High Courts28 Aug 2026Dismissed
Suranjan Pandey Vs Bhagirath Adhikary
Calcutta High Court · (2026) 08 CAL CK 2747
Code of Civil Procedure-Order VII Rule 3, VIII Rule 3Indian Evidence Act, 1872-Section 136, 114 (g), 126, 61 to 66
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 723 of 61,517
High Courts28 Aug 2026Dismissed
Padmanava Dhal Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2748
Constitution of India-Article 226, 227Code of Civil Procedure, 1908-Section 151
High Courts28 Aug 2026
Tariqul Rahaman Vs. State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2749
West Bengal Public Distribution System (Maintenance and Control) Order, 2013West Bengal PDS Control Order, 2024
High Courts28 Aug 2026Allowed
Rasamay Basak & Ors. Vs State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2750
High Courts28 Aug 2026Allowed
Nishi Kanta Bhaumik & Ors. Vs. The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2751
West Bengal Estate Acquisition Act, 1953-Section 57B(3)West Bengal Land Reforms Act, 1955-Section 49, 49(2), 49(3), 49(3A), 49(4)
High Courts28 Aug 2026Allowed
Adwaitya Mahapatra & Ors. Vs State of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2752
West Bengal Land Reforms Act, 1955-Section 49(2)
High Courts28 Aug 2026Allowed
Kiran Koppula Vs. M/s Piggy Ventures Private Limited and Ors.
Bombay High Court · 2026:BHC-GOA:1742
Negotiable Instruments Act, 1881-Section 138, 141Companies Act, 1956
High Courts28 Aug 2026Allowed
Mr. Gajanan Pednekar Vs. The Secretary, Village Panchayat of Arambol and Anr.
Bombay High Court · 2026:BHC-GOA:1741
High Courts28 Aug 2026Partly Allowed
Amol Arun Pachpute & Ors. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 2208
Indian Penal Code, 1860-Sections 323, 498-A, 504, 506, 34Cr.P.C.-Section 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts28 Aug 2026Allowed
Rajashad Shaikh Vs Mrs. Rijvana Rajashad Shaikh & Ors.
Bombay High Court · (2026) 08 BOM CK 2207
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 125Code of Civil Procedure, 1908-Order XI Rule 1
High Courts28 Aug 2026Dismissed
Pallavi Vijaykumar Shelke Patil & Ors. Vs The Secretary, State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 2206
Constitution of India-Article 14, Part XIV
High Courts28 Aug 2026Allowed
Monika Brij Kunj Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 2205
High Courts28 Aug 2026Allowed
Nikhil Anandrao Patil Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 2204
Maharashtra Village Panchayats Act, 1959-Section 39, 39(3), 39(1)Maharashtra Audit CodeMaharashtra Zilla Parishads and Panchayat Samitis Act, 1961-sub-Section (6) of section 155, section 188
High Courts28 Aug 2026
Central Transmission Utility Of India Vs Rays Power Infra Limited & Ors.
Karnataka High Court · (2026) 08 KAR CK 2165
Electricity Act, 2003-Section 3, 14, 15, 16, 18, 28, 36, 38, 40, 41, 52, 57, 59, 61, 62, 64, 66, 79, 91, 92, 128, 130, 178Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022-Regulation 2.1 (ai), 3.5, 4, 4.1 (d), 5.8, 5.8(vii), 5.8(vii)(a), 39.1, 41, 42
High Courts28 Aug 2026Dismissed
The Branch Manager United India Insurance Co. Ltd. Vs Thimappa & Ors.
Karnataka High Court · (2026) 08 KAR CK 2127
Motor Vehicles Act-Section 173(1), 147, 167Karnataka Motor Vehicles Rules-Rule 100, 100(1)Rules-Rule 28
High Courts28 Aug 2026Disposed Of
Manisha Sharma Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1760
Constitution of India-Article 226
High Courts28 Aug 2026Allowed
M/S Super Enterprises Vs The Union Of India & Ors.
Patna High Court · (2026) 08 PAT CK 1762
Bihar Goods and Services Tax Act, 2017-Section 75(4)
High Courts28 Aug 2026Disposed Of
Baby Kumari Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1764
National Commission for Indian System of Medicine Act, 2020
High Courts28 Aug 2026Dismissed
Heena Kumari Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1766
Bihar School Examination Board Regulation, 1964-Rule 26
High Courts28 Aug 2026Allowed
Ram Babu Prasad Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1769
Code of Criminal Procedure, 1973-Section 482Indian Penal Code-Sections 409, 418, 420