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Bombay High Court judgments

76,764 judgments · page 55 of 3,839

High Courts11 Aug 2026Partially allowed

Maya Wd/o Ashok Dadhe Vs State Of Maharashtra & Anr.

Bombay High Court · (2026) 08 BOM CK 3267

Code of Criminal Procedure-Section 340, 195, 195(1)(b), 195(4), 195(i)(b), 195(1)(b) (i), 340(1)Indian Penal Code-Section 195, 195(1)(b), 199 and 200, 193, 199Probation of Offenders Act
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High Courts11 Aug 2026Disposed Of

The State Of Maharashtra, Through Deputy Collector (Land Acquisition), Metro Center No.1, Uran, Taluka Uran, District Raigad Vs Narayan Gosavi Patil (Since Deceased Through Legal Heirs) 1. Chandrabhaga Narayan Patil, 2. Bharat Narayan Patil, 3. Mahesh Narayan Patil, 4. Mandakini Haribhau Mhatre, 5. Kunda Bhagwan Patil, 6. Nanda Damodar Mhatre, 7. Asha Dnyaneshwar Thakur, 8. Sampada Nitin Naik, 9. Sanni Rajendra Thakur,

Bombay High Court · (2026) 08 BOM CK 1089

Land Acquisition Act, 1894-Section 28A(3), 4(1)(b), 11, 28A, 11A, 4, 18, 24, 23, 6, 17, 23(1)Maharashtra Regional and Town Planning Act, 1966-Section 113, 113(3A), 113AMaharashtra Act No.21 of 1971
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High Courts11 Aug 2026Dismissed

Shaikh Zibraeel @ Pinkey Shaikh Rajjak Vs State of Maharashtra

Bombay High Court · (2026) 08 BOM CK 0351

Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988-Section 3(1), 9(1)(f), 9, 2(e), 3, 3(3)Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20, 20(b)(ii), 29, 8(c), 20(b), 37, 37(1)(ii)IPC-Chapter-XVI, Section 328, 324, 34
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