High Courts20 Aug 2026Allowed
Sandip Singla Vs Jagdeb Chand Gupta
Calcutta High Court · (2026) 08 CAL CK 2821
Arbitration and Conciliation Act, 1996-Section 37, 34Indian Partnership Act, 1932-Section 69
JUDGMENT DATABASE
Search 12,30,351 Indian judgments.
12,30,351 judgments in All Courts · page 803 of 61,518
High Courts20 Aug 2026Disposed Of
Chairman-cum-Managing Director, Eastern Coalfields Limited Vs Goutam Hari & Ors.
Calcutta High Court · (2026) 08 CAL CK 2822
Constitution of India-Article 226
High Courts20 Aug 2026Disposed Of
Trust Estate Mutty Lall Seal & Ors. Vs. Prasad Creators Pvt. Ltd. & Ors.
Calcutta High Court · (2026) 08 CAL CK 2823
High Courts20 Aug 2026Disposed of
Sri Rajkumar Das Vs Sriram General Insurance Co. Ltd. & Anr.
Calcutta High Court · (2026) 08 CAL CK 2824
Motor Vehicles Act 1988-Section 166
High Courts20 Aug 2026Disposed of
Urmila Singha & Anr. Vs Bajaj Allianz General Insurance Co. Ltd. & Anr.
Calcutta High Court · (2026) 08 CAL CK 2825
Motor Vehicles Act 1988-Section 163A, 164Constitution of India-Article 12
High Courts20 Aug 2026Disposed Of
Smt. Asima Banerjee Vs Bansberia Municipality & Ors.
Calcutta High Court · (2026) 08 CAL CK 2826
High Courts20 Aug 2026Dismissed
Goutam Goswami Vs LIC of India & Ors.
Calcutta High Court · (2026) 08 CAL CK 2827
Staff Regulation-Regulations 21 and 24 read with Regulation 39(i)(o) to (g)Life Insurance Corporation of India (Staff) Rules, 1960-Rule 77(5), 39(1)(c), 31(1)(g)Right to Information Act
High Courts20 Aug 2026Disposed Of
Margaret Annette Gardiner & Anr. Vs Cabrini Bagwalla & Ors.
Calcutta High Court · (2026) 08 CAL CK 2828
Code of Civil Procedure-Order VII Rule 11, XXXIX Rules 1 and 2
High Courts20 Aug 2026Partially allowed
Girish Nigonda Patil Vs 1. The State Of Maharashtra, 2. Savita Aaganu Ingole
Bombay High Court · 2026:BHC-KOL:7834
Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Sections 323, 353, 354, 354-A, 506, 195-A, 386
High Courts20 Aug 2026Allowed
Satish Shivaji Mali & Anr. Vs Vikram Vilas Deshmukh & Ors.
Bombay High Court · (2026) 08 BOM CK 2268
Bombay Tenancy and Agricultural Lands Act, 1948-Section 32(G), 32(M), 32(P), 32(O)Code of Civil Procedure-Order XLIII
High Courts20 Aug 2026Dismissed
M/s. Vasavi Communications Ltd. & Ors. Vs M/s. Orion Photosensitive System & Anr.
Bombay High Court · (2026) 08 BOM CK 2269
Constitution of India-Article 227Criminal Procedure Code, 1973-Section 482, 397Negotiable Instruments Act, 1881-Section 138, 138 (b), 147
High Courts20 Aug 2026Partly Allowed
Ku. Ganesh Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 2267
Constitution (Scheduled Tribes) Order, 1950Constitution of India-Article 226Scheduled Castes and Scheduled Tribes Orders (Amendment) Act, 1976
High Courts20 Aug 2026Disposed Of
Sou. Geeta Viraj Bhagwag & Ors. Vs Gurav Murlidhar Bade & Ors.
Bombay High Court · (2026) 08 BOM CK 2266
Code of Civil Procedure-Order XII Rule 11, VIII Rule 6A, Rule 6 of Order VIII, Sub-Rule 4 of Rule 6A, Sub-Rule 4 of Rule 6A of Order VIII, VII Rule 11, VIII Rule 6C
High Courts20 Aug 2026Dismissed
Shivaji Dnyanu Holkar Vs Muktabai Shivaji Holkar & Ors.
Bombay High Court · (2026) 08 BOM CK 2265
Constitution of India-Article 227Criminal Procedure Code, 1973-Section 125
High Courts20 Aug 2026
The R.B.I. Staff And Others Co-Operative Housing Society Ltd. Vs The State Of Karnataka & Ors.
Karnataka High Court · (2026) 08 KAR CK 2162
Karnataka High Court Act-Section 4Karnataka Co-operative Societies Act, 1959Land Acquisition Act-Section 4(1), 6(1)
High Courts20 Aug 2026Dismissed
K R Sagar Gram Panchayat & Ors. Vs Shri N Swamygowda & Ors.
Karnataka High Court · (2026) 08 KAR CK 2161
Karnataka High Court Act-Section 4Karnataka Municipalities Act, 1964-Section 369Karnataka Grama Swaraj and Panchayat Raj Act, 1993-Sections 269, 64(5), 237, 269(1), sub-section (1), (2) or (3), 64(5A)
High Courts20 Aug 2026Dismissed
State Of Gujarat Vs Haribhai @ Bose Mohanbhai Kahar
Gujarat High Court · (2026) 08 GUJ CK 1672
Criminal Procedure Code, 1973-Section 378(1)(3), 100, 100 and 165Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20(b), 42 and 50, 50, 41 and 42, 50 and 57, 41, 42(1) and 42(2), 43, 55, 57, 42, 55 and Section 57, 42(1), 42(2), 41(1), 41(2), 42 and 43, 52 and 57, 41 to 44, sub-section (1) of Section 50, sub-sections (5) and (6), sub-section (6), 50(1), 43 and 50ND & PS Act-Section 50(1)
High Courts20 Aug 2026Dismissed
State Of Gujarat Vs Merubhai Mohanbhai Thakkar
Gujarat High Court · (2026) 08 GUJ CK 1671
Code of Criminal Procedure, 1973-Section 378(1)(3), 100 and 165, 100Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8 and 20(b)(2), 8 and 20 (b) (2), 42 (1) and 42 (2), 41, 42, 43 read with Sections 50 and 57, 50, 42 and 43, 41(1), Chapter IV, 41(2) and 42(1), 41(2), 42(1), proviso to Section 42(1), 42(2), 52 and 57, 41 to 44, S. 42, 50 and 57, sub-section (1), sub-section (2), 42(1) and 42(2), Sub-section (1) of section 42, clauses (a) to (d) of section 42(1), 42 (1) and 42(2), sub-sections (1) and (2) of section 42, sub-section (1) of Section 50, sub-sections (5) and (6), 50(1), sub-section (6), 43 and 50
High Courts20 Aug 2026Allowed
Sudha Rani Vs The State Of Bihar
Patna High Court · (2026) 08 PAT CK 1622
Cr.PC-Section 239
High Courts20 Aug 2026Dismissed
Rinku Kunwar @ Rohit Kunwar Vs The State Of Bihar
Patna High Court · (2026) 08 PAT CK 1623
Code of Criminal Procedure, 1973-Section 374 (2), 313, 161Indian Penal Code-Section 302, 326, 307, 427, 302/34, 307/302/341/427/ 120B, 307/302/341/427/120B, 341, 120B, 120-BArms Act, 1959-Section 27, 27(1)