High Courts18 Aug 2026Disposed Of
Sk. Asif Hussain & Anr. Vs Ajamkhan & Ors.
Bombay High Court · (2026) 08 BOM CK 3333
Indian Evidence Act, 1872-Section 35Code of Civil Procedure, 1908-Order VIII Rule 5
COURT ARCHIVE
Bombay High Court judgments
76,764 judgments · page 45 of 3,839
High Courts18 Aug 2026Allowed
Wasim S/o. Akhtar Jimari Vs State Of Maharashtra
Bombay High Court · (2026) 08 BOM CK 3334
Food Safety and Standards Act, 2006-Sections 26(2)(iv), 3, 30(2)(a), 4, 59Bharatiya Nyaya Sanhita, 2023-Sections 223, 275 and 49
High Courts18 Aug 2026Partly Allowed
Samsher Khan Noorulla Khan & Ors. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3335
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 498A, 504, 506 r/w. 34DP Act, 1961-Sections 3 and 4
High Courts18 Aug 2026Allowed
Prakash S/o. Laxman Tayde & Ors. Vs State of Maharashtra
Bombay High Court · (2026) 08 BOM CK 3337
Constitution of India-Articles 226 and 227, 142Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bhartiya Nyaya Sanhita, 2023-Sections 296, 351(2), 3(5), 308(2), 352
High Courts18 Aug 2026Dismissed
Gokul Oharilal Joshi Vs State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3338
Indian Penal Code, 1860-Sections 302, 147, 148, 224Maharashtra Prisons (Remission System) Rules, 1962-Rule 23Prisons Act, 1894-Section 59, sub-Section 1 of Section 11, 46
High Courts18 Aug 2026Dismissed
Swarnima @ Swarnima Gandhi Vs Vilas & Ors.
Bombay High Court · (2026) 08 BOM CK 3339
Code of Civil Procedure, 1908-Order 21 Rule 97
High Courts18 Aug 2026Allowed
M/s Digesh Industries Vs Vishwajeet Jagdish Wairagade
Bombay High Court · (2026) 08 BOM CK 3340
Negotiable Instruments Act, 1881-Section 138, 142 and 145Constitution of India-Article 226, 227Code of Criminal Procedure, 1973-Section 200
High Courts18 Aug 2026Dismissed
Dhanraj Ramhari Bele Vs Madhuri Bele & Anr.
Bombay High Court · (2026) 08 BOM CK 3345
Cr.P.C.-Section 397
High Courts18 Aug 2026Dismissed
Union Of India Vs M/s. Sunil Hi Tech Engineers Ltd
Bombay High Court · (2026) 08 BOM CK 3347
Arbitration and Conciliation Act, 1996-Section 34(3), 31(5), 31, Sub-section 3 of Section 34, 7, Sub Section 2 of Section 7, Sub-section 4, Sub-section 5 of Section 31Limitation Act-Section 12(4), 5
High Courts18 Aug 2026Partly Allowed
Shri Paramhansa Mahamad Khan Maharaj Shikshan Sanstha Vs Assistant Charity Commissioner-3 & Anr.
Bombay High Court · (2026) 08 BOM CK 3351
Maharashtra Public Trusts Act
High Courts18 Aug 2026Disposed Of
Ambar Vs Sau. Dr. Anjali Ambar Kohad
Bombay High Court · (2026) 08 BOM CK 3352
Hindu Marriage Act-Section 24
High Courts18 Aug 2026Dismissed
Balaji Sansthan Washim Vs Special Land Acquisition Officer And Sub-Divisional Officer Darwha & Ors.
Bombay High Court · (2026) 08 BOM CK 4984
Bombay Public Trusts ActLand Acquisition Act-Section 4, 30, 3(b), 11, 3(6), 9, 16Maharashtra Tenancy and Agricultural Lands (Vidarbha Region) Act-Section 129-B, 125
High Courts18 Aug 2026Disposed Of
Sk. Asif Hussain & Anr. Vs Ajamkhan & Ors.
Bombay High Court · (2026) 08 BOM CK 3412
Indian Evidence Act, 1872-Section 35Code of Civil Procedure, 1908-Order VIII Rule 5
High Courts18 Aug 2026Partially allowed
Mr. Ashok Garg Vs. Administrator of Communidades, North Zone and Ors.
Bombay High Court · 2026:BHC-GOA:1670
Code of Communidades
High Courts18 Aug 2026Partially allowed
Pralshar Bio Products Pvt. Ltd. Vs. Gujarat Bio Organics Private Limited
Bombay High Court · 2026:BHC-GOA:1669
Commercial Courts Act, 2015-Order XI Rule 1(7), 1(10), 7(c)(ii), 7(c)(iii), 10Code of Civil Procedure, 1908-Order XI Rule 1, 10
High Courts18 Aug 2026Partly Allowed
Hemant Prabhakar Hinge Vs Hon’ble Chairman, Aund Shikshan Mandal & Ors.
Bombay High Court · (2026) 08 BOM CK 2278
Standard CodeMaharashtra Civil Services (Discipline and Appeal) Rules, 1979Constitution of India-Article 227, 226
High Courts18 Aug 2026Dismissed
Pratibha Shivajirao Batanpurkar Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 1409
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 2026Allowed
Nahushraj S/o Ashok Sonawane & Ors. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 1408
Indian Penal Code-Sections 498-A, 323, 504, 506 read with Section 34, 109, 503, 107Cr.P.C.-Section 164, 482
High Courts18 Aug 2026Partly Allowed
Chandrabhaga Co-operative Housing Society Limited Vs District Deputy Registrar, Mumbai City (1) Co-operative Societies
Bombay High Court · (2026) 08 BOM CK 1090
Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963-Section 11, 4, 11 (3)
High Courts18 Aug 2026Allowed
Nahushraj S/o Ashok Sonawane and Others Vs The State of Maharashtra and Another
Bombay High Court · 2026:BHC-AUG:36966-DB
Indian Penal Code-Section 498-A, 323, 504, 506, 34, 109, 107Code of Criminal Procedure-Section 482, 164