High Courts17 Aug 2026Dismissed
Baburao Pandurang Kale Vs Popat Mahadu Dabhade & Ors.
Bombay High Court · (2026) 08 BOM CK 4936
Transfer of Property Act, 1882-Section 43Indian Evidence Act, 1872-Sections 91 and 92
JUDGMENT DATABASE
Search 12,31,158 Indian judgments.
12,31,158 judgments in All Courts · page 853 of 61,558
High Courts17 Aug 2026Allowed
Mrs.Razia Saeed Ahmed Patankar & Ors. Vs M/s.Dhavani Transport & Ors.
Bombay High Court · (2026) 08 BOM CK 3544
High Courts17 Aug 2026Dismissed
Jigar Dhirajlal Vaya & Anr. Vs Chief Executive Officer, Slum Rehabilitation Authority & Ors.
Bombay High Court · (2026) 08 BOM CK 3651
Maharashtra Regional Town Planning Act, 1966Development Control Regulations of Greater Mumbai, 1991-Regulation 33(10), Appendix IX Regulation 33(10), 36, Clauses 6.11 and 6.12 of Schedule IV, 6.11 and 6.12 of Schedule 4, 6.12, DCR 29, Table 10Maharashtra Slum Area (Improvement, Clearance and Redevelopment) Act, 1971-Section 35
High Courts17 Aug 2026Disposed Of
Sanjay Narang & Anr. Vs Joint Sub-registrar City No.1 of Assurance Mumbai & Ors.
Bombay High Court · (2026) 08 BOM CK 3653
Constitution of India-Article 226Maharashtra Co-operative Societies Act, 1960-Section 22/23Maharashtra Land Revenue Code, 1966-Section 37A
High Courts17 Aug 2026Dismissed
The State Of Maharashtra Vs Ashok & Ors.
Bombay High Court · (2026) 08 BOM CK 3085
Indian Penal Code-Sections 498-A, 304-B, 34Dowry Prohibition Act, 1961-Section 2Code of Criminal Procedure, 1973-Section 162
High Courts17 Aug 2026Allowed
Jagdish Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3087
Code of Criminal Procedure, 1973-Section 374Indian Penal Code, 1860-Section 307, 34, 320
High Courts17 Aug 2026Allowed
Sachin Arun Bhingardive Vs The Secretary, Dr. N. J. Paulbudhe Institute Of Technology (Polytechnic) & Anr.
Bombay High Court · (2026) 08 BOM CK 3088
Maharashtra Employees of Private Schools (Conditions of Services) Rules, 1981Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971-Section 28(1), Item Nos. 6, 9 and 10 of Schedule IV, Item Nos. 5, 6, 6 and 9 of Schedule IVMaharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977-Section 9
High Courts17 Aug 2026Allowed
Sanjay & Ors. Vs The Sub Divisional Officer & Ors.
Bombay High Court · (2026) 08 BOM CK 3090
Mamlatdar’s Courts Act, 1906-Section 5, 23, 6, 26, Sub-Section 2, Sub-section 3, Sub-section 4, clauses 1(a), 1(b), (a) and (b) of sub-section (1) to Section 5, sub-section (3) of Section 5
High Courts17 Aug 2026Allowed
Dr. Prakash Kahnayalal Kankriya Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3091
Constitution of India-Article 226, 329Land Acquisition Act, 1894-Section 4, 6, 11, 13A
High Courts17 Aug 2026Allowed
Premila D/o Nagorao Ingole Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3093
Constitution of India-Article 226Secondary Schools Code-Clause 26.3, 26.4
High Courts17 Aug 2026Allowed
Rangrao s/o. Champatrao Deshmukh & Ors. Vs The Municipal Council, Bhokar & Ors.
Bombay High Court · (2026) 08 BOM CK 3094
Code of Civil Procedure-Order 9 Rule 5
High Courts17 Aug 2026Dismissed
Shamimuddin & Anr. Vs Dr.Abdul Rafeeq Abdul Razzaq & Ors.
Bombay High Court · (2026) 08 BOM CK 3097
Constitution of India-Article 227Code of Civil Procedure-Order 6 Rule 17
High Courts17 Aug 2026Allowed
Rajesh Kashinath Masurkar Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3308
Bharatiya Nyaya Sanhita, 2023-Sections 74, 75, 79, 296Code of Criminal Procedure, 1973-Section 482, 164, Chapter XIVPenal Code, 1860-Section 354, 350
High Courts17 Aug 2026Dismissed
Shri Kailash @ Mahesh Ashok Panchal Vs State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3309
Indian Penal Code-Section 302, 120BMaharashtra Prisons (Furlough and Parole) Rules, 2024-Rule 14(1)
High Courts17 Aug 2026Partly Allowed
Rahul Gajanan Sangokar & Ors. Vs State Of Maharashtra
Bombay High Court · (2026) 08 BOM CK 3310
Indian Penal Code-Section 302, 304-B, 304B, 306, 498-A read with Section 34Dowry Prohibition Act-Sections 4 and 5
High Courts17 Aug 2026Allowed
Mr. Vrudhula Vijaykumar Suryanarayan Murty Vs Superintendent Of Police Central Bureau Of Investigation, ACB Branch, Nagpur
Bombay High Court · (2026) 08 BOM CK 3311
Code of Criminal Procedure-Section 397
High Courts17 Aug 2026Dismissed
Dhanraj Vs State of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3312
Indian Penal Code-Sections 420, 468, 471 and 406Code of Criminal Procedure-Section 156(3), 372, 391, 401, 397
High Courts17 Aug 2026Allowed
Atul S/o Gangadharrao Ganyarpawar Vs The State Cooperative Election Authority & Ors.
Bombay High Court · (2026) 08 BOM CK 3313
Maharashtra Agricultural Produce Marketing (Development and Regulation) Act, 1963-Section 18, 19, Sub-Section (1) of Section 19Constitution of India-Article 81(1), 370(1), 81
High Courts17 Aug 2026Dismissed
Shri Kalim Rannu Reghiwale Vs Fishery Commissioner (Registrar) Maharashtra State & Ors.
Bombay High Court · (2026) 08 BOM CK 3314
Maharashtra Cooperative Societies Act, 1960-Section 9, 8
High Courts17 Aug 2026Dismissed
M/s. Unique Associates Vs M/s. Hydraulix Industrial Flow Solutions & Anr.
Bombay High Court · (2026) 08 BOM CK 3315
Commercial Courts Act-Section 26Code of Civil Procedure, 1908-Order V Rule 2, VIII