High Courts24 Aug 2026Allowed
Ulhas Madhavrao Naragude Vs The State Of Maharashtra
Bombay High Court · (2026) 08 BOM CK 3116
Code of Criminal Procedure-Section 374(2)Prevention of Corruption Act, 1988-Section 7, 13(1)(d), 13(2), 12, 19(1)(c)
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 765 of 61,517
High Courts24 Aug 2026Dismissed
Mukesh Vs The State Of Maharashtra
Bombay High Court · (2026) 08 BOM CK 3123
Indian Penal Code-Section 376, 376(1)(1), 354, 323, 506Code of Criminal Procedure-Section 164
High Courts24 Aug 2026Allowed
Ulhas Madhavrao Naragude Vs The State Of Maharashtra
Bombay High Court · (2026) 08 BOM CK 3124
Code of Criminal Procedure-Section 374(2)Prevention of Corruption Act, 1988-Section 7, 13(1)(d), 13(2), 12, 19(1)(c)
High Courts24 Aug 2026Dismissed
Akil S/o. Lalu Shaikh Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3127
Indian Penal Code-Section 306, 34, 498A
High Courts24 Aug 2026Allowed
Pandurang Namdeo Lugade Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3130
High Courts24 Aug 2026Dismissed
Siddharth Ramrao Pandurnikar Vs The Deputy Director of Health Services & Ors.
Bombay High Court · (2026) 08 BOM CK 3131
High Courts24 Aug 2026Dismissed
Ratan Ramrao Jadhav Vs Rajesh Khanderao Vayvahare & Anr.
Bombay High Court · (2026) 08 BOM CK 3135
Civil Procedure Code-Order 21, Rules 105 and 106, 21 and Rule 105, Sub-rule(2) of Rule 105, 105 of Order 21, 106(3) of Order 21, 106 of Order 21, Section 151, 105 and 106 of Order 21, 105(2)
High Courts24 Aug 2026Partly Allowed
Shahnawaz S/o. Shahnoor Patel & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3136
Constitution of India-Article 226, 14
High Courts24 Aug 2026Dismissed
Mohan s/o Vishnu Matre & Ors. Vs Vishnu s/o Gopinath Matre & Ors.
Bombay High Court · (2026) 08 BOM CK 3138
Code of Civil Procedure-Order XIX, XIV, rule 2 of Order X
High Courts24 Aug 2026Dismissed
The State Of Maharashtra & Ors. Vs Anish Patel
Bombay High Court · (2026) 08 BOM CK 3142
Constitution of India-Article 226
High Courts24 Aug 2026Allowed
Dnyandeo S/o Namdeo Gadakh & Ors. Vs Sambhaji Murlidhar Gadakh & Ors.
Bombay High Court · (2026) 08 BOM CK 3144
Code of Civil Procedure-Order VII Rule 11
High Courts24 Aug 2026Dismissed
Shendge Santosh Nagnath & Ors. Vs The Commissioner, Directorate Of Medical Education And Research & Anr.
Bombay High Court · (2026) 08 BOM CK 3151
High Courts24 Aug 2026Allowed
Anwar Ahemad Khan Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3387
Indian Penal Code, 1860-Sections 498A, 323, 504, 506 read with Section 34Muslim Women (Protection of Rights on Marriage) Act, 2019-Section 4, 7Section 482
High Courts24 Aug 2026Allowed
Sunil S/o Shankar Tandon Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3390
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 109(1), 528Maharashtra Police Act, 1951-Section 135
High Courts24 Aug 2026Partly Allowed
Latis @ Ethesham Sattar Malik & Ors. Vs Ishrat Latif @ Ehtesham Sattar Malik
Bombay High Court · (2026) 08 BOM CK 3391
Protection of Women from Domestic Violence Act, 2005-Section 12, 12(1), 18 to 23Code of Criminal Procedure, 1973-Section 482
High Courts24 Aug 2026Allowed
Bhushan Mahadeorao Ingle & Ors. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3392
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 498-A, 323, 294, 504, 506, 34, Chapter XX-ACode of Criminal Procedure, 1973-Section 482, 320
High Courts24 Aug 2026Partly Allowed
Sau. Archana W/o Santosh Thipe & Anr. Vs State of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3393
Indian Penal Code-Sections 498A, 354A, 506 read with Section 34, Explanation (a) and (b) of Section 498A, Explanation (a) of Section 498A, 506Code of Criminal Procedure-Section 155(2), Chapter XIV, 482, 156(1)Constitution of India-Article 226
High Courts24 Aug 2026Allowed
Anwar Ahemad Khan Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3394
Indian Penal Code, 1860-Sections 498A, 323, 504, 506 read with Section 34Muslim Women (Protection of Rights on Marriage) Act, 2019-Section 4, 7Code of Criminal Procedure, 1973
High Courts24 Aug 2026Allowed
Swati Mahesh Deshmukh & Anr. Vs State of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3395
Code of Criminal Procedure, 1973-Section 482, 156(1), 155(2)Indian Penal Code, 1860-Sections 417 and 468 read with Section 34, 417 and 468, 468, 464, Explanation 2 to Section 464, 417, 415Maharashtra Public Trust Act, 1950
High Courts24 Aug 2026Allowed
Aniket @ Anni Mahendra Meshram Vs State Of Maharashtra
Bombay High Court · (2026) 08 BOM CK 3396
Indian Penal Code-Section 302Indian Arms Act-Section 4/25Indian Evidence Act, 1872-Section 65(B), 3, 59, 65-A, 65-B, 65-B(2), 65-B(4), 65A, 65B, 65B(4), 60, 27