High Courts14 Aug 2026Dismissed
Shubham Vijay Mangire Vs. The State of Maharashtra thr. The Principal Secretary & Ors.
Bombay High Court · (2026) 08 BOM CK 1368
Constitution of India-Article 226
COURT ARCHIVE
Bombay High Court judgments
76,764 judgments · page 50 of 3,839
High Courts14 Aug 2026Allowed
Shri. Sudhir Sharadchandra Gandhi, Shri. Sadik Maulali Pathan, Shri. Mallikarjun Lingappa Advani Vs Shri. Prashant Abasaheb Deshmukh, Shri. Sudarshan Satendra Ayagole, The State Of Maharashtra
Bombay High Court · (2026) 08 BOM CK 0549
Negotiable Instruments Act, 1881-Section 138
High Courts14 Aug 2026Dismissed
Deepak S/o Devidas Nechwani Vs State of Maharashtra
Bombay High Court · (2026) 08 BOM CK 0340
IPC-Sections 143, 147, 148, 149, 323, 324, 341Constitution of India-Article 25, 19(3), 19(1)(b)
High Courts13 Aug 2026Allowed
Viresh Gangaram Joshi Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3522
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-sections 406, 417, 420, 465, 467, 468, 477A read with section 34, 120B, 477A, 405, 408, 409 and 420, part-A of the Schedule, 418, 419, 109, S.6, u/s 420, 409, 471, 421, 41, 417 of 420Securities Exchange Board of India Act, 1992-Section 26, 24 and 26, 11(1), 11(4), 11(4A), 11B(1), 11B(2), 11(5), 27, 24, 24A, 2(1)(a), 3, 15-F, 15F, 11, 11B, Chapter VI-A
High Courts13 Aug 2026Allowed
Valor Estate Ltd. & Ors. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3524
Code of Criminal Procedure, 1973-Section 482, 483BNSS-Section 528Legal Metrology Act, 2009-Section 24(1), 33, 49(1)(a)(2), 2(g), 2(l), 4, 5, 36, 29
High Courts13 Aug 2026Partly Allowed
Sudhir Chandra Harihar Singh & Anr. Vs The State Of Maharashtra
Bombay High Court · (2026) 08 BOM CK 3525
Code of Criminal Procedure, 1973-Section 401, 360Indian Penal Code, 1860-Section 292 (1) (2), 34, 342, 354, 292Probation of Offenders Act, 1958-Section 4
High Courts13 Aug 2026Allowed
Manjusha Dnyaneshwar Pingale Thr. Legal heirs (1a) Shri.Santosh Tukaram Bhagwat & Ors. Vs The President / Secretary, Jay Shivray Pratishthan & Ors.
Bombay High Court · (2026) 08 BOM CK 3528
Rule-Rule 33
High Courts13 Aug 2026Dismissed
Shyamnaval Rajkishor Mishra Vs The New India Assurance Company Limited
Bombay High Court · (2026) 08 BOM CK 3645
New India Assurance Company Limited (Conduct, Discipline and Appeal) Rules, 2003-Rule 23(g)Pension Rules, 1972-Rule 41
High Courts13 Aug 2026Partly Allowed
Zunaid Mohammed Khalil Ahmed Vs Bhadelia Usmangani Aftab & Ors.
Bombay High Court · (2026) 08 BOM CK 3646
Arbitration and Conciliation Act, 1996-Section 9Maharashtra Goods and Services Tax Act, 2017
High Courts13 Aug 2026Dismissed
Vasant Shaikshanik Sanstha Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3069
Maharashtra Public Trusts Act, 1950
High Courts13 Aug 2026Allowed
Smt. Mahananda w/o Subhash Patil & Anr. Vs Sharnappa Mallikarjunappa Rajure & Ors.
Bombay High Court · (2026) 08 BOM CK 4966
High Courts13 Aug 2026Dismissed
Sandeep Mohan Mandhare Vs The Civil Surgeon
Bombay High Court · (2026) 08 BOM CK 3074
High Courts13 Aug 2026Dismissed
Devba Pauladsing Girase Vs Kavita Himmatsing Girase & Ors.
Bombay High Court · (2026) 08 BOM CK 3075
Maintenance and Welfare of Parents and Senior Citizens Act, 2007-Section 4, 5, 16, 2Protection of Women from Domestic Violence Act, 2005-Section 12, 29Code of Criminal Procedure, 1973
High Courts13 Aug 2026Dismissed
Swami Vivekanand Bhuudeshiya Sevabhavi Vikas Sanstha & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3078
Maharashtra Public Trusts Act, 1950-Section 36, 36A, 36A(3A)
High Courts13 Aug 2026Allowed
Kailas Ziparu Patil Dead Through Lrs Ashabai Kailas Patil & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3080
Land Acquisition Act, 1894-Section 11, 18, 28-A, 28(3), 28-A(3), Sub-section (3) of Section 28-A, sub-section (2) of Section 28-A, 18 to 28
High Courts13 Aug 2026Allowed
Gangadhar Tukaram Wadgave Vs State Of Maharashtra
Bombay High Court · (2026) 08 BOM CK 3092
Prevention of Corruption Act, 1988-Sections 7, 13(1)(2) and 13(2)
High Courts13 Aug 2026Dismissed
Vijaykumar S/o Tulsiram Pawar Vs Jyoti W/o Tushar Pawar & Ors.
Bombay High Court · (2026) 08 BOM CK 3095
Maintenance and Welfare of Parents and Senior Citizens Act, 2007-Section 4, 5PWDV ActDomestic Violence Act-Section 19(1)
High Courts13 Aug 2026Allowed
Gajanan S/o Pandharinath Shivankar & Ors. Vs The Learned Sub Divisional Officer & Ors.
Bombay High Court · (2026) 08 BOM CK 3272
Mamlatdars’ Courts Act, 1906-Section 5, 23, 19Indian Evidence Act, 1872-Section 135, 136, 137 and 138
High Courts13 Aug 2026Partly Allowed
Ku. Aruna D/o Domaji Shinde Vs Priyadarshani Shikshan Prasarak Mandal & Ors.
Bombay High Court · (2026) 08 BOM CK 3274
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977-Section 5
High Courts13 Aug 2026Allowed
Ku. Mrugnayana Ratiram Chaudhari & Anr. Vs The Scheduled Tribe Certificate Scrutiny Committee, Gadchiroli
Bombay High Court · (2026) 08 BOM CK 3275