High Courts30 Oct 2026Allowed
Mrs. Anu Malhotra Vs Mr. Iqbal Chand Malhotra
Bombay High Court · (2026) 10 BOM CK 4587
CPC-Section 16, Order 38 Rules 1 to 4, 38 Rule 5, 39 Rule 1, 39 Rule 1(b), 39 Rule 2, 43Limitation Act, 1963-Article 19
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Bombay High Court judgments
73,193 judgments · page 1 of 3,660
High Courts30 Oct 2026Allowed
Surya Lok Co-operative Housing Society Ltd. & Ors. Vs Deputy Registrar of Co-operative Society & Anr.
Bombay High Court · (2026) 10 BOM CK 4586
Maharashtra Co-operative Societies Act, 1960-Section 22(2), 23(2), 79, 79(1), 79(1-1A), 79(2), 79(2)(a), 79(3), 91, 154B-27, 154B-27(1), 154B-27(2), 154B-27(3)Constitution of India-Article 227Development Control Regulations
High Courts30 Oct 2026Allowed
Vijay Vs The State Of Maharashtra
Bombay High Court · (2026) 10 BOM CK 4585
Protection of Children from Sexual Offences Act (POCSO) Act, 2012-Section 4 read with 3(a), 6 read with 5(j)(ii)Indian Penal Code (IPC)-Sections 376, 506Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(2)(V)
High Courts30 Oct 2026Allowed
Nana S/o Jalindar Jagtap Vs The State Of Maharashtra
Bombay High Court · (2026) 10 BOM CK 4582
Arms Act-Section 3, 25
High Courts30 Oct 2026Dismissed
Confidence Petroleum India Limited Vs Bholaji Khandekar & Ors.
Bombay High Court · (2026) 10 BOM CK 4580
Employees Compensation Act, 1923-Section 3, 3(1), 4, 12, 12(1), 12(2), 12(4), 30Employees' State Insurance Act, 1948-Section 2(8)Indian Penal Code-Section 279, 337, 304-A
High Courts30 Oct 2026
Sharda Mahila Mandal Murmadi (Tupkar) & Anr. Vs Pandurang Chintaman Parate & Anr.
Bombay High Court · (2026) 10 BOM CK 4578
MEPS Act-Section 5, 4(6)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981-Rule 9
High Courts30 Oct 2026Disposed Of
Akshay Anil Lonsane & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 10 BOM CK 4577
Land Acquisition Act, 1894-Section 4, 18, 28A, 54
High Courts30 Oct 2026Dismissed
President, Parampujya Dr. Babasaheb Ambedkar Smarak Samiti Vs Dr. Bhuwaneshwari W/o Ashok Mehre & Ors.
Bombay High Court · (2026) 10 BOM CK 4572
University Grants Commission (Minimum qualification for appointment of Teachers and other Academic Staff in Universities and Colleges and other measure for the maintenance of Standards in Higher Education) Regulations, 2018-Regulation 1.2, (V)(B)Maharashtra Public Universities ActOrdinance No.24
High Courts30 Oct 2026
Sharda Mahila Mandal Murmadi (Tupkar) & Anr. Vs Pandurang Chintaman Parate & Anr.
Bombay High Court · (2026) 10 BOM CK 4571
MEPS Act-Section 5, 4(6), sub-section (3) of Section 6Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981-Rule 9
High Courts30 Oct 2026Disposed Of
Vinod Bhasin & Ors. Vs Deepak Hansraj Bhasin & Ors.
Bombay High Court · (2026) 10 BOM CK 4570
Civil Procedure Code, 1908-Section 24, Order 14 Rule 5Bombay Regulation VIII of 1827-Section 4, Clauses 1 to 8, 7, 8Act XII of 1873
High Courts30 Oct 2026Dismissed
Bela Wd/o Adwaita Mujumdar & Ors. Vs Jaya Wd/o Deepak Kumar Sur & Ors.
Bombay High Court · (2026) 10 BOM CK 4569
Code of Civil Procedure, 1908-Section 100, 47, Order XXI
High Courts30 Oct 2026Allowed
The State Of Maharashtra & Ors. Vs Radhyesham Manghale
Bombay High Court · (2026) 10 BOM CK 4568
Industrial Disputes Act
High Courts30 Oct 2026Dismissed
Ashabai Puna Tayade Vs State Of Maharashtra & Anr.
Bombay High Court · (2026) 10 BOM CK 4567
Indian Penal Code, 1860-Sections 498-A, 302 read with Section 34
High Courts30 Oct 2026Dismissed
The State Of Maharashtra Vs Chandrashekhar Bapurao Birajdar & Ors.
Bombay High Court · (2026) 10 BOM CK 4563
Indian Penal Code, 1860-Sections 306, 498-A, 34
High Courts30 Oct 2026Allowed
5 Paisa Capital Limited Vs Ankit Agarwal
Bombay High Court · (2026) 10 BOM CK 4562
Arbitration and Conciliation Act, 1996-Section 28(3), 31, 31(3), 34, 34(1), 34(2A), 34(4)Companies Act, 1956Amendment Act, 2015
High Courts30 Oct 2026Disposed Of
Nisus Finance Services Co. Limited & Anr. Vs Blisvins Realty Private Limited & Ors.
Bombay High Court · 2026 INSC 4
Arbitration and Conciliation Act, 1996-Section 11, 7, 7(2), 7(1), 7(4)(b), 11(8), 12(1)
High Courts30 Oct 2026Disposed Of
Reliance BP Mobility Limited Vs B.R.L.K. Agency & Ors.
Bombay High Court · (2026) 10 BOM CK 4560
Arbitration and Conciliation Act, 1996-Section 8, 9
High Courts30 Oct 2026Disposed Of
M.D. Nehaluddin Vs Atul Nusarat Shakil Ahmed
Bombay High Court · 2024 INSC 710
Arbitration and Conciliation Act, 1996-Section 11, 11(6-A), 11(8), 12(1), 16, 21, 43Companies Act, 2013
High Courts30 Oct 2026Dismissed
Pr. Commissioner Of Income Tax – 15 Vs HCC Concessions Ltd.
Bombay High Court · (2026) 10 BOM CK 4557
Income Tax Act, 1961-Section 260A, 14AIncome Tax Rules, 1962-Rule 8D
High Courts30 Oct 2026Allowed
Maharashtra Public Service Commission Vs Chetan Shankar Niwalkar & Anr.
Bombay High Court · (2026) 10 BOM CK 4551
Constitution of India-Article 16, 16(1), 16(4), 136, 142The Maharashtra Public Service Commission Rules of Procedure, 2014-Rule 10(8)(b)