High Courts03 Aug 2026Dismissed
Shivmoorat Kushwaha Vs Union Of India & Ors.
Bombay High Court · (2026) 08 BOM CK 3604
Arbitration and Conciliation Act, 1996-Section 21, 9
JUDGMENT DATABASE
Search 11,89,668 Indian judgments.
11,89,668 judgments in All Courts · page 285 of 59,484
High Courts03 Aug 2026Allowed
Okasa Pharma Pvt. Ltd. Vs National Pharmaceutical Pricing Authority & Ors.
Bombay High Court · (2026) 08 BOM CK 3605
Essential Commodities Act, 1955Drugs (Price Control) Order, 1995Constitution of India-Article 226
High Courts03 Aug 2026Disposed Of
Pradip Sarfare Vs Nilesh Haldankar & Ors.
Bombay High Court · (2026) 08 BOM CK 3607
High Courts03 Aug 2026Allowed
Vishnu Bhimrao Rathod Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3015
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-Offenders, Dangerous Persons, Video Pirates, Sand Smugglers and Persons Engaged in Black Marketing of Essential Commodities Act, 1981-Section 3, 2(b-1)Constitution of India-Article 226Maharashtra Prohibition Act, 1949-Section 65 (f), 65 (e), 66(e) (f), 93
High Courts03 Aug 2026Dismissed
The Secretary, Dnyanvikas Shikshan Sanstha, Kapsi (Bk.) & Anr. Vs Jalba S/o Laxman Kangulwar & Anr.
Bombay High Court · (2026) 08 BOM CK 3016
Maharashtra Employees Of Private Schools (Conditions of Service) Regulation Act, 1977 and Rules, 1981-Section 5(1), Rule 9(5), 5, 5(2), 9, Clauses (a) and (b) of Sub-section (1) of Section 9, Schedule – DConstitution of India-Articles 14 and 16, 227
High Courts03 Aug 2026Allowed
Dhananjay Ramchandra Kale Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3017
Maharashtra Land Revenue Code-Section 48(8)(2), 48
High Courts03 Aug 2026Allowed
Prajwal Tukaram Kasbekar Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3464
Maharashtra State Reservation (of Seats for Admission in Educational Institutions in the State and for Appointments in the Public Services and Posts under the State) for Socially and Educationally Backward Classes Act 2018Constitution Amendment Act 2019
High Courts03 Aug 2026Partly Allowed
Harishchandra Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3018
High Courts03 Aug 2026Allowed
Chandrakant s/o Tukaram Gunale & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3466
Maharashtra Regional and Town Planning Act, 1966-Section 26 (1), Third Proviso clause (iii), 23 (1), Second proviso to Section 26(1), Third proviso to the Section 26(1), 23, 26, 23 to 32, clause (iii) of Third Proviso to Section 26(1), 21, Chapter III (b), (iii) to the Second Proviso, 21(4-A), 25, 30Constitution of India-Article 226
High Courts03 Aug 2026Allowed
Chandrakant s/o Tukaram Gunale & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3467
Maharashtra Regional and Town Planning Act, 1966-Section 26 (1), 23 (1), 26, 23, 21, Chapter III (b), 21(4-A), 25, 30, 23 to 32Constitution of India-Article 226
High Courts03 Aug 2026Allowed
Chandulal Ajmoddin Shaikh Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3022
Land Acquisition Act, 1894-Section 28-A, 18, 11
High Courts03 Aug 2026Allowed
Ashok Pandharinath Kudal & Ors. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3469
Maharashtra Regional and Town Planning Act, 1966-Section 127Town Planning Act
High Courts03 Aug 2026Allowed
Prajwal Tukaram Kasbekar Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3470
Maharashtra State Reservation (of Seats for Admission in Educational Institutions in the State and for Appointments in the Public Services and Posts under the State) for Socially and Educationally Backward Classes Act 2018Constitution Amendment Act 2019
High Courts03 Aug 2026Allowed
Devrao Sakharam Mate & Ors. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3118
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 498-A, 504 and 323, Chapter XX-ACode of Criminal Procedure-Section 482, 320
High Courts03 Aug 2026Dismissed
Krushnamurti @ Dilip Vs State of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3119
Indian Penal Code-Section 302
High Courts03 Aug 2026Dismissed
Rupesh Sadashiv Manekar Vs The Superintendent, Nagpur Central Prison, Nagpur & Anr.
Bombay High Court · (2026) 08 BOM CK 3121
The Maharashtra Prison Manual, 1979-Chapter-II, Rule 4(ii)(k), Section 48(a)Maharashtra Open Prisons Rules 1971-Rule 4(ii)(d)(n), 4(ii), 4(ii)(h)IPC-Section 302, 224
High Courts03 Aug 2026Partly Allowed
Abdul Jahid @ Raju & Ors. Vs The State Of Maharashtra
Bombay High Court · (2026) 08 BOM CK 3122
Indian Penal Code-Section 302, 34, 143, 147, 148, 149Indian Evidence Act, 1872-Section 134, 118, 6Code of Criminal Procedure-Section 313
High Courts03 Aug 2026Allowed
Narendra S/o Gopalrao Nadge Vs The Schedule Tribe, Certificate Scrutiny Committee & Anr.
Bombay High Court · (2026) 08 BOM CK 3126
Constitution (Scheduled Tribes) Order, 1950
High Courts03 Aug 2026Allowed
Amol S/o. Maroti Gadhve Vs State Of Maharashtra
Bombay High Court · (2026) 08 BOM CK 3133
Indian Penal Code, 1860-Sections 376AB, 376(2)(n), 506, 506(2)Protection of Children from Sexual Offences Act, 2012-Sections 5(l), 5(m), 5(n), 6, 42, 4, 29, 30, 2(1)(d), 5(l)(m) (n)Code of Criminal Procedure-Section 164, 313, 161
High Courts03 Aug 2026Allowed
Smt. Shubhada w/o Pranav Firke Vs The High Court of Bombay
Bombay High Court · (2026) 08 BOM CK 3140
Constitution of India-Article 226, 14, 15 and 16, 15 and 16(2), 14 and 15(1), 14 and 15, 15, 16Bombay High Court Revised Guidelines for Appointment on Compassionate Grounds, 2019-Clause 4(I)(c) and (e), 3, 4(I) (c), 4(I)(e), 4, 7, 4(I)(d)2016 Order-Clause 2(p)