Judgments

High Courts20 Aug 2026Allowed

The Kalyan Krushi Utpanna Bazar Samitee Vs Sadashiv Bhau Kurhade & Ors.

Bombay High Court · (2026) 08 BOM CK 3561

Constitution of India-Articles 226 and 227Maharashtra Agricultural Produce Marketing (Development and Regulation) Act, 1963-Section 52B, 52B(1), sub-section (2), 52B(2)

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High Courts20 Aug 2026Dismissed

Ashwini Heights Cooperative Housing Society Ltd. Vs Jyoti Nitin Lunia & Ors.

Bombay High Court · (2026) 08 BOM CK 3562

Maharashtra Co-operative Societies Act, 1960-Section 23(2), 154B-1(13), 154B-5, 154B-7, 29, 154B-2, 154B-2(1), Chapter -XIII-B, 23, 23(1A), 154B-3

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High Courts20 Aug 2026Allowed

Savita Arun Zambre & Ors. Vs Manjari Projects Private Limited & Anr.

Bombay High Court · (2026) 08 BOM CK 3824

Indian Companies Act, 1965Indian Companies Act, 1413Civil Procedure Code, 1908-Order I Rule 10, XXII Rule 10, Sub-rule (2) of Rule 10 of Order I

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High Courts20 Aug 2026Allowed

Shrikant Govindrao Sukte & Ors. Vs Panchayat Samiti Dahanu & Ors.

Bombay High Court · (2026) 08 BOM CK 3563

Constitution of India-Article 21

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High Courts20 Aug 2026Dismissed

Azalea Holiday Inn Pvt. Ltd. Vs Prakash Kishenchand Sapra & Ors.

Bombay High Court · (2026) 08 BOM CK 4970

Companies Act, 1956Societies Act, 1890

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High Courts20 Aug 2026Disposed Of

Om Vithal Cooperative Housing Society Limited Vs Trilogy Infra Private Limited

Bombay High Court · (2026) 08 BOM CK 3648

Maharashtra Co-operative Societies Act, 1960Arbitration and Conciliation Act, 1996-Section 9

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High Courts20 Aug 2026Dismissed

Omkara Assets Reconstruction Pvt Ltd Vs Sahjun Impex Trading Pvt Ltd

Bombay High Court · (2026) 08 BOM CK 3649

Companies Act, 1956SARFAESI Act, 2002-Section 3Companies Act, 2013-Section 434(1)(c)

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High Courts20 Aug 2026Dismissed

Sailam B.V.B.A. Vs Helios Jewelry Pvt Ltd & Ors.

Bombay High Court · (2026) 08 BOM CK 3652

Companies Act, 1956Civil Procedure Code-Order XXI Rule 46, XII Rule 6Indian Evidence Act, 1872-Section 58

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High Courts20 Aug 2026Dismissed

Prakash Baburao Kaduskar Vs The State Of Maharashtra & Anr.

Bombay High Court · (2026) 08 BOM CK 3111

Indian Penal Code-Sections 354, 376(2)(i)(j) (n), 376(3), 506(2), 376(2)(i)Protection of Children from Sexual Offences Act-Sections 4, 6, 8Indian Evidence Act-Section 35

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High Courts20 Aug 2026Dismissed

Nandu Vs The State Of Maharashtra & Anr.

Bombay High Court · (2026) 08 BOM CK 3113

Protection of Children from Sexual Offences Act, 2012-Sections 4, 6IPC-Section 376(2)(f)(i)(n)Cr.P.C.-Section 313

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High Courts20 Aug 2026Allowed

Dayanand Sitaram Dabade Vs Vishwanath Ramappa Bhure & Anr.

Bombay High Court · (2026) 08 BOM CK 3115

Workmen’s Compensation ActEmployee’s Compensation Act-Section 4(1)(c)(ii), Exception (ii) to Section 45(1)(c), 4A(3)(a)

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High Courts20 Aug 2026Dismissed

Tukaram Maruti Pawar & Ors. Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 4999

Election Rules, 2014-Rule 6, 7, 11, 32, 65(1)Maharashtra Co-operative Societies Act-Section 11, 22, 25A, 43, 44, 45, 73-G, 73-IC, 91, 93, 101, 137Constitution of India-Article 226, 227

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High Courts20 Aug 2026Allowed

Harishchandra & Ors. Vs Waman & Ors.

Bombay High Court · (2026) 08 BOM CK 3117

Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947-Section 31A, 21(3), 24, 32, 19, 20, 21, 32(1), 22, Chapter IVMaharashtra Land Revenue Code, 1966-Section 247, 257

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High Courts20 Aug 2026Dismissed

Shivajirao Patil Nilangekar Sahakari Sakhar Karkhana Ltd. Ambulga (S) Bidar Road Nilanga, District Latur Vs Dilip Ramchandra Bhosale & Anr.

Bombay High Court · (2026) 08 BOM CK 3120

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971-Section 28(1) read with Schedule IV, Item 1(a), (b), (d), (f), and (g), Item 1 of Schedule IV read with Section 28(1)Industrial Disputes Act, 1947-Section 25NConstitution of India-Article 227

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High Courts20 Aug 2026Allowed

Rambhau Vs The State Of Maharashtra & Anr.

Bombay High Court · (2026) 08 BOM CK 3360

Bharatiya Nyaya Sanhita, 2023-Sections 108 and 115(2), 108 and 45, 108, 115(2)IPC-Section 306, 107Cr.P.C.-Section 155(2), 156(1), 482

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High Courts20 Aug 2026Allowed

Shri. Tushar S/o. Bhimraj Shambharkar Vs Mrs. Reena Tushar Shambharkar & Anr.

Bombay High Court · (2026) 08 BOM CK 3362

Special Marriage Act, 1954Cr.P.C.-Section 125Protection of Women from Domestic Violence Act, 2005

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High Courts20 Aug 2026Allowed

Dadaba Natha Dahifale Vs State Of Maharashtra

Bombay High Court · (2026) 08 BOM CK 3365

Indian Penal Code-Sections 353, 324, 323, 506, 294, 504Code of Criminal Procedure-Section 313, 397Probation of Offenders Act, 1958

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High Courts20 Aug 2026Dismissed

Prakash Dharamdas Borkar Vs Pradnya Prakash Borkar

Bombay High Court · (2026) 08 BOM CK 3366

Protection of Women from Domestic Violence Act-Section 12Code of Criminal Procedure-Sections 340 and 195

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High Courts20 Aug 2026Dismissed

Abhay Vikas Khillare Vs State Of Maharashtra & Anr.

Bombay High Court · (2026) 08 BOM CK 3368

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14-A, 3(2)(v), 3(2)(v-a)Bharatiya Nyaya Sanhita, 2023-Section 103(1), 109(1), 115(2), 3(5), 352

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High Courts20 Aug 2026

Ajay Ananda Wadve Vs State Of Maharashtra & Anr.

Bombay High Court · (2026) 08 BOM CK 3369

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14-A, 3(2)(v), 3(2)(v-a), 3(2)(va)Bharatiya Nyaya Sanhita, 2023-Sections 103(1), 109(1), 115(2), 351(3), 352, 3(5)

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