High Courts04 Aug 2026Dismissed
Vijaya Ukarda Aathor (Aathavale) Vs. State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3181
Constitution of India-Article 21, 32, 226Bharatiya Nyaya Sanhita, 2023-Section 301
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11,92,394 judgments in All Courts · page 300 of 59,620
High Courts04 Aug 2026Dismissed
Dhananjay Pralhad Bodkhe Vs State Of Maharashtra
Bombay High Court · (2026) 08 BOM CK 3186
Indian Penal Code-Section 302, 498-ACode of Criminal Procedure-Section 164Indian Evidence Act-Section 118, 106
High Courts04 Aug 2026Allowed
Arun S/o Murlidhar Agrawal Vs District Collector, Yavatmal & Ors.
Bombay High Court · (2026) 08 BOM CK 3187
Maharashtra Regional and Town Planning Act, 1966-Section 127, 126, 125 to 127, 31(5), 126(1)(c), 127(2)1894 Act-Section 6Constitution of India-Article 300-A
High Courts04 Aug 2026Dismissed
Aatmaja Vs Union Of India & Ors.
Bombay High Court · (2026) 08 BOM CK 3188
Constitution of India-Section 226
High Courts04 Aug 2026Allowed
Shri Satish Vs Shri Sanjay Madhukar Savane & Ors.
Bombay High Court · (2026) 08 BOM CK 3189
Maharashtra Rent Control Act, 1999-Section 15, 15(2), 15(1), 15(3), 3Transfer of Property Act, 1882-Section 106Bombay Rents, Hotel and Lodging House Rates (Control) Act-Section 12
High Courts04 Aug 2026Allowed
Gendlal Vs Member Secretary, Maharashtra Jeevan Pradhikaran & Ors.
Bombay High Court · (2026) 08 BOM CK 3190
Public Works Department Manual, 1984-Rule 8, 3Maharashtra Public Works Manual, 1984-Rule-4
High Courts04 Aug 2026Allowed
Vijay Rajaram Thombre & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3191
Constitution of India-Articles 14 and 21, 226
High Courts04 Aug 2026Allowed
Smt. Sadhna Wd/o Anil Jawade & Anr. Vs Dr. Rajesh Shridharrao Jawade
Bombay High Court · (2026) 08 BOM CK 3192
Code of Civil Procedure, 1908-Order 2 Rule 2, 6 Rule 17Evidence Act
High Courts04 Aug 2026Allowed
Samalochan Ekta Co-Operative Housing Society Ltd. Vs Smt. Rekhabai W/O Goverdhan Borkar & Ors.
Bombay High Court · (2026) 08 BOM CK 3193
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958-Section 89Maharashtra Land Revenue Code, 1966-Section 247, 149, 150
High Courts04 Aug 2026Dismissed
Prakash S/o Laxmandas Damwani & Ors. Vs Kishore S/o Chuharmal Jaikalyani
Bombay High Court · (2026) 08 BOM CK 3194
Maharashtra Rent Control Act, 1999-Section 15, 16(1)(e), 16(1)(g)
High Courts04 Aug 2026Dismissed
Prakash S/o Laxmandas Damwani & Ors. Vs Dhanraj Chuharmal Jaikalyani
Bombay High Court · (2026) 08 BOM CK 3195
Code Civil Procedure, 1908-Order XV-A, section 11Maharashtra Rent Control Act, 1999-sections 15 and 16, 15, 15(1), 15(2) and 15(3), 16(1)(e)
High Courts04 Aug 2026Allowed
Rehan Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3196
The Maharashtra SC, VJNT, OBC, and SBC (Regulation of Issuance & Verification of) Caste Certificate Rules 2012-Rule 16(h)
High Courts04 Aug 2026Allowed
Sanjay Ramashankar Tiwari Vs The Deputy Collector (Land Acquisition), Kanholi Nala Project, Nagpur & Ors.
Bombay High Court · (2026) 08 BOM CK 3198
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 76, 77, 51, 63, 64Constitution of India-Article 227, 226Land Acquisition Act, 1894-Section 30, 4, 11
High Courts04 Aug 2026Allowed
Pramod Vs Maharashtra Jeevan Pradhikaran & Ors.
Bombay High Court · (2026) 08 BOM CK 3200
Qualification Examination Rules-Appendix-IV, Rule 4Public Works Department Manual, 1984-Rule 3Maharashtra Public Works Manual, 1984-Rule-4
High Courts04 Aug 2026Dismissed
Dnyanopasak Mandir Shikshan Sanstha & Ors. Vs Dodku Vithal Pagadpalliwar & Ors.
Bombay High Court · (2026) 08 BOM CK 3201
MEPS Act-Section 5, 4(6), 10(2), 12, 9(4), 5(1), sub-section (1) and (2) of section 5MEPS Rules-Rule 9
High Courts04 Aug 2026Disposed Of
Surja Kanta Maity & Anr. Vs. The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2970
West Bengal Land Reforms Act, 1955West Bengal Public Land (for Eviction of Unauthorized Occupants) Act, 1962-Section 7
High Courts04 Aug 2026Disposed Of
Jokhiram Baijnath Vs Tewari Commercial Co. & Anr.
Calcutta High Court · (2026) 08 CAL CK 2971
Commercial Courts Act, 2015-Section 2(1)(c)(vii)Arbitration & Conciliation Act, 1996-Section 9Public Premises (Eviction of Unauthorised Occupants) Act, 1971
High Courts04 Aug 2026Disposed Of
M/s. RID Vs Bishnu Narayan Konar & Ors.
Calcutta High Court · (2026) 08 CAL CK 2972
High Courts04 Aug 2026Disposed of
Santi Ram Sheet Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 2973
West Bengal Municipal Act, 1993-sub-section (3) of section 54, sub-section (1) of section 54West Bengal Municipal (Employee’s Death–cum-Retirement Benefits) Rules, 2003
High Courts04 Aug 2026Disposed Of
Dasurathi Hari Vs The Chairperson, Serampore Municiplaity & Ors.
Calcutta High Court · (2026) 08 CAL CK 2974