High Courts02 Sept 2026Dismissed
Falguni Maity @ Falguni Maity Samanta & Anr. Vs. The State Of West Bengal & Ors.
Calcutta High Court · (2026) 09 CAL CK 0642
Constitution of India-Articles 14 and 16
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 671 of 61,517
High Courts02 Sept 2026Disposed Of
Sk. Abbas Ali Vs State of West Bengal & Ors.
Calcutta High Court · (2026) 09 CAL CK 0641
2003 Act-Section 127West Bengal Board Regulatory Commission (Electricity Supply Code) Regulations, 2013-Regulation 6.3
High Courts02 Sept 2026Allowed
M/S. Hindusthan Fertilizer Corporation & Anr. Vs First Labour Court, W. B. & Ors.
Calcutta High Court · (2026) 09 CAL CK 0640
Industrial Disputes Act, 1947-Section 33C(2), 10, 18(3)
High Courts02 Sept 2026Disposed Of
Narendra Pradhan & Ors. Vs State Of Odisha(EOW)
Orissa High Court · (2026) 09 OHC CK 0557
Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023-Section 482, 193(9)I.P.C.-Sections 409, 420, 467, 468, 471, 120-BCode of Criminal Procedure, 1973-Section 438
High Courts02 Sept 2026Disposed Of
Ranjan Kumar Joshi Vs State Of Odisha
Orissa High Court · (2026) 09 OHC CK 0556
BNSS, 2023-Section 483BNS-Sections 109(1), 118(1), 126(2), 296, 351(3)
High Courts02 Sept 2026Disposed Of
Chhuta @ Indrajeet @ Indrajit Meher Vs State of Odisha
Orissa High Court · (2026) 09 OHC CK 0555
BNSS, 2023-Section 483NDPS Act-Section 20(b)(ii)(C), 29, 25, 37
High Courts02 Sept 2026Allowed
Suchitra Mallick @ Paga Vs State Of Orissa
Orissa High Court · (2026) 09 OHC CK 0554
BNSS, 2023-Section 483NDPS Act-Sections 20(b)((ii)(C), 29, 37
High Courts02 Sept 2026Disposed Of
Nasit Bhautik Bhai Jayanti Bhai @ Nasit Bhantik Bhai Vs State Of Odisha
Orissa High Court · (2026) 09 OHC CK 0544
BNSS-Section 483, U/S.483OPID ActBNS-Sections 318(4)/ 319(2)/ 336(2)(3)/338/340(2)/61(2)/3(5)
High Courts02 Sept 2026Dismissed
Ravindra Shankar Sawant Vs Deputy Collector (General Administration), Thane & Ors.
Bombay High Court · (2026) 09 BOM CK 0460
Maharashtra Highways Act, 1955-Section 15(2)(iii), 17, 18(1), 18(2), 19-B, 19-B(2), 19-B(3), 18The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013Constitution of India-Article 300A
High Courts02 Sept 2026Allowed
M/s Coda Payments India Pvt. Ltd. Vs Dy. Director, Directorate of Enforcement & Anr.
Bombay High Court · (2026) 09 BOM CK 0456
Prevention of Money Laundering Act, 2002-Section 42, 17(1A), 20(1), 21(1), 17(4), 26, 8(2), 17, 20, 6(2), 6, 6(1), 6(5), 6(7), 8, 5(5), 18(10), 3, 5(1), 8(1), 2(1) (u), 17(1)Companies ActIndian Penal Code, 1860-Sections 420, 120-B
High Courts02 Sept 2026Allowed
Laxmi Charitable Trust & Ors. Vs Laxmi Estate Co-op. Housing Society Ltd. & Ors.
Bombay High Court · (2026) 09 BOM CK 0455
Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11 (a), (c) and (d), 7 Rule 11, 7 Rule 11(a), 7 Rule 11(d), 7 Rule 14Maharashtra Co-operative Societies Act, 1960Specific Relief Act, 1963-Section 34
High Courts02 Sept 2026Allowed
M/s. In Vogue Creations Vs State Bank of India
Bombay High Court · (2026) 09 BOM CK 0454
Indian Partnership Act, 1932Banking Regulation Act, 1949-Sections 21, 35A and 56Reserve Bank of India Act, 1934-Sections 45JA and 45L
High Courts02 Sept 2026Partly Allowed
Ambika Structures And Developers L.L.P. Vs Pune Municipal Corporation & Ors.
Bombay High Court · (2026) 09 BOM CK 0453
High Courts02 Sept 2026Disposed Of
Satish Salian Vs State Of Maharashtra & Ors.
Bombay High Court · (2026) 09 BOM CK 0452
Code of Criminal Procedure, 1973-Section 174, 175 and 176, 154 onwards, 173, 154, 174 to 176, 156(3), 164, Sub-section (3) of Section 174, sub-section (1) of section 174, 174 (3), sub-section (1A), 175, 170, Chapter XII, 174 and 175, 154 to 173, 174(1), Sub-section (3), 174/175, 173(8)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 173 onwards, 176 onwards, 173(4) and 175(3), 175
High Courts02 Sept 2026Dismissed
Vishakha Sharad Raut Alias Vishakha Moreshwar Raut Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 09 BOM CK 0444
Constitution of India-Article 226, 243-ZGMumbai Municipal Corporation Act, 1888-Section 1, 5B, 16, 16(1), 16(1B), 16(1C), 16(1C)(a), 16(1C)(b)Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000-Section 6, 6A, 6B, 6B(1), 7, 10, 10(1), 10(4), 10(5), 10(5)(a), 10(5)(b)
High Courts02 Sept 2026Partly Allowed
Manas Shelters Pvt. Ltd. Vs Vivek Madhavlal Pittie
Bombay High Court · (2026) 09 BOM CK 0440
Civil Procedure Code, 1908-Order XIII-A, XII Rule 6, XXXIX Rule 4, XL Rule 4, XL, XIII-A Rule 2, XXXVII, Rule 7, 6 (1) (b), XV-A, Section 35, 35A, 2 of Order XIII-A, 3, XIII-A Rule 3, 3 of Order XIII-AIndian Contract Act, 1872-Section 39Civil Procedure Rules, 1998-Part 24
High Courts02 Sept 2026Allowed
Grand View Estates Pvt Ltd Vs The Official Liquidator Of The Svadeshi Mills Company Limited & Ors.
Bombay High Court · (2026) 09 BOM CK 0438
Companies Act, 1956-Section 466, 391Maharashtra Industrial Relations Act, 1946Indian Companies Act VII of 1913
High Courts02 Sept 2026Dismissed
Mahadev Ramchandra Jankar Vs Shankar Eknath Mali & Anr.
Bombay High Court · (2026) 09 BOM CK 0417
Constitution of India-Article 227Code of Criminal Procedure-Section 482Negotiable Instruments Act, 1881-Section 138, 139
Tribunals and Commissions02 Sept 2026
Muthoot Finance Limited Vs Trustees’ Association of India & Ors.
Competition Commission Of India · (2026) 09 CCI CK 0416
Competition Act, 2002-Section 19(1)(a), 3, 4, 3(3), 3(1), 4(2), 33, 3(3)(a), 26(1), 21A, 3(3)(b), 48(1), 48(3), 48, 2(b), 27, 27(a), 57Companies Act, 2013-Section 71(5), 8Securities and Exchange Board of India (Issue and Listing of Non-Convertible Securities) Regulations, 2021-Regulation 8
High Courts02 Sept 2026Dismissed
Doli Devi Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 0461