High Courts04 Aug 2026Allowed
Gendlal Vs Member Secretary, Maharashtra Jeevan Pradhikaran & Ors.
Bombay High Court · (2026) 08 BOM CK 3190
Public Works Department Manual, 1984-Rule 8, 3Maharashtra Public Works Manual, 1984-Rule-4
COURT ARCHIVE
Bombay High Court judgments
76,764 judgments · page 68 of 3,839
High Courts04 Aug 2026Allowed
Vijay Rajaram Thombre & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3191
Constitution of India-Articles 14 and 21, 226
High Courts04 Aug 2026Allowed
Smt. Sadhna Wd/o Anil Jawade & Anr. Vs Dr. Rajesh Shridharrao Jawade
Bombay High Court · (2026) 08 BOM CK 3192
Code of Civil Procedure, 1908-Order 2 Rule 2, 6 Rule 17Evidence Act
High Courts04 Aug 2026Allowed
Samalochan Ekta Co-Operative Housing Society Ltd. Vs Smt. Rekhabai W/O Goverdhan Borkar & Ors.
Bombay High Court · (2026) 08 BOM CK 3193
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958-Section 89Maharashtra Land Revenue Code, 1966-Section 247, 149, 150
High Courts04 Aug 2026Dismissed
Prakash S/o Laxmandas Damwani & Ors. Vs Kishore S/o Chuharmal Jaikalyani
Bombay High Court · (2026) 08 BOM CK 3194
Maharashtra Rent Control Act, 1999-Section 15, 16(1)(e), 16(1)(g)
High Courts04 Aug 2026Allowed
Khatijabi w/o. Ahemad Rajotwala Vs Abdul Rauf & Ors.
Bombay High Court · (2026) 08 BOM CK 4995
Maharashtra Land Revenue Code-Section 257, 150
High Courts04 Aug 2026Dismissed
Prakash S/o Laxmandas Damwani & Ors. Vs Dhanraj Chuharmal Jaikalyani
Bombay High Court · (2026) 08 BOM CK 3195
Code Civil Procedure, 1908-Order XV-A, section 11Maharashtra Rent Control Act, 1999-sections 15 and 16, 15, 15(1), 15(2) and 15(3), 16(1)(e)
High Courts04 Aug 2026Allowed
Rehan Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3196
The Maharashtra SC, VJNT, OBC, and SBC (Regulation of Issuance & Verification of) Caste Certificate Rules 2012-Rule 16(h)
High Courts04 Aug 2026Allowed
Sanjay Ramashankar Tiwari Vs The Deputy Collector (Land Acquisition), Kanholi Nala Project, Nagpur & Ors.
Bombay High Court · (2026) 08 BOM CK 3198
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 76, 77, 51, 63, 64Constitution of India-Article 227, 226Land Acquisition Act, 1894-Section 30, 4, 11
High Courts04 Aug 2026Allowed
Pramod Vs Maharashtra Jeevan Pradhikaran & Ors.
Bombay High Court · (2026) 08 BOM CK 3200
Qualification Examination Rules-Appendix-IV, Rule 4Public Works Department Manual, 1984-Rule 3Maharashtra Public Works Manual, 1984-Rule-4
High Courts04 Aug 2026Dismissed
Dnyanopasak Mandir Shikshan Sanstha & Ors. Vs Dodku Vithal Pagadpalliwar & Ors.
Bombay High Court · (2026) 08 BOM CK 3201
MEPS Act-Section 5, 4(6), 10(2), 12, 9(4), 5(1), sub-section (1) and (2) of section 5MEPS Rules-Rule 9
High Courts04 Aug 2026Dismissed
Pravin Pandurang Dabre & Anr. Vs Vitthal Manaji Dabre & Ors.
Bombay High Court · (2026) 08 BOM CK 4993
Registration Act, 1908-Section 49, 17(1)(b), 17, 49(a), 49(c)Stamp ActTransfer of Property Act, 1882
High Courts04 Aug 2026Allowed
Shankar alias Binu Linga Bholse Vs District Magistrate & Ors.
Bombay High Court · (2026) 08 BOM CK 2415
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders and Dangerous Persons Act, 1981Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35(3), Sub-section (3) of Section 35Bharatiya Nyaya Sanhita, 2023-Sections 303(2), 305(E) and 3(5)
High Courts04 Aug 2026Disposed Of
Aakash @ Bhaiyya Sanjay Rokade Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 2416
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-Offenders and Dangerous Persons Act, 1981-Section 3(1)Defence of India Rules-Rule 30, 30(1)(b)Defence of India Act
High Courts04 Aug 2026Dismissed
Mrs. Smita Shashank Jade Vs Avishkar' Institution For Mentally & Ors.
Bombay High Court · (2026) 08 BOM CK 2426
Special School Code of 1997Handicap Code 1997-Rule 49(five)
High Courts04 Aug 2026Allowed
Divyarani d/o Dhananjay Koli Vs The State of Maharashtra And Others
Bombay High Court · (2026) 08 BOM CK 2425
Maharashtra 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 4, 6
High Courts04 Aug 2026Dismissed
Gangubai Prakash Jagtap & Ors. Vs Nanda Bhagwan Mali (Ghadge) Since Deceased Through LRs. Lata Audumber Bhandari & Ors.
Bombay High Court · (2026) 08 BOM CK 1166
National Highway Act-Section 3(H)(4)Land Acquisition Act-Section 30
High Courts04 Aug 2026Allowed
Divyarani D/O Dhananjay Koli Vs The State of Maharashtra And Others
Bombay High Court · (2026) 08 BOM CK 1165
Maharashtra 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 4, 6
High Courts04 Aug 2026Dismissed
Muni Raj Vs Narayan K. Malwankar & Others
Bombay High Court · (2026) 08 BOM CK 1164
Code of Civil Procedure, 1908-Section 100, Section 100(5)Indian Evidence Act, 1872-Section 91, 92Portuguese Civil Code-Article 1156
High Courts04 Aug 2026Dismissed
Gangubai Prakash Jagtap & Ors. Vs Nanda Bhagwan Mali (Ghadge) Since Deceased Through LRs. Lata Audumber Bhandari & Ors.
Bombay High Court · (2026) 08 BOM CK 1160
National Highway Act, 1956-Section 3(H)(4)Land Acquisition Act, 1894-Section 30