JUDGMENT DATABASE

Search 12,29,635 Indian judgments.

12,29,635 judgments in All Courts · page 350 of 61,482

High Courts29 Sept 2026Allowed

Dr. Pramila Ashok Divate Vs State Of Maharashtra & Ors.

Bombay High Court · (2026) 09 BOM CK 5325

Constitution of India-Article 226Maharashtra Civil Services (Pension) Rules, 1982-Rule 2MCS (Commutation of Pension) Rules, 1984

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High Courts29 Sept 2026Disposed Of

Hava Hira Cooperative Housing Society Limited Vs Shree Sai Realty

Bombay High Court · (2026) 09 BOM CK 5324

Arbitration and Conciliation Act, 1996-Section 9, 21Central Goods and Services Tax Act, 2017-Paragraph 5(b) of Schedule II

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High Courts29 Sept 2026Dismissed

Kavita Taynath Vs Punjaram Gondage & Ors.

Bombay High Court · (2026) 09 BOM CK 5323

Code of Civil Procedure, 1908-Order 32 Rule 2, 32 Rule 15, 32 Rules 1 to 14, 32 Rule 2-A, 7 Rule 1, 39 Rule 11, Section 115Mental Health Act, 1987Hindu Marriage Act, 1955

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High Courts29 Sept 2026Disposed Of

Ingram Micro India Pvt Ltd Vs Sayali Computech Solutions

Bombay High Court · (2026) 09 BOM CK 5322

Arbitration and Conciliation Act, 1996-Section 11, 11(8), 12(1)Companies Act, 1956Negotiable Instruments Act, 1881-Section 138

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High Courts29 Sept 2026Dismissed

State Of Maharashtra Vs Sandip Vishnu Atole

Bombay High Court · (2026) 09 BOM CK 5321

BNSS-Section 503Essential Commodities Act, 1955-Section 3, 6A, 6B, 6C, 6ECr.P.C.-Section 451, 457

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High Courts29 Sept 2026Dismissed

Santosh Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · 2025 INSC 1080

Constitution of India-Article 226, 227Code of Civil Procedure, 1908-Section 114, 151, 206 and 623, Order 47 Rule 1Code of Civil Procedure (Amendment) Act, 1976

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High Courts29 Sept 2026Disposed Of

Shubhada L. Kundaikar Vs Goa State Infrastructure Development Corporation Limited Thr. Their Managing Director & Ors.

Bombay High Court · (2026) 09 BOM CK 5300

Constitution of India-Articles 226, 227Land Acquisition Act, 1894-Sections 4, 6, 23(1-A), 23(2), 28Civil Procedure Code-Order VII, Rule 11

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High Courts29 Sept 2026Allowed

Uday Sudhakar Dessai Vs Alchemist Asset Reconstruction Co. Ltd Thr Akshat Sharma & Anr.

Bombay High Court · (2026) 09 BOM CK 5299

National Green Tribunal Act, 2010-Section 19(4)(i), 22

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High Courts29 Sept 2026Dismissed

Pralhad Renge Vs Vitthal Renge & Ors.

Bombay High Court · 2026 INSC 781

Code of Civil Procedure-Order VI Rule 17, II Rule 2

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High Courts29 Sept 2026Allowed

Sri. Yuvaraj B Vs The State Of Karnataka & Ors.

Karnataka High Court · (2026) 09 KAR CK 5297

Constitution of India-Article 226, 227

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High Courts29 Sept 2026Dismissed

Axis Finance Limited Vs Inspira Enterprise India Limited

Bombay High Court · (2026) 09 BOM CK 5296

Arbitration and Conciliation Act, 1996-Section 11, 7Companies Act, 1956Limitation Act

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High Courts29 Sept 2026Allowed

Kalpataru Gardens Limited & Anr. Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 09 BOM CK 5319

Constitution of India-Article 226, 227Maharashtra Stamp Act, 1958-Section 32B, Article 36(iv), 31Registration Act, 1908-Section 23, 23A, 24, 25, 26

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High Courts29 Sept 2026Disposed Of

New Consolidated Construction Company Limited Vs Limitless Contracting Private Limited & Ors.

Bombay High Court · (2026) 09 BOM CK 5295

Arbitration and Conciliation Act, 1996-Section 11, 7, 16, 11(8), 12(1)Companies Act, 1956

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High Courts29 Sept 2026Allowed

Shri Imchatoba Imchen & Ors. Vs The State Of Nagaland

Gauhati High Court · (2026) 09 GAU CK 5294

BNSS-Section 528BNS 2023-Section 324(5), 329(3), 329(4), 351(2), 174Cr.PC-Section 320, 482

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High Courts29 Sept 2026Dismissed

Wellgroomed Venture Vs Dr. Kamat's Hospital

Bombay High Court · (2026) 09 BOM CK 5292

Arbitration and Conciliation Act, 1996-Section 11, 43Limitation Act-Article 137

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High Courts29 Sept 2026

Sri Wilson Katuri Also Called As Katuri Wilson Vs The Managing Director KSRTC

Karnataka High Court · (2026) 09 KAR CK 5290

MV Act-Section 173(1)

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High Courts29 Sept 2026

Patil Ketaki Baji Rao Vs The State Of Telangana & Anr.

Telangana High Court · (2026) 09 TEL CK 5285

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High Courts29 Sept 2026Disposed Of

Sukanya Singh Vs The State Of Telangana & Anr.

Telangana High Court · (2026) 09 TEL CK 5284

Telangana Medical and Dental Colleges Admission (Admission into MBBS/BDS Courses) Rules, 2017-Rule 4(iii)

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High Courts29 Sept 2026

Chinmay Chandrakant Patil Vs The State Of Telangana & Anr.

Telangana High Court · (2026) 09 TEL CK 5283

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Supreme Court29 Sept 2026Allowed

Mulla Afroz Vs Union Of India & Ors.

Supreme Court Of India · 2026 INSC 1067

National Security Act, 1980-Section 3(2), 8, 12Prevention of Blackmarketing and Maintenance of Supplies of Essential Commodities Act, 1980 (7 of 1980)-Section 3Constitution of India-Article 14, 19, 20(3), 21, 22, 22(5), 32, 226

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