JUDGMENT DATABASE

Search 12,30,331 Indian judgments.

12,30,331 judgments in All Courts · page 1,021 of 61,517

High Courts04 Aug 2026Partly Allowed

Ayeshabegum Died Through Legal Heirs Karimkha Habibkha Pathan & Ors. Vs Shaikh Ismail Shaikh Salim & Ors.

Bombay High Court · (2026) 08 BOM CK 3019

Maharashtra Court Fees Act-Section 6(v), 6(iv)(ha)Maharashtra Land Revenue Code

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High Courts04 Aug 2026Partly Allowed

Ayesha Siddikha & Ors. Vs Mohd. Mohseen Khan & Anr.

Bombay High Court · (2026) 08 BOM CK 3029

Motor Vehicle Act-Section 166Shop Act

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High Courts04 Aug 2026Dismissed

Vasant Sharanappa Kasture Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 3030

Maharashtra Co-operative Societies Act, 1960-Section 91, 11, 22, sub-Section (1A) of Section 22, (1A) of Section 22, 25A, 38Maharashtra Co-operative Societies (Election to Committee) Rules-Rule 78Constitution of India-Article 227

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High Courts04 Aug 2026Dismissed

Pradip Ghute & Ors. Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 4968

Mamlatdars' Courts Act, 1906-Section 5, 5(2), 5(3), 6 and 26, 7, 8, 10 and 11, 12, 23(2)Constitution of India-Article 227

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High Courts04 Aug 2026Dismissed

Smt. Channabai W/o Shankarappa Todkar & Ors. Vs Mr. Vishwanath Shankarappa Todkar & Ors.

Bombay High Court · (2026) 08 BOM CK 4967

Hindu Succession Act, 1956-Section 6Hindu Succession (Amendment) Act, 2005-Section 6Code of Civil Procedure-Section 54, 2(2)

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High Courts04 Aug 2026Partly Allowed

Ayeshabegum W/o Karimkha Pathan Died Through Legal Heirs Karimkha Habibkha Pathan & Ors. Vs Shaikh Ismail Shaikh Salim & Ors.

Bombay High Court · (2026) 08 BOM CK 3036

Maharashtra Court Fees Act-Section 6(v), 6(iv)(ha)Maharashtra Land Revenue Code

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High Courts04 Aug 2026Allowed

Abhilash & Anr. Vs The State Of Maharashtra & Anr.

Bombay High Court · (2026) 08 BOM CK 3166

Bharatiya Nyaya Sanhita, 2023-Sections 318(4), 3(5), 318Indian Penal Code-Sections 420, 406, 415Code of Criminal Procedure, 1973-Section 482, 156(1), 155(2), Chapter XIV

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High Courts04 Aug 2026Allowed

Vidyashankar S/o. Ram Bharosh Upadhyay & Ors. Vs The State of Maharashtra & Anr.

Bombay High Court · (2026) 08 BOM CK 3172

Bharatiya Nagrik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Sections 506, 504, 498A, 324 r/w. 34, Chapter XX-A, 498-ACr.P.C.-Section 482, 320

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High Courts04 Aug 2026Allowed

Bhushan Vasantrao Pohekar & Anr. Vs State Of Maharashtra & Anr.

Bombay High Court · (2026) 08 BOM CK 3177

Maharashtra Co-operative Societies Act, 1960-Section 81MPID Act-Section 4, 4(1), 4(2)Code of Criminal Procedure-Section 91, 102, 451 to 459, 145 and 146

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High Courts04 Aug 2026Dismissed

Vijaya Ukarda Aathor (Aathavale) Vs. State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 3181

Constitution of India-Article 21, 32, 226Bharatiya Nyaya Sanhita, 2023-Section 301

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High Courts04 Aug 2026Dismissed

Sunil Deotale & Ors. Vs The State Of Maharashtra

Bombay High Court · (2026) 08 BOM CK 4996

IPC-Sections 141, 143, 146, 147, 148, 149, 201, 302, 120-B, 149 read with 34, 302 read with 149CrPC-Section 164, Chapter VIIIndian Evidence Act-Section 134, 155 and 157, 118, 27

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High Courts04 Aug 2026Dismissed

Dhananjay Pralhad Bodkhe Vs State Of Maharashtra

Bombay High Court · (2026) 08 BOM CK 3186

Indian Penal Code-Section 302, 498-ACode of Criminal Procedure-Section 164Indian Evidence Act-Section 118, 106

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High Courts04 Aug 2026Allowed

Arun S/o Murlidhar Agrawal Vs District Collector, Yavatmal & Ors.

Bombay High Court · (2026) 08 BOM CK 3187

Maharashtra Regional and Town Planning Act, 1966-Section 127, 126, 125 to 127, 31(5), 126(1)(c), 127(2)1894 Act-Section 6Constitution of India-Article 300-A

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High Courts04 Aug 2026Dismissed

Aatmaja Vs Union Of India & Ors.

Bombay High Court · (2026) 08 BOM CK 3188

Constitution of India-Section 226

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High Courts04 Aug 2026Allowed

Shri Satish Vs Shri Sanjay Madhukar Savane & Ors.

Bombay High Court · (2026) 08 BOM CK 3189

Maharashtra Rent Control Act, 1999-Section 15, 15(2), 15(1), 15(3), 3Transfer of Property Act, 1882-Section 106Bombay Rents, Hotel and Lodging House Rates (Control) Act-Section 12

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High Courts04 Aug 2026Allowed