BHCMONTHLY CASE LAW ARCHIVE
Read 129 LawLens analyses of Bombay High Court judgments published in May 2026, covering key rulings, legal principles and case law.
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The petitioners challenged the constitutionality of the Goa Succession, Special Notaries and Inventory Proceedings (Amendment) Acts of 2022 and 2023.
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The Applicants sought quashing of FIR No. 396 of 2022 and subsequent proceedings in R.C.C. No. 423 of 2024 for offences under Section 306 read with Section 34 of the IPC.
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The Appellants (wife and children of the deceased) challenged a Motor Accident Claims Tribunal (MACT) order dated April 27, 2001
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The four Petitioners sought to quash FIR No.79/2023 and the subsequent chargesheet filed before the Children’s Court at Panaji
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The Petitioners approached the High Court seeking to quash FIR No. 157/2022, the subsequent chargesheet, and proceedings in RCC No. 190/2023.
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The petitioners challenged two sets of orders: (i) an order dated 19/3/2020 by the Joint Charity Commissioner confirming the acceptance of a Change Report (No. 479/2009) regarding amendments to the bye-laws of a trust...
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The Petitioner, a convict under Section 138 of the Negotiable Instruments Act, 1881, was sentenced to one year of simple imprisonment and a fine/compensation.
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The Appellant, a car cleaner, was convicted by the Fast Track Special Court, POCSO, Panaji, for house trespass, outraging modesty, and rape (Sections 448, 354, 376 IPC) regarding an incident on May 14, 2023
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The matter involves a Writ Petition filed before the High Court of Bombay at Goa, registered under the reference WP 3116-2024-F (J).
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The petitioners, including a Special Public Prosecutor (SPP), police officers, and private individuals, sought the quashing of FIRs (CR No. 742/2024 and CR No. 46/2024) lodged by Respondent No. 2, Sanjay Punamiya.
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The Respondent, Assistant Director and Drawing and Disbursing Officer (DDO) at MSME-DI, Goa, was appointed as Coordinating Officer for the National Vendor Development Programme (NVDP) 2012-13. An advance of ₹2,25,000...
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The Petitioner (Hind Offshore) entered into two Charter Party Agreements with the Respondent (OCS Services) for offshore rigs painting
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The Petitioner and Respondent No. 1 married on 23.12.2006, with the marriage registered in Goa.
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The Petitioners, acting as "property aggregators," invoked the High Court's inherent jurisdiction to quash FIR No.3/2025 registered by the Economic Offences Cell (EOC).
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The Petitioner (More) and Respondent No. 1 (Rajpurohit) formed a partnership firm, M/s Shree Estate Ventures ("Shree"), in 2004.
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The petitioners are assistant teachers, junior clerks, and peons appointed in various private aided schools in Maharashtra between 2009 and 2017. Their appointments were duly approved by the Education Officer (Primary...
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The petitioners, working as Anganwadi Sevikas for over 22 years under Zilla Parishad, Akola, challenged Rule 7(1)(c) of the Service Entry Rules, 2021.
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The Petitioner, convicted under Sections 302, 307, and 452 of the IPC, was originally awarded a death sentence, which the Supreme Court later commuted to 25 years of actual imprisonment.
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The Petitioner challenged the order dated April 15, 2026, passed by the Returning Officer (Respondent No. 1) accepting the nomination of Respondent No. 3 for a Gram Panchayat bye-election
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The Petitioners, representing various educational institutions running primary and secondary schools in rural Maharashtra, challenged Government Resolutions (GRs) dated 01.04.2026 and 02.04.2026.
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The Petitioner applied for the post of Social Service Superintendent (Medical) under the SEBC category pursuant to Recruitment Notification No. 4/853/25
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The Petitioner Society entered into a Development Agreement (DA) in 2013 for property redevelopment with the Respondent Developer
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The Petitioner (Society) entered into a Development Agreement (DA) in 2013 with the Respondent (Developer) for property redevelopment
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The Petitioner Society entered into a Development Agreement (DA) in 2013 with the Respondent Developer for property redevelopment
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The Petitioner (Society) entered into a Development Agreement (DA) in 2013 with Respondent No. 1 (Developer) for property redevelopment
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The Petitioner Society entered into a Development Agreement (DA) dated May 2, 2013, with Respondent No. 1 (Developer) for property redevelopment
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The Petitioner (Society) entered into a Development Agreement (DA) dated May 2, 2013, with the Respondent (Developer) for property redevelopment
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The Petitioner Society entered into a Development Agreement (DA) dated May 2, 2013, with the Respondent Developer for property redevelopment
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The Petitioner (Society) entered into a Development Agreement (DA) in 2013 with the Respondent (Developer).
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The Petitioners challenged the Goa Succession, Special Notaries and Inventory Proceedings (Amendment) Acts of 2022 and 2023.
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The Petitioner challenged an ex parte interim order dated January 15, 2026, passed by a sole arbitrator appointed via an Online Dispute Resolution (ODR) platform chosen unilaterally by the Respondent, ICICI Bank.
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The Petitioner, a mining company, participated in an e-auction conducted by Respondent No. 2 (MSTC Ltd) on behalf of Respondent No. 1 (State of Maharashtra) for a composite license for the Bhimsain Killa Gold Block
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The Petitioners (a company and its directors) challenged an order dated October 11, 2023, passed by an Adjudicating Officer under the Companies Act, 2013.
