High Courts28 Sept 2026Allowed
Devanand Venkatrao Bharati Vs State Of Maharashtra & Ors.
Bombay High Court · (2026) 09 BOM CK 5075
Constitution of India-Article 226, 30(1)
COURT ARCHIVE
Bombay High Court judgments, 2026
1,614 judgments · page 6 of 81
High Courts28 Sept 2026Dismissed
Sanklecha Constructions Pvt. Ltd. & Ors. Vs Nitin Madhukar Shewale & Ors.
Bombay High Court · (2026) 09 BOM CK 5072
Real Estate (Regulation and Development) Act, 2016-Sections 12, 14, 18, 18(1), 18(1)(a), 18(1)(b), 18(2), 18(3), 19, 19(4), 31, 40(1), 43(5), 44(4), 58, 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
High Courts28 Sept 2026Allowed
Shobha @ Surekha Suresh Patil & Anr. Vs Radhika Prakash Borgaonkar & Ors.
Bombay High Court · (2026) 09 BOM CK 5071
Constitution of India-Article 227MT and AL Act, 1948-Section 70(b), 15, 15(1), 29, 29(2), 31, 32, 40, 76, 76(1)Code of Civil Procedure, 1908-Section 100
High Courts28 Sept 2026Dismissed
Dnyaneshwar Alias Nanabhau & Ors. Vs The State Of Maharashtra
Bombay High Court · (2026) 09 BOM CK 5070
Indian Penal Code-Section 326, 323, 504, 34, 307
High Courts28 Sept 2026Disposed Of
Santosh Kumar Bind Vs Mormugao Municipal Council & Ors.
Bombay High Court · (2026) 09 BOM CK 5115
High Courts28 Sept 2026Dismissed
The State Of Maharashtra Vs Ambalal Bholabhai Javeri & Ors.
Bombay High Court · 2025 INSC 3
Land Acquisition Act-Section 4, 6, 18, 28A(1)
High Courts28 Sept 2026Dismissed
Yogesh Chandrakant Waghmare Vs Leena Yogesh Waghmare & Ors.
Bombay High Court · (2026) 09 BOM CK 5111
Protection of Women from Domestic Violence Act, 2005-Section 23, 29
High Courts28 Sept 2026Dismissed
Deepak Rajaram Sawant Vs State Of Maharashtra & Ors.
Bombay High Court · (2026) 09 BOM CK 5110
Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes, Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000
High Courts28 Sept 2026Disposed Of
Shantilal Khushaldas And Brothers Pvt. Ltd. Thr Auth Representative Shivappa Dyamappa Chawan Vs State Of Goa Thr Its Chief Secretary & Anr.
Bombay High Court · (2026) 09 BOM CK 5107
Constitution of India-Article 226
High Courts24 Sept 2026Allowed
Ravi Laximan Naik (Presently In Judicial Custody) Thr His Wife Vs State Of Goa & Anr.
Bombay High Court · (2026) 09 BOM CK 4626
Bharatiya Nyaya Sanhita, 2023-Section 118(2), 352, 351(3), 109, 3(5)NDPS Act
High Courts24 Sept 2026Disposed Of
Santosh Rajendra Halankar Vs The Bicholim Urban Cooperative Bank Ltd. Thr. Its Branch Manager & Anr.
Bombay High Court · (2026) 09 BOM CK 4669
Negotiable Instruments Act, 1881-Section 138Cr.P.C.-Section 357(3)
High Courts24 Sept 2026Partly Allowed
M/s Novel Cuisines Private Limited Vs M/s ABC Enterprises & Anr.
Bombay High Court · (2026) 09 BOM CK 4667
Code of Civil Procedure, 1908-Order 39 Rule 10, XV-A, XV-A Rule 2Companies Act, 1956Income Tax Act, 1961
High Courts24 Sept 2026
The State Of Maharashtra Vs Youraj Nilangekar
Bombay High Court · (2026) 09 BOM CK 4315
Prevention of Corruption Act-Sections 7, 13(1)(d), 13(2)
High Courts24 Sept 2026
Shamdhan Singhal Vs Smt. Vidhya Rajput & Anr.
Bombay High Court · (2026) 09 BOM CK 4314
Negotiable Instruments Act-Section 138, 139, 118 and 139General Clauses Act-Section 27
High Courts24 Sept 2026
Jijabai W/o Yamaji Waghmare Vs Rameshwar S/o Tukaram Rathod & Anr.
Bombay High Court · (2026) 09 BOM CK 4313
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(1)(x)IPC-Sections 354, 504, 506
High Courts24 Sept 2026Allowed
Shekhar Ghanshyam Janbandhu Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 09 BOM CK 4342
Right to Information Act, 2005Constitution of India-Article 300-A, 226, 31Land Acquisition Act
High Courts24 Sept 2026Partly Allowed
Dr. Omprakash B. Soniminde & Anr. Vs Le Chateau Co-operative Housing Society Limited & Ors.
Bombay High Court · (2026) 09 BOM CK 4341
M.C.S. Act-Section 73(1)
High Courts24 Sept 2026Allowed
Mukund Anantrao Rannavare (Ashtikar) Vs The State Of Maharashtra
Bombay High Court · (2026) 09 BOM CK 4340
Prevention of Corruption Act, 1988-Section 7, 13(1)(d), 13(2), 20
High Courts24 Sept 2026
Lucky @ Pankaj Vs State Of Maharashtra & Anr.
Bombay High Court · (2026) 09 BOM CK 4339
Code of Criminal Procedure-Section 227, 239, 245, 328, 329, 329(1), 329(1A), 329(2), 329(3), 330, 330(3)Indian Penal Code-Section 323, 354, 354AProtection of Children From Sexual Offences (POCSO) Act, 2012-Section 8, 10, 12
High Courts24 Sept 2026Allowed
Sanjay @ Sanjivaya Maloji Gharge Vs The Union Of India
Bombay High Court · (2026) 09 BOM CK 4338
Prevention of Corruption Act, 1988-Section 7, 13(1)(d), 13(2), 13(1)(d)(i), 13(1)(d)(ii), 20