COURT ARCHIVE

Bombay High Court judgments

76,704 judgments · page 17 of 3,836

High Courts08 Sept 2026Dismissed

Jeevan Devram Shirsath Versus The State of Maharashtra and Sarfaraj Akbar Ali Sayyed

Bombay High Court · (2026) 09 BOM CK 0736

Indian Penal Code, 1860-Section 34,120(B),307Arms Act, 1959-Section 3,4,7,25,25(1)(A),27Maharashtra Police Act, 1951-Section 37(1),135

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High Courts08 Sept 2026Disposed of

Ravindra Govind Jaiswal Versus Vice President And CEO MHADA And Ors.

Bombay High Court · (2026) 09 BOM CK 0727

Constitution of India-Article 226,227Maharashtra Housing and Area Development Act, 1976-Section 95ADevelopment Control and Promotion Regulations, 2034-Regulation 33(7)

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High Courts08 Sept 2026Allowed

Hotel Alankar Versus State of Maharashtra and Others

Bombay High Court · 2026:BHC-KOL:8650-DB

Food Safety and Standards Act, 2006-Section 3,18,32,55,63Food Safety and Standards (Licensing and Registration of Food Businesses) Regulations, 2011-Regulation 2.1.14

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High Courts07 Sept 2026Allowed

Chirag Shashikant Shah and others Vs State of Maharashtra and others

Bombay High Court · 2026:BHC-AS:36565-D

Urban Land (Ceiling and Regulation) Act, 1976-Section 6(1), Section 33, Section 35, Section 45Urban Land (Ceiling and Regulation) Repeal Act, 1999-Section 3Land Acquisition Act, 1894-Section 4, Section 6, Section 11

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High Courts07 Sept 2026Partially allowed

Prime Realtors Vs 3D Megastructure Private Limited and Ors.

Bombay High Court · (2026) 09 BOM CK 0574

Arbitration and Conciliation Act, 1996-Section 9, Section 11, Section 12(1), Section 16, Section 21

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High Courts07 Sept 2026Partially allowed

UFO Moviez India Limited Vs ReadOchre Post Work LLP

Bombay High Court · 2026:BHC-OS:19809

Arbitration and Conciliation Act, 1996-Section 9Code of Civil Procedure, 1908-Order XXXVIII Rule 5

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High Courts07 Sept 2026Allowed

Aarem Insights Pvt. Ltd. Vs Joint Commissioner of State Tax (Appeals)-VII and Ors.

Bombay High Court · 2026:BHC-OS:19859-DB

Maharashtra Value Added Tax Act, 2002-Section 23(2), Section 26(6A)(c), Section 30Insolvency and Bankruptcy Code, 2016-Section 9, Section 31Constitution of India-Article 226

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High Courts07 Sept 2026Dismissed

Subramanya Construction & Development Co. Limited & Anr. Vs Swan Corp Limited & Ors.

Bombay High Court · (2026) 09 BOM CK 0513

Arbitration and Conciliation Act, 1996-Section 9, 11, 34, 36

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High Courts07 Sept 2026Partially allowed

Empire Realty Vs Virani Tower Cooperative Housing Society Limited & Ors.

Bombay High Court · 2026:BHC-OS:19814

Arbitration and Conciliation Act, 1996-Section 9Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13, 13(4), 13(6), 14, 34, 35Transfer of Property Act, 1882-Section 63, 72, 76, 76A

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High Courts07 Sept 2026Dismissed

U. P. Industrial Consultants Limited Vs Bank of Baroda

Bombay High Court · 2026:BHC-OS:19819

Arbitration and Conciliation Act, 1996-Section 11, 11(5)Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970

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High Courts07 Sept 2026Disposed of

R.A. Ghule, through it's sole Proprietor Rajabhau Apparao Ghule Vs Sinnar Municipal Council and Others

Bombay High Court · 2026:BHC-OS:19811

Arbitration and Conciliation Act, 1996-Section 7, 11, 11(8), 12(1), 12(5), Seventh Schedule

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High Courts07 Sept 2026Disposed of

Shivkumar Enterprises Vs TATA Projects Limited

Bombay High Court · 2026:BHC-OS:19818

Arbitration and Conciliation Act, 1996-Section 7, 7(5), 11, 11(8), 12(1)

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High Courts07 Sept 2026Allowed

Ramachandran Subramaniyam Vs UltraTech Cements Limited

Bombay High Court · (2026) 09 BOM CK 0508

Arbitration and Conciliation Act, 1996-Section 11, 21Insolvency and Bankruptcy Code, 2016-Section 8, 17, 18, 20, 238

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High Courts07 Sept 2026Rejected

Tata Capital Limited Vs Pravin Rewachand Bablani and Another

Bombay High Court · 2026:BHC-OS:19808

Arbitration and Conciliation Act, 1996-Section 11, 11(6), 9Limitation Act, 1963-Article 137, Article 62Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)

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High Courts07 Sept 2026Dismissed

Pravin Alias Parya Sopan Sable Vs The State of Maharashtra and Another

Bombay High Court · 2026:BHC-AUG:41122

Indian Penal Code, 1860-Section 376, 376-D, 354, 354-CCode of Criminal Procedure, 1973-Section 164

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High Courts07 Sept 2026Dismissed

Santosh Damodhar Aragade Vs The State of Maharashtra

Bombay High Court · 2026:BHC-AUG:41144

Indian Penal Code, 1860-Section 353, 332Probation of Offenders Act, 1958-Section 4

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High Courts07 Sept 2026Disposed of

Kamaru Banu Alias Kamaru Mohiddin Natekal Thr POA Sirajudheen A. Vs The State of Goa Thr Chief Secretary And 6 Ors

Bombay High Court · 2026:BHC-GOA:1797-DB

Goa, Buildings (Lease, Rent and Eviction) Control Act, 1968-Section 18

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High Courts07 Sept 2026Allowed

Nikhil Vithal Jhaveri & Anr. Vs Chief Executive Officer, Pune Cantonment Board & Ors.

Bombay High Court · (2026) 09 BOM CK 0459

Cantonments Act, 2006-Section 235, 238(3), 238(4), 238, 238(5), 340, Schedule VConstitution of India-Article 226, 14Cantonment Land Administration Rules, 1937-Schedule VIII

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High Courts07 Sept 2026Disposed of

Wadhwa Constructions & Infrastructure Private Limited & Anr. Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 09 BOM CK 0447

Constitution of India-Articles 226 and 227Maharashtra Stamp Act, 1958-Sections 32A(2), 33A, 32B, Article 5, 25, 5(g-a)(i), 2(na), 5(g-a) of Schedule ICompanies Act

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High Courts07 Sept 2026Disposed of

Lion Rubber Industries Private Limited & Anr. Vs Santec Exim Private LImited & Ors.

Bombay High Court · 2026:BHC-OS:19813

Arbitration and Conciliation Act, 1996-Section 11(6), 8, 7, 11, 11(8), 12(1)Code of Civil Procedure, 1908-Section 151

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