Indian Penal Code, 1860-Section 420, 506, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(1)(r), 3(1)(s), 3(2)(va)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

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High Courts02 Sept 2026Partially allowed

Hemant Vitthalrao Bandebuche and Ors Vs Kalyan Laluji Dongre and Ors

Bombay High Court · 2026:BHC-NAG:11675

Maharashtra Public Trusts Act, 1950-Section 22, 22(2)

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High Courts02 Sept 2026Allowed

Akash S/o Dnyanba Khandare Vs State of Maharashtra And Anr.

Bombay High Court · 2026:BHC-NAG:11651

Indian Penal Code, 1860-Section 354, 354-A, 452, 506Protection of Children from Sexual Offences Act, 2012-Section 8, 12

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High Courts02 Sept 2026Allowed

Mohd. Zeeshan Mohd. Salim And Ors. Vs State of Maharashtra And Anr.

Bombay High Court · 2026:BHC-NAG:11650

Bharatiya Nyaya Sanhita, 2023-Section 190, 191(2), 189(4), 189(2), 110

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High Courts02 Sept 2026Allowed

Sachin S/o Vishnuprasadji Gupta Vs Prakash Gaikwad

Bombay High Court · 2026:BHC-NAG:11658

Code of Criminal Procedure, 1973-Section 397, 397(2), 200, 203Constitution of India-Article 226

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High Courts02 Sept 2026Allowed

Ajaj Abbas Qureshi Vs State of Maharashtra

Bombay High Court · 2026:BHC-NAG:11722

Prevention of Cruelty to Animals Act, 1960-Section 11(1)Maharashtra Animal Preservation Act, 1976

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High Courts02 Sept 2026Allowed

Nitin Bahadurrao Deshmukh Vs Prataprao Ganpartao Deshmukh

Bombay High Court · 2026:BHC-NAG:11628

Code of Civil Procedure, 1908-Order XVIII Rule 4

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High Courts02 Sept 2026Disposed of

Vidarbha Irrigation Development Corporation Vs Rambhau Mahadeo Behere

Bombay High Court · 2026:BHC-NAG:11653

Land Acquisition Act, 1894-Section 4

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High Courts01 Sept 2026Allowed

M/s Dolphin Offshore Enterprises (India) Limited Vs Union Of India & Ors.

Bombay High Court · (2026) 09 BOM CK 0457

Constitution of India-Article 227Employees' Provident Fund and Miscellaneous Provisions Act, 1952-Section 7A, 8B to 8G, 14B, 14, Para 76, 7QInsolvency and Bankruptcy Code-Section 9, 31(1), 14, Sub Section (6) to Section 31, 31(6), 32A, 18, 36, 5(21), 14 sub Section (1), 33(5), 35(1)(b), 31, Explanation (a) to Section 18(1)

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High Courts01 Sept 2026Dismissed

Santosh Vijay Pagare Vs The State Of Maharashtra

Bombay High Court · (2026) 09 BOM CK 0451

IPC-Sections 302, 143, 147, 148 r/w. 149, 120B, 120B r/w. 149, 149, U/s.302Maharashtra Police Act-U/s.135Right to Information Act

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