High Courts18 Aug 2026Disposed Of
Chirania Projects Private Limited & Anr. Vs Union Of India & Ors.
Calcutta High Court · (2026) 08 CAL CK 2842
Income Tax Act, 1961-Section 148A(3), 148, 148A, 148A(1), 148A (d), 148A(b), 147
JUDGMENT DATABASE
Search 12,31,003 Indian judgments.
12,31,003 judgments in All Courts · page 837 of 61,551
High Courts18 Aug 2026Dismissed
Pranabendu Bhattacharyya & Anr. Vs State Of West Bengal & Anr.
Calcutta High Court · (2026) 08 CAL CK 2843
Code of Criminal Procedure, 1973-Section 239, 161, 164, 173, 227Bharatiya Nagrik Suraksha Sanhita, 2023-Section 262Indian Penal Code-Sections 498A, 406, and 365, 365
High Courts18 Aug 2026Dismissed
Martin and Harris Pvt. Ltd. Vs Sanatan Saha
Calcutta High Court · (2026) 08 CAL CK 2844
Code of Criminal Procedure, 1973-Section 401, 482, 311, 313IPC-Section 420
High Courts18 Aug 2026Disposed Of
Smt. Barnali Ghosh (Karmakar) Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2845
Hindu Marriage Act, 1955-Section 13BRegistration of Births and Deaths Act, 1969-Section 15
High Courts18 Aug 2026Disposed Of
Aniruddha Thakur Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2846
West Bengal Municipal Employees’ (Classification, Control, Appeal and Conduct) Rules 2010-Rule 6, 4(3)West Bengal Finance and Accounts Rules 1999
High Courts18 Aug 2026Disposed Of
Keshab Hazra Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2847
High Courts18 Aug 2026Dismissed
Bharatiya Reserve Bank Note Mudran (P) Ltd. & Anr. Vs. Partha Pratim Datta & Ors.
Calcutta High Court · (2026) 08 CAL CK 2848
Payment of Gratuity Act, 1972-Section 14, 3, 2(d), 2(a) (i) (a), 4(2), 2(e), 4(1), 4, 7, 4(5)Indian Contract Act, 1872-Section 8, 10Constitution of India-Part III, Part XIV, Articles 33, 34 and 35, 13(1), 15(1), 20, 21, 19(1)(f)
High Courts18 Aug 2026Disposed Of
Asoke Kumar Guria Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2849
West Bengal Board of Secondary Education (Appointment, Confirmation, Conduct and Discipline of Teachers and Non-Teaching Staff) Rules, 2018-Rule 5(1), 5(2), 5(3), 5(3) second provisoFinancial RulesCompanies Act
High Courts18 Aug 2026Disposed Of
Sushil Kumar Dey Vs The Burdwan Municipality & Ors.
Calcutta High Court · (2026) 08 CAL CK 2850
High Courts18 Aug 2026Disposed Of
Gita Devi Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2851
High Courts18 Aug 2026Allowed
Kanoria Jute and Industries Ltd. Vs State of West Bengal & Anr.
Calcutta High Court · (2026) 08 CAL CK 2852
Industrial Disputes Act, 1947-Section 33C(2), 33C(1), 17A, 25-0, 25-FFA, 2(rr)Constitution of India-Article 226
High Courts18 Aug 2026Allowed
Md. Ashadul Haque Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2853
West Bengal Cooperative Societies Act, 1940West Bengal Cooperative Societies Act, 2006-Section 134A, 134C[2][d], Chapter XIIIA, 134CPayment of Gratuity Act, 1972-Section 4, 7, 7[3-A], 14, 4(6)
High Courts18 Aug 2026Disposed of
United India Insurance Company Limited Vs Barnali Biswas & Ors.
Calcutta High Court · (2026) 08 CAL CK 2854
Motor Vehicles Act 1988-Section 166, 147(1), 140, 163A, 163BIndian Penal Code-Section 304 (II), 304(II)/427, 302, 304, 304 AEmployee's State Insurance Act
High Courts18 Aug 2026Disposed of
Sri Kalipada Pal & Anr. Vs Union Of India & Ors.
Calcutta High Court · (2026) 08 CAL CK 2856
Companies ActReserve Bank of India Act, 1934-Chapter IIIA, Chapter IIIBConstitution of India-Article 300A
High Courts18 Aug 2026Disposed Of
The United India Insurance Co. Ltd. Vs Sumati Das & Ors.
Calcutta High Court · (2026) 08 CAL CK 2857
Motor Vehicles Act 1988-Section 166Constitution of India-Article 12
High Courts18 Aug 2026Dismissed
Paritosh Joddar & Ors. Vs. The State of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2858
Motor Vehicles Act, 1980-Section 71(3)(a)Motor Vehicles Act, 1988-Section 80(3), 88, 86, 2(38), 68(3)(ca)West Bengal Motor Vehicles Rules, 1989-Rule 102, 104, 105
High Courts18 Aug 2026Dismissed
Ranajit Kumar Khanra Vs The State Of West Bengal & Anr.
Calcutta High Court · (2026) 08 CAL CK 2859
Industrial Disputes Act, 1947-Section 33C(2)
High Courts18 Aug 2026Disposed Of
Uttam Kumar Saha Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2860
West Bengal Municipal Act, 1993-Section 53(2), Sub-Section 3 of Section 54, Sub-Section 1 of Section 54, sub-section (1) of section 54
High Courts18 Aug 2026Partially allowed
Mr. Ashok Garg Vs. Administrator of Communidades, North Zone and Ors.
Bombay High Court · 2026:BHC-GOA:1670
Code of Communidades
High Courts18 Aug 2026Partially allowed
Pralshar Bio Products Pvt. Ltd. Vs. Gujarat Bio Organics Private Limited
Bombay High Court · 2026:BHC-GOA:1669
Commercial Courts Act, 2015-Order XI Rule 1(7), 1(10), 7(c)(ii), 7(c)(iii), 10Code of Civil Procedure, 1908-Order XI Rule 1, 10