High Courts06 Aug 2026Partly Allowed
Muktiram Reva Rathod Vs The State Of Maharashtra Through The Collector Jalna & Ors.
Bombay High Court · (2026) 08 BOM CK 3048
Land Acquisition Act, 1894-Section 4, 11, 18, 28 and 34
COURT ARCHIVE
Bombay High Court judgments
76,764 judgments · page 62 of 3,839
High Courts06 Aug 2026Partly Allowed
Dnyanoba Tukaram Zhol Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3050
Land Acquisition Act, 1894-Section 4, 11, 18, 28 and 34
High Courts06 Aug 2026Allowed
Balasaheb S/o Panditrao Sakalkar Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3051
Maharashtra Project Affected Persons Rehabilitation Act 1999-Part IV of Schedule, Section 13(3) (c), 14 (3) and (4), 16 (1), 2 (2) (a), 2, 14Land Acquisition Act, 1864-Section 4Land Acquisition Act-Section 4(1)
High Courts06 Aug 2026Partly Allowed
Janu (Babu) S/o Umala Rathod (Died) Thr. Lrs Ramrao S/o Janu Rathod Vs The State Of Maharashtra Through Collector Jalna & Ors.
Bombay High Court · (2026) 08 BOM CK 3052
Land Acquisition Act, 1894-Section 4, 11, 18, 28 and 34
High Courts06 Aug 2026Dismissed
Chhaya Charansing Rathod Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3053
Maharashtra Village Panchayat Act, 1959-Section 4 (2), 4, 4(2)
High Courts06 Aug 2026Disposed Of
Kiran Bhagwat Patil Vs Kisan Vidya Prasarak Sanstha, Shirpur & Ors.
Bombay High Court · (2026) 08 BOM CK 3054
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977-sub-sections (21) and (24) of Section 2Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981
High Courts06 Aug 2026Allowed
Jishan Junaid Sheikh Israil (Khan) Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3203
Bharatiya Nyaya Sanhita, 2023-Section 69, 123, 351(3), 351(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183, 174IPC-Section 376
High Courts06 Aug 2026Dismissed
Elbhen Nikulus Lugun Vs State of Maharashtra
Bombay High Court · (2026) 08 BOM CK 3204
Indian Penal Code-Section 302Code of Criminal Procedure-Section 313Bhartiya Nagarik Suraksha Sanhita, 2023-Section 351
High Courts06 Aug 2026Allowed
Anil S/o. Rajdhar Patil & Anr. Vs State of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3207
Bharatiya Nagrik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 471, 468, 465, 420, 34, 463Motor Vehicle Act, 1988-Section 192
High Courts06 Aug 2026Dismissed
Partha Sarathy Sarkar Vs State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3208
Code of Criminal Procedure-Section 340IPC-Sections 108, 34
High Courts06 Aug 2026Allowed
Mr. Sudhakar S/o. Pandharinath Kalode Vs The Chief Officer, Municipal Council & Ors.
Bombay High Court · (2026) 08 BOM CK 3211
Maharashtra Regional and Town Planning Act, 1966-Section 127, 127(2), 126, sub-section (2) or (4) of Section 126, 126(2), 126(4), 126 and 127, 125 to 127, 31(5)1894 Act-Section 6Constitution of India-Article 300-A
High Courts06 Aug 2026Allowed
Miss Kalyani Vs Deputy Director & Member – Secretary, The Scheduled Tribe Certificate Scrutiny Committee, Yavatmal
Bombay High Court · (2026) 08 BOM CK 3212
Constitution (Scheduled Tribes) Order, 1950Constitution of India-Article 226Maharashtra Scheduled Tribes (Regulation of Issuance and Verification of) Certificate Rules, 2003-Rule 12(3)
High Courts06 Aug 2026Allowed
Sudhakar Ramchandra Urkude & Anr. Vs Western Coalfields Ltd. & Ors.
Bombay High Court · (2026) 08 BOM CK 3213
Coal Bearing Areas (Acquisition and Development) Act, 1957-Section 9, 8(2), 9(1)
High Courts06 Aug 2026Allowed
Miss. Gunjan Vs Deputy Director/Member Secretary
Bombay High Court · (2026) 08 BOM CK 3215
Constitution (Scheduled Tribes) Order, 1950Constitution of India-Article 226Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000
High Courts06 Aug 2026Partly Allowed
Smt. Asha Ambadas Nagpure Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3216
Land Acquisition Act-Section 4, 6, 18
High Courts06 Aug 2026Allowed
Virendra Kumar S/o Prabhakar Raikwar Vs The Scheduled Tribe Caste Certificate Scrutiny Committee & Ors.
Bombay High Court · (2026) 08 BOM CK 3217
Constitution (Scheduled Tribes) Order, 1950Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000-Section 12(2)Maharashtra Act No. XXIII of 2001-Section 8
High Courts06 Aug 2026Dismissed
Welcome Co-operative Housing Society Vs Mr. Sheeraz Ahmed & Ors.
Bombay High Court · (2026) 08 BOM CK 3219
Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11(a) to (e), VII Rule 11(d), Section 80, 20 Rule 20, II Rule 2Maharashtra Co-operative Societies Act, 1960-Section 164, 91Limitation Act, 1963
High Courts06 Aug 2026Allowed
Harsha d/o Manohar Ghodmare Vs The Vice-Chairman/Member Secretary, Scheduled Tribe Caste Certificate Scrutiny Committee
Bombay High Court · (2026) 08 BOM CK 3220
Constitution of IndiaMaharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificates Act, 2000
High Courts06 Aug 2026Allowed
Haridas Bandebuche & Anr. Vs Vithoba Hevat & Ors.
Bombay High Court · (2026) 08 BOM CK 3224
Mamlatdar’s Courts Act, 1906-Section 26(b)Maharashtra Land Revenue Code
High Courts06 Aug 2026Dismissed
M/S Himmatlal Agrawal & Anr. Vs Collector & District Magistrate & Ors.
Bombay High Court · (2026) 08 BOM CK 3225
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 14, 5, sub-section (5) of Section 5, 14(1), sub-section (2) of section 13, sub-section (4) of section 13, 14 of the principal Act, sub-section (2), sub-section (1), Chapter III, 13, 14(2), sub-section (1-A), proviso in Section 14(1), sub-section (2) of Section 5, sub-section (4) of Section 5Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Ordinance, 2002Security Interest (Enforcement) Rules, 2002-Rule 2(a)