High Courts22 Sept 2026Allowed
Tanaji Ramling Kamble Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 09 BOM CK 3776
Constitution of India
COURT ARCHIVE
Bombay High Court judgments, 2026
1,614 judgments · page 9 of 81
High Courts22 Sept 2026Allowed
Dr. Jaydeep Arun Date Vs Medical Council Of India & Ors.
Bombay High Court · (2026) 09 BOM CK 3777
National Medical Commission Act, 2019-Section 30, 60, 60(2)(d)Indian Medical Council Act, 1956Medical Council of India Regulations, 2000
High Courts22 Sept 2026
Nitesh Khandare Vs State Of Maharashtra & Anr.
Bombay High Court · (2026) 09 BOM CK 3778
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14-A, 3(2)(v)Bharatiya Nyaya Sanhita, 2023-Section 103(1), 3(5)
High Courts22 Sept 2026Dismissed
Lala Shankarrao Pawar Vs Rama Shankarrao Pawar
Bombay High Court · (2026) 09 BOM CK 3779
Indian Evidence Act-Section 65(c)
High Courts22 Sept 2026
M/s. Sharma Heavy Lifter Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 09 BOM CK 3780
Maharashtra Value Added Tax Act, 2002-Section 2(24), 2(24)(b)(iv), 27Central Sales Tax Act, 1956-Section 4Finance Act-Section 65(105)(zzzzj)
High Courts22 Sept 2026
Anand D. Gadekar & Ors. Vs Ku. Prathmesh Laxman Lagade
Bombay High Court · 2026 INSC 600
Indian Evidence Act, 1872-Section 112Bharatiya Sakshya Adhiniyam, 2023-Section 116
High Courts22 Sept 2026Allowed
M/s. Pharmed Limited & Anr. Vs Union Of India & Ors.
Bombay High Court · (2026) 09 BOM CK 3782
Essential Commodities Act, 1995-Section 3Drug Price Control Order, 1995-Paragraph 7, Paragraph 9Maharashtra Land Revenue Code, 1966-Section 267
High Courts22 Sept 2026Dismissed
Ingram Micro India Private Limited Vs Integrated Batteries India Pvt. Ltd.
Bombay High Court · (2026) 09 BOM CK 3783
Arbitration and Conciliation Act, 1996-Section 8, 11, 11(6), 16, 21, 65 to 81, 80Micro, Small and Medium Enterprises Development Act, 2006-Section 2, 15, 16, 17, 18, 18(1), 18(2), 18(3), Chapter V
High Courts22 Sept 2026
Raptakos, Brett & Company Limited & Anr. Vs The Joint Commissioner Of Police, Thane City & Ors.
Bombay High Court · (2026) 09 BOM CK 3784
Indian Companies Act, 1913Code of Civil Procedure-Order XXXIX Rule 3, VII Rule 3, XXVI Rule 9, XXVI Rule 10Constitution of India-Article 226
High Courts22 Sept 2026
Tahir Khan Vs State Of Maharashtra & Anr.
Bombay High Court · 2023 INSC 758
Indian Penal Code, 1860-Section 302, 307, 504, 300Code of Criminal Procedure, 1973-Section 313, 161, 162Indian Evidence Act-Section 32, 32(1), 145
High Courts22 Sept 2026Disposed Of
Shree Heraambh Vastu Nirman LLP Vs Mulund Sagar Prasad Cooperative Housing Society Limited
Bombay High Court · 2023 INSC 1066
Arbitration and Conciliation Act, 1996-Section 8, 11, 11(6), 11(6-A), 11(8), 12(1), 21, 43(1)Maharashtra Co-operative Societies Act, 1960-Section 79ALimitation Act, 1963-Article 137
High Courts22 Sept 2026
Supriya Lifescience Ltd. Vs Union Of India & Ors.
Bombay High Court · (2026) 09 BOM CK 3787
Constitution of India-Article 226Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8(c), 42, 52, 52A, 67Customs Act, 1962-Section 110A
High Courts22 Sept 2026
Mumbai Travel Retail Limited Vs Union Of India & Ors.
Bombay High Court · (2026) 09 BOM CK 3788
Companies Act, 2013Drugs and Cosmetics Act, 1940-Section 3(b), 3(b)(i), 3(b)(ii), 3(b)(iii), 3(b)(iv), 10, 10(c), 18, Chapter III, Chapter IVDrugs and Cosmetics Rules, 1945-Rule 23, 43, 123, Schedule D, K
High Courts22 Sept 2026
Shankar Baliram Humbarde Vs Harshad Laxmichand Shah
Bombay High Court · (2026) 09 BOM CK 3789
Negotiable Instruments Act, 1881-Section 138, 138(b), 138(c), 142(b)Cr.P.C.-Section 313, 397, 401
High Courts22 Sept 2026
Pandit Shivaji Kumbharkar & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 09 BOM CK 3790
Maharashtra Industrial Development Act, 1961-Sections 1(3), 2(g), 32, 32(1), 32(2), 32(3), 32(4), 33 and Chapter VIRight to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013Airports Authority of India Act, 1994
High Courts22 Sept 2026
IL & FS Financial Services Limited Vs Serveall Constructions Private Ltd & Ors.
Bombay High Court · (2026) 09 BOM CK 3791
Insolvency and Bankruptcy Code, 2016Companies Act, 1956Maharashtra Stamp Act, 1958-Article 5(h)(a)(iv) of Schedule-I, Sections 33, 34, 37
High Courts22 Sept 2026Allowed
Smt. Rambhaben Shamji Shah & Anr. Vs State Of Maharashtra & Ors.
Bombay High Court · (2026) 09 BOM CK 3792
Constitution of India-Article 226, 142, 15, 17, 21Code of Criminal Procedure, 1973-Section 482Indian Penal Code-Section 420
High Courts22 Sept 2026Dismissed
Ashok Maruti Kanase Vs The State Of Maharashtra
Bombay High Court · (2026) 09 BOM CK 3793
Code of Criminal Procedure, 1973-Section 397, 401Indian Penal Code, 1860-Section 306, 498A
High Courts22 Sept 2026
Shri. Ashish Kamlakar Tungare Vs State Of Maharashtra & Anr.
Bombay High Court · (2026) 09 BOM CK 3794
Constitution of India-Article 227Code of Criminal Procedure-Section 227, 239, 240, 244, 245, 245(1), 482Indian Penal Code-Section 408, 420, 511
High Courts22 Sept 2026Allowed
All India Travel Services Vs Ashok K. Upadhayay & Ors.
Bombay High Court · (2026) 09 BOM CK 3795
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947-Section 15(A), 15-A, 15Indian Partnership Act, 1932-Section 69, 69(2), 69 Sub-section (2)Transfer of Property Act-Section 108(g), 108(q), 111(a)