BHCMONTHLY CASE LAW ARCHIVE
Read 109 LawLens analyses of Bombay High Court judgments published in August 2026, covering key rulings, legal principles and case law.
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The dispute concerned agricultural land bearing old Survey No. 16/4, now Gat No. 219/4, at Village Shirdhon, Taluka Panvel, District Raigad. Respondent Nos. 2 to 13 claimed tenancy rights and sought fixation of purcha...
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On 12 December 2003, acting on information that a brothel was being operated in Building No. 994, Budhwar Peth, Pune, the police conducted a raid and found Applicant No. 1 in Room No. 14-B and Applicant No. 2 in Room...
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The Petitioner was admitted to the First Year MBBS course at Vedantaa Institute of Medical Sciences in August 2023.
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The petitioners were admitted to Jamnalal Bajaj Institute of Management Studies’ two-year MMS course for 2024–2026 under the Children of Indian Workers in Gulf Countries (CIWGC) supernumerary quota, on the basis of ac...
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Aaj Ka Anand Papers Ltd. underwent CIRP after the NCLT admitted State Bank of India’s Section 7 application on 31 March 2022.
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Indian Oil Corporation Limited (IOCL) issued an all-India tender for the supply, fabrication, transportation, installation and commissioning of Retail Visual Identity (RVI) elements at retail outlets across 16 State O...
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The appellants claimed title to Plot No. 20D, Sector 10A, Airoli, Navi Mumbai, through their predecessors, whose names had been recorded as protected tenants in the 7/12 extracts pursuant to Mutation Entry No. 681 dat...
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The Respondent was an electricity consumer classified under the HT Industrial Tariff. Following a 2012 MERC tariff order, laundry and dry-cleaning activities were required to be classified under the HT-II Commercial T...
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Royal Chains P Ltd., engaged in the manufacture and trading of jewellery, filed its return for A.Y. 2016–17 declaring total income of ₹5,04,43,130.
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The adjudicating authority, by order dated 21 February 2024, confirmed a tax demand of ₹48,96,54,949 against IBM India Pvt. Ltd.
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A group of 145 writ petitions was filed by monthly tenants, fifteen-month lessees, long-term lessees and occupants of properties belonging to the erstwhile Board of Trustees of the Port of Bombay, now succeeded by the...
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The petitioner owned land admeasuring approximately 400,969 sq. ft. at CTS No. 39, Final Plot No. 392/1, Gultekadi, Pune. An area of 1,310 sq. m. was reserved for widening Shankarsheth Road into a 36-metre Development...
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On 4 May 2016, the deceased, Mehjabin Abdul Shakur Nadaf, was found seriously injured outside a relative’s house after an alleged assault by her husband, the Appellant. She had multiple injuries, including stab wounds...
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The disputed property comprised Survey Nos. 47/1, 47/2 and 47/3, admeasuring 5,109.62 sq. metres at Bavdhan (B.K.), Pune.
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By a registered Deed of Conveyance dated 21 May 2004, land measuring 37,954.20 sq. metres at Oshiwara, Mumbai, was conveyed to a partnership firm subsequently converted into Petitioner No. 1 company.
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The petitioner challenged the order dated 1 August 2015 by which the High Power Committee dismissed his challenge to the rejection of his claim for commercial eligibility under a Slum Rehabilitation Scheme.
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The Petitioners were co-owners of land bearing Survey No. 446/4, corresponding to C.S. Nos. 2084 and 2085, situated at Bhosari, Kasarwadi, Pune, within the limits of the Pimpri-Chinchwad Municipal Corporation (“PCMC”).
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The petitioner owned land bearing Survey No. 434/9A/2/2, corresponding to C.S. No. 2593 (part), situated at Bhosari, Kasarwadi, Pune.
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The petitioners were co-owners of land bearing Survey No. 434/9A/2/1, corresponding to C.S. No. 2593 (part), situated at Bhosari, Kasarwadi, Pune.
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The Petitioners, original Plaintiff Nos. 1(a)–1(d), instituted a partition suit concerning alleged Hindu Undivided Family properties, originally numbered High Court Suit No. 1212 of 1991 and later renumbered as S.C. S...
