High Courts06 Aug 2026Allowed
Snehal Vs Scheduled Tribe Caste Scrutiny
Bombay High Court · (2026) 08 BOM CK 3228
Constitution (Scheduled Tribes) Order, 1950-Entry No.18Maharashtra Act No. XXIII of 2001-Section 8
COURT ARCHIVE
Bombay High Court judgments
76,764 judgments · page 63 of 3,839
High Courts06 Aug 2026Allowed
Dilip Maroti Lande & Anr. Vs Western Coalfields Ltd. & Ors.
Bombay High Court · (2026) 08 BOM CK 3233
Coal Bearing Areas (Acquisition and Development) Act, 1957-Section 9, 9(1), 8(2)
High Courts06 Aug 2026Allowed
Mr. Dilip S/o Dnyanoba Narnaware Vs Deputy Director & Member – Secretary, The Scheduled Tribe Certificate Scrutiny Committee & Ors.
Bombay High Court · (2026) 08 BOM CK 3235
Constitution of India-Article 226Maharashtra Scheduled Tribes (Regulation of Issuance and Verification of) Certificate Rules, 2003-Rule 12, 12(3)
High Courts06 Aug 2026Allowed
Angashri Sandip Sherki & Anr. Vs Western Coalfields Ltd. & Ors.
Bombay High Court · (2026) 08 BOM CK 3238
Coal Bearing Areas (Acquisition and Development) Act, 1957-Section 9, 9(1), 8(2)
High Courts06 Aug 2026Allowed
Jyoti Shrawan Paspute & Ors. Vs Western Coalfields Ltd. & Ors.
Bombay High Court · (2026) 08 BOM CK 3240
Coal Bearing Areas (Acquisition and Development) Act, 1957-Section 9, 9(1), 8(2)
High Courts06 Aug 2026Allowed
Anil Murlidhar Pimpalkar & Anr. Vs Western Coalfields Ltd. & Ors.
Bombay High Court · (2026) 08 BOM CK 3242
Coal Bearing Areas (Acquisition and Development) Act, 1957-Section 9, 9(1), 8(2)
High Courts06 Aug 2026Allowed
Nageshwar Anil Pimpalkar Vs Western Coalfields Ltd. & Ors.
Bombay High Court · (2026) 08 BOM CK 3245
Coal Bearing Areas (Acquisition and Development) Act, 1957-Section 9, 9(1), 8(2)
High Courts06 Aug 2026Dismissed
The Executive Engineer, Nimna Painganga Project Division, Yavatmal Vs Bapurao Suryabhan Gadge (dead) through L.Rs. & Ors.
Bombay High Court · (2026) 08 BOM CK 3246
Land Acquisition Act, 1894-Section 18
High Courts06 Aug 2026Allowed
Gajanan Vs Union Of India & Ors.
Bombay High Court · (2026) 08 BOM CK 3249
Land Acquisition Act-Section 4
High Courts06 Aug 2026Disposed Of
Fatimabi Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3250
Code of Civil Procedure-Section 115, proviso to sub-section (1) of section 115, 2(2), Order IX Rule 9, 151Land Acquisition Act-Section 18, 26(2), 53Constitution of India-Article 227
High Courts06 Aug 2026Allowed
Dilip @ Dagdu Sayappa Gaikwad & Ors. Vs The State of Maharashtra
Bombay High Court · (2026) 08 BOM CK 2423
Prevention of Corruption Act, 1988-Section 13(1)(e), 13(2)Indian Penal Code-Section 109
High Courts06 Aug 2026Dismissed
Vilas Maruti Pawar Vs Bandu Tukaram Pawar & Ors.
Bombay High Court · (2026) 08 BOM CK 2422
Code of Criminal Procedure-Sections 397, 401, 386(b)(3)Indian Penal Code-Sections 325, 323, 504, 506 read with Section 34, 447, 307
High Courts06 Aug 2026Dismissed
Prashant Mahadeo Jadhav Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 2421
Code of Criminal Procedure, 1973-Section 451, 397(3), 397, 397(2), 401Indian Penal Code-Sections 341, 419, 406, 504 and 506Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438(2), 438(3), 442
High Courts06 Aug 2026Dismissed
Shri. Prakash Vasudev Patkar Vs Bharat Dashrath Pednekar & Ors.
Bombay High Court · (2026) 08 BOM CK 2420
Code of Civil Procedure-Order VII Rule 3, Section 100, 41 Rule 33, XLI Rule 33, 35-A
High Courts06 Aug 2026Disposed Of
GKC Projects Limited Vs Kolhapur Municipal Corporation
Bombay High Court · (2026) 08 BOM CK 2419
Arbitration and Conciliation Act, 1996-Section 11, 13, 14, 12(5), 12(1), 12(3), 34, 12, 13(2), 34(2)(iii), 34(2)(v), 14(1)(a), 14(2), 32(2)(v), 18, 15, 11(8), Fifth Schedule, Seventh ScheduleIndian Contract Act, 1872
High Courts06 Aug 2026Dismissed
Shri. Prakash Vasudev Patkar Vs Bharat Dashrath Pednekar & Ors.
Bombay High Court · (2026) 08 BOM CK 2418
Code of Civil Procedure-Order VII Rule 3, Section 100, 41 Rule 33, XLI Rule 33, 35-A
High Courts06 Aug 2026Allowed
Suryakant Ravji Shah & Another Vs Gautam Ramchandra Desai, since deceased through legal heirs & Others
Bombay High Court · (2026) 08 BOM CK 1381
Bombay Inferior Village Watans Abolition Act, 1958-Section 5(3), 5, 2(7), 2(6), 5(4), 5(3)(a), 5(3)(b), 5(1)Maharashtra Land Revenue Code, 1966-Section 59Maharashtra Act No. 21 of 2002
High Courts06 Aug 2026Allowed
Anuradha Deshmukh Vs Yashwantrao Chavan Maharashtra Open University Through Its Registrar
Bombay High Court · (2026) 08 BOM CK 1380
High Courts06 Aug 2026Allowed
Mr. Rohan P. Pai Dhungat Vs The State Of Goa
Bombay High Court · 2026 INSC 490
Indian Penal Code, 1860-Section 201, 302, 364-A, 120-BGoa Children's Act, 2003-Section 8Code of Criminal Procedure, 1973-Section 433-A
High Courts06 Aug 2026Allowed
The State Of Goa, Through CID CB, North Goa, Goa. Vs Tarunjit Tejpal, S/o Inderjit Tejpal, R/o 12 Link Road, Jangpura Extension, New Delhi – 14.
Bombay High Court · (2026) 08 BOM CK 0305
Indian Penal Code, 1860-Section 376(2)(f), 376(2)(k), 354, 354A, 354B, 341, 342, 376, 376-C, 375, Explanation 1 of Section 375, Explanation 2 of Section 375Code of Criminal Procedure, 1973-Section 313, 161Indian Evidence Act-Section 114A, 65-B, 65B, 11, 27