High Courts24 Sept 2026Allowed
Sagar @ Amol Dnyaneshwar Patil & Anr. Vs The State Of Maharashtra
Bombay High Court · (2026) 09 BOM CK 4337
IPC-Section 306, 201, 34
COURT ARCHIVE
Bombay High Court judgments, 2026
1,614 judgments · page 7 of 81
High Courts24 Sept 2026Allowed
Aslam Mehmood Qureshi Vs District Magistrate, Jalna & Ors.
Bombay High Court · (2026) 09 BOM CK 4336
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders, Dangerous Persons, Video Pirates, Sand Smugglers, Persons Engaged in Black-Marketing of Essential Commodities, Illegal Gambling, Illegal Lottery and Human Trafficker Act, 1981-Section 3(1), 2(b-1)Indian Penal Code, 1860-Sections 143, 147, 148, 149, 324, 294, 336, 337; Chapter XVIBharatiya Nyaya Sanhita, 2023-Sections 299, 111, 325, 238, 291, 300, 302, 3(5); Chapters VI, XIII, XV, XVII
High Courts24 Sept 2026Allowed
Ulhas Vishwanath Devhare Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 09 BOM CK 4335
High Courts24 Sept 2026Allowed
Bharat Dhondnaji Waghide & Ors. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 09 BOM CK 4334
Maharashtra Regional and Town Planning Act, 1966-Section 127
High Courts24 Sept 2026
M/s Novel Cuisines Private Limited Vs M/s ABC Enterprises & Anr.
Bombay High Court · (2026) 09 BOM CK 4349
Code of Civil Procedure, 1908-Order 39 Rule 10, XV-A, Rule 2Income Tax Act, 1961Companies Act, 1956
High Courts24 Sept 2026
Mohammad Gouth Shaikh Vs Kayinat Gayasuddin Gani
Bombay High Court · (2026) 09 BOM CK 4348
Portuguese Code of Civil Procedure, 1939-Chapter XIII, Article 1100, 1101, 1102Code of Civil Procedure, 1908-Sections 13 and 14, 13
High Courts23 Sept 2026Allowed
Sandip Eknath Dhangar Vs State Of Maharashtra
Bombay High Court · (2026) 09 BOM CK 4394
Indian Penal Code-Section 498-A, 306, 504, 506, 34
High Courts23 Sept 2026
Ajit @ Balu Shete Vs The State Of Maharashtra
Bombay High Court · (2026) 09 BOM CK 4364
IPC-Sections 354-A, 354-D, 506Protection of Children from Sexual Offences Act, 2012-Sections 8, 11(iv), 29CrPC-Section 164
High Courts23 Sept 2026
Uttara Foods And Feeds Pvt. Ltd. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 09 BOM CK 3973
Constitution of India-Article 227Maharashtra Stamp Act, 1958-Section 53-A, Article 5, 5(h)(A)(iv)(b), 25, 25(b), 36, 36(iii)Right to Information Act
High Courts23 Sept 2026Allowed
Mohammad Inajul @ Kallu Tajmul Khan & Anr. Vs State Of Maharashtra
Bombay High Court · (2026) 09 BOM CK 4036
Bharatiya Nyaya Sanhita-Sections 303(2), 318(4), 336(3), 338, 49, 3(5)Maharashtra Land Revenue Code, 1966-Sections 48(7), 48(8)Mines and Minerals (Development & Regulation) Act, 1957-Sections 4, 21
High Courts23 Sept 2026
The Principal Commissioner Of Income Tax-1 & Anr. Vs Mahalaxmai Infra Projects Ltd. & Anr.
Bombay High Court · (2026) 09 BOM CK 4025
Income Tax Act, 1961-Section 260-A, 80-IA(1), 80-IA(4), 143(3)
High Courts23 Sept 2026Allowed
Mahalingavva Satlingappa Hukkeri & Ors. Vs Laxman Babu Jadhav & Ors.
Bombay High Court · (2026) 09 BOM CK 4026
Bombay Tenancy Agricultural Land Act-Section 32(G), 32(M), 43, 84(C)Constitution of India-Article 227
High Courts23 Sept 2026
Marathi Mission, Ahilyanagar & Anr. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 09 BOM CK 4028
Constitution of India-Article 226Right of Children to Free and Compulsory Education Act, 2009-Section 25Maharashtra Public Trust Act, 1950
High Courts23 Sept 2026Allowed
Sushila Namdeo Malge & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 09 BOM CK 4030
Constitution of India-Article 226, 14
High Courts23 Sept 2026Allowed
Shrikrishna Shirsat Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 09 BOM CK 4031
Administrative Tribunals Act, 1985-Section 27, 20
High Courts23 Sept 2026Allowed
Joshana Dilip Patil Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 09 BOM CK 4032
Constitution of India-Article 226Maharashtra Public Trust Act, 1950-Section 41 A
High Courts23 Sept 2026
Marathi Mission, Ahilyanagar & Anr. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 09 BOM CK 4033
Constitution of India-Article 226Right of Children to Free and Compulsory Education Act, 2009-Section 25Maharashtra Public Trust Act, 1950
High Courts23 Sept 2026
JP Builders and Developers through its Proprietor Jayant Shashikant Parikh Vs Santosh Amarsingh Sandhu
Bombay High Court · (2026) 09 BOM CK 4034
Real Estate (Regulation and Development) Act, 2016-Section 13
High Courts23 Sept 2026Partly Allowed
Prince Shivaji Education Society & Anr. Vs Mouni Vidyapeeth & Ors.
Bombay High Court · (2026) 09 BOM CK 4037
Maharashtra Public Trust Act, 1950-Section 41D, Rule 21
High Courts23 Sept 2026Allowed
Omkar Pradip Patil & Ors. Vs State Of Maharashtra & Anr.
Bombay High Court · (2026) 09 BOM CK 4040
Indian Penal Code-Section 307 r/w 34, 307Indian Arms Act-Sections 5, 27Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 6, 3 (1) (r), (s), 3 (2) (va)