JUDGMENT DATABASE

Search 12,31,517 Indian judgments.

12,31,517 judgments in All Courts · page 1,051 of 61,576

High Courts03 Aug 2026Partly Allowed

Abdul Jahid @ Raju & Ors. Vs The State Of Maharashtra

Bombay High Court · (2026) 08 BOM CK 3122

Indian Penal Code-Section 302, 34, 143, 147, 148, 149Indian Evidence Act, 1872-Section 134, 118, 6Code of Criminal Procedure-Section 313

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High Courts03 Aug 2026Allowed

Narendra S/o Gopalrao Nadge Vs The Schedule Tribe, Certificate Scrutiny Committee & Anr.

Bombay High Court · (2026) 08 BOM CK 3126

Constitution (Scheduled Tribes) Order, 1950

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High Courts03 Aug 2026Allowed

Amol S/o. Maroti Gadhve Vs State Of Maharashtra

Bombay High Court · (2026) 08 BOM CK 3133

Indian Penal Code, 1860-Sections 376AB, 376(2)(n), 506, 506(2)Protection of Children from Sexual Offences Act, 2012-Sections 5(l), 5(m), 5(n), 6, 42, 4, 29, 30, 2(1)(d), 5(l)(m) (n)Code of Criminal Procedure-Section 164, 313, 161

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High Courts03 Aug 2026Allowed

Smt. Shubhada w/o Pranav Firke Vs The High Court of Bombay

Bombay High Court · (2026) 08 BOM CK 3140

Constitution of India-Article 226, 14, 15 and 16, 15 and 16(2), 14 and 15(1), 14 and 15, 15, 16Bombay High Court Revised Guidelines for Appointment on Compassionate Grounds, 2019-Clause 4(I)(c) and (e), 3, 4(I) (c), 4(I)(e), 4, 7, 4(I)(d)2016 Order-Clause 2(p)

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High Courts03 Aug 2026Allowed

Narendra S/o Gopalrao Nadge Vs The Schedule Tribe, Certificate Scrutiny Committee & Anr.

Bombay High Court · (2026) 08 BOM CK 3145

Constitution (Scheduled Tribes) Order, 1950

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High Courts03 Aug 2026Allowed

Abdul Rashid Shaik Musa & Anr. Vs The State of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 3148

Maharashtra Regional and Town Planning Act, 1966-Section 49(7), 31, 44, 49(1), 49, 49(4), 126, 148A, 126(4), 127, Chapters II, III, IV and V, Chapter VIILand Acquisition Act-Section 6Maharashtra Act No.19 of 2020

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High Courts03 Aug 2026Allowed

Abhijeet Vs State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 3152

Maharashtra Land Revenue Code-Section 48, 48(7) & (8), 48 (8)(2), 48(8), Clause (1) of Section 48(8)

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High Courts03 Aug 2026Allowed

Akola Municipal Corporation Vs Secretary, Akola Zilla Nagar Parishad & Mahanagar Palika Thekedari Sanghatna

Bombay High Court · (2026) 08 BOM CK 3155

Industrial Disputes Act-Schedule 5 Entry 10Contract Labour (Regulation and Abolition) Act, 1970-Section 10Maharashtra Municipal Corporations Act, 1949-Section 51

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High Courts03 Aug 2026Allowed

Shoeb Ahmad Vs State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 3156

Maharashtra Land Revenue Code, 1966-Section 48(8)(2), 48, 48(8)

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High Courts03 Aug 2026Allowed

Shri Kishor Vs State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 3162

Maharashtra Land Revenue Code, 1966-Section 48(8)(2), 48, 48(8)

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High Courts03 Aug 2026Partly Allowed

Siraspeth Co-Operative Housing Society Limited Vs M/s. Kiran & Ors.

Bombay High Court · (2026) 08 BOM CK 4997

Maharashtra Cooperative Societies Act, 1960-Section 91; Section 94, sub-section (3)(a)Transfer of Property Act, 1882-Section 53A

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High Courts03 Aug 2026Allowed

Sajid Khan Pathan Vs State Of Maharashtra & Anr.

Bombay High Court · (2026) 08 BOM CK 3184

Indian Penal Code, 1860-Sections 353, 332, 294, 506 and 427Criminal Law (Amendment) Act, 1932-Section 7Prevention of Corruption Act

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High Courts03 Aug 2026Allowed

Sumit S/o Prabhakar Agrey Vs The State Of Maharashtra & Anr.

Bombay High Court · (2026) 08 BOM CK 3185

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 498-A, 504, 323, Chapter XX-ACode of Criminal Procedure-Section 482, 320, Sec.482

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High Courts03 Aug 2026Dismissed