High Courts08 Sept 2026Dismissed
The State of Maharashtra Versus Ashok s/o Ganpat Labade
Bombay High Court · (2026) 09 BOM CK 0748
Prevention of Corruption Act, 1988-Section 7,13(1)(d),13(2)
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 619 of 61,517
High Courts08 Sept 2026Allowed
Md. Musaveer Ur Raheman Md Naeem Versus The State of Maharashtra and Others
Bombay High Court · 2026:BHC-AUG:41354-DB
Constitution of India-Article 226
High Courts08 Sept 2026Allowed
Avinash Baburao Kumavat Versus Mamta Manik Shahani and Ors.
Bombay High Court · (2026) 09 BOM CK 0746
Code of Civil Procedure, 1908-Order XXXVIIIndian Partnership Act, 1932
High Courts08 Sept 2026Dismissed
Janhavi Vinod Shegonkar Versus State of Maharashtra and Others
Bombay High Court · (2026) 09 BOM CK 0745
Maharashtra Unauthorized Institutions and Unauthorized Courses of Study in Agriculture, Animal and Fishery Sciences, Health Sciences, Higher Technical and Vocational Education (Prohibition) Act, 2013
High Courts08 Sept 2026Dismissed
Anand Radhakisan Somani Versus State of Maharashtra and Others
Bombay High Court · (2026) 09 BOM CK 0744
Code of Criminal Procedure, 1973-Section 156(3),397Bharatiya Nagarik Suraksha Sanhita, 2023-Section 173(4),175,175(1),175(3),175(4),210
High Courts08 Sept 2026Dismissed
Kailas s/o Suklal Deore Versus The State of Maharashtra
Bombay High Court · 2026:BHC-AUG:41357
Indian Penal Code, 1860-Section 323,324,325,326,307,452
High Courts08 Sept 2026Dismissed
The State Of Maharashtra Versus Balu Nivrutti Nawali
Bombay High Court · 2026:BHC-AUG:41329
Prevention of Corruption Act, 1988-Section 7,13(1)(d),13(2)
High Courts08 Sept 2026Allowed
Kisan s/o Sukhdeo Shirale and Anr. Versus State of Maharashtra and Anr.
Bombay High Court · (2026) 09 BOM CK 0741
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14-A,3,18,18ABharatiya Nyaya Sanhita, 2023-Section 118(1),118(2),115(2),3(5),351(2),351(3),352,74,75Code of Criminal Procedure, 1973-Section 438
High Courts08 Sept 2026Disposed of
Motiram Bhika More, Since Deceased Through Legal Heirs Versus The State of Maharashtra and Another
Bombay High Court · (2026) 09 BOM CK 0740
Limitation Act, 1963-Section 5Code of Civil Procedure, 1908-Order XLI Rules 22,33Land Acquisition Act, 1894-Section 28,34
High Courts08 Sept 2026Allowed
Raju @ Rajesh S/o Narayan Yemulwar And Anr. Versus State Of Maharashtra And Anr.
Bombay High Court · 2026:BHC-NAG:11862
Indian Penal Code, 1860-Section 188,269,270,271,272,273,328Motor Vehicles Act, 1988-Section 130,177Food Safety and Standards Act, 2006-Section 30
High Courts08 Sept 2026Dismissed
Rohini Gupta and Anr. Versus District Deputy Registrar, Cooperative Societies and Ors.
Bombay High Court · 2026:BHC-AS:36937
Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963-Section 2,3,4,8,10,11Constitution of India-Article 227Registration Act, 1908-Section 16
High Courts08 Sept 2026Allowed
Dr. Tarkeshwar Chandrakant Patil Versus Indian Institute of Technology, Bombay and Ors.
Bombay High Court · 2026:BHC-OS:10417
Patents Act, 1970-Section 7(2),14,15,25(1),25(1)(a),26,73(4),77,117APatents Rules, 2003-Rule 24B,55(5)Right to Information Act, 2005
High Courts08 Sept 2026Dismissed
Jeevan Devram Shirsath Versus The State of Maharashtra and Sarfaraj Akbar Ali Sayyed
Bombay High Court · (2026) 09 BOM CK 0736
Indian Penal Code, 1860-Section 34,120(B),307Arms Act, 1959-Section 3,4,7,25,25(1)(A),27Maharashtra Police Act, 1951-Section 37(1),135
High Courts08 Sept 2026Disposed of
Ravindra Govind Jaiswal Versus Vice President And CEO MHADA And Ors.
Bombay High Court · (2026) 09 BOM CK 0727
Constitution of India-Article 226,227Maharashtra Housing and Area Development Act, 1976-Section 95ADevelopment Control and Promotion Regulations, 2034-Regulation 33(7)
High Courts08 Sept 2026Allowed
Hotel Alankar Versus State of Maharashtra and Others
Bombay High Court · 2026:BHC-KOL:8650-DB
Food Safety and Standards Act, 2006-Section 3,18,32,55,63Food Safety and Standards (Licensing and Registration of Food Businesses) Regulations, 2011-Regulation 2.1.14
High Courts08 Sept 2026Disposed Of
Mudduluru Chandra Mohan Raju Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 0735
Constitution of India-Article 226, 300 ARight to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013CPC-Section 151
High Courts08 Sept 2026Dismissed
Nalluri Mohan Rao Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 0734
Constitution of India-Article 14, 21, 226, 300 ACPC-Section 151SC/ST Prevention of Atrocities (POA) Act
High Courts08 Sept 2026Dismissed
Major Singh Versus State of Punjab
Punjab And Haryana At Chandigarh · 2026:PHHC:125803-DB
Indian Penal Code, 1860-Section 302,323,299,300,304,304-IICode of Criminal Procedure, 1973-Section 207,313
High Courts08 Sept 2026Dismissed
Yadwinder Singh Versus State of Punjab and others
Punjab And Haryana At Chandigarh · 2026:PHHC:124787
Constitution of India-Article 226,227Hindu Marriage Act, 1955-Section 13-B
High Courts08 Sept 2026Dismissed
Rekha Versus Angrej and Others
Punjab And Haryana At Chandigarh · 2026:PHHC:126151
Motor Vehicles Act, 1988-Section 163-A,166