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Bombay High Court judgments, 2026

1,820 judgments · page 90 of 91

High Courts22 Jan 2026Disposed Of

Sunil Vs State of Maharashtra

Bombay High Court · (2026) 01 BOM CK 1358

Constitution Of India, 1950- Article 20(3)Indian Penal Code, 1860- Section 34, 166, 420, 467, 468, 471Code of Criminal Procedure, 1973- Section 202, 319
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High Courts22 Jan 2026Dismissed

Rahul Baban Zaware Vs State of Maharashtra

Bombay High Court · (2026) 01 BOM CK 1357

Constitution Of India, 1950- Article 366Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989- Section 3, 3(1)(r), 3(1)(s), 14(A), 18Indian Penal Code, 1860- Section 143, 147, 148, 149, 323, 354(A), 504, 506
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High Courts22 Jan 2026Dismissed

Sahebrao Vs State of Maharashtra

Bombay High Court · (2026) 01 BOM CK 1352

Constitution Of India, 1950- Article 226Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965- Section 76(1), 76(2)
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High Courts21 Jan 2026Dismissed

State of Maharashtra Vs Nandkumar

Bombay High Court · (2026) 01 BOM CK 1356

Indian Penal Code, 1860- Section 34, 302, 304(B), 498(A)Code of Criminal Procedure, 1973- Section 209, 313Evidence Act, 1872- Section 113(B)
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High Courts20 Jan 2026Dismissed

Yusuf Khan Vs State of Maharashtra

Bombay High Court · (2026) 01 BOM CK 1345

Constitution Of India, 1950- Article 21Indian Penal Code, 1860- Section 34, 109, 120(B), 153(A), 201, 302, 505Unlawful Activities (Prevention) Act, 1967- Section 16, 18, 20, 45(1)
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High Courts19 Jan 2026Disposed Of

Ramesh Dada Kalel Vs State of Maharashtra and another

Bombay High Court · (2026) 01 BOM CK 1347

Indian Penal Code, 1860- Section 342, 363, 376(2), 376(3), 506Protection of Children from Sexual Offences Act, 2012- Section 5, 6, 42Code of Criminal Procedure, 1973- Section 164, 215, 216, 313, 386, 464
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