High Courts08 Sept 2026
Balia @ Balaram Naik & Ors. Vs State Of Odisha
Orissa High Court · (2026) 09 OHC CK 1909
BNSS, 2023-Section 483BNS-Sections 303(2), 317(2), 3(5)
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 609 of 61,517
High Courts08 Sept 2026Dismissed
Commissioner of CGST and CX Kolkata South Commissionerate Vs M/s. Electrosteel Casting Limited
Calcutta High Court · (2026) 09 CAL CK 1858
Central Excise Act, 1944-Section 11B, 11B(1), 11BB, 35B, 35C, 35GFinance Act, 1994-Section 85CESTAT (Procedure) Rules, 1982-Rule 9, 41
High Courts08 Sept 2026
ITC Limited Vs SMM Tobacoo Private Limited & Ors.
Calcutta High Court · (2026) 09 CAL CK 1860
Commercial Courts Act, 2015-Section 12 A, 12A, 12-ATrademark Act, 1999-Sections 103 and 104Copyrights Act, 1957-Section 63
High Courts08 Sept 2026
Rajesh Kumar Kaushal Vs SRMB Srijan Private Limited & Anr.
Calcutta High Court · (2026) 09 CAL CK 1793
Contempt of Courts Act, 1971-Section 19, 23Calcutta High Court Contempt of Courts Rules, 1975-Rule 15Constitution of India-Article 136, 141, 215
High Courts08 Sept 2026
Indubhusan Halder @ Dulal Halder Vs Enforcement Directorate
Calcutta High Court · (2026) 09 CAL CK 1794
Prevention of Money Laundering Act, 2002-Section 3, 4, 19, 45, 45(1), 50, 2(1)(u), 2(1)(v)Foreigners Act, 1946-Sections 14, 14A, 14CCr.P.C.-Section 438
High Courts08 Sept 2026Disposed Of
Swapan Kumar Paul Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 09 CAL CK 1792
Code of Civil Procedure-Order XXXIX Rule 2A
High Courts08 Sept 2026Allowed
Sri Kaushik Sen Vs State Of West Bengal & Anr.
Calcutta High Court · (2026) 09 CAL CK 1791
Code of Criminal Procedure, 1973-Section 401, 482Indian Penal Code, 1860-Sections 406 and 409, 405, Explanation 1 to Section 405Employees' Provident Fund Scheme, 1952-Paragraph 38
High Courts08 Sept 2026Allowed
Archana Jaiswal Vs Kaushik Roy & Ors.
Calcutta High Court · (2026) 09 CAL CK 1790
Constitution of India-Section 227West Bengal Premises Tenancy Act, 1997-Section 6(1), 7, 7(1), 7(2), 7(3)West Bengal Premises Tenancy Act, 1956-Section 17, 17(1), 17(2), 17(3)
High Courts08 Sept 2026
Buluyra Bibi @ Bulu Bibi Vs Sonarul Sk.
Calcutta High Court · (2026) 09 CAL CK 1789
Constitution of India-Article 227West Bengal Land Reforms Act, 1955-Section 8, 9
High Courts08 Sept 2026
Sethia Organisation Vs Smt. Keka Sarkar & Ors.
Calcutta High Court · (2026) 09 CAL CK 1788
Constitution of India-Article 227
High Courts08 Sept 2026
Sethia Organisation Vs Keka Sarkar & Ors.
Calcutta High Court · (2026) 09 CAL CK 1787
Constitution of India-Article 227
High Courts08 Sept 2026
Tapan Kumar Chakraborty Vs Tapas Kanti Panda & Ors.
Calcutta High Court · 2025 INSC 53
Constitution of India-Article 227Code of Civil Procedure-Order IX Rule 9, 41 Rule 19, 41 Rule 17(1), Section 151Limitation Act, 1963-Section 5
High Courts08 Sept 2026
Sumin Dutta Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 09 CAL CK 1779
West Bengal Goods and Services Tax Act-Section 73, 75(4)Central Goods and Services Tax Act, 2017-Section 73, 75(4)
High Courts08 Sept 2026
Kabita Manna & Anr. Vs State Of West Bengal & Ors.
Calcutta High Court · (2026) 09 CAL CK 1778
West Bengal Highways Act, 1964-Section 10(2), 10(3)
High Courts08 Sept 2026Disposed Of
M/s. L.K. Charitable and Welfare Trust & Anr. Vs State Bank of India & Ors.
Calcutta High Court · (2026) 09 CAL CK 1777
Securitization and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002-Section 14, 17
High Courts08 Sept 2026
Nilanjan Sengupta Vs Ashish Singh Jagdish Singh Dixit & Anr.
Calcutta High Court · (2026) 09 CAL CK 1785
Code of Civil Procedure-Order XL Rules 1 and 2
High Courts08 Sept 2026
Himangshu Saha Vs Birendra Kumar Bhaumik & Ors.
Calcutta High Court · (2026) 09 CAL CK 1781
Code of Civil Procedure-Order IX Rule 13, Section 96, 96(2)Limitation Act, 1963-Section 5, 14Constitution of India-Article 141, 142
High Courts08 Sept 2026
Subash Chandra Kapoor Vs The Union Of India & Ors.
Madras High Court · (2026) 09 MAD CK 1438
Indian Penal Code-Section 457, 380Extradition Act, 1962-Section 21, 5, 12Allocation of Business Rules
High Courts08 Sept 2026
Muthumari Vs The State Of Tamil Nadu
Madras High Court · 2026 INSC 940
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438, 442Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c), 20(b)(ii)(A), 60, 63Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003-Section 24(1)
High Courts08 Sept 2026
Ramachandran Vs The State Of Tamil Nadu
Madras High Court · 2025 INSC 1258
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438 r/w 442Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c), 20(b)(ii)(A), 60 and 63Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003-Section 24(1)