Maharashtra Project Affected Persons Rehabilitation Act 1999-Part IV of Schedule, Section 13(3) (c), 14 (3) and (4), 16 (1), 2 (2) (a), 2, 14Land Acquisition Act, 1864-Section 4Land Acquisition Act-Section 4(1)

Read judgment

High Courts06 Aug 2026Partly Allowed

Janu (Babu) S/o Umala Rathod (Died) Thr. Lrs Ramrao S/o Janu Rathod Vs The State Of Maharashtra Through Collector Jalna & Ors.

Bombay High Court · (2026) 08 BOM CK 3052

Land Acquisition Act, 1894-Section 4, 11, 18, 28 and 34

Read judgment

High Courts06 Aug 2026Dismissed

Chhaya Charansing Rathod Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 3053

Maharashtra Village Panchayat Act, 1959-Section 4 (2), 4, 4(2)

Read judgment

High Courts06 Aug 2026Disposed Of

Kiran Bhagwat Patil Vs Kisan Vidya Prasarak Sanstha, Shirpur & Ors.

Bombay High Court · (2026) 08 BOM CK 3054

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977-sub-sections (21) and (24) of Section 2Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981

Read judgment

High Courts06 Aug 2026Allowed

Jishan Junaid Sheikh Israil (Khan) Vs The State Of Maharashtra & Anr.

Bombay High Court · (2026) 08 BOM CK 3203

Bharatiya Nyaya Sanhita, 2023-Section 69, 123, 351(3), 351(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183, 174IPC-Section 376

Read judgment

High Courts06 Aug 2026Dismissed

Elbhen Nikulus Lugun Vs State of Maharashtra

Bombay High Court · (2026) 08 BOM CK 3204

Indian Penal Code-Section 302Code of Criminal Procedure-Section 313Bhartiya Nagarik Suraksha Sanhita, 2023-Section 351

Read judgment

High Courts06 Aug 2026Allowed

Anil S/o. Rajdhar Patil & Anr. Vs State of Maharashtra & Anr.

Bombay High Court · (2026) 08 BOM CK 3207

Bharatiya Nagrik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 471, 468, 465, 420, 34, 463Motor Vehicle Act, 1988-Section 192

Read judgment

High Courts06 Aug 2026Dismissed

Partha Sarathy Sarkar Vs State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 3208

Code of Criminal Procedure-Section 340IPC-Sections 108, 34

Read judgment

High Courts06 Aug 2026Allowed

Mr. Sudhakar S/o. Pandharinath Kalode Vs The Chief Officer, Municipal Council & Ors.

Bombay High Court · (2026) 08 BOM CK 3211

Maharashtra Regional and Town Planning Act, 1966-Section 127, 127(2), 126, sub-section (2) or (4) of Section 126, 126(2), 126(4), 126 and 127, 125 to 127, 31(5)1894 Act-Section 6Constitution of India-Article 300-A

Read judgment

High Courts06 Aug 2026Allowed

Sudhakar Ramchandra Urkude & Anr. Vs Western Coalfields Ltd. & Ors.

Bombay High Court · (2026) 08 BOM CK 3213

Coal Bearing Areas (Acquisition and Development) Act, 1957-Section 9, 8(2), 9(1)

Read judgment

High Courts06 Aug 2026Allowed

Miss. Gunjan Vs Deputy Director/Member Secretary

Bombay High Court · (2026) 08 BOM CK 3215

Constitution (Scheduled Tribes) Order, 1950Constitution of India-Article 226Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000

Read judgment