Mines and Minerals (Development and Regulation) Act, 1957-Section 10(3)Maharashtra Minor Mineral Extraction (Development and Regulation) Rules, 2013-Rule 9, 84

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High Courts13 Aug 2026Allowed

Sameer Iqbal Abdul Hameed Pande & Anr. Vs The State Of Maharashtra & Anr.

Bombay High Court · (2026) 08 BOM CK 3297

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Sections 316(5), 318(4), 336(3) and 61(2)Cr.P.C.-Sec.482

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High Courts13 Aug 2026Allowed

Navadhara Industries Pvt. Ltd. Vs State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 3298

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 94, 107

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High Courts13 Aug 2026Allowed

Jayesh Rampal Shahu Vs State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 3300

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 94, 107

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High Courts13 Aug 2026Allowed

Ansh S/o Anil Adane Vs The Chairman, District Caste Certificate Scrutiny Committee, District Yavatmal

Bombay High Court · (2026) 08 BOM CK 3301

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High Courts13 Aug 2026Allowed

M/s. Santosh Steel Enterprises Vs State Of Maharashtra & Anr.

Bombay High Court · (2026) 08 BOM CK 3303

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 94, 107

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High Courts13 Aug 2026Disposed Of

Ravi Prakash Singh Vs Commissioner, Commercial Tax & Ors.

Calcutta High Court · (2026) 08 CAL CK 2894

West Bengal Goods and Services Tax Act, 2017-Section 67(2), 2(52), 67, sub-section (6) of Section 67, sub-sections (2) and (3) of Section 67, 74, 132Constitution of India-Article 136

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High Courts13 Aug 2026Disposed Of

The Institution Of Engineers (India) Vs Union Of India & Ors.

Calcutta High Court · (2026) 08 CAL CK 2895

Industrial Disputes Act, 1947-sub-section (5) of Section 12, sub-section (2A) of Section 10, Section 10, clause (c), Third Schedule, (4)

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High Courts13 Aug 2026Disposed of

Indusind General Ins. Co. Ltd. Vs Purabi Maity & Ors.

Calcutta High Court · (2026) 08 CAL CK 2896

Motor Vehicles Act 1988-Section 166Electricity Act

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High Courts13 Aug 2026Dismissed

Srikanta Paul Vs Purshottam Lal Sanganeria (HUF) & Ors.

Calcutta High Court · (2026) 08 CAL CK 2897

West Bengal Premises Tenancy Act, 1997-Section 2(g), 12A, Schedule IV, IV(c)City Civil Courts Act, 1953-Section 3, First Schedule, 5(4)Presidency Small Causes Courts Act, 1882-Section 19

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High Courts13 Aug 2026Dismissed

Bapi Haldar Vs. Indian Oil Corporation Limited & Ors.

Calcutta High Court · (2026) 08 CAL CK 2898

Limitation Act, 1963-Section 5Code of Civil Procedure, 1908-Order XXI

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High Courts13 Aug 2026

Mrs. Manmeet Nanda & Anr. Vs Mrs. Vanita Khanna & Anr.

Calcutta High Court · (2026) 08 CAL CK 2899

Transfer of Property Act, 1882-Section 111(a)West Bengal Premises Tenancy Act, 1997Code of Civil Procedure-Order XX Rule 12(c), Rule 12(c)(i) of Order XX, XX Rule 12(c)(i), XXVI Rule 9

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High Courts13 Aug 2026Dismissed

Jagdish Prasad Bhatt & Ors. Vs State of Uttarakhand & Ors.

Uttarakhand High Court · (2026) 08 UK CK 2591

U.P. Forest Corporation Act, 1974U.P. Reorganisation Act, 2000-proviso to Section 74(1), Section 69, 74(1), 73, 74Constitution of India-Chapter I of Part XIV, proviso to Article 309

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High Courts13 Aug 2026Allowed

Pradeep Kumar Garg Vs Union Of India & Ors.

Uttarakhand High Court · (2026) 08 UK CK 2590

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High Courts13 Aug 2026Disposed Of

Global Shine Enterprises Vs Commissioner, Goods And Services Tax State GST & Anr.

Uttarakhand High Court · (2026) 08 UK CK 2589

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