Jammu & Kashmir Arbitration and Conciliation Act, 1997-Section 37, 34, 34(2)(b)(ii), 11, 4, 16, 43J&K Limitation Act, Samvat 1995-Section 19, 5 to 20, 9Right to Information Act

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High Courts06 Oct 2026Allowed

Suryakant Raulwar Vs The State Of Maharashtra

Bombay High Court · (2026) 10 BOM CK 0372

Indian Penal Code-Section 498-A, 306, 34

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High Courts06 Oct 2026Dismissed

Association For Protection Of Democratic Rights & Anr. Vs State Of West Bengal & Ors.

Calcutta High Court · (2026) 10 CAL CK 0371

Constitution of India-Article 226, 32, 12, 21, 51A(h), 14, 19(1)(a), 21-A, 51-A(k), 52, Part III, Chapter III, 86th AmendmentWest Bengal Societies Registration Act, 1961Registration of Societies Act

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High Courts06 Oct 2026

Chandrachur Bose & Anr. Vs Rajesh Gupta

Calcutta High Court · (2026) 10 CAL CK 0370

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High Courts06 Oct 2026Dismissed

Dayamoy Das Modak & Ors. Vs Ranjit Kumar Dey

Calcutta High Court · (2026) 10 CAL CK 0369

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High Courts06 Oct 2026Disposed Of

Smta. Basana Balla Mondal Vs Jyotish Ch. Mondal

Calcutta High Court · (2026) 10 CAL CK 0368

Indian Registration Act, 1908-Section 47, 23Specific Relief Act, 1963-Section 34Evidence Act-Section 92

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High Courts06 Oct 2026

Coal India Limited Vs Orissa Explosive & Ors.

Calcutta High Court · (2026) 10 CAL CK 0366

Constitution of India-Article 226, 14, 12Sale of Goods Act, 1930-Section 45, 55Commercial Courts Act, 2015-Section 2(c)(xii)(a)

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High Courts06 Oct 2026Allowed

Sukanta Sarkar & Anr. Vs State Of West Bengal & Anr.

Calcutta High Court · (2026) 10 CAL CK 0365

Code of Criminal Procedure, 1973-Section 482, 161, 438, 207, 209Indian Penal Code, 1860-Sections 341, 325, 498A, 307, 34Dowry Prohibition Act, 1961-Sections 3, 4

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High Courts06 Oct 2026Allowed

Pulak Modi And Anr. Vs. Jitendra Agarwal & Ors.

Calcutta High Court · (2026) 10 CAL CK 0364

Letters Patent, 1865-Clause 12Commercial Courts Act, 2015-Section 12ACode of Civil Procedure, 1908-Section 151, Order XXXVIII, XXXVIII Rule 5, XXXIX, XXXIX Rules 1 & 2

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High Courts06 Oct 2026Dismissed

Ashok Kumar Jain & Anr. Vs The Municipal Commissioner, Kolkata Municipal Corporation & Ors.

Calcutta High Court · (2026) 10 CAL CK 0363

Constitution of India-Article 226, 227Kolkata Municipal Corporation Act, 1980-Section 415, 415(3), 415(8), 400(1), 400, 416, 392Limitation Act, 1963

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