High Courts29 Aug 2026Disposed Of
Anand Dyan Shikshan Sanstha Vs Deputy Director Of Education & Ors.
Bombay High Court · (2026) 08 BOM CK 3443
COURT ARCHIVE
Bombay High Court judgments
76,764 judgments · page 27 of 3,839
High Courts29 Aug 2026Dismissed
Smt. Jyotsna Navneet Dhadade & Anr. Vs The Nagpur Improvement Trust & Ors.
Bombay High Court · (2026) 08 BOM CK 3445
Right to Information Act, 2005Maharashtra Regional and Town Planning Act, 1966-Section 53, 52, 52(1)(a), 52(1)(c), 52(1)(b), 52(1)(d), 44, 54, 55, 56Constitution of India-Article 21
High Courts29 Aug 2026Disposed Of
Vijay Vs The Chief Officer, Nagar Parishad, Arvi & Ors.
Bombay High Court · (2026) 08 BOM CK 3446
High Courts29 Aug 2026Partly Allowed
The Commandant, Military Kamptee Cantonment Vs Abhilasha & Ors.
Bombay High Court · (2026) 08 BOM CK 3453
High Courts29 Aug 2026Dismissed
Pramod & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3454
Land Acquisition Act, 1894-Section 54, 4Code of Civil Procedure, 1908-Section 96
High Courts28 Aug 2026Dismissed
Ganpat Krishna Parte Vs High Power Committee, Govt. Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3583
Development Control Regulation-provision No. 5.1Development Control and Promotion Regulation, 1991-Regulation 33(10)Maharashtra Slum Areas Act
High Courts28 Aug 2026
M/S. Sahyog Homes Ltd. & Anr. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3585
Constitution of India-Articles 226 and 227Companies Act, 1956-Part IXBombay Stamp Act-Section 31, 32(1), 53A, 52A
High Courts28 Aug 2026Dismissed
M/S Star Developers Through Partners Vs State of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3595
Ready Reckoner, 2003-Section (Vibhag) 27.9Constitution of IndiaMaharashtra Stamp Act, 1958-Clause 5(g)(a), 5(g)(a) of Schedule I, Section 32A(5), Article 5(g)(a) of Schedule I, 47, 5(g)(a), 25, 5(h)(b), 5(g) (a), 46, 5(g-a) of Schedule I, 32A, 5(g-a), 5(g-a)(i), 14(2), 2(n), 2(na), 5(h)(b) of Schedule I, 39
High Courts28 Aug 2026Dismissed
Shri Trimbak Shankarnath Buwa & Ors. Vs The Special Land Acquisiton Officer, Nashik-II, Nashik
Bombay High Court · (2026) 08 BOM CK 3597
Maharashtra Regional Town Planning Act
High Courts28 Aug 2026Allowed
IBM India Pvt. Ltd. Vs Union Of India & Ors.
Bombay High Court · (2026) 08 BOM CK 3675
Constitution of India-Article 226, 265Maharashtra Goods and Services Tax Act, 2017-Section 112, 107, 112(8), 107(6), 54MGST Rules, 2017-Rule 92(3)
High Courts28 Aug 2026Allowed
Prasenjeet Kashinath @ Kashiram Khadse & Ors. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 4998
Code of Criminal Procedure-Section 482IPC-Section 498-A, 323, 504 read with Section 34
High Courts28 Aug 2026Allowed
Chandrakant Sahadu Kaware Vs The State of Maharashtra
Bombay High Court · (2026) 08 BOM CK 3143
Indian Penal Code-Sections 332, 336, 324, 353, 427, 307, 295-A, 452, 323, 504, 506, 337Bombay Police Act-Sections 37(1)(3)/135, 37(1)(a)(3)/135
High Courts28 Aug 2026Partly Allowed
Vishwanath Keshavrao Kadam & Ors. Vs The Competent Authority Under The National Highway Act / Sub Divisional Officer & Ors.
Bombay High Court · (2026) 08 BOM CK 3147
Constitution of India-Article 226National Highway Act, 1956-Section 3 (H) (4), 3 E, 3H, 3H (3), 3H (4), sub-sections 3 and 4 of Section 3h
High Courts28 Aug 2026Dismissed
Nitin Manohar Shinde Vs Ashokrao Shankarrao Kale & Ors.
Bombay High Court · (2026) 08 BOM CK 3149
Maharashtra Public Trust Act 1950-Section 70-A, 22, 50-A, 17, 18, 21(2), 21, 70, 50, 19, 22-A, 28, 29, 72(1), 72(2)Maharashtra Public Trusts Rules-Rule 8-A, 5, 8, 13, Schedule I, III, 6, 7-A, 7-A (1), 7-A (3)
High Courts28 Aug 2026Disposed of
Municipal Corporation Of City Of Jalgaon Vs Asha W/o. Kashinath Choudhari
Bombay High Court · (2026) 08 BOM CK 3158
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971-Items 5, 6, 9, and 10 of Schedule IV
High Courts28 Aug 2026Partly Allowed
Suresh Jaywantrao Khandekar Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3160
High Courts28 Aug 2026Allowed
Vishnu Dhanraj Adwani Vs State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3404
Arms Act, 1959-Section 17(3)(b), Chapter III, 13, 14, 15, 17, 13(2), sub-section (2), 17(2), 17(3), 3 and 25Indian Penal Code-Section 307, 323 and 504 read with Section 34
High Courts28 Aug 2026Allowed
Shahajad @ Golu Shaukat Ali Vs The State Of Maharashtra
Bombay High Court · (2026) 08 BOM CK 3406
Indian Penal Code-Section 302 read with Section 34, 34Code of Criminal Procedure Code-Section 313
High Courts28 Aug 2026Dismissed
Sanjay Vs Maharashtra State Road Transport Corporation & Anr.
Bombay High Court · (2026) 08 BOM CK 3408
Disciplinary and Appeal Procedure-Clauses C.22 and C.41 of Schedule ‘A’
High Courts28 Aug 2026Partly Allowed
Gondwan Shikshan Prasarak Mandal & Anr. Vs Ku. Nanda & Ors.
Bombay High Court · (2026) 08 BOM CK 3413
Bombay Public Trusts Act, 1950Societies Registration Act, 1860