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Bombay High Court judgments

76,790 judgments · page 80 of 3,840

High Courts02 Feb 2026Disposed Of

Gayatri Vs President/Member Secretary

Bombay High Court · (2026) 02 BOM CK 1574

Maharashtra Scheduled Castes, De-notified Tribes, Nomadic Tribes, Other Backward Classes and Special Backward Category Caste Certificate Rules, 2012- Section 18(1), Rule 16
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High Courts30 Jan 2026Dismissed

Pranay Atul Mehta Vs State of Maharashtra

Bombay High Court · (2026) 01 BOM CK 1367

Code of Criminal Procedure, 1973- Section 438Indian Penal Code, 1860- Section 34, 405, 420Maharashtra Protection of Interest of Depositors (in Financial Establishments) Act, 1999- Section 3
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High Courts28 Jan 2026Disposed Of

Amin Abbas Pathan Vs State Of Maharashtra And Another

Bombay High Court · (2026) 01 BOM CK 1375

Bharatiya Nyaya Sanhita, 2023- Section 3(5), 64(2)(m), 69, 137(2)Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989- Section 3(1), 3(2)Protection of Children from Sexual Offences Act, 2012- Section 4, 8, 12
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High Courts28 Jan 2026Allowed

Mahesh Vs Anup

Bombay High Court · (2026) 01 BOM CK 1371

Indian Penal Code, 1860- Section 180, 320, 323, 353Maharashtra Police Act, 1951- Section 22(Q), 33, 115, 116, 117, 131Code of Criminal Procedure, 1973- Section 154, 170, 190, 197, 245, 482
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High Courts27 Jan 2026Disposed Of

Laxmibai Vs State of Maharashtra

Bombay High Court · (2026) 01 BOM CK 1376

Indian Penal Code, 1860- Section 34, 447, 448, 451, 453, 456Code of Criminal Procedure, 1973- Section 200, 202, 319, 397, 401
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High Courts27 Jan 2026Allowed

Chandrashekhar @ Chandya Vs State of Maharashtra

Bombay High Court · (2026) 01 BOM CK 1377

Constitution Of India, 1950- Article 22, 22(5)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders, Dangerous Persons, Video Pirates, Sand Smugglers, Persons Engaged in Black Marketing of Essential Commodities, Illegal Gambling, Illegal Lottery and Human Trafficker Act, 1981- Section 3(1), 5(A), 12(1)Bharatiya Nagarik Suraksha Sanhita, 2023- Section 129
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