High Courts04 Jun 2026Disposed Of
Sanjay Habitats LLP Vs Shree Vijay C-D Wing Co-Operative Housing Society Limited And Ors
Bombay High Court · (2026) 06 BOM CK 0163
Arbitration And Conciliation Act, 1996-Section 9
COURT ARCHIVE
Bombay High Court judgments
76,790 judgments · page 74 of 3,840
High Courts03 Jun 2026Dismissed
Vaishali Satish Kolte Vs Sub-Divisional Officer And Others
Bombay High Court · (2026) 06 BOM CK 0169
Code Of Civil Procedure, 1908-Section 151, Order 39 Rule 1, Order 39 Rule 2
High Courts03 Jun 2026
Dr. Yuvraj S/O. Dnyanoba Kolhe Vs State Of Maharashtra
Bombay High Court · (2026) 06 BOM CK 0168
High Courts03 Jun 2026
Raju S/O Radhakisan Gaikwad Vs State Of Maharashtra And Others
Bombay High Court · (2026) 06 BOM CK 0167
High Courts03 Jun 2026
Puja Films, Now Known As Puja Entertainment (India) Ltd Through Habibulla Sayed Vs Tips Industries Pvt Ltd Also Known As Tips Music Ltd& Ors
Bombay High Court · (2026) 06 BOM CK 0164
High Courts01 Jun 2026
Akash Ramchandra Madane Vs State Of Maharashtra And Anr
Bombay High Court · (2026) 06 BOM CK 0171
Bharatiya Nyaya Sanhita, 2023-Section 3(5), 85, 108, 115(2), 351(2), 352
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
High Courts29 May 2026Disposed Of
Dilip Mangesh Morje Vs Goa Coastal Zone Management Authority And 4 Ors
Bombay High Court · (2026) 05 BOM CK 0575
National Green Tribunal Act, 2010-Section 22
High Courts29 May 2026Allowed
Girish Dhanraj Parakh And Others Vs Maharashtra Chamber of Commerce, Industry and Agriculture (MACCIA) And Others
Bombay High Court · (2026) 05 BOM CK 0574
High Courts29 May 2026
Unilever Plc Vs Ashok Kumar
Bombay High Court · (2026) 05 BOM CK 0573
Code Of Civil Procedure, 1908-Order 39 Rule 7, Order 40 Rule 1
High Courts29 May 2026
HDFC Asset Management Company Vs Union Of India And Others
Bombay High Court · (2026) 05 BOM CK 0572
Securities And Exchange Board Of India (Listing Obligations And Disclosure Requirements) Regulations, 2015- regulation 30
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
High Courts19 May 2026Dismissed
Hind Offshore Private Limited Vs OCS Services (India) Private Limited
Bombay High Court · (2026) 05 BOM CK 0565
Arbitration And Conciliation Act, 1996-Section 5, 11, 16, 16(1), 16(2), 16(3), 34, 37, 37(2), 37(2)(a)Companies Act, 2013-Section 2(46), 2(87)
High Courts15 May 2026Dismissed
Baba Saheb Manjre And Others Vs Harshad Shrihari Bhandarkar
Bombay High Court · (2026) 05 BOM CK 0564
Code Of Civil Procedure, 1908-Order 7 Rule 11, Order 37Arbitration And Conciliation Act, 1996-Section 23(4), 29ACommercial Courts Act, 2015-Section 12A
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
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)
High Courts08 May 2026Partly Allowed
Sanjay Shamrao Bhor And Others Vs Pune Municipal Corporation
Bombay High Court · (2026) 05 BOM CK 0568
Constitution Of India, 1950-Article 226, 227Industrial Disputes (Maharashtra) Rules, 1957-Rule 81Maharashtra Municipal Corporations Act, 1949-Section 73
High Courts08 May 2026Allowed
Shabbir Fidahusain Kachwala And Anr Vs Purushottam Chalvayya Shetty
Bombay High Court · (2026) 05 BOM CK 0567
Constitution Of India, 1950-Article 32, 33, 34, 35, 36, 37, 227Bombay Rents, Hotel And Lodging House Rates Control Act, 1947-Section 13(1)(c)Maharashtra Rent Control Act, 1999-Section 16(1)(c), 25
High Courts08 May 2026Dismissed
Yuvraj Balasaheb Vharamble Vs Indian Institute of Technology, Bombay And Others
Bombay High Court · (2026) 05 BOM CK 0566
Constitution Of India, 1950-Article 14, 16, 226, 227, 309, 311
High Courts08 May 2026Allowed/ Disposed Of
Ganesh Mahadeo Asekar And Others State Of Maharashtra And Others
Bombay High Court · (2026) 05 BOM CK 0563
Constitution Of India, 1950-Article 14, 16, 39(d)Right Of Children To Free And Compulsory Education Act, 2009-Section 23(1)