High Courts25 Aug 2026Dismissed
The State Of Maharashtra Vs Ramdas Sambhaji Nitnaware
Bombay High Court · (2026) 08 BOM CK 3159
Prevention of Corruption Act-Sections 7, 13(1)(d) read with Section 13(2)
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 747 of 61,517
High Courts25 Aug 2026Dismissed
Suraj Jaysing Chungade Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3161
High Courts25 Aug 2026Dismissed
Ishwar Subhash Wadekar & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3165
Constitution of India-Article 226Maharashtra Public Universities Act, 2016-Section 8(3), 119, 8(1)2015 Act
High Courts25 Aug 2026Dismissed
Suraj Jaysing Chungade Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3168
High Courts25 Aug 2026Dismissed
Dr. Zakirhusain Shikshan Prasarak Mandal & Anr. Vs Maimunabegum Shaikh Ahmad & Anr.
Bombay High Court · (2026) 08 BOM CK 3169
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act 1977Maharashtra Employees of Private Schools (Conditions of Service) Rules 1981Constitution of India-Article 227
High Courts25 Aug 2026Allowed
Gayatri d/o Uttam Pardeshi Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3173
Maharashtra State Public Services (Reservation for Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Special Backward Category and Other Backward Classes) Act, 2001-Section 4, 4(3), sub-section (2)Maharashtra Act No. VIII of 2004-Sub-clause 4 to the 2 proviso of Section 4
High Courts25 Aug 2026Allowed
Dnyaneshwar S/o Lahanuji Marotkar Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3401
Maharashtra Regional and Town Planning Act, 1966-Section 31(1), 127
High Courts25 Aug 2026Dismissed
Sudhakar Landge Vs Shivrai Shikshan Sanstha & Ors.
Bombay High Court · (2026) 08 BOM CK 5006
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981-Rule 36, 37, 37(6)
High Courts25 Aug 2026Allowed
Smt. Sarojini Ishwarlal Jaiswal Vs The Commissioner of State Excise & Ors.
Bombay High Court · (2026) 08 BOM CK 3405
Maharashtra Country Liquor Rules-Rule 24, 24(5), 24 (4), Section 24 (5)
High Courts25 Aug 2026Dismissed
Zilla Sainik Kalyan Adhikari & Anr. Vs Mahendra Jagannath Borkar & Anr.
Bombay High Court · (2026) 08 BOM CK 3407
Model Standing Orders-Clause 4(c)Industrial Employment (Standing Orders) Act, 1946
High Courts25 Aug 2026Disposed Of
Vidarbha Mahila Welfare Society & Ors. Vs Arif Kha Baldarkha Sirsate & Anr.
Bombay High Court · (2026) 08 BOM CK 3409
High Courts25 Aug 2026Dismissed
Arvind Bhuraji Gedam Vs Smt. Shantabai & Ors.
Bombay High Court · (2026) 08 BOM CK 3410
Code of Civil Procedure, 1908-Section 115, Order VII Rule 11, VII Rule 11(d)Maharashtra Land Revenue Code, 1966-Sections 36 to 36-B, 36-C, 36(2), 36-A, 36(3), 36Specific Relief Act, 1963-Section 31
High Courts25 Aug 2026Dismissed
Vidarbha Irrigation Development Corporation & Anr. Vs Laxman Shyamrao Mehre & Ors.
Bombay High Court · (2026) 08 BOM CK 3414
Land Acquisition Act, 1894-Section 54, 4(1), 18Code of Civil Procedure-Section 96
High Courts25 Aug 2026Allowed
Jaysingh Tugeram Sori Vs. State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3424
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Motor Vehicles Act, 1988-Section 184Bharatiya Nyaya Sanhita, 2023-Sections 281, 125(b)
High Courts25 Aug 2026Allowed
Akash Subhash Rathi Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3426
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 403, 406, 419, 420, 465, 468, 471, 504, 506
High Courts25 Aug 2026Allowed
Jaisukhlal Vs State Of Maharashtra
Bombay High Court · (2026) 08 BOM CK 3429
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 188, 273 and 328Food Safety and Standards Act, 2006-Sections 26(2)(i), 26(2)((iv), 27(3)(e), 27(3)(d), 59(ii) and 59
High Courts25 Aug 2026Allowed
Kailas S/o. Shiva Rathod Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3431
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Maharashtra Prevention of Malpractices At University, Board and Other Specified Examinations Act, 1982-Sections 7, 8Prevention of Corruption Act-Section 5
High Courts25 Aug 2026Allowed
Shri Nidhaning Jagansing Tak Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3436
Prevention of Cruelty to Animals Act, 1960-Section 11Maharashtra Animal Preservation (Amendment) Act-Sections 9 and 11Prevention of Cruelty to Animals (Care and Maintenance of Animals) Rules, 2017-Rules 4 and 5, 5(5)
High Courts25 Aug 2026Disposed Of
The Managing Director, The Nagpur Power And Industries Ltd. & Anr. Vs Nandkishor Mahadeorao Yadav
Bombay High Court · (2026) 08 BOM CK 3437
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971-Section 28, Item 9 of Schedule-IV