COURT ARCHIVE

Bombay High Court judgments

76,704 judgments · page 15 of 3,836

High Courts10 Sept 2026Partially allowed

Mahalakshmi Glass Works Pvt. Ltd. Vs Sunil V. Magar and others

Bombay High Court · 2026:BHC-AS:37424

Industrial Disputes Act, 1947-Section 25-O, 25-N, 36, 10, 12Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971Bombay Shop and Establishments Act, 1948

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High Courts10 Sept 2026Partially allowed

The Deccan Co-operative Housing Society Limited Vs The State of Maharashtra

Bombay High Court · 2026:BHC-AS:37412

Constitution of India-Article 226, 227Maharashtra Land Revenue Code, 1966-Section 50, 53Limitation Act, 1963-Section 27

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High Courts10 Sept 2026Dismissed

Navnath Sitaram Waghmare Vs State of Maharashtra & Anr

Bombay High Court · (2026) 09 BOM CK 1150

Code of Criminal Procedure, 1973-Section 397, 401, 227Indian Penal Code, 1860-Section 306, 107

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High Courts10 Sept 2026Dismissed

Subhash Pande Vs Gangadharprasad Pande

Bombay High Court · 2026:BHC-AUG:41878

Code of Civil Procedure, 1908-Order VI Rule 17

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High Courts10 Sept 2026Partially allowed

JM Financial Asset Reconstruction Company Ltd. Vs Mumbai Port Authority

Bombay High Court · 2026:BHC-AS:37425-DB

Public Premises (Eviction of Unauthorized Occupants) Act, 1971-Section 5(1), 7(1)(2)(2A)Major Port Authorities Act, 2021-Section 3Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 3

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High Courts10 Sept 2026Rejected

Narmadabai Vs Vijay Uttamchand Bothra and Others

Bombay High Court · 2026:BHC-NAG:12035

Maharashtra Land Revenue Code, 1966-Section 36, 150, 247, 48(7), 48(8)(2), 13(4)Guardians and Wards Act, 1890-Section 29, 30, 36Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974

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High Courts10 Sept 2026Dismissed

The State of Maharashtra Vs Gorakh Arjun Marathe and Another

Bombay High Court · 2026:BHC-AUG:41740

Prevention of Food Adulteration Act, 1954-Section 2, 7, 13, 16Prevention of Food Adulteration Rules, 1955-Rule 9(A), 28, 29

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High Courts10 Sept 2026Partially allowed

Crest Paper Mills Ltd. Vs Dy. Commissioner of Income Tax 9(2)(2), Mumbai & Ors.

Bombay High Court · 2026:BHC-OS:20025-DB

Income Tax Act, 1961-Section 254(2)Income Tax (Appellate Tribunal) Rules, 1963-Rule 29

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High Courts10 Sept 2026Dismissed

Ganesh s/o Shrirang Shembde Vs The State of Maharashtra and Another

Bombay High Court · 2026:BHC-AUG:41742

Indian Penal Code, 1860-Section 377Protection of Children from Sexual Offences Act, 2012-Section 4, 29, 30

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High Courts10 Sept 2026Partially allowed

Mahadeo s/o Prabhakar Deshmukh Vs The State of Maharashtra

Bombay High Court · 2026:BHC-AUG:41739

Indian Penal Code, 1860-Section 323, 324, 325, 326

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High Courts09 Sept 2026Allowed

Manav Developers Pvt. Ltd. Vs Jaysing Yashwant More & Ors.

Bombay High Court · (2026) 09 BOM CK 1113

Code of Civil Procedure, 1908-Order 7 Rule 11 (d), 7 Rule 11Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971-Section 42, 35, 4(3), 35(1), 35(1A)

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High Courts09 Sept 2026Allowed

Ravindra Vasudeo Salvi Vs Sunil Janu Wayade & Anr.

Bombay High Court · (2026) 09 BOM CK 1114

Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974-Section 6

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High Courts09 Sept 2026Partly Allowed

Oil & Natural Gas Corporation Ltd. Vs Central Government Industrial Tribunal-II & Anr.

Bombay High Court · (2026) 09 BOM CK 1115

Industrial Disputes Act, 1947Constitution of India-Articles 14 and 16, 226, 14, 16, 32, 142, 309, 162Employment Exchange (Compulsory Notification of Vacancies) Act, 1959

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High Courts09 Sept 2026Partly Allowed

Sangita Ramanlal Solanki @ Sangita Anil Pasad Vs Smt. Reeta Dilip Choksi & Ors.

Bombay High Court · (2026) 09 BOM CK 1116

Constitution of India-Articles 226 & 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981

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High Courts09 Sept 2026Dismissed

Nikhil Hasmukh Malkan & Ors. Vs Standard Chartered Investment And Loans (India) Limited

Bombay High Court · (2026) 09 BOM CK 1117

Companies Act, 1956Arbitration and Conciliation Act, 1996-Section 34, 11, 9Indian Contract Act, 1872-Section 176

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High Courts09 Sept 2026Dismissed

Ajaz Ahmed Khan Vs Anjuman Ishaat-E-Talim Trust & Ors.

Bombay High Court · (2026) 09 BOM CK 1033

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981-Rule 34 (3), 37, 37(1), 37(2), 35, 37(2)(f), 34(3), 36(2)(a), 36Punjab Civil Services RulesMaharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977

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High Courts09 Sept 2026Allowed

Vinod Prabhakar Sasane Vs The State Of Maharashtra

Bombay High Court · (2026) 09 BOM CK 1034

Indian Penal Code-Sections 498-A, 306, 304-B, 323, 107, 109, 504, 506Dowry Prohibition Act, 1961-Section 2Evidence Act-Section 113-B

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High Courts09 Sept 2026Dismissed

Ajaz Ahmed Khan Vs Anjuman Ishaat-E-Talim Trust & Ors.

Bombay High Court · (2026) 09 BOM CK 1035

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981-Rule 34(3), 35, 36, 36(2)(a), 37, 37(1), 37(2), 37(2)(f)Punjab Civil Services RulesMaharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977

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High Courts09 Sept 2026Allowed

Yadnyesh Dnyanba Mapari Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 09 BOM CK 1036

Constitution of India-Article 226

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High Courts09 Sept 2026Allowed

Dr. Shantaram Tarachand Sonwane Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 09 BOM CK 1037

Constitution of India-Article 226Puna University ActMaharashtra Civil Services Rules-Rule 27

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