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Bombay High Court judgments, 2026

1,614 judgments · page 78 of 81

High Courts04 Feb 2026Allowed

Santosh @Chingya Sainath Tarte Vs District Magistrate

Bombay High Court · (2026) 02 BOM CK 1579

Constitution Of India, 1950- Article 22, 22(5)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), 5(A), 12(1)Bharatiya Nagarik Suraksha Sanhita, 2023- Section 129
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High Courts04 Feb 2026Dismissed

Prakash Vs State of Maharashtra

Bombay High Court · (2026) 02 BOM CK 1577

Constitution Of India, 1950- Article 300(A)Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947- Section 19(1), 22, 31, 32, 35, 36
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High Courts03 Feb 2026Allowed

Aditya Shailendra Mane Vs State of Maharashtra

Bombay High Court · (2026) 02 BOM CK 1581

Constitution Of India, 1950- Article 21, 226, 227Maharashtra Prevention of Dangerous Activities of Slumlord's, Bootleggers, Drug-ofenders, Dangerous persons and video pirates Act, 1981- Section 2(b), 3(2)Bharatiya Nyay Sanhita, 2023- Section 118(1), 118(2), 115(2), 351(3), 352, 189, 190, 191(1), 191(2)
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High Courts03 Feb 2026Allowed

Mukesh Vs State of Maharashtra

Bombay High Court · (2026) 02 BOM CK 1575

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Metrology Act, 2009- Section 13, 14, 18(1), 36(1), 49Code of Criminal Procedure, 1973- Section 156(3), 190, 200
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High Courts02 Feb 2026Allowed

Nandkishor Vs State of Maharashtra

Bombay High Court · (2026) 02 BOM CK 1576

Constitution Of India, 1950- Article 309Prevention of Corruption Act 1988- Section 2, 7Bharatiya Nyaya Sanhita, 2023- Section 2(28)
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High Courts02 Feb 2026Disposed Of

Gayatri Vs President/Member Secretary

Bombay High Court · (2026) 02 BOM CK 1574

Maharashtra Scheduled Castes, De-notified Tribes, Nomadic Tribes, Other Backward Classes and Special Backward Category Caste Certificate Rules, 2012- Section 18(1), Rule 16
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High Courts30 Jan 2026Dismissed

Pranay Atul Mehta Vs State of Maharashtra

Bombay High Court · (2026) 01 BOM CK 1367

Code of Criminal Procedure, 1973- Section 438Indian Penal Code, 1860- Section 34, 405, 420Maharashtra Protection of Interest of Depositors (in Financial Establishments) Act, 1999- Section 3
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