JUDGMENT DATABASE

Search 12,30,331 Indian judgments.

12,30,331 judgments in All Courts · page 627 of 61,517

High Courts07 Sept 2026

Vakharia Chandulal Fatechand Since Decd. Through Heirs & Ors. Vs State Of Gujarat Through Collector Of Sabarkantha & Anr.

Gujarat High Court · (2026) 09 GUJ CK 1830

Land Acquisition Act, 1894-Section 4, 6, 9, 11, 18, 23(1)(A), 54

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High Courts07 Sept 2026

Vakharia Chandulal Fatechand Since Decd. Through Heirs & Ors. Vs State Of Gujarat Through Collector Of Sabarkantha & Anr.

Gujarat High Court · (2026) 09 GUJ CK 1814

Land Acquisition Act, 1894-Section 4, 6, 11, 18, 23(1)(A), 54

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High Courts07 Sept 2026Allowed

Sri Biswajit Sarkar & Anr. Vs Smt. Sutapa Sarkar @ Sutapa Sarkar Mondal @ Sutapa Sarkar Mandal

Calcutta High Court · (2026) 09 CAL CK 1808

Indian Penal Code, 1860-Sections 447/323/379/506/34Code of Criminal Procedure Code-Section 144(2), 107/116, 200, 482, Chapter XIV, 156(1), 155(2)Constitution of India-Article 226

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High Courts07 Sept 2026

Sri Bholanath Kundu Vs Smt. Vimali Debi

Calcutta High Court · (2026) 09 CAL CK 1809

West Bengal Premises Tenancy Act, 1997-Section 2(g)

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High Courts07 Sept 2026

Krishna Kanta Dey & Anr. Vs State Of West Bengal & Anr.

Calcutta High Court · 2025 INSC 203

Indian Penal Code, 1860-Section 498A, 34, 406, 341, 323, 379, 504, 506, 498Code of Criminal Procedure, 1973-Section 438, 482, 161, 41(A), 207Maintenance and Welfare of Parents and Senior Citizens Act, 2007-Section 7

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High Courts07 Sept 2026Allowed

Rana Sil Vs State Of West Bengal & Anr.

Calcutta High Court · (2026) 09 CAL CK 1806

Negotiable Instruments Act, 1881-Section 138, 118, 139, 118(a), 20Code of Criminal Procedure, 1973-Section 397, 401, 313Indian Evidence Act, 1872-Section 114(g)

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High Courts07 Sept 2026Dismissed

Sri Sakya Singharoy & Anr. Vs Sri Kamal Patra & Anr.

Calcutta High Court · (2026) 09 CAL CK 1804

Code of Civil Procedure-Order 6 Rule 17, 26 Rule 9

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High Courts07 Sept 2026Dismissed

Blue Star Limited Vs The State Of West Bengal & Ors.

Calcutta High Court · (2026) 09 CAL CK 1803

Minimum Wages Act, 1948-Section 20 (2), 20 (1), 4, 2(g), 20(3)(i), 20(3), 12(1)

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High Courts07 Sept 2026

Panji Griha Nirman Private Limited & Ors. Vs Ayan Sadhukhan & Ors.

Calcutta High Court · (2026) 09 CAL CK 1802

Code of Civil Procedure, 1908-Order 39 Rules 1 and 2, Section 148A, 39 Rule 4, 43 Rule 1(r), 43 Rule 1, 47, 104, 115, 151Civil Rules and Orders of the High Court, Calcutta-Rule 40AConstitution of India-Article 226, 227

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High Courts07 Sept 2026Allowed

Shilpi Biswas Vs The State Of West Bengal & Ors.

Calcutta High Court · (2026) 09 CAL CK 1801

West Bengal Panchayat Act, 1973-Section 101(3), 103(3)General Clauses Act

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High Courts07 Sept 2026

Eastern Coalfields Ltd. Vs Mukram Rajbhar & Ors.

Calcutta High Court · 2024 INSC 1034

Contract Labour (Regulation & Abolition) Act, 1970-Section 10 (1), 1 (4), 2 (b), 12, 7ID Act-Section 10; Item No. 10 in Part-I of the Fifth ScheduleConstitution of India-Article 226

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High Courts07 Sept 2026Disposed Of