Judgments · CourtKutchehry

High Courts04 Aug 2026Allowed

Sk. Rafijul @ Tutul Vs. State of West Bengal

Calcutta High Court · (2026) 08 CAL CK 2975

Indian Penal Code-Sections 364/34/302/376D/120B, 364/34, 376 D, 302/34, 201/34, 120B, 364/34/376D/302/34/120BPOCSO Act-Section 6Indian Evidence Act, 1872-Section 24, 30

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High Courts04 Aug 2026Allowed

Sk. Rafijul @ Tutul & Anr. Vs. State of West Bengal

Calcutta High Court · (2026) 08 CAL CK 2976

Indian Penal Code-Sections 364/34/302/376D/120B, 364/34, 376 D, 302/34, 201/34, 120B, 364/34/376D/302/34/120BPOCSO Act-Section 6Indian Evidence Act, 1872-Section 24, 30

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High Courts04 Aug 2026Allowed

The Indian Performing Right Society Limited Vs. Hotel Appolo & Tours Private Limited

Calcutta High Court · (2026) 08 CAL CK 2977

Civil Procedure Code-Order XXXIX Rules 1 & 2, Section 151, XXXIX Rules 1 and 2, XXXIX Rule 1 & 2Copyright Act, 1957-Section 2(ff), 14, 37, 39A, 2(dd), 17, 18, 19, 30, 13(4), 19(10), 13, 19(9), 51 and 52, 51, 52(1)(k)Cable Television Network (Regulation) Act, 1995-Section 2 (i)

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High Courts04 Aug 2026Dismissed

Nirmal Ghosh & Anr. Vs The State Of West Bengal & Ors.

Calcutta High Court · (2026) 08 CAL CK 2978

BNSS, 2023-Section 183, 482CrPC-Section 482, 438, 173Constitution of India-Article 226

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High Courts04 Aug 2026Disposed Of

Bharat Coking Coal Limited & Anr. Vs Union Of India & Ors.

Calcutta High Court · 2024 INSC 1034

Industrial Disputes Act, 1947-sub-section (2A) of Section 10, clause (d) of sub-section (1) read with sub-section (2A) of Section 10Contract Labour (Regulation and Abolition) Act, 1970Gratuity Act

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High Courts04 Aug 2026Allowed

Bharat Coking Coal Limited Vs The Central Government Industrial Tribunal-cum-Labour Court, Asansol & Ors.

Calcutta High Court · (2026) 08 CAL CK 2980

Industrial Disputes Act, 1947-Clause (d) of Sub-section(1) and Sub-section 2(A) of Section 10, Section 2(k)Contract Labour (Regulation and Abolition) Act, 1970Contract Labour (Regulation and Abolition) Central Rules, 1971-Form XVI read with Rule 78 (1) (a) (i), Form XIII read with Rule 75

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High Courts04 Aug 2026Dismissed

Dibyendu Bera & Anr. Vs Mahadeb Pan & Ors.

Calcutta High Court · (2026) 08 CAL CK 2981

Specific Relief Act, 1963-Section 15 (a), 15 (b), 20TP Act-Section 53AIndian Contract Act, 1972-Section 70

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High Courts04 Aug 2026Dismissed

George Clayton Dixon Vs Jayesh Karia & Anr.

Calcutta High Court · (2026) 08 CAL CK 2982

Code of Civil Procedure-Order XXI Rule 97, Section 105, XXI Rules 97 to 101Indian Evidence Act-Sections 107 and 108, 108Bharatiya Sakshya Adhiniyam-Sections 110 and 111, 111

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High Courts04 Aug 2026Dismissed

Arvind Kumar Jhunjhunwala & Ors. Vs. Highview Apartments Private Limited & Ors.

Calcutta High Court · (2026) 08 CAL CK 2983

Code of Civil Procedure-Order XLI Rule 11, XXXIX Rule 10, Section 151, XLIII, Rule 10 of Order XXXIX

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High Courts04 Aug 2026Dismissed

Gautam Ram & Ors. Vs Soma Das & Ors.

Calcutta High Court · (2026) 08 CAL CK 2984

West Bengal Evacuee Property Act, 1951-Section 18(1), sub-Section (3) of Section 18, sub-Section (2) of the said Section, 18, 17Code of Civil Procedure-Order XLI Rule 11

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High Courts04 Aug 2026Disposed Of

Akshay Nainwal Vs State Of Uttarakhand & Ors.

Uttarakhand High Court · (2026) 08 UK CK 2646

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High Courts04 Aug 2026Dismissed

M/s Raghubir Singh Nishant Yadav Associates Vs State Of Uttarakhand & Ors.

Uttarakhand High Court · (2026) 08 UK CK 2647

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High Courts04 Aug 2026Disposed Of

Mohan Chandra Vs State Tax Officer

Uttarakhand High Court · (2026) 08 UK CK 2648

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High Courts04 Aug 2026Disposed Of

Ram Singh Kholiya Vs State Of Uttarakhand & Ors.

Uttarakhand High Court · (2026) 08 UK CK 2649

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High Courts04 Aug 2026Disposed Of

Maa Shakumbari Stone Crusher And Screening Plant Vs Commissioner State Goods And Services Tax & Ors.

Uttarakhand High Court · (2026) 08 UK CK 2650

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High Courts04 Aug 2026Allowed

Shankar alias Binu Linga Bholse Vs District Magistrate & Ors.

Bombay High Court · (2026) 08 BOM CK 2415

Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders and Dangerous Persons Act, 1981Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35(3), Sub-section (3) of Section 35Bharatiya Nyaya Sanhita, 2023-Sections 303(2), 305(E) and 3(5)

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High Courts04 Aug 2026Disposed Of

Aakash @ Bhaiyya Sanjay Rokade Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 2416

Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-Offenders and Dangerous Persons Act, 1981-Section 3(1)Defence of India Rules-Rule 30, 30(1)(b)Defence of India Act

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High Courts04 Aug 2026Dismissed

Mrs. Smita Shashank Jade Vs Avishkar' Institution For Mentally & Ors.

Bombay High Court · (2026) 08 BOM CK 2426

Special School Code of 1997Handicap Code 1997-Rule 49(five)

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High Courts04 Aug 2026Allowed

Divyarani d/o Dhananjay Koli Vs The State of Maharashtra And Others

Bombay High Court · (2026) 08 BOM CK 2425

Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000-Section 4, 6

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High Courts04 Aug 2026Allowed

Binod Kumar Jain (HUF) Vs The Union Of India & Ors.

Patna High Court · (2026) 08 PAT CK 2546

Public Provident Fund Act, 1968Public Provident Fund Scheme, 1968

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