arbitration and Conciliation Act, 1996-Section 9
High Courts18 Sept 2026
Prahlad Roy @ Prahalad Roy Vs The Sate Of West Bengal & Anr.
Calcutta High Court · 2024 INSC 626
Indian Penal Code, 1860-Section 420, 406, 120BCr.P.C-Section 41A
High Courts18 Sept 2026
M/s. Akshay Food Impex Private Limited & Ors. Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 2636
Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966-Sections 2(v), 2(x), 2(xv), 3, 3(1), 3(3), 4, 4(4), 7, 7(6), 12, 12(1), 12-A, 12-B, 12-C, 13, 15, 23, 33, 34A.P. (Agricultural Produce and Livestock) Market Rules, 1969-Rule 74Farmers' Produce Trade and Commerce (Promotion and Facilitation) Act, 2020-Section 6
High Courts18 Sept 2026
Satya Narayan Jaiswal Vs Rajiv Ghosh
Calcutta High Court · (2026) 09 CAL CK 2637
West Bengal Premises Tenancy Act, 1997-Section 2(g)Code of Civil Procedure-Order XXXIX Rule 10
High Courts18 Sept 2026
Shantiniketan Industrial Premises Co-operative Society Ltd. Vs The Divisional Joint Registrar Co-operative Societies, Mumbai Division & Ors.
Bombay High Court · (2026) 09 BOM CK 2638
Maharashtra Co-operative Societies Act, 1960-Section 6, 8, 9, 21A, 22, 152
High Courts18 Sept 2026
Hindustan Shipyard Staff Cooperative Building Society Ltd. Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 2639
Andhra Pradesh Co-operative Societies Act, 1964-Section 2, 2(n), 3, 3(1), 4(2), 6, 7, 7(1), 8, 16, 17, 18, 19(2-B), 31, 32(7), 34, 50, 51, 52, 54, 61, 62, 64(1), 70, 71, 73, 74, 76, 76(3), 86, 115, 116, 116-A, 116-CAndhra Pradesh Cooperative Societies (Amendment) Act, 1985Banking Regulation Act
High Courts18 Sept 2026
Sri Avadutendra Gnana Mandir Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 2640
A.P. Charitable and Hindu Religious Institutions and Endowments Act, 1987-Section 29, 83, 83(2), 84 to 86, 154Code of Criminal Procedure, 1973
High Courts18 Sept 2026Dismissed
Sanskriti Exim Private Limited Vs Directorate General Of GST Intelligence, DZU & Ors.
Delhi High Court · 2025 INSC 982
Central Goods and Services Tax Act, 2017-Sections 6(2)(b), 70, 73(3), 73(10), 74, 74(3), 74(9), 74(10), 107, 122Integrated Goods and Services Tax Act, 2017-Section 20Delhi Goods and Services Tax Act, 2017-Sections 73 and 74
High Courts18 Sept 2026
Kosinapogu Venkatamma & Anr. Vs Kosinapogu Devaiah & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 2642
Constitution of India-Article 227Code of Civil Procedure-Order XXXIX Rules 1 and 2, Section 151, V Rule 9, VIII Rule 10, XVII Rules 2 and 3, 141, XXXIX Rule 3-ACivil Rules of Practice-Rule 109(2), 57
High Courts18 Sept 2026
The Government Of Andhra Pradesh & Ors. Vs M. Ramasubba Reddy
Andhra Pradesh High Court · (2026) 09 AP CK 2643
Excise (Grant of Licence of Selling by Bar and Conditions of Licence) Rules, 2005-Rule 6(V), 9A(2)
High Courts18 Sept 2026
Quick Memorial Batist Church Vs The State Of Ap & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 2644
Constitution of India-Article 226, 14, 19(1)(g), 21, 300-AA.P. Land Encroachment Act, 1905A.P. Municipal Corporation Act, 1955
High Courts18 Sept 2026
Regulagadda Hanumantha Rao Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 2645
Code of Criminal Procedure, 1973-Sections 91, 311, 313, 437, 438, 439, 482BNSS-Section 528Negotiable Instruments Act, 1881-Section 138
High Courts18 Sept 2026
Sumit Kewat Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 09 CHH CK 2647
Bhartiya Nagrik Suraksha Sanhita, 2023-Section 483Bhartiya Suraksha Sanhita, 2023-Sections 296, 115(2), 109, 192(2), 193(3), 351(3), 3(5)Arms Act-Sections 25, 27
High Courts18 Sept 2026
Ajay Kumar Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 2649
High Courts18 Sept 2026
Ismail Hussain Vs The Bandhan Bank & Ors.
Gauhati High Court · (2026) 09 GAU CK 2650
Code of Criminal Procedure, 1973-Section 102, 102[1]Bharatiya Nagarik Suraksha Sanhita, 2023-Section 106Constitution of India
High Courts18 Sept 2026Allowed
Nilandri Nayak Vs The State Rep By The Inspector Of Police
Madras High Court · (2026) 09 MAD CK 2651
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(B), 37The Criminal Rules of Practice, 2019B.N.S.-Section 269