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Bombay High Court judgments

76,764 judgments · page 30 of 3,839

High Courts25 Aug 2026

Nimesia Faleiro Vs The State Of Goa & Ors.

Bombay High Court · (2026) 08 BOM CK 5008

Constitution of India-Part IX-A, Articles 14, 213, 226, 243K, 243P, 243R, 243T, 243U, 243U(3)(a), 243ZA, 243ZGGoa Municipalities Act, 1968-Sections 9, 9(2)(a), 10, 10(1), 10(2), 10(3), 10(4), 10(5), 10(6), 10(7), 11(1), 11(3)Goa Municipalities (Amendment) Ordinance, 2026
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High Courts25 Aug 2026Allowed

Saksham Brijesh Singh @ Don Vs The State of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 3570

Constitution of India-Article 22(5)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-Offenders, Dangerous Persons, Video Pirates, Sand Smugglers and Persons Engaged in Black-Marketing of Essential Commodities Act, 1981-Section 9, 2(b-1), 8(1), 3(3)IPC-Sections 323, 324, 504, 506, 34, 386, 307
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High Courts25 Aug 2026Allowed

Harakchand Ravji Shah & Ors. Vs Chandrakant Kantilal Botadkar & Ors.

Bombay High Court · (2026) 08 BOM CK 3573

Code of Civil Procedure-Section 2(4), 3, 8, 10, 24, 24(4), 24(1)(a), 24(1)(b), 24(1)(b)(ii), 24(1), 25, 38, 39, 40, 41, 75, 76, 77, 151, 157, 158Bombay City Civil Court Act-Section 3Maharashtra Rent Control Act, 1999-Section 33, 33(1)(a), 33(1)(c), 33(2), 33(2)(a), 33(2)(c)
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High Courts25 Aug 2026Disposed Of

Jitender Kumar Jain Vs Union Of India & Ors.

Bombay High Court · (2026) 08 BOM CK 3655

Insolvency and Bankruptcy Code, 2016-Section 7, Chapter VI, 217 to 220, 219, 218, 220(2), 217, 220, 220(7)Insolvency and Bankruptcy Board of India (Grievance and Complaint Handling Procedure) Regulations, 2017-Regulation 3(3), 7(7)Insolvency and Bankruptcy Board of India (Inspection and Investigation) Regulations, 2017-Regulation 8, 11 and 12, 11, 8 to 10, 13(3ba)
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