COURT ARCHIVE

Bombay High Court judgments, 2026

1,614 judgments · page 4 of 81

High Courts29 Sept 2026Allowed

Bhushan S/o Shivaji Mhaismale Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 09 BOM CK 5353

Constitution of India-Article 226Maharashtra Village Panchayats Act, 1959-Section 14(1)(j-1)Maharashtra Zilla Parishad and Panchayat Samiti Act, 1961-Section 16(1)(n), 16(2)(e)

Read judgment

High Courts29 Sept 2026Dismissed

Udaysing Ramesh Swami Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 09 BOM CK 5318

Maharashtra Scheduled Castes, Scheduled Tribes, Denotified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backwards Classes and Special Backwards Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000-Section 8Presidential (ST) Order 1950

Read judgment

High Courts29 Sept 2026Disposed Of

Suresh Tolani & Anr. Vs State Of Maharashtra

Bombay High Court · (2026) 09 BOM CK 5314

Indian Penal Code-Section 323Probation of Offenders Act-Section 4

Read judgment

High Courts29 Sept 2026Dismissed

The State Of Maharashtra Vs Sk. Ayub

Bombay High Court · (2026) 09 BOM CK 5313

Prevention of Corruption Act, 1988-Sections 7, 13(1)(d) r/w 13(2), 20Cr.P.C.-Section 110

Read judgment

High Courts29 Sept 2026Dismissed

Vishwas @ Vishu Ravasu Gavit Vs The State Of Maharashtra

Bombay High Court · (2026) 09 BOM CK 5312

Indian Penal Code-Sections 304 (Part II), 324, 302, 307Evidence Act-Section 118

Read judgment

High Courts29 Sept 2026Dismissed

Janseva Urban Cooperative Credit Society, Bhusawal Vs Kiran Rama Nhavkar

Bombay High Court · (2026) 09 BOM CK 5310

Negotiable Instruments Act, 1881-Section 138, 118 and 139

Read judgment

High Courts29 Sept 2026Allowed

Punjab National Bank Vs M/s. Mohan Gandhi & Company

Bombay High Court · (2026) 09 BOM CK 5309

Banking Companies (Acquisition and Transfer) of Undertakings Act, 1970Indian Evidence Act, 1872-Section 91, 92Partnership Act-Section 14, 30, 30(2)

Read judgment

High Courts29 Sept 2026Dismissed

Film & Television Institute of India Vs Javed Rasul Banedar & Ors.

Bombay High Court · (2026) 09 BOM CK 5352

Industrial Employment (Standing Orders) Central Rules, 1946Industrial Disputes Act, 1947-Section 9, 33, 9-AConstitution of India-Article 14, 16, 226, 309, 162

Read judgment

High Courts29 Sept 2026

Shankar Ganpat Salunke & Ors. Vs Laxmibai Shankar Kavitake & Ors.

Bombay High Court · (2026) 09 BOM CK 5303

Constitution of India-Article 226, 227, 141Bombay Tenancy and Agricultural Lands Act, 1948-Section 29(2), 32(F), 33(B), 70, 70(b), 76, 84, 84(c)Code of Civil Procedure-Section 9, 100

Read judgment

High Courts29 Sept 2026Disposed Of

Ruparel Buildcon Private Limited Vs State Of Maharashtra & Ors.

Bombay High Court · (2026) 09 BOM CK 5350

Constitution of India-Part IV, Article 226, 14Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971-Section 13(2), 3A, 17, 13, 34A, 12(10)Development Control and Promotion Regulations, 2034-Regulation 33(10), Clause 1.11, 1.14, 1.15

Read judgment

High Courts29 Sept 2026Disposed Of

Solanki Tea Company Private Limited Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 09 BOM CK 5346

Constitution of India-Articles 226, 227Maharashtra Stamp Act-Article 25(B) of Schedule I, 25, 60, Section 47, 47(c)(1), 47(c)(5), 48, 48(1)Registration Act, 1908

Read judgment

High Courts29 Sept 2026Allowed

Rushabh Sealink and Logistic Private Limited Vs Hapag-Lloyd (India) Private Limited

Bombay High Court · (2026) 09 BOM CK 5340

Code of Civil Procedure, 1908-Section 80(2), Order VI Rule 17, VII Rule 10, VII Rule 11, VII Rule 11(a), VII Rule 11(b), VII Rule 11(c), VII Rule 11(d), VII Rule 11(e), VII Rule 11(f), VII Rule 13Commercial Courts Act, 2015-Section 12A, 12A(1), 12A(2), 12A(3), 12A(5)Indian Contract Act, 1872-Section 230

Read judgment

High Courts29 Sept 2026Allowed

Supriya Pramod Jaware Vs The State Of Maharashtra & Anr.

Bombay High Court · (2026) 09 BOM CK 5337

Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

Read judgment

High Courts29 Sept 2026Dismissed

Hrishikesh Haribhau Chavan Vs The State Of Maharashtra & Anr.

Bombay High Court · (2026) 09 BOM CK 5336

Read judgment

High Courts29 Sept 2026Dismissed

Supriya Pramod Jaware Vs Gulam Rasul Mohd. Ali Shaikh & Ors.

Bombay High Court · (2026) 09 BOM CK 5335

Code of Criminal Procedure, 1973-Section 482, 156(3), 173(8)BNSS-Section 528RTI Act, 2005

Read judgment

High Courts29 Sept 2026Disposed Of

Girish Narang Vs Virendra Arora & Ors.

Bombay High Court · 2025 INSC 507

Arbitration and Conciliation Act, 1996-Section 11, 21, 11(6), 16, 11(8), 12(1)

Read judgment

High Courts29 Sept 2026

Balasaheb Karbhari Uphade & Ors. Vs Tahasildar, Dindori & Ors.

Bombay High Court · (2026) 09 BOM CK 5333

Constitution of India-Articles 226, 227Mamlatdars' Courts Act, 1906-Section 5, 5(2), 5(3), 5(4), 19, 19(1)(c), 19(2)Maharashtra Land Revenue Code-Section 143

Read judgment

High Courts29 Sept 2026Disposed Of

Mangal Credit And Fincorp Limited Vs Naviya Technologies Renewables Project Limited & Ors.

Bombay High Court · 2026 INSC 302

Arbitration and Conciliation Act, 1996-Section 11, 21, 15(2), 11(6), 18, 12(5) read with the Seventh Schedule, 14, 15, 34, 11(8), 12(1), Seventh ScheduleCode of Civil Procedure, 1908-Order XXIII Rule 1, 23 Rule 1(4)

Read judgment

High Courts29 Sept 2026Disposed Of

Harish Narbheram Thakkar Vs Hemant Narbheram Thakkar & Anr.

Bombay High Court · 2025 INSC 616

Arbitration and Conciliation Act, 1996-Sections 11, 11(5), 11(6), 11(6-A), 11(8), 12(1), 21

Read judgment

High Courts29 Sept 2026Allowed

Pawan Khemani Vs The State Of Maharashtra & Anr.

Bombay High Court · (2026) 09 BOM CK 5330

Bharatiya Nyaya Suraksha Sanhita-Section 482, 379Indian Penal Code (IPC), 1860-Sections 406, 420, 465, 467, 471, 474Cr.P.C.-Section 340, 195(1)(b)(i), 195(1)(b)(ii)

Read judgment