High Courts17 Sept 2026Partly Allowed
Atul Manish Manubhai Patel Vs Narendra Hiranandani
Bombay High Court · (2026) 09 BOM CK 2356
Arbitration and Conciliation Act, 1996-Section 9Foreign Exchange Management Act, 1999
COURT ARCHIVE
Bombay High Court judgments
76,704 judgments · page 12 of 3,836
High Courts17 Sept 2026Dismissed
Executive Ship Management Pvt Ltd. Vs Smruti Sajan Kumbalaparambil & Anr.
Bombay High Court · (2026) 09 BOM CK 2355
Arbitration and Conciliation Act, 1996-Section 11, 2(1)(f), 2(1)(h), 2(1)(e), 11(6), 11(12), 16
High Courts17 Sept 2026
Atul Vilas Shidruk Vs Supreme Developers & Anr.
Bombay High Court · (2026) 09 BOM CK 2354
Arbitration and Conciliation Act, 1996-Section 11, 7, 21
High Courts17 Sept 2026Disposed Of
Isha Business Pvt. Ltd. Vs Culture Machine Media Private. Limited & Ors.
Bombay High Court · (2026) 09 BOM CK 2353
Arbitration and Conciliation Act, 1996-Section 11, 11(8), 12(1)
High Courts17 Sept 2026Disposed Of
Atul Citrus Solutions Private Limited Vs Digital Live Services & Ors.
Bombay High Court · (2026) 09 BOM CK 2352
Arbitration and Conciliation Act, 1996-Section 11, 11(6-A), 11(8), 12(1), 16
High Courts17 Sept 2026
M/s. Suttatti Enterprises Limited Vs Mandabai Dattatraya Garad
Bombay High Court · (2026) 09 BOM CK 2362
Industrial Disputes Act, 1947-Section 25F
High Courts17 Sept 2026
Rashi Amit Mehra & Anr. Vs Puneet Prakash Mehra & Ors.
Bombay High Court · (2026) 09 BOM CK 2351
Code of Civil Procedure, 1908-Order XXI Rule 41, XXI Rule 54, XXXIX Rule 2A, XXXIX Rule 11Mumbai Municipal Corporation Act, 1888-Sections 351, 352, 352A and 354A
High Courts17 Sept 2026
Sou. Geetanjali Kulkarni Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 09 BOM CK 2350
Maharashtra Civil Services (Pension) Rules of 1982-Rule 129-BMaharashtra Employees of Private Schools Act, 1977MEPS Rules-Rule 6, 2(1)(j)
High Courts17 Sept 2026Dismissed
Smt. Neelam Mahendra Arya & Anr. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 09 BOM CK 2348
Indian Penal Code, 1860-Section 500 read with 34
High Courts17 Sept 2026Partly Allowed
Ganesh Krushnarao Bayaskar Vs The Committee For Scrutiny & Verification Of Tribe Claims & Anr.
Bombay High Court · (2026) 09 BOM CK 2347
High Courts16 Sept 2026
Mr. Harish Chandra Singh Gour Vs Mrs. Juliana Serphis & Ors.
Bombay High Court · (2026) 09 BOM CK 2245
Code of Civil Procedure, 1908-Order XX Rule 12Provincial Small Causes Court Act, 1887-Section 26, 26C, Chapter-IV-A1Presidency Small Causes Court Act, 1882
High Courts16 Sept 2026
Mr. Rohidas Vishnu Chavan & Ors. Vs Mr. Srichand Shamandas Aswani
Bombay High Court · (2026) 09 BOM CK 2244
Land Acquisition Act-Section 9Maharashtra Rent Control Act-Section 33
High Courts16 Sept 2026
Bank Of Maharashtra Vs Mrs. Gunwanti Kashinath Zarkar & Ors.
Bombay High Court · (2026) 09 BOM CK 2243
Bombay Companies (Acquisition and Transfer of Undertakings) Act, 1970Bombay Rent, Hotel and Lodging House Rates Control Act, 1947-Section 13Public Premises (Eviction of Unauthorised Occupants) Act, 1971-Section 2(e), 2(g)
High Courts16 Sept 2026
Sabruddin Hussain Ali Shaikh Vs Vijay Vitthal Sonawane & Anr.
Bombay High Court · (2026) 09 BOM CK 2242
Maharashtra Co-operative Societies Act, 1960-Section 94(3)(a)
High Courts16 Sept 2026
Kanishtha Mahavidyalayin Shikshan Annyay Nivaran Kruti Samitee & Ors. Vs State Of Maharashtra & Anr.
Bombay High Court · (2026) 09 BOM CK 2241
Constitution of India-Article 226, 51AMaharashtra Non-Agricultural Universities and the Affiliated Colleges Standard Code (Revised Pay of Non-Teaching Employees) Rules, 1989Maharashtra Universities Act, 1994-Section 8
High Courts16 Sept 2026
Sabruddin Hussain Ali Shaikh Vs Vijay Vitthal Sonawane & Anr.
Bombay High Court · (2026) 09 BOM CK 2240
Maharashtra Co-operative Societies Act, 1960-Section 94(3)(a)
High Courts16 Sept 2026
Jayant Maniklal Lunawat Vs Pune Municipal Corporation & Ors.
Bombay High Court · (2026) 09 BOM CK 2234
Bombay Provisional Municipal Corporation Act-Section 77Constitution of India-Article 226, 300ADevelopment Control Regulations of 1997-Regulation 8(a)
High Courts16 Sept 2026
Satellite Garden I Cooperative Housing Society Ltd. Vs State Of Maharashtra Through Ministry Of Housing & Ors.
Bombay High Court · (2026) 09 BOM CK 2233
Urban Land (Ceiling and Regulation) Act, 1976-Section 2(n), 2(d)Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963-Section 2(a-1), 2(c), 3, 4, 4(1A), 4(1B), 5, 5A, 7, 7(1), 7(2), 7A, 10, 11, 11(1), 11(2), 11(3), 11(4), 11(5), 11A, 12-A, 15, 16Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Rules, 1964-Rule 3, 4, 5, 8, 9
High Courts16 Sept 2026
Dr. Swapan Garain Vs Tata Institute Of Social Sciences & Ors.
Bombay High Court · (2026) 09 BOM CK 2232
Information Technology Act, 2000-Section 72Central Civil Services (Classification, Control and Appeal) Rules, 1965-Rule 10, 14(19), 15(2)Central Civil Services (Conduct) Rules, 1964-Rule 3(1), 11, 15(1)(a), (b) & (d)
High Courts16 Sept 2026
The Principal, Rizvi College of Arts, Science and Commerce & Anr. Vs Mrs. Hasina Hafiz Shaikh & Ors.
Bombay High Court · (2026) 09 BOM CK 2231
Constitution of India-Article 227Maharashtra Universities Act, 1994-Section 591991 Regulations-first proviso to Clause 2