Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35(3), 183, 193, 483Bharatiya Nyaya Sanhita, 2023-Section 109, 115, 117(2), 351(3)Indian Penal Code, 1860-Section 300, 302, 307

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High Courts29 May 2026Disposed Of

Dilip Mangesh Morje Vs Goa Coastal Zone Management Authority And 4 Ors

Bombay High Court · (2026) 05 BOM CK 0575

National Green Tribunal Act, 2010-Section 22

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High Courts29 May 2026Allowed

Girish Dhanraj Parakh And Others Vs Maharashtra Chamber of Commerce, Industry and Agriculture (MACCIA) And Others

Bombay High Court · (2026) 05 BOM CK 0574

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High Courts29 May 2026

Unilever Plc Vs Ashok Kumar

Bombay High Court · (2026) 05 BOM CK 0573

Code Of Civil Procedure, 1908-Order 39 Rule 7, Order 40 Rule 1

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High Courts29 May 2026

HDFC Asset Management Company Vs Union Of India And Others

Bombay High Court · (2026) 05 BOM CK 0572

Securities And Exchange Board Of India (Listing Obligations And Disclosure Requirements) Regulations, 2015- regulation 30

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High Courts20 May 2026Allowed/ Dismissed

Shekhar Kakasaheb Jagtap And Others Vs State Of Maharashtra & Anr

Bombay High Court · (2026) 05 BOM CK 0569

Constitution Of India, 1950-Article 226Indian Penal Code, 1860-Section 109, 120A, 120B, 156, 166A, 170, 193, 195, 199, 203, 205, 207, 352, 355, 308, 379, 380, 384, 387, 388, 389, 403, 420, 423, 464, 465, 466, 467, 468, 470, 471, 497, 506Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

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High Courts19 May 2026Dismissed

Hind Offshore Private Limited Vs OCS Services (India) Private Limited

Bombay High Court · (2026) 05 BOM CK 0565

Arbitration And Conciliation Act, 1996-Section 5, 11, 16, 16(1), 16(2), 16(3), 34, 37, 37(2), 37(2)(a)Companies Act, 2013-Section 2(46), 2(87)

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High Courts15 May 2026Dismissed

Baba Saheb Manjre And Others Vs Harshad Shrihari Bhandarkar

Bombay High Court · (2026) 05 BOM CK 0564

Code Of Civil Procedure, 1908-Order 7 Rule 11, Order 37Arbitration And Conciliation Act, 1996-Section 23(4), 29ACommercial Courts Act, 2015-Section 12A

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High Courts08 May 2026Allowed/ Disposed Off

Primezone Developers Private And Others Vs State Of Maharashtra And Others

Bombay High Court · (2026) 05 BOM CK 0571

Maharashtra Protection Of Interest Of Depositors Rules, 1999-Rule 9Maharashtra Protection Of Interest Of Depositors (In Financial Establishments) Act, 1999-Section 11Prevention Of Money Laundering Act, 2002-Section 2(c), 3, 4, 4(1), 5, 5(1), 5(3), 6, 7, 7(4), 8, 11

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High Courts08 May 2026Allowed

Automatic Electric Limited Vs Tukaram Mahadev Mejari

Bombay High Court · (2026) 05 BOM CK 0570

Constitution Of India, 1950-Article 226, 227Maharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971-Section 3(5)Industrial Disputes Act, 1947-Section 2(s)

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High Courts08 May 2026Partly Allowed

Sanjay Shamrao Bhor And Others Vs Pune Municipal Corporation

Bombay High Court · (2026) 05 BOM CK 0568

Constitution Of India, 1950-Article 226, 227Industrial Disputes (Maharashtra) Rules, 1957-Rule 81Maharashtra Municipal Corporations Act, 1949-Section 73

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High Courts08 May 2026Allowed

Shabbir Fidahusain Kachwala And Anr Vs Purushottam Chalvayya Shetty

Bombay High Court · (2026) 05 BOM CK 0567

Constitution Of India, 1950-Article 32, 33, 34, 35, 36, 37, 227Bombay Rents, Hotel And Lodging House Rates Control Act, 1947-Section 13(1)(c)Maharashtra Rent Control Act, 1999-Section 16(1)(c), 25

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High Courts08 May 2026Dismissed

Yuvraj Balasaheb Vharamble Vs Indian Institute of Technology, Bombay And Others

Bombay High Court · (2026) 05 BOM CK 0566

Constitution Of India, 1950-Article 14, 16, 226, 227, 309, 311

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