High Courts25 Aug 2026Disposed Of
Gondia District Milk Growers Co-operative Federation Ltd., Gondia Vs State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3439
Maharashtra Co-operative Societies Act, 1960-Section 154
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 748 of 61,517
High Courts25 Aug 2026Partly Allowed
Saheb Khan Vs Sub-Divisional Officer & Ors.
Bombay High Court · (2026) 08 BOM CK 3441
Mamlatdar Court’s Act-Section 5
High Courts25 Aug 2026Allowed
Vastushilpa Majoor Sahakari Sanstha, Maryadit & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 5005
Constitution of India-Articles 226, 227Maharashtra Co-operative Societies Act, 1960-Section 154, 154(3)
High Courts25 Aug 2026Allowed
Digamber Narayan Mahale & Ors. Vs Sahebrao Tejrao Savle & Ors.
Bombay High Court · (2026) 08 BOM CK 5002
Code of Civil Procedure-Order XXIII Rule 1(a), XXIII Rule 1, XXIII Rule 1(5)
High Courts25 Aug 2026Dismissed
Subhash Vs State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3447
Mamlatdar’s Courts Act, 1906-Section 5, 23, 26(2), sub-Section (b)
High Courts25 Aug 2026Dismissed
Ku. Wahida Shermohammad Shaikh Vs Triratna Bhahu Uddeshiya Shikshan Sanstha & Anr.
Bombay High Court · (2026) 08 BOM CK 3448
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1978-Section 5Maharashtra Employees of Private Schools (Conditions of Service) Rules-Rule 9
High Courts25 Aug 2026Disposed of
Nimesia Faleiro Vs State of Goa
Bombay High Court · 2026:BHC-GOA:1718-DB
Constitution of India-Article 14, 213, 226, 243E, 243K, 243P, 243R, 243T, 243U, 243ZA, 243ZGGoa Municipalities Act, 1968-Section 9, 10, 11Goa Municipalities (Amendment) Ordinance, 2026 (Ordinance No. 4 of 2026)
High Courts25 Aug 2026Disposed Of
Purba Chatterjee & Ors. Vs The State Of West Bengal & Anr.
Calcutta High Court · (2026) 08 CAL CK 2767
BNS 2023-Section 85/305/351(3)/3(5), 85, 305, 351 (3), 3(5), 351(3), 85/3(5), 305/3(5), 351(3)/3(5), 85/ 305/351 (3)/3(5)section 498ABNSS-Section 85, 528
High Courts25 Aug 2026Dismissed
Central Bureau Of Investigation Vs. Anju Barman
Calcutta High Court · (2026) 08 CAL CK 2768
Cr.P.C-Section 482, 397/401, 239Indian Penal Code-Section 420, 120B/467/468/471, 120B/420/467/468/471, 415, 120B /467/468/471Prevention of Corruption Act. 1988-sections 13(2), 13(1) (d)
High Courts25 Aug 2026Partly Allowed
Arun Prasad & Anr. Vs State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2769
Code of Criminal Procedure, 1973-Section 482, 401, 144(2), 156(3), 161, 41AIndian Penal Code-Sections 341, 323, 504, and 506
High Courts25 Aug 2026Dismissed
Husband Of Victim Girl & Ors. Vs State Of West Bengal & Anr.
Calcutta High Court · (2026) 08 CAL CK 2770
Code of Criminal Procedure, 1973-Section 482, 401, 164, 161, 173Indian Penal Code-Sections 498A, 323, 376, 406, 506, 109, and 34Dowry Prohibition Act, 1961-Sections 3 and 4
High Courts25 Aug 2026Partly Allowed
Nazrul Kabir Vs The State Of West Bengal & Anr.
Calcutta High Court · (2026) 08 CAL CK 2771
Code of Criminal Procedure, 1973-Sections 397/401, 482IPC-Sections 323/325/34, 325/34, 325, 324/452, 34The Probation of Offenders Act, 1958-Sections 3 and 4, 4
High Courts25 Aug 2026Disposed Of
Tangra Dhapa Hawkers Samiti & Ors. Vs KMC & Ors.
Calcutta High Court · (2026) 08 CAL CK 2772
Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 2(1)Constitution of India-Article 19(1)(g)KMC Act, 1980-Section 371, 516
High Courts25 Aug 2026Disposed Of
Rakhee Dutt Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2773
Registration of Births and Deaths Act, 1969-Section 13(3), 13(2), 13 sub-Section (3), 14
High Courts25 Aug 2026Allowed
Sanjeeva Shukla @ Sanjiv Shukla Vs Krishna Kumar Chamria HUF
Calcutta High Court · 2023 INSC 692
Negotiable Instruments Act, 1881-Sections 138/141, 482, 138 and 141, 141, 138, 141(1), 142, sub-section (2) of Section 141, 138 read with Section 141, sub-section 1 of Section 141, sub-section (1) of Section 141Code of Criminal Procedure, 1973-Section 482MMDR Act-Section 141
High Courts25 Aug 2026Dismissed
Manullah Quaraishy Vs. Md. Hazi Kasim & Ors.
Calcutta High Court · (2026) 08 CAL CK 2775
West Bengal Premises Tenancy Act, 1997-Section 7(2), 17(2), 7, 6, sub-section (2)
High Courts25 Aug 2026Dismissed
Anita Sikder Vs Kalpana Kundu
Calcutta High Court · (2026) 08 CAL CK 2776
West Bengal Premises Tenancy Act, 1997-Section-7(2), Sections-7(1) and (2), Section 6, 7Code of Civil Procedure-Order-VI Rule-17, section 151, Order VI, Rule 17
High Courts25 Aug 2026Dismissed
Syama Prasad Mookerjee Port, Kolkata, Formerly The Board Of Trustees Of The Port Of Kolkata Vs M/s. Hada Brothers Private Limited
Calcutta High Court · (2026) 08 CAL CK 2777
Constitution of India-Article 227Code of Civil Procedure-Section 151, Order 7 Rule 11Public Premises (Eviction of Unauthorised Occupants) Act 1971-Section 5, 9(1), 9(2), 9(2)(a), 5(1)
High Courts25 Aug 2026Dismissed
Panchanan Pal Vs Shravan Kumar Agarwal & Anr.
Calcutta High Court · (2026) 08 CAL CK 2778
Civil Procedure Code, 1908-Order 39 Rule 1 & 2, Section 151, I Rule 10 (2), 1 Rule 10, I Rule 10(2), 1 Rule 10 CPC, I Rule 10(2) CPC, Sub-rule (2) of Rule 10 of Order 1Constitution of India-Article 227Specific Relief Act, 1963-Section 15, 15 clause (a), 19
High Courts25 Aug 2026Allowed
Abdul Quium & Ors Vs. The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2779
West Bengal Board of Secondary Education Act, 1963Constitution of India-Article 14, 141, 16Management of Recognized Non-Government Institutions Rules, 1969