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Bombay High Court judgments, 2026

1,614 judgments · page 79 of 81

High Courts28 Jan 2026Disposed Of

Amin Abbas Pathan Vs State Of Maharashtra And Another

Bombay High Court · (2026) 01 BOM CK 1375

Bharatiya Nyaya Sanhita, 2023- Section 3(5), 64(2)(m), 69, 137(2)Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989- Section 3(1), 3(2)Protection of Children from Sexual Offences Act, 2012- Section 4, 8, 12
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High Courts28 Jan 2026Allowed

Mahesh Vs Anup

Bombay High Court · (2026) 01 BOM CK 1371

Indian Penal Code, 1860- Section 180, 320, 323, 353Maharashtra Police Act, 1951- Section 22(Q), 33, 115, 116, 117, 131Code of Criminal Procedure, 1973- Section 154, 170, 190, 197, 245, 482
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High Courts27 Jan 2026Disposed Of

Laxmibai Vs State of Maharashtra

Bombay High Court · (2026) 01 BOM CK 1376

Indian Penal Code, 1860- Section 34, 447, 448, 451, 453, 456Code of Criminal Procedure, 1973- Section 200, 202, 319, 397, 401
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High Courts27 Jan 2026Allowed

Chandrashekhar @ Chandya Vs State of Maharashtra

Bombay High Court · (2026) 01 BOM CK 1377

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 Courts22 Jan 2026Disposed Of

Sunil Vs State of Maharashtra

Bombay High Court · (2026) 01 BOM CK 1358

Constitution Of India, 1950- Article 20(3)Indian Penal Code, 1860- Section 34, 166, 420, 467, 468, 471Code of Criminal Procedure, 1973- Section 202, 319
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High Courts22 Jan 2026Dismissed

Rahul Baban Zaware Vs State of Maharashtra

Bombay High Court · (2026) 01 BOM CK 1357

Constitution Of India, 1950- Article 366Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989- Section 3, 3(1)(r), 3(1)(s), 14(A), 18Indian Penal Code, 1860- Section 143, 147, 148, 149, 323, 354(A), 504, 506
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High Courts22 Jan 2026Dismissed

Sahebrao Vs State of Maharashtra

Bombay High Court · (2026) 01 BOM CK 1352

Constitution Of India, 1950- Article 226Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965- Section 76(1), 76(2)
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High Courts21 Jan 2026Dismissed

State of Maharashtra Vs Nandkumar

Bombay High Court · (2026) 01 BOM CK 1356

Indian Penal Code, 1860- Section 34, 302, 304(B), 498(A)Code of Criminal Procedure, 1973- Section 209, 313Evidence Act, 1872- Section 113(B)
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