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12,28,363 judgments in All Courts · page 207 of 61,419

High Courts09 Oct 2026Dismissed

M/s. Bhandup Estate Vs Indubai Rajaram Ohol & Ors.

Bombay High Court · (2026) 10 BOM CK 2368

Code of Civil Procedure, 1908-Order I Rule 8, VI Rule 4, VII Rule 6, VII Rule 11, XXIII Rule 3, XXIII Rule 3A, XXIII Rule 3-B, XXXC.P.C. (Amendment) Act, 1976Constitution of India-Article 227
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High Courts09 Oct 2026Disposed Of

Suchandra Bhutoria Vs Anil Bhutoria & Ors.

Calcutta High Court · (2026) 10 CAL CK 2401

Code of Civil Procedure-Section 9, Order VI Rule 16, VII Rule 10, VII Rule 11, 1 Rule 10(2), XXXIX Rules 1 and 2Companies Act 2013-Section 430, 58, 59Prohibition of Benami Property Transactions Act 1988-Section 2(9)(A)(b)
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High Courts09 Oct 2026Disposed Of

Saeed Shah Mohd Khan Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 10 BOM CK 2400

Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971-Section 2(1b), 3C, 3X, 3X(a), 3X(b), 3X(c), 3Y, 3Y(1), 3Y(1) to (4), 3Y(5), 3Z, 3Z(1), 3Z-1, 3Z-1(1), 3Z-2, 4, 46Constitution of India-Article 226, 227Maharashtra Slum Areas (Improvement, Clearance, and Redevelopment) (Amendment) Act, 2014
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High Courts09 Oct 2026

Ashita Dubey & Ors. Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 10 MP CK 2396

Constitution of India-Article 14, 15, 15(1), 15(4), 15(6), 16, 16(1), 16(1)(g), 16(4), 16(4A), 16(4B), 16(5), 16(6), 19, 19(1)(g), 21, 29(2), 32, 38, 39, 39A, 41, 46, 141, 213, 254(2), 309, 335, 338(3), 338B, 338B(5)(d), 338B(9), 340, 340(3), 342A(3)Madhya Pradesh Lok Seva (Anusuchit Jatiyon, Anusuchit Jan Jatiyon aur Anya Pichhade Vargon ke Liye Aarakshan) Adhiniyam, 1994-Section 4, 4(2), 4(2)(1), 4(2)(i)(a), 4(2)(i)(b)Madhya Pradesh Lok Seva (Anusuchit Jatiyon, Anusuchit Jan Jatiyon aur Anya Pichhade Vargon ke Liye Aarakshan) Sanshodhan Adhiniyam, 2019-Section 4(i)(ii)
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