High Courts31 Aug 2026Allowed
Shivshakti Enterprises Vs The Commissioner Of Customs & Ors.
Bombay High Court · (2026) 08 BOM CK 3603
Food Safety and Standards Act, 2006Customs Act, 1962Customs Tariff Act, 1975
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 710 of 61,517
High Courts31 Aug 2026Allowed
BA Continuum India Pvt. Ltd. Vs State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3676
Central Goods and Services Tax Act, 2017-Section 107(11), 107(12), 73, 74, 107, 129(3)HGST Act-Section 107Central Excise Act, 1944-Section 35-C
High Courts31 Aug 2026Dismissed
Yash Pramod Gaikwad Vs. The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3677
Constitution of India-Articles 14, 21, 226
High Courts31 Aug 2026Allowed
Shaikh Maksood Shaikh Noor Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3170
IPC-Sections 363, 376(2)(j) and 376(2)(l)Cr.P.C.-Section 164
High Courts31 Aug 2026Allowed
Mr. Mayur Shivaji Shirke & Anr. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3171
Maharashtra Control of Organised Crime Act, 1999-Section 21(2)(b), 3(1)(i) and (ii), 3(2), 3(4), 23(2), 21(b), 21, 21(2)Bharatiya Nyaya Sanhita, 2023-Sections 115(2), 118(1), 119(1), 189(1), 189(2), 190, 191(2), 191(3), 351(2), 351(3), 352, 310(2), 103(1), 111Bharatiya Nagarik Suraksha Sanhita, 2023-Section 187(4), 187, 58, sub-section (3), sub-section (4), 187(4) of BNNS
High Courts31 Aug 2026Allowed
Mahendra Dilip Gavit Vs The State Of Maharashtra
Bombay High Court · (2026) 08 BOM CK 3175
Indian Penal Code-Section 363, 354D r/w 34Protection of Children from Sexual Offences Act-Sections 12Cr.P.C.-Section 161
High Courts31 Aug 2026Partly Allowed
Dhiraj Santosh Thorat Vs State Of Maharashtra
Bombay High Court · (2026) 08 BOM CK 3176
Bharatiya Nyaya Sanhita, 2023-Section 109, 3(5), 109(1), 324(4), 49Bharatiya Nagarik Suraksha Sanhita, 2023-Section 232, 250, 250(1), 251, 251(1), 251(1)(b), 250(2)Arms Act, 1959-Sections 3 and 25
High Courts31 Aug 2026Disposed Of
Diksha Sagar Kadam Vs Suresh Jagannathrao Kadam & Ors.
Bombay High Court · (2026) 08 BOM CK 3179
Civil Procedure Code-Order XXVI Rule 9, Section 75
High Courts31 Aug 2026Allowed
Shabbir Vs Nawabbi & Ors.
Bombay High Court · (2026) 08 BOM CK 3182
Civil Procedure Code-Order XX Rule 12
High Courts31 Aug 2026Dismissed
Vishwanath Bhausaheb Mote & Anr. Vs Navnath @ Sachet Waman Chavan (Died through L.Rs.) & Ors.
Bombay High Court · (2026) 08 BOM CK 3183
Civil Procedure Code-Section 2, 2(11), Order XXII, Rule 1
High Courts31 Aug 2026Partly Allowed
Vaibhav Vs State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3450
Constitution of India-Article 21, 22(2), 32, 226Essential Commodities Act-Sections 3, 7Code of Criminal Procedure, 1973-Section 41, 356, 42, 41-A, 41-B, 41(1), 57, 167
High Courts31 Aug 2026Allowed
Pradeepkumar S/o Popatlal Wakhariya Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3458
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Sections 351(2), 352, 528Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Sections 3(1)(r), 3(1)(s), 3(2)(va)
High Courts31 Aug 2026Allowed
Rajan Sonekar & Ors. Vs State of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3460
Bharatiya Nagarki Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Sections 85, 3(5), 118(1), 296, 352IPC-Section 498A
High Courts31 Aug 2026Allowed
Manish Ratanlal Agrawal Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3461
Indian Penal Code-Section 506, 302, 387, 366Arms Act, 1959-Section 18
High Courts31 Aug 2026Allowed
Naresh Prasad Vs Harendra & Ors.
Bombay High Court · (2026) 08 BOM CK 3462
Code of Criminal Procedure, 1973-Sections 397 and 401, 372, 397, 365, Sub-Section 5 of Section 363
High Courts31 Aug 2026Partly Allowed
Central Bureau Of Investigation Vs Smt. Yogeeta Vijay Patel & Anr.
Bombay High Court · (2026) 08 BOM CK 3463
Code of Criminal Procedure-Section 457
High Courts31 Aug 2026Allowed
Bhaiya Lal Raidas Vs State of U.P.
Allahabad High Court · (2026) 08 AHC CK 2855
Cr.P.C.-Section 446, 164, 161, 313, 173, 173(5), Chapter XVIII, 225 to 237, 230, 231, 24, 225, 226, 173(8), 294, 437-AIPC-Section 363, 366, 376
High Courts31 Aug 2026Dismissed
State Of West Bengal & Ors. Vs Lala Mir & Ors.
Calcutta High Court · (2026) 08 CAL CK 2713
Sexual Harassment of Women At Workplace (Prevention, Prohibition And Redressal) Act, 2013-Section 9, 3 (n), 2 (n), 3 (1), 3(2), Chapter IVConstitution of India-Article 226
High Courts31 Aug 2026Dismissed
Union Of India & Ors. Vs Shri Ravi Kumar
Calcutta High Court · (2026) 08 CAL CK 2714
Constitution of India-Article 226Indian Evidence Act
High Courts31 Aug 2026Allowed
Santi Das Vs Parbina Begam & Anr.
Calcutta High Court · (2026) 08 CAL CK 2715
Constitution of India-Article 227Code of Civil Procedure, 1908-Order 26 Rule 9, Section 151, 26 Rule 10(2), Rule 10Code of Criminal Procedure, 1973-Section 144(2)