Indian Penal Code-Section 498-AMaintenance and Welfare of Parents and Senior Citizens Act, 2007-Section 5, 2(a) and 2(g)Protection of Women from Domestic Violence Act, 2005-Section 17

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High Courts24 Aug 2026Disposed Of

Sunita wd/o Tikeshwar Shivankar Vs State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 5004

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High Courts24 Aug 2026Allowed

Anantrao Kashiram Wathurkar Vs State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 3411

Maharashtra Regional and Town Planning Act, 1966-Section 126(2), 126(4), 127, 127(1), 127(2)

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High Courts24 Aug 2026Disposed Of

Sau Shital Nitin Wankhade Vs Maharashtra State Road Transport Corporation & Anr.

Bombay High Court · (2026) 08 BOM CK 3415

MRTU & PULP Act-Section 30(2)

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High Courts24 Aug 2026Allowed

Smt. Jijabai Prakash Ghodmare Vs Narendra alias Natthu S/o Ambadas Bhusari & Ors.

Bombay High Court · (2026) 08 BOM CK 3417

Registration Act, 1908-Section 17(1)(a)Transfer of Property Act, 1882-Section 123Provincial Small Causes Court Act, 1887-Section 26, 16

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High Courts24 Aug 2026Dismissed

Stellar Industries Vs M/s International Combustion (India) Limited Company

Bombay High Court · (2026) 08 BOM CK 3420

Code of Civil Procedure-Section 114, Order XLVII Rule 1, XLVII Rule 2, XX Rule 6, XLVIIInterest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act, 1993-Section 17, 4, 5

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High Courts24 Aug 2026Allowed

Dilip Kumar Singh Vs Sital Panjira & Anr.

Calcutta High Court · (2026) 08 CAL CK 2789

Railway Property (Unlawful Possession) Act, 1966-Section 3(a), 3, 2(d)Code of Criminal Procedure-Section 313Constitution of India-Article 21

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High Courts24 Aug 2026Disposed Of

Subhas Majumdar Alias Subhas Balo Majumdar Vs. State Of West Bengal & Ors.

Calcutta High Court · (2026) 08 CAL CK 2790

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High Courts24 Aug 2026Allowed

Sk. Neajul Islam & Ors. Vs The State Of West Bengal & Anr.

Calcutta High Court · (2026) 08 CAL CK 2791

Indian Penal Code-Section 498A/323/384/406/506/34, 498A, 498A of the IPCCr. P. C.-Section 156 (3)Dowry Act-Section 3, 4

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High Courts24 Aug 2026Allowed

Sanjeeva Shukla @ Sanjiv Shukla Vs Sumit Krishna Rohatgi

Calcutta High Court · 2023 INSC 692

Negotiable Instruments Act, 1881-Sections 138/141, 138 and 141, 141, 138, 141(1), 142, sub- section (2) of Section 141, 138 read with Section 141, sub-section 1 of Section 141, proviso to Section 141, sub-section (1) of Section 141Code of Criminal Procedure, 1973-Section 482MMDR Act-Section 141

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High Courts24 Aug 2026Dismissed

Smt. Tagarbala Mondal Vs The State Of West Bengal & Ors.

Calcutta High Court · (2026) 08 CAL CK 2793

Right to Information Act

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High Courts24 Aug 2026Dismissed

Poddar Point Owners And Occupiers And Association Vs The Nawn Estate Private Limited & Anr.

Calcutta High Court · (2026) 08 CAL CK 2794

Constitution of India-Article 227Code of Civil Procedure-Order 7 Rule 11, 7 Rule 11(a), VII Rule 11Transfer of Property Act, 1882-Section 54

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High Courts24 Aug 2026Dismissed

Messrs Gloster Jute Mills Limited Vs Learned First Labour Court & Ors.

Calcutta High Court · (2026) 08 CAL CK 2795

Employees Provident Fund and Miscellaneous Provisions Act, 1952Industrial Disputes Act, 1947-Section 10(1B)(d), 2(s), 25B, 25D, 25C, 25F, 25(F)West Bengal Industrial Disputes Rules 1958-Rule 12A(3)

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High Courts24 Aug 2026Dismissed

Amitava Mandi Vs Brij Kishore Gupta & Ors.

Calcutta High Court · (2026) 08 CAL CK 2804

Code of Civil Procedure-Order VI Rule 17, Section 151, I Rule 10 sub-Rule (2), XXIII Rule 1(A), I, Rule 10Constitution of India-Article 311(2)

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High Courts24 Aug 2026Disposed Of

Md. Sharif Ghoshi @ Bablu Ghoshi Vs The Kolkata Municipal Corporation & Ors.

Calcutta High Court · (2026) 08 CAL CK 2805

Kolkata Municipal Corporation Act, 1980-Section 544 and 546

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