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The Petitioner and Respondent, both members of the Cotton Association of India, entered into a contract dated 11 August 2010 for the supply of 600 bales of cotton during 28 November–5 December 2010.
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JSW Steel Ltd. (“JSW”) filed a petition under Section 9 of the Arbitration and Conciliation Act, 1996 against Delta Iron & Steel Co. Pvt. Ltd., Yatin Steels India Pvt. Ltd. and ARK Industries Pvt. Ltd., alleging non-p...
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The Kulgaon Badlapur Municipal Council issued a tender for appointment of a Project Management Consultant to prepare a Detailed Project Report for construction of 3,000 tenements under the JNNURM-BSUP/PMAY scheme.
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The Appellant–Municipal Council issued a tender for appointment of a Project Management Consultant to prepare a Detailed Project Report for construction of 3,000 tenements under the JNNURM-BSUP/PMAY scheme.
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The Appellant, son of Respondent No. 1, had instituted a partition suit in 2015 claiming his share in ancestral coparcenary properties.
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The Petitioner owned 138 T-11 ISO tank containers and handed them to Respondent No.1 under an Agency Agreement dated 4 March 2021 for handling, booking and storage in India.
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The Applicant, as developer, relied on a Development Agreement dated 18 December 2024 allegedly executed by Respondent No.1 and her late husband, under which he was granted exclusive and irrevocable redevelopment righ...
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The Appellant was awarded a five-year contract for the upgradation, maintenance and management of the AC Upper Class Waiting Room at Chhatrapati Shivaji Maharaj Terminus, Mumbai, along with allied passenger facilities...
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The State of Maharashtra, through APMC Police Station, Navi Mumbai, registered C.R. No. 4 of 2019 concerning allegations that Respondent No. 3, Mukta Haris Khan, a Bangladeshi national, was residing in India under the...
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Aaj Ka Anand Papers Limited was admitted to the Corporate Insolvency Resolution Process (CIRP) on 31 March 2022 and subsequently ordered into liquidation on 12 April 2023.
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The Petitioner challenged notices dated 13 May 2026 and consequential orders dated 1 July 2026 issued by the Designated Officer, K/West Ward, under Section 351 of the Brihanmumbai Municipal Corporation Act, 1888, dire...
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The Petitioners, slum dwellers occupying structures situated wholly or partly on C.S. No. 782, Mazgaon Division, sought quashing of the Assistant Commissioner’s order dated 13 May 2026 and enforcement of undertakings...
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Nav Munjal Co-operative Housing Society Ltd. (“Society”) filed a petition under Section 34 of the Arbitration and Conciliation Act, 1996, challenging an arbitral award dated 25 May 2017.
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The State, through the Crime Intelligence Unit, investigated C.R. No. 185 of 2019 concerning Respondent No. 3, an Afghan national who allegedly overstayed in India, destroyed his original passport, assumed the identit...
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The Petitioners were candidates who participated in the Maharashtra Teacher Aptitude and Intelligence Test (“TAIT-2022”) recruitment process conducted through the Pavitra Portal for appointment of teachers.
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Qwik Supply Chain Private Limited (“Applicant”) and CRPL Infra Private Limited (“Respondent”) executed a Cold Storage Facility Service Agreement dated 27 April 2021 containing an arbitration clause.
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ZEE Learn Limited (“Petitioner”) granted Beauty Singh (“Respondent”) a franchise to operate a “Kidzee” centre at Koderma, Jharkhand, under a Franchise Agreement dated 20 January 2014, which expired by efflux of time o...
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The Appellant–developer represented that it was entitled to obtain Development Rights Certificates (DRC) arising from a slum rehabilitation project in Pune and agreed to transfer TDR of 5,200 sq. metres to the Respond...
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Petitioner No. 1, Tata Power Company Limited, proposed to upgrade its existing 110 kV Kalwa–Kalyan transmission line to 220 kV in view of increased electricity demand in the Mumbai–Thane region.
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Pravin, the son of the appellants, was riding a motorcycle with his friend as pillion rider when a tempo, owned by Respondent No. 1 and insured by Respondent No. 2, allegedly came from the opposite direction at high s...
