JUDGMENT DATABASE

Search 12,30,331 Indian judgments.

12,30,331 judgments in All Courts · page 785 of 61,517

High Courts21 Aug 2026Allowed

Dr. Gour Das Vs Bhabani Bhattacharjee

Calcutta High Court · (2026) 08 CAL CK 2813

Code of Criminal Procedure, 1973-Section 482, 200, 202, Chapter XIV, 156(1), 155(2)Indian Penal Code, 1860-Sections 420/465/471/120B/506/34Constitution of India-Article 226

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High Courts21 Aug 2026Disposed Of

Ankan Sarkar & Ors. Vs. Union of India & Ors.

Calcutta High Court · (2026) 08 CAL CK 3013

Census Act, 1948-Sections 15A and 15B

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High Courts21 Aug 2026Allowed

Hindustan Cable’s Ex Officers’ Association & Anr. Vs Regional Provident Fund Commissioner & Ors.

Calcutta High Court · (2026) 08 CAL CK 2814

Employees Provident Funds and Miscellaneous Provisions Act, 1952-Section 17(1)(a), 15(2), 17(5), Para 28(4)Employees' Provident Funds Scheme, 1952-Para 28(2), 28, 28(4)West Bengal Societies Registration Act, 1961

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High Courts21 Aug 2026Allowed

Md. Mujahid Khan Vs The State of West Bengal & Ors.

Calcutta High Court · (2026) 08 CAL CK 2815

Indian Penal Code, 1860-Sections 302/201/34, 302/34, 201/34, 302/201Indian Evidence Act, 1872-Section 106, 27Code of Criminal Procedure, 1973-Section 164, 313, 161, 437A

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High Courts21 Aug 2026Dismissed

Munmun Karmakar Nee Ghosh Vs Abhishek Karmakar

Calcutta High Court · (2026) 08 CAL CK 2816

Special Marriage Act-Section 27(1)(d), 22Indian Penal Code-Section 324Code of Civil Procedure-Order XLI Rule 27, XLI Rule 27(1)(aa), XLI Rules 24, 25

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High Courts21 Aug 2026Dismissed

Hindustan Petroleum Corporation Limited Vs Smt. Uma Gupta & Ors.

Calcutta High Court · (2026) 08 CAL CK 2817

Transfer of Property Act, 1882West Bengal Thika Tenancy (Acquisition and Requisition) Act, 2001-Section 21, 5, 8, Sub-section (3) of Section 5, sub-section (2) of Section 8, Sub-section (3) of Section 8, 5(3), 8(2), 8(3)Code of Civil Procedure, 1908-Order XIV Rule 2

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High Courts21 Aug 2026Disposed Of

Abdul Karim Khan Vs Union of India & Ors.

Calcutta High Court · (2026) 08 CAL CK 2818

West Bengal Goods and Services Tax Act-Section 107Central Goods and Services Tax Act, 2017-Section 107

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High Courts21 Aug 2026Disposed of

Mr. John D'Souza Vs. Late Joao Jose De Souza and Ors.

Bombay High Court · 2026:BHC-GOA:1690

Enemy Property Act, 1968-Section 2(b), 2(c), 5, 5(3), 5-A, 5-B, 18, 22, 22-A, 24(2)Enemy Property (Amendment) Act, 1977Defence of India Act, 1962-Section 2(c), 2(d)

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High Courts21 Aug 2026Allowed

Mr. Uday Prabhu Desal and Anr. Vs. State of Goa

Bombay High Court · 2026:BHC-GOA:1677

Bharatiya Nyaya Sanhita, 2023-Section 74, 75, 79, 115(2), 132, 221, 303(2), 351(1), 3(5)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 193, 232, 249, 250, 251Code of Criminal Procedure, 1973-Section 226, 227, 228

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High Courts21 Aug 2026Allowed