CourtKutchehry.com

JUDGMENT DATABASE

Search 12,30,331 Indian judgments.

12,30,331 judgments in All Courts · page 854 of 61,517

High Courts17 Aug 2026Allowed

Bhojraj S/o Teknath Doye Vs Sushant Shikshan Sanstha & Ors.

Bombay High Court · (2026) 08 BOM CK 3319

Maharashtra Public Trusts Act, 1950Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977-Section 11(2)(e)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981-Rule 36, 37(6)
Read judgment
High Courts17 Aug 2026Allowed

Lala S/o Arjun Meshram Vs Sushant Shikshan Sanstha & Ors.

Bombay High Court · (2026) 08 BOM CK 3321

Maharashtra Public Trusts Act, 1950Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977-Section 11(2)(e)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981-Rule 36, 37(6)
Read judgment
High Courts17 Aug 2026Allowed

Sulata Kanji & Anr. Vs Union Of India

Calcutta High Court · (2026) 08 CAL CK 2864

Railway Claims Tribunal Act 1987-Section 16Railways Act 1989-Section 124-A, 124A, 123(C)Railway Passengers (Manner of Investigation of Untoward Incidents Rules 2003’)-Clause 7(2)
Read judgment
High Courts17 Aug 2026Dismissed

M/s. Aawas Construction Pvt. Ltd. & Ors. Vs Union of India & Ors.

Calcutta High Court · (2026) 08 CAL CK 2865

Metro Railways (Construction of Works) Act, 1978-Section 7, 10(1), 13, 21, 20, 22, 9, 10, 6, 21(1), 10(2), 13(4), 13(1), 13(3)Indian Stamp Act, 1899-Section 2(16B)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 26, 27, 28, 29, 6(1)(b), 105(3), First Schedule, 30, 2(2), 11, Explanation 1, Explanation 3, Explanation 4, 26(1), 26(2), 26(3), 26(1)(a), 26(1)(b), 26(1)(c)
Read judgment
High Courts17 Aug 2026Dismissed

Punalur Paper Mills Ltd & Ors. Vs M/s. Lindsay Towers Private Limited

Calcutta High Court · (2026) 08 CAL CK 2866

Code of Civil Procedure, 1908-Order VII Rule 11, II Rule 2, XI Rule 2, XXIII Rule 1, VII Rule 11 (d), VII Rule 11(a), sub-rule (3) of Rule 2 of Order IILimitation Act, 1963-Section 17Transfer of Property act, 1882-Section 130(1), 130, 54, (1) of Section 130, Sub-section (2) of Section 130
Read judgment
High Courts17 Aug 2026Dismissed

Sonu Kumar Thakur Vs Enforcement Directorate

Calcutta High Court · 2025 INSC 141

Prevention of Money Laundering Act, 2002-Sections 3, 4, 19, 19(3), 45, 45(1), 45(1)(ii)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 48, 187(6), 187, 154(2), 187(2), 232Constitution of India-Article 22, 21, 22(1), 22(2), 226
Read judgment
High Courts17 Aug 2026Disposed Of

Sri Badal Chandra Bera & Others Vs Maidul Islam & Others

Calcutta High Court · (2026) 08 CAL CK 2873

Code of Civil Procedure, 1908-Order I Rule 10, XXI Rules 97 to 101, Section 151, XXIII Rule 1(4), 21 Rule 99 to 101, 21 Rule 97 to 101, XXI Rules 97, XXI Rule 97Indian Stamp Act, 1899-Sections 33, 38(2), 40, 38(1), 39, 61, 38Karnataka Stamp Act, 1957-Section 33
Read judgment