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The dispute concerned agricultural land bearing Survey No. 8/2, admeasuring 2 hectares 93 ares, situated at Village Shaha, Taluka Indapur, District Pune.
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The dispute arose from the Petitioner’s 1989 bonus issue. Although 85 base shares were subsequently registered in the name of Mr. Prakash Chand Baid, the corresponding 85 bonus shares were issued in the names of the o...
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Indian Oil Corporation Limited (“IOCL”) issued an all-India tender for a rate contract involving the supply, fabrication, transportation, installation and commissioning of Retail Visual Identity (“RVI”) elements at re...
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The appellant was prosecuted for allegedly committing penetrative sexual assault upon “N”, a minor girl residing with her family on a footpath in Mumbai.
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The appellants challenged the order dated 6 July 2026 directing the eviction of Appellant No. 2 and his son from two rooms, Nos. 201 and 204, in the suit property and authorising the Court Receiver, with police assist...
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The petitioner’s late husband, a police employee, was allotted Room No. 74 in B.D.D. Chawl No. 9 as service quarters on 1 January 1978. Although the Government Resolution dated 11 October 1994 extended tenancy benefit...
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The Appellant, a judgment creditor, had obtained a decree dated 20 August 2014 against Respondent Nos. 1–5 for ₹3,76,85,654 together with interest at 18% per annum.
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The Petitioner was appointed as a Full-Time Assistant Teacher at a recognised and aided secondary school on 10 June 1994 against a sanctioned post, and his appointment was approved by the Education Officer.
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The petitioners, an exporting company, its authorised representative and its director, were engaged in exporting seeds and grains and held valid import-export certificates and business licences.
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The Petitioner was awarded a tender by the Respondents for the supply of paper. It performed part of the contract but admittedly failed to complete the supplies in accordance with the tender conditions.
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The Petitioners were primary teachers employed in a school administered by Respondent No. 1, Panchayat Samiti Dahanu.
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The appeal challenged the order dated 3 February 2026 by which the learned Single Judge directed transfer of the winding-up proceedings concerning Patheja Forging & Auto Parts Manufacturing Ltd. to the National Compan...
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Respondent No. 1, the original plaintiff, filed a suit for specific performance of a development agreement dated 15 December 2006 and a supplementary agreement dated 22 August 2007, and challenged the petitioners’ not...
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Om Vithal Cooperative Housing Society Limited owned and possessed the property bearing Final Plot No. 275, Sub-Plot No. 30, Town Planning Scheme No. III, Borivali (West), Mumbai, comprising “Vithal Apartments”.
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The Respondent-Plaintiffs filed Suit No. 1065 of 1981 seeking specific performance of an Agreement for Sale dated 28 July 1977 executed with the original Defendant No. 1 in respect of the suit property.
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The Petitioner entered into agreements dated 9 June 1995 and 31 December 1999 with the landowners concerning land at Pashan, Pune, for aggregate consideration of ₹5 crore.
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The petitioner, a partnership firm, executed and registered a Development Agreement dated 15 April 2013 with the property owners for development of approximately 8,000 sq. metres of land at Balewadi, Pune.
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Maple Infra InvIT Investment Manager Pvt. Ltd. constituted an Internal Complaints Committee (“ICC”) under the Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013 (“POSH Act”). Res...
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The Plaintiff, proprietor of “Kataria Jewellery Insurance Consultancy”, owned registered word and label marks containing KATARIA in Class 36, covering insurance and related financial services. The Defendant, Kataria I...
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The Plaintiff, proprietor of “Kataria Jewellery Insurance Consultancy”, owned registered word and label marks containing KATARIA in Class 36, covering insurance and related financial services. The Defendant, Kataria I...
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The petitioner had obtained a Letter of Intent from the Slum Rehabilitation Authority (“SRA”) for redevelopment of the subject property.
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The petitions challenged Regulation 31A of the Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016, introduced with effect from 1 October 2022.
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The Petitioners claimed ownership of 1,500 sq. m. of land bearing Survey No. 14/1/A/3 at Anandwalli, Nashik. Under the Nashik Municipal Corporation Development Plan sanctioned on 16 November 1993, the land was reserve...
