High Courts14 Jan 2026Disposed Of
Surekha Dinkar Thakar @ Sharada Subhash Shivankar Vs State of Maharashtra and ors
Bombay High Court · (2026) 01 BOM CK 1329
COURT ARCHIVE
Bombay High Court judgments
76,764 judgments · page 81 of 3,839
High Courts14 Jan 2026Disposed Of
Dipak Ramesh Bhise Vs State of Maharashtra
Bombay High Court · (2026) 01 BOM CK 1350
High Courts13 Jan 2026Dismissed
Municipal Council Vs Sayyad Mir Habib Alam Mir Manjur Alam
Bombay High Court · (2026) 01 BOM CK 1336
Constitution Of India, 1950- Article 227, 309Maharashtra Civil Services (Pension) Rules, 1982- Rule 30, 57
High Courts12 Jan 2026Allowed
Mohandas Vinayak Naik Vs Dattaraj Tukaram Gaude
Bombay High Court · (2026) 01 BOM CK 0336
Motor Vehicles Act, 1988- Section 140, 165, 166, 168, 169, 176, 279, 280
High Courts12 Jan 2026Allowed
Ahmednagar Forgings Limited Vs Dongare Ganesh D
Bombay High Court · (2026) 01 BOM CK 0335
Industrial Disputes Act, 1947- Section 31, 32, 33Insolvency and Bankruptcy Code, 2016- Section 7, 14, 238
High Courts09 Jan 2026Allowed
Aerocom Cushions Private Limited Vs Assistant Commissioner
Bombay High Court · (2026) 01 BOM CK 0333
Central Goods and Services Tax Act, 2017- Section 7, 9, 74
High Courts09 Jan 2026Allowed
Sunil Vs Sarika
Bombay High Court · (2026) 01 BOM CK 0332
Maharashtra Stamp Act, 1958- Section 2, 35, 42
High Courts09 Jan 2026Allowed
Machindra Maruti Gaikwad Vs Union of India
Bombay High Court · (2026) 01 BOM CK 0331
High Courts07 Jan 2026Dismissed
Deepak Vs Heart & Soul Entertainment Ltd
Bombay High Court · (2026) 01 BOM CK 0330
Constitution Of India, 1950- Article 227Maharashtra Rent Control Act, 1999- Section 24, 30, 44, 55
High Courts06 Jan 2026Allowed
Nandkishor Onkar Mawaskar Vs State of Maharashtra
Bombay High Court · (2026) 01 BOM CK 0334
Distribution Order, 1975- Section 24(2)
High Courts05 Jan 2026Allowed
Oriental Insurance Company Ltd Vs D.J Shukla and Company
Bombay High Court · (2026) 01 BOM CK 0402
Civil Procedure Code, 1908- Section 115Public Premises (Eviction of Unauthorised Occupants) Act, 1971- Section 4(2), 7(3)Transfer of Property Act, 1882- Section 106, 111, 112
High Courts05 Jan 2026Dismissed
S.G. Mittal Enterprises Private Limited Vs Satara Sahakari Bank Ltd. and Others
Bombay High Court · (2026) 01 BOM CK 0401
Constitution Of India, 1950- Article 215, 226, 227Insolvency and Bankruptcy Code, 2016- Section 7, 60, 64Contempt of Courts Act, 1971- Section 10, 12, 22
High Courts05 Jan 2026Disposed Of
IPCA Laboratories Limited Vs Anrose Pharma
Bombay High Court · (2026) 01 BOM CK 0399
Civil Procedure Code, 1908- Section 35(3), 35, 151Commercial Courts Act, 2015- Section 16
High Courts02 Jan 2026Disposed Of
Vishal Ganesh Kasabe Vs State of Maharashtra
Bombay High Court · (2026) 01 BOM CK 1328
Indian Penal Code, 1860- Section 34, 120(B), 302Code of Criminal Procedure, 1973- Section 164
High Courts30 Dec 2025
Imax Corporation Vs E-City Entertainment (I) Pvt. Limited & Ors.
Bombay High Court · 2025 INSC 764
Arbitration and Conciliation Act, 1996-Sections 34, 44, 45, 46, 47, 48, 49, 50, 51, 52, 48(1)(a), 48(1)(d), 48(2)(b), 50(1)(b)Indian Limitation Act, 1963-Section 3, 4 to 24, 5, Article 136, 137Foreign Exchange Management Act, 1999
High Courts29 Dec 2025Allowed
Prashant Dina Naik Vs The V.P.K. Urban Co-Op CR. Society Ltd. & Anr.
Bombay High Court · (2025) 12 BOM CK 2832
High Courts29 Dec 2025Allowed
Prashant Dina Naik Vs The V.P.K. Urban Co-op CR. Society Ltd. Rep by Its Auth Officer And Anr.
Bombay High Court · (2025) 12 BOM CK 2831
Negotiable Instruments Act, 1881-Section 138
High Courts27 Dec 2025
Shriman Bhanusaheb Zadbuke Mahavidyalaya, Barshi Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2475
High Courts26 Dec 2025Partly Allowed
Firoz Mohammad Khan @ Firoz Jafaf Ali Khan Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 2441
High Courts26 Dec 2025
A. B. C. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 2449