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Bombay High Court judgments

76,764 judgments · page 52 of 3,839

High Courts12 Aug 2026Allowed

Ashok Upadhyay Vs Union Bank Of India & Ors.

Bombay High Court · (2026) 08 BOM CK 3641

Constitution of India-Article 226Sexual Harassment of Women at Work Place (Prevention, Prohibition & Redressal) Act, 2013-Section 18, 13(2), 13(3)(i), 13(3)(ii), 14(1), 14(2), 17, 2(k)Sexual Harassment of Women at Work Place (Prevention, Prohibition & Redressal) Rules, 2013-Rule 11
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High Courts12 Aug 2026Allowed

Sunil Dnyandev Kamble Vs Ramesh Anandrao Bagwe

Bombay High Court · (2026) 08 BOM CK 3643

Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11(a)Representation of the People Act, 1951-Section 59, 61A, 83, 83(1)(b), 86, 87, 100, 100(1)(b), 100(1)(d), 100(1)(d)(iii), 100(1)(d)(iv), 123(7)Conduct of Elections Rules, 1961-Rule 49B, Chapter II
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High Courts12 Aug 2026Allowed

Rohit @ Monu Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 3081

Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders, Dangerous Persons, Video Pirates, Sand Smugglers, Persons Engaged in Black-Marketing of Essential Commodities, Illegal Gambling, Illegal Lottery and Human Trafficker Act, 1981-Section 3(1), 12(1), 2(b-1)IPC-363, 376(2) (I) (n), 376(3), 346, 347, 368, 365, 354(B), 506, 366(A)Protection of Children from Sexual Offence Act, 2012-4, 5 (L)/6, 8, 12, 11(4), 16, 17
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High Courts12 Aug 2026Partly Allowed

Yashpal Vilas Labade Vs The State Of Maharashtra

Bombay High Court · (2026) 08 BOM CK 3084

Indian Penal Code-Section 323, 324, 504, 452, 506 r/w 34Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(1)(x)Probation of Offenders Act, 1958-Section 3, 4
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High Courts12 Aug 2026Allowed

Vikas Sahebrao @ Baban Gore Vs The District Magistrate & Ors.

Bombay High Court · (2026) 08 BOM CK 3086

Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons, Video Pirates, Sand Smugglers, Persons Engaged in Black-Marketing of Essential Commodities, Illegal Gambling, Illegal Lottery and Human Trafficker Act, 1981-Section 3(1), 12(1), 2(b-1)IPC-Sections 324, 504, 376(1), 506Bharatiya Nyaya Sanhita, 2023-Sections 118(1), 351(2), 352, 74, 75, 333, 115(2)
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