High Courts05 Aug 2026Partly Allowed
Shamundar Vs Mohammad & Ors.
Bombay High Court · (2026) 08 BOM CK 3037
COURT ARCHIVE
Bombay High Court judgments
76,764 judgments · page 65 of 3,839
High Courts05 Aug 2026Dismissed
Matoshri Vithabai Marotrao Trust Vs Ramkrushna Maroti Wankhede & Ors.
Bombay High Court · (2026) 08 BOM CK 3197
Code of Civil Procedure, 1908-Section 115, Order VII Rule 11(d), VII Rule 11Maharashtra Public Trusts Act, 1950-Section 17, 18, 50, 51, 22(3A), 22(3B), 41, 2(10), 80, 22Societies Registration Act, 1860
High Courts05 Aug 2026Allowed
Ashok Vyankatrao Pinjarkar (Mundgaonkar) & Ors. Vs Sau. Suvarna Sameer Bhopale & Anr.
Bombay High Court · (2026) 08 BOM CK 3199
Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 1(e), VII Rule 11(a), VII Rule 11(d)Limitation Act, 1963-Article 59Transfer of Property Act-Section 3
High Courts05 Aug 2026Allowed
Ramesh Patil & Ors. Vs Gangubai Wasnik & Ors.
Bombay High Court · (2026) 08 BOM CK 4994
Code of Civil Procedure, 1908-Section 96, Order 41 Rule 27Indian Registration Act, 1908-Section 17, 17(1)(b), 49Indian Stamp Act, 1899-Section 33, 35
High Courts05 Aug 2026Dismissed
Amol @ Ajay S/o. Purushottam Awachat & Anr. Vs Rajendra S/o. Keshaorao Awachat & Anr.
Bombay High Court · (2026) 08 BOM CK 3202
Code of Civil Procedure, 1908-Order VII Rule 11(a), 11(d), VII Rule 3, VII Rule 11Specific Relief Act, 1963-Section 34
High Courts05 Aug 2026Allowed
Abdul Rahman Abdul Rahim & Ors. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3205
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 376(2)(f), 354-A, 506 read with Section 34, 376Maharashtra Prevention and Eradication of Human Sacrifice and Other Inhuman, Evil and Aghori Practices and Black Magic Act, 2013-Section 3
High Courts05 Aug 2026Allowed
Deepali Shriram Bohare & Ors. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3206
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Sections 318(4), 316(2), 316(4), 3(5), 336, 340 and 344Cr.P.C.-Sec.482
High Courts05 Aug 2026Allowed
Smt. Leela w/o Bhaurao Gondhule & Anr. Vs Smt. Prachi w/o Deepak Gondule, @ Prachi Gunjesh Zopade
Bombay High Court · (2026) 08 BOM CK 3209
Domestic Violence ActAlternative Dispute Resolution and Mediation Rules, 2006-Rule 20, 20[4], 20[4][a]Mediation Act, 2023-Section 22, 23, 3[r], 23[2], Rule 23, 23(2)(b), 3(r)
High Courts05 Aug 2026Allowed
Tulsidas & Ors. Vs State of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3210
Indian Penal Code, 1860-Sections 498A, 506, 34Bhartiya Nagrik Suraksha Sanhita, 2023-Section 528
High Courts05 Aug 2026Allowed
Ritesh Madanlalji Mutha Vs State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3214
Maharashtra Regional and Town Planning Act, 1966-Section 127, 126, 126(2), 126(4), 125, 31(5), 127(2)1894 Act-Section 6Constitution of India-Article 300-A
High Courts05 Aug 2026Dismissed
Executive Engineer (V.I.D.C.) Vs Ramdas Raghoji Dhurve & Ors.
Bombay High Court · (2026) 08 BOM CK 3218
High Courts05 Aug 2026Dismissed
Executive Engineer (V.I.D.C.) Vs Kamal Sheshrao Girale & Ors.
Bombay High Court · (2026) 08 BOM CK 3221
High Courts05 Aug 2026Dismissed
Executive Engineer (V.I.D.C.) Medium Project Division, Nagpur Vs Mahadeo Vitthalrao Shirsat (Dead) Through Its LRs & Ors.
Bombay High Court · (2026) 08 BOM CK 3222
High Courts05 Aug 2026Dismissed
Executive Engineer (V.I.D.C.) Vs Bhaurao Govindrao Chavan & Ors.
Bombay High Court · (2026) 08 BOM CK 3223
High Courts05 Aug 2026Dismissed
Executive Engineer (V.I.D.C.) Vs Manikrao Keshav Amzire & Ors.
Bombay High Court · (2026) 08 BOM CK 3226
High Courts05 Aug 2026Allowed
Abdul Gani Sheikhe Usman & Ors. Vs Sheikh Mukhatar Sk. Jabbar & Ors.
Bombay High Court · (2026) 08 BOM CK 3229
Motor Vehicles Act, 1988-Section 140, 166
High Courts05 Aug 2026Disposed Of
United India Insurance Company Ltd. Vs Ruksana Sheikh & Ors.
Bombay High Court · (2026) 08 BOM CK 3230
High Courts05 Aug 2026Dismissed
Executive Engineer (V.I.D.C.) Vs Madhukarrao Hiramanji Sonar & Ors.
Bombay High Court · (2026) 08 BOM CK 3234
High Courts05 Aug 2026Disposed Of
Arjun Laxman Chaudhari Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 2424
Constitution (Other Backward Classes) OrderConstitution of India
High Courts05 Aug 2026Disposed Of
The Badlapur Industrial Welfare Association & Ors. Vs State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 1093
Maharashtra Industrial Development Corporation Act, 1961Maharashtra Municipal Council, Nagar Panchayat and Industrial Townships Act, 1965-Sections 119, 124, 114, 117Maharashtra Regional and Town Planning Act, 1966-Section 40, 159A, Clause 7 of the First Schedule, 7 of the First Schedule, 7 of Schedule I, 7(1) of the First Schedule, 7(1) of First Schedule