High Courts23 Mar 2026Dismissed
Prakash Narayandas Rizwani Vs Nanded Waghala City
Bombay High Court · (2026) 03 BOM CK 0387
Civil Procedure Code, 1908- Order 1 Rule 10, Order 1 Rule 3
COURT ARCHIVE
Bombay High Court judgments, 2026
1,614 judgments · page 75 of 81
High Courts23 Mar 2026Disposed Of
Mahavir Singh Charan Vs State of Maharashtra
Bombay High Court · (2026) 03 BOM CK 0377
Constitution Of India, 1950- Article 226Indian Penal Code, 1860- Section 34, 406, 498(A), 505, 506
High Courts18 Mar 2026Dismissed
Jaybunbi Sheikh Jafar Vs Shantabai Gangadhar Kaml
Bombay High Court · (2026) 03 BOM CK 0382
Transfer of Property Act, 1882- Section 8(9), 106
High Courts18 Mar 2026Disposed Of
Corinna Valentina D'souza Vs Union Of India
Bombay High Court · (2026) 03 BOM CK 0365
High Courts17 Mar 2026Disposed Of
Sanika Santosh Shinde and Others Vs State of Maharashtra and Others
Bombay High Court · (2026) 03 BOM CK 0400
Constitution Of India, 1950- Article 226
High Courts17 Mar 2026Rejected
Anup Ganpat Gondkar Vs State of Maharashtra
Bombay High Court · (2026) 03 BOM CK 0395
Constitution Of India, 1950- Article 226, 227Immoral Traffic (Prevention) Act, 1956- Section 3, 4, 5, 7, 8, 18
High Courts17 Mar 2026Dismissed
Anant Vs Sameer
Bombay High Court · (2026) 03 BOM CK 0385
Code of Criminal Procedure, 1973- Section 156(3), 200, 202, 319
High Courts17 Mar 2026Allowed
Rajani Ravindra Pol Vs Union Of India
Bombay High Court · (2026) 03 BOM CK 0366
Railways Act, 1989- Section 124(A), 147
High Courts16 Mar 2026Allowed
National Insurance Compant Ltd Vs Malan Anil Holkar
Bombay High Court · (2026) 03 BOM CK 0398
Motor Vehicles Act, 1988- Section 166
High Courts16 Mar 2026Disposed Of
Rajesh Ashok Khaunte Vs State Of Goa
Bombay High Court · (2026) 03 BOM CK 0396
Constitution Of India, 1950- Article 226Indian Partnership Act, 1932- Section 5, 63(1)
High Courts16 Mar 2026Allowed
Rohit Sunil Dehade Vs State of Maharashtra
Bombay High Court · (2026) 03 BOM CK 0393
Maharashtra Prevention of Dangerous Activities Act, 1981- Section 3(1), 12(1)
High Courts16 Mar 2026Allowed
Virendranath B. Tiwari Vs State of Maharashtra
Bombay High Court · (2026) 03 BOM CK 0378
Constitution Of India, 1950- Article 226Code of Criminal Procedure, 1973- Section 482Indian Penal Code, 1860- Section 323, 324, 354
High Courts16 Mar 2026Dismissed
Abbee Consumables And Peripherals Sshope Ltd Vs Metro Associates A Partnership Firm
Bombay High Court · (2026) 03 BOM CK 0368
Bombay City Civil Court Act, 1948- Section 15
High Courts16 Mar 2026Disposed Of
Bharat Vittal Raut Vs Union Of India
Bombay High Court · (2026) 03 BOM CK 0367
High Courts14 Mar 2026Disposed Of
Hope of Glory Ministry Trust Vs State of Maharashtra & Anr
Bombay High Court · (2026) 03 BOM CK 0401
Maharashtra Prevention And Eradication Of Human Sacriice And Other Inhuman, Evil And Aghori Practices And Black Magic Act, 2013- Section 3(2), 5
High Courts13 Mar 2026Disposed Of
Vikas @ Sadhu Gendev Hagare Vs State of Maharashtra
Bombay High Court · (2026) 03 BOM CK 0394
Constitution Of India, 1950- Article 226, 227Code of Criminal Procedure, 1973- Section 428, 433(A), 482Indian Penal Code, 1860- Section 34, 302, 323
High Courts13 Mar 2026Disposed Of
Usha Achutrao Chavan Vs State of Maharashtra
Bombay High Court · (2026) 03 BOM CK 0388
Maharashtra Zilla Parishad District Services (Discipline and Appeal) Rules, 1964- Section 14
High Courts12 Mar 2026Disposed Of
Sunil Rekchandra Khobragade Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 03 BOM CK 2965
IPC-Section 420, 34Criminal Procedure Code-Section 482, Chapter XII
High Courts12 Mar 2026Disposed Of
Maya Dattatraya Shinde Vs State of Maharashtra & Anr
Bombay High Court · (2026) 03 BOM CK 0399
Constitution Of India, 1950- Article 226
High Courts12 Mar 2026Allowed
Shailendra Bankebihari Singh Vs State of Maharashtra
Bombay High Court · (2026) 03 BOM CK 0373
Constitution Of India, 1950- Article 226Code Of Criminal Procedure, 1973- Section 482Scheduled Castes and the Scheduled Tribes Act, 1989- Section 3(1)(r), 3(1)(s)