JUDGMENT DATABASE

Search 12,30,331 Indian judgments.

12,30,331 judgments in All Courts · page 592 of 61,517

High Courts09 Sept 2026

Babu @ Sushanta Dash Vs State Of Odisha & Anr.

Orissa High Court · (2026) 09 OHC CK 1886

Juvenile Justice (Care and Protection of Children) Act, 2015-Section 101(5), 12BNS-Section 126(2), 118(2), 109(1), 3(5), 103(1)

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High Courts09 Sept 2026

Thanu @ Pradeep Kumbhar Vs State Of Odisha & Anr.

Orissa High Court · (2026) 09 OHC CK 1888

Scheduled Caste & Scheduled Tribe (Prevention of Atrocities) Act, 1989-Section 14-A(2), 3(1)(r)/ 3(2)(v)(vi)BNSS-Section 423BNS-103(1)/238(a)

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High Courts09 Sept 2026

Ghasiram Sahu & Ors. Vs State Of Orissa & Anr.

Orissa High Court · (2026) 09 OHC CK 1891

Scheduled Caste & Scheduled Tribe (Prevention of Atrocities) Act, 1989-Section 14-A, 3(1)(r), 3(1)(s), 3(2)(v)BNS-Section 296, 115(2), 351(2), 109, 118(2), 74, 3(5)

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High Courts09 Sept 2026

Pradeep Kumar Behera @ Dipu Vs State Of Orissa & Anr.

Orissa High Court · (2026) 09 OHC CK 1893

Scheduled Caste & Scheduled Tribe (Prevention of Atrocities) Act, 1989-Section 14-A, 3(1)(r), 3(2)(v)BNS-Ss.80(2)/85/103(1)/3(5)DP Act-Section 4

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High Courts09 Sept 2026

Uma Devi Kejriwal Vs Rakesh Chowdhury & Anr.

Calcutta High Court · (2026) 09 CAL CK 1832

Arbitration and Conciliation Act, 1996-Section 8, 8(1), 8(3), 11, 11(6), 12(1), 12(5), 16, 21, Fourth ScheduleCommercial Courts Act, 2015-Section 2(1)(c)Code of Civil Procedure-Order XXXIX Rules 1 and 2, Section 151

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High Courts09 Sept 2026

Deepak Bajaj Vs Income Tax Officer, Ward-37(1), Kolkata & Ors.

Calcutta High Court · (2026) 09 CAL CK 1835

Income Tax Act, 1961-Section 263, 143(3), 134(3), 40(a)(ia), 43B

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High Courts09 Sept 2026

Muslim Kuzafarosh Jamat Through President Vs Gujarat State Waqf Board & Ors.

Gujarat High Court · 2026 INSC 636

Unified Waqf Management Empowerment, Efficiency and Development Act, 2025-Section 83(9), 83Waqf Act, 1995-Section 40, 43, 3(r), 70Bombay Public Trust Act, 1950-Section 70, 72, 41(a)

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High Courts09 Sept 2026

Ramsarup Industries Ltd. Vs Orissa Metaliks Pvt. Ltd. & Ors.

Calcutta High Court · (2026) 09 CAL CK 1780

Sick Industrial Companies Act, 1985-Section 15(1)Insolvency and Bankruptcy Code, 2016-Section 10, 60(5)(c)Constitution of India-Article 226

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High Courts09 Sept 2026

Sirajuddin Ahammed & Ors. Vs The State Of West Bengal & Anr.

Calcutta High Court · (2026) 09 CAL CK 1782

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

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High Courts09 Sept 2026Allowed

Shila Saha & Ors. Vs The State Of West Bengal & Anr.

Calcutta High Court · (2026) 09 CAL CK 1783

Indian Penal Code-Sections 341, 323, 325, 506, 34; Sections 314, 34Code of Civil Procedure-Order 6 Rule 17, Section 153CrPC-Section 482, 156(1), 155(2), Chapter XIV

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High Courts09 Sept 2026

Manas Mandal Vs Union Of India & Ors.

Calcutta High Court · (2026) 09 CAL CK 1784

Constitution of India-Article 226

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High Courts09 Sept 2026

Kanchan Kumar De & Anr. Vs State Of West Bengal & Anr.

Calcutta High Court · (2026) 09 CAL CK 1773

Code of Criminal Procedure, 1973-Section 482, 156(3), 173, 161, 41ABharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 341, 323, 325, 447, 448, 427, 506, 34, 498A, 406

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High Courts09 Sept 2026Dismissed

Smt. Lakhi Mejhian Vs The Union Of India & Ors.

Calcutta High Court · (2026) 09 CAL CK 1772

Constitution of India-Article 14Mines Act, 1952-Section 45, 50

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High Courts09 Sept 2026Allowed

M/s. North Brook Jute Company Ltd. Vs Regional Provident Fund Commissioner, Howrah & Ors.

Calcutta High Court · (2026) 09 CAL CK 1771

Employees' Provident Funds and Miscellaneous Provisions Act, 1952-Section 17, 17(1)(a), 17(4)Employees' Provident Fund Scheme, 1952-Para 27A, 27AA, Appendix A

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High Courts09 Sept 2026Dismissed