High Courts06 Aug 2026Allowed
Mr. Shankar Tiwari 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
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Bombay High Court judgments
76,764 judgments · page 64 of 3,839
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e f m P e u e-Se 48, Se 56(3)Pe e-Se 5 8, Se s 5 8
High Courts05 Aug 2026
Shamundar Somani Vs Mohammad Kutuboddin & Ors.
Bombay High Court · (2026) 08 BOM CK 5232
High Courts05 Aug 2026Dismissed
M/s. Kamla Developers Vs The District Collector Of Stamps & Ors.
Bombay High Court · (2026) 08 BOM CK 3476
Bombay Stamp Act, 1958-Article 5 (g-a), Section 2(g), 2(l), 25, 5(h), explanation -I of Article 25
High Courts05 Aug 2026Disposed Of
The Joint Secretary Akhil Bhartiya Maratha Shikshan Parishad Vs Laxman Dnyanu Kolekar & Anr.
Bombay High Court · (2026) 08 BOM CK 3478
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971-Items 1(a), (b) and (d) of Schedule IV, Section 44, 3(5)Societies Registration Act, 1860Maharashtra Public Trusts Act, 1950
High Courts05 Aug 2026Allowed
High Point Supply Company LLC Vs Agati Healthcare Private Limited
Bombay High Court · (2026) 08 BOM CK 3489
Code of Civil Procedure, 1908-Order VII Rule 11(d), VII Rule 11Commercial Courts Act, 2015-Section 12-A (1), 12-A, 12-A(1)
High Courts05 Aug 2026Dismissed
Santosh Rupa Waghmare Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3496
Indian Penal Code-Sections 302, 300Code of Criminal Procedure-Section 428, 313Indian Evidence Act-Section 106
High Courts05 Aug 2026Allowed
Uday Patil & Ors. Vs Mr. Paresh Satyendra Vohra & Ors.
Bombay High Court · (2026) 08 BOM CK 3501
Maharashtra Co-operative Societies Act, 1960-Section 21A(2) and (3), 21A, 152, 9, 21A(1), 6, 8 to 10Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963-Section 10Maharashtra Land Revenue Code, 1966-Section 45
High Courts05 Aug 2026Disposed Of
Dr. Mital Lahanu Sonawane Vs State of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3504
Constitution of India-Article 226
High Courts05 Aug 2026Dismissed
Dilip M. Bobade Vs M/s. Lloyd's Register
Bombay High Court · (2026) 08 BOM CK 3506
Industrial Disputes Act, 1947-Section 2(s)
High Courts05 Aug 2026Dismissed
Waterfield Advisors Private Limited Vs Sridhar Kurpad
Bombay High Court · (2026) 08 BOM CK 3618
Companies Act, 1956Arbitration and Conciliation Act, 1996-Section 18, 28(1)(a), 28(3), 31(3), 34, 34(2), 34(2)(a)(iii), 34(2)(b)(ii), 34(2-A), 34(2)(iii), 75, 81Companies (Share, Capital and Debentures) Rules, 2014-Rule 12, 12(1), 12(2)
High Courts05 Aug 2026
The Pr. Commissioner Of Income Tax-1 Vs Cummins India Limited
Bombay High Court · (2026) 08 BOM CK 3620
Income Tax Act, 1961-Section 260-A, 143(1), 92CA(1), 143(3), 144C (1), 92, 92CCompanies Act, 1956Income Tax Rules-Rule 10 TA, 10A(d)
High Courts05 Aug 2026Dismissed
Tabeesh Ismail Mistry Vs The Municipal Corporation Of Greater Mumbai & Ors.
Bombay High Court · (2026) 08 BOM CK 3622
Constitution of India-Article 226Mumbai Municipal Corporation Act, 1888-Section 105B
High Courts05 Aug 2026Disposed Of
Atul Enterprises Vs Union Of India & Ors.
Bombay High Court · (2026) 08 BOM CK 4974
Indian Partnership Act, 1932Maharashtra Private Forest (Acquisition) Act, 1975-Section 21Indian Forest Act, 1927-Sections 4, 20, 29
High Courts05 Aug 2026Allowed
Evita Co-operative Housing Society Ltd. & Anr. Vs The Municipal Corporation Of Greater Mumbai & Ors.
Bombay High Court · (2026) 08 BOM CK 3625
MR & TP Act 1966-Section 53(1), 53(6) (a), 53(7), 52
High Courts05 Aug 2026Allowed
Manohar Ramabtar Jhunjhunwala Vs Principal Commissioner of Income Tax- 17, Mumbai & Ors.
Bombay High Court · (2026) 08 BOM CK 3627
Income-tax Act, 1961-Section 205, 199, 143(1), 264, Chapter XVII, 190, 191, 200, 200A, 201, 221, 271C, 276B, 200(3), 197, 197A, 198, 203, 154, 234E, 133, 119Income-tax Rules, 1962-Rule 37BA, 31A, 31, 30Finance Act, 2012
High Courts05 Aug 2026Disposed Of
Mahapuja Ltd Through Its Director Keyur Jaswant Shah Vs The Office of The Commissioner of CGST And Central Excise Mumbai Central Through Additional Commissioner
Bombay High Court · (2026) 08 BOM CK 3629
Central Goods and Service Tax Rules, 2017-Rule 100(1), 100(2), 100(3) and 142(5)Central Goods and Service Tax Act, 2017-Section 107, 67, 16Constitution of India-Article 226
High Courts05 Aug 2026Allowed
Shritij Mohan Shrivastava Vs The Reserve Bank of India & Anr.
Bombay High Court · (2026) 08 BOM CK 3632
Constitution of India-Article 226The Rights of Persons with Disabilities Act, 2016-sub-section (1) of section 34, Section 33, The SchedulePersons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995-Section 33, 32, 32 and 33
High Courts05 Aug 2026Partly Allowed
Shamundar Vs Mohammad & Ors.
Bombay High Court · (2026) 08 BOM CK 3020
High Courts05 Aug 2026Allowed
Bahujan Shikshan Prasarak Mandal & Anr. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3021
Maharashtra Public Universities Act, 2016-Section 109(4)(d)