COURT ARCHIVE

Bombay High Court judgments

76,704 judgments · page 16 of 3,836

High Courts09 Sept 2026Allowed

Asmita Shikshan Mandal Vs Leela Mahadeorao Deshpande & Ors.

Bombay High Court · (2026) 09 BOM CK 0958

Code of Civil Procedure, 1908-Order XXI Rule 35, Section 2(2), 144, XXVI Rules 13 and 14, XXVI Rule 13, XXVI Rule 14, 54, XX Rule 18, 47, VII Rule 1, XX, Rules 9 to 19 of Order XX, XLI Rule 31, 20 Rule 12

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High Courts09 Sept 2026Dismissed

Ku.Chandrakala Bapurao Binekar Vs Scheduled Tribe Certificate Scrutiny Committee & Ors.

Bombay High Court · (2026) 09 BOM CK 0957

Constitution of India-Articles 14, 15(1), 15(4), 16(1), 16(4), 46, 51-A(h), 226, 136Right to Information ActRegistration Act, 1908

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High Courts09 Sept 2026Dismissed

Mehtar Samaj Magaswargiya Sarvangin Vikas Sanstha, Digras Vs State Of Maharashtra & Ors.

Bombay High Court · (2026) 09 BOM CK 0956

Maharashtra Public Trusts ActConstitution of India-Article 226

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High Courts09 Sept 2026Dismissed

Mehtar Samaj Magaswargiya Sarvangin Vikas Sanstha, Digras Vs State of Maharashtra & Ors.

Bombay High Court · (2026) 09 BOM CK 0955

Maharashtra Public Trusts ActConstitution of India-Article 226

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High Courts09 Sept 2026Allowed

Ku. Vedika Pandit Chandel Vs State Of Maharashtra & Ors.

Bombay High Court · (2026) 09 BOM CK 0954

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High Courts08 Sept 2026Dismissed

Smt. Shubhada Subhash Shah and Ors. Versus Shri Prashanth Gaurishankar Rajmane and Anr.

Bombay High Court · 2026:BHC-KOL:8657

Maharashtra Public Universities Act, 2016-Section 83,85Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act-Section 11,13Code of Criminal Procedure, 1973-Section 2,4,5,6,26

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High Courts08 Sept 2026Allowed

Smt. Sunita Mukund Kulkarni @ Sunita Anand Kulkarni Versus The State of Maharashtra and Others

Bombay High Court · 2026:BHC-AUG:41355-DB

Constitution of India-Article 226Maharashtra Civil Services (Pension) Rules, 1982Maharashtra Civil Services (Commutation of Pension) Rules, 1984

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High Courts08 Sept 2026Allowed

Vishwanath s/o. Rajaram Hapase Versus The State of Maharashtra and Others

Bombay High Court · 2026:BHC-AUG:41356-DB

Constitution of India-Article 226Maharashtra Civil Services (Pension) Rules, 1982Maharashtra Civil Services (Commutation of Pension) Rules, 1984

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High Courts08 Sept 2026Dismissed

The State of Maharashtra Versus Ashok s/o Ganpat Labade

Bombay High Court · (2026) 09 BOM CK 0748

Prevention of Corruption Act, 1988-Section 7,13(1)(d),13(2)

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High Courts08 Sept 2026Allowed

Md. Musaveer Ur Raheman Md Naeem Versus The State of Maharashtra and Others

Bombay High Court · 2026:BHC-AUG:41354-DB

Constitution of India-Article 226

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High Courts08 Sept 2026Allowed

Avinash Baburao Kumavat Versus Mamta Manik Shahani and Ors.

Bombay High Court · (2026) 09 BOM CK 0746

Code of Civil Procedure, 1908-Order XXXVIIIndian Partnership Act, 1932

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High Courts08 Sept 2026Dismissed

Janhavi Vinod Shegonkar Versus State of Maharashtra and Others

Bombay High Court · (2026) 09 BOM CK 0745

Maharashtra Unauthorized Institutions and Unauthorized Courses of Study in Agriculture, Animal and Fishery Sciences, Health Sciences, Higher Technical and Vocational Education (Prohibition) Act, 2013

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High Courts08 Sept 2026Dismissed

Anand Radhakisan Somani Versus State of Maharashtra and Others

Bombay High Court · (2026) 09 BOM CK 0744

Code of Criminal Procedure, 1973-Section 156(3),397Bharatiya Nagarik Suraksha Sanhita, 2023-Section 173(4),175,175(1),175(3),175(4),210

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High Courts08 Sept 2026Dismissed

Kailas s/o Suklal Deore Versus The State of Maharashtra

Bombay High Court · 2026:BHC-AUG:41357

Indian Penal Code, 1860-Section 323,324,325,326,307,452

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High Courts08 Sept 2026Dismissed

The State Of Maharashtra Versus Balu Nivrutti Nawali

Bombay High Court · 2026:BHC-AUG:41329

Prevention of Corruption Act, 1988-Section 7,13(1)(d),13(2)

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High Courts08 Sept 2026Allowed

Kisan s/o Sukhdeo Shirale and Anr. Versus State of Maharashtra and Anr.

Bombay High Court · (2026) 09 BOM CK 0741

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14-A,3,18,18ABharatiya Nyaya Sanhita, 2023-Section 118(1),118(2),115(2),3(5),351(2),351(3),352,74,75Code of Criminal Procedure, 1973-Section 438

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High Courts08 Sept 2026Disposed of

Motiram Bhika More, Since Deceased Through Legal Heirs Versus The State of Maharashtra and Another

Bombay High Court · (2026) 09 BOM CK 0740

Limitation Act, 1963-Section 5Code of Civil Procedure, 1908-Order XLI Rules 22,33Land Acquisition Act, 1894-Section 28,34

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High Courts08 Sept 2026Allowed

Raju @ Rajesh S/o Narayan Yemulwar And Anr. Versus State Of Maharashtra And Anr.

Bombay High Court · 2026:BHC-NAG:11862

Indian Penal Code, 1860-Section 188,269,270,271,272,273,328Motor Vehicles Act, 1988-Section 130,177Food Safety and Standards Act, 2006-Section 30

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High Courts08 Sept 2026Dismissed

Rohini Gupta and Anr. Versus District Deputy Registrar, Cooperative Societies and Ors.

Bombay High Court · 2026:BHC-AS:36937

Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963-Section 2,3,4,8,10,11Constitution of India-Article 227Registration Act, 1908-Section 16

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High Courts08 Sept 2026Allowed

Dr. Tarkeshwar Chandrakant Patil Versus Indian Institute of Technology, Bombay and Ors.

Bombay High Court · 2026:BHC-OS:10417

Patents Act, 1970-Section 7(2),14,15,25(1),25(1)(a),26,73(4),77,117APatents Rules, 2003-Rule 24B,55(5)Right to Information Act, 2005

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