Maharashtra State Co-operative Societies (Election to Committee) Rules, 2014-Rule 10(4), 11(4), 11(5), Section 10(4)Maharashtra Co-operative Societies Act-Section 91, 146

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High Courts12 Oct 2026Allowed

Aggarwal Pipes Vs The Union Of India & Ors.

Bombay High Court · (2026) 10 BOM CK 0908

Constitution of India-Article 226

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High Courts12 Oct 2026Allowed

Shaikh Zubair Shaikh Ghaffar & Anr. Vs The Sub-Divisional Officer (SDO) & Ors.

Bombay High Court · (2026) 10 BOM CK 0907

Mamlatdar's Courts Act, 1906-Section 5, 5(2), 5(3), 5(4)Indian Easements Act, 1882

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High Courts12 Oct 2026Dismissed

Chhaya Sonwane Vs Subhash Sonwane & Ors.

Bombay High Court · (2026) 10 BOM CK 0905

Indian Penal Code (IPC)-Sections 498-A, 342, 504, 506 read with 34

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High Courts12 Oct 2026Dismissed

Swapnil Dingambar Nikam Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 10 BOM CK 0904

Constitution of India-Article 226, 14

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High Courts12 Oct 2026Disposed Of

Bhagyoday Agro Industries Vs Commissioner (Appeals) CGST & Central Excise & Ors.

Bombay High Court · (2026) 10 BOM CK 0903

CGST Act 2017-Section 67

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High Courts12 Oct 2026Allowed

Ravindra Darshan Puri Vs Matin Gafoor Momin

Bombay High Court · (2026) 10 BOM CK 0901

Limitation Act-Section 5Code of Civil Procedure-Order XLI Rule 3A, Rule 11, 13

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High Courts12 Oct 2026Allowed

Sirish Inamdar & Anr. Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 10 BOM CK 0900

Constitution of India-Article 14

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High Courts12 Oct 2026Allowed

M/s. Biotic Waste Ltd. Vs Union Of India & Ors.

Bombay High Court · (2026) 10 BOM CK 0899

Constitution of India-Article 226, 19 (1) (g), 14Bio-Medical Waste Management Rules, 2016National Green Tribunal Act-Section 16

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High Courts12 Oct 2026Allowed

Dineshsing Vijaysingh Rajput Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 10 BOM CK 0898

Constitution of India-Article 226Maharashtra Civil Services Rules

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High Courts12 Oct 2026Allowed

Uttam Mariba Sonkamble Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 10 BOM CK 0897

Constitution of India-Article 226Maharashtra Public Trusts Act, 1950Maharashtra Self-financed Schools (Establishment and Regulation) Act, 2012-Section 9, 3, 4, paragraph 12 of Schedule A

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High Courts12 Oct 2026Allowed

Shaikh Zubair Shaikh Ghaffar & Anr. Vs The Sub-Divisional Officer (SDO) & Ors.

Bombay High Court · (2026) 10 BOM CK 0895

Mamlatdar's Courts Act, 1906-Section 5(2), 5(3), 5(4), 5Indian Easements Act, 1882

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High Courts12 Oct 2026Dismissed

Swapnil Dingambar Nikam Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 10 BOM CK 0894

Constitution of India-Article 226, 14

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High Courts12 Oct 2026Allowed

Breach Candy Hospital Trust Vs Chief Commissioner Of Income Tax & Anr.

Bombay High Court · (2026) 10 BOM CK 0890

Income-tax Act, 1961-Section 10, 10(22), 10(22A), 10(23C), 10(23C)(iiiac), 10(23C)(iiiae), 10(23C)(iv), 10(23C)(v), 10(23C)(vi), 10(23C)(via), second proviso to Section 10(23C), 2(15), 11, 11(6), 11 to 13, 12A, 12A(1)(ac), 12AB, 80GIndian Companies Act, 1913Maharashtra Public Trusts Act, 1950-Section 41AA, 9(1)

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High Courts12 Oct 2026Dismissed

Abdul Kadir Ibrahim Memon (Since Deceased Through LRs) & Ors. Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 10 BOM CK 0889

Constitution of India-Article 226, 227Indian Forest Act, 1927-Section 34-A, 35, 35(1), 35(3)The Maharashtra Private Forests (Acquisition) Act, 1975-Section 2(f)(iii), 5, 6, 22A

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High Courts12 Oct 2026

State Bank Of India & Anr. Vs Amum Builders

Bombay High Court · (2026) 10 BOM CK 0888

Code of Civil Procedure, 1908-Order 7 Rule 3, 7 Rule 3 (Bombay Amendment), XX Rule 12Transfer of Property Act, 1882-Section 106, 111, 111(f)Presidency Small Causes Court Act-Section 41

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