High Courts11 Sept 2026
Radheshyam Lohia Vs Benchmark Lemon Arrow Inn
Calcutta High Court · (2026) 09 CAL CK 1737
Code of Civil Procedure, 1908-Order VII Rule 11, 7 Rule 11, 7 Rule 11 clause (a)Constitution of India-Article 227
JUDGMENT DATABASE
Search 12,29,656 Indian judgments.
12,29,656 judgments in All Courts · page 530 of 61,483
High Courts11 Sept 2026
Himmat Singh & Ors. Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 09 MP CK 1734
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 215(1)(b), 379, 173Bharatiya Nyaya Sanhita, 2023-Section 61(2), 336(3), 338, 340(2)Code of Criminal Procedure, 1973-Section 340, 340(1), 195(1)(b), 482
High Courts11 Sept 2026
Sumit Khatik Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 09 MP CK 1735
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 183, 480(3)BNS 2023-Sections 137(2), 87POCSO Act-Section 18
High Courts11 Sept 2026
Shalini Chavan Vs Dhanvarsh Saakh Sahkari Sanstha Maryadit Kukshi Through Director Dipendra
Madhya Pradesh High Court · (2026) 09 MP CK 1733
BNSS, 2023-Section 528, 94Cr.P.C-Section 482, 91, 233(3), 233N.I. Act-Section 138
High Courts11 Sept 2026Allowed
Rajendra Thakur @ Chhotu Vs The State Of Madhya Pradeh & Ors.
Madhya Pradesh High Court · (2026) 09 MP CK 1731
National Security Act, 1980-Section 3(2), 3, 3(1), Sub-section (5) of Section 3, 2(a)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 129Indian Penal Code, 1860-Sections 294, 452, 342, 323, 506, 34, 324/34
High Courts11 Sept 2026Disposed Of
Smt. Rekha Devi & Ors. Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 09 MP CK 1732
Code of Criminal Procedure, 1973-Section 378(III), 372, 200, 378, 2(wa), sub-section (4) of Section 378IPC-Sections 294, 427 and 506-IIBharatiya Nagarik Suraksha Sanhita, 2023-proviso to Section 413, sub-Section 4 of Section 419
High Courts11 Sept 2026
Toran Singh Vs Imarti Bai & Ors.
Madhya Pradesh High Court · (2026) 09 MP CK 1730
Limitation Act-Section 5CPC-Section 100M.P. Land Revenue Code, 1959-Section 190 & 110
High Courts11 Sept 2026Dismissed
Shashank Singh Gwal Vs. The State of West Bengal & Anr.
Calcutta High Court · (2026) 09 CAL CK 1697
Bharatiya Nyaya Sanhita, 2023-Section 316(2), 318(4)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35(3), 180, 528Code of Criminal Procedure, 1973-Section 482, 156(1), 155(2), 216, 561-A
High Courts11 Sept 2026Allowed
Arindam Ghosh & Ors. Vs. The State of West Bengal & Anr.
Calcutta High Court · (2026) 09 CAL CK 1696
Indian Penal Code, 1860-Section 498A, 323, 354D, 506, 34Dowry Prohibition Act, 1961-Section 3, 4Code of Criminal Procedure, 1973-Section 482
High Courts11 Sept 2026Disposed of
National Insurance Company Ltd. Vs Babla Halder & Ors.
Calcutta High Court · (2026) 09 CAL CK 1695
Motor Vehicles Act, 1988-Section 166Constitution of India-Article 12
High Courts11 Sept 2026Allowed
Pranab Biswas Vs Santonu Choudhury
Calcutta High Court · (2026) 09 CAL CK 1692
Negotiable Instruments Act, 1881-Section 138, 141, 142Code of Criminal Procedure, 1973-Section 482
High Courts11 Sept 2026Allowed
Pravin Kumar Agarwal and Ors. Vs Ddev Plastiks Industries Limited
Calcutta High Court · (2026) 09 CAL CK 1691
Negotiable Instruments Act, 1881-Section 138, 141Code of Criminal Procedure, 1973-Section 145, 200, 204, 397, 401, 482
High Courts11 Sept 2026Allowed
Shreya Banerjee Vs. Mr. Ajesh Khem
Calcutta High Court · (2026) 09 CAL CK 1690
Negotiable Instruments Act, 1881-Section 138, 141Indian Partnership Act, 1932-Section 25, 26, 32General Clauses Act, 1897-Section 3(42)
High Courts11 Sept 2026Dismissed
Radheshyam Lohia Vs Benchmark Lemon Arrow Inn
Calcutta High Court · (2026) 09 CAL CK 1689
Code of Civil Procedure, 1908-Order VII Rule 11Constitution of India-Article 227
High Courts11 Sept 2026Disposed of
Punjab National Bank Vs The State of West Bengal & Ors.
Calcutta High Court · (2026) 09 CAL CK 1688
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 14, Section 13(2)Security Interest (Enforcement) Rules, 2002-Rule 8(1)
High Courts11 Sept 2026Allowed
Indus Towers Limited and Another Vs State of Maharashtra and Another
Bombay High Court · (2026) 09 BOM CK 1687
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482, 41AMaharashtra Regional Town Planning Act, 1966-Section 44, 53, 142, 152
High Courts11 Sept 2026Allowed
Naresh Vishwambhar Sharma and Another Vs State of Maharashtra and Another
Bombay High Court · 2023:BHC-AS:33121
Constitution of India-Article 227Code of Criminal Procedure, 1973-Section 482, 239, 227, 221Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts11 Sept 2026Allowed
Tansukhlal Pannalal Jain Vs State of Maharashtra and Another
Bombay High Court · 2026:BHC-AS:37555-DB
Code of Criminal Procedure, 1973-Section 200, 202, 203, 204, 156(3), 482, 154(1), 154(3), 190Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 420, 406, 465, 467, 34
High Courts11 Sept 2026Allowed
Britannia Dairy Private Limited Vs State of Maharashtra and Another
Bombay High Court · (2026) 09 BOM CK 1684
Code of Criminal Procedure, 1973-Section 482, Section 202Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Food Safety and Standards Act, 2006-Section 3(1)(j), Section 3(1)(zz)(iii), Section 27, Section 31(1), Section 42(3), Section 46, Section 46(4), Section 47, Section 59, Section 63, Section 66(1), Section 66(2)
High Courts11 Sept 2026Dismissed
Pagadandi Education Foundation and Others Vs Jivartna Medi Treat Pvt. Ltd. and Another
Bombay High Court · (2026) 09 BOM CK 1683
Constitution of India-Article 226, 227Code of Criminal Procedure, 1973-Section 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528