High Courts22 Sept 2026
Martand Sakharam Gholap Vs Bharu Khan & Anr.
Bombay High Court · (2026) 09 BOM CK 3796
COURT ARCHIVE
Bombay High Court judgments
76,704 judgments · page 10 of 3,836
High Courts22 Sept 2026
Dr. Ramesh Kisanrao Sonawane & Ors. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 09 BOM CK 3797
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482, 156(3), 200Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts22 Sept 2026
Mr. Ramdas Paikuji Jaigude & Anr. Vs The State Of Maharashtra
Bombay High Court · (2026) 09 BOM CK 3798
Constitution of India-Article 226Indian Penal Code, 1860-Section 363RTI Act
High Courts22 Sept 2026
Mrs. Neelima Mahendra Chavan & Ors. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 09 BOM CK 3799
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts21 Sept 2026
Sharad Vs Santosh
Bombay High Court · (2026) 09 BOM CK 3174
Negotiable Instruments Act-Section 138, 118 and 139
High Courts21 Sept 2026
Dr. Parveen Parvez Sayyed Vs State Of Maharashtra & Ors.
Bombay High Court · (2026) 09 BOM CK 3173
Constitution of India-Article 14, 14 to 18, 19(1)(f), 31(1), 32, 38, 39, 39A, 43, 46, 148(5), 226, 300-A, 309, 311Constitution (Forty-fourth Amendment) Act, 1978The Maharashtra Non-Agricultural Universities and Affiliated Colleges Standard Code (Terms and Conditions of Service of Non-Teaching Employees) Rules, 1984-Rule 1(2), 2(27), 3(3)(1)(iii)(a), 3(3)(i)(iii)(a), 4(ii)(a)
High Courts21 Sept 2026Allowed
Sanjay Nagendrabuwa Bharati Vs State Of Maharashtra
Bombay High Court · (2026) 09 BOM CK 3290
Prevention of Corruption Act-Sections 7, 13(2)
High Courts21 Sept 2026Allowed
Sakhrabai Shivaji Mallav & Anr. Vs The State Of Maharashtra
Bombay High Court · 2024 INSC 823
Code of Criminal Procedure, 1973-Section 374(2), 235(1), 235(2), 313(1)(b), 161, 164Indian Penal Code, 1860-Section 302, 307, 452, 504, 506, 34Evidence Act, 1872-Section 27
High Courts21 Sept 2026Allowed
Vilas Bhausaheb Dabhade Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 09 BOM CK 3304
Maharashtra Co-operative Societies Act, 1960-Section 2(7), 27, 27 (1), 27 (2), 27 (3), 27 (10), 73-B, 73 CA, 73 CA (1), 73 CA (1) (i), 73 CA (1) (i) (f) (ii), 75 (2)Maharashtra Co-operative Societies (Election to Committee) Rules, 2014-Rule 10 (5), 11, 11 (4), 11 (5), 27 (10)Maharashtra Land Revenue Code-Section 85
High Courts21 Sept 2026Dismissed
Laxman Mura Vaid & Anr. Vs Shree Siddhivinayak Infrastructure & Reality, a partnership firm
Bombay High Court · (2026) 09 BOM CK 3119
Arbitration and Conciliation Act, 1996-Section 9, 11, 11(6), 16Real Estate Regulation and Development Act, 2016-Section 2(d), 2(e), 8, 14, 15, 17, 18, 20, 31, 34, 35, 79, 88, 89
High Courts21 Sept 2026Disposed Of
Ramesh Aildas Bajaj & Anr. Vs Ashok Kishinchand Chawla & Ors.
Bombay High Court · 2026 INSC 358
Arbitration and Conciliation Act, 1996-Section 11, 11(6), 11(6A), 11(8), 12(1), 21Limitation Act, 1963-Section 14, 19, Article 137
High Courts21 Sept 2026
The Directorate Of Enforcement Vs Mr. Nihal Vadakkencherry Nazer @ Nihal V. N. @ Nihal RAK
Bombay High Court · (2026) 09 BOM CK 3112
Prevention of Money Laundering Act, 2002-Section 3, 8, 15, 17, 19, 23, 24, 45, 45(1), 45(1)(ii), 45(A), 50, 50(2)(iii), 65NDPS Act, 1985-Section 20(b)(ii)(A), 22(c)BNSS, 2023-Section 187(2)
High Courts21 Sept 2026
Municipal Corporation Of Greater Mumbai Vs Gammon India Limited
Bombay High Court · (2026) 09 BOM CK 3111
Arbitration and Conciliation Act, 1996-Section 34, 28(1)(a), 28(3), 31(3)
High Courts21 Sept 2026
Rajesh Pal & Ors. Vs Sidaan Enterprises & Ors.
Bombay High Court · 2024 INSC 155
Arbitration and Conciliation Act, 1996-Section 11, 11(8), 12(1), 21Limitation Act, 1963-Article 137
High Courts21 Sept 2026Dismissed
Laxman Mura Vaid & Anr. Vs Shree Siddhivinayak Infrastructure & Reality, a partnership firm
Bombay High Court · (2026) 09 BOM CK 3107
Arbitration and Conciliation Act, 1996-Section 9, 11, 11(6), 16Real Estate Regulation and Development Act, 2016-Section 2(d), 2(e), 8, 14, 15, 17, 18, 20, 31, 34, 35, 79, 88, 89
High Courts21 Sept 2026Disposed Of
Ramesh Aildas Bajaj & Anr. Vs Ashok Kishinchand Chawla & Ors.
Bombay High Court · 2026 INSC 358
Arbitration and Conciliation Act, 1996-Sections 11, 11(6), 11(6A), 11(8), 12(1), 21Limitation Act, 1963-Sections 14, 19, Article 137
High Courts21 Sept 2026
Ajay Vijay Vishwakarma Vs Hallinurton India Operations Pvt. Ltd.
Bombay High Court · (2026) 09 BOM CK 3105
Arbitration and Conciliation Act, 1996-Section 11(6), 11, 7(4)(b), 7(4)(c), 7(5), 45, 11(8), 12(1)
High Courts21 Sept 2026
MITC Rolling Mills Pvt. Ltd Vs M/s. Renuka Realtors & Ors.
Bombay High Court · (2026) 09 BOM CK 3104
Commercial Courts Act, 2015-Section 13(1-A), 12ACode of Civil Procedure, 1908-Order VII Rule 1, VII Rule 9, VII Rule 11, VII Rules 10 and 11, XXXVII, Section 9, 20, 80(1), 80(2), 89Legal Services Authorities Act, 1987
High Courts21 Sept 2026
The State Of Maharashtra Vs Dattatraya Kondiram Sabale
Bombay High Court · (2026) 09 BOM CK 3103
Indian Penal Code-Sections 143, 147, 323, 427, 451, 504 read with Section 149
High Courts21 Sept 2026
Beau Monde Plot No.1 Co-operative Housing Society Vs District Deputy Registrar & Ors.
Bombay High Court · (2026) 09 BOM CK 3102
MOFA Act of 1963-Section 4, 11Maharashtra Co-operative Societies Act, 1960-Section 152, 21A