High Courts20 Aug 2026Allowed
Rambhau Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3360
Bharatiya Nyaya Sanhita, 2023-Sections 108 and 115(2), 108 and 45, 108, 115(2)IPC-Section 306, 107Cr.P.C.-Section 155(2), 156(1), 482
COURT ARCHIVE
Bombay High Court judgments
76,764 judgments · page 39 of 3,839
High Courts20 Aug 2026Allowed
Shri. Tushar S/o. Bhimraj Shambharkar Vs Mrs. Reena Tushar Shambharkar & Anr.
Bombay High Court · (2026) 08 BOM CK 3362
Special Marriage Act, 1954Cr.P.C.-Section 125Protection of Women from Domestic Violence Act, 2005
High Courts20 Aug 2026Allowed
Dadaba Natha Dahifale Vs State Of Maharashtra
Bombay High Court · (2026) 08 BOM CK 3365
Indian Penal Code-Sections 353, 324, 323, 506, 294, 504Code of Criminal Procedure-Section 313, 397Probation of Offenders Act, 1958
High Courts20 Aug 2026Dismissed
Prakash Dharamdas Borkar Vs Pradnya Prakash Borkar
Bombay High Court · (2026) 08 BOM CK 3366
Protection of Women from Domestic Violence Act-Section 12Code of Criminal Procedure-Sections 340 and 195
High Courts20 Aug 2026Dismissed
Abhay Vikas Khillare Vs State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3368
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14-A, 3(2)(v), 3(2)(v-a)Bharatiya Nyaya Sanhita, 2023-Section 103(1), 109(1), 115(2), 3(5), 352
High Courts20 Aug 2026
Ajay Ananda Wadve Vs State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3369
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14-A, 3(2)(v), 3(2)(v-a), 3(2)(va)Bharatiya Nyaya Sanhita, 2023-Sections 103(1), 109(1), 115(2), 351(3), 352, 3(5)
High Courts20 Aug 2026Allowed
Miss. Sushma D/o Baburao Gharat & Anr. Vs The Deputy Director/Member Secretary, Schedule Tribe Certificate Scrutiny Committee, Gondia
Bombay High Court · (2026) 08 BOM CK 3370
Constitution Order 1950Presidential (ST) Order 1950
High Courts20 Aug 2026Allowed
Rucha Hemant Chavan Vs The Scheduled Tribe Caste Certificate Scrutiny Committee & Anr.
Bombay High Court · (2026) 08 BOM CK 3371
Constitution (Scheduled Tribes) Order
High Courts20 Aug 2026Partly Allowed
Ravindra Nathmal Bhansali Vs Lakhmichand Prakashchand Keswani & Ors.
Bombay High Court · (2026) 08 BOM CK 3372
Code of Civil Procedure, 1908-Order XVIII Rule 4Indian Evidence Act-Sections 63 and 65
High Courts20 Aug 2026Disposed Of
The New India Assurance Company Limited Vs Ramshila Sajanlal Dhurve & Ors.
Bombay High Court · (2026) 08 BOM CK 3373
High Courts20 Aug 2026Partly Allowed
Sanjay Onkar Bonde & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3374
High Courts20 Aug 2026Partly Allowed
Rahul Vs Ravikant & Anr.
Bombay High Court · (2026) 08 BOM CK 3375
Motor Vehicles Act-Section 173
High Courts20 Aug 2026Dismissed
Vidarbha Irrigation Development Corporation & Anr. Vs Pandurang Laxman Kuware & Ors.
Bombay High Court · (2026) 08 BOM CK 3376
Land Acquisition Act, 1894-Section 4, 18
High Courts20 Aug 2026Partly Allowed
Pankaj Nemichand Runawal & Anr. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3377
Land Acquisition Act, 1894-Section 4
High Courts20 Aug 2026Dismissed
Vidarbha Irrigation Development Corporation Vs Abhishek Chandrakant Deshmukh & Ors.
Bombay High Court · (2026) 08 BOM CK 3378
Land Acquisition Act-Section 4, 18Maharashtra Land Revenue Code-Section 57
High Courts20 Aug 2026Dismissed
Balkrishna Hari Meshram Vs Dilip Balkrishna Meshram & Anr.
Bombay High Court · (2026) 08 BOM CK 3379
Code of Civil Procedure-Order VII Rule 11, IMaharashtra Court Fees Act, 1959-Section 6(iv)(ha), 6(iv)(j), 6(iv)(d)
High Courts20 Aug 2026Dismissed
Vidarbha Irrigation Development Corporation & Anr. Vs Bhimrao Gulab Khaire & Ors.
Bombay High Court · (2026) 08 BOM CK 3380
Land Acquisition Act, 1894-Section 4, 18
High Courts20 Aug 2026Allowed
M/s Gati Kintetsu Express Pvt.Ltd.(Gati K.W.E) Vs Anjali Sonal Sirsat
Bombay High Court · (2026) 08 BOM CK 3381
Companies Act, 1956Negotiable Instruments Act, 1881-Section 138Code of Criminal Procedure, 1973-Section 256
High Courts20 Aug 2026Allowed
M/s Gati Kintetsu Express Pvt.Ltd.(Gati K.W.E) Vs Anjali Sonal Sirsat
Bombay High Court · (2026) 08 BOM CK 3382
Companies Act, 1956Negotiable Instruments Act, 1881-Section 138Code of Criminal Procedure, 1973-Section 256
High Courts20 Aug 2026Partially allowed
Girish Nigonda Patil Vs 1. The State Of Maharashtra, 2. Savita Aaganu Ingole
Bombay High Court · 2026:BHC-KOL:7834
Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Sections 323, 353, 354, 354-A, 506, 195-A, 386