High Courts10 Mar 2026Disposed Of
Ramesh Rangnath Kedare Vs State of Maharashtra
Bombay High Court · (2026) 03 BOM CK 0389
Maharashtra Land Revenue Code, 1966- Section 143Mamlatdars Courts Act, 1906- Section 5, 5(1)(2), 23(2)
COURT ARCHIVE
Bombay High Court judgments, 2026
1,614 judgments · page 76 of 81
High Courts10 Mar 2026Disposed Of
State of Maharashtra Vs Tejas @ Dada Mahipati Dalvi
Bombay High Court · (2026) 03 BOM CK 0375
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 329, 351, 408, 432Code of Criminal Procedure, 1973- Section 313Indian Penal Code, 1860- Section 201, 363, 302, 376(2), 376(A), 376(A)(B)
High Courts10 Mar 2026Dismissed
Jerry Philips Jacob Vs National Investigation Agency
Bombay High Court · (2026) 03 BOM CK 0374
Indian Penal Code, 1860- Section 34, 120(B), 420, 370, 323, 342, 346, 347, 371, 386, 504, 506Emigration Act, 1983- Section 10, 24
High Courts10 Mar 2026Disposed Of
Rekha Rupchand Singh Vs Union Of India
Bombay High Court · (2026) 03 BOM CK 0369
High Courts09 Mar 2026Dismissed
Y. Shiva Reddy Vs Directorate of Enforcement
Bombay High Court · (2026) 03 BOM CK 0376
Constitution Of India, 1950- Article 14, 19, 21, 22, 226, 227Prevention Of Money-Laundering Act, 2002- Section 2(1)(u), 19(1)
High Courts09 Mar 2026Disposed Of
Nagmani Ramnna Burumuri Vs Union of India
Bombay High Court · (2026) 03 BOM CK 0370
Railways Act, 1989- Section 123(c)(2)
High Courts07 Mar 2026Dismissed
Sampatrao Vs State of Maharashtra
Bombay High Court · (2026) 03 BOM CK 0391
Constitution Of India, 1950- Article 21(A), 226Right Of Children To Free And Compulsory Education Act, 2009- Section 12(1)
High Courts05 Mar 2026Allowed
Shivaji Vs State of Maharashtra
Bombay High Court · (2026) 03 BOM CK 0390
Mamlatdars Courts Act, 1906- Section 5
High Courts05 Mar 2026Disposed Of
Bhupesh Tukaram Meshram Vs Union of India
Bombay High Court · (2026) 03 BOM CK 0380
Indian Penal Code, 1860- Section 376, 377, 494, 495, 315, 316, 506, 507, 419
High Courts05 Mar 2026Allowed
Municipal Council Vs Assistant Provident Fund Commissioner
Bombay High Court · (2026) 03 BOM CK 0379
Constitution Of India, 1950- Article 227Employees Provident Fund and Miscellaneous Provisions Act, 1952- Section 7(A), 8(F)(3)(i)
High Courts05 Mar 2026Dismissed
Sindhu Devanand Shivdas Vs Union of India
Bombay High Court · (2026) 03 BOM CK 0371
Railways Act, 1989- Section 123(c)(2)
High Courts04 Mar 2026Allowed
Vijay Vs State of Maharashtra
Bombay High Court · (2026) 03 BOM CK 0392
Constitution Of India, 1950- Article 226
High Courts04 Mar 2026Disposed Of
Jusbedabi Vs Iqbal
Bombay High Court · (2026) 03 BOM CK 0381
Transfer of Property Act, 1882- Section 111(f), 111(g)Partnership Act, 1932- Section 4
High Courts04 Mar 2026Disposed Of
Chandibai Laxman Rathod Vs Union of India
Bombay High Court · (2026) 03 BOM CK 0372
Railways Act, 1989- Section 123(c)(2)
High Courts02 Mar 2026Disposed Of
Parshuram Shivram Shitole and Ors Vs Special Land Acquisition Officer
Bombay High Court
Constitution Of India, 1950- Article 300(A)Land Acquisition Act, 1894- Section 6, 11(A), 12(2), 17
High Courts24 Feb 2026Disposed Of
Sunita Bapu Jagtap Vs Chairman, Maharashtra State Road Transport Corporation Ltd
Bombay High Court · (2026) 02 BOM CK 1609
High Courts23 Feb 2026Dismissed
Janardan Agarwal Vs Rajkumar Brijlal Singh Gond
Bombay High Court · (2026) 02 BOM CK 1608
Employees Compensation Act, 1923- Section 4(A)(3), 30, 30(1)
High Courts23 Feb 2026Disposed Of
Mangal Bhanudas Thombare Vs Union of India
Bombay High Court · (2026) 02 BOM CK 1607
Railways Act, 1989- Section 123(c)(2)
High Courts23 Feb 2026Disposed Of
Dilip Baburao Karape Vs Union of India
Bombay High Court · (2026) 02 BOM CK 1606
Railways Act, 1989- Section 123(c)(2)
High Courts23 Feb 2026Dismissed
Director Employees State Insurance Corporation Vs Recovery Officer, Employees State Insurance Corporation
Bombay High Court · (2026) 02 BOM CK 1605
Employees State Insurance Act, 1948- Section 45(A), 82, 93(A)