High Courts07 Sept 2026Dismissed
Consortium Comprising HAL Offshore Limited, Eagle Holding Pte. Ltd. And PT Duta Marine Vs Oil And Natural Gas Corporation Limited & Anr.
Bombay High Court · 2026:BHC-OS:19810-D
Constitution of India-Article 226
COURT ARCHIVE
Bombay High Court judgments
76,764 judgments · page 18 of 3,839
High Courts07 Sept 2026Dismissed
Ashapura Developers Vs Ashapura Options Private Limited
Bombay High Court · (2026) 09 BOM CK 0435
Arbitration & Conciliation Act, 1996-Section 11, 11(6), 2(1)(h), 7, 9, 8, 11(6-A)Insolvency and Bankruptcy Code, 2016-Section 14Indian Contract Act, 1872-Section 141, 126, 127 and 128
High Courts07 Sept 2026Disposed of
Shree Satguru Developers & Ors. Vs Chandrashekhar Champalal Hingarh & Ors.
Bombay High Court · 2026:BHC-OS:19815
Arbitration and Conciliation Act, 1996-Section 11, 16, 11(6-A), 11(6), 12, 11(8), 12(1)MMC Act, 1888-Section 353(B), 353BStamp Act, 1899
High Courts04 Sept 2026Dismissed
Vilas S/o. Baliram Koli Vs Kadu S/o. Lahanu Koli & Ors.
Bombay High Court · (2026) 09 BOM CK 0433
Civil Procedure Code 1908-u/s 47, Section 47, 9Maharashtra Inferior Village Watans Abolition Act 1959-Section 3, 9, 3 (1), 3 and 9, sub-section (2), 4, sub-section (1), Clauses (a), (b) and (c) of Section 3 (1), (a) of Section 3 (1), (b) of the Section 3 (1), 2 (x), (c) of the Section 3 (1), 10, 12, (a) to (c) of the Section 3 (1), 5, 2 (x)
High Courts04 Sept 2026Allowed
Diana Buildwell Private Limited Vs M/s Sterling Holidays Resorts (India) Limited & Ors.
Bombay High Court · (2026) 09 BOM CK 0418
Indian Companies Act, 1956Companies Act, 1956Transfer of Property Act-Sections 54, 55, 55(4) (b), Clause (b) of Sub Section 4 of Section 55, 100
High Courts04 Sept 2026Allowed
Rahul Arun Mane Vs State Of Maharashtra & Anr.
Bombay High Court · (2026) 09 BOM CK 0419
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-14-A
High Courts04 Sept 2026Allowed
Sanjay Balaji Yelgire Vs The State of Maharashtra
Bombay High Court · (2026) 09 BOM CK 0373
Prevention of Corruption Act, 1988-Section 7, 13(1)(d), 13(2), 20Bombay Prohibition Act, 1949-Section 93
High Courts04 Sept 2026Dismissed
Kishor @ Keshya Vijay Pawar Vs The State of Maharashtra and Another
Bombay High Court · (2026) 09 BOM CK 0372
Indian Penal Code, 1860-Section 363, 376, 376A, 376AB, 376(2)(i)(j), 307Protection of Children from Sexual Offences Act, 2012-Section 6Code of Criminal Procedure, 1973-Section 164
High Courts04 Sept 2026Dismissed
Parmeshwar Kachru Bambarde Vs The State of Maharashtra and Others
Bombay High Court · (2026) 09 BOM CK 0371
Indian Penal Code, 1860-Section 376(f), 354-B, 323, 506Protection of Children from Sexual Offences Act, 2012-Section 4, 6, 8, 12, 29, 30Juvenile Justice (Care and Protection of Children) Act, 2015-Section 75
High Courts04 Sept 2026Dismissed
Pramod s/o Anurath Gaikwad and Another Vs The State of Maharashtra
Bombay High Court · (2026) 09 BOM CK 0369
Indian Penal Code, 1860-Section 302, 452, 34, 304 Part-IICode of Criminal Procedure, 1973-Section 313, 164
High Courts04 Sept 2026Dismissed
Vilas S/o. Baliram Koli Vs. Kadu S/o. Lahanu Koli and Ors.
Bombay High Court · 2026:BHC-AUG:40490
Maharashtra Inferior Village Watans Abolition Act, 1959-Section 3, 5, 9, 10, 12Code of Civil Procedure, 1908-Section 9, 47
High Courts04 Sept 2026Allowed
Dayanand S/o Bhushanrao Ambekar Vs. Ashok S/o Bhaurao Biradar
Bombay High Court · 2026:BHC-AUG:40551
Code of Civil Procedure, 1908-Order IX Rule 7
High Courts04 Sept 2026Dismissed
Santram s/o Dhondiram Kawade Vs The State of Maharashtra and Others
Bombay High Court · (2026) 09 BOM CK 0358
Code of Criminal Procedure, 1973-Section 397, 401, 28(3), 194Indian Penal Code, 1860-Section 498-A, 304-B, 34Dowry Prohibition Act, 1961-Section 3, 4
High Courts04 Sept 2026Allowed
M/s. Ateshyam and Sadakat Ali Vs. State of Maharashtra and Ors.
Bombay High Court · 2026:BHC-NAG:11706-DB
Maharashtra Regional and Town Planning Act, 1966-Section 127Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013
High Courts04 Sept 2026Partially allowed
Tarachand s/o Keshaorao Rokde Vs. Ramesh Natthuji Dhage (Since Deceased) through Legal Representatives and Ors.
Bombay High Court · 2026:BHC-NAG:11719
Code of Civil Procedure, 1908-Order 21
High Courts04 Sept 2026Allowed
Amit Dineshchandra Palan Vs. The State of Maharashtra and Ors.
Bombay High Court · 2026:BHC-NAG:11712-DB
Maharashtra Regional and Town Planning Act, 1966-Section 127
High Courts04 Sept 2026Allowed
Diana Buildwell Private Limited Vs. M/s Sterling Holidays Resorts (India) Limited and Ors.
Bombay High Court · 2026:BHC-GOA:1792
Transfer of Property Act, 1882-Section 54, 55, 100Code of Civil Procedure, 1908-Order 43 Rule 1, Order 7 Rule 11, Order 39
High Courts03 Sept 2026Disposed Of
M/s. Kuber Mutual Benefits Ltd. & Ors. Vs The State of Maharashtra & Ors.
Bombay High Court · (2026) 09 BOM CK 0458
Maharashtra Protection of Interest of Depositors (in Financial Establishments) Act, 1999Goods and Services Tax Act, 2017
High Courts03 Sept 2026Disposed Of
Usha Santosh Sakat Vs The Additional Chief Secretary (Home) & Ors.
Bombay High Court · (2026) 09 BOM CK 0450
Maharashtra (Prevention of Dangerous Activities) Act, 1981-Section 2(b), 2(b-1), 5AMaharashtra Prohibition Act-Section 65(e), 93Cr.P.C.-Section 41(a)(1)
High Courts03 Sept 2026Disposed Of
Namdeo Tukaram Dhonnar & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 09 BOM CK 0445
Constitution of India-Article 226, 14, 21, 16