COURT ARCHIVE

Bombay High Court judgments

76,764 judgments · page 29 of 3,839

High Courts27 Aug 2026Partly Allowed

Empire Realty Vs HighRise Cooperative Housing Society Limited & Ors.

Bombay High Court · (2026) 08 BOM CK 3674

Arbitration and Conciliation Act, 1996-Section 9, 37Mumbai Municipal Corporation Act, 1888-Section 353(B)M.C.S. Act-Section 91

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High Courts27 Aug 2026Dismissed

Damodardas s/o Jamnadas Zawar Vs Vinod s/o Bansilal Tripathi

Bombay High Court · (2026) 08 BOM CK 3134

Code of Civil Procedure, 1908-Order VII Rule 1, XX, Rules 9 to 19 of Order XX, XXI, XX Rule 6Specific Relief Act 1963-Chapter VI, Section 34, 35, Chapter VIII, 38, 39

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High Courts27 Aug 2026Partly Allowed

Bhagwan s/o Shrirang Chormale Vs The State of Maharashtra

Bombay High Court · (2026) 08 BOM CK 3174

Indian Penal Code-Section 323, 324, 504, 452 and 506 r/w 34Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(1)(x)Probation of Offenders Act, 1958-Section 4, 3 and 4

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High Courts27 Aug 2026Allowed

Babita Umakant Narwade & Ors. Vs Sanjay Sopan Marde & Anr.

Bombay High Court · (2026) 08 BOM CK 3178

Employees Compensation Act, 1923-Schedule-IV, Section 4(1A), 4A

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High Courts27 Aug 2026Dismissed

Vakilal & Anr. Vs Hirkanbai

Bombay High Court · (2026) 08 BOM CK 3180

Civil Procedure Code-Order VI, Rule 17Constitution of India-Order 227

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High Courts27 Aug 2026Allowed

Akash Subhash Rathi Vs The State Of Maharashtra & Anr.

Bombay High Court · (2026) 08 BOM CK 3419

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 403, 406, 419, 420, 465, 468, 471, 504 and 506

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High Courts27 Aug 2026Allowed

Jitendra Bhaskar Marathe Vs State Of Maharashtra & Anr.

Bombay High Court · (2026) 08 BOM CK 3422

Bharatiya Nyaya Sanhita, 2023-Section 64(2)(m), 351(2)IPC-Section 376CrPC-Section 482

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High Courts27 Aug 2026Allowed

Shashikant S/o Bhaurao Kate & Ors. Vs The State of Maharashtra

Bombay High Court · (2026) 08 BOM CK 3425

Indian Penal Code, 1860-Section 370(2)Immoral Traffic (Prevention) Act, 1956-Sections 3, 4, 5, 7, Sub Section (a), Sub Section (b), Sub Section (c)Constitution of India-Article 226

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High Courts27 Aug 2026Disposed Of

Anant Prakash Singh Thakur Vs The State Of Maharashtra

Bombay High Court · (2026) 08 BOM CK 3427

Constitution of India-Article 226

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High Courts27 Aug 2026Allowed

Ashwin S/o Manohar Choudhari Vs The Schedule Tribe Caste Certificate Scrutiny Committee & Ors.

Bombay High Court · (2026) 08 BOM CK 3430

Rules framed under the 2000 Act-Sub-rule (2) of Rule 122000 Act-Section 9(d)ST Rules

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High Courts27 Aug 2026Allowed

Shantaram @ Shantilal Vs Central Bureaue Of Investigation

Bombay High Court · (2026) 08 BOM CK 3432

Prevention of Corruption Act

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High Courts27 Aug 2026Allowed

Ashwin Choudhari Vs The Schedule Tribe Caste Certificate Scrutiny Committee & Ors.

Bombay High Court · (2026) 08 BOM CK 3434

Rules framed under the 2000 Act-Sub-rule (2) of Rule 12, Rule 122000 Act-Section 9(d)ST Rules

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High Courts27 Aug 2026Allowed

Shashikant Vs The Vice-Chairman/Member-Secretary, Scheduled Tribe Caste Certificate Scrutiny Committee, Chaprashipura, Amravati

Bombay High Court · (2026) 08 BOM CK 3438

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High Courts27 Aug 2026Allowed

Shri Girdhari Dhapodkar Vs The State Of Maharashtra & Anr.

Bombay High Court · (2026) 08 BOM CK 5003

Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes, Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000-Rule 12(2), 12Constitution of India-Article 226

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High Courts27 Aug 2026Allowed

Gajanan Vs Scheduled Tribe Caste Certificate Scrutiny Committee & Ors.

Bombay High Court · (2026) 08 BOM CK 3444

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High Courts27 Aug 2026Allowed

Chandanbala & Ors. Vs Sanjay Shyamsundar Chamedia & Ors.

Bombay High Court · (2026) 08 BOM CK 3449

Indian Penal Code-Section 279, 337 and 338

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High Courts27 Aug 2026Dismissed

Cholamandalam MS General Insurance Co. Ltd. Vs Smt. Shaheda & Ors.

Bombay High Court · (2026) 08 BOM CK 3451

Indian Penal Code-Sections 279 and 304(A)CrPC-Section 156(3)Motor Vehicles Act

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High Courts27 Aug 2026Allowed

New India Assurance Co. Ltd. Vs Arun Uttamrao Ingle & Ors.

Bombay High Court · (2026) 08 BOM CK 3452

Motor Vehicles Act, 1988

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High Courts27 Aug 2026Allowed

Smt. Kusumbai Manohar Kannawar Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 3456

Land Acquisition Act-Section 4, 18

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High Courts27 Aug 2026Rejected

Mr. Shivaji Kisan Jadhav Vs. State of Goa and Anr.

Bombay High Court · 2026:BHC-GOA:1730

Indian Penal Code, 1860-Section 34, 120B, 406, 409, 420Goa Protection of Interests of Depositors (Financial Establishment) Act, 1999-Section 3, 5Code of Criminal Procedure, 1973-Section 162, 169, 170, 173(8)

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