High Courts17 Aug 2026Dismissed
Shamimuddin & Anr. Vs Dr.Abdul Rafeeq Abdul Razzaq & Ors.
Bombay High Court · (2026) 08 BOM CK 3097
Constitution of India-Article 227Code of Civil Procedure-Order 6 Rule 17
COURT ARCHIVE
Bombay High Court judgments
76,764 judgments · page 47 of 3,839
High Courts17 Aug 2026Allowed
Rajesh Kashinath Masurkar Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3308
Bharatiya Nyaya Sanhita, 2023-Sections 74, 75, 79, 296Code of Criminal Procedure, 1973-Section 482, 164, Chapter XIVPenal Code, 1860-Section 354, 350
High Courts17 Aug 2026Dismissed
Shri Kailash @ Mahesh Ashok Panchal Vs State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3309
Indian Penal Code-Section 302, 120BMaharashtra Prisons (Furlough and Parole) Rules, 2024-Rule 14(1)
High Courts17 Aug 2026Partly Allowed
Rahul Gajanan Sangokar & Ors. Vs State Of Maharashtra
Bombay High Court · (2026) 08 BOM CK 3310
Indian Penal Code-Section 302, 304-B, 304B, 306, 498-A read with Section 34Dowry Prohibition Act-Sections 4 and 5
High Courts17 Aug 2026Allowed
Mr. Vrudhula Vijaykumar Suryanarayan Murty Vs Superintendent Of Police Central Bureau Of Investigation, ACB Branch, Nagpur
Bombay High Court · (2026) 08 BOM CK 3311
Code of Criminal Procedure-Section 397
High Courts17 Aug 2026Dismissed
Dhanraj Vs State of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3312
Indian Penal Code-Sections 420, 468, 471 and 406Code of Criminal Procedure-Section 156(3), 372, 391, 401, 397
High Courts17 Aug 2026Allowed
Atul S/o Gangadharrao Ganyarpawar Vs The State Cooperative Election Authority & Ors.
Bombay High Court · (2026) 08 BOM CK 3313
Maharashtra Agricultural Produce Marketing (Development and Regulation) Act, 1963-Section 18, 19, Sub-Section (1) of Section 19Constitution of India-Article 81(1), 370(1), 81
High Courts17 Aug 2026Dismissed
Shri Kalim Rannu Reghiwale Vs Fishery Commissioner (Registrar) Maharashtra State & Ors.
Bombay High Court · (2026) 08 BOM CK 3314
Maharashtra Cooperative Societies Act, 1960-Section 9, 8
High Courts17 Aug 2026Dismissed
M/s. Unique Associates Vs M/s. Hydraulix Industrial Flow Solutions & Anr.
Bombay High Court · (2026) 08 BOM CK 3315
Commercial Courts Act-Section 26Code of Civil Procedure, 1908-Order V Rule 2, VIII
High Courts17 Aug 2026Dismissed
Maharashtra Rajya Vidhut Mandal Kamgar Sena & Anr. Vs Maharashtra State Power Generation Co. Ltd & Anr.
Bombay High Court · (2026) 08 BOM CK 3316
Constitution of India-Articles 14 and 16(1)
High Courts17 Aug 2026Dismissed
Late Shri Kamesh Sangode, Through L.Rs: Smt. Sharda & Ors. Vs Sushant Shikshan Sanstha & Ors.
Bombay High Court · (2026) 08 BOM CK 3317
Maharashtra Public Trusts Act, 1950Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981-Rule 36
High Courts17 Aug 2026Dismissed
Sumaran S/o Dhanalal Dongare Vs Sushant Shikshan Sanstha & Ors.
Bombay High Court · (2026) 08 BOM CK 3318
Maharashtra Public Trusts Act, 1950Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981-Rule 36
High Courts17 Aug 2026Allowed
Bhojraj S/o Teknath Doye Vs Sushant Shikshan Sanstha & Ors.
Bombay High Court · (2026) 08 BOM CK 3319
Maharashtra Public Trusts Act, 1950Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977-Section 11(2)(e)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981-Rule 36, 37(6)
High Courts17 Aug 2026Allowed
Lala S/o Arjun Meshram Vs Sushant Shikshan Sanstha & Ors.
Bombay High Court · (2026) 08 BOM CK 3321
Maharashtra Public Trusts Act, 1950Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977-Section 11(2)(e)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981-Rule 36, 37(6)
High Courts17 Aug 2026Dismissed
Sunil Ajabrao Deshmukh Vs State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3324
Constitution of India-Articles 226 and 227Maharashtra Land Revenue Code, 1966-Section 85
High Courts17 Aug 2026Dismissed
Anandrao Dhaniram Shivankar Vs Sarvangin Shikshan Sanstha & Ors.
Bombay High Court · (2026) 08 BOM CK 3325
Maharashtra Public Trust Act, 1950Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981-Rule 33, 37(5)M.E.P.S. Act
High Courts17 Aug 2026Dismissed
Rajesh Shankarlal Joshi Vs Himmat & Ors.
Bombay High Court · (2026) 08 BOM CK 3327
Code of Civil Procedure-Order VI Rule 17, XLI Rule 27Right to Information ActIndian Trusts Act, 1882-Section 77
High Courts17 Aug 2026Partly Allowed
Maharashtra Industrial Development Corporation Vs Mohan Shriram Nimdeokar & Ors.
Bombay High Court · (2026) 08 BOM CK 3329
Maharashtra Industrial Development Act, 1961-Section 32(2)Land Acquisition Act, 1894-Section 4, 23(1A), 28, 18
High Courts17 Aug 2026Disposed Of
Royal Sundaram Alliance Insurance Company Limited Vs Rekha & Ors.
Bombay High Court · (2026) 08 BOM CK 3332
Minimum Wages Act
High Courts17 Aug 2026Partially allowed
M/s O & M Services Company and Anr. Vs. M/s Surface Tech (India) Pvt. Ltd.
Bombay High Court · 2026:BHC-GOA:1703
Indian Evidence Act, 1872-Section 3, 45-A, 59, 62, 63, 65, 65-A, 65-B, 101, 103, 136Code of Civil Procedure, 1908-Order XLI Rule 27, Order XLI Rule 28Negotiable Instruments Act, 1881-Section 138