CourtKutchehry.com

COURT ARCHIVE

Bombay High Court judgments

76,764 judgments · page 24 of 3,839

High Courts31 Aug 2026Allowed

Mr. Mayur Shivaji Shirke & Anr. Vs The State Of Maharashtra & Anr.

Bombay High Court · (2026) 08 BOM CK 3171

Maharashtra Control of Organised Crime Act, 1999-Section 21(2)(b), 3(1)(i) and (ii), 3(2), 3(4), 23(2), 21(b), 21, 21(2)Bharatiya Nyaya Sanhita, 2023-Sections 115(2), 118(1), 119(1), 189(1), 189(2), 190, 191(2), 191(3), 351(2), 351(3), 352, 310(2), 103(1), 111Bharatiya Nagarik Suraksha Sanhita, 2023-Section 187(4), 187, 58, sub-section (3), sub-section (4), 187(4) of BNNS
Read judgment
High Courts31 Aug 2026Partly Allowed

Dhiraj Santosh Thorat Vs State Of Maharashtra

Bombay High Court · (2026) 08 BOM CK 3176

Bharatiya Nyaya Sanhita, 2023-Section 109, 3(5), 109(1), 324(4), 49Bharatiya Nagarik Suraksha Sanhita, 2023-Section 232, 250, 250(1), 251, 251(1), 251(1)(b), 250(2)Arms Act, 1959-Sections 3 and 25
Read judgment
High Courts31 Aug 2026Partly Allowed

Vaibhav Vs State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 3450

Constitution of India-Article 21, 22(2), 32, 226Essential Commodities Act-Sections 3, 7Code of Criminal Procedure, 1973-Section 41, 356, 42, 41-A, 41-B, 41(1), 57, 167
Read judgment
High Courts31 Aug 2026Dismissed

Ankush Madhukara Barad Vs State of Maharashtra

Bombay High Court · (2026) 08 BOM CK 2675

Code of Criminal Procedure-Section 374, 164, 313, 161, 222Indian Penal Code-Section 376(2)(j)(l), 323, 506, 376(2)(j) and (l), 376(1), 376(2)(j) to (l), 376, 511, 375, 376(2), 376(2)(a) to (n)
Read judgment