High Courts21 Aug 2026Allowed
Vijaya Vs Abhilasha & Ors.
Bombay High Court · (2026) 08 BOM CK 3386
Specific Relief Act, 1963-Section 41Transfer of Property Act, 1882-Section 52
COURT ARCHIVE
Bombay High Court judgments
76,764 judgments · page 37 of 3,839
High Courts21 Aug 2026Allowed
Sneha Gawali Vs Union Of India
Bombay High Court · (2026) 08 BOM CK 3388
Motor Vehicles Act, 1988-Section 163ARailways Act-Section 2 (29), 123(c), 124ARailway Accident and Untoward Incident (Compensation) Rules, 1990
High Courts21 Aug 2026Dismissed
Smt. Veena & Ors. Vs Union Of India
Bombay High Court · (2026) 08 BOM CK 3389
High Courts21 Aug 2026Disposed of
Mr. John D'Souza Vs. Late Joao Jose De Souza and Ors.
Bombay High Court · 2026:BHC-GOA:1690
Enemy Property Act, 1968-Section 2(b), 2(c), 5, 5(3), 5-A, 5-B, 18, 22, 22-A, 24(2)Enemy Property (Amendment) Act, 1977Defence of India Act, 1962-Section 2(c), 2(d)
High Courts21 Aug 2026Allowed
Mr. Uday Prabhu Desal and Anr. Vs. State of Goa
Bombay High Court · 2026:BHC-GOA:1677
Bharatiya Nyaya Sanhita, 2023-Section 74, 75, 79, 115(2), 132, 221, 303(2), 351(1), 3(5)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 193, 232, 249, 250, 251Code of Criminal Procedure, 1973-Section 226, 227, 228
High Courts21 Aug 2026Allowed
Otto Jaime Hamilton P. De Souza and Anr. Vs. Ramesh Sitaram Moraskar alias Morjkar and Anr.
Bombay High Court · 2026:BHC-GOA:1678
Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975-Section 2Code of Civil Procedure, 1908-Order VI Rule 17
High Courts21 Aug 2026Allowed
Mohan Baburao Gadade Vs The Competent Authority & Anr.
Bombay High Court · (2026) 08 BOM CK 1411
National Highways Act, 1956-Section 3H-4Bombay Prevention of Fragmentation and Consolidation of Holdings Act 1947-Section 36-A, 31-A, 33Constitution of India-Article 227
High Courts21 Aug 2026Dismissed
National Stock Exchange Of India Ltd. Vs Guiness Securities Ltd. (Formerly Known As Guiness Properties & Holding Co. Private Limited)
Bombay High Court · (2026) 08 BOM CK 1091
Code of Civil Procedure, 1908-Order 7 Rule 11, 2 Rule 2, Section 80(2), VII Rule 11Commercial Courts Act, 2015-Section 12A, sub-section (1) of Section 12A, sub-section (1)Letters Patent-Clause 12
High Courts21 Aug 2026Dismissed
ITC Limited Vs Metropolitan Stock Exchange
Bombay High Court · (2026) 08 BOM CK 1097
Constitution of India-Article 226Securities and Exchange Board of India Act, 1992
High Courts21 Aug 2026Allowed
Shri Mohan Baburao Gadade (Since deceased through Legal Representatives) Vs. The Competent Authority and Others
Bombay High Court · 2026:BHC-AUG:37919
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947-Section 31A, Section 33, Section 36ANational Highways Act, 1956-Section 3HConstitution of India-Article 227
High Courts21 Aug 2026Allowed
Shri Mohan Baburao Gadade (Since deceased) through LRs and Ors. Vs The Competent Authority, Land Acquisition Officer, Deputy Collector Land Acquisition, Manjara Project and Anr.
Bombay High Court · 2026:BHC-AUG:37919
National Highways Act, 1956-Section 3HBombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947-Section 31A, 33, 36A
High Courts21 Aug 2026Dismissed
Shivaji S/o Rangnath Sonwane and Ors. Vs Rajpalsingh Bhoj (Raju Maharaj) and Anr.
Bombay High Court · 2026:BHC-AUG:37929
Maharashtra Public Trusts Act, 1950-Section 50A, 70, 70A, 72, 2(10)
High Courts21 Aug 2026Allowed
Shri Mohan Baburao Gadade (Since Deceased Through LRs) & Ors. Vs The Competent Authority, Land Acquisition Officer & Anr.
Bombay High Court · 2026:BHC-AUG:37919
National Highways Act, 1956-Section 3HBombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947-Section 31A, 33, 36AConstitution of India-Article 227
High Courts21 Aug 2026Dismissed
Shivaji S/o Rangnath Sonwane & Ors. Vs Rajpalsingh Bhoj (Raju Maharaj) & Anr.
Bombay High Court · 2026:BHC-AUG:37929
Maharashtra Public Trusts Act, 1950-Section 50A, 70, 70A, 72
High Courts21 Aug 2026Dismissed
Arun S/o Gaurishankar Gupta Vs Ramesh S/o Jeevanlal Gupta
Bombay High Court · (2026) 08 BOM CK 0193
Code of Civil Procedure, 1908-Section 54, Order 21 Rule 94, XXI Rule 85, 128, and Rules, XXI Rules 82 to 92, Rule 94, 86, 85, 84 to 92, 87, XXI Rule 92, sub-rule (2) of Rule 92Registration Act, 1908-Section 89, 17(1), 89(4)Constitution of India-Articles 226 and 227
High Courts21 Aug 2026Allowed
Otto Jaime Hamilton P. De Souza, Diana Rosa V.E. De Souza Vs Ramesh Sitaram Moraskar Alias Morjkar, Gitadevi Pandurang Mahatme
Bombay High Court · (2026) 08 BOM CK 0188
Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975-Sub-Clause (p) of Section 2Code of Civil Procedure-Order VI Rule 17
High Courts21 Aug 2026Allowed
Mr. Uday Prabhu Desal, Mr. Ugam Prabhu Desai Vs State Of Goa
Bombay High Court · (2026) 08 BOM CK 0187
Bharatiya Nyaya Sanhit, 2023-Section 221, 132, 74, 75, 79, 115(2), 351(1), 303(2), 3(5)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 193, 250(1), 249, Sub-clause (2) of Section 250, 250, 251, Sub-clause (1) of Section 250Code of Criminal Procedure-Section 227, 228, 226
High Courts21 Aug 2026Dismissed
Denish Jasubhai Sankhala And Anr. Vs Union Of India And Ors.
Bombay High Court · (2026) 08 BOM CK 0182
Constitution of India-Article 226, 14 and 19(1)(g)
High Courts21 Aug 2026Partly Allowed
Vijay Ramesh Dantani Vs 1. The State Of Maharashtra 2. XYZ
Bombay High Court · (2026) 08 BOM CK 0178
Protection of Children from Sexual Offences Act, 2012-Section 6, 42, 10, 9 (l), (m), 33(8), 5, 3, 4Indian Penal Code-Section 376
High Courts20 Aug 2026Allowed
The Kalyan Krushi Utpanna Bazar Samitee (Kalyan Agriculture Produce Market Committee) Vs Sadashiv Bhau Kurhade & Ors.
Bombay High Court · (2026) 08 BOM CK 5146
Constitution of India-Articles 226, 227Maharashtra Agricultural Produce Marketing (Development and Regulation) Act, 1963-Section 52B, 52B(1), 52B(2)