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On 16 January 2004, Precious Finance and Investment Private Limited executed a Development Agreement in favour of Kalpataru Construction Overseas Private Limited, subsequently renamed Kalpataru Properties Private Limi...
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The Petitioners claimed tenancy rights in the suit lands and initiated Tenancy Case No. 32G/25/2011 before the Tahsildar and Agricultural Lands Tribunal, Kalyan, seeking fixation of the purchase price under Section 32...
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The Petitioner, qualified with an M.A. in Hindi and a B.Ed., was appointed as a part-time Hindi teacher by the Respondent-management from July 1998. Her appointments were approved by the Regional Deputy Director of Ed...
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Petitioner No. 1 and Respondent No. 2 married on 21 February 1988 through a Nikah ceremony in Mumbai.
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Petitioner No. 1 obtained an overdraft facility of ₹75 crore from Axis Bank Ltd. and issued three post-dated cheques of ₹25 crore each as security; Petitioners Nos. 2–4 were its directors.
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Nine connected writ petitions were filed by the Securities and Exchange Board of India (“SEBI”) and the Bombay Stock Exchange Ltd. (“BSE”) challenging orders of the Central Information Commission (“CIC”) under the Rig...
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The petitioners, an association of industrial unit-holders and individual allottees, occupied leasehold plots in the Badlapur MIDC Industrial Area and paid service charges to the Maharashtra Industrial Development Cor...
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The Khadi & Village Industries Commission (“KVIC”) obtained an interim injunction dated 14 December 2022 restraining the Mumbai Khadi & Village Industries Association (“MKVIA”), its representatives and persons acting...
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Tata Capital Limited advanced financial facilities to the respondents for purchasing construction equipment. The parties executed Loan-cum-Hypothecation Agreements dated 8 November 2024, under which the equipment was...
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Tata Capital Limited financed the respondents’ purchase of construction equipment under Loan-cum-Hypothecation Agreements dated 8 November 2024.
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Tata Capital Limited sanctioned construction-equipment finance to the respondents under Loan-cum-Hypothecation Agreements dated 8 November 2024. The respondents agreed to repay the loans in instalments and created a f...
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Tata Capital Limited financed the respondents’ purchase of construction equipment under Loan-Cum-Hypothecation Agreements dated 8 November 2024.
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Tata Capital Limited advanced construction-equipment finance to the respondents under Loan-cum-Hypothecation Agreements dated 8 November 2024. The financed construction equipment was hypothecated in favour of the peti...
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The petitioner, a developer, entered into two development agreements with Bombay Veerashaiva Co-operative Housing Society Ltd. dated 27 March 1987 and 20 August 1987 for development of two parcels of land.
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Tata Capital Limited advanced construction-equipment finance to the respondents under Loan-cum-Hypothecation Agreements dated 8 November 2024.
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Tata Capital Limited financed the respondents’ purchase of construction equipment under Loan-cum-Hypothecation Agreements dated 8 November 2024.
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Tata Capital Limited sanctioned and disbursed construction-equipment finance to the respondents under Loan-Cum-Hypothecation Agreements dated 8 November 2024.
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The suit land was originally Mahar Watan land and was regranted to the original occupants on 23 July 1968.
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The CBI registered RC No. 8/E/2002/CBI/EOW/Mumbai for offences under Sections 120-B, 420, 467, 468 and 471 of the IPC, read with Sections 13(1)(d) and 13(2) of the Prevention of Corruption Act, 1988 (“PC Act”).
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Axis Bank took over credit facilities of approximately ₹23.01 crore granted to Respondent No. 2 Company and subsequently classified its account as an NPA after defaults in repayment.
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M/s Hatkesh Builders, owned by Respondent No. 1, developed and sold approximately 72 industrial units on land at Village Ghodbunder, Thane, from 1979–80 onwards.
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The Petitioner joined the Respondent as a Secretarial Assistant on 1 July 1997 and was subsequently promoted as IT Support Analyst and IT Delivery Analyst. His role involved providing second-line desktop support, advi...
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The Petitioner challenged the Order-in-Original dated 17 March 2026, issued in Form GST DRC-07 under Rules 100(1), 100(2), 100(3) and 142(5) of the CGST Rules, 2017.
