Code of Civil Procedure, 1908-Order XXI Rule 41, XXI Rule 54, XXXIX Rule 2A, XXXIX Rule 11Mumbai Municipal Corporation Act, 1888-Sections 351, 352, 352A and 354A

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High Courts17 Sept 2026

Sou. Geetanjali Kulkarni Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 09 BOM CK 2350

Maharashtra Civil Services (Pension) Rules of 1982-Rule 129-BMaharashtra Employees of Private Schools Act, 1977MEPS Rules-Rule 6, 2(1)(j)

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High Courts17 Sept 2026Dismissed

Dwijen Mondal & Anr. Vs The State Of West Bengal

Calcutta High Court · (2026) 09 CAL CK 2349

Indian Penal Code-Section 302, 34Explosive Substances Act-Section 3, 4Evidence Act-Section 134

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High Courts17 Sept 2026Dismissed

Smt. Neelam Mahendra Arya & Anr. Vs The State Of Maharashtra & Anr.

Bombay High Court · (2026) 09 BOM CK 2348

Indian Penal Code, 1860-Section 500 read with 34

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High Courts17 Sept 2026Partly Allowed

Ganesh Krushnarao Bayaskar Vs The Committee For Scrutiny & Verification Of Tribe Claims & Anr.

Bombay High Court · (2026) 09 BOM CK 2347

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High Courts17 Sept 2026Dismissed

Somnath Giri & Ors. Vs The Union Of India & Ors.

Calcutta High Court · (2026) 09 CAL CK 2361

Kolkata Port Trust Employees' (Recruitment, Seniority and Promotion) Regulations, 2013-Regulation 28Constitution of India-Articles 14, 16, 309

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High Courts17 Sept 2026Disposed Of

Lansdowne Market Babsayee Samity & Anr. Vs The Kolkata Municipal Corporation & Ors.

Calcutta High Court · (2026) 09 CAL CK 2346

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High Courts17 Sept 2026Disposed Of

Professor Nilotpal Ghosh & Anr. Vs State Of West Bengal & Ors.

Calcutta High Court · (2026) 09 CAL CK 2345

Constitution of India-Articles 14, 16Right to Information Act, 2005Bidhan Chandra Krishi Vishwavidyalaya Act, 1974

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High Courts17 Sept 2026Allowed

CNI Girls Primary School Vs State Of West Bengal & Ors.

Calcutta High Court · (2026) 09 CAL CK 2344

Right of Children to Free and Compulsory Education Act, 2009-Schedule, Clause 1(a)

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High Courts17 Sept 2026Allowed

Subrata Chowdhury @ Subrata Chowdhuri Vs State Of West Bengal & Anr.

Calcutta High Court · (2026) 09 CAL CK 2343

Code of Criminal Procedure, 1973-Section 401, 482, 161, 91, 41AIndian Penal Code, 1860-Section 420, 406, 34, 415, 405

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High Courts17 Sept 2026

Anil Jain & Anr. Vs Mina Jain & Ors.

Calcutta High Court · (2026) 09 CAL CK 2342

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High Courts17 Sept 2026Disposed Of

Smt. Aparna Das & Anr. Vs The State Of West Bengal & Ors.

Calcutta High Court · (2026) 09 CAL CK 2341

Juvenile Justice (Care and Protection of Children) Act, 2015-Section 56, 57 and 58, 3, 2(14), Chapter V, Chapter VIAdoption Regulations, 2022Hindu Adoptions and Maintenance Act, 1956

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High Courts17 Sept 2026

Asit Mazumder Vs The State Of West Bengal & Ors.

Calcutta High Court · (2026) 09 CAL CK 2340

Constitution of India-Article 19(1)(b), 13, Part III

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