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Bombay High Court judgments

76,764 judgments · page 41 of 3,839

High Courts19 Aug 2026Partly Allowed

Benninger India Pvt Ltd Vs First Space Infra LLP & Ors.

Bombay High Court · (2026) 08 BOM CK 4934

Commercial Courts Act, 2015-Section 2(1)(c), 2(1)(c)(vii), 2Maharashtra Rent Control Act-Section 3Code of Civil Procedure, 1908-Order XV-A, XV-A Rule 1, Rule (1) of Order XV-A, (2) of Order XV-A, Section 122, XX Rule 12, XXXIX Rule 10, 151
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High Courts19 Aug 2026Dismissed

Hazel Mercantile Limited & Ors. Vs Insolvency and Bankruptcy Board of India & Ors.

Bombay High Court · (2026) 08 BOM CK 3638

The Insolvency and Bankruptcy Code, 2016-Section 196, 31, 5(13), 30(2)(a), 31(1), 53(1)(a), 240, 7, 196(1)(c), 5(13)(e), 188, 189, 190, 191, 192, 193, 194, 195, 196(1)(a), 240(2)(d), 16(3), 16(4), 22(4), 22(5), 27(4), 27(5), 25(2)(d), 25(2)(h), 25(2)(k), 28(4), 28(5), 34, 222, 222(2), 241, 196(1)(f), 196(1)(g), 196(1)(l), 197, 196(1)(q), 196(1)(t), 21(7), 21(8), 21(11), 24(1), 24(7), 24(8), 25(2), 29(1), 29(2), 30(2)(b), 30(2)(ba), 30(2)(d), 30(2)(f), 30(4), 33(1A), 33(2), 194(2), 194(3), 196(1)(i), 196(3)(i), 30(2)The Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 31A, 31(ba), 31, 31(e)Constitution of India-Article 14, 19, 21, 266
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High Courts19 Aug 2026Allowed

Gopi & Anr. Vs. State of Maharashtra & Anr.

Bombay High Court · (2026) 08 BOM CK 3336

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 420, 465, 468, 471, 34, 466, 464, 463, 24, 25, 467, Explanation 2 as given in Section 464, Explanation 2 to Section 464Cr.P.C.-Section 482, 156(1), 155(2)
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High Courts19 Aug 2026Disposed Of

Gurvindersingh Balbirsingh Dhillan & Anr. Vs State Of Maharashtra & Anr.

Bombay High Court · (2026) 08 BOM CK 3346

BNS-Sections 109, 296, 351(3), 118(1), 189(2), 189(4), 191(3), 190, 61(2)Maharashtra Control of Organised Crime Act, 1999-Section 23(1)(a), 3(1)(ii), 3(2), 3(4), 23(2), 2(1)(d), 2(1)(e), 3, 2(d), 2(e), 2(f), Clauses (i) and (ii) of sub-section (1) of Section 3, sub-section (2) of Section 3, Sub-section (4) of Section 3, 2(c) and 2(f), 23, 24(2), 3(1), 3(3), 3(5), (d), 21(3)IPC-307, 353, 342, 504, 506, 436, 109, 114, 34, 341, 294, 506(b), 324, 323, 352, 143, 147, 148, 149, 406, 420, 465, 467, 468, 471, 474
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High Courts19 Aug 2026Allowed

Vimal Kumar Tirpathi & Ors. Vs The State Of Maharashtra & Anr.

Bombay High Court · (2026) 08 BOM CK 3349

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 341, 294, 506 r/w Section 34Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Sections 3(1)(r), 3(1)(s), 3(1)(m) and 3(2)(va)
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