Judgments

High Courts14 Oct 2026Allowed

Sri Subhomoy Chakraborty & Anr. Vs Sri Rupesh Kumar Singh & Ors.

Calcutta High Court · 2023 INSC 1066

Arbitration and Conciliation Act, 1996-Section 11, 11(6), 11(6A), 12(1), 12(5), 16, 21, 40, Fourth ScheduleRight to Information Act, 2005-Section 6Indian Stamp Act, 1899

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High Courts14 Oct 2026

Yeasin Sk. Vs The State Of West Bengal & Anr.

Calcutta High Court · 2024 INSC 368

IPC-Section 376, 302, 34, 363, 193, 376(f), 376(g)Code of Criminal Procedure, 1973-Section 428, 164, 161, 162, 172, 173, 313, 357AIndian Evidence Act, 1872-Section 157, 6, 106, 145

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High Courts14 Oct 2026Allowed

Sanjay Harishchandra More Vs The State Co-operative Election Authority & Ors.

Bombay High Court · (2026) 10 BOM CK 1600

Maharashtra Co-operative Societies (Election to Committee) Rules, 2014-Rule 25, 25(2), 25(2)(a), 25(2)(c), 25(2)(d), 25(3)Banking Regulation Act, 1949-Section 10A, 10A(2A), 10A(2A)(i), 10A(2A)(5), 10A(3), 10A(4), 10A(5), 10A(6), 10A(7), 10A(8), 10E, 35A, 56Maharashtra Co-operative Societies Act, 1960-Section 73AAA, 73AAA(1), 73CA, 91

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High Courts14 Oct 2026

Subhas Chandra Pal Vs The Block Land And Land Reforms Officer & Ors.

Calcutta High Court · (2026) 10 CAL CK 1599

West Bengal Land Reforms Act, 1955-Section 14T(1), 14T(2), 14T(3), 14T(7), 57

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High Courts14 Oct 2026Dismissed

Union Of India & Ors. Vs Pradip Kumar Bhowmik & Anr.

Calcutta High Court · (2026) 10 CAL CK 1598

Constitution of India-Article 14, 16, 39(d)Administrative Tribunal's Act, 1985-Section 21Fundamental Rules-Rule 22 (C)

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High Courts14 Oct 2026Disposed Of

Manisha Santosh Gaikwad & Ors. Vs Kalyan Dombivali Municipal Corporation & Ors.

Bombay High Court · 2026 INSC 379

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971Constitution of India-Article 226, 14 and 16

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High Courts14 Oct 2026Disposed Of

Sudip Barman Vs The Commissioner, Kolkata Municipal Corporation & Ors.

Calcutta High Court · (2026) 10 CAL CK 1596

Kolkata Municipal Corporation Act, 1980-Section 416, 416(5) proviso

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High Courts14 Oct 2026Disposed Of

Smt. Sulekha Das & Ors. Vs The State Of West Bengal & Ors.

Calcutta High Court · (2026) 10 CAL CK 1595

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High Courts14 Oct 2026Disposed Of

Sumita Mandal Vs Soumen Ghosal

Calcutta High Court · (2026) 10 CAL CK 1594

Code of Civil Procedure, 1908-Section 151Commercial Courts ActPremises Tenancy Act, 1997

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High Courts14 Oct 2026Dismissed

Ansari Safeer Ahmed Musheer A. & Ors. Vs The Union Of India & Anr.

Bombay High Court · (2026) 10 BOM CK 1592

Constitution of India-Article 226, 142Haj Committee Act, 2002-Section 4(ii), 6(2), 7(3), 8(2), 9(1)(ix), 16, 16(3), 16(5), 18(1)(vi), 34, 35(1), 41, 44, 44(2), 44(2)(vi)Haj Committee Rules, 2002-Rule 16

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High Courts14 Oct 2026Allowed

Vijay Zatale Vs Maharashtra Jeevan Pradhikaran & Anr.

Bombay High Court · (2026) 10 BOM CK 1591

Maharashtra Zilla Parishad District Services (Discipline and Appeal) Rules, 1964Maharashtra Civil Services (Discipline and Appeal) Rules, 1979-Rule 8Maharashtra Civil Services (Pension) Rules, 1982-Rule 27(2)(b)

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High Courts14 Oct 2026Dismissed

Ku. Sonali Someshwar Ghodmare Vs The State Of Maharashtra & Anr.

Bombay High Court · (2026) 10 BOM CK 1589

Presidential (ST) Order, 1950Maharashtra Caste Verification Act, 2000

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High Courts14 Oct 2026Disposed Of

Village Panchayat Of Morjim Thr The Secretary Vs Directorate Of Panchayat & Ors

Bombay High Court · (2026) 10 BOM CK 1588

Goa Panchayat Raj Act-Section 201-B

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High Courts14 Oct 2026Disposed Of

Mr Sandeep Salelkar Vs The State Of Goa Thr Its Chief Secretary & Ors.

Bombay High Court · (2026) 10 BOM CK 1587

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High Courts14 Oct 2026Dismissed

Ramesh K. Devadiga & Ors. Vs Khernagar Nandadeep Cooperative Housing Society Limited & Ors.

Bombay High Court · (2026) 10 BOM CK 1586

Code of Civil Procedure, 1908-Order VII Rule 11, Section 9MCS Act, 1960-Sections 91, 91(1), 91(1)(c), 94(3), 94(3)(a), 154B(1)(17), 154B-1(17), 154B-31, 79A, 45Maharashtra Co-operative Societies (Amendment) Act, 2019

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High Courts14 Oct 2026Allowed

Gyandev Permeshwar Sadh Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 10 BOM CK 1585

Constitution of India-Article 226Bombay Stamp Act, 1958-Section 48(1), 50, Article 25 of Schedule IRegistration Act, 1908

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High Courts14 Oct 2026Allowed

Satish Anant Bhadri & Anr. Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 10 BOM CK 1584

Constitution of India-Article 226Maharashtra Stamp Act-Section 47, 47(5), 48, 48(1)Maharashtra Act No. 20 of 2015

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High Courts14 Oct 2026Dismissed

M/s Ashirwad Udyog (HUF) Vs M/s N.S. Agro & Anr.

Bombay High Court · (2026) 10 BOM CK 1582

Code of Civil Procedure-Order XV-A, XXXVIII Rule 5

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High Courts14 Oct 2026Allowed

Devki Jagdish Thakkar Vs Tulsidas Kanji Bhanushali & Ors.

Bombay High Court · (2026) 10 BOM CK 1581

Code of Civil Procedure, 1908-Section 24, 25, 10, 115

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High Courts14 Oct 2026Allowed

Kishorilal Kashilal Ramraika & Ors. Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 10 BOM CK 1580

Constitution of India-Article 226, 227Maharashtra Stamp Act, 1958-Section 47, 47(c)(5), 48, 48(1), proviso to Section 48(1), Article 25 of Schedule I, 36 of Schedule I

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