High Courts22 Sept 2026
Principal Commissioner of Income Tax-18, Kolkata Vs Pravesh Kumar Jaiswal
Calcutta High Court · (2026) 09 CAL CK 3762
Income Tax Act-Section 69C, 115BBE, 145(3), 143(1), 133(6), 271AAC(1), 69A
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 436 of 61,482
High Courts22 Sept 2026
State Of West Bengal Vs M/s. A.J. Sarkar & Co.
Calcutta High Court · (2026) 09 CAL CK 3763
Arbitration and Conciliation Act, 1996-Section 34, 37, 34(2)(b)(ii), 34(2-A), 14(2), 34(4)Constitution of India-Article 142Evidence Act, 1872
High Courts22 Sept 2026Disposed Of
The Commissioner, Municipal Corporation, Chhatrapati Sambhajinagar Vs The Deputy Labour Commissioner & Anr.
Bombay High Court · (2026) 09 BOM CK 3764
Constitution of India-Article 226Industrial Disputes Act, 1947-Section 2(k), 10, 10(1), 10(4), 12, 12(4), 12(5), 22, 31(1), 33, 33(a)CLRA-Section 10
High Courts22 Sept 2026
Smt. Sudipta Patra & Ors. Vs Sambhu Prasad
Calcutta High Court · (2026) 09 CAL CK 3765
West Bengal Premises Tenancy Act, 1956-Section 17(1)
High Courts22 Sept 2026Dismissed
Deorao Urade & Anr. Vs State Of Maharashtra & Ors.
Bombay High Court · 2026 INSC 123
Maharashtra Development Services (Constitution, Classification and Recruitment) Rules, 1973-Rule 6, 6(1)(b)Maharashtra Development Service (Constitution, Classification and Recruitment) (Amendment) Rules, 2018-Rule 6, 6(1)(b)Maharashtra Development Service (Constitution, Classification and Recruitment) (Amendment) Rules, 2024
High Courts22 Sept 2026
Subham Roy Choudhury Vs Sreejoyee Chakraborty
Calcutta High Court · (2026) 09 CAL CK 3767
Special Marriage Act, 1954-Section 25(iii)Indian Evidence Act, 1872-Section 114, Illustration (g), 65BCode of Civil Procedure, 1908-Order XVIII Rule 4
High Courts22 Sept 2026Allowed
Vandana D/o Sainath Shrote Vs The Scheduled Tribe Caste Certificate Scrutiny Committee & Anr.
Bombay High Court · (2026) 09 BOM CK 3768
Maharashra Act, 2001-Section 8, 12(2)Maharashtra Scheduled Tribes (Regulation of Issuance and Verification of) Certificate Rules, 2003-Rule 12(2)
High Courts22 Sept 2026
Murzban Nusserwanji Khariwala & Ors. Vs Kakad Co-operative Housing Society Ltd. & Ors.
Bombay High Court · (2026) 09 BOM CK 3769
Code of Civil Procedure, 1908-Section 115, 9A, Order II Rule 2, VII Rule 11, VII Rule 11(a), VII Rule 11(b), VII Rule 11(c), VII Rule 11(d), VII Rule 11(e), VII Rule 11(f), VII Rule 13Maharashtra Regional and Town Planning Act, 1966-Section 44, 45, 46, 51(3), 53, 53(1), 54, 55, 71, 147, 149, 159Urban Land (Ceiling and Regulation) Act, 1976
High Courts22 Sept 2026Allowed
Sunfield Global Pte Limited Vs Liberty Investments Private Limited
Bombay High Court · (2026) 09 BOM CK 3770
Arbitration and Conciliation Act, 1996-Section 9, 9(1), 9(3), 17, 17(2), 36, 37Companies Act, 1956English Arbitration Act-Section 3, 38, 38(4)
High Courts22 Sept 2026
Workmen Represented By Chanditala Dankuni Food Corporation Of India & Ors. Vs Manish Verma
Calcutta High Court · (2026) 09 CAL CK 3771
Industrial Disputes Act, 1947-Section 25F, 25 F(b)Act 49 of 1984-Section 32Act 36 of 1964-Section 14
High Courts22 Sept 2026Allowed
Ulhas Morajkar Vs Anand Tulaskar & Anr.
Bombay High Court · (2026) 09 BOM CK 3772
Goa Panchayat Raj Act, 1994-Section 50, 50(4), 50(5), 64(1)(d), 182, 210, 210-A, 200-ABombay Village Panchayats Act (3 of 1959)-Section 39, 39(1), 39(1A), 39(2), 39(3)Punjab Municipal Act-Section 22
High Courts22 Sept 2026Dismissed
Maharashtra Rajya Zilla Parishad Vistar Adhikari Sanskhyiki Sanghatana Vs State Of Maharashtra & Ors.
Bombay High Court · (2026) 09 BOM CK 3773
Maharashtra Development Services (Constitution, Classification and Recruitment) Rules, 2014-Rule 6(6)Maharashtra Development Service (Constitution, Classification and Recruitment) Rules, 1973-Rule 6Maharashtra Development Service (Constitution, Classification and Recruitment) Amendment Rules, 2024-Rule 6
High Courts22 Sept 2026
The State Of West Bengal Vs Sri Subhas Chandra Khamrai
Calcutta High Court · (2026) 09 CAL CK 4345
Land Acquisition Act, 1894-Section 18, 4(1), 4
High Courts22 Sept 2026Dismissed
The Commissioner, Municipal Corporation, Chhatrapati Sambhajinagar Vs The Deputy Labour Commissioner, Aurangabad Division & Anr.
Bombay High Court · (2026) 09 BOM CK 3774
Constitution of India-Article 226Industrial Disputes Act, 1947-Section 2(k), 10, 10(1), 10(4), 12, 12(4), 12(4)(5), 12(5), 22, 31(1), 33, 33(a)CLRA-Section 10
High Courts22 Sept 2026
Vijay Balu Siddhagavali Vs State Of Maharashtra & Ors.
Bombay High Court · (2026) 09 BOM CK 3775
High Courts22 Sept 2026Allowed
Tanaji Ramling Kamble Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 09 BOM CK 3776
Constitution of India
High Courts22 Sept 2026Allowed
Dr. Jaydeep Arun Date Vs Medical Council Of India & Ors.
Bombay High Court · (2026) 09 BOM CK 3777
National Medical Commission Act, 2019-Section 30, 60, 60(2)(d)Indian Medical Council Act, 1956Medical Council of India Regulations, 2000
High Courts22 Sept 2026
Nitesh Khandare Vs State Of Maharashtra & Anr.
Bombay High Court · (2026) 09 BOM CK 3778
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14-A, 3(2)(v)Bharatiya Nyaya Sanhita, 2023-Section 103(1), 3(5)
High Courts22 Sept 2026Dismissed
Lala Shankarrao Pawar Vs Rama Shankarrao Pawar
Bombay High Court · (2026) 09 BOM CK 3779
Indian Evidence Act-Section 65(c)
High Courts22 Sept 2026
M/s. Sharma Heavy Lifter Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 09 BOM CK 3780
Maharashtra Value Added Tax Act, 2002-Section 2(24), 2(24)(b)(iv), 27Central Sales Tax Act, 1956-Section 4Finance Act-Section 65(105)(zzzzj)