Judgments · CourtKutchehry

Constitution of India-Article 226, 14, 19(1)(g)Foreign Trade (Development and Regulation) Act, 1992-Section 3, 5Essential Commodities Act, 1955-Section 3

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High Courts03 Aug 2026Disposed Of

Pradip Sarfare Vs Nilesh Haldankar & Ors.

Bombay High Court · (2026) 08 BOM CK 3607

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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

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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

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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

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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

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High Courts03 Aug 2026Partly Allowed

Harishchandra Vs The State Of Maharashtra & Anr.

Bombay High Court · (2026) 08 BOM CK 3018

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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

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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

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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

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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

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High Courts03 Aug 2026Allowed

Prajwal Tukaram Kasbekar Vs The State Of Maharashtra & Ors.

Bombay High Court · (2026) 08 BOM CK 3470

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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

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High Courts03 Aug 2026Dismissed

Krushnamurti @ Dilip Vs State of Maharashtra & Anr.

Bombay High Court · (2026) 08 BOM CK 3119

Indian Penal Code-Section 302

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