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12,31,517 judgments in All Courts · page 1,054 of 61,576

High Courts03 Aug 2026Disposed Of

Kalia Jena Vs State Of Orissa

Orissa High Court · (2026) 08 OHC CK 1562

Code of Criminal Procedure-Section 401IPC-Section 324India Explosives Act, 1884-Section 9-B(1)(b), 9-B (1)(b)
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High Courts03 Aug 2026Allowed

Prajwal Tukaram Kasbekar Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 1403

Maharashtra State Reservation (of Seats for Admission in Educational Institutions in the State and for Appointments in the Public Services and Posts under the State) for Socially and Educationally Backward Classes Act 2018Constitution Amendment Act 2019
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High Courts03 Aug 2026Allowed

Prajwal Tukaram Kasbekar Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 1397

Maharashtra State Reservation (of Seats for Admission in Educational Institutions in the State and for Appointments in the Public Services and Posts under the State) for Socially and Educationally Backward Classes Act 2018Constitution Amendment Act 2019
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High Courts03 Aug 2026Allowed

Prajwal Tukaram Kasbekar Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 1402

Maharashtra State Reservation (of Seats for Admission in Educational Institutions in the State and for Appointments in the Public Services and Posts under the State) for Socially and Educationally Backward Classes Act 2018Constitution Amendment Act 2019
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High Courts03 Aug 2026Allowed

Chandrakant s/o Tukaram Gunale & Ors. Vs The State of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 1401

Maharashtra Regional and Town Planning Act, 1966-Section 26 (1), Third Proviso clause (iii), 23 (1), Second proviso to Section 26(1), Third proviso to the Section 26(1), 23, 26, 23 to 32, 21, Chapter III (b), proviso to section 26, third proviso to section 26, 26 second proviso, 21(4-A), 25, 26 and 30Constitution of India-Article 226
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High Courts03 Aug 2026Allowed

Dr. Juhi Manhas Vs State of H.P. & Ors.

High Court Of Himachal Pradesh · (2026) 08 SHI CK 1290

Central Civil Services (Leave) Rules, 1972-Rule 43, sub-rule (6) in Rule 43, sub-rule (4) of Rule 43, sub-rule 43(4)(a), 43(4) (b), sub-rule (1), 43(1), 43-B, 43-AAMaharashtra Civil Services (Leave) Rules, 1961-Rule 74Constitution of India-Article 21, 14 and 21, 38, 39, 42 and 43, 42
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High Courts03 Aug 2026

Sky Enterprise Private Limited Vs Abaad Masala & Co.

Bombay High Court · (2026) 08 BOM CK 1420

Code of Civil Procedure-Order XXXIX Rule 2A, XXXIX Rule 1, Rule 2, Section 151, 104, XLIII Rule 1(r), 21 Rule 32, XXI, 32, 39, 2-A, 39 Rule 2(iii), 2A(1)Letter Patent-Clause XIVConstitution of India-Article 215
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