High Courts28 Oct 2026Dismissed
The State Of Maharashtra Vs Yuvraj Damodhar Jagtap
Bombay High Court · (2026) 10 BOM CK 3977
Prevention of Corruption Act-Section 7, 13(2)
COURT ARCHIVE
Bombay High Court judgments, 2026
1,820 judgments · page 1 of 91
High Courts28 Oct 2026Disposed Of
Atul Thakkar Investment & Finance Company Vs Chief Controller (Revenue Authority and Inspector General of Registration and Collector of Stamp & Ors.
Bombay High Court · (2026) 10 BOM CK 3899
Maharashtra Stamp Act, 1958-Section 2(i), 4, 4(1), 4(2), 4(3), 17, 33, 34, 39, 40, 41, 41(2), 53A, Article 25 of Schedule I (Explanation I, Second Proviso, Third Proviso)
High Courts27 Oct 2026
Rajendrasingh Ranjeetsingh Thakur & Anr. Vs Smt. Ranjani wd/o Digambar Jadhav & Ors.
Bombay High Court · 2025 INSC 1353
Code of Civil Procedure, 1908-Section 47, 151, Order XXI Rule 22, XXI Rule 54, XXI Rule 54(1), XXI Rule 54(1-A), XXI Rule 54(2), XXI Rule 54(3), XXI Rule 58, XXI Rule 64, XXI Rule 66, XXI Rule 66(2)(a), XXI Rule 89, XXI Rule 90, XXI Rule 90(3), XXI Rule 91, XXI Rule 92, XXI Rule 92(3), XXI Rule 92(4), XXI Rule 93, XXI Rule 94, XXI Rule 97, XXI Rule 99, XXI Rule 100, XXI Rule 101, XXI Rule 102, XXI Rule 103, XXI Rule 104, XLIII Rule 1(j)Limitation Act, 1963-Article 127, Section 5, 17Deccan Agriculturists Relief Act
High Courts27 Oct 2026Allowed
Vitthal Kadam Vs The State Of Maharashtra
Bombay High Court · (2026) 10 BOM CK 3911
Indian Penal Code-Sections 498-A, 306
High Courts27 Oct 2026Allowed
Vidya d/o Hariharrao Deshpande Vs Saint Francies DeSales Education Society & Ors.
Bombay High Court · (2026) 10 BOM CK 4031
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977-Section 5(1), 5(2), 5(3)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981-Rule 2(k), 10, 26
High Courts27 Oct 2026Allowed
Tirupati Krushi Kendra, Shahgad Vs Divisional Joint-Director Of Agriculture & Ors.
Bombay High Court · (2026) 10 BOM CK 4030
Fertiliser (Control) Order, 1985-Clause 11, 11(3), 31, 31(1), 31(1)(b), 31(2), 31(3), 36
High Courts27 Oct 2026Disposed Of
Mahaveer Vs Rajendrasingh Ranjeetsingh Thakur & Ors.
Bombay High Court · (2026) 10 BOM CK 4028
Code of Civil Procedure, 1908-Order XXI Rules 54, 57, 60, 64, 66, 67, 90 and 92; Section 47; Section 64; Section 64(2)Transfer of Property Act, 1882-Section 53
High Courts27 Oct 2026Allowed
Mohammad Abdul Moeed & Ors. Vs The Municipal Corporation & Anr.
Bombay High Court · (2026) 10 BOM CK 4026
Constitution of India-Article 300-A, 136, 226Maharashtra Regional Town Planning Act
High Courts27 Oct 2026Allowed
Mohammad Abdul Moeed & Ors. Vs The Municipal Corporation & Ors.
Bombay High Court · (2026) 10 BOM CK 4024
Constitution of India-Article 300-A, 136, 226Maharashtra Regional Town Planning Act
High Courts27 Oct 2026
Kailas Chintaman Patil & Anr. Vs The State Of Maharashtra
Bombay High Court · (2026) 10 BOM CK 4023
Prevention of Corruption Act, 1988-Section 7, 12, 20
High Courts27 Oct 2026Dismissed
Shri. Pandurang Hari Dhokne Vs Shri. Bansi Vithoba Gaikwad
Bombay High Court · (2026) 10 BOM CK 4022
Negotiable Instruments Act-Section 138
High Courts27 Oct 2026Disposed Of
Supta Ghosh Vs Sophia Wangkhem & Ors.
Bombay High Court · 2026 INSC 342
Arbitration and Conciliation Act, 1996-Section 9, 11, 11(6), 11(8), 12(1), 16, 16(1)(b), 17, 21, 34Limited Liability Partnership Act, 2008
High Courts27 Oct 2026Dismissed
Nuclear Power Corporation of India Ltd. Vs M/s. Standard Corrosion Controls Pvt. Ltd.
Bombay High Court · 2023 INSC 742
Arbitration and Conciliation Act, 1996-Section 34, 33, 34(2)Contract Act, 1972-Section 73
High Courts27 Oct 2026Allowed
GS Strategic Investments Limited Vs Assistant Commissioner Of Income Tax
Bombay High Court · (2026) 10 BOM CK 3907
Income Tax Act, 1961-Section 254(2), 254(3)Income-Tax (Appellate Tribunal) Rules, 1963-Rules 35 and 49Limitation Act-Section 5
High Courts27 Oct 2026Allowed
Laxmi Madhukar Athawale Vs SSD Escatics Private Limited & Ors.
Bombay High Court · (2026) 10 BOM CK 3903
High Courts27 Oct 2026Allowed
Roadway Solutions India Infra. Ltd. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 10 BOM CK 3902
Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Sections 10, 37, 39, 39(1), 49, 50, 50(1), 50(2), 51, 52, 73, 74, 74A, 75(9), 75(12), 78, 79, 79(1)(c), 107, 107(1), 107(6), 107(6)(a), 107(7), 112, 112(8), 112(8)(b), 112(9)MGST Act, 2017-Sections 37, 39, 49, 50, 73, 74, 75(9), 75(12), 79, 107, 107(6), 112(8), 112(9)
High Courts27 Oct 2026Dismissed
Lokmanya Shikshan Sanstha & Anr. Vs Pratap Shankarao Tambe & Ors.
Bombay High Court · (2026) 10 BOM CK 3901
Constitution of India-Articles 226, 227, 20(2)Indian Penal Code-Sections 354, 506Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977-Section 4-A, 4(6)
High Courts27 Oct 2026Dismissed
Gramin Shikshan Sanstha Vs Rajendra Vasant Zope & Anr.
Bombay High Court · (2026) 10 BOM CK 3898
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977-Section 5, Sub-section (2) of Section 5, 9Constitution of India-Article 227
High Courts27 Oct 2026Allowed
Jitendra Pandey Vs Directorate Of Enforcement & Anr.
Bombay High Court · (2026) 10 BOM CK 3897
Constitution of India-Article 227, 14 and 21Bharatiya Nagarika Suraksha Sanhita, 2023-Sections 528 and 529Prevention of Money Laundering Act, 2002-Sections 2(na), 12, 17, 19(1), 19(2), 19(3), 50(1), 50(2), 50(3), 50(4) and 50(5)
High Courts27 Oct 2026
Nivrutti Muralidhar Dhande & Ors. Vs Special Land Acquisition Officer, Irrigation Department No.1, Nashik & Ors.
Bombay High Court · (2026) 10 BOM CK 3896
Land Acquisition Act, 1894-Section 4(1), 23(1A), 23(2), 28Code of Civil Procedure, 1908-Order XLI Rules 22 and 33