High Courts01 Oct 2026Dismissed
M/s. Tribeni Construction Ltd. Vs Damodar Valley Corporation
Calcutta High Court · (2026) 10 CAL CK 0094
Constitution of India-Article 227Arbitration & Conciliation Act, 1996-Section 11, 17, 37
JUDGMENT DATABASE
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12,29,635 judgments in All Courts · page 320 of 61,482
High Courts01 Oct 2026Disposed Of
Shri Kedar Prasad Mishra Vs Basudeb Tewari & Ors.
Calcutta High Court · 2025 INSC 121
Code of Civil Procedure, 1908-Sections 96, 100, Order I Rule 10(2), 151
High Courts01 Oct 2026Allowed
Dilip Kumar Mondal Vs Pratima Mondal
Calcutta High Court · (2026) 10 CAL CK 0092
Hindu Marriage Act, 1955-Section 19Code of Civil Procedure, 1908-Section 9
High Courts01 Oct 2026Allowed
Pintya @ Sachin Laxman Dupate Vs The State Of Maharashtra
Bombay High Court · (2026) 10 BOM CK 0091
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415Indian Penal Code, 1860-Sections 302, 201, 504, 506, 34, 307Criminal Procedure Code-Section 235(2), 313(1)(b)
High Courts01 Oct 2026Disposed Of
Jet Setters Ltd. Vs Rakshamata Commotrade Pvt Ltd & Ors.
Calcutta High Court · (2026) 10 CAL CK 0090
Code of Civil Procedure, 1908-Order XXXVIICompanies Act, 1956
High Courts01 Oct 2026Allowed
SREI Equipment Finance Limited Vs Union Of India & Ors.
Calcutta High Court · (2026) 10 CAL CK 0089
Companies Act, 1956Central Goods and Services Tax Act, 2017-Section 73(9), 50, 88, 73, 75, 82, 107Insolvency and Bankruptcy Code, 2016-Section 31(1), 227, 239(2)(zk), 14, 15, 31, 238, 33(5), 53
High Courts01 Oct 2026Dismissed
Jay Steel Rolling and Engineering Works Vs Maharashtra Industrial Development Corporation
Bombay High Court · (2026) 10 BOM CK 0088
Constitution of India-Article 227Bombay Government Premises (Eviction) Act, 1955-Section 4, 4(1), 4(2), 4(3), 4(4), 4(5), 4(6), 5, 7
High Courts01 Oct 2026Dismissed
The State Of Maharashtra Vs Dharmabai Balkrishna Gondhali & Ors.
Bombay High Court · (2026) 10 BOM CK 0087
Land Acquisition Act, 1894-Section 50, 50(1), 50(2), 18, 3(b), 11, 20(b), 23, 6(1)Maharashtra Regional and Town Planning Act, 1966-Section 113(3A), 113A, 113Delhi Development Authority Act, 1957
High Courts01 Oct 2026Dismissed
Sandeep S. Thakur Vs State Of Maharashtra & Ors.
Bombay High Court · (2026) 10 BOM CK 0086
Constitution of India-Article 226Unified Development Control and Promotion Regulations, 2020-Regulation 1.1, 1.3(76), 1.3(103), 2.4, 3.4, 3.4.1, 3.4.1(iii), 3.4.7, 9.13, 10, 10.10.2, 10.10.2(3)(vi), 10.10.2.2(A), 10.10.3Maharashtra Municipal Corporations Act, 1949-Section 253, 254
High Courts01 Oct 2026Disposed Of
The Zoroastrian Radih Society Vs Behramshah Shroff Building No.3 (Damavand) CHS Limited
Bombay High Court · 2023 INSC 870
Arbitration and Conciliation Act, 1996-Section 11(6), 11, 11(6-A), 11(8), 12(1), 9, 17Societies Registration Act, 1860Bombay Public Trusts Act, 1950
High Courts01 Oct 2026Disposed Of
Shri Kashinath Shivram Naik Vs State Of Goa & Ors.
Bombay High Court · (2026) 10 BOM CK 0084
Goa Co-operative Societies Act, 2001
High Courts01 Oct 2026Allowed
Rita Pacheriwala & Anr. Vs State Of Maharashtra & Ors.
Bombay High Court · (2026) 10 BOM CK 0083
Urban Land (Ceiling and Regulation) Act, 1976-Section 6(1), 8, 10(1), 10(3), 10(5)Urban Land (Ceiling and Regulation) Repeal Act, 1999-Section 3
High Courts01 Oct 2026Dismissed
Shri. Kewaldas Gyaniram Tembhekar Vs The Prem Sewa Shikshan Sangh & Ors.
Bombay High Court · (2026) 10 BOM CK 0082
MEPS Act-Section 5MEPS Rules-Rule 3, 9
High Courts01 Oct 2026Dismissed
Gopal Gajanan Khumkar & Ors. Vs Shri Vinayak Bhaurao Kale & Ors.
Bombay High Court · (2026) 10 BOM CK 0081
Right to Information Act, 2005Code of Civil Procedure, 1908-Order XLI Rule 27
High Courts01 Oct 2026Dismissed
AMR India Limited Vs Prathyusha-AMR Joint Venture & Ors.
Calcutta High Court · (2026) 10 CAL CK 0080
Constitution of India-Article 226, 227Arbitration and Conciliation Act, 1996-Section 32(2), 19, 11, 34, 16, 21, 5, 8, 2(1)(h), 31(5), 42A, 37, 9, 11(6), 32Insolvency and Bankruptcy Code, 2016-Section 7, 35(1)(d), 35(1)(k)
High Courts01 Oct 2026Dismissed
Bapurao Shankarrao Satange Vs The Vivekanand Shikshan Sanstha & Ors.
Bombay High Court · (2026) 10 BOM CK 0079
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981-Rules 2(1)(j), 6 and 12; Clause I and II of Schedule B; Schedule B, item 1; Clause 2 of Schedule F; Schedule F
High Courts01 Oct 2026Allowed
Suresh Tiwari Vs The State Of Maharashtra
Bombay High Court · (2026) 10 BOM CK 0078
Prevention of Corruption Act, 1988-Section 7, 13(1)(d), 13(2), 20Motor Vehicles Act
High Courts01 Oct 2026Dismissed
Rani Pratap Singh Vs The State Of Maharashtra
Bombay High Court · (2026) 10 BOM CK 0077
Criminal Procedure Code, 1973-Section 397, 401Immoral Traffic (Prevention) Act, 1956-Sections 3, 4, 5, 6, 13, 14Prevention of Corruption Act, 1947
High Courts01 Oct 2026Disposed Of
Rolta India Limited Vs Anil Vishwanath Nandoskar & Anr.
Bombay High Court · (2026) 10 BOM CK 0076
Industrial Disputes Act-Section 33AInsolvency and Bankruptcy Code, 2016 (IBC)-Section 14, 31Payment of Gratuity Act, 1972-Section 7(7)
High Courts01 Oct 2026Dismissed
Maku Taku & Ors. Vs The State Of AP & Ors.
Gauhati High Court · (2026) 10 GAU CK 0075
Constitution of India-Article 226, 14, 21Fundamental Rules-Rule 31-A