High Courts24 Aug 2026Allowed
Anantrao Kashiram Wathurkar Vs State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3411
Maharashtra Regional and Town Planning Act, 1966-Section 126(2), 126(4), 127, 127(1), 127(2)
COURT ARCHIVE
Bombay High Court judgments
76,764 judgments · page 35 of 3,839
High Courts24 Aug 2026Disposed Of
Sau Shital Nitin Wankhade Vs Maharashtra State Road Transport Corporation & Anr.
Bombay High Court · (2026) 08 BOM CK 3415
MRTU & PULP Act-Section 30(2)
High Courts24 Aug 2026Allowed
Smt. Jijabai Prakash Ghodmare Vs Narendra alias Natthu S/o Ambadas Bhusari & Ors.
Bombay High Court · (2026) 08 BOM CK 3417
Registration Act, 1908-Section 17(1)(a)Transfer of Property Act, 1882-Section 123Provincial Small Causes Court Act, 1887-Section 26, 16
High Courts24 Aug 2026Dismissed
Stellar Industries Vs M/s International Combustion (India) Limited Company
Bombay High Court · (2026) 08 BOM CK 3420
Code of Civil Procedure-Section 114, Order XLVII Rule 1, XLVII Rule 2, XX Rule 6, XLVIIInterest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act, 1993-Section 17, 4, 5
High Courts24 Aug 2026Partially allowed
Shahnawaz S/o. Shahnoor Patel and Others Vs. The State of Maharashtra and Others
Bombay High Court · 2026:BHC-AUG:38167-DB
Constitution of India-Article 14, Article 226
High Courts24 Aug 2026Partly Allowed
Shahnawaz S/o. Shahnoor Patel Vs The State Of Maharashtra
Bombay High Court · (2026) 08 BOM CK 0496
Constitution of India-Article 226, 14
High Courts21 Aug 2026Partly Allowed
Vijay Ramesh Dantani Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3564
Protection of Children from Sexual Offences Act, 2012-Section 6, 42, 10, 9 (l), (m), 33(8), 4, 8 and 12, 6 read with Section 5 (m), (l), 10 read with 9 (l), 5 (l), 6 r/w Section 5 (m), 5 (m), 5 r/w Section 6, 5(l) and 5(m), 5, 3 r/w Section 4Indian Penal Code-Section 376, 354 and 506, 37 5Code of Criminal Procedure-Section 313, 164
High Courts21 Aug 2026Dismissed
Union Of India Vs Madan Mohan Banerjee & Ors.
Bombay High Court · (2026) 08 BOM CK 3565
Indian Penal Code, 1860-Sections 120B, 420 & 406Prevention of Corruption Act, 1988-Sections 13(2) r/w. 13(1)(d)Public Premises (Eviction Of Unauthorised Occupants) Act, 1971
High Courts21 Aug 2026Disposed Of
Manohar Sharad Pathare Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3567
Constitution of India-Article 21, 22(2), 22Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 47, 48 and 58, 183, 58, 187Protection of Children from Sexual Offences Act, 2012-Sections 10 and 12, 10
High Courts21 Aug 2026Allowed
Amol Pandurang Sawant Vs State Of Maharashtra
Bombay High Court · (2026) 08 BOM CK 3569
Maharashtra [Prevention of Dangerous Activities] Act, 1981-Section 2(b-1)Indian Penal CodeBharatiya Nyaya Sanhita-Section 109
High Courts21 Aug 2026Allowed
Saddam Irfan Ansari Vs The State of Maharashtra And Anr.
Bombay High Court · (2026) 08 BOM CK 3571
Maharashtra Prevention of Dangerous Activities Act, 1981-Section 2(b-1), 2(a-iv)Indian Penal Code-Section 324, Chapter XVI, Chapter XVIIArms Act, 1959-Section 4(25), Chapter V
High Courts21 Aug 2026Allowed
Wasim Salim Patel Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3572
Maharashtra Prevention of Dangerous Activities Act, 1981-Section 3(2), 2(b-1)Indian Penal CodeBharatiya Nyay Sanhita, 2023-sections 351(2)(3), 352
High Courts21 Aug 2026Dismissed
Kishor Dnyanoba Gaikwad Vs Additional Collector, Pune & Ors.
Bombay High Court · (2026) 08 BOM CK 3575
Constitution of India-Articles 226 and 227, 227Maintenance and Welfare of Parents and Senior Citizens Act, 2007-Section 15, 5, 23, 5(2), 9Protection of Women from Domestic Violence Act
High Courts21 Aug 2026Dismissed
Maharashtra State Electricity Distribution Company Limited Vs M/s.Jyothy Fabricare Services Limited
Bombay High Court · (2026) 08 BOM CK 3578
Constitution of India-Article 226Electricity Act, 2003-Section 56, 56(1), 56(2)CGRF Regulations-Regulation 19
High Courts21 Aug 2026Allowed
Smt.Kshama Padmakar Shedge Vs The Municipal Corporation of Greater Mumbai
Bombay High Court · (2026) 08 BOM CK 3579
Mumbai Municipal Corporation Act, 1888-Section 354-A, 351, 342, 347, 488, 527, 352, 352A, 354, 337B.P.M.C. Act-S.260
High Courts21 Aug 2026Dismissed
Uday Shaymkumar Thapa Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3581
Maharashtra Prevention of Dangerous Activities Act, 1981-Section 3(2), 2(b-1), 2(a)(iv)Bharatiya Nyaya Sanhita, 2023-Sections 309(6), 115(2), 351(2), 351(3), 352, and 324(4)Maharashtra Police Act, 1951-Sections 37(1)(a) and 135
High Courts21 Aug 2026Disposed Of
Ranjeet Bhattacharya & Ors. Vs Divisional Joint Registrar & Ors.
Bombay High Court · (2026) 08 BOM CK 3586
High Courts21 Aug 2026
Dr. Govindaraja Venkatesh Iyengar Vs A.R.Sampathkumar (Deceased) Through His Legal Heirs & Anr.
Bombay High Court · (2026) 08 BOM CK 3654
Indian Succession Act, 1925-Section 63, Clause (c) of Section 63Indian Evidence Act-Section 68, 63Hindu Succession Act, 1956-Section 15(2), 15(2)(b)
High Courts21 Aug 2026Disposed Of
Anex Realty Services Pvt Ltd Vs Ornate Infra Holding Pvt Ltd
Bombay High Court · (2026) 08 BOM CK 3656
Arbitration and Conciliation Act, 1996-Section 11(5), 21, 11, 11(6-A), 8, 7, 16, 11(8), 12(1)
High Courts21 Aug 2026Allowed
The Tata Power Company Limited & Anr. Vs Union Of India & Ors.
Bombay High Court · (2026) 08 BOM CK 3658
Van (Sanrakshan Evam Samvardhan) Adhiniyam, 1980-Section 2Constitution of India-Article 226