COURT ARCHIVE

Bombay High Court judgments

76,764 judgments · page 69 of 3,839

High Courts04 Aug 2026Allowed

Divyarani d/o Dhananjay Koli (Under Guardianship of Real Uncle Rajendra s/o Appasaheb Koli) Vs The State of Maharashtra And Others

Bombay High Court · (2026) 08 BOM CK 1159

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

Read judgment

High Courts04 Aug 2026Dismissed

Mr. Muni Raj Vs Mr. Narayan Krishna Malwankar & Ors.

Bombay High Court · 2026:BHC-GOA:1520

Code of Civil Procedure, 1908-Section 100, 100(5)Indian Evidence Act, 1872-Section 91, 92Portuguese Civil Code-Article 1156

Read judgment

High Courts04 Aug 2026Allowed

Maharashtra State Electricity Transmission Company Limited Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 1434

Forest (Conservation) Act, 1980-Section 2Van (Sanrakshan Evam Samvardhan) Adhiniyam, 1980-Section 2, Rule 13Rules of 2023

Read judgment

High Courts04 Aug 2026Dismissed

Mrs. Smita Shashank Jade Vs Avishkar’ Institution For Mentally & Ors.

Bombay High Court · (2026) 08 BOM CK 1433

Handicap Code 1997-Rule 49(five)Special School Code of 1997

Read judgment

High Courts04 Aug 2026Allowed

Pramod Vs Maharashtra Jeevan Pradhikaran & Ors.

Bombay High Court · (2026) 08 BOM CK 1431

Qualification Examination Rules-Appendix-IV, Rule 4Public Works Department Manual, 1984-Rule 3Maharashtra Public Works Manual, 1984-Rule-4

Read judgment

High Courts04 Aug 2026Allowed

Sanjay Ramashankar Tiwari Vs The Deputy Collector (Land Acquisition), Kanholi Nala Project, Nagpur

Bombay High Court · (2026) 08 BOM CK 0339

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

Read judgment

High Courts03 Aug 2026Allowed

Yashraj Global Infracon LLP, Pune Vs The Superintending Engineer, Bhavan Rachana Department, Pune Municipal Corporation, Pune & Ors.

Bombay High Court · (2026) 08 BOM CK 3472

Read judgment

High Courts03 Aug 2026Dismissed

Vasant Punjaram Sonawane Vs The State Of Maharashtra

Bombay High Court · (2026) 08 BOM CK 3488

Indian Penal Code, 1960-Section 302Indian Evidence Act, 1872-Section 106

Read judgment

High Courts03 Aug 2026Disposed Of

Sunil Machindra Garade & Ors. Vs The State Of Maharashtra

Bombay High Court · (2026) 08 BOM CK 3491

Constitution of India-Articles 226 and 227Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 249 and 250, 232, 250(1)

Read judgment

High Courts03 Aug 2026Dismissed

Avarsekar & Sons Pvt. Ltd. & Ors. Vs Assets Care and Reconstruction Enterprises Ltd. & Anr.

Bombay High Court · (2026) 08 BOM CK 3492

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 5, 3, 5(4), 5(2), 5(2A), 5(3), 5(5)Negotiable Instruments Act, 1881-Section 138, 141, 142, 9, Chapter XVII, 142(1)(a), 7Code of Criminal Procedure, 1973

Read judgment

High Courts03 Aug 2026Dismissed

National Insurance Company Limited Vs Amarchand Mansion Co-operative Housing Society Ltd. & Ors.

Bombay High Court · (2026) 08 BOM CK 3494

Maharashtra Co-operative Societies Act, 1960Maharashtra Ownership Flats Act, 1963Limitation Act-Section 5

Read judgment

High Courts03 Aug 2026Dismissed

Shri. Lalasaheb Surwase Vs The Honarary General Secretary, Shree. Jain Vidya Prasarak Mandal & Ors.

Bombay High Court · (2026) 08 BOM CK 3500

University of Poona Statutes-Statute 414

Read judgment

High Courts03 Aug 2026Dismissed

Amit Suryabhan Ambre and Ors Vs The Deputy Charity Commissioner and Ors

Bombay High Court · 2026:BHC-AUG:33147

Read judgment

High Courts03 Aug 2026Dismissed

Yatin Hariram Ruparel Vs Bhavana Harish Ruparel & Ors.

Bombay High Court · (2026) 08 BOM CK 4977

Read judgment

High Courts03 Aug 2026Dismissed

Shivmoorat Kushwaha Vs Union Of India & Ors.

Bombay High Court · (2026) 08 BOM CK 3604

Arbitration and Conciliation Act, 1996-Section 21, 9

Read judgment

High Courts03 Aug 2026Allowed

Okasa Pharma Pvt. Ltd. Vs National Pharmaceutical Pricing Authority & Ors.

Bombay High Court · (2026) 08 BOM CK 3605

Essential Commodities Act, 1955Drugs (Price Control) Order, 1995Constitution of India-Article 226

Read judgment

High Courts03 Aug 2026Dismissed

Premium Sugars Vs Union Of India & Ors.

Bombay High Court · (2026) 08 BOM CK 4976

Constitution of India-Article 226, 14, 19(1)(g)Foreign Trade (Development and Regulation) Act, 1992-Section 3, 5Essential Commodities Act, 1955-Section 3

Read judgment

High Courts03 Aug 2026Disposed Of

Pradip Sarfare Vs Nilesh Haldankar & Ors.

Bombay High Court · (2026) 08 BOM CK 3607

Read judgment

High Courts03 Aug 2026Allowed

Vishnu Bhimrao Rathod Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 3015

Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-Offenders, Dangerous Persons, Video Pirates, Sand Smugglers and Persons Engaged in Black Marketing of Essential Commodities Act, 1981-Section 3, 2(b-1)Constitution of India-Article 226Maharashtra Prohibition Act, 1949-Section 65 (f), 65 (e), 66(e) (f), 93

Read judgment

High Courts03 Aug 2026Dismissed

The Secretary, Dnyanvikas Shikshan Sanstha, Kapsi (Bk.) & Anr. Vs Jalba S/o Laxman Kangulwar & Anr.

Bombay High Court · (2026) 08 BOM CK 3016

Maharashtra Employees Of Private Schools (Conditions of Service) Regulation Act, 1977 and Rules, 1981-Section 5(1), Rule 9(5), 5, 5(2), 9, Clauses (a) and (b) of Sub-section (1) of Section 9, Schedule – DConstitution of India-Articles 14 and 16, 227

Read judgment