COURT ARCHIVE

Bombay High Court judgments

76,764 judgments · page 43 of 3,839

High Courts19 Aug 2026

Auditors’ Council And Welfare Association Vs The State Of Maharashtra

Bombay High Court · (2026) 08 BOM CK 0527

Maharashtra Cooperative Societies Act, 1960-Section 81, 81 (b), Explanations (1) and (2), 81(5A), 81(1)(b), Explanations I and II, 81(5B)Maharashtra Cooperative Societies Rules, 1961-Rule 69(1)(g)Constitution of India-Article 19(1)(g), 19(2), 19(1), 14

High Courts19 Aug 2026Dismissed

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

Bombay High Court · (2026) 08 BOM CK 0350

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

High Courts19 Aug 2026Dismissed

Vinod S/O Harichand Chauhan Vs Smt. Manjusha W/O Vinod Chauhan

Bombay High Court · (2026) 08 BOM CK 0318

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

High Courts19 Aug 2026Disposed Of

Andrew Stephen Duarte Oliveira Vs Regional Passport Officer, Ministry Of External Affairs, Union Of India

Bombay High Court · (2026) 08 BOM CK 0301

Passport Act, 1967-Section 6(2)(a), 5

High Courts19 Aug 2026

Auditors' Council And Welfare Association Vs The State Of Maharashtra

Bombay High Court · (2026) 08 BOM CK 0196

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

High Courts19 Aug 2026Dismissed

Vinod S/o Harichand Chauhan Vs Smt. Manjusha W/o Vinod Chauhan

Bombay High Court · (2026) 08 BOM CK 0189

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

High Courts19 Aug 2026Disposed Of

Andrew Stephen Duarte Oliveira Vs Regional Passport Officer

Bombay High Court · (2026) 08 BOM CK 0186

Passport Act, 1967-Section 6(2)(a), 5

High Courts18 Aug 2026Allowed

M/s. Sada Anand Developers Vs Shree Balaji Realty

Bombay High Court · (2026) 08 BOM CK 3530

Code of Civil Procedure, 1908-Order XLIII, Rule 1(r), Section 104, XXXIX, 1, 39The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971Specific Relief Act, 1963-Section 14(d), 14(b), 14(1)(c), 14(1)(d), 41, 41(e), 42, 14(1)

High Courts18 Aug 2026Partly Allowed

The Business Co-operative Bank Limited & Anr. Vs Virendra Vijay Dani

Bombay High Court · (2026) 08 BOM CK 3532

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971-Section 28 read with Items Nos.1 (a), (b), (d), (f) and (g), 3(5), Item No.1(g), Item No.1(g) of Schedule-IVIndustrial Disputes Act, 1947-Section 2(s)

High Courts18 Aug 2026Allowed

Smt. Dilkumari Manbahadur Khatri @ Thapa & Ors. Vs Shri Jamaluddin Agwan Najir Mohd. & Anr.

Bombay High Court · (2026) 08 BOM CK 3534

Indian Penal Code-Sections 304(A), 279, 337, 338

High Courts18 Aug 2026Allowed

M/s. Nilay Enterprise Vs M/s. Omkar Publicity Promotions & Anr.

Bombay High Court · (2026) 08 BOM CK 3535

Micro, Small and Medium Enterprises Development Act, 2006-Section 18(2), 18(3), 8, 2(n)Constitution of India-Article 226

High Courts18 Aug 2026Partly Allowed

Babu Ganpat @ Ganu Thakare Vs State of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 3538

Constitution of India-Article 226, 227Maharashtra Tenancy and Agricultural Lands Act, 1948-Section 32G, 70(b), 76, 76(1), 2(18), 4, 2(14), 4A, 89(1), Schedule-I, 32Bombay Revenue Tribunal Act, 1939

High Courts18 Aug 2026Allowed

Babu @ Sameer Gopal Gogavale Vs The State Of Maharashtra

Bombay High Court · (2026) 08 BOM CK 3550

Indian Penal Code-Sections 302, 452, 511, 376CrPC-u/s 313, Section 161, 164Evidence Act-65B, Section 27

High Courts18 Aug 2026Allowed

Nanda Gulabrao Erande Vs State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 3626

Constitution of India-Article 226

High Courts18 Aug 2026Allowed

Securities and Exchange Board of India Vs Yogesh Babulal Mehta & Ors.

Bombay High Court · (2026) 08 BOM CK 4973

Right to Information Act, 2005-Section 2(f), 2(h), 2(i), 2(j), 3, 4, 6, 7, 8, 8(1)(e), 8(1)(j), 9, 10, 11, 18, 19, 22Official Secrets Act, 1923Freedom to Information Act, 2002-Section 8

High Courts18 Aug 2026Dismissed

Mr. Suresh J. Pimparkar Vs Charkop Om Gayatri Co-operative Housing Society Ltd.

Bombay High Court · (2026) 08 BOM CK 3630

Arbitration and Conciliation Act, 1996-Section 34, 9Arbitration and Conciliation (Amendment) Act, 2015

High Courts18 Aug 2026Disposed Of

Tricity Realty LLP Vs Sandeep Park Cooperative Housing Society Limited & Ors.

Bombay High Court · (2026) 08 BOM CK 3633

Arbitration and Conciliation Act, 1996-Section 9, 21M.C.S.-Section 91

High Courts18 Aug 2026Disposed Of

Vinod Kumar Saraf Vs Villayati Ram Mittal & Anr.

Bombay High Court · (2026) 08 BOM CK 3634

Arbitration and Conciliation Act, 1996-Section 11, 9, 21, 42, 20(2), 2(1)(e), 11(6), 34, Part I, 11(6-A), 20, 11(8), 12(1)Right to Information ActPresidency Small Cause Courts Act-Section 41

High Courts18 Aug 2026Dismissed

Asset Reconstruction Company (India) Ltd. Vs Union of India & Ors.

Bombay High Court · (2026) 08 BOM CK 4972

Companies Act, 1956Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 3, 34Indian Trust Act, 1962

High Courts18 Aug 2026Allowed

Ramchandra Dinkar Kharche & Anr. Vs State of Maharashtra

Bombay High Court · (2026) 08 BOM CK 3096

Prevention of Corruption Act, 1988-Sections 7, 12, 13(1)(d), 13(2), 19(1)Indian Penal Code-Section 161