High Courts07 Sept 2026Dismissed
Pravin Alias Parya Sopan Sable Vs The State of Maharashtra and Another
Bombay High Court · 2026:BHC-AUG:41122
Indian Penal Code, 1860-Section 376, 376-D, 354, 354-CCode of Criminal Procedure, 1973-Section 164
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Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 636 of 61,517
High Courts07 Sept 2026Dismissed
Santosh Damodhar Aragade Vs The State of Maharashtra
Bombay High Court · 2026:BHC-AUG:41144
Indian Penal Code, 1860-Section 353, 332Probation of Offenders Act, 1958-Section 4
High Courts07 Sept 2026Disposed of
Kamaru Banu Alias Kamaru Mohiddin Natekal Thr POA Sirajudheen A. Vs The State of Goa Thr Chief Secretary And 6 Ors
Bombay High Court · 2026:BHC-GOA:1797-DB
Goa, Buildings (Lease, Rent and Eviction) Control Act, 1968-Section 18
High Courts07 Sept 2026Allowed
Nikhil Vithal Jhaveri & Anr. Vs Chief Executive Officer, Pune Cantonment Board & Ors.
Bombay High Court · (2026) 09 BOM CK 0459
Cantonments Act, 2006-Section 235, 238(3), 238(4), 238, 238(5), 340, Schedule VConstitution of India-Article 226, 14Cantonment Land Administration Rules, 1937-Schedule VIII
High Courts07 Sept 2026Disposed of
Wadhwa Constructions & Infrastructure Private Limited & Anr. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 09 BOM CK 0447
Constitution of India-Articles 226 and 227Maharashtra Stamp Act, 1958-Sections 32A(2), 33A, 32B, Article 5, 25, 5(g-a)(i), 2(na), 5(g-a) of Schedule ICompanies Act
High Courts07 Sept 2026Disposed of
Lion Rubber Industries Private Limited & Anr. Vs Santec Exim Private LImited & Ors.
Bombay High Court · 2026:BHC-OS:19813
Arbitration and Conciliation Act, 1996-Section 11(6), 8, 7, 11, 11(8), 12(1)Code of Civil Procedure, 1908-Section 151
High Courts07 Sept 2026Dismissed
Consortium Comprising HAL Offshore Limited, Eagle Holding Pte. Ltd. And PT Duta Marine Vs Oil And Natural Gas Corporation Limited & Anr.
Bombay High Court · 2026:BHC-OS:19810-D
Constitution of India-Article 226
High Courts07 Sept 2026Dismissed
Ashapura Developers Vs Ashapura Options Private Limited
Bombay High Court · (2026) 09 BOM CK 0435
Arbitration & Conciliation Act, 1996-Section 11, 11(6), 2(1)(h), 7, 9, 8, 11(6-A)Insolvency and Bankruptcy Code, 2016-Section 14Indian Contract Act, 1872-Section 141, 126, 127 and 128
High Courts07 Sept 2026Disposed of
Shree Satguru Developers & Ors. Vs Chandrashekhar Champalal Hingarh & Ors.
Bombay High Court · 2026:BHC-OS:19815
Arbitration and Conciliation Act, 1996-Section 11, 16, 11(6-A), 11(6), 12, 11(8), 12(1)MMC Act, 1888-Section 353(B), 353BStamp Act, 1899
High Courts05 Sept 2026
Apoorva Agrawat Vs State Of Rajasthan & Ors.
Rajasthan High Court · 2023 INSC 430
Constitution of India-Article 21, 48A, 51A(g)Wild Life (Protection) Act, 1972
High Courts05 Sept 2026Dismissed
Rajasthan Public Service Commission Vs Durga Ram & Ors.
Rajasthan High Court · 2026:RJ-JD:42855-DB
Rajasthan Animal Husbandry Service Rules, 1963-Rule 11, Rule 19Limitation Act, 1963-Section 5Veterinary Council of India Minimum Standards of Veterinary Education Regulations, 2016
LandmarkHigh Courts05 Sept 2026Disposed of
Apoorva Agrawat Vs State Of Rajasthan
Rajasthan High Court · 2026:RJ-JD:42857-DB
Constitution of India-Article 14, 21, 48A, 51A(g), 226Wild Life (Protection) Act, 1972
Tribunals and Commissions04 Sept 2026Allowed
Shri Ajay Kumar & Ors. Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 6899
Administrative Tribunal Act, 1985-Section 19Central Administrative Tribunal (Procedure) Rules, 1987-Rule 4(5)(a)Recruitment Rules for the post of Executive Assistant in the Central Board of Indirect Tax and Customs (CBIC), 2015-Rule 7
Tribunals and Commissions04 Sept 2026Dismissed
Diptimoy Dutta Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 6887
Administrative Tribunals Act, 1985-Section 19Constitution of India
Tribunals and Commissions04 Sept 2026Dismissed
Santanu Mondal & Ors. Vs D/O India Post
Central Administrative Tribunal · (2026) 09 CAT CK 6881
CAT Procedure Rules, 1987-Rule 15(1)
Tribunals and Commissions04 Sept 2026Dismissed
Nirjal Kr Mondal Vs S E Railway
Central Administrative Tribunal · (2026) 09 CAT CK 6879
CAT Procedure Rules, 1987-Rule 15(1)
Tribunals and Commissions04 Sept 2026Dismissed
Monnafali Gazi Vs G S I
Central Administrative Tribunal · (2026) 09 CAT CK 6877
Tribunals and Commissions04 Sept 2026Disposed Of
Bhairabi Bala Singha Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 6875
Administrative Tribunals Act 1985-Section 19
Tribunals and Commissions04 Sept 2026Dismissed
Bipad Taran Mathur Vs The Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 6873
Administrative Tribunals Act 1985-Section 19
Tribunals and Commissions04 Sept 2026Dismissed
Sri Subrata Ranjan Das Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 6850
Administrative Tribunals Act, 1985-Section 19Railway Establishment Rules and regulation