CourtKutchehry.com

COURT ARCHIVE

Bombay High Court judgments, 2026

1,614 judgments · page 5 of 81

High Courts29 Sept 2026Allowed

Narayan Tatu Rane Vs Election Commission Of India & Ors.

Bombay High Court · (2026) 09 BOM CK 5328

Code of Civil Procedure, 1908-Order VI Rule 15, VI Rule 15(4), VI Rule 17, VII Rule 11, VII Rule 11(a)Representation of the People Act, 1951-Section 81, 81(3), 82, 83, 83(1), 83(1)(a), 83(1)(a)(b), 83(1)(b), 83(a), 83(b), 83(i)(a), 86, 87, 100, 100(1)(b), 100(1)(b)(d)(ii)(iv), 100(1)(b)(e)(ii) and (iv), 100(1)(d)(2), 100(1)(d)(iii), 100(1)(d)(iv), 117, 123, 123(2), 171Conduct of Elections Rules, 1961-Rule 94A
Read judgment
High Courts29 Sept 2026Dismissed

Kavita Taynath Vs Punjaram Gondage & Ors.

Bombay High Court · (2026) 09 BOM CK 5323

Code of Civil Procedure, 1908-Order 32 Rule 2, 32 Rule 15, 32 Rules 1 to 14, 32 Rule 2-A, 7 Rule 1, 39 Rule 11, Section 115Mental Health Act, 1987Hindu Marriage Act, 1955
Read judgment
High Courts28 Sept 2026Dismissed

Chandbi Marda Majar Kha Momin & Ors. Vs Nimba Arjun Mali (Mahajan)

Bombay High Court · (2026) 09 BOM CK 5047

Maharashtra Tenancy and Agricultural Lands Act, 1948-Sections 2(18), 3, 4, 4-B, 8, 9, 9-A, 9-B, 9-C, 10, 10-A, 11, 13, 27, 32, 32G, 32 to 32R, 33A, 33B, 33C, 40, 88B, 88CA, Chapters VI and VIIIMaharashtra Public Trusts Act, 1950-Section 36Wakf Act, 1954
Read judgment
High Courts28 Sept 2026Dismissed

Sanklecha Constructions Pvt. Ltd. & Ors. Vs Nitin Madhukar Shewale & Ors.

Bombay High Court · (2026) 09 BOM CK 5079

Real Estate (Regulation and Development) Act, 2016-Section 58, 31, 18, 18(1), 18(1)(a), 18(1)(b), 18(2), 19(4), 12, 14, 19, 40(1), proviso to Section 43(5), 44(4), 71, 71(3), 72Maharashtra Real Estate (Regulation and Development) (Registration of Real Estate Projects, Registration of Real Estate Agents, Rate of Interest and Disclosures on Website) Rules, 2017-Rule 18Constitution of India-Articles 14, 19(1)(g), 20
Read judgment