High Courts11 Sept 2026Dismissed
The Municipal Corporation of Greater Mumbai Vs Bucon Engineers & Infrastructure Pvt. Limited
Bombay High Court · (2026) 09 BOM CK 1656
Arbitration and Conciliation Act, 1996-Section 7, 18, 34
JUDGMENT DATABASE
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12,29,656 judgments in All Courts · page 533 of 61,483
High Courts11 Sept 2026Allowed
Indian Overseas Bank Vs The State of Maharashtra and Others
Bombay High Court · 2026:BHC-AS:37533-DB
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4), 26B(4), 26C(2), 26E, Chapter IV-ARecovery of Debts and Bankruptcy Act, 1993-Section 31BMaharashtra Land Revenue Code, 1966-Section 192
High Courts11 Sept 2026Disposed of
Sudhakar Sitaram Chitale and Others Vs The Bank of Maharashtra and Others
Bombay High Court · (2026) 09 BOM CK 1654
Constitution of India-Article 12, 14, 19, 21Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970Central Services (Pension) Rules, 1972-Rule 48-B
High Courts11 Sept 2026Allowed
Vijay @ Dhananjay Srikant Shinde Vs State of Maharashtra
Bombay High Court · 2026:BHC-KOL:8805-DB
Code of Criminal Procedure, 1973-Section 374(2), 235(2), 313Indian Penal Code, 1860-Section 302, 506
High Courts11 Sept 2026Dismissed
Rajaram Kondiram Gaikwad and Others Vs Bhika Rajaram Paikade and Others
Bombay High Court · 2026:BHC-AUG:42071
Bombay Inferior Village Watans Abolition Act, 1958-Section 3, 5, 18Maharashtra Land Revenue Code, 1966-Section 31, 36, 37, 44, 59Hyderabad Land Revenue Act, 1317 Fasli
High Courts11 Sept 2026Allowed
Arvind Coutinho Vs State of Goa and Others
Bombay High Court · 2026:BHC-GOA:1840
Bharatiya Nyaya Sanhita, 2023-Section 281, 125(a)Motor Vehicles Act, 1988-Section 134(a)(b)
High Courts11 Sept 2026Dismissed
The State of Maharashtra Vs Bhiva Ratan Mavachi (Deceased) through Legal Heirs Smt. Mangalbai Bhiva Mavachi and Others
Bombay High Court · 2026:BHC-AUG:41974
Prevention of Corruption Act, 1988-Section 7, 13(1)(d), 13(2)
High Courts11 Sept 2026Dismissed
Shobha Narayan Patil and Others Vs Smt. Taramati Ramchandra Raul
Bombay High Court · 2026:BHC-AS:37485
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947-Section 12(3), 12(3)(a), 12(3)(b)Maharashtra Rent Control Act, 1999-Section 12(3)(b)Bombay Municipal Corporation Act, 1888-Section 154
High Courts11 Sept 2026Allowed
Nagya @ Nagesh Wachya Bhosale and Another Vs State of Maharashtra
Bombay High Court · 2026:BHC-AUG:41970
Indian Penal Code, 1860-Section 147, 148, 149, 307, 323, 504, 506
High Courts11 Sept 2026Dismissed
Peoples Co-operative Bank Ltd. Vs Subhash Karbhari Bhutekar
Bombay High Court · 2026:BHC-AUG:41975
Negotiable Instruments Act, 1881-Section 56, 118, 138, 139
High Courts11 Sept 2026
M/s. Peri College Of Pharmacy Vs Pharmacy Council Of India & Anr.
Madras High Court · (2026) 09 MAD CK 1646
SARFAESI
Tribunals and Commissions10 Sept 2026
Neel Metal Products Ltd. Vs DCIT, Circle-18(1), New Delhi
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6986
Income-tax Act, 1961-Section 143(3), 14A, 80IC, 271(1)(c), 40(a)(ia), 194HIncome Tax Rules-Rule 8D(2), 46A
Tribunals and Commissions10 Sept 2026Dismissed
Sajani Kumari Vs The Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 6843
Tribunals and Commissions10 Sept 2026Allowed
M. Power Energy Private Limited Vs ACIT, CC-8
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6750
Income Tax Act, 1961-Section 115P, 115S, 115WD, 115WE, 115WF, 115WG, 115WH, 115WJ, 115WK, 116, 119, 139, 143, 143(3), 144, 144A, 147, 148, 148B, 153, 153(1), 153D, 154, 155, 158BFA, 158BG, 201(1A), 210, 211, 234A, 234B, 234C, 234E, 246, 246A, 253, 270A, 271, 271C, 271CA, 273, 275Terrorist and Disruptive Activities (Prevention) Act, 1987-Section 20-A, 20A (1)Arms Act
Tribunals and Commissions10 Sept 2026Dismissed
Gade Sreenivas Reddy Vs State Bank Of India
Debts Recovery Appellate Tribunal · (2026) 09 DRAT CK 6111
Tribunals and Commissions10 Sept 2026Disposed Of
Kotak Mahindra Bank Limited Vs M/s. Bells Controls Limited & Ors.
Debts Recovery Appellate Tribunal · (2026) 09 DRAT CK 6110
Recovery of Debts And Bankruptcy Act, 1993-Section 19SARFAESI Act, 2002
Tribunals and Commissions10 Sept 2026Disposed Of
Abdul Latheef Vs The Urban Co-op Bank No. 1758 Perinthalmanna & Anr.
Debts Recovery Appellate Tribunal · (2026) 09 DRAT CK 6084
Tribunals and Commissions10 Sept 2026
Mr. G. Rajasekaran & Anr. Vs The Authorized Officer, M/s. Indian Overseas Bank & Ors.
Debts Recovery Appellate Tribunal · (2026) 09 DRAT CK 6064
SARFAESI Act, 2002-Section 13(2), 13(4), 14
Tribunals and Commissions10 Sept 2026
Deepak Choudhury Vs DCIT, Central Circle - 5, Delhi
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6553
Income-tax Act, 1961-Section 147, 69A, 132, 132(4), 131(1A), 148, 2(22)(e), 133(6), 37, 142(1), 143(2), 234A, 234B, 234C
Tribunals and Commissions10 Sept 2026
Deepak Choudhury Vs DCIT, Central Circle - 5, Delhi
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6550
Income-tax Act, 1961-Section 147, 69A, 132, 132(4), 131(1A), 148, 2(22)(e), 133(6), 37, 142(1), 143(2), 234A, 234B, 234C