COURT ARCHIVE

Bombay High Court judgments

76,764 judgments · page 51 of 3,839

High Courts13 Aug 2026Allowed

Hitesh Vinod Agrawal & Anr. Vs Collector Cum Sub Divisional Magistrate, Nagpur & Ors.

Bombay High Court · (2026) 08 BOM CK 3277

Maintenance and Welfare of Parents and Senior Citizens Act, 2007-Section 16Limitation Act-Section 5

Read judgment

High Courts13 Aug 2026Partly Allowed

M/s Mahamaya Minerals Deori Vs The State Of Maharashtra & Anr.

Bombay High Court · (2026) 08 BOM CK 3279

Mines and Minerals (Development and Regulation) Act, 1957-Section 10(3)Maharashtra Minor Mineral Extraction (Development and Regulation) Rules, 2013-Rule 9, 84

Read judgment

High Courts13 Aug 2026Allowed

Sameer Iqbal Abdul Hameed Pande & Anr. Vs The State Of Maharashtra & Anr.

Bombay High Court · (2026) 08 BOM CK 3297

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Sections 316(5), 318(4), 336(3) and 61(2)Cr.P.C.-Sec.482

Read judgment

High Courts13 Aug 2026Allowed

Navadhara Industries Pvt. Ltd. Vs State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 3298

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 94, 107

Read judgment

High Courts13 Aug 2026Allowed

Jayesh Rampal Shahu Vs State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 3300

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 94, 107

Read judgment

High Courts13 Aug 2026Allowed

Ansh S/o Anil Adane Vs The Chairman, District Caste Certificate Scrutiny Committee, District Yavatmal

Bombay High Court · (2026) 08 BOM CK 3301

Read judgment

High Courts13 Aug 2026Allowed

M/s. Santosh Steel Enterprises Vs State Of Maharashtra & Anr.

Bombay High Court · (2026) 08 BOM CK 3303

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 94, 107

Read judgment

High Courts13 Aug 2026Allowed

Anand Bhaskar Shirvalkar Vs State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 2313

Maharashtra Police Act, 1951-Section 56 (1) (a) and (b) and (2), 59, 56 (1)(b), 56Constitution of India-Article 19(1)(d)Indian Penal Code-Chapters XII, XVI, and XVII

Read judgment

High Courts13 Aug 2026Allowed

Bajirao Shripati Yadav & Anr. Vs State Of Maharashtra

Bombay High Court · (2026) 08 BOM CK 2307

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Wild Life (Protection) Act, 1972-Sections 9, 39, 40, 43, 44, 51, 55, 38-JDrugs and Cosmetics Act-Section 32

Read judgment

High Courts13 Aug 2026Disposed Of

Ajinkya @ Pappu Albat Kamble & Anr. Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 2305

Constitution of India-Article 227Maharashtra Police Act, 1951-Section 55, 59, 60, 7BNS-303(2), 3(5), 75, 329(3), 189(2), 191(2), 191(3), 352, 351(3), 49, 324(5)

Read judgment

High Courts13 Aug 2026Dismissed

Manik Shankar Tarange & Ors. Vs Bapu Bhanudas Kale & Ors.

Bombay High Court · (2026) 08 BOM CK 2303

Civil Procedure Code-Section 115, Order XXI, Rule 34

Read judgment

High Courts13 Aug 2026Disposed Of

Smt. Laximibai Bhimrao Powar & Anr. Vs Jaywant Shankarrao Gaikwad & Ors.

Bombay High Court · (2026) 08 BOM CK 2284

CPC-Order XXVI Rule 1 and Rules 15

Read judgment

High Courts13 Aug 2026Dismissed

Devba Pauladsing Girase Vs Kavita Himmatsing Girase & Ors.

Bombay High Court · (2026) 08 BOM CK 1407

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

Read judgment

High Courts13 Aug 2026Dismissed

Mandar Shashikant Jadhav Vs City And Industrial Development Corporation Of Maharashtra Limited

Bombay High Court · (2026) 08 BOM CK 1355

Constitution of India-Article 226, 142Maharashtra Regional and Town Planning Act, 1966-Section 118, 159, 31(1)Navi Mumbai Disposal of Lands Regulations, 1975

Read judgment

High Courts13 Aug 2026Dismissed

Devba Pauladsing Girase Vs. Kavita Himmatsing Girase and Others

Bombay High Court · 2026:BHC-AUG:35727

Maintenance and Welfare of Parents and Senior Citizens Act, 2007-Section 4, Section 5, Section 16Protection of Women from Domestic Violence Act, 2005-Section 12, Section 29

Read judgment

High Courts13 Aug 2026Appeal allowed

ng dh uk m W dg v Vs St t of h sht

Bombay High Court

P v nt on of o u t on ct, 988-S ct ons , 3( )( ) nd 3( )P ct-S ct on , S ct ons , 3( )( ) nd 3( )

Read judgment

High Courts12 Aug 2026Allowed

Simon Luis D Mello & Ors. Vs John Zozolia D Mello & Ors.

Bombay High Court · (2026) 08 BOM CK 3519

Constitution of India-Articles 226 and 227Bombay Tenancy and Agricultural Lands Act, 1948-Section 32-G, 76, 43-C, 1 to 87, 70(b), 2(2), 32 to 32-R, 32-M, 2(21), 31 to 32-R, 32-F(1A), 32-G(2)Greater Bombay Laws and the Bombay High Court (Declaration of Limits) Act, 1945-Part IV of Schedule A, Schedule A, Part IV, Section 2(2)

Read judgment

High Courts12 Aug 2026Dismissed

Gajanan Govind Thombare Vs Parshuram Tipu Mahadik & Ors.

Bombay High Court · (2026) 08 BOM CK 3520

Constitution of India-Articles 226 and 227Bombay Tenancy and Agricultural Lands Act, 1948-Section 32-G, 74

Read judgment

High Courts12 Aug 2026Allowed

Laxmibai Vithal Deshmukh & Ors. Vs Bhau Ganapat Deshmukh & Ors.

Bombay High Court · (2026) 08 BOM CK 4935

Constitution of India-Article 227Maharashtra Tenancy and Agricultural Lands Act, 1948-Section 31, 32, 32F(1), 32F(1)(a), 32F(1A), 32G, 32M, 32O, 32O(1), 32P, 70(b)Limitation Act-Section 5

Read judgment

High Courts12 Aug 2026Allowed

Mohd. Zuber Kasam Shaikh @ Tabrej @ Jugnu Vs State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 3531

Indian Penal Code-Section 302Maharashtra Control of Organised Crime Act-Section 3(1)(i)Code of Criminal Procedure, 1973-Section 432(1)

Read judgment