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Bombay High Court judgments, 2026

1,614 judgments · page 74 of 81

High Courts20 Apr 2026Allowed

Nijamoddin Mohamad Khan Vs State of Maharashtra

Bombay High Court · (2026) 04 BOM CK 0596

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989- Section 3(1)(f), 3(1)(g), 14(A)Maharashtra Land Revenue Code, 1966- Section 36, 36(A)Code of Criminal Procedure, 1973- Section 154, 202
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High Courts20 Apr 2026Allowed

Tatya @ Arjun Sudhakar Marathe Vs State of Maharashtra

Bombay High Court · (2026) 04 BOM CK 0595

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989- Section 3(1)(r), 3(1)(s), 3(2)(v), 3(2)(va), 14(A)Bhartiya Nyaya Sanhita, 2023- Section 183, 310(2), 311Maharashtra Police Act, 1951- Section 37(1), 37(3), 135
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High Courts15 Apr 2026Allowed

Dimpal Vs Nikhilkumar

Bombay High Court · (2026) 04 BOM CK 0597

Constitution Of India, 1950- Article 21Hindu Marriage Act, 1955- Section 13(1), 13(1)(iii)
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High Courts08 Apr 2026Dismissed

Mangesh Vs State of Maharashtra

Bombay High Court · (2026) 04 BOM CK 0593

Constitution Of India, 1950- Article 21Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989- Section 3(1)(r)(s), 3(2)(va)14(A)Bharatiya Nagarik Suraksha Sanhita, 2023- Section 483
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High Courts02 Apr 2026Allowed

Syed Shah Azizul Hasan Vs State of Maharashtra

Bombay High Court · (2026) 04 BOM CK 0591

Prevention of Cruelty of Animal Act, 1960- Section 11(1)(D), 35, 38Bhartiya Nagrik Suraksha Sanhita, 2023- Section 503Maharashtra Animal Preservation Act, 1976- Section 5, 5(A), 5(B)
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High Courts26 Mar 2026Dismissed

Rameshwar Vs State of Maharashtra

Bombay High Court · (2026) 03 BOM CK 0383

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation), Act, 1995- Section 47, 47(1), 47(2)
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