High Courts25 Aug 2026Disposed Of
Shree Ramakrishna Vivekananda Mission College Of Juridical Studies Vs. State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2780
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 749 of 61,517
High Courts25 Aug 2026Allowed
Eastern Coalfields Limited Vs. Union Of India & Ors.
Calcutta High Court · (2026) 08 CAL CK 2781
High Courts25 Aug 2026Disposed Of
Priyanka Adhikary Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2782
High Courts25 Aug 2026Allowed
Kali Charan Nag Vs The State Of West Bengal & Ors.
Calcutta High Court · 2024 INSC 847
West Bengal Schools (Recruitment of Non-Teaching Staff) Rules, 2005-paragraph 5(a) of Clause 8West Bengal School Service Commission (Selection of persons for Appointment to the Post of Non-Teaching Staff) Rules, 2009Constitution of India-Article 14, 16
High Courts25 Aug 2026Allowed
Union Of India Represented By Chief Engineer (AF) Shilong Zone Vs M/s. S Chaturvedi & Co.
Calcutta High Court · (2026) 08 CAL CK 2784
Code of Civil Procedure, 1908-Order 9 Rule 4Arbitration and Conciliation Act, 1996-Section 34Limitation Act, 1963-Section 5
High Courts25 Aug 2026Partly Allowed
Birendra Chakraborty @ Biren & Anr. Vs The State Of West Bengal
Calcutta High Court · 2025 INSC 97
Indian Penal Code-Section 302, 120B, 34Code of Criminal Procedure-Section 164, 313, 161Evidence Act-Section 6
High Courts25 Aug 2026Disposed Of
Terai Tea Co. Ltd. Vs. State of West Bengal & Anr.
Calcutta High Court · (2026) 08 CAL CK 2786
Fair Compensation, and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013Land Acquisition Act, 1894-Section 23, 23(1A), 23(2), 4(1), 18, 50(2)West Bengal Estate Acquisition Act, 1953-Section 6(3), 6(1)(f)
High Courts25 Aug 2026Dismissed
Sri Golok Mohan Giri & Ors. Vs. The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2787
West Bengal Public Land (Eviction of Unauthorised Occupants) Act, 1962
High Courts25 Aug 2026Disposed Of
Sri Puspendu Chaki Vs. State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2788
High Courts25 Aug 2026Disposed Of
Bimla Devi Vs Nagar Nigam Almora & Ors.
Uttarakhand High Court · (2026) 08 UK CK 2581
High Courts25 Aug 2026Disposed Of
Vijay Poonia & Ors. Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2026) 08 UK CK 2580
High Courts25 Aug 2026Disposed Of
Sejal Diwakar & Anr. Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 08 UK CK 2579
Uniform Civil Code, UttarakhandConstitution of India-Article 21
High Courts25 Aug 2026Disposed Of
Muskan & Anr. Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 08 UK CK 2578
Uniform Civil Code, UttarakhandConstitution of India-Article 21
High Courts25 Aug 2026Disposed Of
Dr. Deepmala Vs Secretary, Higher Education & Ors.
Uttarakhand High Court · (2026) 08 UK CK 2603
Uttarakhand Annual Transfer for Public Servants Act, 2017
High Courts25 Aug 2026Disposed Of
M/s Bansal Construction Vs State of Uttarakhand & Others
Uttarakhand High Court · (2026) 08 UK CK 2552
Micro, Small and Medium Enterprises Development Act, 2006-Section 16, 17, 18
High Courts25 Aug 2026Dismissed
A.K. Solanki Vs Chairman / Managing Director Oriental Insurance Co. Ltd. & Ors.
Uttarakhand High Court · (2026) 08 UK CK 2553
High Courts25 Aug 2026Dismissed
Canara Bank Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 08 UK CK 2554
National Highways Act, 1956-Section 3D, 3G
High Courts25 Aug 2026Disposed Of
Saurav Tewari Vs Life Insurance Corporation Of India & Ors.
Uttarakhand High Court · (2026) 08 UK CK 2555
Life Insurance Corporation of India (Staff) Rules 1960-Rule 47, 47(1)(b)
High Courts25 Aug 2026Dismissed
The New India Assurance Co. Ltd. Vs Indramani Sati & Anr.
Uttarakhand High Court · (2026) 08 UK CK 2556
Motor Vehicles Act, 1988-Section 166
High Courts25 Aug 2026Allowed
M/s. Costa and Company Pvt. Ltd. Vs. The Collector, South Goa District
Bombay High Court · 2026:BHC-GOA:1707
Goa, Daman and Diu Land Revenue Code, 1968-Section 32, 32(6), 32(6)(iii)(b), 32(7), 187, 188(1)(c)Constitution of India-Article 226, 227Companies Act, 1956