High Courts17 Sept 2026
Debasish Das Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 09 CAL CK 2339
Constitution of India-Article 14
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12,29,635 judgments in All Courts · page 480 of 61,482
High Courts17 Sept 2026
Rajesh Kumar Choudhury & Ors. Vs Srimatya Arati Bhunia & Ors.
Calcutta High Court · 2025 INSC 1109
Code of Civil Procedure-Order I Rule 10, VIII Rule 6A, XXII Rule 3, XXII Rule 3(2), XXII Rule 9
High Courts17 Sept 2026
Sukumar Pal Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 09 CAL CK 2489
High Courts17 Sept 2026
Monu Prasad Tanti Vs The State Of West Bengal & Anr.
Calcutta High Court · (2026) 09 CAL CK 2381
Indian Penal Code, 1860-Sections 435, 147, 148, 149, 447, 448, 341, 379, 427, 34Code of Criminal Procedure, 1973-Sections 482, 156(1), 155(2)Constitution of India-Article 226
High Courts17 Sept 2026
State Of Chhattisgarh & Anr. Vs ECI-Keystone (JV)
Chhattisgarh High Court · (2026) 09 CHH CK 2400
Constitution of India-Article 227Arbitration and Conciliation Act, 1996-Section 34, 37, 47, 36Code of Civil Procedure, 1908-Section 151, Order XXI Rule 30, XXI Rule 32, XXI Rule 46-B, XXXVIII Rule 11-A, XXXIX Rule 2-A
High Courts17 Sept 2026
Subrata Sen Vs Shelly Jaiswal & Anr.
Calcutta High Court · (2026) 09 CAL CK 2380
West Bengal Premises Tenancy Act, 1997-Section 7, 7(1), 7(1)(a), 7(1)(b), 7(1)(c), 7(2), 7(3)Constitution of India-Article 227
High Courts17 Sept 2026
Sri Shakti Prasad Parua Vs Sri Manas Maity & Anr.
Calcutta High Court · (2026) 09 CAL CK 2379
Code of Civil Procedure-Order XXXIX Rule 4
High Courts17 Sept 2026
Sudeep Yadav Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 09 CHH CK 2399
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14-A(2), 3(1)(R), 3(1)(S), 3(2)(v)BNSS-Section 483, 180BNS-Section 103(1), 115(2), 3(5), 109(1), 115, 296, 238
High Courts17 Sept 2026Allowed
Vijay Prashad @ Vijay Pratap Prasad Vs The State Of West Bengal & Anr.
Calcutta High Court · (2026) 09 CAL CK 2378
Indian Penal Code, 1860-Sections 420, 406, 477, 468, 471, 120BCode of Criminal Procedure-Sections 156(3), 482, 156(1), 155(2)Constitution of India-Article 226
High Courts17 Sept 2026
Smt. Kiran Gupta Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 2377
High Courts17 Sept 2026
Smt. Sarita Bhargav & Ors. Vs Gokul Prasad Sidar & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 2376
Motor Vehicles Act, 1988-Section 173, 166
High Courts17 Sept 2026
Laxmi Naidu & Ors. Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 2375
High Courts17 Sept 2026
Shivlal Netam Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 2374
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 175
High Courts17 Sept 2026
Smt. Saraswati Bai Barve & Ors. Vs Dhanuwaram @ Girdhari & Anr.
Chhattisgarh High Court · (2026) 09 CHH CK 2478
Motor Vehicles Act, 1988-Section 173
High Courts17 Sept 2026
Director General Works CPWD Vs The Gen.Sec.All India CPWD Emp
Delhi High Court · (2026) 09 DEL CK 2373
Industrial Disputes Act, 1947-Section 25-B, 10Constitution of India-Articles 226, 227, 12, 39(d)CCS (Pension) Rules, 1972-Rule 14
High Courts17 Sept 2026
Ramprasad Vs Buthalu Dansena & Anr.
Chhattisgarh High Court · (2026) 09 CHH CK 2372
High Courts17 Sept 2026
Prem Mehani & Anr. Vs Harish Batra & Ors.
Delhi High Court · (2026) 09 DEL CK 2371
Code of Civil Procedure, 1908-Order VII Rule 11(a), VII Rule 11(d), 22 Rule 4, 7 Rule 11, 10The Penal Code
High Courts17 Sept 2026
Nawajuddin Warsi Vs Dileshwar Sinha & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 2370
Limitation Act-Section 5Motor Vehicles Act, 1988-Section 173
High Courts17 Sept 2026
Suresh Kumar Dewangan Vs Rakesh Sahu & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 2369
Motor Vehicles Act, 1988-Section 173
High Courts17 Sept 2026
Chandrakant Singh Jagat Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 2368