High Courts17 Aug 2026Disposed Of
Smt. Beauty Sarkar Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2861
Indian Penal Code, 1860-Sections 406/408Constitution of India-Article 12
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12,31,202 judgments in All Courts · page 856 of 61,561
High Courts17 Aug 2026Disposed Of
Hossenur Rahaman Sha & Ors. Vs. The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2862
High Courts17 Aug 2026Disposed Of
Shrimat Titikshananda Brahmachari & Ors. Vs Pranabeshananda Brahmachari & Ors.
Calcutta High Court · (2026) 08 CAL CK 2863
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)
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)
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
High Courts17 Aug 2026Allowed
Sun Pharmaceutical Industries Limited Vs Emami Limited & Ors.
Calcutta High Court · (2026) 08 CAL CK 2867
Commercial Courts Act, 2015-Section 2(1)(c)(xvii), 2(1)(c), 2(1)(c)(xv)Trade Marks Act, 1999-Section 29(8), 134Copyright Act, 1957
High Courts17 Aug 2026Dismissed
Bhola Rajak @ Ranjit Rajak & Anr. Vs Puspa Rani Karmakar & Ors.
Calcutta High Court · (2026) 08 CAL CK 2868
Transfer of Property Act, 1882-Section 106, 106(1)Code of Civil Procedure-Order XLI Rule 11
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
High Courts17 Aug 2026Dismissed
Sri Bharat Chandra Das Vs. Soumen Kumar Das
Calcutta High Court · (2026) 08 CAL CK 2870
Code of Civil Procedure-Section 96(3), Order XLI Rule 11
High Courts17 Aug 2026Allowed
Sri Sri Durga Thakurani, Represented By Shebaits Kanai Chandra Patra & Anr. Vs. The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2871
West Bengal Estate Acquisition Act, 1953-Section 57B, 57B(2), 6, 57B(2)(b)Code of Civil Procedure-Section 9West Bengal Land Reforms and Tenancy Tribunal Act, 1997-Section 10, 6
High Courts17 Aug 2026Dismissed
Janmeyjay Mondal @ Janmenjay Mondal & Anr. Vs. The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2872
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
High Courts17 Aug 2026Partially allowed
M/s O & M Services Company and Anr. Vs. M/s Surface Tech (India) Pvt. Ltd.
Bombay High Court · 2026:BHC-GOA:1703
Indian Evidence Act, 1872-Section 3, 45-A, 59, 62, 63, 65, 65-A, 65-B, 101, 103, 136Code of Civil Procedure, 1908-Order XLI Rule 27, Order XLI Rule 28Negotiable Instruments Act, 1881-Section 138
High Courts17 Aug 2026Dismissed
Union of India Through Directorate of Revenue Intelligence Vs. Ms. Lallawmzuali
Bombay High Court · 2026:BHC-GOA:1633
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 43(5)Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8(c), 21(c), 28, 29, 35, 41, 42, 43(b), 50(4), 51, 54Code of Criminal Procedure, 1973-Section 46(4)
High Courts17 Aug 2026Dismissed
Shri Benedito Gonsalves (Since Deceased) through his Legal Heirs and Anr. Vs. Cabido da Se Premacial or Cathedral Chapter da Archdiocese of Goa and Ors.
Bombay High Court · 2026:BHC-GOA:1629
Code of Civil Procedure, 1908-Order II Rule 2
High Courts17 Aug 2026Allowed
Archdiocese of Goa and Daman Vs. The Commissioner, Corporation of the City of Panaji (CCP) and Ors.
Bombay High Court · 2026:BHC-GOA:1644
Goa, Daman and Diu Town and Country Planning Act, 1974-Section 44Goa Land Development and Building Construction Regulations, 2010-Regulation 2(95), 3.1, 3.2A, 3.2DGoa (Regulation of Land Development and Building Construction) Act, 2008-Section 4
High Courts17 Aug 2026Disposed Of
Hindalco Industries Limited & Anr. Vs Union Of India & Ors.
Bombay High Court · (2026) 08 BOM CK 2280
Companies Act, 1956Constitution of India-Article 226, 77(2)Forest (Conservation) Act, 1980-Section 2
High Courts17 Aug 2026Dismissed
Mrs. Priyanka Prakash Gurav & Ors. Vs Sarpanch, Group Gram Panchayat, Dale & Ors.
Bombay High Court · (2026) 08 BOM CK 2279
High Courts17 Aug 2026Dismissed
Shambhu Mehta Vs The State Of Bihar & Ors.
Patna High Court · (2026) 08 PAT CK 1610
Criminal Procedure Code, 1973-Section 372, 313Indian Penal Code-Sections 302, 120(B), 34, 120(B)/34Arms Act-Section 27