High Courts06 Aug 2026Disposed Of
Smt. Sunita Chandrakant Bhosale Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3497
Bombay Primary Education Rules, 1949-Rule 115 (3)(b)
COURT ARCHIVE
Bombay High Court judgments
76,764 judgments · page 61 of 3,839
High Courts06 Aug 2026Allowed
Rohit Abhijit Oze Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3498
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Sections 281, 125, 33
High Courts06 Aug 2026Dismissed
The Chairman And Managing Director Uco Bank & Anr. Vs Dhiren Mohanlal Thanki & Ors.
Bombay High Court · (2026) 08 BOM CK 3549
Payment of Gratuity Act, 1972
High Courts06 Aug 2026Dismissed
Anil Khemani & Anr. Vs Axis Bank Ltd. & Anr.
Bombay High Court · (2026) 08 BOM CK 3614
Insolvency and Bankruptcy Code, 2016
High Courts06 Aug 2026Partly Allowed
Tyger Capital Private Limited Vs Advanced It Solutions & Ors.
Bombay High Court · (2026) 08 BOM CK 3615
Arbitration and Conciliation Act, 1996-Section 9, 11Negotiable Instruments Act-Section 138
High Courts06 Aug 2026Allowed
Citizen Credit Co-operative Bank Ltd. (Borivali) Vs The Income Tax Officer, TDS Ward, Mumbai
Bombay High Court · (2026) 08 BOM CK 3616
Income Tax Act, 1961-Section 260A, 194A, 194A(3)(v), 201(1), 201(1A), 133(6), 201, 2(19), 115BAD, 80P, 80P(2)(d), 194A(3)(i), 194A(3)(viia)(b), 254(2), 44AB, 194A(3)(i)(b), 194A(3)(viia)(a), 194A(3)Multi-State Co-operative Societies Act, 1984Multi-State Co-operative Societies Act, 2002-Section 3
High Courts06 Aug 2026Dismissed
Akbar Uddin Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3023
Code of Criminal Procedure-Section 482, 156(3), 468, 468(3), Chapter XIV, 156(1), 155(2)Indian Penal Code-Section 295A, 298Constitution of India-Article 226, 14
High Courts06 Aug 2026Dismissed
Ansar Khan Hussain Khan Vs State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3468
Indian Penal Code-Sections 302, 201 along with Section120-B
High Courts06 Aug 2026Partly Allowed
Sadhana Laxman Rathod Vs The State Of Maharashtra Through The Collector Jalna & Ors.
Bombay High Court · (2026) 08 BOM CK 3026
Land Acquisition Act, 1894-Section 4, 11, 18, 28 and 34
High Courts06 Aug 2026Partly Allowed
Gulab Reva Rathod Vs The State Of Maharashtra Through The Collector Jalna & Ors.
Bombay High Court · (2026) 08 BOM CK 3028
Land Acquisition Act, 1894-Section 4, 11, 18, 28 and 34
High Courts06 Aug 2026Partly Allowed
Sanjay Sukhlal Rathod Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3031
Land Acquisition Act, 1894-Section 4, 11, 18, 28 and 34
High Courts06 Aug 2026Partly Allowed
Sukhdev Laxman Rathod Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3032
Land Acquisition Act, 1894-Section 4, 11, 18, 28 and 34
High Courts06 Aug 2026Partly Allowed
Pankabai W/o Sukhlal Rathod Vs The State Of Maharashtra Through Collector Jalna & Ors.
Bombay High Court · (2026) 08 BOM CK 3034
Land Acquisition Act, 1894-Section 4, 11, 18, 28, 34
High Courts06 Aug 2026Partly Allowed
Baba Sakharam Chavhan (Died) Thr. Lrs. Nilabai W/o Baba Chavan & Ors. Vs The State Of Maharashtra Through The Collector Jalna & Ors.
Bombay High Court · (2026) 08 BOM CK 3035
Land Acquisition Act, 1894-Section 4, 11, 18, 28 and 34
High Courts06 Aug 2026Partly Allowed
Balchand Dhavaji Rathod Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3038
Land Acquisition Act, 1894-Section 4, 11, 18, 28 and 34
High Courts06 Aug 2026Partly Allowed
Devichand Rewa Rathod (Died) Thr. Lrs Sahebrao Devichand Rathod Vs The State Of Maharashtra Through The Collector Jalna & Ors.
Bombay High Court · (2026) 08 BOM CK 3041
Land Acquisition Act, 1894-Section 4, 11, 18, 28 and 34
High Courts06 Aug 2026Partly Allowed
Sudam Umla Rathod Vs The State Of Maharashtra Through The Collector Jalna & Ors.
Bombay High Court · (2026) 08 BOM CK 3042
Land Acquisition Act, 1894-Section 4, 11, 18, 28 and 34
High Courts06 Aug 2026Partly Allowed
Nanu Khema Chavan Vs The State Of Maharashtra Through The Collector Jalna & Ors.
Bombay High Court · (2026) 08 BOM CK 3044
Land Acquisition Act, 1894-Section 4, 11, 18, 28 and 34
High Courts06 Aug 2026Partly Allowed
Bhimrao Janu Rathod Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3045
Land Acquisition Act, 1894-Section 4, 11, 18, 28 and 34
High Courts06 Aug 2026Partly Allowed
Rupchand Sakharam Chavhan & Anr. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3046
Land Acquisition Act, 1894-Section 4, 11, 18, 28, 34