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Bombay High Court judgments

76,764 judgments · page 28 of 3,839

High Courts28 Aug 2026Allowed

Nitin S/o. Haridas Gudadhe & Ors. Vs The State Of Maharashtra

Bombay High Court · (2026) 08 BOM CK 3455

Bharatiya Nagarik Surakhsha Sanhita, 2023-Section 528Bharatiya Nayaya Sanhita, 2023-Sections 308(2), 75, 352 and 351(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Sections 3(1)(r), 3(1)(s), 3(1)(w)(i) and 3(1)(w)(ii)
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High Courts27 Aug 2026Dismissed

Carson Percy Valladares Vs State of Maharashtra & Anr.

Bombay High Court · 2025 INSC 404

Constitution of India-Article 227Maintenance And Welfare Of Parents And Senior Citizens Act, 2007-Section 5, 2(b), 2(k), Chapter II, 4, clause (g) of section 2, Sub-sections (2) and (3) of Section 4, 6, 7, 8, 9, 12, 15, 16, 23, 27, 3, 5(2), 2(f), 2(b), (d) and (f)Indian Penal Code, 1860-Sections 354, 504 and 506 (2)
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High Courts27 Aug 2026Dismissed

J. S. Cotton Industries Vs C. A Galiakotwala and Compnay Private Limited

Bombay High Court · (2026) 08 BOM CK 3668

Arbitration and Conciliation Act, 1996-Section 34, 75, 81, 34(2)(b)(ii), Explanation 1 to Section 34(2), sub-section (2-A) of Section 34, Explanation (2) to Section 34(2)(b)(ii), 48, 18, 34(2)(a)(iii), Explanation 2 to Section 48(2)(b)(ii), 31(3), 34(4)Cotton Association of India Byelaws-Byelaw No. 38(E), Byelaw No. 34AArbitration Rules of the Association-Rule 12
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