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Bombay High Court judgments, 2026

1,855 judgments · page 82 of 93

High Courts03 Aug 2026Allowed

Vishnu Bhimrao Rathod Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 3015

Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-Offenders, Dangerous Persons, Video Pirates, Sand Smugglers and Persons Engaged in Black Marketing of Essential Commodities Act, 1981-Section 3, 2(b-1)Constitution of India-Article 226Maharashtra Prohibition Act, 1949-Section 65 (f), 65 (e), 66(e) (f), 93
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High Courts03 Aug 2026Allowed

Prajwal Tukaram Kasbekar Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 3464

Maharashtra State Reservation (of Seats for Admission in Educational Institutions in the State and for Appointments in the Public Services and Posts under the State) for Socially and Educationally Backward Classes Act 2018Constitution Amendment Act 2019
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High Courts03 Aug 2026Allowed

Chandrakant s/o Tukaram Gunale & Ors. Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 3466

Maharashtra Regional and Town Planning Act, 1966-Section 26 (1), Third Proviso clause (iii), 23 (1), Second proviso to Section 26(1), Third proviso to the Section 26(1), 23, 26, 23 to 32, clause (iii) of Third Proviso to Section 26(1), 21, Chapter III (b), (iii) to the Second Proviso, 21(4-A), 25, 30Constitution of India-Article 226
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High Courts03 Aug 2026Allowed

Prajwal Tukaram Kasbekar Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 3470

Maharashtra State Reservation (of Seats for Admission in Educational Institutions in the State and for Appointments in the Public Services and Posts under the State) for Socially and Educationally Backward Classes Act 2018Constitution Amendment Act 2019
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High Courts03 Aug 2026Allowed

Amol S/o. Maroti Gadhve Vs State Of Maharashtra

Bombay High Court · (2026) 08 BOM CK 3133

Indian Penal Code, 1860-Sections 376AB, 376(2)(n), 506, 506(2)Protection of Children from Sexual Offences Act, 2012-Sections 5(l), 5(m), 5(n), 6, 42, 4, 29, 30, 2(1)(d), 5(l)(m) (n)Code of Criminal Procedure-Section 164, 313, 161
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High Courts03 Aug 2026Allowed

Smt. Shubhada w/o Pranav Firke Vs The High Court of Bombay

Bombay High Court · (2026) 08 BOM CK 3140

Constitution of India-Article 226, 14, 15 and 16, 15 and 16(2), 14 and 15(1), 14 and 15, 15, 16Bombay High Court Revised Guidelines for Appointment on Compassionate Grounds, 2019-Clause 4(I)(c) and (e), 3, 4(I) (c), 4(I)(e), 4, 7, 4(I)(d)2016 Order-Clause 2(p)
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