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Bombay High Court judgments

76,764 judgments · page 60 of 3,839

High Courts07 Aug 2026Allowed

Jivaraj Ravaji Gandhi Vs Solapur Jilha Dudh Utpadak va Prakriya Sangh Maryadit Solapur & Ors.

Bombay High Court · (2026) 08 BOM CK 2417

Code of Civil Procedure, 1908-Order VII Rule 11, Section 80, VIII Rule 1, V Rule 9, Rule 9A, XLI Rule 23, 80(2), 7 Rule 11, V Rule 20, 27, 5 Rule 20(3)Commercial Courts (Pre-Institution Mediation and Settlement) Rules, 2018-Rule 3(3), 3, 3(1), 3(2), 3(4), 3(5), 3(6), 3(7), 3(8), 5, 6Commercial Courts Act, 2015-Section 12A, Rule 12A, 2(1)(c), 12-A, Chapter III-A
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High Courts07 Aug 2026Partly Allowed

Sharadchandra Shrikant Patil Vs. State Of Maharashtra & Ors.

Bombay High Court · 2022 INSC 1261

Maharashtra Public Universities ActAll India Council for Technical Education Act, 1987-Section 23(1), 10(1), 10(5)All India Council for Technical Education (Pay Scales, Service Conditions and Qualifications for the Teachers and other Academic Staff in Technical Institutions (Degree) Regulation) 2010
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High Courts07 Aug 2026Allowed

Jivaraj Ravaji Gandhi Through its partner Hiralal Maniklal Gandhi Vs Solapur Jilha Dudh Utpadak va Prakriya Sangh Maryadit Solapur & Ors.

Bombay High Court · (2026) 08 BOM CK 0892

Code of Civil Procedure, 1908-Order VII Rule 11, VIII Rule 1, V Rule 9, Rule 9A, Section 80, XLI Rule 23Commercial Courts (Pre-Institution Mediation and Settlement) Rules, 2018-Rule 3 (3), 3(3), 3, 3(1), 3(4), 3(2), 3(5), 3(6), 3(7), 3(8)Commercial Courts Act, 2015-Section 12A, 2(1)(c), Rule 12A, 12-A
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High Courts06 Aug 2026Disposed Of

Pallu Kamlesh Chaudhari Vs Commissioner Of Police, Pune & Ors.

Bombay High Court · (2026) 08 BOM CK 3480

Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders, 'Dangerous Person's, Video Pirates, Sand Smugglers and Persons engaged in Black-marketing of Essential Commodities Act, 1981-Section 3, 2(b-1)IPCBNS Act-Section 309(4), 118(1), 351(2), 352, 3(5)
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High Courts06 Aug 2026Dismissed

Inayatullah Kantroo & Anr. Vs The State Of Maharashtra & Anr.

Bombay High Court · (2026) 08 BOM CK 3482

Maintenance And Welfare Of Parents And Senior Citizens Act, 2007-Section 2(b), 3, 7, 8, 27Protection Of Women From Domestic Violence Act, 2005-Section 2(a), 2(f), 2(s), 3, Sub-Section (iv) of Section 3, 17, 18, 18(a), 18(e), 19, 19(a), 19(c), 19(d), 20, 20(1)(d), 20(3), 21, 22, 26, sub-section (1), sub-section (2), sub-section (3) of Section 26Code of Criminal Procedure, 1973-Chapter XIV, Section 155(2), 156(1), 482
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High Courts06 Aug 2026Dismissed

Shubhangi Bhagwan Salve Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 3483

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 2(b)Maharashtra Prohibition Act-Section 65(e), 65(d), 93Bombay Prohibition Act, 1949
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