Judgments · CourtKutchehry

Maharashtra State Reservation (of Seats for Admission in Educational Institutions in the State and for Appointments in the Public Services and Posts under the State) for Socially and Educationally Backward Classes Act 2018Constitution Amendment Act 2019

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High Courts03 Aug 2026Allowed

Prajwal Tukaram Kasbekar Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 1397

Maharashtra State Reservation (of Seats for Admission in Educational Institutions in the State and for Appointments in the Public Services and Posts under the State) for Socially and Educationally Backward Classes Act 2018Constitution Amendment Act 2019

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High Courts03 Aug 2026Allowed

Prajwal Tukaram Kasbekar Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 1402

Maharashtra State Reservation (of Seats for Admission in Educational Institutions in the State and for Appointments in the Public Services and Posts under the State) for Socially and Educationally Backward Classes Act 2018Constitution Amendment Act 2019

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High Courts03 Aug 2026Allowed

Chandrakant s/o Tukaram Gunale & Ors. Vs The State of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 1401

Maharashtra Regional and Town Planning Act, 1966-Section 26 (1), Third Proviso clause (iii), 23 (1), Second proviso to Section 26(1), Third proviso to the Section 26(1), 23, 26, 23 to 32, 21, Chapter III (b), proviso to section 26, third proviso to section 26, 26 second proviso, 21(4-A), 25, 26 and 30Constitution of India-Article 226

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High Courts03 Aug 2026Dismissed

Smt. Sonia Varshney Alias Sonia Gupta & Anr. Vs State of U.P. & Anr.

Allahabad High Court · (2026) 08 AHC CK 1432

Code of Criminal Procedure, 1973-Section 128, 482, 125Constitution of India-Article 15(3), 39Special Marriage Act, 1954

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High Courts03 Aug 2026Disposed Of

M/s. Manipur State Power Distribution Company Limited & Anr. Vs Registrar Of Companies, Ministry Of Corporate Affairs, Government Of India

Meghalaya High Court · (2026) 08 MEG CK 1430

Companies Act, 2013-Section 148(8)CrPC-Section 482

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High Courts03 Aug 2026Disposed Of

Shri. Salsrang D. Sangma Vs The State Of Meghalaya & Ors.

Meghalaya High Court · (2026) 08 MEG CK 1429

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High Courts03 Aug 2026Allowed

Shri. Banshanlang Thongni & Anr. Vs State Of Meghalaya

Meghalaya High Court · (2026) 08 MEG CK 1418

CrPC-u/s 482

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Supreme Court03 Aug 2026Allowed

Shantu (deceased) through LRs Vs Kanshi Ram

Supreme Court Of India · (2026) 08 SHI CK 1292

Transfer of Property Act-Section 12, 31, 122, 126, 128Indian Registration Act-Section 17

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High Courts03 Aug 2026

Nitu Kumari Vs State of Himachal Pradesh and others

High Court Of Himachal Pradesh · (2026) 08 SHI CK 1291

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High Courts03 Aug 2026Allowed

Dr. Juhi Manhas Vs State of H.P. & Ors.

High Court Of Himachal Pradesh · (2026) 08 SHI CK 1290

Central Civil Services (Leave) Rules, 1972-Rule 43, sub-rule (6) in Rule 43, sub-rule (4) of Rule 43, sub-rule 43(4)(a), 43(4) (b), sub-rule (1), 43(1), 43-B, 43-AAMaharashtra Civil Services (Leave) Rules, 1961-Rule 74Constitution of India-Article 21, 14 and 21, 38, 39, 42 and 43, 42

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High Courts03 Aug 2026Partially allowed

Shivaji University Teachers Association (SUTA) & Ors. Vs The State of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 1161

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High Courts03 Aug 2026Dismissed

Hindusthan National Glass And Industries Limited Vs Amit Das And Others

Calcutta High Court · (2026) 08 CAL CK 1167

Insolvency and Bankruptcy Code, 2016-Section 31, 36, 36 (4) (iii)Code of Civil Procedure, 1908-Order 39 Rule 3, XXXIX Rule 3, Section 80, XXXIX Rule 4, VII Rule 11(a), 94Companies Act, 2013-Section 212, 211

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High Courts03 Aug 2026Dismissed

J.D.Steel Corporation & Anr. Vs Lakhotia Infra Projects Private Limited

Calcutta High Court · (2026) 08 CAL CK 1419

Code of Civil Procedure, 1908-Section 24, Order VII Rule 11Letters Patent, 1865-Clause 13

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High Courts03 Aug 2026Dismissed

Hindusthan National Glass And Industries Limited Vs Amit Das And Others

Calcutta High Court · (2026) 08 CAL CK 1137

Insolvency and Bankruptcy Code, 2016-Section 31, 36, 36 (4) (iii)Code of Civil Procedure, 1908-Order 39 Rule 3, XXXIX Rule 3, Section 80, XXXIX Rule 4, VII Rule 11(a), 94Companies Act, 2013-Section 212, 211

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High Courts03 Aug 2026

Sky Enterprise Private Limited Vs Abaad Masala & Co.

Bombay High Court · (2026) 08 BOM CK 1420

Code of Civil Procedure-Order XXXIX Rule 2A, XXXIX Rule 1, Rule 2, Section 151, 104, XLIII Rule 1(r), 21 Rule 32, XXI, 32, 39, 2-A, 39 Rule 2(iii), 2A(1)Letter Patent-Clause XIVConstitution of India-Article 215

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High Courts03 Aug 2026Disposed Of

Chetna Rajput Vs Modern Education Society Thr. Its Secretary & Ors.

Bombay High Court · (2026) 08 BOM CK 1421

Constitution of India-Article 226Payment of Gratuity Act, 1972Maharashtra Civil Services (Pensions) Rules, 1982-Rule 111 (1), 30, 39, note 1 below Rule 51

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