JUDGMENT DATABASE

Search 12,28,363 Indian judgments.

12,28,363 judgments in All Courts · page 92 of 61,419

High Courts26 Oct 2026Dismissed

Shragvi D/o. Saroj Wahane Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 10 BOM CK 4027

Constitution of India-Article 226Maharashtra Professional Educational Institutions (Regulation of Admission to the Full Time Professional Undergraduate Medical and Dental Courses) Rules, 2026-Rules ‘A’ and ‘B’

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High Courts26 Oct 2026Dismissed

Private Nursing Schools And Colleges Management Association Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 10 BOM CK 4025

Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admissions and Fees) Act, 2015-Sections 2(c), 2(d), 2(t), 3, 4 (including second proviso), 5Constitution of India-Article 162Maharashtra State Board of Nursing And Paramedical Act, 2013-Sections 24, 24(2)

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High Courts26 Oct 2026Allowed

Vilas Ingale Vs The State Of Maharashtra

Bombay High Court · (2026) 10 BOM CK 4020

Indian Penal Code-Sections 498-A, 306, 304-B, 34Dowry Prohibition Act-Sections 3, 4

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High Courts26 Oct 2026Disposed Of

Suresh Sudhakarrao Deshmukh Vs Manish Madhukarrao Pokale

Bombay High Court · (2026) 10 BOM CK 3910

Negotiable Instruments Act, 1881-Section 138, 138(b), 139, 118Code of Criminal Procedure, 1973-Section 357, 313, 397, 401General Clauses Act, 1897-Section 27

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High Courts26 Oct 2026Disposed Of

Anil Sunder Jhangiani Vs Om Sadan Cooperative Housing Society Limited & Anr.

Bombay High Court · (2026) 10 BOM CK 3908

Arbitration and Conciliation Act, 1996-Section 9, 9(2)Mumbai Municipal Corporation Act, 1888-Section 162(2)Maharashtra Co-operative Societies Act, 1960-Section 154B-27(1), 91

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High Courts26 Oct 2026Partly Allowed

Achieve Hospitality Vs Malad Gymkhana Limited

Bombay High Court · (2026) 10 BOM CK 3906

Arbitration and Conciliation Act, 1996-Section 9

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High Courts26 Oct 2026Dismissed

Om Shanti Properties & Ors. Vs The Municipal Corporation Of Greater Mumbai & Ors.

Bombay High Court · (2026) 10 BOM CK 3905

Development Control Regulations, 1991-Regulation 33(7)Mumbai Municipal Corporation Act, 1888-Section 436Arbitration and Conciliation Act-Section 9, 17, 37

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High Courts26 Oct 2026Disposed Of

A A Estates Pvt. Ltd. Vs Govind Niwas Co-operative Housing Society Ltd.

Bombay High Court · (2026) 10 BOM CK 3904

Arbitration and Conciliation Act, 1996-Section 9, 11, 11(6), 17, 29A, 37, 37(2)(b)Insolvency and Bankruptcy Code, 2016-Section 3(27), 7, 9, 10, 12A, 14, 14(1), 14(1)(a), 14(1)(b), 14(1)(d), 17, 60(5)(c), 60(6), 63Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

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High Courts26 Oct 2026Allowed

Rajesh Tanaji Bachhav Vs The Deputy Chief Officer (W), Mumbai Housing & Area Development Board, MHADA & Ors.

Bombay High Court · (2026) 10 BOM CK 3900

CRZ Regulations

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High Courts26 Oct 2026

Munjee Nathoobhoy & Company Pvt. Ltd. Vs Reserve Bank Of India & Anr.

Bombay High Court · (2026) 10 BOM CK 3893

Public Premises (Eviction of Unauthorised Occupants) Act, 1971-Section 2(g), 4, 4(1), 5, 5(1)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947-Section 13, 13(1)(g)Indian Evidence Act, 1872

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High Courts26 Oct 2026Allowed

Anita Jayant Oswal Vs Joint District Registrar And Collector Of Stamps, Pune City, Pune & Anr.

Bombay High Court · (2026) 10 BOM CK 3892

Constitution of India-Articles 226, 227 and 265Maharashtra Stamp Act-Sections 47, 47(a), 47(b), 47(c)(5), 48, 52 and 53(1A)Indian Stamp Act, 1899-Section 49(a)

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High Courts26 Oct 2026Allowed

Mr. Murali Venkataramana Vs Philips Klin Services (India) Pvt. Ltd. & Anr.

Bombay High Court · (2026) 10 BOM CK 3891

Payment of Gratuity Act, 1972-Section 7(7), 4A, 4(5)

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High Courts26 Oct 2026

Vikram Vs The State Of Telangana

Telangana High Court · (2026) 10 TEL CK 4092

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 69 and 89

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High Courts26 Oct 2026

Taneeru Naveen Vs The State Of Telangana

Telangana High Court · (2026) 10 TEL CK 4096

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 109, 118(1), 3(5), 103(1)

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High Courts26 Oct 2026

Kottha Sarath Goud Vs The State Of Telangana

Telangana High Court · (2026) 10 TEL CK 4095

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Bharatiya Nyaya Sanhita, 2023-Sections 69, 79, 78, 351(2)

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High Courts26 Oct 2026

Taneeru Laxmi Vs The State Of Telangana

Telangana High Court · (2026) 10 TEL CK 4093

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 109, 118(1), 3(5), 103(1)

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High Courts26 Oct 2026

Manam Sai Vamsi Vs The State Of Telangana

Telangana High Court · (2026) 10 TEL CK 4802

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Bharatiya Nyaya Sanhita, 2023-Sections 69, 351(2)The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(2)(va), 18 and 18A

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High Courts26 Oct 2026

International School Of Business Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 3795

Constitution of India-Article 226, 14, 16, 19, 21CPC-Section 151

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High Courts26 Oct 2026

A Balaraju Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 3794

Andhra Pradesh Cooperative Societies Act, 1964-Section 60(1)Constitution of India-Article 226, 14 and 21CPC-Section 151

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High Courts26 Oct 2026

Mandala Venkata Hemanth Vs The State Of Andhra Pradesh & Ors.

Andhra Pradesh High Court · (2026) 10 AP CK 3793

Constitution of India-Article 226, 14CPC-Section 151

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