High Courts03 Aug 2026Allowed
Shri Kishor Vs State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3162
Maharashtra Land Revenue Code, 1966-Section 48(8)(2), 48, 48(8)
COURT ARCHIVE
Bombay High Court judgments
76,764 judgments · page 71 of 3,839
High Courts03 Aug 2026Partly Allowed
Siraspeth Co-Operative Housing Society Limited Vs M/s. Kiran & Ors.
Bombay High Court · (2026) 08 BOM CK 4997
Maharashtra Cooperative Societies Act, 1960-Section 91; Section 94, sub-section (3)(a)Transfer of Property Act, 1882-Section 53A
High Courts03 Aug 2026Allowed
Sajid Khan Pathan Vs State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3184
Indian Penal Code, 1860-Sections 353, 332, 294, 506 and 427Criminal Law (Amendment) Act, 1932-Section 7Prevention of Corruption Act
High Courts03 Aug 2026Allowed
Sumit S/o Prabhakar Agrey Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3185
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 498-A, 504, 323, Chapter XX-ACode of Criminal Procedure-Section 482, 320, Sec.482
High Courts03 Aug 2026Partly Allowed
Shivaji University Teachers Association (SUTA) & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 2428
Trade Unions Act, 1926
High Courts03 Aug 2026Allowed
Prajwal Tukaram Kasbekar Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 1403
Maharashtra State Reservation (of Seats for Admission in Educational Institutions in the State and for Appointments in the Public Services and Posts under the State) for Socially and Educationally Backward Classes Act 2018Constitution Amendment Act 2019
High Courts03 Aug 2026Allowed
Prajwal Tukaram Kasbekar Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 1397
Maharashtra State Reservation (of Seats for Admission in Educational Institutions in the State and for Appointments in the Public Services and Posts under the State) for Socially and Educationally Backward Classes Act 2018Constitution Amendment Act 2019
High Courts03 Aug 2026Allowed
Prajwal Tukaram Kasbekar Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 1402
Maharashtra State Reservation (of Seats for Admission in Educational Institutions in the State and for Appointments in the Public Services and Posts under the State) for Socially and Educationally Backward Classes Act 2018Constitution Amendment Act 2019
High Courts03 Aug 2026Allowed
Chandrakant s/o Tukaram Gunale & Ors. Vs The State of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 1401
Maharashtra Regional and Town Planning Act, 1966-Section 26 (1), Third Proviso clause (iii), 23 (1), Second proviso to Section 26(1), Third proviso to the Section 26(1), 23, 26, 23 to 32, 21, Chapter III (b), proviso to section 26, third proviso to section 26, 26 second proviso, 21(4-A), 25, 26 and 30Constitution of India-Article 226
High Courts03 Aug 2026Partially allowed
Shivaji University Teachers Association (SUTA) & Ors. Vs The State of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 1161
High Courts03 Aug 2026
Sky Enterprise Private Limited Vs Abaad Masala & Co.
Bombay High Court · (2026) 08 BOM CK 1420
Code of Civil Procedure-Order XXXIX Rule 2A, XXXIX Rule 1, Rule 2, Section 151, 104, XLIII Rule 1(r), 21 Rule 32, XXI, 32, 39, 2-A, 39 Rule 2(iii), 2A(1)Letter Patent-Clause XIVConstitution of India-Article 215
High Courts03 Aug 2026Disposed Of
Chetna Rajput Vs Modern Education Society Thr. Its Secretary & Ors.
Bombay High Court · (2026) 08 BOM CK 1421
Constitution of India-Article 226Payment of Gratuity Act, 1972Maharashtra Civil Services (Pensions) Rules, 1982-Rule 111 (1), 30, 39, note 1 below Rule 51
High Courts03 Aug 2026Allowed
Prajwal Tukaram Kasbekar Vs. State of Maharashtra and Ors.
Bombay High Court · 2026:BHC-AUG:32965-DB
Maharashtra State Reservation (of Seats for Admission in Educational Institutions in the State and for Appointments in the Public Services and Posts under the State) for Socially and Educationally Backward Classes Act, 2018
High Courts03 Aug 2026Allowed
Chandrakant Tukaram Gunale and Ors. Vs. State of Maharashtra and Ors.
Bombay High Court · 2026:BHC-AUG:32961-DB
Maharashtra Regional and Town Planning Act, 1966-Section 23, 26
High Courts03 Aug 2026Allowed
Prajwal Tukaram Kasbekar Vs State of Maharashtra and others
Bombay High Court · 2026:BHC-AUG:32965-DB
Maharashtra State Reservation (of Seats for Admission in Educational Institutions in the State and for Appointments in the Public Services and Posts under the State) for Socially and Educationally Backward Classes Act, 2018
High Courts03 Aug 2026Allowed
Prajwal Tukaram Kasbekar Vs. State Of Maharashtra and others
Bombay High Court · (2026) 08 BOM CK 0848
Constitution of India-Article 226Maharashtra State Reservation (of Seats for Admission in Educational Institutions in the State and for Appointments in the Public Services and Posts under the State) for Socially and Educationally Backward Classes Act, 2018
High Courts03 Aug 2026Allowed
Chandrakant Tukaram Gunale and others Vs. State of Maharashtra and others
Bombay High Court · (2026) 08 BOM CK 0847
Maharashtra Regional and Town Planning Act, 1966-Section 21, 23, 26, 30Constitution of India-Article 226
High Courts03 Aug 2026Allowed
Akola Municipal Corporation, Akola Through Its Commissioner/Administrator, Akola. Vs Secretary, Akola Zilla Nagar Parishad & Mahanagar Palika Thekedari Sanghatna, Regn. No.NGP 5010, Office : Old City, Akola.
Bombay High Court · 2025 INSC 998
Industrial Disputes Act-Schedule 5 Entry 10Contract Labour (Regulation and Abolition) Act, 1970-Section 10Maharashtra Municipal Corporations Act, 1949-Section 51
High Courts03 Aug 2026Allowed
Smt. Shubhada w/o Pranav Firke, [Ku. Shubhada Vinayak Patil] Vs The High Court of Bombay
Bombay High Court · (2026) 08 BOM CK 0319
Constitution of India-Article 226
High Courts30 Jul 2026Allowed
Rajendra Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 07 BOM CK 0218
Constitution of India-Article 226Maharashtra Civil Services (Pension) Rules, 1982-Rule 129 (A), 129 (B)