High Courts16 Mar 2026Disposed Of
Bharat Vittal Raut Vs Union Of India
Bombay High Court · (2026) 03 BOM CK 0367
COURT ARCHIVE
Bombay High Court judgments, 2026
1,820 judgments · page 86 of 91
High Courts14 Mar 2026Disposed Of
Hope of Glory Ministry Trust Vs State of Maharashtra & Anr
Bombay High Court · (2026) 03 BOM CK 0401
Maharashtra Prevention And Eradication Of Human Sacriice And Other Inhuman, Evil And Aghori Practices And Black Magic Act, 2013- Section 3(2), 5
High Courts13 Mar 2026Disposed Of
Vikas @ Sadhu Gendev Hagare Vs State of Maharashtra
Bombay High Court · (2026) 03 BOM CK 0394
Constitution Of India, 1950- Article 226, 227Code of Criminal Procedure, 1973- Section 428, 433(A), 482Indian Penal Code, 1860- Section 34, 302, 323
High Courts13 Mar 2026Disposed Of
Usha Achutrao Chavan Vs State of Maharashtra
Bombay High Court · (2026) 03 BOM CK 0388
Maharashtra Zilla Parishad District Services (Discipline and Appeal) Rules, 1964- Section 14
High Courts12 Mar 2026Disposed Of
Sunil Rekchandra Khobragade Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 03 BOM CK 2965
IPC-Section 420, 34Criminal Procedure Code-Section 482, Chapter XII
High Courts12 Mar 2026Disposed Of
Maya Dattatraya Shinde Vs State of Maharashtra & Anr
Bombay High Court · (2026) 03 BOM CK 0399
Constitution Of India, 1950- Article 226
High Courts12 Mar 2026Allowed
Shailendra Bankebihari Singh Vs State of Maharashtra
Bombay High Court · (2026) 03 BOM CK 0373
Constitution Of India, 1950- Article 226Code Of Criminal Procedure, 1973- Section 482Scheduled Castes and the Scheduled Tribes Act, 1989- Section 3(1)(r), 3(1)(s)
High Courts10 Mar 2026Disposed Of
Ramesh Rangnath Kedare Vs State of Maharashtra
Bombay High Court · (2026) 03 BOM CK 0389
Maharashtra Land Revenue Code, 1966- Section 143Mamlatdars Courts Act, 1906- Section 5, 5(1)(2), 23(2)
High Courts10 Mar 2026Disposed Of
State of Maharashtra Vs Tejas @ Dada Mahipati Dalvi
Bombay High Court · (2026) 03 BOM CK 0375
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 329, 351, 408, 432Code of Criminal Procedure, 1973- Section 313Indian Penal Code, 1860- Section 201, 363, 302, 376(2), 376(A), 376(A)(B)
High Courts10 Mar 2026Dismissed
Jerry Philips Jacob Vs National Investigation Agency
Bombay High Court · (2026) 03 BOM CK 0374
Indian Penal Code, 1860- Section 34, 120(B), 420, 370, 323, 342, 346, 347, 371, 386, 504, 506Emigration Act, 1983- Section 10, 24
High Courts10 Mar 2026Disposed Of
Rekha Rupchand Singh Vs Union Of India
Bombay High Court · (2026) 03 BOM CK 0369
High Courts09 Mar 2026Dismissed
Y. Shiva Reddy Vs Directorate of Enforcement
Bombay High Court · (2026) 03 BOM CK 0376
Constitution Of India, 1950- Article 14, 19, 21, 22, 226, 227Prevention Of Money-Laundering Act, 2002- Section 2(1)(u), 19(1)
High Courts09 Mar 2026Disposed Of
Nagmani Ramnna Burumuri Vs Union of India
Bombay High Court · (2026) 03 BOM CK 0370
Railways Act, 1989- Section 123(c)(2)
High Courts07 Mar 2026Dismissed
Sampatrao Vs State of Maharashtra
Bombay High Court · (2026) 03 BOM CK 0391
Constitution Of India, 1950- Article 21(A), 226Right Of Children To Free And Compulsory Education Act, 2009- Section 12(1)
High Courts05 Mar 2026Allowed
Shivaji Vs State of Maharashtra
Bombay High Court · (2026) 03 BOM CK 0390
Mamlatdars Courts Act, 1906- Section 5
High Courts05 Mar 2026Disposed Of
Bhupesh Tukaram Meshram Vs Union of India
Bombay High Court · (2026) 03 BOM CK 0380
Indian Penal Code, 1860- Section 376, 377, 494, 495, 315, 316, 506, 507, 419
High Courts05 Mar 2026Allowed
Municipal Council Vs Assistant Provident Fund Commissioner
Bombay High Court · (2026) 03 BOM CK 0379
Constitution Of India, 1950- Article 227Employees Provident Fund and Miscellaneous Provisions Act, 1952- Section 7(A), 8(F)(3)(i)
High Courts05 Mar 2026Dismissed
Sindhu Devanand Shivdas Vs Union of India
Bombay High Court · (2026) 03 BOM CK 0371
Railways Act, 1989- Section 123(c)(2)
High Courts04 Mar 2026Allowed
Vijay Vs State of Maharashtra
Bombay High Court · (2026) 03 BOM CK 0392
Constitution Of India, 1950- Article 226
High Courts04 Mar 2026Disposed Of
Jusbedabi Vs Iqbal
Bombay High Court · (2026) 03 BOM CK 0381
Transfer of Property Act, 1882- Section 111(f), 111(g)Partnership Act, 1932- Section 4