JUDGMENT DATABASE

Search 12,31,517 Indian judgments.

12,31,517 judgments in All Courts · page 1,035 of 61,576

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

Gendlal Vs Member Secretary, Maharashtra Jeevan Pradhikaran & Ors.

Bombay High Court · (2026) 08 BOM CK 3190

Public Works Department Manual, 1984-Rule 8, 3Maharashtra Public Works Manual, 1984-Rule-4

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High Courts04 Aug 2026Allowed

Vijay Rajaram Thombre & Ors. Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 3191

Constitution of India-Articles 14 and 21, 226

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High Courts04 Aug 2026Allowed

Smt. Sadhna Wd/o Anil Jawade & Anr. Vs Dr. Rajesh Shridharrao Jawade

Bombay High Court · (2026) 08 BOM CK 3192

Code of Civil Procedure, 1908-Order 2 Rule 2, 6 Rule 17Evidence Act

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High Courts04 Aug 2026Allowed

Samalochan Ekta Co-Operative Housing Society Ltd. Vs Smt. Rekhabai W/O Goverdhan Borkar & Ors.

Bombay High Court · (2026) 08 BOM CK 3193

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958-Section 89Maharashtra Land Revenue Code, 1966-Section 247, 149, 150

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High Courts04 Aug 2026Dismissed

Prakash S/o Laxmandas Damwani & Ors. Vs Kishore S/o Chuharmal Jaikalyani

Bombay High Court · (2026) 08 BOM CK 3194

Maharashtra Rent Control Act, 1999-Section 15, 16(1)(e), 16(1)(g)

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High Courts04 Aug 2026Allowed

Khatijabi w/o. Ahemad Rajotwala Vs Abdul Rauf & Ors.

Bombay High Court · (2026) 08 BOM CK 4995

Maharashtra Land Revenue Code-Section 257, 150

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High Courts04 Aug 2026Dismissed

Prakash S/o Laxmandas Damwani & Ors. Vs Dhanraj Chuharmal Jaikalyani

Bombay High Court · (2026) 08 BOM CK 3195

Code Civil Procedure, 1908-Order XV-A, section 11Maharashtra Rent Control Act, 1999-sections 15 and 16, 15, 15(1), 15(2) and 15(3), 16(1)(e)

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High Courts04 Aug 2026Allowed

Rehan Vs The State Of Maharashtra & Anr.

Bombay High Court · (2026) 08 BOM CK 3196

The Maharashtra SC, VJNT, OBC, and SBC (Regulation of Issuance & Verification of) Caste Certificate Rules 2012-Rule 16(h)

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High Courts04 Aug 2026Allowed

Sanjay Ramashankar Tiwari Vs The Deputy Collector (Land Acquisition), Kanholi Nala Project, Nagpur & Ors.

Bombay High Court · (2026) 08 BOM CK 3198

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 76, 77, 51, 63, 64Constitution of India-Article 227, 226Land Acquisition Act, 1894-Section 30, 4, 11

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High Courts04 Aug 2026Allowed

Pramod Vs Maharashtra Jeevan Pradhikaran & Ors.

Bombay High Court · (2026) 08 BOM CK 3200

Qualification Examination Rules-Appendix-IV, Rule 4Public Works Department Manual, 1984-Rule 3Maharashtra Public Works Manual, 1984-Rule-4

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High Courts04 Aug 2026Dismissed

Dnyanopasak Mandir Shikshan Sanstha & Ors. Vs Dodku Vithal Pagadpalliwar & Ors.

Bombay High Court · (2026) 08 BOM CK 3201

MEPS Act-Section 5, 4(6), 10(2), 12, 9(4), 5(1), sub-section (1) and (2) of section 5MEPS Rules-Rule 9

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High Courts04 Aug 2026Dismissed

Pravin Pandurang Dabre & Anr. Vs Vitthal Manaji Dabre & Ors.

Bombay High Court · (2026) 08 BOM CK 4993

Registration Act, 1908-Section 49, 17(1)(b), 17, 49(a), 49(c)Stamp ActTransfer of Property Act, 1882

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High Courts04 Aug 2026Disposed Of

Surja Kanta Maity & Anr. Vs. The State Of West Bengal & Ors.

Calcutta High Court · (2026) 08 CAL CK 2970

West Bengal Land Reforms Act, 1955West Bengal Public Land (for Eviction of Unauthorized Occupants) Act, 1962-Section 7

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High Courts04 Aug 2026Disposed Of

Jokhiram Baijnath Vs Tewari Commercial Co. & Anr.

Calcutta High Court · (2026) 08 CAL CK 2971

Commercial Courts Act, 2015-Section 2(1)(c)(vii)Arbitration & Conciliation Act, 1996-Section 9Public Premises (Eviction of Unauthorised Occupants) Act, 1971

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High Courts04 Aug 2026Disposed Of

M/s. RID Vs Bishnu Narayan Konar & Ors.

Calcutta High Court · (2026) 08 CAL CK 2972

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