High Courts11 Aug 2026Dismissed
Vishal Sahadev Gawai Vs The State Of Maharashtra
Bombay High Court · (2026) 08 BOM CK 3268
Indian Penal Code-Section 302, 498-A, 323, 504 and 506, 96 to Section 102Evidence Act-Section 27
JUDGMENT DATABASE
Search 12,31,517 Indian judgments.
12,31,517 judgments in All Courts · page 939 of 61,576
High Courts11 Aug 2026Disposed Of
Govind S/o. Deorao Lahane Vs Savita w/o. Govind Lahane
Bombay High Court · (2026) 08 BOM CK 3269
Hindu Marriage Act, 1955-Section 25
High Courts11 Aug 2026Allowed
Anil Tulshiram Bundele Vs Divisional Commissioner, Amravati & Ors.
Bombay High Court · (2026) 08 BOM CK 4992
Recruitment Rules for Class-III and Class-IV Services under the Government-Revision dated 16/9/1964-Clause (B)
High Courts11 Aug 2026Dismissed
Dilip S/o Sadashiv Denge Vs Divisional Commissioner, Nagpur Division & Ors.
Bombay High Court · (2026) 08 BOM CK 3270
Land Acquisition Act, 1894-Section 4, 6, 18Constitution of India-Article 300A, 227
High Courts11 Aug 2026Allowed
Amit Babanrao Kakpure & Ors. Vs Divisional Commissioner & Ors.
Bombay High Court · (2026) 08 BOM CK 4991
Right of Children to Free and Compulsory Education Act, 2009Constitution of India-Article 14
High Courts11 Aug 2026Dismissed
The Divisional Controller Vs Deorao Gangaram Palakwar & Anr.
Bombay High Court · (2026) 08 BOM CK 3271
Right to Information ActMRTU & PULP Act-Schedule II, III and IV, Section 30, item 6 of Schedule IV, 32Constitution of India-Article 226, 32
High Courts11 Aug 2026Allowed
Smt. Kalindabai Gulabrao Patil & Anr. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3273
High Courts11 Aug 2026Allowed
Shakuntalabai Nagorao Dhanve Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3276
Maharashtra Regional Town Planning Act, 1966-Section 127
High Courts11 Aug 2026Allowed
Shri Ashok Kumar Vs Smt. Urmila Umakant Jaiswal & Ors.
Bombay High Court · (2026) 08 BOM CK 4990
High Courts11 Aug 2026Disposed Of
DTC Projects Private Limited Vs Ambud Buildcon Private Limited & Ors.
Calcutta High Court · (2026) 08 CAL CK 2907
Commercial Courts Act, 2015-Section 2(1)(c)(xii), 2(1)(c)(vii), 9Act of 1996-Section 9
High Courts11 Aug 2026Dismissed
Ashim Mondal Vs. State of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2908
East Kolkata Wetlands (Conservation and Management) Act, 2006-Section 11
High Courts11 Aug 2026Disposed Of
Union Of India & Ors. Vs Moonline Express Cargo Pvt. Ltd.
Calcutta High Court · (2026) 08 CAL CK 2909
Constitution of India-Article 14, 226, 12
High Courts11 Aug 2026Disposed Of
Shabnam Ara @ Sabnam Ara Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2910
Payment of Gratuity Act, 1972
High Courts11 Aug 2026Disposed of
Indusind Gen. Ins. Co. Ltd. Vs Jaya Dey & Ors.
Calcutta High Court · (2026) 08 CAL CK 2911
Motor Vehicles Act 1988-Section 166
High Courts11 Aug 2026Disposed Of
Managing Committee, Vidya Vikash High School (H.S.) & Ors. Vs. The State of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2912
Constitution of India-Article 30, 30(2)Right of Children to Free and Compulsory Education Act, 2009-Section 18(1), sub-section (1) of section 18, 19 and 25National Commission for Minority Educational Institutions Act 2004-Section 10A, 10
High Courts11 Aug 2026Disposed Of
Protiva Vs Deputy Commissioner Of State Tax, Ultadanga, Cossipore & Belgachia Charge & Ors.
Calcutta High Court · (2026) 08 CAL CK 2913
Central Goods and Services Tax Act, 2017-Section 73, 73(1), 73(9), 107Indian Partnership Act, 1932West Bengal Goods and Services Tax Act, 2017
High Courts11 Aug 2026Disposed of
Smt. Santi Roy & Ors. Vs National Insurance Company & Ors.
Calcutta High Court · (2026) 08 CAL CK 2914
Motor Vehicles Act, 1988-Section 166, Chapter 11, 146, 147, 147(5), 149, 149(1), 145, Chapter XIInsurance Act, 1938-Section 64-VB, 54(v)
High Courts11 Aug 2026Dismissed
Subodh Ch. Karmakar Vs Chanu Maity & Anr.
Calcutta High Court · (2026) 08 CAL CK 2915
West Bengal Premises Tenancy Act, 1956-Section 17(3), 17(1), 17(2A) (b), 17, 17(2)(a) & (b)West Bengal Premises Tenancy (Amendment) Ordinance 6 of 1967-Section 2, Sub-sections (2-A) and (2-B) to Section 17, 5West Bengal Premises Tenancy (Amendment) Act 30 of 1969
High Courts11 Aug 2026Disposed Of
Sri Bidhan Kayal & Ors. Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2916
Works of Licensee Rules 2006
High Courts11 Aug 2026Disposed Of
Smt. Rupali Ghosh Vs Calcutta Electric Supply Corporation Limited & Ors.
Calcutta High Court · (2026) 08 CAL CK 2917