COURT ARCHIVE

Bombay High Court judgments

76,764 judgments · page 23 of 3,839

High Courts01 Sept 2026Allowed

Swapnil Baswant Wankhade Vs. State of Maharashtra and Anr.

Bombay High Court · 2026:BHC-NAG:11668-DB

Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons, Video Pirates, Sand Smugglers and Persons Engaged in Black Marketing of Essential Commodities Act, 1981-Section 3(2), 3(3), 12

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High Courts01 Sept 2026Allowed

Raviraj @ Ravi S/o Govind Rathod and Ors. Vs. State of Maharashtra and Anr.

Bombay High Court · 2026:BHC-NAG:11484-DB

Indian Penal Code, 1860-Section 498A, 315, 341, 323

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High Courts01 Sept 2026Allowed

Tilakraj Indrajeet Chadda Vs. Police Station Officer and Anr.

Bombay High Court · 2026:BHC-NAG:11652

Bharatiya Nyaya Sanhita, 2023-Section 336(2), 336(3), 340(2), 318(2), 318(4)

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High Courts01 Sept 2026Allowed

Dadarao Babarao Lute Vs State of Maharashtra and Ors.

Bombay High Court · 2026:BHC-NAG:11695

Civil Procedure Code, 1908-Section 152Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 26(2), Section 30, Section 60(1)(f)

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High Courts01 Sept 2026Allowed

Akshay Gajanan Pounikar Vs Scheduled Tribe Certificate Scrutiny Committee, Nagpur

Bombay High Court · 2026:BHC-NAG:11516-DB

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High Courts01 Sept 2026Allowed

Stanley Joseph Nazareth Vs Roby and Ors.

Bombay High Court · 2026:BHC-NAG:11697

Civil Procedure Code, 1908-Order 21 Rule 58, Order 47 Rule 1

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High Courts01 Sept 2026Allowed

Shri Gajanan Maharaj Sansthan Vs The State of Maharashtra and Others

Bombay High Court · 2026:BHC-NAG:11535

Maharashtra Land Revenue Code, 1966-Section 257Bombay Public Trusts Act, 1950

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High Courts01 Sept 2026Allowed

Rajanna s/o Samaih Simala Vs Antarrashtriya Manavata Parishad and Others

Bombay High Court · 2026:BHC-NAG:11479

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977-Section 9, 11Industrial Disputes Act, 1947-Section 11-A

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High Courts01 Sept 2026Disposed of

Mayaram s/o Sahajram Sadhwani Vs The Collector, Washim and Others

Bombay High Court · 2026:BHC-NAG:11552

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High Courts01 Sept 2026Allowed

S K Mohammad Kalim Haji Sk Ismail Vs Ajay Kumar Gokulprasad Agrawal and others

Bombay High Court · (2026) 09 BOM CK 0340

Code of Civil Procedure, 1908-Order 41 Rule 27Code of Civil Procedure, 1908-Order 39

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High Courts01 Sept 2026Allowed

Tervinder Singh Jhans and Others Vs Pankaj Rai and Others

Bombay High Court · 2026:BHC-NAG:11473

Trade Marks Act, 1999-Section 2, 29, 30, 35Copyright Act, 1957-Section 2Code of Civil Procedure, 1908-Order XXXIX Rules 1, 2

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High Courts01 Sept 2026Rejected

Rabab Bai Vs Tasmeen

Bombay High Court · (2026) 09 BOM CK 0338

Code of Civil Procedure, 1908-Order 11 Rule 14Constitution of India-Article 142

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High Courts01 Sept 2026Allowed

Ramdas Bhaguji Raibole Vs Additional Commissioner, Amravati Division and others

Bombay High Court · (2026) 09 BOM CK 0335

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

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High Courts01 Sept 2026Allowed

M/s Electrosteel Casting Ltd. Vs Mohatarrunisa Begum and others

Bombay High Court · (2026) 09 BOM CK 0332

Maharashtra Land Revenue Code, 1966-Section 34

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High Courts31 Aug 2026Disposed Of

Shivprasad @ Manoj @ Manya Kisan Chorghe Vs Commissioner Of Police Pune City & Ors.

Bombay High Court · (2026) 08 BOM CK 3594

Maharashtra Prevention of Dangerous Activities Act, 1981-Section 2(b-1), 2(a)(iv), 3Indian Penal Code-Chapter XVI, Chapter XVIIBNS-Sections 310(4), 310(5)

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High Courts31 Aug 2026Allowed

Smt. Gurubachan Dharamsingh Sohal & Anr. Vs Bhamini Vithoba Navalkar & Ors.

Bombay High Court · (2026) 08 BOM CK 4978

Code of Civil Procedure-Order I Rule 10, I Rule 10(2), XXII Rule 10, Section 115Specific Relief Act-Sections 42 and 43Transfer of Property Act-Section 52

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High Courts31 Aug 2026Dismissed

Jitendra Chiranjilal Vyas Vs Shardabai Ganesh Oze (Since Deceased Through LRs.) & Ors.

Bombay High Court · (2026) 08 BOM CK 3596

Bombay Tenancy and Agricultural Lands Act, 1948-Section 32-G, 70(b)Code of Civil Procedure-Order XXXIX Rules 1 and 2, Section 151

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High Courts31 Aug 2026Allowed

Transcon Sheth Creators Private Limited & Anr. Vs State of Maharashtra & Anr.

Bombay High Court · (2026) 08 BOM CK 3598

Constitution of India-Articles 226 and 227Maharashtra Stamp Act, 1958-Section 53A, 32, 39 or 41, 3, 28Income Tax Act

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High Courts31 Aug 2026Allowed

Krishnakumar Vitthalsingh Pardeshi Vs State of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 3599

Marathi Language Examination Rules of 1987-Rule 3, 4Constitution of India-Article 309Maharashtra Govt. Servants (other than High Court services) Marathi Language Examination amendment Rules 1999

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High Courts31 Aug 2026Dismissed

Aarya Avinash Patil Vs Maharashtra University Of Health Sciences Nashik & Ors.

Bombay High Court · (2026) 08 BOM CK 3600

Regulations on Graduate Medical Education 1997-Regulation 11.2.6, 11.2.7, 11.2.7 (2)Graduate Medical Education Regulations, 2023-Regulation 21National Medical Commission Act, 2019

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