CourtKutchehry.com

JUDGMENT DATABASE

Search 12,30,331 Indian judgments.

12,30,331 judgments in All Courts · page 975 of 61,517

High Courts06 Aug 2026Disposed Of

Pallu Kamlesh Chaudhari Vs Commissioner Of Police, Pune & Ors.

Bombay High Court · (2026) 08 BOM CK 3480

Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders, 'Dangerous Person's, Video Pirates, Sand Smugglers and Persons engaged in Black-marketing of Essential Commodities Act, 1981-Section 3, 2(b-1)IPCBNS Act-Section 309(4), 118(1), 351(2), 352, 3(5)
Read judgment
High Courts06 Aug 2026Dismissed

Inayatullah Kantroo & Anr. Vs The State Of Maharashtra & Anr.

Bombay High Court · (2026) 08 BOM CK 3482

Maintenance And Welfare Of Parents And Senior Citizens Act, 2007-Section 2(b), 3, 7, 8, 27Protection Of Women From Domestic Violence Act, 2005-Section 2(a), 2(f), 2(s), 3, Sub-Section (iv) of Section 3, 17, 18, 18(a), 18(e), 19, 19(a), 19(c), 19(d), 20, 20(1)(d), 20(3), 21, 22, 26, sub-section (1), sub-section (2), sub-section (3) of Section 26Code of Criminal Procedure, 1973-Chapter XIV, Section 155(2), 156(1), 482
Read judgment
High Courts06 Aug 2026Dismissed

Shubhangi Bhagwan Salve Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 3483

Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons, Video Pirates, Sand Smugglers, Persons Engaged in Black-Marketing of Essential Commodities, Illegal Gambling, Illegal Lottery and Human Trafficker Act, 1981-Section 2(b)Maharashtra Prohibition Act-Section 65(e), 65(d), 93Bombay Prohibition Act, 1949
Read judgment