High Courts18 Aug 2026Dismissed
Gangadhar S/o Patloba Gitte & Ors. Vs Babu S/o Patloba Gitte & Anr.
Bombay High Court · (2026) 08 BOM CK 3104
Civil Procedure code-Order 29 Rule 35Constitution of India-Article 227
JUDGMENT DATABASE
Search 12,30,902 Indian judgments.
12,30,902 judgments in All Courts · page 835 of 61,546
High Courts18 Aug 2026Dismissed
Shri. Anil S/o. Ramkisan Sikchi & Anr. Vs State of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3105
Bombay Stamp Act, 1958-Article 25 (b) of the Schedule - I, Section 48, 5(g-a), 48 (g), 25, 48Constitution of India-Article 226, 227
High Courts18 Aug 2026Allowed
Navnath Tagad Vs Anuradha @ Monika Navnath Tagad & Ors.
Bombay High Court · (2026) 08 BOM CK 5001
Code of Civil Procedure, 1908-Order VI Rule 17Registration Act-Section 17(1)(b)
High Courts18 Aug 2026Allowed
The Head Master, Varpudkar High School & Anr. Vs Madhavrao Sakharam Kale & Ors.
Bombay High Court · (2026) 08 BOM CK 3106
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977Constitution of India-Article 227
High Courts18 Aug 2026Dismissed
Ramdas Ganpat Babagosavi & Anr. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 5000
RTE Act-Section 23Constitution of India-Article 21A, 142
High Courts18 Aug 2026Allowed
Anil Janardhan Balang & Ors. Vs Rajaram Kisan Dhote & Ors.
Bombay High Court · (2026) 08 BOM CK 4987
Mamlatdar Court's Act
High Courts18 Aug 2026Disposed Of
Sudhakar Laxmnarao Maghade & Ors. Vs The Divisional Commissioner & Ors.
Bombay High Court · (2026) 08 BOM CK 3320
Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947-Section 8Constitution of India-Article 227Maharashtra Land Revenue Code
High Courts18 Aug 2026Disposed Of
Maharashtra State Co-operative Marketing Federation Ltd. Vs Ashok
Bombay High Court · (2026) 08 BOM CK 3322
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971-Section 28Constitution of India-Article 227
High Courts18 Aug 2026Disposed Of
Tulashiram Laxmanrao Sonukale Vs Sau. Atula @Radhika Mohanrao Kathoke & Anr.
Bombay High Court · (2026) 08 BOM CK 3323
Indian Registration Act, 1908Evidence Act
High Courts18 Aug 2026Partly Allowed
Kabirdas Namdeo Rathod Vs Bhaktraj Babusingh Rathod & Ors.
Bombay High Court · (2026) 08 BOM CK 4986
High Courts18 Aug 2026Dismissed
Eknath Jagannath Khond Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3326
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 64, 23, 51, 63, 76Hindu Succession Act, 1956Code of Civil Procedure-Order VII Rule 11(d)
High Courts18 Aug 2026Allowed
Shankar S/o. Chitaman Surkar Vs The Uppar Commissioner, Nagpur Division & Ors.
Bombay High Court · (2026) 08 BOM CK 3328
Maharashtra Land Revenue Code, 1966
High Courts18 Aug 2026Allowed
Dnyandeo S/o. Methaji Tarfe Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3330
Maharashtra Land Revenue Code, 1966-Section 36A, 36-AMaharashtra Restoration of Lands to Scheduled Tribes Act, 1974The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
High Courts18 Aug 2026Allowed
Dr. Uday S/o. Shrikrushna Kale & Ors. Vs Joint Charity Commissioner & Ors.
Bombay High Court · (2026) 08 BOM CK 3331
Maharashtra Public Trusts Act, 1950-Section 41-D
High Courts18 Aug 2026Disposed Of
Sk. Asif Hussain & Anr. Vs Ajamkhan & Ors.
Bombay High Court · (2026) 08 BOM CK 3333
Indian Evidence Act, 1872-Section 35Code of Civil Procedure, 1908-Order VIII Rule 5
High Courts18 Aug 2026Allowed
Wasim S/o. Akhtar Jimari Vs State Of Maharashtra
Bombay High Court · (2026) 08 BOM CK 3334
Food Safety and Standards Act, 2006-Sections 26(2)(iv), 3, 30(2)(a), 4, 59Bharatiya Nyaya Sanhita, 2023-Sections 223, 275 and 49
High Courts18 Aug 2026Partly Allowed
Samsher Khan Noorulla Khan & Ors. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3335
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 498A, 504, 506 r/w. 34DP Act, 1961-Sections 3 and 4
High Courts18 Aug 2026Allowed
Prakash S/o. Laxman Tayde & Ors. Vs State of Maharashtra
Bombay High Court · (2026) 08 BOM CK 3337
Constitution of India-Articles 226 and 227, 142Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bhartiya Nyaya Sanhita, 2023-Sections 296, 351(2), 3(5), 308(2), 352
High Courts18 Aug 2026Dismissed
Gokul Oharilal Joshi Vs State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3338
Indian Penal Code, 1860-Sections 302, 147, 148, 224Maharashtra Prisons (Remission System) Rules, 1962-Rule 23Prisons Act, 1894-Section 59, sub-Section 1 of Section 11, 46
High Courts18 Aug 2026Dismissed
Swarnima @ Swarnima Gandhi Vs Vilas & Ors.
Bombay High Court · (2026) 08 BOM CK 3339
Code of Civil Procedure, 1908-Order 21 Rule 97