COURT ARCHIVE

Bombay High Court judgments

76,764 judgments · page 32 of 3,839

High Courts25 Aug 2026Allowed

Jaysingh Tugeram Sori Vs. State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 3424

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Motor Vehicles Act, 1988-Section 184Bharatiya Nyaya Sanhita, 2023-Sections 281, 125(b)

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High Courts25 Aug 2026Allowed

Akash Subhash Rathi Vs The State Of Maharashtra & Anr.

Bombay High Court · (2026) 08 BOM CK 3426

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

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High Courts25 Aug 2026Allowed

Jaisukhlal Vs State Of Maharashtra

Bombay High Court · (2026) 08 BOM CK 3429

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 188, 273 and 328Food Safety and Standards Act, 2006-Sections 26(2)(i), 26(2)((iv), 27(3)(e), 27(3)(d), 59(ii) and 59

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High Courts25 Aug 2026Allowed

Kailas S/o. Shiva Rathod Vs The State Of Maharashtra & Anr.

Bombay High Court · (2026) 08 BOM CK 3431

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Maharashtra Prevention of Malpractices At University, Board and Other Specified Examinations Act, 1982-Sections 7, 8Prevention of Corruption Act-Section 5

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High Courts25 Aug 2026Allowed

Shri Nidhaning Jagansing Tak Vs The State Of Maharashtra & Anr.

Bombay High Court · (2026) 08 BOM CK 3436

Prevention of Cruelty to Animals Act, 1960-Section 11Maharashtra Animal Preservation (Amendment) Act-Sections 9 and 11Prevention of Cruelty to Animals (Care and Maintenance of Animals) Rules, 2017-Rules 4 and 5, 5(5)

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High Courts25 Aug 2026Disposed Of

The Managing Director, The Nagpur Power And Industries Ltd. & Anr. Vs Nandkishor Mahadeorao Yadav

Bombay High Court · (2026) 08 BOM CK 3437

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971-Section 28, Item 9 of Schedule-IV

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High Courts25 Aug 2026Disposed Of

Gondia District Milk Growers Co-operative Federation Ltd., Gondia Vs State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 3439

Maharashtra Co-operative Societies Act, 1960-Section 154

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High Courts25 Aug 2026Partly Allowed

Saheb Khan Vs Sub-Divisional Officer & Ors.

Bombay High Court · (2026) 08 BOM CK 3441

Mamlatdar Court’s Act-Section 5

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High Courts25 Aug 2026Allowed

Vastushilpa Majoor Sahakari Sanstha, Maryadit & Ors. Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 5005

Constitution of India-Articles 226, 227Maharashtra Co-operative Societies Act, 1960-Section 154, 154(3)

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High Courts25 Aug 2026Allowed

Digamber Narayan Mahale & Ors. Vs Sahebrao Tejrao Savle & Ors.

Bombay High Court · (2026) 08 BOM CK 5002

Code of Civil Procedure-Order XXIII Rule 1(a), XXIII Rule 1, XXIII Rule 1(5)

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High Courts25 Aug 2026Dismissed

Subhash Vs State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 3447

Mamlatdar’s Courts Act, 1906-Section 5, 23, 26(2), sub-Section (b)

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High Courts25 Aug 2026Dismissed

Ku. Wahida Shermohammad Shaikh Vs Triratna Bhahu Uddeshiya Shikshan Sanstha & Anr.

Bombay High Court · (2026) 08 BOM CK 3448

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1978-Section 5Maharashtra Employees of Private Schools (Conditions of Service) Rules-Rule 9

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High Courts25 Aug 2026Disposed of

Nimesia Faleiro Vs State of Goa

Bombay High Court · 2026:BHC-GOA:1718-DB

Constitution of India-Article 14, 213, 226, 243E, 243K, 243P, 243R, 243T, 243U, 243ZA, 243ZGGoa Municipalities Act, 1968-Section 9, 10, 11Goa Municipalities (Amendment) Ordinance, 2026 (Ordinance No. 4 of 2026)

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High Courts25 Aug 2026Allowed

M/s. Costa and Company Pvt. Ltd. Vs. The Collector, South Goa District

Bombay High Court · 2026:BHC-GOA:1707

Goa, Daman and Diu Land Revenue Code, 1968-Section 32, 32(6), 32(6)(iii)(b), 32(7), 187, 188(1)(c)Constitution of India-Article 226, 227Companies Act, 1956

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High Courts25 Aug 2026Partially allowed

Shri Jorge Menezes Souza and Anr. Vs. Shri Maximo J. R. De Souza and Anr.

Bombay High Court · 2026:BHC-GOA:1726

Code of Civil Procedure, 1908-Order XIV Rule 1

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High Courts25 Aug 2026Dismissed

XYZ Vs State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 2244

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 419, 354(A)Indian Penal Code-Sections 354(A), 452, 504, 506 r/w 34Protection of Children from Sexual Offences Act, 2012-Section 12

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High Courts25 Aug 2026Allowed

Vitthal Dhondappa Birajdar Vs Ld. Joint Charity Commissioner Pune & Ors.

Bombay High Court · (2026) 08 BOM CK 2243

Maharashtra Public Trusts Act, 1950-Section 22CPC-Order XLVII, Section 114Constitution of India-Article 227

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High Courts25 Aug 2026Dismissed

Dr. Zakirhusain Shikshan Prasarak Mandal & Anr. Vs Maimunabegum Shaikh Ahmad & Anr.

Bombay High Court · (2026) 08 BOM CK 1400

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act 1977Maharashtra Employees of Private Schools (Conditions of Service) Rules 1981Constitution of India-u/a 227

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High Courts25 Aug 2026Dismissed

Suraj Jaysing Chungade Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 1399

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High Courts25 Aug 2026Dismissed

Ishwar Subhash Wadekar & Ors. Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 1398

Constitution of India-Article 226Maharashtra Public Universities Act, 2016-Section 8(3), 119, 8(1)The Maharashtra Universities Act, 1994-Section 8(3)

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