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Bombay High Court judgments, 2026

1,820 judgments · page 84 of 91

High Courts08 May 2026Dismissed

Shantilal Khushaldas & Brothers Pvt. Ltd And Others Vs State Of Goa And Others

Bombay High Court · (2026) 05 BOM CK 0558

Mineral Concession Rules, 1960- Rule 24A, 24A(4), 24A(5), 24A(6), 24A(8), 24A(9), 24A(19), 24A(65)Mines And Minerals (Development And Regulation) Act, 1957-Section 8, 8(1), 8(2), 8(3), 8A, 13, 19Goa, Daman And Diu Mining Concessions (Abolition And Declaration As Mining Leases) Act, 1987-Section 4, 5, 5(1)
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High Courts20 Apr 2026Allowed

Nijamoddin Mohamad Khan Vs State of Maharashtra

Bombay High Court · (2026) 04 BOM CK 0596

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989- Section 3(1)(f), 3(1)(g), 14(A)Maharashtra Land Revenue Code, 1966- Section 36, 36(A)Code of Criminal Procedure, 1973- Section 154, 202
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High Courts20 Apr 2026Allowed

Tatya @ Arjun Sudhakar Marathe Vs State of Maharashtra

Bombay High Court · (2026) 04 BOM CK 0595

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989- Section 3(1)(r), 3(1)(s), 3(2)(v), 3(2)(va), 14(A)Bhartiya Nyaya Sanhita, 2023- Section 183, 310(2), 311Maharashtra Police Act, 1951- Section 37(1), 37(3), 135
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High Courts15 Apr 2026Allowed

Dimpal Vs Nikhilkumar

Bombay High Court · (2026) 04 BOM CK 0597

Constitution Of India, 1950- Article 21Hindu Marriage Act, 1955- Section 13(1), 13(1)(iii)
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High Courts08 Apr 2026Dismissed

Mangesh Vs State of Maharashtra

Bombay High Court · (2026) 04 BOM CK 0593

Constitution Of India, 1950- Article 21Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989- Section 3(1)(r)(s), 3(2)(va)14(A)Bharatiya Nagarik Suraksha Sanhita, 2023- Section 483
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