High Courts10 Aug 2026Allowed
Regency Inc. & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3512
Constitution of India-Article 226
COURT ARCHIVE
Bombay High Court judgments
76,764 judgments · page 56 of 3,839
High Courts10 Aug 2026Dismissed
Mrs. Smita Dattatraya Rane Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3513
Maharashtra Land Revenue Code, 1966-Section 50(1)Development Control Regulation-33(10)
High Courts10 Aug 2026Dismissed
Avinash Dattatraya Jagtap Vs Vijay Co-operative Housing Society Ltd.
Bombay High Court · (2026) 08 BOM CK 3514
Maharashtra Cooperative Societies Act, 1960-Section 83
High Courts10 Aug 2026Dismissed
Mahanagar Media Network Pvt. Ltd. Vs Stanny Pereira
Bombay High Court · (2026) 08 BOM CK 3628
Payment of Gratuity Act, 1972-Section 8, 7, sub-section (4) of Section 7, sub-section (7) of Section 7, first Proviso to sub-section (7) of Section 7, Second Proviso to sub-section (7) of Section 7, 7(7)Constitution of India-Articles 226 and 227
High Courts10 Aug 2026Partly Allowed
Ravi Vs Maharashtra State Road Transport Corporation
Bombay High Court · (2026) 08 BOM CK 3055
High Courts10 Aug 2026Allowed
Narayan S/o. Rambhau Umbre Vs Shakuntala Wd/o Rambhau Umbre & Ors.
Bombay High Court · (2026) 08 BOM CK 3057
High Courts10 Aug 2026Allowed
Namdeo S/o Bhanudas Dhadage & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3058
Mamlatdar’s Courts Act, 1906-Sub Section 3 and 4 of Section 5, Section 5, 23, Sub-Sections 3 and 4 of Section 5, 5(3), 5(4)
High Courts10 Aug 2026Partially allowed
The State Of Maharashtra Vs Anil Shridhar Gaikwad
Bombay High Court · (2026) 08 BOM CK 3060
Indian Penal Code, 1860-Sections 363, 376, 323Criminal Procedure Code, 1973-Section 313, 378, 386, 428
High Courts10 Aug 2026Allowed
National Highways Authority Of India PIU Jalgaon Vs Rajendra Shriram Sali & Ors.
Bombay High Court · (2026) 08 BOM CK 4961
National Highways Act, 1956-Section 3G(2), 3G(5)Land Acquisition Act, 1894-Section 23(2)
High Courts10 Aug 2026Dismissed
Shankar Jalba Pamalwad Vs Bramhoji Survaji Dhole
Bombay High Court · (2026) 08 BOM CK 3061
Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974-Section 3Maharashtra Land Revenue Code-Section 36(2)Bombay Reorganisation Act, 1960-Clause 6 of Part VII-A
High Courts10 Aug 2026Dismissed
The State Of Maharashtra Vs Santoshkumar Avatarkrushna Kaul & Ors.
Bombay High Court · (2026) 08 BOM CK 3062
Indian Penal Code-Sections 420, 409, 467, 468, 471, 477-A, and 120-B read with Section 34, 109Prevention of Corruption Act-Sections 13(1)(c)(d) read with Section 13(2)Cr. C.-Section 197
High Courts10 Aug 2026
Prakash Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3063
Land Acquisition Act-Section 28-A, 18, 11
High Courts10 Aug 2026Allowed
Kantrao Uttamrao Joshi & Ors. Vs Vijay Sadashiv Joshi & Ors.
Bombay High Court · (2026) 08 BOM CK 4963
Code of Civil Procedure-Order 21 Rule 29, Section 151
High Courts10 Aug 2026Partly Allowed
Baba Usman Patel Vs The State of Maharashtra
Bombay High Court · (2026) 08 BOM CK 3064
Indian Penal Code, 1860-Section 302, 299, 300, 304, 304 Part IIArms Act, 1959-Section 30Code of Criminal Procedure, 1973-Section 313
High Courts10 Aug 2026Partly Allowed
Narendra Gulabsing Sonawane Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 4964
High Courts10 Aug 2026Partly Allowed
State Of Maharashtra & Ors. Vs Sahebrao Maichand Sabale
Bombay High Court · (2026) 08 BOM CK 4965
Land Acquisition Act, 1894-Section 4, 6, 9(3), 9(4), 11, 12(2), 18
High Courts10 Aug 2026Dismissed
Shankar Jalba Pamalwad Vs Bramhoji Survaji Dhole
Bombay High Court · (2026) 08 BOM CK 3071
Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974-Section 3Maharashtra Land Revenue Code-Section 36(2)Bombay Reorganisation Act of 1960-Clause 6 of Part VII-A
High Courts10 Aug 2026Partially allowed
Mrs. Manisha Kishor Barapatre & Ors. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3253
Bharatiya Nyaya Sanhita, 2023-Sections 85, 3(5), 86, Clause (b) of Section 86, (a) of Section 86Indian Penal Code, 1860-Sections 498A, 34Constitution of India-Article 226
High Courts10 Aug 2026Dismissed
Mohan S/o Eknath Dani Vs Chandrakant Keshavrao Ghumre
Bombay High Court · (2026) 08 BOM CK 3255
Code of Criminal Procedure-Section 227, 228
High Courts10 Aug 2026Dismissed
State Of Maharashtra Vs Khandu & Ors.
Bombay High Court · (2026) 08 BOM CK 3256
Indian Penal Code-Section 302, 34, 307, 307 and 341Code of Criminal Procedure, 1973