High Courts31 Aug 2026Dismissed
Sau. Savita Chunnilal Mawaskar Vs The Divisional Commissioner & Ors.
Bombay High Court · (2026) 08 BOM CK 2666
Constitution of India-Articles 226 and 227
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 712 of 61,517
High Courts31 Aug 2026Allowed
Ku. Vimal Maroti Dudhalkar Vs Muk Badhir Shaikshanik Audyogik Prashikshan Sanstha & Ors.
Bombay High Court · (2026) 08 BOM CK 2665
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977-Section 5
High Courts31 Aug 2026Partly Allowed
Gurukul Shikshan Sanstha & Ors. Vs Presiding Officer, School Tribunal & Ors.
Bombay High Court · (2026) 08 BOM CK 2664
High Courts31 Aug 2026Dismissed
Prashant Vs Dhananjay & Anr.
Bombay High Court · (2026) 08 BOM CK 2663
Hindu Marriage Act, 1955-Section 13, 24Hindu Adoptions and Maintenance Act, 1956-Section 18Code of Civil Procedure, 1908-Section 11, Order XXIII, I Rule 3
High Courts31 Aug 2026Allowed
Abhishek Kapoor Vs Sambak Ventures LLP & Anr.
Calcutta High Court · (2026) 08 CAL CK 2726
Commercial Courts Act, 2015-Section 2(1)(c)(vii), 12
High Courts31 Aug 2026Allowed
Parasram Ratanlalji Upadhyay & Anr. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 2661
Maharashtra Regional Town Planning Act, 1966-Section 127, 126, 126(1)(c), 127(2)
High Courts31 Aug 2026Allowed
Latabai Dipkrao Sarode & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 2659
Maharashtra Regional and Town Planning Act, 1966-Section 127, 126, 126(1)(c), 127(2)
High Courts31 Aug 2026Dismissed
Omprakash Vs Basant & Ors.
Bombay High Court · (2026) 08 BOM CK 2660
Code of Civil Procedure-Order I Rule 10, Sub-Rule 2 of Order I Rule 10
High Courts31 Aug 2026Dismissed
Prashant Vs Dhananjay & Anr.
Bombay High Court · (2026) 08 BOM CK 2658
Hindu Marriage Act, 1955-Section 13, 24Hindu Adoptions and Maintenance Act, 1956-Section 18Code of Civil Procedure, 1908-Section 11, Order XXIII, I Rule 3
High Courts31 Aug 2026Dismissed
Young Men's Christian Association Vs M/s. Mehadia Tourist Hostel Private Limited & Ors.
Bombay High Court · (2026) 08 BOM CK 2657
Provincial Small Causes Courts Act, 1887-Section 26Code of Civil Procedure, 1908-Section 15-A, 151, Order XV-A
High Courts31 Aug 2026Dismissed
Smt. Chhabi Rani Maity & Anr. Vs. Radhanath Samanta & Ors.
Calcutta High Court · (2026) 08 CAL CK 2727
Code of Civil Procedure-Order IX Rule 13, XLI Rule 11
High Courts31 Aug 2026Dismissed
Biplab Kar Vs. Malati Deb
Calcutta High Court · (2026) 08 CAL CK 2728
Code of Civil Procedure-Order XLI Rule 11, XLI Rule 27, XLI Rule 27(1)(b)
High Courts31 Aug 2026Dismissed
Subhendu Sur Vs The Authorized Officer, Housing Development Finance Corporation Limited & Ors.
Calcutta High Court · (2026) 08 CAL CK 2729
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 17(2), 17
High Courts31 Aug 2026Dismissed
Mehebuba Khatun & Ors. Vs. State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2730
West Bengal School Service Commission (Selection for Appointment to the Post of Assistant Teachers) Rules, 2025-Rule 2(1)(r)West Bengal School Service Commission (Selection for Appointment to the Posts of Assistant Teachers for Upper Primary Level of Classes [except Work Education and Physical Education], (Classes IX-X and Classes XI-XII) Rules, 2025Constitution of India-Article 226, 14 and 16
High Courts31 Aug 2026Dismissed
Sri Manojit Moulik Vs Sri Pranab Roy
Calcutta High Court · (2026) 08 CAL CK 2731
Code of Civil Procedure-Order XXXIX Rules 1, 2 and 3A
High Courts31 Aug 2026Partly Allowed
Maharashtra State Electricity Distribution Company Pvt. Ltd. Vs Deepak Sukhdevrao Kedar
Bombay High Court · (2026) 08 BOM CK 2651
Constitution of India-Articles 226 and 227
High Courts31 Aug 2026Dismissed
State Of Maharashtra & Ors. Vs Dr. Shri Narendra Bhikulalji Rathi & Ors.
Bombay High Court · (2026) 08 BOM CK 2654
Bombay Revenue Jurisdictions Act, 1876-Section 11Maharashtra Land Revenue Code, 1966-Sections 29 and 337Berar Land Revenue Code, 1928-Sections 54(2) and 56, Sub-Section (2) of Section 54
High Courts31 Aug 2026Allowed
Navsanjivani Dharangrast Sushikshit Berojgar Matsyavyavasaya Sahakari Sanstha Maryadit Dagadparwa Vs State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 2652
High Courts31 Aug 2026Dismissed
Pandhari Tukaram Gaikwad & Anr. Vs Zibla Raghoba Davare
Bombay High Court · (2026) 08 BOM CK 2653
Code of Civil Procedure-Section 100