High Courts03 Sept 2026Disposed Of
Vattikuti Janaki Ramayya Vs Meka Ramakrishna Paramahamsa
Andhra Pradesh High Court · (2026) 09 AP CK 0717
Constitution of India-Article 227CPC-Order XXXII Rule 15, Section 151
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 650 of 61,517
High Courts03 Sept 2026Allowed
Alok Niwas Private Limited Vs Debasish Pal & Ors.
Calcutta High Court · (2026) 09 CAL CK 0625
Code of Civil Procedure, 1908-Order 39 Rules 1 and 2, Section 151, 20 Rule 12, II Rule 2, XXIX Rule 34(5) and Rule 6(a), XX Rule 12Indian Contract Act, 1872-Section 10Transfer of Property Act, 1882-Section 53A
High Courts03 Sept 2026Dismissed
Alok Chakraborty & Ors. Vs. Union of India & Ors.
Calcutta High Court · (2026) 09 CAL CK 0624
West Bengal Public Premises (Eviction of Unauthorized Occupants) Act, 1971-Sections 4, 5Railways Act, 1989-Section 147, 147(2), 2(31), sub-section (1), sub-section (2)Constitution of India-Article 21
High Courts03 Sept 2026Dismissed
Analytical Management Consultants Vs Parikshit Agarwal & Ors.
Calcutta High Court · (2026) 09 CAL CK 0623
Code of Civil Procedure-Order XLIII
High Courts03 Sept 2026Allowed
Nameeth Sharma & Ors. Vs The State Of West Bengal & Anr.
Calcutta High Court · (2026) 09 CAL CK 0622
Indian Penal Code-Sections 498A/406/34, 498A, clauses (a) or (b)Dowry Act-Section 3, 4CrPC-Section 482
High Courts03 Sept 2026Allowed
Brajesh Kumar Agarwal, Erstwhile Director M/s. D.S. Metals Pvt. Ltd. Vs The State Of West Bengal & Anr.
Calcutta High Court · (2026) 09 CAL CK 0621
Negotiable Instruments Act, 1881-Section 148, 138, 148(1), 143-ACode of Criminal Procedure, 1973-Section 389, 357(2), 251, 1313, 313
High Courts03 Sept 2026Dismissed
Animesh Kumar Dey Vs The State Of West Bengal & Anr.
Calcutta High Court · (2026) 09 CAL CK 0620
Indian Penal Code, 1860-Sections 188/285/286West Bengal Fire Services Act, 1950-Section 24
High Courts03 Sept 2026Allowed
Sanjib Dey @ Sanjib Kumar Dey & Ors. Vs. The State Of West Bengal & Anr.
Calcutta High Court · (2026) 09 CAL CK 0619
BNS-Section 318 (4), 316 (2), 351(2), 74, 318(4), 316(2), 316 A, 351 (1), 351BNSS-Section 528IPC-Section 405, 406, 415, 420
High Courts03 Sept 2026Dismissed
Palash Guin & Ors. Vs State Of West Bengal & Anr.
Calcutta High Court · (2026) 09 CAL CK 0618
Code of Criminal Procedure-Sections 397, 401, 482, 227, 144, 107, 164, 228, 226Indian Penal Code-Sections 147, 149, 323, 354B, 302, 120B, 304
High Courts03 Sept 2026Dismissed
Biplab Saha & Anr. Vs Kolkata Municipal Corporation & Anr.
Calcutta High Court · (2026) 09 CAL CK 0617
Kolkata Municipal Corporation Act, 1980-Section 401A, 620, 401, 401A(1)Code of Criminal Procedure, 1973-Section 401, 482, 313, 360Probation of Offenders Act
High Courts03 Sept 2026Dismissed
Shrimanta Das Vs The State of West Bengal & Ors.
Calcutta High Court · (2026) 09 CAL CK 0686
Constitution of India-Article 32, 226
High Courts03 Sept 2026Disposed Of
Abdus Salam Mondal Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 09 CAL CK 0616
Constitution of India-Article 19(1)(b)
High Courts03 Sept 2026Disposed Of
Sk. Abu Bakkar Vs. The State Of West Bengal & Ors.
Calcutta High Court · (2026) 09 CAL CK 0636
High Courts03 Sept 2026Disposed Of
Maya Singh Vs The West Bengal State Electricity Distribution Company Limited & Ors.
Calcutta High Court · (2026) 09 CAL CK 0615
Works of Licensee Rules 2006-Rule 3
High Courts03 Sept 2026Dismissed
Sri Siba Prasad Das Vs Union Of India & Ors.
Calcutta High Court · (2026) 09 CAL CK 0614
Public Premises (Eviction of Unauthorized Occupants) Act, 1971-Section 9, 5(1)House Allotment Rules issued by the Steel Authority India Limited-Rule 8
High Courts03 Sept 2026Disposed Of
Maya Singh Vs The West Bengal State Electricity Distribution Company Limited & Ors.
Calcutta High Court · (2026) 09 CAL CK 0613
Works of Licensee Rules 2006-Rule 3
High Courts03 Sept 2026Allowed
M/s. Cemindia Projects Limited Vs. The State Of West Bengal & Ors.
Calcutta High Court · (2026) 09 CAL CK 0612
West Bengal Shops and Establishments Act, 1963-Section 14(3)Payment of Wages Act-Section 15(1)Industrial Disputes Act
High Courts03 Sept 2026Disposed Of
Shri Mahabir Prasad Kedia Vs Union Of India & Ors
Calcutta High Court · (2026) 09 CAL CK 0611
CGST Act, 2017-Section 112WBGST Act, 2017-Section 112
High Courts03 Sept 2026Dismissed
Somnath Mandal & Anr. Vs. The State Of West Bengal
Calcutta High Court · 2024 INSC 13
Indian Penal Code, 1860-Section 302, 341, 34, 341/34, 302/34, 341/302/34Code of Criminal Procedure, 1973-Section 428, 164Evidence Act, 1872-Section 27, 32
High Courts03 Sept 2026Dismissed
Shrimanta Das Vs. The State Of West Bengal & Ors.
Calcutta High Court · (2026) 09 CAL CK 0687
Constitution of India-Article 32, 226