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Bombay High Court judgments, 2026

1,820 judgments · page 88 of 91

High Courts12 Feb 2026Disposed Of

Yogitabai Vs State of Maharashtra

Bombay High Court · (2026) 02 BOM CK 1595

Bharatiya Nyaya Sanhita, 2023- Section 3(5), 309(4), 115(2), 296, 351(2), 352Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989- Section 3(1)(r), 3(1)(s), 3(2)(va), 18Code of Criminal Procedure, 1973- Section 438
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High Courts04 Feb 2026Allowed

Santosh @Chingya Sainath Tarte Vs District Magistrate

Bombay High Court · (2026) 02 BOM CK 1579

Constitution Of India, 1950- Article 22, 22(5)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders, Dangerous Persons, Video Pirates, Sand Smugglers, Persons Engaged in Black Marketing of Essential Commodities, Illegal Gambling, Illegal Lottery and Human Trafficker Act, 1981- Section 3(1), 5(A), 12(1)Bharatiya Nagarik Suraksha Sanhita, 2023- Section 129
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High Courts04 Feb 2026Dismissed

Prakash Vs State of Maharashtra

Bombay High Court · (2026) 02 BOM CK 1577

Constitution Of India, 1950- Article 300(A)Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947- Section 19(1), 22, 31, 32, 35, 36
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High Courts03 Feb 2026Allowed

Aditya Shailendra Mane Vs State of Maharashtra

Bombay High Court · (2026) 02 BOM CK 1581

Constitution Of India, 1950- Article 21, 226, 227Maharashtra Prevention of Dangerous Activities of Slumlord's, Bootleggers, Drug-ofenders, Dangerous persons and video pirates Act, 1981- Section 2(b), 3(2)Bharatiya Nyay Sanhita, 2023- Section 118(1), 118(2), 115(2), 351(3), 352, 189, 190, 191(1), 191(2)
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High Courts03 Feb 2026Allowed

Mukesh Vs State of Maharashtra

Bombay High Court · (2026) 02 BOM CK 1575

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Metrology Act, 2009- Section 13, 14, 18(1), 36(1), 49Code of Criminal Procedure, 1973- Section 156(3), 190, 200
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