COURT ARCHIVE

Bombay High Court judgments

76,764 judgments · page 54 of 3,839

High Courts11 Aug 2026Allowed

Hiraman Ganpat Hajare Vs Ganesh Raghunath Dixit & Anr.

Bombay High Court · (2026) 08 BOM CK 3523

Constitution of India-Articles 226 and 227Bombay Tenancy and Agricultural Lands Act, 1948-Section 32G, 32, 32MCode of Civil Procedure-Order V Rule 15

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High Courts11 Aug 2026Disposed Of

Konkan Krishi Vikas Pratishtan Vs City & Industrial Development Corp. & Ors.

Bombay High Court · (2026) 08 BOM CK 3526

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High Courts11 Aug 2026Allowed

Vaishali Pandurang Manjrekar & Ors. Vs State of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 3527

Maharashtra Co-operative Societies Act, 1960-Chapter VIII, Section 81, sub-section 2A of Section 75, sub-section 1B of Section 79, 83, sub-section (1) of Section 83, 88, sub-section (1) of Section 88, 84, sub-section (5B) of Section 81, 83 (1)

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High Courts11 Aug 2026Dismissed

Kulgaon Badlapur Municipal Council Vs M/s. Sparsh Pratishthan

Bombay High Court · (2026) 08 BOM CK 3529

Arbitration and Conciliation Act, 1996-Section 37, 34Bombay Public Trust Act, 1950Maharashtra Municipal Council, Nagar Panchayats and Industrial Township Act, 1965

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High Courts11 Aug 2026Partly Allowed

Shri. Laxman Krishna Kesare Vs Mumbai District Central Co-operative Bank Ltd. & Anr.

Bombay High Court · (2026) 08 BOM CK 3631

Maharashtra Co-operative Societies Act, 1960Maharashtra Industrial Relations Act,1946-Section 3(37), 11Constitution of India-Article 227

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High Courts11 Aug 2026Partly Allowed

Newkem Products Corporation & Anr. Vs The Municipal Corporation Of Greater Mumbai & Ors.

Bombay High Court · (2026) 08 BOM CK 3635

Indian Partnership Act, 1932Mumbai Municipal Corporation Act, 1888-Section 299, 297(1)(b), 3(x), 291, 301, 297, 297 (1)(a)

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High Courts11 Aug 2026Disposed Of

Blue Sea Marine INC Vs Jhang Union International LLC FC FZ

Bombay High Court · (2026) 08 BOM CK 3637

Commercial Courts Act, 2015

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High Courts11 Aug 2026Allowed

Dr. Gajendrasingh Narayanrao Patil Vs The Central Bureau Of Investigation & Ors.

Bombay High Court · (2026) 08 BOM CK 3065

Code of Criminal Procedure-Section 319(2), 173(8), 319Indian Penal Code-Sections 302, 120-B, 34, 120-A

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High Courts11 Aug 2026Allowed

Raju Vs The State Of Maharashtra

Bombay High Court · (2026) 08 BOM CK 3066

Indian Penal Code-Sections 325, 324, 307Code of Criminal Procedure-Section 482

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High Courts11 Aug 2026Dismissed

Maruti & Ors. Vs Gangadhar

Bombay High Court · (2026) 08 BOM CK 3067

Code of Civil Procedure-Order XXVI Rule 9

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High Courts11 Aug 2026Partly Allowed

Pralhad S/o. Sadu Karwar & Ors. Vs Chandrakant S/o. Shripati Chaure & Ors.

Bombay High Court · (2026) 08 BOM CK 3068

Code of Civil Procedure-Order 26, XXI Rule 32, Section 47, 51, XXVI, 21 Rule 11, 21 Rule 32, XXI Rule 32(1), 58

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High Courts11 Aug 2026Allowed

Girijabai & Ors. Vs Chandrakant & Ors.

Bombay High Court · (2026) 08 BOM CK 3070

Mamlatdar’s Court Act 1906-u/s 5, u/s 23, Section 5, 23Maharashtra Land Revenue Code-u/s 143

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High Courts11 Aug 2026Partly Allowed

Smt. Faruque Lailunihar Anis-Ul Haq Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 3072

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High Courts11 Aug 2026Disposed Of

Urdu Education Society, Ajanta & Anr. Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 3073

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High Courts11 Aug 2026Disposed Of

Shakuntala Shankar Zambre Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 3076

Mamlatdars' Courts Act, 1906-Section 5(2), 7, 8, 9Constitution of India-Article 227

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High Courts11 Aug 2026Dismissed

Maruti & Ors. Vs Gangadhar

Bombay High Court · (2026) 08 BOM CK 3079

Code of Civil Procedure-Order XXVI Rule 9

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High Courts11 Aug 2026Allowed

Prajwal Bharat Surwade Vs State of Maharashtra & Anr.

Bombay High Court · (2026) 08 BOM CK 3263

Bharatiya Nyaya Sanhita, 2023-Sections 64(2)(m), 64(2)(f), 69, 351(2), 351(3)Indian Penal Code, 1860-Section 376, 506Cr.P.C.-Section 482, 320

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High Courts11 Aug 2026Dismissed

Shaikh Zibraeel @ Pinkey Shaikh Rajjak Vs State of Maharashtra

Bombay High Court · (2026) 08 BOM CK 3264

Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988-Section 3(1), 9(1)(f), 2(e), 3, 9, 20, 20(b)(ii), 29, 20(b), 8(c), 37, 37(1)(ii)IPC-Chapter-XVI, Section 328, 324, 34CrPC-Section 110(e)(g), 110

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High Courts11 Aug 2026Allowed

Dr. Satyen Kuldip Sharma & Ors. Vs State Of Maharashtra & Anr.

Bombay High Court · (2026) 08 BOM CK 3265

Bhartiya Nyaya Sanhita, 2023-Sections 115(2), 296, 85, 351(3) read with Section 3(5)Dowry Prohibition Act, 1961-Section 3Bhartiya Nagrik Suraksha Sanhita, 2023-Section 528

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High Courts11 Aug 2026Dismissed

Mohd. Avesh Mohd. Hanif Potiyawala Vs State of Maharashtra

Bombay High Court · (2026) 08 BOM CK 3266

Maharashtra Control of Organised Crime ActConstitution of India-Article 21, 22, 22(1), 22(5)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35, 38, 47, 48, 57, 58, 187

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