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Bombay High Court judgments

76,764 judgments · page 73 of 3,839

High Courts29 May 2026Disposed Of

Anirban A Chowdhury Vs State Of Goa And Others

Bombay High Court · (2026) 05 BOM CK 0576

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35(3), 183, 193, 483Bharatiya Nyaya Sanhita, 2023-Section 109, 115, 117(2), 351(3)Indian Penal Code, 1860-Section 300, 302, 307
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High Courts20 May 2026Allowed/ Dismissed

Shekhar Kakasaheb Jagtap And Others Vs State Of Maharashtra & Anr

Bombay High Court · (2026) 05 BOM CK 0569

Constitution Of India, 1950-Article 226Indian Penal Code, 1860-Section 109, 120A, 120B, 156, 166A, 170, 193, 195, 199, 203, 205, 207, 352, 355, 308, 379, 380, 384, 387, 388, 389, 403, 420, 423, 464, 465, 466, 467, 468, 470, 471, 497, 506Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
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High Courts08 May 2026Allowed/ Disposed Off

Primezone Developers Private And Others Vs State Of Maharashtra And Others

Bombay High Court · (2026) 05 BOM CK 0571

Maharashtra Protection Of Interest Of Depositors Rules, 1999-Rule 9Maharashtra Protection Of Interest Of Depositors (In Financial Establishments) Act, 1999-Section 11Prevention Of Money Laundering Act, 2002-Section 2(c), 3, 4, 4(1), 5, 5(1), 5(3), 6, 7, 7(4), 8, 11
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High Courts08 May 2026Allowed

Automatic Electric Limited Vs Tukaram Mahadev Mejari

Bombay High Court · (2026) 05 BOM CK 0570

Constitution Of India, 1950-Article 226, 227Maharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971-Section 3(5)Industrial Disputes Act, 1947-Section 2(s)
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High Courts08 May 2026Dismissed

Shantilal Khushaldas & Brothers Pvt. Ltd And Others Vs State Of Goa And Others

Bombay High Court · (2026) 05 BOM CK 0558

Mineral Concession Rules, 1960- Rule 24A, 24A(4), 24A(5), 24A(6), 24A(8), 24A(9), 24A(19), 24A(65)Mines And Minerals (Development And Regulation) Act, 1957-Section 8, 8(1), 8(2), 8(3), 8A, 13, 19Goa, Daman And Diu Mining Concessions (Abolition And Declaration As Mining Leases) Act, 1987-Section 4, 5, 5(1)
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