High Courts03 Sept 2026Dismissed
Bhagwan s/o Sitaram Arde Vs The State of Maharashtra
Bombay High Court · (2026) 09 BOM CK 0375
Indian Penal Code, 1860-Section 354, 376Indian Evidence Act, 1872-Section 119
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 654 of 61,517
High Courts03 Sept 2026Dismissed
The State of Maharashtra Vs Chandrakant Tukaram Ghodke
Bombay High Court · (2026) 09 BOM CK 0374
Prevention of Corruption Act-Section 7, 13(1)(d), 13(2)
High Courts03 Sept 2026Allowed
Kanchan Madhav Nagargoje @ Kanchan Narhari Kendre and others Vs. The State of Maharashtra and another
Bombay High Court · 2026:BHC-NAG:11648
Bhartiya Nyaya Sanhita, 2023-Section 115(2), 118(2), 351(2), 352, 189(2), 189(4), 190Bhartiya Nagrik Suraksha Sanhita, 2023-Section 528
High Courts03 Sept 2026Dismissed
Smt. Cecilia Lisbao (Since Deceased) through her Legal Heirs and Ors. Vs. Shri Audumber Sirsaikar and Ors.
Bombay High Court · 2026:BHC-GOA:1776
Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975-Section 3, 32Constitution of India-Article 227Code of Civil Procedure, 1908-Section 11
High Courts03 Sept 2026Allowed
Madhukar S/o Ranglal Pawar Vs. State of Maharashtra and another
Bombay High Court · 2026:BHC-NAG:11660
Indian Penal Code, 1860-Section 21, 351, 353, 504, 506Banking Regulation Act, 1949-Section 46-A, 51Prevention of Corruption Act, 1988-Section 13(1)(d), 13(2)
High Courts03 Sept 2026Rejected
Manohar Jeevanji Khorgade and others Vs Sachin Wamanrao Kawale and others
Bombay High Court · (2026) 09 BOM CK 0336
Code of Civil Procedure, 1908-Order 6 Rule 17
High Courts03 Sept 2026Rejected
M/s Smile Realtors Private Ltd Vs. Farmerbank Employees Co-operative Housing Society Ltd.
Bombay High Court · 2026:BHC-NAG:11639
Arbitration and Conciliation Act, 1996-Section 9, 11(6)(c), 37
High Courts03 Sept 2026Rejected
Ms Bharti Narsimalu Chepurwar Vs State of Maharashtra and others
Bombay High Court · (2026) 09 BOM CK 0334
Maharashtra Prohibition Act, 1949-Section 54Bombay Foreign Liquor Rules, 1953-Rule 45, 46-B
High Courts03 Sept 2026Allowed
Dheeraj S/o. Ramesh Vaishya Vs Gaurav S/o. Pundalikrao Munde and another
Bombay High Court · (2026) 09 BOM CK 0328
Code of Civil Procedure, 1908-Order 6 Rule 17
High Courts03 Sept 2026Allowed
Vaikuntham Laxmayya Golkonda Vs State of Maharashtra and others
Bombay High Court · (2026) 09 BOM CK 0326
Constitution (Scheduled Tribes) Order, 1950
High Courts03 Sept 2026Dismissed
Ku. Heera Chakradhar Gandait Vs Prerna Education Society and others
Bombay High Court · (2026) 09 BOM CK 0324
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977-Section 5Maharashtra Employees of Private Schools (Conditions of Service) Regulation Rules, 1981-Rule 9
High Courts03 Sept 2026Dismissed
M/s. Model Impex and three others Vs TFL Quinn India Private Limited and another
Telangana High Court · (2026) 09 TEL CK 0320
Constitution of India-Article 227Arbitration and Conciliation Act, 1996-Section 36(2), 36(3)Code of Civil Procedure, 1908-Order XLI Rule 5, Section 151
High Courts03 Sept 2026Allowed
A.Ramratan Vs State of Telangana and two others
Telangana High Court · (2026) 09 TEL CK 0319
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 94Bharatiya Nyaya Sanhita, 2023-Section 336(2), 336(3), 338, 340(2)Negotiable Instruments Act, 1881-Section 138
High Courts03 Sept 2026Disposed of
Sai Mohan Gandikota and others Vs State of Telangana and another
Telangana High Court · (2026) 09 TEL CK 0317
Bharatiya Nyaya Sanhita, 2023-Section 85Dowry Prohibition Act, 1961-Section 3, 4Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 35(3)
High Courts03 Sept 2026Allowed
Yelmule Ramchandra @ Ramchander Vs State of Telangana and another
Telangana High Court · (2026) 09 TEL CK 0316
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480, 483, 35(3)Bharatiya Nyaya Sanhita, 2023-Section 329(3), 324(4), 76Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(1)(r), 3(1)(s), 3(1)(g), 3(2)(va)
High Courts03 Sept 2026Disposed of
Bharatiya Janata Party Telangana Vs State of Telangana and Others
Telangana High Court · (2026) 09 TEL CK 0315
Constitution of India-Article 226
High Courts03 Sept 2026Disposed of
Aerva Sai Reddy Vs State of Telangana and Others
Telangana High Court · (2026) 09 TEL CK 0314
Constitution of India-Article 14, 21, 300-ACode of Civil Procedure, 1908-Section 151
High Courts03 Sept 2026Disposed of
Mekala Siddeshwar Vs State of Telangana and Others
Telangana High Court · (2026) 09 TEL CK 0313
Right to Information Act, 2005Constitution of India-Article 226Code of Civil Procedure, 1908-Section 151
High Courts03 Sept 2026Disposed of
B. Ram and Others Vs State of Telangana and Others
Telangana High Court · (2026) 09 TEL CK 0312
Constitution of India-Article 226Code of Civil Procedure, 1908-Section 151
High Courts03 Sept 2026Disposed of
Asra Fatima Motiwala Vs State of Telangana and Another
Telangana High Court · (2026) 09 TEL CK 0311
Constitution of India-Article 14, 21A, 226