JUDGMENT DATABASE

Search 12,27,437 Indian judgments.

12,27,437 judgments in All Courts · page 103 of 61,372

High Courts19 Oct 2026

Maharashtra State Police Housing and Welfare Corporation Ltd. Vs Ajay Deep Construction Pvt.Ltd.

Bombay High Court · (2026) 10 BOM CK 2894

Interest Act, 1978-Section 3, 3(1), Proviso to Section 3(1), 3(1)(b), 3(3)Code of Civil Procedure, 1908-Section 34, 34(1), Proviso to Section 34(1), Order II Rule 2Interest Act, 1839

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High Courts19 Oct 2026Allowed

Heimerle Refinery Private Limited Vs The Union Of India & Ors.

Bombay High Court · (2026) 10 BOM CK 2893

Companies Act, 2013Constitution of India-Article 226, 20, 20(1)Foreign Trade (Development and Regulation) Act, 1992-Section 3, 5

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High Courts19 Oct 2026

Mrs. Urmilabai W/o Rameshchandra Shrimali – Pujari & Ors. Vs The Joint Charity Commissioner & Anr.

Bombay High Court · (2026) 10 BOM CK 2891

Maharashtra Public Trusts Act, 1950-Section 41-D, 41-D(1), 41-D(4), 41-D(6), 50A(3), 32, 33

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High Courts19 Oct 2026Disposed Of

Angellic Info Tech Private Limited Vs Zanmai Labs Private Limited

Bombay High Court · (2026) 10 BOM CK 2890

Arbitration and Conciliation Act, 1996-Section 11, 11(6), 11(6-A), 11(8), 12(1), 37

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High Courts19 Oct 2026Partly Allowed

Siemens Financial Services Private Limited Vs Nadeem Ahmad Khandey & Ors.

Bombay High Court · (2026) 10 BOM CK 2889

Arbitration and Conciliation Act, 1996-Section 9, 9(2)

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High Courts19 Oct 2026Disposed Of

Rajshree Build Tech Private Limited Vs Indian Pharmaceutical Association

Bombay High Court · (2026) 10 BOM CK 2888

Arbitration and Conciliation Act, 1996-Section 11, 11(8), 12(1)Indian Contract Act, 1872-Section 28Indian Contract (Amendment) Act, 1996-Section 28

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High Courts19 Oct 2026

Hasmukh Narrotamdas Malkan Vs The District Deputy Registrar, Societies, Mumbai City - 3 & Ors.

Bombay High Court · 2025 INSC 524

Maharashtra Co-operative Societies Act, 1960Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963-Section 4, 5-A, 10, 11, 11(3)Maharashtra Ownership of Flats Rules, 1964-Rule 13(3)(d), 13(5)

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High Courts19 Oct 2026Dismissed

XYZ Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 10 BOM CK 2916

Medical Termination of Pregnancy Act, 1971-Section 3, 3(2), 3(2)(b)Indian Penal CodeMedical Termination of Pregnancy Rules, 2003-Rule 3(b)

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High Courts19 Oct 2026Allowed

Mangal Dagadu More Vs State Of Maharashtra & Ors.

Bombay High Court · (2026) 10 BOM CK 2915

Constitution of India-Article 226, 142Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backwards Classes and Special Backwards Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000-Section 10

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High Courts19 Oct 2026