High Courts10 Aug 2026Dismissed
Adil Vs State Of Maharashtra
Bombay High Court · (2026) 08 BOM CK 3257
Protection of Children From Sexual Offences Act, 2012-Section 17Code of Criminal Procedure-Section 319, 161
COURT ARCHIVE
Bombay High Court judgments
76,764 judgments · page 57 of 3,839
High Courts10 Aug 2026Allowed
Aasif S/o Babbu Qureshi @Aasif S/o Babbu Kureshi Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3258
Indian Penal Code-Sections 376(2)(n), 417, 506-II, 376, 90Protection of Children from Sexual Offences Act, 2012-Sections 4, 6Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(2)(v)
High Courts10 Aug 2026Dismissed
The State Of Maharashtra Vs Prabhatkumar S/o. Laxminarayan Dube & Ors.
Bombay High Court · (2026) 08 BOM CK 3259
Indian Penal Code-Sections 307, 324, 34, 120-BCode of Criminal Procedure, 1973-Section 372Indian Evidence Act-Section 27
High Courts10 Aug 2026Dismissed
United India Insurance Co. Ltd. Vs Toufic Ahmod & Anr.
Bombay High Court · (2026) 08 BOM CK 3260
Code of Civil Procedure-Order 41 Rule 22 Sub-Rule (1)
High Courts10 Aug 2026Allowed
Rajesh Vs Chief Medical Superintendent/H.O.D. Acharya Vinoba Bhave Hospital
Bombay High Court · (2026) 08 BOM CK 3261
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971-Section 44Model Standing Order-Clause 23(4)Industrial Employment (Standing Orders) Act, 1946
High Courts10 Aug 2026Dismissed
Ganesh Vs Maharashtra State Road Transport Corporation & Anr.
Bombay High Court · (2026) 08 BOM CK 3262
Discipline and Appeal Rules of Maharashtra State Road Transport Corporation-Clause -(5)Evidence Act
High Courts10 Aug 2026Partially allowed
Ms. Antonia Furtado Vs. Hon’ble Principal District and Sessions Court, Margao-Goa and Ors.
Bombay High Court · 2026:BHC-GOA:1594-DB
High Courts10 Aug 2026Allowed
Smt. Kanchan Dasharath Pawar & Anr. Vs State of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 2332
High Courts10 Aug 2026Partly Allowed
The State of Maharashtra Vs Anil Shridhar Gaikwad
Bombay High Court · 2025 INSC 344
Indian Penal Code, 1860-Sections 363, 376, 323Code of Criminal Procedure, 1973-Section 313, 378, 386, 428
High Courts10 Aug 2026Partially allowed
Baba Usman Patel Vs. The State of Maharashtra
Bombay High Court · 2026:BHC-AUG:34855-DB
Indian Penal Code, 1860-Section 302, Section 304 Part IIArms Act, 1959-Section 30Code of Criminal Procedure, 1973-Section 313
High Courts10 Aug 2026Allowed
Kantrao Uttamrao Joshi and Others Vs. Vijay Sadashiv Joshi and Others
Bombay High Court · (2026) 08 BOM CK 0851
Code of Civil Procedure, 1908-Order 21 Rule 29Code of Civil Procedure, 1908-Section 151
High Courts10 Aug 2026Partially allowed
The State of Maharashtra Vs. Anil Shridhar Gaikwad
Bombay High Court · (2026) 08 BOM CK 0846
Indian Penal Code, 1860-Section 363, 376, 323Code of Criminal Procedure, 1973-Section 378, 386, 313, 428
High Courts10 Aug 2026Partly Allowed
Baba Usman Patel Vs The State Of Maharashtra, Through Police Station Officer, Bhoom, Police Station, Tq. Bhoom, District Osmanabad
Bombay High Court · (2026) 08 BOM CK 0507
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 2026Allowed
Kantrao Uttamrao Joshi Vs Vijay Sadashiv Joshi
Bombay High Court · (2026) 08 BOM CK 0510
Code of Civil Procedure-Order 21 Rule 29, 21, Section 151
High Courts10 Aug 2026Allowed
Smt. Kanchan Dasharath Pawar, Anand Dasharath Pawar Vs State Of Maharashtra, The Collector, Solapur, The Executive Engineer, Assistant Superintendent Engineer, The Sub-Divisional Engineer
Bombay High Court · (2026) 08 BOM CK 0834
High Courts10 Aug 2026Dismissed
Adil S/o Mehfuz Khan Vs State Of Maharashtra
Bombay High Court · (2026) 08 BOM CK 0336
Protection of Children From Sexual Offences Act, 2012-Section 17Code of Criminal Procedure-Section 319, 161
High Courts07 Aug 2026Disposed Of
The Municipal Corporation Of Greater Mumbai & Anr. Vs Vicco Products (Bombay) Ltd.
Bombay High Court · (2026) 08 BOM CK 3474
Mumbai Municipal Corporation Act-Section 217Bombay Municipal Corporation (Levy) of Octroi Rules, 1965-Rule 2(7)(b)
High Courts07 Aug 2026Allowed
Prashant Shantaram Chamankar Vs Union Of India & Ors.
Bombay High Court · (2026) 08 BOM CK 3499
Constitution of India-Article 227Code of Criminal Procedure, 1973-Section 482, 227Prevention of Money laundering Act, 2002-Section 3
High Courts07 Aug 2026Allowed
Mr. Rohan Manohar Patil & Anr. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3502
Indian Penal Code, 1860-Section 420, 406, 341, 506, 34
High Courts07 Aug 2026Allowed
Mylan Laboratories Limited Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3503
Companies Act, 1956Constitution of India-Article 226, 20(2)Code of Criminal Procedure, 1973-Section 482, 300