CourtKutchehry.com

JUDGMENT DATABASE

Search 12,30,331 Indian judgments.

12,30,331 judgments in All Courts · page 711 of 61,517

High Courts31 Aug 2026Partly Allowed

Badri Narayan Bhatter & Anr. Vs Hari Narayan Bhatter & Anr.

Calcutta High Court · (2026) 08 CAL CK 2717

Code of Civil Procedure-Order VII Rule 11, Section 151, XL Rule 1, XLI Rule 33, IX Rule 9, IX Rule 8, XXIII, 11, XLI Rule 23Arbitration and Conciliation Act, 1996-Section 10, 8, 29, 31(3), 10(1), 11, 34West Bengal Court Fees Act, 1970-Section 7(viii), Clauses (v) and (vi) of Section 7, (viii) of Section 7, 11, 7 and 9, 12, 13, 16(2), 18, 19, 20, 11 to 20, 7 (viii)
Read judgment
High Courts31 Aug 2026Dismissed

Ankush Madhukara Barad Vs State of Maharashtra

Bombay High Court · (2026) 08 BOM CK 2675

Code of Criminal Procedure-Section 374, 164, 313, 161, 222Indian Penal Code-Section 376(2)(j)(l), 323, 506, 376(2)(j) and (l), 376(1), 376(2)(j) to (l), 376, 511, 375, 376(2), 376(2)(a) to (n)
Read judgment
High Courts31 Aug 2026Allowed

Sanjeeva Shukla @ Sanjiv Shukla Vs Natasha Sood

Calcutta High Court · 2023 INSC 692

Negotiable Instruments Act, 1881-Sections 138/141, 482, 141, 138, 141(1), 138 and 141, 142, sub- section (2) of Section 141, 138 read with Section 141, proviso to Section 141, sub-section 1 of Section 141, subsection 1 of Section 141, sub-section (1) of Section 141Code of Criminal Procedure, 1973-Section 482MMDR Act-Section 141
Read judgment
High Courts31 Aug 2026Dismissed

Chandrashekhar S/o. Rambhau Khedkar Vs Agricultural Produce Market Committee (APMC), Akola & Ors.

Bombay High Court · (2026) 08 BOM CK 2667

Maharashtra Agricultural Produce Market Committee (Election to Committee) Rules, 2017-Sub-Rule (3) of Rule 10, Rules 10 and 73, sub-rule (1), 73, 3, 4, sub-rule (3) of Rule 10, Sub Rule (3) of Rule 10, sub-rule (1) of Rule 10Maharashtra Agricultural Produce Marketing (Development and Regulation) Act, 1967-proviso to Sub Section (1) of Section 15, Sections 14, 15, 18, sub-section (1) or (1 A) of section 13, Sub Section (3) of Section 14, Proviso to Sub Section (1) of Section 15, Sub-Section (1) or (1A) of Section 13, 16, 17, proviso to sub-section (1) of Section 15, Sub-Sections (1) or (1A) of Section 13Maharashtra 11 of 2003-Section 9
Read judgment