COURT ARCHIVE

Bombay High Court judgments, 2026

1,820 judgments · page 85 of 91

High Courts02 Apr 2026Dismissed

Kailas Shankar Navekar Vs State of Maharashtra

Bombay High Court · (2026) 04 BOM CK 0592

Constitution Of India, 1950- Article 226Indian Penal Code, 1860- Section 201, 302, 363, 364, 376, 506Code of Criminal Procedure, 1973- Section 427(1), 427(2), 428

High Courts02 Apr 2026Allowed

Syed Shah Azizul Hasan Vs State of Maharashtra

Bombay High Court · (2026) 04 BOM CK 0591

Prevention of Cruelty of Animal Act, 1960- Section 11(1)(D), 35, 38Bhartiya Nagrik Suraksha Sanhita, 2023- Section 503Maharashtra Animal Preservation Act, 1976- Section 5, 5(A), 5(B)

High Courts02 Apr 2026Allowed

Tanvir Kadir Shaikh Vs State of Maharashtra

Bombay High Court · (2026) 04 BOM CK 0590

Constitution Of India, 1950- Article 226Bhartiya Nyaya Sanhita, 2023- Section 221, 303(2)Environment Protection Act, 1986- Section 3, 15

High Courts26 Mar 2026Dismissed

Rameshwar Vs State of Maharashtra

Bombay High Court · (2026) 03 BOM CK 0383

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation), Act, 1995- Section 47, 47(1), 47(2)

High Courts25 Mar 2026Disposed Of

Shahaji Rajaram Sawant Vs Collector, Kolhapur & Ors

Bombay High Court · (2026) 03 BOM CK 0397

High Courts24 Mar 2026Disposed Of

Maya Vs State of Maharashtra

Bombay High Court · (2026) 03 BOM CK 0386

High Courts24 Mar 2026Disposed Of

State of Maharashtra Vs Robin @ Himanshu Vijaykumar Taneja

Bombay High Court · (2026) 03 BOM CK 0384

Indian Penal Code, 1860- Section 34, 120(B), 274, 275, 276, 420, 467, 468, 471Drugs and Cosmetics Act, 1940- Section 17(B)Bharatiya Nagrik Surakha Sanhita, 2023- Section 483(2)

High Courts23 Mar 2026Dismissed

Prakash Narayandas Rizwani Vs Nanded Waghala City

Bombay High Court · (2026) 03 BOM CK 0387

Civil Procedure Code, 1908- Order 1 Rule 10, Order 1 Rule 3

High Courts23 Mar 2026Disposed Of

Mahavir Singh Charan Vs State of Maharashtra

Bombay High Court · (2026) 03 BOM CK 0377

Constitution Of India, 1950- Article 226Indian Penal Code, 1860- Section 34, 406, 498(A), 505, 506

High Courts18 Mar 2026Dismissed

Jaybunbi Sheikh Jafar Vs Shantabai Gangadhar Kaml

Bombay High Court · (2026) 03 BOM CK 0382

Transfer of Property Act, 1882- Section 8(9), 106

High Courts18 Mar 2026Disposed Of

Corinna Valentina D'souza Vs Union Of India

Bombay High Court · (2026) 03 BOM CK 0365

High Courts17 Mar 2026Disposed Of

Sanika Santosh Shinde and Others Vs State of Maharashtra and Others

Bombay High Court · (2026) 03 BOM CK 0400

Constitution Of India, 1950- Article 226

High Courts17 Mar 2026Rejected

Anup Ganpat Gondkar Vs State of Maharashtra

Bombay High Court · (2026) 03 BOM CK 0395

Constitution Of India, 1950- Article 226, 227Immoral Traffic (Prevention) Act, 1956- Section 3, 4, 5, 7, 8, 18

High Courts17 Mar 2026Dismissed

Anant Vs Sameer

Bombay High Court · (2026) 03 BOM CK 0385

Code of Criminal Procedure, 1973- Section 156(3), 200, 202, 319

High Courts17 Mar 2026Allowed

Rajani Ravindra Pol Vs Union Of India

Bombay High Court · (2026) 03 BOM CK 0366

Railways Act, 1989- Section 124(A), 147

High Courts16 Mar 2026Allowed

National Insurance Compant Ltd Vs Malan Anil Holkar

Bombay High Court · (2026) 03 BOM CK 0398

Motor Vehicles Act, 1988- Section 166

High Courts16 Mar 2026Disposed Of

Rajesh Ashok Khaunte Vs State Of Goa

Bombay High Court · (2026) 03 BOM CK 0396

Constitution Of India, 1950- Article 226Indian Partnership Act, 1932- Section 5, 63(1)

High Courts16 Mar 2026Allowed

Rohit Sunil Dehade Vs State of Maharashtra

Bombay High Court · (2026) 03 BOM CK 0393

Maharashtra Prevention of Dangerous Activities Act, 1981- Section 3(1), 12(1)

High Courts16 Mar 2026Allowed

Virendranath B. Tiwari Vs State of Maharashtra

Bombay High Court · (2026) 03 BOM CK 0378

Constitution Of India, 1950- Article 226Code of Criminal Procedure, 1973- Section 482Indian Penal Code, 1860- Section 323, 324, 354

High Courts16 Mar 2026Dismissed

Abbee Consumables And Peripherals Sshope Ltd Vs Metro Associates A Partnership Firm

Bombay High Court · (2026) 03 BOM CK 0368

Bombay City Civil Court Act, 1948- Section 15