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Bombay High Court judgments

76,764 judgments · page 36 of 3,839

High Courts21 Aug 2026Allowed

Akshay @ Bhaiya s/o. Ramesh Wahul Vs Commissioner of Police & Ors.

Bombay High Court · (2026) 08 BOM CK 3139

Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders, Dangerous Persons, Video Pirates, Sand Smugglers, Persons Engaged in Black-Marketing of Essential Commodities, Illegal Gambling, Illegal Lottery and Human Trafficker Act, 1981-Section 3(1), 12(1), 2(b-1)IPC-Section 392, 380, 461, 324, 323, 504, 34, 379, 452, 427, 507, 307Bharatiya Nyaya Sanhita, 2023-Section 352, 351 (2), 351 (3), 238, 109(1), 118(1), 121(1), 351(2)(3), 140(2), 309(6), 3(5), 310 (2)
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High Courts21 Aug 2026Dismissed

Shivaji S/o Rangnath Sonwane & Ors. Vs Rajpalsingh Bhoj & Anr.

Bombay High Court · (2026) 08 BOM CK 3141

Maharashtra Public Trusts Act 1950-Section 50A(1), 2(10), 50(A), 70-A, 70(1), 41D, 70A, 72, 40, 41, 41C, 43(2)(a), 43(2)(c), 50A, 70, 20, 22, 22A, 28, 54, 79, 79AA, 70(1)(c-2), 70(A), 50-A, 50, 50-A(3), 36-B, 35, 36Bombay Public Trusts Act 1950-Section 50(a) (1)Maharashtra Act 55 of 2017
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High Courts21 Aug 2026Allowed

Nitesh Uttamrao Dambhare Vs The State Of Maharashtra & Anr.

Bombay High Court · (2026) 08 BOM CK 3383

Maharashtra Prohibition Act, 1949-Sections 65(e) and 77(a)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders, Dangerous Persons and Video Pirates Act, 1981-Section 3, 9, 12, 3(1), 3(2), 3(3), 12(1)
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High Courts21 Aug 2026Dismissed

Arun Gupta Vs Ramesh Gupta & Ors.

Bombay High Court · (2026) 08 BOM CK 4981

Code of Civil Procedure, 1908-Section 54, 128, Order XXI Rule 82, XXI Rule 83, XXI Rule 84, XXI Rule 85 (Central provision), XXI Rule 85 (State amendment), XXI Rule 86, XXI Rule 87, XXI Rule 92 (State amendment), 21 Rule 94Registration Act, 1908-Section 17(1), 89, 89(4)Indian Stamp Act, 1899
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