High Courts27 Aug 2026Allowed
New India Assurance Co. Ltd. Vs Arun Uttamrao Ingle & Ors.
Bombay High Court · (2026) 08 BOM CK 3452
Motor Vehicles Act, 1988
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 730 of 61,517
High Courts27 Aug 2026Allowed
Smt. Kusumbai Manohar Kannawar Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3456
Land Acquisition Act-Section 4, 18
High Courts27 Aug 2026Disposed Of
Manoj Kumar Saraf Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2753
KMC Act, 1980-Section 401, 400, 400(1), 416
High Courts27 Aug 2026Disposed Of
Rashmi Metaliks Limited & Ors. Vs. Union of India & Anr.
Calcutta High Court · (2026) 08 CAL CK 2754
Constitution of India-Article 227Cr.P.C.-Sections 482BNSS-528
High Courts27 Aug 2026Dismissed
Kemecos India Private Limited & Ors. Vs Uttar Pradesh Medical Supplies Corporation Limited & Ors.
Calcutta High Court · (2026) 08 CAL CK 2755
Arbitration and Conciliation Act, 1996Drugs Rules, 1945-Rule 104, 150-B, 51, 45, 150B, 150C, 150E, 150-E(f), 150Drugs and Cosmetics Act, 1940-Section 3(b), 23, 20
High Courts27 Aug 2026Disposed Of
Gita Rani Pan Vs The Union Of India & Ors.
Calcutta High Court · (2026) 08 CAL CK 2756
Central Goods and Services Tax Act, 2017-Section 74, 2(84), 73, 93(1) Clause (b), 93, 29(3), 93(1)(b), 93(1)Income Tax Act, 1961-Section 159GST Rules, 2017-Rules 19 and 20
High Courts27 Aug 2026Disposed Of
Smt. Gopa Chakraborty & Ors. Vs. Union of India & Ors.
Calcutta High Court · (2026) 08 CAL CK 2757
Public Premises (Eviction of Unauthorised Occupants) Act, 1971-Section 4, 5(1), 9, 4(1) and 4(2)(b)(ii), 5Railways Act, 1989-Section 147, 147(2)Constitution of India-Article 226
High Courts27 Aug 2026Disposed Of
M/s. Cart Infralog Ltd. & Anr. Vs. The Additional Commissioner, HQ Anti-Evasion Unit, CGST & CX, Kolkata South Commissionerate & Ors.
Calcutta High Court · (2026) 08 CAL CK 2758
Central Goods & Services Tax Act, 2017-Section 74, 59, 73(10), 74(10), 75(4), 75(6), 107, 16(2)(a), 16(2)(b), 16(2)(c), 79Delhi Value Added Tax Act, 2004-Section 9(2)(g), 9(2), 15, 40AConstitution of India-Article 14, 19(g)
High Courts27 Aug 2026Disposed Of
Jagannath Maity represented by His Heirs and Legal Representative Shrimati Banalata Maity & Ors. Vs Shrimati Biswamayee Golaya represented by Her Heirs and Legal Representatives Shrimati Uma Galui & Ors.
Calcutta High Court · (2026) 08 CAL CK 2759
Limitation Act, 1963-Section 5Civil Procedure Code-Order 47 Rule 1, Section 151
High Courts27 Aug 2026Disposed Of
Durga Ram Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2760
High Courts27 Aug 2026Dismissed
Eastern Coalfields Limited Vs. Union Of India & Ors.
Calcutta High Court · (2026) 08 CAL CK 2761
High Courts27 Aug 2026Disposed Of
Rabindra Shiksha Sammillani Samity & Others Vs The State Of West Bengal & Others
Calcutta High Court · (2026) 08 CAL CK 2762
Electricity Act 2003-Section 42(6)Regulation 56/WBERC dated 26.08.2013-Clause 10.5
High Courts27 Aug 2026Dismissed
Dipankar Mondal Vs The State Of West Bengal
Calcutta High Court · (2026) 08 CAL CK 2763
IPC-Section 498A, 302
High Courts27 Aug 2026Disposed Of
Sanjoy Kumar Das Vs The State of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2764
Registration of Births and Deaths Act, 1969-Section 15
High Courts27 Aug 2026Allowed
Jakir Hossain & Anr. Vs. The State Of West Bengal & Anr.
Calcutta High Court · (2026) 08 CAL CK 2765
Indian Penal Code, 1860-Section 498A/323/325/308/494, 498A, 498A clauses (a) or (b)Dowry Prohibition Act, 1961-Section 3/4, 3, 4Code of Criminal Procedure, 1973-Section 482
High Courts27 Aug 2026Dismissed
Workmen Of West Bengal Telecom Circle Vs West Bengal Telecom Circle & Anr.
Calcutta High Court · (2026) 08 CAL CK 2766
Minimum Wages Act, 1948-Section 2(e)Trade Union Act, 1926Industrial Dispute Act, 947-sub-section 1(d) and sub-section 2(A) of section 10
High Courts27 Aug 2026Rejected
Mr. Shivaji Kisan Jadhav Vs. State of Goa and Anr.
Bombay High Court · 2026:BHC-GOA:1730
Indian Penal Code, 1860-Section 34, 120B, 406, 409, 420Goa Protection of Interests of Depositors (Financial Establishment) Act, 1999-Section 3, 5Code of Criminal Procedure, 1973-Section 162, 169, 170, 173(8)
High Courts27 Aug 2026Partly Allowed
Mr. Satish Maruti Pawar Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 2242
Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Sections 312, 323, 376(2)(n), 504, 506, 376Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183
High Courts27 Aug 2026Disposed Of
Mr. Uttam Agatrao Bhosale & Ors. Vs Mr. Sahaji Agatrao Bhosale
Bombay High Court · (2026) 08 BOM CK 2203
Code of Civil Procedure, 1908-Section 115Limitation Act, 1963-Section 5
High Courts27 Aug 2026Dismissed
Dhopeshwar Co-op. Society (Fishaery) Vs Smt. Ankita Arvind Patil & Ors.
Bombay High Court · (2026) 08 BOM CK 2234
Constitution of India-Articles 226, 227Maharashtra Co-operative Societies Act, 1960-Section 21A, 152, 154, 6, 4, 9