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

And Movie Products LLP Vs Echelon Productions & Ors.

Bombay High Court · (2026) 10 BOM CK 2836

Arbitration and Conciliation Act, 1996-Section 9Indian Contract Act, 1872-Section 63

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High Courts19 Oct 2026Disposed Of

Bindu Raheja & Sons LLP Vs Stephen Francis Coutts & Ors.

Bombay High Court · (2026) 10 BOM CK 2835

Arbitration and Conciliation Act, 1996-Section 9, 21, 9(2), 17

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High Courts18 Oct 2026

Steel Authority Of India Limited, Bokaro Steel Plant Vs The State Of Jharkhand & Ors.

Jharkhand High Court · (2026) 10 JH CK 3024

Companies Act, 1956Official Secrets Act, 1923-Section 2Constitution of India-Article 226

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High Courts17 Oct 2026

Shri Basavant @ Basappa Vs The State Of Karnataka & Anr.

Karnataka High Court · (2026) 10 KAR CK 2860

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483(3)Bharatiya Nyaya Sanhita, 2023-Sections 103(1), 109Constitution of India-Article 21

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High Courts17 Oct 2026Disposed Of

Bethel College Of Physiotherapy & Ors. Vs The Registrar

Karnataka High Court · (2026) 10 KAR CK 2859

Constitution of India-Article 226, 227

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High Courts17 Oct 2026

Sri. Subhash Vs The State Of Karnataka & Ors.

Karnataka High Court · (2026) 10 KAR CK 2858

Constitution of India-Articles 226 and 227

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High Courts17 Oct 2026Partly Allowed

Biodiversity Conservation India Pvt. Ltd. & Ors. Vs State Of Karnataka & Anr.

Karnataka High Court · (2026) 10 KAR CK 2857

IPC-Section 406, 420, 34Negotiable Instruments Act-Section 138, 141Insolvency and Bankruptcy Code, 2016-Section 32A, 32A(1), 32A(3)

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High Courts17 Oct 2026Dismissed

Rev. Bernard Moras Vs State Of Karnataka & Anr.

Karnataka High Court · (2026) 10 KAR CK 2856

CR.PC-Section 482Prevention of Corruption Act, 1988-Sections 7(1)(a), (b) and (c), 13(1)(a) and (b)IPC-Sections 420, 466, 467, 468, 471 and 474, 120B

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High Courts17 Oct 2026

Charles D Vs M/s Bosch Ltd. & Anr.

Karnataka High Court · (2026) 10 KAR CK 2855

Code of Civil Procedure-Order XLVII Rule 1, Section 114

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High Courts17 Oct 2026

Evilin Priskilarani Vs State Of Karnataka & Ors.

Karnataka High Court · (2026) 10 KAR CK 2854

Constitution of India-Article 2261872 Act

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High Courts17 Oct 2026Dismissed

David Mathai Vs State Of Karnataka & Anr.

Karnataka High Court · (2026) 10 KAR CK 2853

Cr.P.C-Section 482IPC-Section 406, 420, 34Information Act-Section 66(C), 72A

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High Courts17 Oct 2026Dismissed

Sri Hemanna H R Vs The Returning Officer & Ors.

Karnataka High Court · (2026) 10 KAR CK 2852

Constitution of India-Article 191(1)(a), 226, 227, 32, 327, 328, 329, 329(b)Negotiable Instruments Act, 1881-Section 138Madhya Pradesh Nagar Palika Nirvachan Niyam, 1994-Rule 24-A(5)

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