High Courts20 Aug 2026Dismissed
Govind Zarnappa Kavale Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3555
COURT ARCHIVE
Bombay High Court judgments
76,764 judgments · page 38 of 3,839
High Courts20 Aug 2026
M/s. Parmar Plastic Products & Ors. Vs M/s. Project Automobiles (Bombay) Pvt. Ltd.
Bombay High Court · (2026) 08 BOM CK 3556
High Courts20 Aug 2026Dismissed
Shekhar Shankar Joshi Vs Anita Arun Bhave
Bombay High Court · (2026) 08 BOM CK 3557
Code of Civil Procedure, 1908-Order XX Rule 12Transfer of Property Act-Section 9, 59, 123Registration Act, 1908-Section 17, 17(1)
High Courts20 Aug 2026Allowed
Kumar Housing Corporation Private Limited Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3558
Constitution of India-Articles 226 and 227Maharashtra Stamp Act, 1958-Section 31, 33, 4, 32B, Article 25, 25 of Schedule I, 2(na), Paragraph 5(g-a) of Schedule I, 25(B)(i) of Schedule I, 32A(4), Sub-section (2), Sub-section (3), 5(g-a), clause (b), [or (c)], as the case may be, of Article 25Bombay Stamp (Determination of True Market Value of Property) Rules, 1995
High Courts20 Aug 2026Dismissed
The State Of Maharashtra Vs Bhikaji Balaji Chaudhari & Ors.
Bombay High Court · (2026) 08 BOM CK 3559
Land Acquisition Act-Section 18
High Courts20 Aug 2026Allowed
Sai Innovation Vs Joint District Registrar And Collector Of Stamps, Pune City, Pune & Ors.
Bombay High Court · (2026) 08 BOM CK 3560
Maharashtra Stamp Act, 1958-Article 25 of Schedule I, 5 of Schedule I, Section 48(1), 47, 48, 47(c)(5), 5(g-a)(i)Bombay Stamp Act, 1958-Section 48 (i)Maharashtra Ownership Flats Act, 1963
High Courts20 Aug 2026Allowed
The Kalyan Krushi Utpanna Bazar Samitee Vs Sadashiv Bhau Kurhade & Ors.
Bombay High Court · (2026) 08 BOM CK 3561
Constitution of India-Articles 226 and 227Maharashtra Agricultural Produce Marketing (Development and Regulation) Act, 1963-Section 52B, 52B(1), sub-section (2), 52B(2)
High Courts20 Aug 2026Dismissed
Ashwini Heights Cooperative Housing Society Ltd. Vs Jyoti Nitin Lunia & Ors.
Bombay High Court · (2026) 08 BOM CK 3562
Maharashtra Co-operative Societies Act, 1960-Section 23(2), 154B-1(13), 154B-5, 154B-7, 29, 154B-2, 154B-2(1), Chapter -XIII-B, 23, 23(1A), 154B-3
High Courts20 Aug 2026Allowed
Savita Arun Zambre & Ors. Vs Manjari Projects Private Limited & Anr.
Bombay High Court · (2026) 08 BOM CK 3824
Indian Companies Act, 1965Indian Companies Act, 1413Civil Procedure Code, 1908-Order I Rule 10, XXII Rule 10, Sub-rule (2) of Rule 10 of Order I
High Courts20 Aug 2026Allowed
Shrikant Govindrao Sukte & Ors. Vs Panchayat Samiti Dahanu & Ors.
Bombay High Court · (2026) 08 BOM CK 3563
Constitution of India-Article 21
High Courts20 Aug 2026Dismissed
Azalea Holiday Inn Pvt. Ltd. Vs Prakash Kishenchand Sapra & Ors.
Bombay High Court · (2026) 08 BOM CK 4970
Companies Act, 1956Societies Act, 1890
High Courts20 Aug 2026Disposed Of
Om Vithal Cooperative Housing Society Limited Vs Trilogy Infra Private Limited
Bombay High Court · (2026) 08 BOM CK 3648
Maharashtra Co-operative Societies Act, 1960Arbitration and Conciliation Act, 1996-Section 9
High Courts20 Aug 2026Dismissed
Omkara Assets Reconstruction Pvt Ltd Vs Sahjun Impex Trading Pvt Ltd
Bombay High Court · (2026) 08 BOM CK 3649
Companies Act, 1956SARFAESI Act, 2002-Section 3Companies Act, 2013-Section 434(1)(c)
High Courts20 Aug 2026Dismissed
Sailam B.V.B.A. Vs Helios Jewelry Pvt Ltd & Ors.
Bombay High Court · (2026) 08 BOM CK 3652
Companies Act, 1956Civil Procedure Code-Order XXI Rule 46, XII Rule 6Indian Evidence Act, 1872-Section 58
High Courts20 Aug 2026Dismissed
Prakash Baburao Kaduskar Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3111
Indian Penal Code-Sections 354, 376(2)(i)(j) (n), 376(3), 506(2), 376(2)(i)Protection of Children from Sexual Offences Act-Sections 4, 6, 8Indian Evidence Act-Section 35
High Courts20 Aug 2026Dismissed
Nandu Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3113
Protection of Children from Sexual Offences Act, 2012-Sections 4, 6IPC-Section 376(2)(f)(i)(n)Cr.P.C.-Section 313
High Courts20 Aug 2026Allowed
Dayanand Sitaram Dabade Vs Vishwanath Ramappa Bhure & Anr.
Bombay High Court · (2026) 08 BOM CK 3115
Workmen’s Compensation ActEmployee’s Compensation Act-Section 4(1)(c)(ii), Exception (ii) to Section 45(1)(c), 4A(3)(a)
High Courts20 Aug 2026Dismissed
Tukaram Maruti Pawar & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 4999
Election Rules, 2014-Rule 6, 7, 11, 32, 65(1)Maharashtra Co-operative Societies Act-Section 11, 22, 25A, 43, 44, 45, 73-G, 73-IC, 91, 93, 101, 137Constitution of India-Article 226, 227
High Courts20 Aug 2026Allowed
Harishchandra & Ors. Vs Waman & Ors.
Bombay High Court · (2026) 08 BOM CK 3117
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947-Section 31A, 21(3), 24, 32, 19, 20, 21, 32(1), 22, Chapter IVMaharashtra Land Revenue Code, 1966-Section 247, 257
High Courts20 Aug 2026Dismissed
Shivajirao Patil Nilangekar Sahakari Sakhar Karkhana Ltd. Ambulga (S) Bidar Road Nilanga, District Latur Vs Dilip Ramchandra Bhosale & Anr.
Bombay High Court · (2026) 08 BOM CK 3120
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971-Section 28(1) read with Schedule IV, Item 1(a), (b), (d), (f), and (g), Item 1 of Schedule IV read with Section 28(1)Industrial Disputes Act, 1947-Section 25NConstitution of India-Article 227