JUDGMENT DATABASE

Search 11,98,978 Indian judgments.

11,98,978 judgments in All Courts · page 368 of 59,949

High Courts04 Aug 2026Allowed

Shri Satish Vs Shri Sanjay Madhukar Savane & Ors.

Bombay High Court · (2026) 08 BOM CK 3189

Maharashtra Rent Control Act, 1999-Section 15, 15(2), 15(1), 15(3), 3Transfer of Property Act, 1882-Section 106Bombay Rents, Hotel and Lodging House Rates (Control) Act-Section 12

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High Courts04 Aug 2026Allowed

Gendlal Vs Member Secretary, Maharashtra Jeevan Pradhikaran & Ors.

Bombay High Court · (2026) 08 BOM CK 3190

Public Works Department Manual, 1984-Rule 8, 3Maharashtra Public Works Manual, 1984-Rule-4

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High Courts04 Aug 2026Allowed

Vijay Rajaram Thombre & Ors. Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 3191

Constitution of India-Articles 14 and 21, 226

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High Courts04 Aug 2026Allowed

Smt. Sadhna Wd/o Anil Jawade & Anr. Vs Dr. Rajesh Shridharrao Jawade

Bombay High Court · (2026) 08 BOM CK 3192

Code of Civil Procedure, 1908-Order 2 Rule 2, 6 Rule 17Evidence Act

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High Courts04 Aug 2026Allowed

Samalochan Ekta Co-Operative Housing Society Ltd. Vs Smt. Rekhabai W/O Goverdhan Borkar & Ors.

Bombay High Court · (2026) 08 BOM CK 3193

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958-Section 89Maharashtra Land Revenue Code, 1966-Section 247, 149, 150

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High Courts04 Aug 2026Dismissed

Prakash S/o Laxmandas Damwani & Ors. Vs Kishore S/o Chuharmal Jaikalyani

Bombay High Court · (2026) 08 BOM CK 3194

Maharashtra Rent Control Act, 1999-Section 15, 16(1)(e), 16(1)(g)

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High Courts04 Aug 2026Allowed

Khatijabi w/o. Ahemad Rajotwala Vs Abdul Rauf & Ors.

Bombay High Court · (2026) 08 BOM CK 4995

Maharashtra Land Revenue Code-Section 257, 150

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High Courts04 Aug 2026Dismissed

Prakash S/o Laxmandas Damwani & Ors. Vs Dhanraj Chuharmal Jaikalyani

Bombay High Court · (2026) 08 BOM CK 3195

Code Civil Procedure, 1908-Order XV-A, section 11Maharashtra Rent Control Act, 1999-sections 15 and 16, 15, 15(1), 15(2) and 15(3), 16(1)(e)

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High Courts04 Aug 2026Allowed

Rehan Vs The State Of Maharashtra & Anr.

Bombay High Court · (2026) 08 BOM CK 3196

The Maharashtra SC, VJNT, OBC, and SBC (Regulation of Issuance & Verification of) Caste Certificate Rules 2012-Rule 16(h)

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High Courts04 Aug 2026Allowed

Sanjay Ramashankar Tiwari Vs The Deputy Collector (Land Acquisition), Kanholi Nala Project, Nagpur & Ors.

Bombay High Court · (2026) 08 BOM CK 3198

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 76, 77, 51, 63, 64Constitution of India-Article 227, 226Land Acquisition Act, 1894-Section 30, 4, 11

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High Courts04 Aug 2026Allowed

Pramod Vs Maharashtra Jeevan Pradhikaran & Ors.

Bombay High Court · (2026) 08 BOM CK 3200

Qualification Examination Rules-Appendix-IV, Rule 4Public Works Department Manual, 1984-Rule 3Maharashtra Public Works Manual, 1984-Rule-4

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High Courts04 Aug 2026Dismissed

Dnyanopasak Mandir Shikshan Sanstha & Ors. Vs Dodku Vithal Pagadpalliwar & Ors.

Bombay High Court · (2026) 08 BOM CK 3201

MEPS Act-Section 5, 4(6), 10(2), 12, 9(4), 5(1), sub-section (1) and (2) of section 5MEPS Rules-Rule 9

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High Courts04 Aug 2026Dismissed

Pravin Pandurang Dabre & Anr. Vs Vitthal Manaji Dabre & Ors.

Bombay High Court · (2026) 08 BOM CK 4993

Registration Act, 1908-Section 49, 17(1)(b), 17, 49(a), 49(c)Stamp ActTransfer of Property Act, 1882

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High Courts04 Aug 2026Disposed Of

Surja Kanta Maity & Anr. Vs. The State Of West Bengal & Ors.

Calcutta High Court · (2026) 08 CAL CK 2970

West Bengal Land Reforms Act, 1955West Bengal Public Land (for Eviction of Unauthorized Occupants) Act, 1962-Section 7

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High Courts04 Aug 2026Disposed Of

Jokhiram Baijnath Vs Tewari Commercial Co. & Anr.

Calcutta High Court · (2026) 08 CAL CK 2971

Commercial Courts Act, 2015-Section 2(1)(c)(vii)Arbitration & Conciliation Act, 1996-Section 9Public Premises (Eviction of Unauthorised Occupants) Act, 1971

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High Courts04 Aug 2026Disposed Of

M/s. RID Vs Bishnu Narayan Konar & Ors.

Calcutta High Court · (2026) 08 CAL CK 2972

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High Courts04 Aug 2026Disposed of

Santi Ram Sheet Vs The State Of West Bengal & Ors.

Calcutta High Court · (2026) 08 CAL CK 2973

West Bengal Municipal Act, 1993-sub-section (3) of section 54, sub-section (1) of section 54West Bengal Municipal (Employee’s Death–cum-Retirement Benefits) Rules, 2003

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High Courts04 Aug 2026Disposed Of

Dasurathi Hari Vs The Chairperson, Serampore Municiplaity & Ors.

Calcutta High Court · (2026) 08 CAL CK 2974

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High Courts04 Aug 2026Allowed

Sk. Rafijul @ Tutul Vs. State of West Bengal

Calcutta High Court · (2026) 08 CAL CK 2975

Indian Penal Code-Sections 364/34/302/376D/120B, 364/34, 376 D, 302/34, 201/34, 120B, 364/34/376D/302/34/120BPOCSO Act-Section 6Indian Evidence Act, 1872-Section 24, 30

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High Courts04 Aug 2026Allowed

Sk. Rafijul @ Tutul & Anr. Vs. State of West Bengal

Calcutta High Court · (2026) 08 CAL CK 2976

Indian Penal Code-Sections 364/34/302/376D/120B, 364/34, 376 D, 302/34, 201/34, 120B, 364/34/376D/302/34/120BPOCSO Act-Section 6Indian Evidence Act, 1872-Section 24, 30

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