COURT ARCHIVE

Bombay High Court judgments

76,764 judgments · page 42 of 3,839

High Courts19 Aug 2026Allowed

Karan Pradeep Pohani & Ors. Vs The State Of Maharashtra & Anr.

Bombay High Court · (2026) 08 BOM CK 3353

Bharatiya Nyaya Sanhita, 2023-Sections 85 read with Section 3(5)Dowry Prohibition Act, 1961-Section 3 and 4Section 482

High Courts19 Aug 2026Partly Allowed

Maharashtra State Road Transport Corporation Vs Sunil Onkar Yendole

Bombay High Court · (2026) 08 BOM CK 3354

Civil Procedure Code-Section 152

High Courts19 Aug 2026Partly Allowed

Kundlik Vs The Divisional Controller, Maharashtra State Road Transport Corporation

Bombay High Court · (2026) 08 BOM CK 3355

Motor Vehicles Act

High Courts19 Aug 2026Partly Allowed

Shankar @ Harishankar J. Nishad Vs Ramesh Shrawanji Kalamkar & Anr.

Bombay High Court · (2026) 08 BOM CK 3356

High Courts19 Aug 2026Dismissed

Vinod s/o Harichand Chauhan Vs Smt. Manjusha w/o Vinod Chauhan

Bombay High Court · (2026) 08 BOM CK 3357

Code of Criminal Procedure Code, 1973-Section 125Hindu Marriage Act, 1955-Section 10, 13(1)(i-a)

High Courts19 Aug 2026Partly Allowed

Pawan Vs The Controller, The M.S.R.T.C.

Bombay High Court · (2026) 08 BOM CK 3358

Minimum Wages Act

High Courts19 Aug 2026Allowed

Anuja d/o Jagannath Rathod (Patil) Vs Rameshwar Prakash Mundale & Ors.

Bombay High Court · (2026) 08 BOM CK 3359

Motor Vehicles ActMinimum Wages Act

High Courts19 Aug 2026Dismissed

Sau. Shubhangi Ashish Dandale & Anr. Vs Ashish

Bombay High Court · (2026) 08 BOM CK 3361

Code of Criminal Procedure-Section 125, 125(4), 161, 397

High Courts19 Aug 2026Allowed

Mr. Mohmmad Anas Moh. Amin Akbani Vs The District Caste Certificate Scrutiny Committee

Bombay High Court · (2026) 08 BOM CK 3363

High Courts19 Aug 2026Allowed

Mr. Dhyaneshwar Dodke Vs Deputy Director And Member Secretary, The Scheduled Tribe Certificate Scrutiny Committee, Yavatmal & Ors.

Bombay High Court · (2026) 08 BOM CK 3364

High Courts19 Aug 2026Dismissed

Union Biblical Seminary Association & Anr. Vs The Learned Joint Charity Commissioner & Ors.

Bombay High Court · (2026) 08 BOM CK 4983

Societies Registration Act, 1860Maharashtra Public Trusts Act-Section 41-E

High Courts19 Aug 2026Allowed

Haris Amin Akbani Vs The Scheduled Tribe Caste Certificate Scrutiny Committee

Bombay High Court · (2026) 08 BOM CK 3367

High Courts19 Aug 2026Disposed of

Andrew Stephen Duarte Oliveira Vs. Regional Passport Officer and Ors.

Bombay High Court · 2026:BHC-GOA:1665-DB

Passport Act, 1967-Section 5, 6(2)(a)Goa, Daman and Diu (Citizenship) Order, 1962

High Courts19 Aug 2026Allowed

The Goa Chess Association Vs. The Inspector General of Societies (South Goa) and Anr.

Bombay High Court · 2026:BHC-GOA:1662

Societies Registration Act, 1860Constitution of Goa Chess Association-Clause 3, 12(a)(ii), 16(ii)Goa Chess Association Rules and Regulations-Rule 11(a), 11(b)(ii), 11(ii)

High Courts19 Aug 2026Disposed Of

Shri Shrishail Kallappa Teli Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 2277

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14A, 3(1)(r), 3(1)(s), 3(2)(va)Bharatiya Nyaya Sanhita, 2023-Sections 69, 78(2), 115(2), 351(2), 352, 3(5)IPC-Section 376(2)(n)

High Courts19 Aug 2026Dismissed

Arun Mallappa Ainapura Vs Suresh Shankarrao Purohit & Anr.

Bombay High Court · (2026) 08 BOM CK 2276

Constitution of India-Article 227Criminal Procedure Code, 1973-Section 482, 258Negotiable Instruments Act, 1881-Section 138, 139, 118

High Courts19 Aug 2026Partly Allowed

Anita d/o Parshuram More Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 1410

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981-Rules 8(1)(b) and 9(1)

High Courts19 Aug 2026Disposed Of

Shri. Narayan Bandu Shendge Vs Shri. Pandurang Kondiba Koli

Bombay High Court · (2026) 08 BOM CK 1096

Constitution of India-Articles 226 and 227Bombay Tenancy and Agricultural Lands Act, 1948-Section 32G, 88C, 76, 33B, 43, 40, 32 to 32-R, 33B and 33C, 33-B, 63Civil Procedure Code, 1908-Order 22 Rule 5, 22 Rule 10A

High Courts19 Aug 2026Partially allowed

Anita d/o Parshuram More Vs. The State of Maharashtra and Others

Bombay High Court · 2026:BHC-AUG:37206-DB

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981-Rule 8(1)(b), Rule 9(1)

High Courts19 Aug 2026

Auditors' Council and Welfare Association Vs. The State of Maharashtra and Others

Bombay High Court · 2026:BHC-AUG:37931-DB

Maharashtra Co-operative Societies Act, 1960-Section 81, Section 81(1)(b), Section 81(5A), Section 81(5B)Maharashtra Co-operative Societies Rules, 1961-Rule 69(1)(g)Constitution of India-Article 14, Article 19(1)(g), Article 19(2)