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Bombay High Court judgments

76,764 judgments · page 58 of 3,839

High Courts07 Aug 2026Disposed Of

Mr. Atul Raju Devkar Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 3507

Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons, Video Pirates, Sand Smugglers and Persons engaged in Black-marketing of Essential Commodities, Illegal Gambling, Illegal Lottery & Human Trafficker Act, 1981BNSS-Section 129(a)(g), 141, 141(1)(b), 136Maharashtra Prevention of Gambling Act-Sections 4 and 5
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High Courts07 Aug 2026Disposed Of

Canbank Financial Services Ltd Vs Pallav Sheth

Bombay High Court · (2026) 08 BOM CK 3623

Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992-Section 3(2), 3(3), 11APresidency Towns Insolvency Act, 1909-Section 33, 33(4), 17, 24, 25, 27, Sub-Section (1) of Section 27, Sub-Section (6) of Section 27, 27(6), Sub-Section (1) of Section 33, Sub-Section (2) of Section 33, Sub-Section (3) of Section 33, Sub-Sections (2) and (3) of Section 33, Sub-Section (4) of Section 33, sub-Section 2(a) and (e) of Section 33Contempt of Courts Act, 1971-Section 2(b), 20, 19, 12 and 13, 12, Sub-section (1) of Section 12, sub section (1) of section 12, 13(a), 13
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High Courts07 Aug 2026Allowed

Bhuddhabhushan Bhagwan Khillare Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 3024

Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders, Dangerous Persons, Video Pirates, Sand Smugglers, Persons Engaged in Black-Marketing of Essential Commodities, Illegal Gambling, Illegal Lottery and Human Trafficker Act, 1981-Section 3(1), 12(1), 2(b-1)Bharatiya Nyaya Sanhita, 2023-Sections 109, 189(2), 191(2), 191(3), 190, 117(2), 118(1), 115(2), 132, 127(1), 324(4), 352, 151(2), 310(4)Indian Arms Act-Section 4, 25, 3/25, 4/25
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High Courts07 Aug 2026Allowed

Keshav Madhav Vaibhat Vs The District Magistrate & Ors.

Bombay High Court · (2026) 08 BOM CK 3025

Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders, Dangerous Persons, Video Pirates, Sand Smugglers, Persons Engaged in Black-Marketing of Essential Commodities, Illegal Gambling, Illegal Lottery and Human Trafficker Act, 1981-Section 3(1), 12(1), 2(b-1)IPC-Sections 379, 34, 307, 353, 341, 435, 120(b), 427, 143, 147, 148, 149Mines and Minerals (Development and Regulation) Act, 1957-Sections 3 & 4, 3 and 4
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