COURT ARCHIVE

Bombay High Court judgments

76,704 judgments · page 13 of 3,836

High Courts16 Sept 2026

Manjula Dinesh Rita & Ors. Vs Lokmanya Multipurpose Co-operative Society Ltd & Anr.

Bombay High Court · (2026) 09 BOM CK 2230

Arbitration and Conciliation Act, 1996-Section 34, 12(1), 24, 18, 34(2)(a)(iii), 31(3), 2(1)(e), 20, 20(1), 20(2), 20(3), 24(3), 26, 16Multi State Co-operative Societies Act, 2002-Section 84, 84(5), 37Micro, Small and Medium Enterprises Development Act, 2006-Section 18

High Courts16 Sept 2026

Manjula Dinesh Rita & Ors. Vs Lokmanya Multipurpose Co-operative Society Ltd & Anr.

Bombay High Court · (2026) 09 BOM CK 2239

Arbitration and Conciliation Act, 1996-Section 34, 12(1), 24, 18, 34(2)(a)(iii), 31(3), 2(1)(e), 20, 20(1), 20(2), 20(3), 24(3), 26, 16Multi State Co-operative Societies Act, 2002-Section 84, 84(5), 37, Rule 30Micro, Small and Medium Enterprises Development Act, 2006-Section 18

High Courts16 Sept 2026

Mohammed Sharif Hanif Khan Vs Apna Sahakari Bank Limited

Bombay High Court · (2026) 09 BOM CK 2236

Arbitration and Conciliation Act, 1996-Section 3, 28(1)(a), 28(3), 31, 31(3), 34, 34(1), 34(2), 34(2-A), 34(2A), 34(4), 37Multi-State Co-operative Societies Act, 2002-Section 25, 84Constitution of India-Article 136

High Courts16 Sept 2026

Union Of India Vs B. G. Constructions

Bombay High Court · 2023 INSC 742

Arbitration and Conciliation Act, 1996-Section 34, 34(2), 34(5)Indian Contract Act, 1872-Sections 37, 39, 54, 55

High Courts16 Sept 2026

Graviss Foods Private Limited Vs The Registrar Of Trade Marks

Bombay High Court · 2025 INSC 981

Trade Marks Act, 1999-Section 9, 9(1), 9(1)(a), 9(1)(b), proviso to Section 9, 11, 11(1), 12, 91

High Courts16 Sept 2026Dismissed

Uttam Trimbak Sable & Ors. Vs The Scheduled Tribes Certificate Scrutiny Committee & Ors.

Bombay High Court · (2026) 09 BOM CK 2226

Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974-Section 2(h), 2(j), 2(k)Hindu Succession Act-Section 15(2), 15Maharashtra Land Revenue Code-Section 36

High Courts16 Sept 2026Allowed

Sopan Namdeo Kale Vs The Secretary & Ors.

Bombay High Court · (2026) 09 BOM CK 2222

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977-Section 5(1), 5(2), 5(2A), 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981-Rule 9, 9(a), 9A, 16(3)Civil Procedure Code 1908-Section 115

High Courts16 Sept 2026

Nitin @ Bunty S/O Gajanjan Jangale & Anr. Vs The State Of Maharashtra

Bombay High Court · (2026) 09 BOM CK 2263

Indian Penal Code, 1860-Sections 143, 147, 452, 448, 294, 323, 506 read with Section 149Maharashtra Medicare Service Institutions (Prevention of Violence and Damage or Loss to Property) Act, 2010-Section 4Code of Criminal Procedure-Section 482

High Courts16 Sept 2026

M/s. Saia Builders & Anr. Vs Canara Bank

Bombay High Court · (2026) 09 BOM CK 2220

Code of Civil Procedure, 1908-Section 115, 2(12)

High Courts16 Sept 2026

Shri Deorao Motiram Aakre & Ors. Vs Purushottam Motiram Kharabe & Ors.

Bombay High Court · (2026) 09 BOM CK 2218

Transfer of Property Act, 1882-Section 44

High Courts16 Sept 2026

M/s. Saia Builders & Ors. Vs Canara Bank

Bombay High Court · (2026) 09 BOM CK 2269

Code of Civil Procedure, 1908-Section 115, 2(12)

High Courts16 Sept 2026Allowed

Vikash Surendraji Kejriwal & Ors. Vs Kishorkumar Chuunilalji Mantri & Ors.

Bombay High Court · (2026) 09 BOM CK 2272

Constitution of India-Article 226, 227Civil Procedure Code, 1908-Order 6 Rule 17Code of Civil Procedure (Amendment) Act, 2002-Section 16(2)(b)

High Courts16 Sept 2026

Shri. Ramdas Ganpat Pawar Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 09 BOM CK 2278

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977-Section 5, 5(1)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981

High Courts16 Sept 2026Allowed

Miss. Anna Nikolaevna Kotovskaia Vs State Of Goa & Anr.

Bombay High Court · (2026) 09 BOM CK 2279

Cedigo de Registo Civil (Portuguese Civil Registration Code)-Article 248

High Courts15 Sept 2026Allowed

Taramati Bafna Blind School & Anr. Vs District Social Welfare Officer & Ors.

Bombay High Court · (2026) 09 BOM CK 2227

Handicap School Code, 1997-Section 86, 83(2), 84(f)

High Courts15 Sept 2026

Satish @ Golu Onkarrao Marwadi Vs State Of Maharashtra & Ors.

Bombay High Court · (2026) 09 BOM CK 2225

Code of Criminal Procedure-Section 374(2), 161, 164, 313IPC-Section 367, 377Protection of Children from Sexual Offences Act, 2012-Section 2(1)(d), 4, 6, 8, 12

High Courts15 Sept 2026Allowed

Shri Udaram Kannake Vs State Of Maharashtra & Ors.

Bombay High Court · (2026) 09 BOM CK 2264

Prevention of Corruption Act, 1988-Section 7, 13(1)(d), 13(2)Maharashtra Civil Services (Joining Time, Foreign Services and Payment During Suspension, Dismissal and Removal) Rules, 1981-Rule 70(2), 70(3), 70(4), 70(5), 70(6)

High Courts11 Sept 2026Allowed

Indus Towers Limited and Another Vs State of Maharashtra and Another

Bombay High Court · (2026) 09 BOM CK 1687

Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482, 41AMaharashtra Regional Town Planning Act, 1966-Section 44, 53, 142, 152

High Courts11 Sept 2026Allowed

Naresh Vishwambhar Sharma and Another Vs State of Maharashtra and Another

Bombay High Court · 2023:BHC-AS:33121

Constitution of India-Article 227Code of Criminal Procedure, 1973-Section 482, 239, 227, 221Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

High Courts11 Sept 2026Allowed

Tansukhlal Pannalal Jain Vs State of Maharashtra and Another

Bombay High Court · 2026:BHC-AS:37555-DB

Code of Criminal Procedure, 1973-Section 200, 202, 203, 204, 156(3), 482, 154(1), 154(3), 190Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 420, 406, 465, 467, 34