High Courts05 Aug 2026Allowed
Evita Co-operative Housing Society Ltd. & Anr. Vs The Municipal Corporation Of Greater Mumbai & Ors.
Bombay High Court · (2026) 08 BOM CK 3625
MR & TP Act 1966-Section 53(1), 53(6) (a), 53(7), 52
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 999 of 61,517
High Courts05 Aug 2026Allowed
Manohar Ramabtar Jhunjhunwala Vs Principal Commissioner of Income Tax- 17, Mumbai & Ors.
Bombay High Court · (2026) 08 BOM CK 3627
Income-tax Act, 1961-Section 205, 199, 143(1), 264, Chapter XVII, 190, 191, 200, 200A, 201, 221, 271C, 276B, 200(3), 197, 197A, 198, 203, 154, 234E, 133, 119Income-tax Rules, 1962-Rule 37BA, 31A, 31, 30Finance Act, 2012
High Courts05 Aug 2026Disposed Of
Mahapuja Ltd Through Its Director Keyur Jaswant Shah Vs The Office of The Commissioner of CGST And Central Excise Mumbai Central Through Additional Commissioner
Bombay High Court · (2026) 08 BOM CK 3629
Central Goods and Service Tax Rules, 2017-Rule 100(1), 100(2), 100(3) and 142(5)Central Goods and Service Tax Act, 2017-Section 107, 67, 16Constitution of India-Article 226
High Courts05 Aug 2026Allowed
Shritij Mohan Shrivastava Vs The Reserve Bank of India & Anr.
Bombay High Court · (2026) 08 BOM CK 3632
Constitution of India-Article 226The Rights of Persons with Disabilities Act, 2016-sub-section (1) of section 34, Section 33, The SchedulePersons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995-Section 33, 32, 32 and 33
High Courts05 Aug 2026Partly Allowed
Shamundar Vs Mohammad & Ors.
Bombay High Court · (2026) 08 BOM CK 3020
High Courts05 Aug 2026Allowed
Bahujan Shikshan Prasarak Mandal & Anr. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3021
Maharashtra Public Universities Act, 2016-Section 109(4)(d)
High Courts05 Aug 2026Partly Allowed
Shamundar Vs Mohammad & Ors.
Bombay High Court · (2026) 08 BOM CK 3037
High Courts05 Aug 2026Dismissed
Matoshri Vithabai Marotrao Trust Vs Ramkrushna Maroti Wankhede & Ors.
Bombay High Court · (2026) 08 BOM CK 3197
Code of Civil Procedure, 1908-Section 115, Order VII Rule 11(d), VII Rule 11Maharashtra Public Trusts Act, 1950-Section 17, 18, 50, 51, 22(3A), 22(3B), 41, 2(10), 80, 22Societies Registration Act, 1860
High Courts05 Aug 2026Allowed
Ashok Vyankatrao Pinjarkar (Mundgaonkar) & Ors. Vs Sau. Suvarna Sameer Bhopale & Anr.
Bombay High Court · (2026) 08 BOM CK 3199
Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 1(e), VII Rule 11(a), VII Rule 11(d)Limitation Act, 1963-Article 59Transfer of Property Act-Section 3
High Courts05 Aug 2026Allowed
Ramesh Patil & Ors. Vs Gangubai Wasnik & Ors.
Bombay High Court · (2026) 08 BOM CK 4994
Code of Civil Procedure, 1908-Section 96, Order 41 Rule 27Indian Registration Act, 1908-Section 17, 17(1)(b), 49Indian Stamp Act, 1899-Section 33, 35
High Courts05 Aug 2026Dismissed
Amol @ Ajay S/o. Purushottam Awachat & Anr. Vs Rajendra S/o. Keshaorao Awachat & Anr.
Bombay High Court · (2026) 08 BOM CK 3202
Code of Civil Procedure, 1908-Order VII Rule 11(a), 11(d), VII Rule 3, VII Rule 11Specific Relief Act, 1963-Section 34
High Courts05 Aug 2026Allowed
Abdul Rahman Abdul Rahim & Ors. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3205
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 376(2)(f), 354-A, 506 read with Section 34, 376Maharashtra Prevention and Eradication of Human Sacrifice and Other Inhuman, Evil and Aghori Practices and Black Magic Act, 2013-Section 3
High Courts05 Aug 2026Allowed
Deepali Shriram Bohare & Ors. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3206
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Sections 318(4), 316(2), 316(4), 3(5), 336, 340 and 344Cr.P.C.-Sec.482
High Courts05 Aug 2026Allowed
Smt. Leela w/o Bhaurao Gondhule & Anr. Vs Smt. Prachi w/o Deepak Gondule, @ Prachi Gunjesh Zopade
Bombay High Court · (2026) 08 BOM CK 3209
Domestic Violence ActAlternative Dispute Resolution and Mediation Rules, 2006-Rule 20, 20[4], 20[4][a]Mediation Act, 2023-Section 22, 23, 3[r], 23[2], Rule 23, 23(2)(b), 3(r)
High Courts05 Aug 2026Allowed
Tulsidas & Ors. Vs State of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3210
Indian Penal Code, 1860-Sections 498A, 506, 34Bhartiya Nagrik Suraksha Sanhita, 2023-Section 528
High Courts05 Aug 2026Allowed
Ritesh Madanlalji Mutha Vs State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3214
Maharashtra Regional and Town Planning Act, 1966-Section 127, 126, 126(2), 126(4), 125, 31(5), 127(2)1894 Act-Section 6Constitution of India-Article 300-A
High Courts05 Aug 2026Dismissed
Executive Engineer (V.I.D.C.) Vs Ramdas Raghoji Dhurve & Ors.
Bombay High Court · (2026) 08 BOM CK 3218
High Courts05 Aug 2026Dismissed
Executive Engineer (V.I.D.C.) Vs Kamal Sheshrao Girale & Ors.
Bombay High Court · (2026) 08 BOM CK 3221
High Courts05 Aug 2026Dismissed
Executive Engineer (V.I.D.C.) Medium Project Division, Nagpur Vs Mahadeo Vitthalrao Shirsat (Dead) Through Its LRs & Ors.
Bombay High Court · (2026) 08 BOM CK 3222
High Courts05 Aug 2026Dismissed
Executive Engineer (V.I.D.C.) Vs Bhaurao Govindrao Chavan & Ors.
Bombay High Court · (2026) 08 BOM CK 3223