High Courts25 Aug 2026Dismissed
Shivmoorat Kushwaha, Proprietor Of M/s. Namah Enterprises Vs Union Of India
Bombay High Court · (2026) 08 BOM CK 1087
Arbitration and Conciliation Act, 1996-Section 37(1)(b), 9, 34 and 37, 37, 34
COURT ARCHIVE
Bombay High Court judgments
76,764 judgments · page 33 of 3,839
High Courts25 Aug 2026Dismissed
Shivmoorat Kushwaha, Proprietor Of M/s. Namah Enterprises Vs Union Of India
Bombay High Court · (2026) 08 BOM CK 1094
Arbitration and Conciliation Act, 1996-Section 37(1)(b), 9, 34 and 37, 37, 34
High Courts25 Aug 2026Disposed Of
ZEE Learn Limited Vs Beauty Singh
Bombay High Court · (2026) 08 BOM CK 1099
Arbitration and Conciliation Act, 1996-Section 9, 17Indian Penal Code, 1860-Sections 405, 406, 418 and 420Copyright Act, 1957-Section 63
High Courts25 Aug 2026Disposed Of
Mangesh Yashwant Parave & Ors. Vs The State of Maharashtra through Urban Development Department, Mantralaya, Mumbai & Ors.
Bombay High Court · (2026) 08 BOM CK 1098
Constitution of India-Article 226, 21Development Control and Promotion Regulations for Greater Bombay, 2034-Regulation 33(7)Maharashtra Slum Areas (Improvement, Clearance and Redevelopmet) Act, 1971
High Courts25 Aug 2026Dismissed
Suraj s/o Jaysing Chungade Vs. The State of Maharashtra and Others
Bombay High Court · (2026) 08 BOM CK 0849
High Courts25 Aug 2026Dismissed
Dr. Zakirhusain Shikshan Prasarak Mandal and Another Vs. Maimunabegum Shaikh Ahmad and Another
Bombay High Court · (2026) 08 BOM CK 0844
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977Maharashtra Employees of Private Schools (Conditions of Service) Regulation Rules, 1981Constitution of India-Article 227
High Courts25 Aug 2026Dismissed
Ishwar Subhash Wadekar and Others Vs. The State of Maharashtra and Others
Bombay High Court · (2026) 08 BOM CK 0842
Maharashtra Public Universities Act, 2016-Section 8, 119Maharashtra Employees of Private Schools (Conditions of Service) Regulation Rules, 1981-Rule 41A
High Courts25 Aug 2026Dismissed
Suraj S/O Jaysing Chungade Vs The State Of Maharashtra
Bombay High Court · (2026) 08 BOM CK 0459
High Courts24 Aug 2026Allowed
Smt. Sadhana & Ors. Vs Vishnu Laxman Jadhav & Anr.
Bombay High Court · (2026) 08 BOM CK 3566
High Courts24 Aug 2026Dismissed
Sagar Raju Rathi Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3584
Protection of Children from Sexual Offences Act, 2012-Section 4, 10, 17
High Courts24 Aug 2026Disposed Of
SO Tunnelling India Private Limited Vs Hindustan Construction Co. Limited
Bombay High Court · 2025 INSC 1289
Arbitration and Conciliation Act, 1996-Section 11, Fourth Schedule, 11(6A), 16, 2(1)(f), 2(1)(f)(ii), 11(9), 11(6-A), 11(6), 7, 2(1)(f)(iii), 11(8), 12(1)Companies Act, 2013-Section 2(27)
High Courts24 Aug 2026Partly Allowed
Themis Medicare Ltd. Vs Mohinder Pal Singh Anand & Anr.
Bombay High Court · (2026) 08 BOM CK 3669
Companies Act, 1956Arbitration and Conciliation Act, 1996-Section 31(3), 33, 34, 34(2)(a)(iv), 37Code of Civil Procedure, 1908-Order 41
High Courts24 Aug 2026Allowed
Ulhas Madhavrao Naragude Vs The State Of Maharashtra
Bombay High Court · (2026) 08 BOM CK 3112
Code of Criminal Procedure-Section 374(2)Prevention of Corruption Act, 1988-Section 7, 13(1)(d), 13(2), 12, 19(1)(c)
High Courts24 Aug 2026Allowed
Ulhas Madhavrao Naragude Vs The State Of Maharashtra
Bombay High Court · (2026) 08 BOM CK 3116
Code of Criminal Procedure-Section 374(2)Prevention of Corruption Act, 1988-Section 7, 13(1)(d), 13(2), 12, 19(1)(c)
High Courts24 Aug 2026Dismissed
Mukesh Vs The State Of Maharashtra
Bombay High Court · (2026) 08 BOM CK 3123
Indian Penal Code-Section 376, 376(1)(1), 354, 323, 506Code of Criminal Procedure-Section 164
High Courts24 Aug 2026Allowed
Ulhas Madhavrao Naragude Vs The State Of Maharashtra
Bombay High Court · (2026) 08 BOM CK 3124
Code of Criminal Procedure-Section 374(2)Prevention of Corruption Act, 1988-Section 7, 13(1)(d), 13(2), 12, 19(1)(c)
High Courts24 Aug 2026Dismissed
Akil S/o. Lalu Shaikh Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3127
Indian Penal Code-Section 306, 34, 498A
High Courts24 Aug 2026Allowed
Pandurang Namdeo Lugade Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3130
High Courts24 Aug 2026Dismissed
Siddharth Ramrao Pandurnikar Vs The Deputy Director of Health Services & Ors.
Bombay High Court · (2026) 08 BOM CK 3131
High Courts24 Aug 2026Dismissed
Ratan Ramrao Jadhav Vs Rajesh Khanderao Vayvahare & Anr.
Bombay High Court · (2026) 08 BOM CK 3135
Civil Procedure Code-Order 21, Rules 105 and 106, 21 and Rule 105, Sub-rule(2) of Rule 105, 105 of Order 21, 106(3) of Order 21, 106 of Order 21, Section 151, 105 and 106 of Order 21, 105(2)