High Courts20 Feb 2026Allowed
Avinash Vs State Of Maharashtra
Bombay High Court · (2026) 02 BOM CK 1613
Constitution Of India, 1950- Article 226Maharashtra Land Revenue Code, 1966- Section 36, 36(A)
COURT ARCHIVE
Bombay High Court judgments, 2026
1,614 judgments · page 77 of 81
High Courts18 Feb 2026Allowed
Heena Qasim Phoplunkar Vs State of Maharashtra
Bombay High Court · (2026) 02 BOM CK 1612
Civil Services Examination, 2022-Rule 13, 28
High Courts18 Feb 2026Allowed
Schaeffler India Ltd Vs Chief Controlling Revenue Authority, Pune, Maharashtra
Bombay High Court · (2026) 02 BOM CK 1611
Stamp Act, 1958- Article 25(d)(a)Companies Act, 2013- Section 230, 231, 232Maharashtra Stamp Act, 1958- Section 3, 5, 19, 53(1)
High Courts18 Feb 2026Allowed
Shakuntala Tilakdhari Gupta Vs Jawaharlal R. Gupta
Bombay High Court · (2026) 02 BOM CK 1610
Employees Compensation Act, 1923- Section 2, 3(5), 23, 30Code of Criminal Procedure, 1973- Section 154
High Courts18 Feb 2026Allowed
Sau. Prerna Vs State of Maharashtra
Bombay High Court · (2026) 02 BOM CK 1604
Code of Criminal Procedure, 1973- Section 201, 202, 202(2), 204Negotiable Instruments Act, 1881- Section 138, 145
High Courts17 Feb 2026Disposed Of
Dealmoney Commodities P. Ltd Vs Vijay Vithal Sawant
Bombay High Court · (2026) 02 BOM CK 1603
Arbitration and Conciliation Act, 1996- Section 28(2), 34
High Courts17 Feb 2026Disposed Of
Kumar Agro Products Pvt. Ltd Vs Maharashtra Housing and Area Development Authority & Ors
Bombay High Court · (2026) 02 BOM CK 1597
Constitution Of India, 1950- Article 14, 226, 300(A)
High Courts17 Feb 2026Rejected
Shamkant Vs State of Maharashtra And Another
Bombay High Court · (2026) 02 BOM CK 1592
Indian Penal Code, 1860- Section 109, 119, 120(b), 408, 409, 420, 465, 467, 468, 471Prevention of Corruption Act, 1988- Section 6(1), 13(1), 13(2), 19(1)Code of Criminal Procedure, 1973- Section 197, 319
High Courts16 Feb 2026Disposed Of
Suraj Vs State of Maharashtra
Bombay High Court · (2026) 02 BOM CK 1596
Indian Penal Code, 1860- Section 415, 420, 463, 465, 468, 471Environment (Protection) Act, 1986- Section 15Seeds Act, 1968- Section 7, 8, 9, 10, 11, 12, 13
High Courts13 Feb 2026Dismissed
Ecogreen Envirotech Solutions Ltd. Vs Municipal Corporation of Greater Mumbai
Bombay High Court · (2026) 02 BOM CK 1600
Constitution Of India, 1950- Article 226
High Courts13 Feb 2026Disposed Of
Narendra Singh Chawara Vs Hemangini Kumari Prithvi Raj
Bombay High Court · (2026) 02 BOM CK 1598
High Courts13 Feb 2026Dismissed
Vijay Vs State of Maharashtra
Bombay High Court · (2026) 02 BOM CK 1593
Indian Penal Code, 1860- Section 115(2), 118(1), 189(2), 190, 191(2), 351(2), 352Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989- Section 3(1)(r), 3(1)(s), 3(2)(va)Arms Act, 1959- Section 3, 35
High Courts13 Feb 2026Disposed Of
Narayan Suresh Pai Vs Vinita V. Kambli
Bombay High Court · (2026) 02 BOM CK 1587
Right to Information Act, 2005- Section 4(2), 6, 7(1)
High Courts12 Feb 2026Dismissed
A. Navinchandra Steel Private Limited Vs Board of Directors of the Abhyudaya Co-Op. Bank Limited
Bombay High Court · (2026) 02 BOM CK 1601
Constitution Of India, 1950- Article 252Arbitration and Conciliation Act, 1996- Section 34Multi-State Co-operative Societies Act, 2002- Section 3, 84
High Courts12 Feb 2026Disposed Of
Yogitabai Vs State of Maharashtra
Bombay High Court · (2026) 02 BOM CK 1595
Bharatiya Nyaya Sanhita, 2023- Section 3(5), 309(4), 115(2), 296, 351(2), 352Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989- Section 3(1)(r), 3(1)(s), 3(2)(va), 18Code of Criminal Procedure, 1973- Section 438
High Courts12 Feb 2026Dismissed
Clc Industries Limited (Spentex Industries Ltd.) Vs Prakash Cotton, Aurangabad
Bombay High Court · (2026) 02 BOM CK 1594
Negotiable Instruments Act, 1881- Section 138Code of Criminal Procedure, 1973- Section 205, 273, 482Companies Act, 2013- Section 34
High Courts12 Feb 2026Disposed Of
Asvas Homes Llp Vs Tiofilo Sebastiao De Souza
Bombay High Court · (2026) 02 BOM CK 1588
Limited Liability Partnership Act, 2008- Section 12(1)Code of Civil Procedure, 1908- Order 23 Rule 3
High Courts10 Feb 2026Rejected
Vinit Sureshkumar Tayal Vs State Of Maharashtra And Another
Bombay High Court · (2026) 02 BOM CK 1591
High Courts09 Feb 2026Allowed
Padma Sambhaji Patil Vs State of Maharashtra
Bombay High Court · (2026) 02 BOM CK 1585
High Courts09 Feb 2026Dismissed
Sandeep Lahiri Choudhury & Anr Vs Small Industries Development Bank of India & Ors
Bombay High Court · (2026) 02 BOM CK 1602
Small Industries Development Bank of India Act, 1989- Section 52(1), 52(3)