High Courts17 Jan 2026Disposed Of
Ashwani Vs State of Maharashtra
Bombay High Court · (2026) 01 BOM CK 1348
Drugs and Cosmetic Act, 1940- Section 25(3), 25(4)Drugs and Cosmetics Rules, 1945- Rule 45
COURT ARCHIVE
Bombay High Court judgments, 2026
1,820 judgments · page 91 of 91
High Courts17 Jan 2026Dismissed
Madhuri Dnyaneshwar Khandeshe Vs State of Maharashtra
Bombay High Court · (2026) 01 BOM CK 1344
Maharashtra Employees of Private Schools, 1977- Section 12
High Courts16 Jan 2026Allowed
Xyz Vs State of Maharashtra
Bombay High Court · (2026) 01 BOM CK 1334
Constitution Of India, 1950- Article 19Immoral Traffic (Prevention) Act, 1956- Section 3, 4, 5, 6, 15, 16, 17, 17(4)
High Courts16 Jan 2026Dismissed
Kalyan Dombivli Municipal Corporation & Anr Vs Nandkishor Govind Sane & Ors
Bombay High Court · (2026) 01 BOM CK 1333
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971- Section 18, 28
High Courts16 Jan 2026Allowed
Digant Parekh Vs Akruti Kailash Construction
Bombay High Court · (2026) 01 BOM CK 1332
Constitution Of India, 1950- Article 226Maharashtra Cooperative Societies Act, 1960- Section 3, 22(2), 79(b)Maharashtra Ownership Flats Act, 1963- Section 4
High Courts16 Jan 2026Allowed
Petit Mansion C Wing Cooperative Housing Society Limited Vs State of Maharashtra
Bombay High Court · (2026) 01 BOM CK 1331
Maharashtra Cooperative Societis Act, 1960- Section 9, 79(A), 154(B)(27)
High Courts14 Jan 2026Allowed
Suman Ramesh Samant Vs Arun R. Patil
Bombay High Court · (2026) 01 BOM CK 1330
Civil Procedure Code, 1908- Section 115Bombay Rent Act, 1947- Section 13Transfer of Property Act, 1882- Section 108(o)
High Courts14 Jan 2026Disposed Of
Surekha Dinkar Thakar @ Sharada Subhash Shivankar Vs State of Maharashtra and ors
Bombay High Court · (2026) 01 BOM CK 1329
High Courts14 Jan 2026Disposed Of
Dipak Ramesh Bhise Vs State of Maharashtra
Bombay High Court · (2026) 01 BOM CK 1350
High Courts13 Jan 2026Dismissed
Municipal Council Vs Sayyad Mir Habib Alam Mir Manjur Alam
Bombay High Court · (2026) 01 BOM CK 1336
Constitution Of India, 1950- Article 227, 309Maharashtra Civil Services (Pension) Rules, 1982- Rule 30, 57
High Courts12 Jan 2026Allowed
Mohandas Vinayak Naik Vs Dattaraj Tukaram Gaude
Bombay High Court · (2026) 01 BOM CK 0336
Motor Vehicles Act, 1988- Section 140, 165, 166, 168, 169, 176, 279, 280
High Courts12 Jan 2026Allowed
Ahmednagar Forgings Limited Vs Dongare Ganesh D
Bombay High Court · (2026) 01 BOM CK 0335
Industrial Disputes Act, 1947- Section 31, 32, 33Insolvency and Bankruptcy Code, 2016- Section 7, 14, 238
High Courts09 Jan 2026Allowed
Aerocom Cushions Private Limited Vs Assistant Commissioner
Bombay High Court · (2026) 01 BOM CK 0333
Central Goods and Services Tax Act, 2017- Section 7, 9, 74
High Courts09 Jan 2026Allowed
Machindra Maruti Gaikwad Vs Union of India
Bombay High Court · (2026) 01 BOM CK 0331
High Courts07 Jan 2026Dismissed
Deepak Vs Heart & Soul Entertainment Ltd
Bombay High Court · (2026) 01 BOM CK 0330
Constitution Of India, 1950- Article 227Maharashtra Rent Control Act, 1999- Section 24, 30, 44, 55
High Courts06 Jan 2026Allowed
Nandkishor Onkar Mawaskar Vs State of Maharashtra
Bombay High Court · (2026) 01 BOM CK 0334
Distribution Order, 1975- Section 24(2)
High Courts05 Jan 2026Allowed
Oriental Insurance Company Ltd Vs D.J Shukla and Company
Bombay High Court · (2026) 01 BOM CK 0402
Civil Procedure Code, 1908- Section 115Public Premises (Eviction of Unauthorised Occupants) Act, 1971- Section 4(2), 7(3)Transfer of Property Act, 1882- Section 106, 111, 112
High Courts05 Jan 2026Dismissed
S.G. Mittal Enterprises Private Limited Vs Satara Sahakari Bank Ltd. and Others
Bombay High Court · (2026) 01 BOM CK 0401
Constitution Of India, 1950- Article 215, 226, 227Insolvency and Bankruptcy Code, 2016- Section 7, 60, 64Contempt of Courts Act, 1971- Section 10, 12, 22
High Courts05 Jan 2026Disposed Of
IPCA Laboratories Limited Vs Anrose Pharma
Bombay High Court · (2026) 01 BOM CK 0399
Civil Procedure Code, 1908- Section 35(3), 35, 151Commercial Courts Act, 2015- Section 16
High Courts02 Jan 2026Disposed Of
Vishal Ganesh Kasabe Vs State of Maharashtra
Bombay High Court · (2026) 01 BOM CK 1328
Indian Penal Code, 1860- Section 34, 120(B), 302Code of Criminal Procedure, 1973- Section 164