Judgments

High Courts06 Oct 2026Disposed Of

Friends Engineering Co-operative Society Limited Vs Digha Shankarpur Development Authority

Calcutta High Court · (2026) 10 CAL CK 0362

Arbitration and Conciliation Act, 1996-Section 11, 26, 28(3), 34, 37, 37(1)(c)Commercial Courts Act, 2015-Section 2(1)(c)(vi), 13(1A), 15Contract Act, 1872-Section 73

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High Courts06 Oct 2026Allowed

CE Info System Pvt. Ltd. & Ors. Vs Yash Khara

Calcutta High Court · (2026) 10 CAL CK 0361

Code of Criminal Procedure, 1973-Section 482, 200, 202Indian Penal Code-Section 406, 420, 506Negotiable Instruments Act, 1881

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High Courts06 Oct 2026Allowed

Rose Villa Co-operative Housing Society Limited Vs The District Deputy Registrar & Ors.

Bombay High Court · (2026) 10 BOM CK 0360

Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963-Section 4, 7, 7(1), 10, 11, 11(1), 11(2) to (5), 11(3), 11(4)Maharashtra Ownership Flats (Regulation of the Promotion, Construction, Sale, Management and Transfer) Rules, 1964-Rule 8(1), 9, 9(3)Insolvency and Bankruptcy Code, 2016-Section 3(27), 7, 14, 17, 30, 31

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High Courts06 Oct 2026Allowed

Sikhamoni Dutta Vs The State Of Assam

Gauhati High Court · (2026) 10 GAU CK 0359

Cr.PC-Section 374(2), 313, 164, 235(2)Indian Penal Code-Section 302, 201Evidence Act

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High Courts06 Oct 2026Partly Allowed

TOMCO Kamgar Union Vs M/s. Hindustan Unilever Limited

Bombay High Court · (2026) 10 BOM CK 0354

Industrial Disputes Act, 1947-Chapter V-B, Section 9A, 12(5), 25F, 25FFA, 25G, 25K, 25-O, 25-FFF, 36Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971-Item 9 of Schedule IVConstitution of India-Article 227

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High Courts06 Oct 2026

Nayan Chand Aditya & Anr. Vs The State Of West Bengal & Anr.

Calcutta High Court · (2026) 10 CAL CK 0353

Code of Criminal Procedure, 1973-Section 482, 156(3), 161, 164Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 447, 323, 354B, 509, 34

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High Courts06 Oct 2026Allowed

Rahul Tamang & Anr. Vs State Of West Bengal & Anr.

Calcutta High Court · (2026) 10 CAL CK 0352

Indian Penal Code-Sections 436, 307, 34, 354Code of Criminal Procedure-Sections 164, 313, 437A

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High Courts06 Oct 2026Allowed

Tshering Sherpa @ Chaale Vs The State Of West Bengal

Calcutta High Court · (2026) 10 CAL CK 0351

Indian Penal Code-Sections 279, 337, 302, 304 Part-II, 325Code of Criminal Procedure-Sections 164, 313, 437A

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High Courts06 Oct 2026Allowed

Vistra ITCL (India) Limited & Anr. Vs Sanjay Dattatreya Kakade & Ors.

Bombay High Court · (2026) 10 BOM CK 0350

Code of Civil Procedure, 1908-Order XXI Rule 72, XXI Rule 22, 40 Rule 1, XXI Rule 32Constitution of India-Article 136Arbitration and Conciliation Act, 1996-Section 27(5)

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High Courts06 Oct 2026Disposed Of

Priya Sarkar Vs Indranil Paul

Calcutta High Court · 2025 INSC 587

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High Courts06 Oct 2026Disposed Of

Renuka Tukaram Koli (Shetsandi) @ Sakshi Laxman Koli Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 10 BOM CK 0348

Constitution of India-Article 226Constitution (Scheduled Tribes) Order, 1950The Scheduled Castes and Scheduled Tribes Orders (Amendment) Act, 1976

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High Courts06 Oct 2026

Mr. Sujoy Dhar & Ors. Vs The State Of West Bengal & Anr.

Calcutta High Court · (2026) 10 CAL CK 0347

Code of Criminal Procedure, 1973-Section 482, 161Schedule Caste & Schedule Tribes (Prevention of Atrocities) Act, 1989-Section 3(za)(A)Indian Penal Code-Sections 290, 114

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High Courts06 Oct 2026Disposed Of

Shyam Gaigole & Anr. Vs Sudhir Hutke & Ors.

Bombay High Court · (2026) 10 BOM CK 0346

Limitation Act-Section 5, 14Code of Civil Procedure-Section 96, 96(2), Order IX Rule 13Hindu Minority and Guardianship Act, 1956-Section 8

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High Courts06 Oct 2026Disposed Of

Sk. Khamiruddin & Ors. Vs Abdul & Ors.

Calcutta High Court · (2026) 10 CAL CK 0345

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High Courts06 Oct 2026Partly Allowed

Hajimalang Matab Nadaf Vs The State Of Maharashtra & Anr.

Bombay High Court · (2026) 10 BOM CK 0344

Code of Criminal Procedure, 1973-Section 374(2), 313(1)(b)Indian Penal Code, 1860-Section 307, 323, 504, 506, 304(II)Indian Evidence Act, 1872-Section 27

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High Courts06 Oct 2026Allowed

Subrata Halder Vs State Of West Bengal & Ors.

Calcutta High Court · (2026) 10 CAL CK 0343

Code of Criminal Procedure, 1973-Section 482, 397, 401, 161, 164, 173Indian Penal Code, 1860-Sections 420, 406, 448, 427, 506, 120B, 415

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High Courts06 Oct 2026Dismissed

Ratnadeep Ayurved Medical College & Anr. Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 10 BOM CK 0342

Maharashtra University of Health Sciences Act, 1998-Section 65, 73National Commission of Indian System of Medicine Act, 2020Ordinance No.1 of 2017

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High Courts06 Oct 2026Dismissed

Shri Vijay Vs The State Of Maharashtra

Bombay High Court · (2026) 10 BOM CK 0341

IPC-Section 306, 498-A, 323, 504, 506, 107

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High Courts06 Oct 2026Allowed

Om Shivam Builders Private Limited Vs Joint District Registrar & Collector Of Stamps, Raigad & Anr.

Bombay High Court · (2026) 10 BOM CK 0340

Maharashtra Stamp Act, 1958-Sections 32A, 32B, 33A, 53A, 4, 5, 14A, 31; Article 25(b), Article 60, 5(g-a) and Article 36 of Schedule ITransfer of Property Act

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High Courts06 Oct 2026Partly Allowed

Vijay Nandkishore Bhave Vs Sukhvinder Singh Kamal Singh Kang & Anr.

Bombay High Court · (2026) 10 BOM CK 0339

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