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Bombay High Court judgments

76,764 judgments · page 46 of 3,839

High Courts18 Aug 2026Dismissed

Union Of India Vs M/s. Sunil Hi Tech Engineers Ltd

Bombay High Court · (2026) 08 BOM CK 0191

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
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High Courts18 Aug 2026Dismissed

Balaji Sansthan Washim Reg. No. Ptrna/660/Akola Situated At Washim Tq And Distt Washim Through Its Trustee Shri Dnyeshwar Narayanrao Kaloo (Deceased) Represented By Trustee Shri. Banwanipant Dyneshwar Kaloo Vs Special Land Acquisition Officer And Sub- Divisional Officer Darwha Tq Darwha Distt. Yavatmal

Bombay High Court · (2026) 08 BOM CK 0190

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
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High Courts18 Aug 2026Impugned judgment quashed and set aside, accused convicted

The State Of Maharashtra Vs Dipak S/o Kishanrao Kamthekar

Bombay High Court · (2026) 08 BOM CK 0001

Prevention of Corruption Act-Sections 7, 13(1)(d), 13(2); Sections 7, 13(1)(d) read with Section 13(2); Section 13(2); Section 7Cr.P.C.-Section 428Amendment Act
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High Courts17 Aug 2026Dismissed

Jigar Dhirajlal Vaya & Anr. Vs Chief Executive Officer, Slum Rehabilitation Authority & Ors.

Bombay High Court · (2026) 08 BOM CK 3651

Maharashtra Regional Town Planning Act, 1966Development Control Regulations of Greater Mumbai, 1991-Regulation 33(10), Appendix IX Regulation 33(10), 36, Clauses 6.11 and 6.12 of Schedule IV, 6.11 and 6.12 of Schedule 4, 6.12, DCR 29, Table 10Maharashtra Slum Area (Improvement, Clearance and Redevelopment) Act, 1971-Section 35
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High Courts17 Aug 2026Allowed

Sachin Arun Bhingardive Vs The Secretary, Dr. N. J. Paulbudhe Institute Of Technology (Polytechnic) & Anr.

Bombay High Court · (2026) 08 BOM CK 3088

Maharashtra Employees of Private Schools (Conditions of Services) Rules, 1981Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971-Section 28(1), Item Nos. 6, 9 and 10 of Schedule IV, Item Nos. 5, 6, 6 and 9 of Schedule IVMaharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977-Section 9
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High Courts17 Aug 2026Allowed

Sanjay & Ors. Vs The Sub Divisional Officer & Ors.

Bombay High Court · (2026) 08 BOM CK 3090

Mamlatdar’s Courts Act, 1906-Section 5, 23, 6, 26, Sub-Section 2, Sub-section 3, Sub-section 4, clauses 1(a), 1(b), (a) and (b) of sub-section (1) to Section 5, sub-section (3) of Section 5
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