High Courts07 Oct 2026Disposed Of
M/s. HRD Builders Pvt. Ltd. Vs M/s. Damodar Valley Corporation
Calcutta High Court · (2026) 10 CAL CK 4730
Arbitration and Conciliation Act, 1996-Section 29A
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 270 of 61,482
High Courts07 Oct 2026Dismissed
Javed Abdul Rashid Ansari & Ors. Vs State Of Maharashtra & Ors.
Bombay High Court · (2026) 10 BOM CK 4726
Maharashtra Housing and Area Development Act, 1976-Sections 2(3), 2(6), 2(11), 3, 16, 16(1), 16(1)(e), 16(2), 18, 18(2), 18(6), 18(9), 25, 26, 27, 29, 65, 79-A, 95A, 95A(2), 181, 181(1), 181(2), 181(3)Development Control Regulations, 2034-Regulation 33(7)Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
High Courts07 Oct 2026Allowed
Santosh Ramchandra Madne Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 10 BOM CK 4725
Maharashtra Land Revenue Code, 1966-Section 247, 258(1)(i)Code of Civil Procedure-Order VII Rule 11Maharashtra Resettlement of Project Displaced Persons Act, 1976-Section 17
High Courts07 Oct 2026Dismissed
Sopan S/o Ananda Gaike Vs The State Of Maharashtra
Bombay High Court · (2026) 10 BOM CK 4724
Protection of Children from Sexual Offences Act-Section 7, 8Indian Penal Code-Section 354(A), 323, 506Code of Criminal Procedure-Section 164
High Courts07 Oct 2026Dismissed
M/s Vishnu Prakash R. Punglia Limited Vs Union Of India & Ors.
Calcutta High Court · (2026) 10 CAL CK 4723
Specific Relief Act, 1963-Section 20A, 41(ha)
High Courts07 Oct 2026Dismissed
Sayan Kundu Vs New India Assurance Company Limited & Ors.
Calcutta High Court · (2026) 10 CAL CK 4722
Insurance Regulatory and Development Authority of India (Protection of Policyholders' Interests, Operations and Allied Matters of Insurers) Regulations, 2024-Regulation 56(1), 56(2), 56(7), 56(10)IPC-Section 302Contract Act, 1872-Section 14
High Courts07 Oct 2026
Sri Jiwan Bahadur Thapa Vs Calcutta State Transport Corporation & Ors.
Calcutta High Court · (2026) 10 CAL CK 4721
CSTC Employees’ Service Regulations-Regulation 16, 17, 17A, 39Constitution of India-Article 311
High Courts07 Oct 2026
Rensar Infra Private Limited Vs Rais Kasam Shaikh & Ors
Bombay High Court · 2024 INSC 532
Arbitration and Conciliation Act, 1996-Section 11, 11(6), 9, 21, 16, 8, 8(1)Real Estate (Regulation and Development) Act, 2016-Section 18, 43(5), 19(6), 19(7), 31, 79, 20, 36, 37, 38, 40, 88, 89, 71MahaRERA (General) Regulations, 2017-Regulation 36
High Courts07 Oct 2026Disposed Of
The National Insurance Company Ltd. Vs Rita Majhi & Ors.
Calcutta High Court · (2026) 10 CAL CK 4716
Motor Vehicles Act 1988-Section 166
High Courts07 Oct 2026Dismissed
ALJ Residency Co-operative Housing Society Limited Vs Gehlot Development Services Pvt. Ltd. & Ors.
Bombay High Court · (2026) 10 BOM CK 4715
Maharashtra Co-operative Societies Act, 1960-Section 22(2), 23, 154, 154B-1(13), 154B-5Maharashtra Ownership Flats Act-Section 2(a-1), 4DCR 1991-Regulation No.35(2)
High Courts07 Oct 2026Dismissed
Atul Pralhad Sagane Vs The Secretary, Bhadrawati Shikshan Sanstha & Ors.
Bombay High Court · (2026) 10 BOM CK 4713
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977-Section 5, 7Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981-Rule 40, sub-rules (1) and (2) of Rule 40, Schedule 'B' Item 3
High Courts07 Oct 2026Dismissed
More Sahebrao Vitthal Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 10 BOM CK 4712
Constitution of India-Article 226Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981-Rule 15(5)
High Courts07 Oct 2026Dismissed
Ashim Chatterjee & Anr. Vs Shanta Ashok Tolat
Bombay High Court · (2026) 10 BOM CK 4710
Indian Evidence Act, 1872-Section 68Indian Succession Act, 1925-Section 63
High Courts07 Oct 2026Allowed
Shri Sheshrao Bobde & Ors. Vs State Of Maharashtra & Anr.
Bombay High Court · (2026) 10 BOM CK 4709
Urban Land (Ceiling and Regulation) Act, 1976-Section 6(1), 8(4), 10(1), 10(3), 10(5)Urban Land (Ceiling and Regulation) Repeal Act, 1999-Section 3
High Courts07 Oct 2026Disposed Of
Mrs. Trupti W/o Manish Patil Vs The Election Officer For Holding Election Of Executive Committee Of The Yeovatmal District Central Co-operative Bank Ltd., Cum Divisional Joint Registrar Co-operative Societies & Ors.
Bombay High Court · (2026) 10 BOM CK 4708
Maharashtra Co-operative Societies Act, 1960-Section 2(20), 73CA, 73CA(f)(ii), 73-EA, 91
High Courts07 Oct 2026Disposed Of
Shri Lalbahadur Ram Siroman Sing Vs Shri Panesar M. Singh & Anr.
Bombay High Court · 2023 INSC 624
Workmen's Compensation Act, 1923-Schedule-IMotor Vehicles Act, 1988
High Courts07 Oct 2026Allowed
Mrs.Mitali Manohar Sawant Vs Shri Datta Maruti Ghuule & Ors.
Bombay High Court · (2026) 10 BOM CK 2411
IPC-Sections 279, 337, 427M.V. Act-Section 184, 140, 142 and 165, 142, 140 to 144, 165
High Courts07 Oct 2026Allowed
Funidea Projects Private Limited & Anr. Vs Dr. Dilip Kumar Ghosh & Ors.
Calcutta High Court · (2026) 10 CAL CK 0383
Code of Civil Procedure, 1908-Order II Rule 1, II Rule 2, II Rule 2(1), II Rule 2(2), II Rule 2(3), VII Rule 11, VII Rule 11(a), VII Rule 11(d)Commercial Courts Act, 2015-Section 2(1)(c)(xii), 12A, 15Letters Patent for the High Court of Judicature at Fort William in Bengal-Clause 12, 15
High Courts07 Oct 2026Disposed Of
Bank Of India Vs B N Enterprise & Ors.
Bombay High Court · (2026) 10 BOM CK 0380
Arbitration and Conciliation Act, 1996-Section 7, 8(1), 9, 11, 16, 17Bombay Public Trusts Act, 1950
High Courts07 Oct 2026Allowed
Babul Sinha Vs The State Of Assam & Ors.
Gauhati High Court · (2026) 10 GAU CK 0378
Assam Police Act, 2007-Section 65Constitution of India-Article 311Assam Services (Discipline and Appeal) Rules, 1964-Rule 7, 9