High Courts23 Sept 2026Partly Allowed
Parle Agro Private Limited Vs Udayak Agro Products Pvt. Ltd. & Anr.
Bombay High Court · (2026) 09 BOM CK 4042
Arbitration and Conciliation Act, 1996-Section 9, 36Contract Act-Section 27Code of Civil Procedure
COURT ARCHIVE
Bombay High Court judgments
76,704 judgments · page 8 of 3,836
High Courts23 Sept 2026
Scherezade Hormuz Mubarakai Vs Hormuz Kurush Mubarakai
Bombay High Court · (2026) 09 BOM CK 4043
Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11(d), Section 13Parsi Marriage and Divorce Act, 1936-Section 2(6), 2(7), 3, 12, 13, 17, 19, 19(a), 19(d), 24, 27, 29, 45, 46Hindu Marriage Act, 1955-Section 7, 8
High Courts23 Sept 2026Allowed
Mansi Dhananjay Shelke Devi Construction LLP Vs State Of Maharashtra & Ors.
Bombay High Court · (2026) 09 BOM CK 4045
Maharashtra Regional and Town Planning Act, 1966-Section 26, 49, 49(1)(a), 49(1)(b), 49(1)(c), 49(1)(d), 49(1)(e), 49(2), 49(3), 49(4), 49(7), 126, 151Constitution of India-Article 300-A
High Courts23 Sept 2026
Arif Noormohammed Shaikh Vs The State Of Maharashtra
Bombay High Court · (2026) 09 BOM CK 4047
Indian Penal Code, 1860-Section 302Cr.P.C.-Section 313
High Courts22 Sept 2026Allowed
Shravani D/o Rajesh Gaikwad Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 09 BOM CK 5239
High Courts22 Sept 2026Partly Allowed
Rahul Sawant & Ors. Vs The State Of Maharashtra
Bombay High Court · (2026) 09 BOM CK 5238
Indian Penal Code (IPC)-Sections 306, 323, 504, 506, 34Probation of Offenders Act-Section 4
High Courts22 Sept 2026Dismissed
Smt. Kamalabai Kashinath Patil Vs Sau. Tulsabai Kalidin Pardeshi (Mochi)
Bombay High Court · (2026) 09 BOM CK 5237
Negotiable Instruments Act-Section 138, 118, 119, 139
High Courts22 Sept 2026Dismissed
Dattatraya Balasaheb Ghodke Vs Naresh Prahalad Ghodke & Ors.
Bombay High Court · (2026) 09 BOM CK 5235
IPC-Sections 323, 504 r/w 34
High Courts22 Sept 2026Allowed
Maharashtra Krishna Valley Development Corporation Vs Maruti Laxman Khedkar & Ors.
Bombay High Court · (2026) 09 BOM CK 5234
Arbitration and Conciliation Act, 1996Negotiable Instruments Act, 1881-Section 138Constitution of India-Article 142, 141
High Courts22 Sept 2026
Martand Sakharam Gholap Vs Bharu Khan & Anr.
Bombay High Court · (2026) 09 BOM CK 4024
High Courts22 Sept 2026
Sachin Murkute & Ors. Vs State Of Maharashtra & Ors.
Bombay High Court · 2026 INSC 572
Maharashtra Development Services (Constitution, Classification and Recruitment) Rules, 1973-Rule 6, 6(6)Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961Constitution of India-Article 14, 16, 226, 309
High Courts22 Sept 2026Disposed Of
The Commissioner, Municipal Corporation, Chhatrapati Sambhajinagar Vs The Deputy Labour Commissioner & Anr.
Bombay High Court · (2026) 09 BOM CK 3764
Constitution of India-Article 226Industrial Disputes Act, 1947-Section 2(k), 10, 10(1), 10(4), 12, 12(4), 12(5), 22, 31(1), 33, 33(a)CLRA-Section 10
High Courts22 Sept 2026Dismissed
Deorao Urade & Anr. Vs State Of Maharashtra & Ors.
Bombay High Court · 2026 INSC 123
Maharashtra Development Services (Constitution, Classification and Recruitment) Rules, 1973-Rule 6, 6(1)(b)Maharashtra Development Service (Constitution, Classification and Recruitment) (Amendment) Rules, 2018-Rule 6, 6(1)(b)Maharashtra Development Service (Constitution, Classification and Recruitment) (Amendment) Rules, 2024
High Courts22 Sept 2026Allowed
Vandana D/o Sainath Shrote Vs The Scheduled Tribe Caste Certificate Scrutiny Committee & Anr.
Bombay High Court · (2026) 09 BOM CK 3768
Maharashra Act, 2001-Section 8, 12(2)Maharashtra Scheduled Tribes (Regulation of Issuance and Verification of) Certificate Rules, 2003-Rule 12(2)
High Courts22 Sept 2026
Murzban Nusserwanji Khariwala & Ors. Vs Kakad Co-operative Housing Society Ltd. & Ors.
Bombay High Court · (2026) 09 BOM CK 3769
Code of Civil Procedure, 1908-Section 115, 9A, Order II Rule 2, VII Rule 11, VII Rule 11(a), VII Rule 11(b), VII Rule 11(c), VII Rule 11(d), VII Rule 11(e), VII Rule 11(f), VII Rule 13Maharashtra Regional and Town Planning Act, 1966-Section 44, 45, 46, 51(3), 53, 53(1), 54, 55, 71, 147, 149, 159Urban Land (Ceiling and Regulation) Act, 1976
High Courts22 Sept 2026Allowed
Sunfield Global Pte Limited Vs Liberty Investments Private Limited
Bombay High Court · (2026) 09 BOM CK 3770
Arbitration and Conciliation Act, 1996-Section 9, 9(1), 9(3), 17, 17(2), 36, 37Companies Act, 1956English Arbitration Act-Section 3, 38, 38(4)
High Courts22 Sept 2026Allowed
Ulhas Morajkar Vs Anand Tulaskar & Anr.
Bombay High Court · (2026) 09 BOM CK 3772
Goa Panchayat Raj Act, 1994-Section 50, 50(4), 50(5), 64(1)(d), 182, 210, 210-A, 200-ABombay Village Panchayats Act (3 of 1959)-Section 39, 39(1), 39(1A), 39(2), 39(3)Punjab Municipal Act-Section 22
High Courts22 Sept 2026Dismissed
Maharashtra Rajya Zilla Parishad Vistar Adhikari Sanskhyiki Sanghatana Vs State Of Maharashtra & Ors.
Bombay High Court · (2026) 09 BOM CK 3773
Maharashtra Development Services (Constitution, Classification and Recruitment) Rules, 2014-Rule 6(6)Maharashtra Development Service (Constitution, Classification and Recruitment) Rules, 1973-Rule 6Maharashtra Development Service (Constitution, Classification and Recruitment) Amendment Rules, 2024-Rule 6
High Courts22 Sept 2026Dismissed
The Commissioner, Municipal Corporation, Chhatrapati Sambhajinagar Vs The Deputy Labour Commissioner, Aurangabad Division & Anr.
Bombay High Court · (2026) 09 BOM CK 3774
Constitution of India-Article 226Industrial Disputes Act, 1947-Section 2(k), 10, 10(1), 10(4), 12, 12(4), 12(4)(5), 12(5), 22, 31(1), 33, 33(a)CLRA-Section 10
High Courts22 Sept 2026
Vijay Balu Siddhagavali Vs State Of Maharashtra & Ors.
Bombay High Court · (2026) 09 BOM CK 3775