Judgments

High Courts21 Sept 2026

Saran Dass Vs State Of Himachal Pradesh & Ors.

High Court Of Himachal Pradesh · (2026) 09 SHI CK 3123

Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014Himachal Pradesh Street Vendors Rules, 2016Himachal Pradesh Road Infrastructure Protection Rules, 2004-Sub Rule 4 (1) (b)

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High Courts21 Sept 2026

Sanjay Kumar Vs Himachal Road Transport Corporation & Anr.

High Court Of Himachal Pradesh · (2026) 09 SHI CK 3122

Payment of Gratuity Act

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High Courts21 Sept 2026

Sarita Kumari Vs State Of H.P. & Ors.

High Court Of Himachal Pradesh · (2026) 09 SHI CK 3121

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High Courts21 Sept 2026Allowed

Shashi Kumar Vs Karunesh Sharma

High Court Of Himachal Pradesh · (2026) 09 SHI CK 3120

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High Courts21 Sept 2026Dismissed

Laxman Mura Vaid & Anr. Vs Shree Siddhivinayak Infrastructure & Reality, a partnership firm

Bombay High Court · (2026) 09 BOM CK 3119

Arbitration and Conciliation Act, 1996-Section 9, 11, 11(6), 16Real Estate Regulation and Development Act, 2016-Section 2(d), 2(e), 8, 14, 15, 17, 18, 20, 31, 34, 35, 79, 88, 89

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High Courts21 Sept 2026

Sukha Devi & Anr. Vs Land Acquisition Officer-cum-Competent Authority & Anr.

High Court Of Himachal Pradesh · (2026) 09 SHI CK 3118

Arbitration and Conciliation Act, 1996-Section 29(4)National Highways Act, 1956

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High Courts21 Sept 2026

Debangshu Chowdhury Vs Sree Sree Radha Gobinda Jew

Calcutta High Court · (2026) 09 CAL CK 3117

Code of Civil Procedure-Order XXII Rule 10, Section 151

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Supreme Court21 Sept 2026Allowed

The State Of Maharashtra & Anr. Vs Momin Moiuddin Gulam Hasan @ Moin Mistri & Anr.

Supreme Court Of India · 2026 INSC 1021

Indian Penal Code, 1860-Section 120B, 121A, 153A, 201, 116, 121Unlawful Activities (Prevention) Act, 1967-Section 13(1)(b), 43D, 45, 13, 13(2), 3, 47, 48, 46, 2(1)(o), 45(1), 45(2), 43D(2)(b)Code of Criminal Procedure, 1973-Section 167(2), 196, first proviso to Section 167(2), 173(2), 57, 268, 438, 173, 173(5), 167(2)(a)(ii), 309, 190, 173(8), 167

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High Courts21 Sept 2026

Samit Pramanick Vs State Of West Bengal & Ors.

Calcutta High Court · (2026) 09 CAL CK 3115

Code of Criminal Procedure, 1973-Section 407, 482, 125, 125(1), 125(1)(c), 127, 128

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High Courts21 Sept 2026

Sukh Dev (deceased) through LRs Raj Kumari & Ors. Vs Land Acquisition Officer-cum-competent Authority & Anr.

High Court Of Himachal Pradesh · (2026) 09 SHI CK 3114

Arbitration and Conciliation Act, 1996-Section 29(4)National Highways Act, 1956

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High Courts21 Sept 2026Disposed Of

Ramesh Aildas Bajaj & Anr. Vs Ashok Kishinchand Chawla & Ors.

Bombay High Court · 2026 INSC 358

Arbitration and Conciliation Act, 1996-Section 11, 11(6), 11(6A), 11(8), 12(1), 21Limitation Act, 1963-Section 14, 19, Article 137

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High Courts21 Sept 2026

The Directorate Of Enforcement Vs Mr. Nihal Vadakkencherry Nazer @ Nihal V. N. @ Nihal RAK

Bombay High Court · (2026) 09 BOM CK 3112

Prevention of Money Laundering Act, 2002-Section 3, 8, 15, 17, 19, 23, 24, 45, 45(1), 45(1)(ii), 45(A), 50, 50(2)(iii), 65NDPS Act, 1985-Section 20(b)(ii)(A), 22(c)BNSS, 2023-Section 187(2)

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High Courts21 Sept 2026

Municipal Corporation Of Greater Mumbai Vs Gammon India Limited

Bombay High Court · (2026) 09 BOM CK 3111

Arbitration and Conciliation Act, 1996-Section 34, 28(1)(a), 28(3), 31(3)

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High Courts21 Sept 2026Dismissed

Farhat Qasim & Anr. Vs Kolkata Municipal Corporation & Ors.

Calcutta High Court · (2026) 09 CAL CK 3110

Kolkata Municipal Corporation Act, 1980-Sections 544 and 546

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High Courts21 Sept 2026

Rashid Aktar Hussain Vs Union Of India & Ors.

Calcutta High Court · (2026) 09 CAL CK 3109

Rights of Persons with Disabilities Act, 2016-Section 2(r)

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High Courts21 Sept 2026

Rajesh Pal & Ors. Vs Sidaan Enterprises & Ors.

Bombay High Court · 2024 INSC 155

Arbitration and Conciliation Act, 1996-Section 11, 11(8), 12(1), 21Limitation Act, 1963-Article 137

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High Courts21 Sept 2026Dismissed

Laxman Mura Vaid & Anr. Vs Shree Siddhivinayak Infrastructure & Reality, a partnership firm

Bombay High Court · (2026) 09 BOM CK 3107

Arbitration and Conciliation Act, 1996-Section 9, 11, 11(6), 16Real Estate Regulation and Development Act, 2016-Section 2(d), 2(e), 8, 14, 15, 17, 18, 20, 31, 34, 35, 79, 88, 89

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High Courts21 Sept 2026Disposed Of

Ramesh Aildas Bajaj & Anr. Vs Ashok Kishinchand Chawla & Ors.

Bombay High Court · 2026 INSC 358

Arbitration and Conciliation Act, 1996-Sections 11, 11(6), 11(6A), 11(8), 12(1), 21Limitation Act, 1963-Sections 14, 19, Article 137

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High Courts21 Sept 2026

Ajay Vijay Vishwakarma Vs Hallinurton India Operations Pvt. Ltd.

Bombay High Court · (2026) 09 BOM CK 3105

Arbitration and Conciliation Act, 1996-Section 11(6), 11, 7(4)(b), 7(4)(c), 7(5), 45, 11(8), 12(1)

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High Courts21 Sept 2026

MITC Rolling Mills Pvt. Ltd Vs M/s. Renuka Realtors & Ors.

Bombay High Court · (2026) 09 BOM CK 3104

Commercial Courts Act, 2015-Section 13(1-A), 12ACode of Civil Procedure, 1908-Order VII Rule 1, VII Rule 9, VII Rule 11, VII Rules 10 and 11, XXXVII, Section 9, 20, 80(1), 80(2), 89Legal Services Authorities Act, 1987

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