High Courts18 Aug 2026Allowed
Dnyandeo Bhagwanta Yenare Vs The State Of Maharashtra
Bombay High Court · (2026) 08 BOM CK 3098
Code of Criminal Procedure-Section 374(2), 313Prevention of Corruption Act, 1988-Section 7, 13(2), 13(1)(d), 19, 20
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Bombay High Court judgments
76,764 judgments · page 44 of 3,839
High Courts18 Aug 2026Dismissed
The State Of Maharashtra Vs Dattatraya
Bombay High Court · (2026) 08 BOM CK 3099
Prevention of Corruption Act-Sections 7, 13(1)(d), 13 (2), 20Code of Criminal Procedure-Section 313, 162
High Courts18 Aug 2026Dismissed
Shashikala Wd/o Ambadas Bhange Vs Sanjay Asaram Dale & Ors.
Bombay High Court · (2026) 08 BOM CK 3100
IPC-Section 306 r/w 34, 306
High Courts18 Aug 2026Allowed
The State Of Maharashtra Vs Dipak
Bombay High Court · (2026) 08 BOM CK 3101
Prevention of Corruption Act-Sections 7, 13(1)(d), 13(2)Cr.P.C.-Section 428
High Courts18 Aug 2026Allowed
Nahushraj Ashok Sonawane & Ors. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3102
Indian Penal Code-Sections 498-A, 323, 504, 506 read with Section 34, 109, 503, 107Code of Criminal Procedure, 1973-Section 164, 482
High Courts18 Aug 2026Dismissed
Pratibha Shivajirao Batanpurkar Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3103
Maharashtra Employees of Private schools (Conditions of Service) Regulation Act, 1977-Section 5(1)MEPS Rules, 1981-rules 9, (2A), and (2B)
High Courts18 Aug 2026Dismissed
Gangadhar S/o Patloba Gitte & Ors. Vs Babu S/o Patloba Gitte & Anr.
Bombay High Court · (2026) 08 BOM CK 3104
Civil Procedure code-Order 29 Rule 35Constitution of India-Article 227
High Courts18 Aug 2026Dismissed
Shri. Anil S/o. Ramkisan Sikchi & Anr. Vs State of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3105
Bombay Stamp Act, 1958-Article 25 (b) of the Schedule - I, Section 48, 5(g-a), 48 (g), 25, 48Constitution of India-Article 226, 227
High Courts18 Aug 2026Allowed
Navnath Tagad Vs Anuradha @ Monika Navnath Tagad & Ors.
Bombay High Court · (2026) 08 BOM CK 5001
Code of Civil Procedure, 1908-Order VI Rule 17Registration Act-Section 17(1)(b)
High Courts18 Aug 2026Allowed
The Head Master, Varpudkar High School & Anr. Vs Madhavrao Sakharam Kale & Ors.
Bombay High Court · (2026) 08 BOM CK 3106
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977Constitution of India-Article 227
High Courts18 Aug 2026Dismissed
Ramdas Ganpat Babagosavi & Anr. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 5000
RTE Act-Section 23Constitution of India-Article 21A, 142
High Courts18 Aug 2026Allowed
Anil Janardhan Balang & Ors. Vs Rajaram Kisan Dhote & Ors.
Bombay High Court · (2026) 08 BOM CK 4987
Mamlatdar Court's Act
High Courts18 Aug 2026Disposed Of
Sudhakar Laxmnarao Maghade & Ors. Vs The Divisional Commissioner & Ors.
Bombay High Court · (2026) 08 BOM CK 3320
Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947-Section 8Constitution of India-Article 227Maharashtra Land Revenue Code
High Courts18 Aug 2026Disposed Of
Maharashtra State Co-operative Marketing Federation Ltd. Vs Ashok
Bombay High Court · (2026) 08 BOM CK 3322
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971-Section 28Constitution of India-Article 227
High Courts18 Aug 2026Disposed Of
Tulashiram Laxmanrao Sonukale Vs Sau. Atula @Radhika Mohanrao Kathoke & Anr.
Bombay High Court · (2026) 08 BOM CK 3323
Indian Registration Act, 1908Evidence Act
High Courts18 Aug 2026Partly Allowed
Kabirdas Namdeo Rathod Vs Bhaktraj Babusingh Rathod & Ors.
Bombay High Court · (2026) 08 BOM CK 4986
High Courts18 Aug 2026Dismissed
Eknath Jagannath Khond Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3326
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 64, 23, 51, 63, 76Hindu Succession Act, 1956Code of Civil Procedure-Order VII Rule 11(d)
High Courts18 Aug 2026Allowed
Shankar S/o. Chitaman Surkar Vs The Uppar Commissioner, Nagpur Division & Ors.
Bombay High Court · (2026) 08 BOM CK 3328
Maharashtra Land Revenue Code, 1966
High Courts18 Aug 2026Allowed
Dnyandeo S/o. Methaji Tarfe Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3330
Maharashtra Land Revenue Code, 1966-Section 36A, 36-AMaharashtra Restoration of Lands to Scheduled Tribes Act, 1974The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
High Courts18 Aug 2026Allowed
Dr. Uday S/o. Shrikrushna Kale & Ors. Vs Joint Charity Commissioner & Ors.
Bombay High Court · (2026) 08 BOM CK 3331
Maharashtra Public Trusts Act, 1950-Section 41-D