High Courts31 Aug 2026Dismissed
Pandhari Tukaram Gaikwad & Anr. Vs Zibla Raghoba Davare
Bombay High Court · (2026) 08 BOM CK 2653
Code of Civil Procedure-Section 100
COURT ARCHIVE
Bombay High Court judgments
76,764 judgments · page 26 of 3,839
High Courts31 Aug 2026Dismissed
The Joint Director, Sub-Regional Office, Employees State Insurance Corporation & Anr. Vs M/s. Central India Engineers
Bombay High Court · (2026) 08 BOM CK 2638
Employees’ State Insurance Act, 1948-Section 82 (2), 75 read with Sec.77
High Courts31 Aug 2026Dismissed
Agricultural Produce Market Committee, Akkalkot Vs Madivalppa Gunigappa Badole & Anr.
Bombay High Court · (2026) 08 BOM CK 2209
Constitution of India-Articles 226 and 227Maharashtra Agricultural Produce Marketing (Development and Regulation) Act of 1963-Section 41A, 52B, 52B(1)(a), 52B(1) (b)The Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967-Rule 102, 100(6)
High Courts29 Aug 2026Dismissed
Mrs. Rupa Govind Nepali & Anr. Vs The State Of Maharashtra
Bombay High Court · (2026) 08 BOM CK 3587
Criminal Procedure Code, 1973-Section 397, 401, 313, 46Indian Penal Code, 1860-Section 373Immoral Traffic (Prevention) Act, 1956-Section 3, 4 and 5
High Courts29 Aug 2026Dismissed
Dnyanganga Madhyamik Vidyalay & Ors. Vs Maharashtra Shikshan Vikas Mandal & Ors.
Bombay High Court · (2026) 08 BOM CK 4979
Constitution of India-Article 226, 227Bombay Public Trusts Act, 1950-Section 36Societies Registration Act, 1860
High Courts29 Aug 2026Partly Allowed
The Executive Engineer, Transport(Sub), Municipal Corporation of Gr. Mumbai Vs Smt.Sandhya Rajesh Masurkar & Ors.
Bombay High Court · (2026) 08 BOM CK 3590
High Courts29 Aug 2026Allowed
Kalidas Yashwant Lonkar & Ors. Vs Nitin Shivram Londhe & Ors.
Bombay High Court · (2026) 08 BOM CK 3591
Constitution of India-Article 227Code of Civil Procedure, 1908-Order XLI Rule 27, XLI Rule 27(1)(aa), Sub-Rule (1) of Rule 27 of Order XLI, XLI Rule 27(1)
High Courts29 Aug 2026Dismissed
Bapusaheb Shankar Rao Yadav & Anr. Vs Ramdas Dadasaheb Nigade & Ors.
Bombay High Court · 2024 INSC 902
Constitution of India-Article 227Arbitration And Conciliation Act, 1996-Section 34
High Courts29 Aug 2026Disposed Of
Ultra Distributors Pvt. Ltd. Vs M/s. Dhariwal Films Pvt. Ltd. & Ors.
Bombay High Court · (2026) 08 BOM CK 3673
Civil Procedure Code, 1908-Order VIII Rules 3 and 5
High Courts29 Aug 2026Dismissed
Balaji Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3163
Protection of Children from Sexual Offences Act, 2012-Sections 4, 6, 8BNNS-Section 183
High Courts29 Aug 2026Allowed
Govind Vs The State Of Maharashtra
Bombay High Court · (2026) 08 BOM CK 3164
Indian Penal Code-Sections 498-A, 306, 323 read with Section 34
High Courts29 Aug 2026Dismissed
Tejal Display Systems Vs Zilla Parishad, Jalgaon & Ors.
Bombay High Court · (2026) 08 BOM CK 3167
Constitution of India-Article 227
High Courts29 Aug 2026Partly Allowed
Satish Vs State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3421
High Courts29 Aug 2026Allowed
Dr. Shahid Rizwan Khan Vs Dr. Masroor Div. & Anr.
Bombay High Court · (2026) 08 BOM CK 3423
Code of Criminal Procedure-Section 173(8), Sub-Section 8 of Section 173, 24, 91, 231, 482, 302Indian Penal Code-Sections 498-AConstitution of India-Article 227, 226
High Courts29 Aug 2026Allowed
Dr. Sangita w/o Vijay Balkote Vs State of Maharashtra
Bombay High Court · (2026) 08 BOM CK 3428
Indian Penal Code-Sections 289, 338Code of Criminal Procedure, 1973-Section 357(3), 248(1), 421 and 422Probation of Offenders Act, 1958-Section 5(1)(a)
High Courts29 Aug 2026Allowed
Sou. Vaibhavi Sanjay Khadilkar Vs Dhondu Bhadu Khandre & Ors.
Bombay High Court · (2026) 08 BOM CK 3433
High Courts29 Aug 2026Allowed
Ajinkya & Ors. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3435
Maharashtra Regional and Town Planning Act, 1966-Section 127
High Courts29 Aug 2026Dismissed
Shahid Ashfaqulla Khan Bahhudeshiya Education Society Vs Attaurrhman Khan Inamurrhman Khan & Ors.
Bombay High Court · (2026) 08 BOM CK 3440
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977-Section 9, 2(7), 9(2)
High Courts29 Aug 2026Dismissed
Shri Manikrao S/o Ramaji Yelne Vs Shri Sanju S/o Manikrao Yelne & Ors.
Bombay High Court · (2026) 08 BOM CK 3442
Maintenance and Welfare of Parents and Senior Citizens Act, 2007-Section 5, 16, 23, 23 (1), 8, 23(1)