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The petitioner, claiming to be the owner and developer of the redevelopment property, relied on a registered Development Agreement dated 26 December 2023 executed with Respondent No. 1, Rachana Co-operative Housing So...
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ONGC and Afcons Infrastructure Limited entered into a contract for the construction, installation and commissioning of an offshore project, with completion stipulated by 30 April 2011.
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The Petitioners were faculty members of the Gokhale Institute of Politics and Economics. Dr. Dilip Kajale had been appointed as Assistant Professor in 2014, regularised in 2024, and appointed Associate Dean in June 20...
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The Appellant, a US-based delivery and distribution company, entered into an Exclusive Distribution Agreement (“EDA”) with the Respondent on 26 June 2023, under which it was appointed the exclusive distributor of the...
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The Petitioner, a Group ‘A’ Medical Officer in Government service, became eligible for the in-service quota after completing more than three years of service and appeared for NEET-PG 2025. In the third round of counse...
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Akbarsaheb Kokani instituted Regular Civil Suit No. 102 of 1963 for administration of the estate of his father and uncle.
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Petitioner No. 1, Shiv Shopping Centre Co-operative Housing Society Ltd., is a registered co-operative housing society comprising 91 members, including residential and commercial premises owners.
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The Respondent-Assessee acquired land in 2008 and developed a project comprising seven high-end apartments known as “7, Marine Drive,” Mumbai.
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The Petitioner, a Constable in the Railway Protection Force (“RPF”), sought an inter-zonal transfer on grounds including his daughter’s medical condition.
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Respondent Nos. 1 and 2 issued Tender No. 54 of 2025 for the remaining works at the Exhibition Centre, Phase-3, Kothrud, Pune, in which the Petitioner emerged as the lowest bidder (“L1”).
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The petitioner, a primary teacher, was initially appointed in Zilla Parishad Ratnagiri and subsequently came to Nashik Zilla Parishad through a mutual inter-district transfer on 24 July 2015.
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The judgment concerned objections raised in execution proceedings against arbitral awards obtained by M/s. S. E. Investments Ltd., now known as Paisalo Digital Limited.
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The judgment concerned execution proceedings initiated to enforce arbitral awards against the judgment-debtors in four connected matters.
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The Petitioner, Maharashtra State Electricity Transmission Company Limited (MSETCL), sought permission to construct and lay a 132 KV transmission line from the Dahanu Sub-Station to the proposed Ambeserai Traction Sub...
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The Applicant, an Acting Headmaster of Zilla Parishad Primary, Secondary and Higher Secondary School, Bhoirwadi, had previously served as a Booth Level Officer (“BLO”) Supervisor.
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The Petitioners, primarily merchant exporters, entered into contracts with overseas buyers for the export of sugar and claimed to have received advance payments before 13 May 2026.
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Sky Enterprise, engaged in the manufacture and marketing of masala powders and spices, owned registered marks including “Star Zing White Chinese Pepper Masala” and “Star Zing Black Chinese Pepper Masala”.
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The appellant filed a complaint under Section 138 of the Negotiable Instruments Act, 1881 (“NI Act”) against Respondent No. 2. The appellant alleged that he had advanced a cash loan of ₹20,00,000 to Respondent No. 2,...
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The petitioner, a Taiwanese national, initially held an Employment Visa to work with Maxxis Rubber India Pvt. Ltd. The visa was extended until 12 November 2025. During his employment, he pursued online academic course...
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The petitioner, a Taiwanese national, entered India on an Employment (E-2) Visa to work for Maxxis Rubber India Pvt. Ltd. The visa required registration within fourteen days and prohibited entry into restricted or can...
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The Appellant challenged an order directing him to disclose on oath details of his assets, bank accounts, bank statements, income-tax returns and alleged alienations from the commencement of the New York proceedings,...
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Tata Capital Financial Services Limited, subsequently renamed Tata Capital Limited pursuant to a scheme of arrangement, extended financial assistance to Respondent No. 1, Neel Motors LLP, under a Channel Finance Agree...
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The petitioner worked in Seth G.H. High School from 18 January 2005, allegedly through artificial breaks in service.
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