JUDGMENT DATABASE

Search 12,31,238 Indian judgments.

12,31,238 judgments in All Courts · page 858 of 61,562

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

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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

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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

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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

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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

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High Courts17 Aug 2026Dismissed

Janmeyjay Mondal @ Janmenjay Mondal & Anr. Vs. The State Of West Bengal & Ors.

Calcutta High Court · (2026) 08 CAL CK 2872

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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

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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

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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)

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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

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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

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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

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High Courts17 Aug 2026Dismissed

Mrs. Priyanka Prakash Gurav & Ors. Vs Sarpanch, Group Gram Panchayat, Dale & Ors.

Bombay High Court · (2026) 08 BOM CK 2279

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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

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High Courts17 Aug 2026Allowed

Seema Kumari Vs The State Of Bihar & Anr.

Patna High Court · (2026) 08 PAT CK 1612

Criminal Procedure Code, 1973-Section 372, 313Indian Penal Code-Section 302Bharatiya Nagarik Suraksha Sanhita-Section 396, 404

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High Courts17 Aug 2026Dismissed

The State Of Bihar & Ors. Vs Dr. Anup Kumar Roy

Patna High Court · (2026) 08 PAT CK 1617

Bihar Finance Rules, 2005-Rule 131Bihar Pension Rules, 1950-Rule 43(B)Constitution of India-Article 226

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High Courts17 Aug 2026Disposed Of

Alok Kumar Saigal Vs The State Of Bihar & Ors.

Patna High Court · (2026) 08 PAT CK 1618

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High Courts17 Aug 2026Disposed Of

Anish Kumar & Ors. Vs The State Of Bihar & Ors.

Patna High Court · (2026) 08 PAT CK 1597

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High Courts17 Aug 2026Disposed Of

Kali Charan Sah Vs The State Of Bihar & Ors.

Patna High Court · (2026) 08 PAT CK 1594

ACP Scheme Rules, 2003Bihar Government Servant Grievance Redressal Rules, 2019-Rule 2(C), 3Right to Information Act, 2005

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High Courts17 Aug 2026Disposed Of

Udit Bhanu Vs The State Of Bihar & Ors.

Patna High Court · (2026) 08 PAT CK 1591

Bihar Prohibition and Excise (Amendment) Act, 2022-Section 30(a)Bihar Prohibition and Excise Act, 2016-Section 92Bihar Prohibition and Excise Rules-Rule 12(A), 12A(2)

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