Judgments · CourtKutchehry

High Courts03 Aug 2026Disposed Of

Sunil Machindra Garade & Ors. Vs The State Of Maharashtra

Bombay High Court · (2026) 08 BOM CK 3491

Constitution of India-Articles 226 and 227Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 249 and 250, 232, 250(1)

Read judgment Generate summary

High Courts03 Aug 2026Dismissed

Avarsekar & Sons Pvt. Ltd. & Ors. Vs Assets Care and Reconstruction Enterprises Ltd. & Anr.

Bombay High Court · (2026) 08 BOM CK 3492

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 5, 3, 5(4), 5(2), 5(2A), 5(3), 5(5)Negotiable Instruments Act, 1881-Section 138, 141, 142, 9, Chapter XVII, 142(1)(a), 7Code of Criminal Procedure, 1973

Read judgment Generate summary

High Courts03 Aug 2026Dismissed

National Insurance Company Limited Vs Amarchand Mansion Co-operative Housing Society Ltd. & Ors.

Bombay High Court · (2026) 08 BOM CK 3494

Maharashtra Co-operative Societies Act, 1960Maharashtra Ownership Flats Act, 1963Limitation Act-Section 5

Read judgment Generate summary

High Courts03 Aug 2026Dismissed

Shri. Lalasaheb Surwase Vs The Honarary General Secretary, Shree. Jain Vidya Prasarak Mandal & Ors.

Bombay High Court · (2026) 08 BOM CK 3500

University of Poona Statutes-Statute 414

Read judgment Generate summary

High Courts03 Aug 2026Dismissed

Amit Suryabhan Ambre and Ors Vs The Deputy Charity Commissioner and Ors

Bombay High Court · 2026:BHC-AUG:33147

Read judgment Generate summary

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

Read judgment Generate summary

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

Read judgment Generate summary

High Courts03 Aug 2026Disposed Of

Pradip Sarfare Vs Nilesh Haldankar & Ors.

Bombay High Court · (2026) 08 BOM CK 3607

Read judgment Generate summary

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

Read judgment Generate summary

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

Read judgment Generate summary

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

Read judgment Generate summary

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

Read judgment Generate summary

High Courts03 Aug 2026Partly Allowed

Harishchandra Vs The State Of Maharashtra & Anr.

Bombay High Court · (2026) 08 BOM CK 3018

Read judgment Generate summary

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

Read judgment Generate summary

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

Read judgment Generate summary

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

Read judgment Generate summary

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

Read judgment Generate summary

High Courts03 Aug 2026Allowed

Prajwal Tukaram Kasbekar Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 3470

Read judgment Generate summary

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

Read judgment Generate summary

High Courts03 Aug 2026Dismissed

Krushnamurti @ Dilip Vs State of Maharashtra & Anr.

Bombay High Court · (2026) 08 BOM CK 3119

Indian Penal Code-Section 302

Read judgment Generate summary

Search 11,89,755 Indian judgments.