High Courts04 Mar 2026Disposed Of
Chandibai Laxman Rathod Vs Union of India
Bombay High Court · (2026) 03 BOM CK 0372
Railways Act, 1989- Section 123(c)(2)
COURT ARCHIVE
Bombay High Court judgments, 2026
1,820 judgments · page 87 of 91
High Courts02 Mar 2026Disposed Of
Parshuram Shivram Shitole and Ors Vs Special Land Acquisition Officer
Bombay High Court
Constitution Of India, 1950- Article 300(A)Land Acquisition Act, 1894- Section 6, 11(A), 12(2), 17
High Courts24 Feb 2026Disposed Of
Sunita Bapu Jagtap Vs Chairman, Maharashtra State Road Transport Corporation Ltd
Bombay High Court · (2026) 02 BOM CK 1609
High Courts23 Feb 2026Dismissed
Janardan Agarwal Vs Rajkumar Brijlal Singh Gond
Bombay High Court · (2026) 02 BOM CK 1608
Employees Compensation Act, 1923- Section 4(A)(3), 30, 30(1)
High Courts23 Feb 2026Disposed Of
Mangal Bhanudas Thombare Vs Union of India
Bombay High Court · (2026) 02 BOM CK 1607
Railways Act, 1989- Section 123(c)(2)
High Courts23 Feb 2026Disposed Of
Dilip Baburao Karape Vs Union of India
Bombay High Court · (2026) 02 BOM CK 1606
Railways Act, 1989- Section 123(c)(2)
High Courts23 Feb 2026Dismissed
Director Employees State Insurance Corporation Vs Recovery Officer, Employees State Insurance Corporation
Bombay High Court · (2026) 02 BOM CK 1605
Employees State Insurance Act, 1948- Section 45(A), 82, 93(A)
High Courts20 Feb 2026Allowed
Avinash Vs State Of Maharashtra
Bombay High Court · (2026) 02 BOM CK 1613
Constitution Of India, 1950- Article 226Maharashtra Land Revenue Code, 1966- Section 36, 36(A)
High Courts18 Feb 2026Allowed
Heena Qasim Phoplunkar Vs State of Maharashtra
Bombay High Court · (2026) 02 BOM CK 1612
Civil Services Examination, 2022-Rule 13, 28
High Courts18 Feb 2026Allowed
Schaeffler India Ltd Vs Chief Controlling Revenue Authority, Pune, Maharashtra
Bombay High Court · (2026) 02 BOM CK 1611
Stamp Act, 1958- Article 25(d)(a)Companies Act, 2013- Section 230, 231, 232Maharashtra Stamp Act, 1958- Section 3, 5, 19, 53(1)
High Courts18 Feb 2026Allowed
Shakuntala Tilakdhari Gupta Vs Jawaharlal R. Gupta
Bombay High Court · (2026) 02 BOM CK 1610
Employees Compensation Act, 1923- Section 2, 3(5), 23, 30Code of Criminal Procedure, 1973- Section 154
High Courts18 Feb 2026Allowed
Sau. Prerna Vs State of Maharashtra
Bombay High Court · (2026) 02 BOM CK 1604
Code of Criminal Procedure, 1973- Section 201, 202, 202(2), 204Negotiable Instruments Act, 1881- Section 138, 145
High Courts17 Feb 2026Disposed Of
Dealmoney Commodities P. Ltd Vs Vijay Vithal Sawant
Bombay High Court · (2026) 02 BOM CK 1603
Arbitration and Conciliation Act, 1996- Section 28(2), 34
High Courts17 Feb 2026Disposed Of
Kumar Agro Products Pvt. Ltd Vs Maharashtra Housing and Area Development Authority & Ors
Bombay High Court · (2026) 02 BOM CK 1597
Constitution Of India, 1950- Article 14, 226, 300(A)
High Courts17 Feb 2026Rejected
Shamkant Vs State of Maharashtra And Another
Bombay High Court · (2026) 02 BOM CK 1592
Indian Penal Code, 1860- Section 109, 119, 120(b), 408, 409, 420, 465, 467, 468, 471Prevention of Corruption Act, 1988- Section 6(1), 13(1), 13(2), 19(1)Code of Criminal Procedure, 1973- Section 197, 319
High Courts16 Feb 2026Disposed Of
Suraj Vs State of Maharashtra
Bombay High Court · (2026) 02 BOM CK 1596
Indian Penal Code, 1860- Section 415, 420, 463, 465, 468, 471Environment (Protection) Act, 1986- Section 15Seeds Act, 1968- Section 7, 8, 9, 10, 11, 12, 13
High Courts13 Feb 2026Dismissed
Ecogreen Envirotech Solutions Ltd. Vs Municipal Corporation of Greater Mumbai
Bombay High Court · (2026) 02 BOM CK 1600
Constitution Of India, 1950- Article 226
High Courts13 Feb 2026Disposed Of
Narendra Singh Chawara Vs Hemangini Kumari Prithvi Raj
Bombay High Court · (2026) 02 BOM CK 1598
High Courts13 Feb 2026Dismissed
Vijay Vs State of Maharashtra
Bombay High Court · (2026) 02 BOM CK 1593
Indian Penal Code, 1860- Section 115(2), 118(1), 189(2), 190, 191(2), 351(2), 352Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989- Section 3(1)(r), 3(1)(s), 3(2)(va)Arms Act, 1959- Section 3, 35
High Courts13 Feb 2026Disposed Of
Narayan Suresh Pai Vs Vinita V. Kambli
Bombay High Court · (2026) 02 BOM CK 1587
Right to Information Act, 2005- Section 4(2), 6, 7(1)