High Courts03 Aug 2026Allowed
Narendra S/o Gopalrao Nadge Vs The Schedule Tribe, Certificate Scrutiny Committee & Anr.
Bombay High Court · (2026) 08 BOM CK 3145
Constitution (Scheduled Tribes) Order, 1950
JUDGMENT DATABASE
Search 12,32,110 Indian judgments.
12,32,110 judgments in All Courts · page 1,070 of 61,606
High Courts03 Aug 2026Allowed
Abdul Rashid Shaik Musa & Anr. Vs The State of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3148
Maharashtra Regional and Town Planning Act, 1966-Section 49(7), 31, 44, 49(1), 49, 49(4), 126, 148A, 126(4), 127, Chapters II, III, IV and V, Chapter VIILand Acquisition Act-Section 6Maharashtra Act No.19 of 2020
High Courts03 Aug 2026Allowed
Abhijeet Vs State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3152
Maharashtra Land Revenue Code-Section 48, 48(7) & (8), 48 (8)(2), 48(8), Clause (1) of Section 48(8)
High Courts03 Aug 2026Allowed
Akola Municipal Corporation Vs Secretary, Akola Zilla Nagar Parishad & Mahanagar Palika Thekedari Sanghatna
Bombay High Court · (2026) 08 BOM CK 3155
Industrial Disputes Act-Schedule 5 Entry 10Contract Labour (Regulation and Abolition) Act, 1970-Section 10Maharashtra Municipal Corporations Act, 1949-Section 51
High Courts03 Aug 2026Allowed
Shoeb Ahmad Vs State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3156
Maharashtra Land Revenue Code, 1966-Section 48(8)(2), 48, 48(8)
High Courts03 Aug 2026Allowed
Shri Kishor Vs State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3162
Maharashtra Land Revenue Code, 1966-Section 48(8)(2), 48, 48(8)
High Courts03 Aug 2026Partly Allowed
Siraspeth Co-Operative Housing Society Limited Vs M/s. Kiran & Ors.
Bombay High Court · (2026) 08 BOM CK 4997
Maharashtra Cooperative Societies Act, 1960-Section 91; Section 94, sub-section (3)(a)Transfer of Property Act, 1882-Section 53A
High Courts03 Aug 2026Allowed
Sajid Khan Pathan Vs State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3184
Indian Penal Code, 1860-Sections 353, 332, 294, 506 and 427Criminal Law (Amendment) Act, 1932-Section 7Prevention of Corruption Act
High Courts03 Aug 2026Allowed
Sumit S/o Prabhakar Agrey Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3185
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 498-A, 504, 323, Chapter XX-ACode of Criminal Procedure-Section 482, 320, Sec.482
High Courts03 Aug 2026Dismissed
Union Of India & Ors. Vs. Jitendra Kumar Yadav
Calcutta High Court · (2026) 08 CAL CK 2985
RPF Rules, 1987-Rule 153Constitution of India-Article 226, 226 and 227Railway Protection Force Rules
High Courts03 Aug 2026Dismissed
Jayasree Sarkar Vs Union Of India & Ors.
Calcutta High Court · (2026) 08 CAL CK 2986
Mental Health Care Act, 2017
High Courts03 Aug 2026Dismissed
Rabin Maity Vs Sanjoy Banerjee & Ors.
Calcutta High Court · (2026) 08 CAL CK 2987
High Courts03 Aug 2026Allowed
Radha Kumari Vs Manisha Singh
Calcutta High Court · (2026) 08 CAL CK 2988
Code of Civil Procedure-Order XXXIX Rule 3A
High Courts03 Aug 2026Dismissed
Dr. Sanjoy Bhattacharya Vs. State of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2989
West Bengal Service Rules-Rule 75(aaaa), 75 (aaa), (aaaa)West Bengal Services (Death cum Retirement Benefit) Rules, 1971-Rule 59
High Courts03 Aug 2026Disposed Of
S. M. Farooque Bhati Vs Kolkata Municipal Corporation & Ors.
Calcutta High Court · (2026) 08 CAL CK 2990
High Courts03 Aug 2026Dismissed
Syed Kaiser Rahaman & Ors. Vs. State of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2991
West Bengal Madrasah Service Commission Act, 2008West Bengal School Service Commission Act, 1997
High Courts03 Aug 2026Dismissed
Sudhir Chandra Das Vs State of West Bengal and Others
Calcutta High Court · (2026) 08 CAL CK 2992
West Bengal Land Reforms Act, 1955-Section 54West Bengal Land Reforms and Tenancy Tribunal Act, 1997-Section 10(2), 10(1), 10, 6, 6(b), Clause (a) of Section 6, (b), (c) of Section 6, (d), (e) of Section 6, (c) and (d), (a) and (c) of Section 6, (b) and (d), sub-section (b) of Section 6Limitation Act, 1963-Section 29(2), 3, 4 to 24, Article 137
High Courts03 Aug 2026Disposed Of
Anisur Rahaman Vs The State Of West Bengal & Anr.
Calcutta High Court · (2026) 08 CAL CK 2993
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 180, 183, 193(9), 193, sub-section (3)Bharatiya Nyaya Sanhita, 2023-Sections 329(4), 115(2), 117(2), 324(4), 118(2), 109 and 351(2)Code of Criminal Procedure, 1973-Section 173(8)
High Courts03 Aug 2026Disposed Of
St. Thomas High School Vs Basabi Chowdhury & Ors.
Calcutta High Court · (2026) 08 CAL CK 2994
Payment of Gratuity Act, 1972-Sec 4(2), section 7(3), 4(5), 7(2), 1(3)(C ), 2(e), 1(3)(c), 4, 4(3)RTI Act, 2005Payment of Gratuity (Amendment) Act, 2009-Section 2(e), 13A, 13-A
High Courts03 Aug 2026Dismissed
Md. Samsuzzoha & Anr. Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2995