High Courts12 Aug 2026Disposed Of
Ku.Siddhi Vs State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3291
COURT ARCHIVE
Bombay High Court judgments
76,764 judgments · page 53 of 3,839
High Courts12 Aug 2026Disposed Of
Ku. Nisha Pradip Guddhe Vs Amar Seva Mandal’s Shree Govindrao Wanjari College of Engineering & Technology, Nagpur & Ors.
Bombay High Court · (2026) 08 BOM CK 3293
High Courts12 Aug 2026Allowed
Girish Radheshyam Agrawal Vs Abdul Farooque Abdul Rauf & Ors.
Bombay High Court · (2026) 08 BOM CK 4988
Code of Civil Procedure, 1908-Order 1, Rule 10
High Courts12 Aug 2026Dismissed
Pranay Vs Bharat Petroleum Corporation Ltd. & Ors.
Bombay High Court · (2026) 08 BOM CK 3294
Right To Information Act, 2005
High Courts12 Aug 2026Disposed Of
TATA AIG General Insurance Company Limited Vs Vishal Vinod Lakde & Ors.
Bombay High Court · (2026) 08 BOM CK 3295
High Courts12 Aug 2026Allowed
TATA AIG General Insurance Company Ltd. Vs Gajanan Vitthalrao Khandre & Ors.
Bombay High Court · (2026) 08 BOM CK 3296
High Courts12 Aug 2026Allowed
Ms. Shweta Lloyd Malekar @ Shweta Malekar Vs. Cdr. Lloyd H. Malekar
Bombay High Court · 2026:BHC-GOA:1596
Protection of Women from Domestic Violence Act, 2005-Section 23, 31
High Courts12 Aug 2026Allowed
Anandrao Sadashiv Desai & Ors. Vs. The State of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 2323
Constitution of India-Article 226, 227, Part III, 311, 311(2), 14Maharashtra Cooperative Societies Act, 1960-Section 104, 102(1), 102(1)(c)(iv), 104(1), 154, Clause (iv) of Sec. 102(1)(c), 102, 102(1) and (2), 83, 84, Sub Section (1) of Section 102, (c) of Sub Section 1 of Section 102, 102(2), 103, 103(6), 105, 106, Sub Section (2) of Section 102, 78, 73-H
High Courts12 Aug 2026Disposed Of
Vasant Krushna Padadale Vs The State Of Maharashtra
Bombay High Court · (2026) 08 BOM CK 2328
Indian Penal Code, 1860-Section 302
High Courts12 Aug 2026Dismissed
Haridas s/o Uttam Jadhwar and Others Vs. Jaihind Murlidhar Kadam and Others
Bombay High Court · (2026) 08 BOM CK 0843
Hyderabad Tenancy and Agricultural Lands Act, 1950-Section 38, 38A, 38H, 48, 90
High Courts12 Aug 2026Allowed
Anandrao Sadashiv Desai and others Vs. The State of Maharashtra Thr Secretary, Department of Cooperation and others
Bombay High Court · (2026) 08 BOM CK 0837
Maharashtra Cooperative Societies Act, 1960-Section 102, 104, 154Constitution of India-Article 226, 227, 311
High Courts12 Aug 2026Allowed
Nilesh Rajabhau Karlekar Vs Central Bureau of Investigation, A.C.B. Nagpur.
Bombay High Court · (2026) 08 BOM CK 0335
Indian Penal Code-Section 170, 419, 171
High Courts12 Aug 2026The Writ Petition is dismissed. Rule is discharged.
Arjun Umaji Balkawade Vs Raghunath Narayan Jagtap & Others
Bombay High Court
Maharashtra Tenancy and Agricultural Lands Act-Section 32-P, Section 32-GTenancy ActMaharashtra Land Revenue Code, 1966
High Courts12 Aug 2026Writ Petitions are allowed
Simon Luis D Mello (Since Deceased) Legal Heirs & Ors. Vs John Zozolia D Mello (Since Deceased) Legal Heirs & Ors.
Bombay High Court
Constitution of India-Articles 226 and 227Bombay Tenancy and Agricultural Lands Act, 1948-Section 32-G, Section 32-M; Section 43-C; Section 76; Section 70(b)Maharashtra Agricultural Lands Act
High Courts11 Aug 2026Partly Allowed
Smt. Chhaya Awasekar & Anr. Vs Shri Harikisan Shankarlal Tapdiya & Ors.
Bombay High Court · (2026) 08 BOM CK 3515
Motor Vehicles Act-Section 122Motor Vehicles Rules-Rule Nos. 109 and 105 (2)
High Courts11 Aug 2026Dismissed
Nanda Sarjerao Ippar Vs Ganpat Bhika Nagare & Ors.
Bombay High Court · (2026) 08 BOM CK 3516
High Courts11 Aug 2026Partly Allowed
Marvel Zeta Developers Pvt. Ltd. & Anr. Vs The Wing Commander & Ors.
Bombay High Court · (2026) 08 BOM CK 3517
Companies Act, 1956Maharashtra Municipal Corporation ActWorks of Defence Act, 1903-Sections 3, 7, 3(2), 3(3), 8 to 17, 18 to 28
High Courts11 Aug 2026Dismissed
M/s. G. S. Gill and Company Vs Employees State Insurance Corporation
Bombay High Court · (2026) 08 BOM CK 3518
Employees’ State Insurance Act, 1948-Section 75, 45A, 82
High Courts11 Aug 2026Disposed Of
Vitthal Dilip Mhaske Vs Chief Executive Officer, Nord Drive Systems Pvt. Ltd. & Anr.
Bombay High Court · (2026) 08 BOM CK 3521
Indian Penal Code, 1860-Sections 366-A, 376(2)(i), 420, 506(2), 108, 507, 34Protection of Children from Sexual Offences Act, 2012-Section 3, 4Arms Act, 1959-Section 4(25)
High Courts11 Aug 2026Dismissed
C.A. Anand Sudhir Sanghvi & Ors. Vs Kishor Gopaldas Sanghvi & Ors.
Bombay High Court · (2026) 08 BOM CK 4937
Constitution of India-Article 227Maharashtra Public Trusts Act, 1950-Section 2(2A), 2(10), 2(18), 36, 41D, 41E, 41E(1), 41E(3), 50Maharashtra Public Trust Rules, 1951-Rule 7, 25AA