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The Appellant, who worked in Dubai, returned to Solapur on November 26, 2010.
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The petitioners are graduate teachers (holding D.Ed./B.Ed. qualifications) employed by various Zilla Parishads in Maharashtra
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The Petitioner, a former member of the Kasare Education Society (Respondent No. 5), filed a writ petition seeking the appointment of an administrator over the Society and its school (Respondent No. 6)
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The Petitioner, a Senior Officer/Manager at the Central Bank of India, was served a charge-sheet on 31.10.2007 containing eight charges.
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The Petitioners, primarily teachers and government employees, challenged a series of Government Resolutions (GRs) and circulars (notably GR dated 16.06.2025 and 09.10.2025) which mandated the re-verification, re-asses...
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The court addressed three writ petitions involving individuals seeking passport renewal/re-issuance while criminal proceedings were pending against them.
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The Petitioner, a trust, filed an online application on October 30, 2024, seeking registration under the Foreign Contribution (Regulation) Act, 2010 (FCRA)
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The Plaintiff filed suits for infringement of two patents: "Improved laser marking and engraving machine" and "Process of manufacturing engraved design articles on metals or non-metals"
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Following the Supreme Court's directive in Yash Developers v. Harihar Krupa Co-Operative Housing Society Ltd. (2024), the Bombay High Court initiated suo motu proceedings to perform a "performance audit" of the Mahara...
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The State initiated land acquisition for the Atalgavhan Minor Irrigation Tank in 2011
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The Petitioner’s father, Ganpati, was recorded as a protected tenant of Survey No. 27/A in 1951
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The petitioner (Official Assignee of a de-registered Co-operative Oil Industry) challenged orders passed by the Controlling Authority and the Appellate Authority (Industrial Court, Latur) under the Payment of Gratuity...
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The Petitioners (landlords) sought eviction of the Respondent (tenant) from premises in Budhwar Peth, Pune, used as ‘Shriraj Lodge’.
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The High Court referred disputes concerning a partnership firm to a sole arbitrator via orders dated 17 September 2014 and 17 March 2015.
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The Petitioners in WP 1284/2013 ("Chougule and others") are directors/officers of Champagne Indage Limited (CIL).
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The Appellant, allegedly an associate of the "D-Company" headed by Dawood Ibrahim, was accused of extorting ₹16 crores between 2008–2018
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The Appellant, a lawyer (Accused No. 3), was arrested in connection with C.R. No. 4 of 2018 (the Bhima Koregaon case) involving charges under the Indian Penal Code (IPC) and the Unlawful Activities (Prevention) Act, 1...
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One Babu Laxman Shinde was declared a protected tenant of the land on July 1, 1952, under the Hyderabad Tenancy and Agricultural Lands Act, 1950
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Primezone Developers ("Appellant") was developing residential projects in Haryana.
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Capital First Limited (CFL) was amalgamated with IDFC First Bank Limited (the Petitioner) pursuant to an order dated 12 December 2018 passed by the NCLT, Chennai.
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The Petitioner Bank, a multi-state co-operative society, auctioned secured assets under the SARFAESI Act, 2002, following a loan default by a third-party company.
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The Appellant was convicted by the trial court for the murder of his neighbor’s wife under Section 302 and Section 452 of the IPC
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The Appellant (SBI) extended credit facilities to Respondent No. 4, secured by various mortgage deeds executed between 2009 and 2012
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The Petitioners held a mining concession (TC No. 44/1951) granted by the Portuguese Government, which was deemed a mining lease under the Abolition Act, 1987
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The Petitioners were appointed as Junior Engineers (Civil) by the Respondent Corporation in 2008 on a temporary/contractual basis for fixed six-month periods
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The Petitioner challenged a detention order dated 24.11.2025 issued by the District Magistrate, Beed, under Section 3(2) of the Maharashtra Prevention of Dangerous Activities (MPDA) Act, 1981
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The Petitioner, a Public Limited Company, issued a notice on August 14, 2014, to discontinue operations, followed by a closure notice on September 27, 2014, under Section 25-FFA of the Industrial Disputes Act, 1947.
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The petitioners are Government and Zilla Parishad (ZP) employees across Maharashtra who either entered service under the disability quota or claimed disability benefits post-employment.
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The Petitioner was appointed as an Executive Officer (Legal) at IIT Bombay on a purely contractual and temporary basis following an advertisement dated July 8, 2015
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The Petitioners, 19-year-old twin brothers, were issued Aadhaar cards as minors in 2012.
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The Petitioner Company (Automatic Electric Ltd.) promoted the Respondent from a worker to the post of "Commercial Officer" in the managerial cadre on March 1, 2004.
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The Petitioner, an environmental NGO, challenged Clause 2(2) of the "Policy for Regulating Iron Ore Dump Handling in the State of Goa, 2023." This clause permits erstwhile mining lessees (whose leases expired in 2007...
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The Petitioner (husband/father) and Respondent No. 2 (wife/mother) are Indian nationals who married in California in 2013 and later registered their marriage in Goa in 2014
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The Petitioner joined the Respondent-Corporation as a Clerk in 1977 and rose to the rank of Administrative Officer by 2012.
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The appellants, brothers of the deceased Sohrabuddin Shaikh, challenged the 21st December 2018 acquittal of 22 accused persons (respondent Nos. 2–23) by the Special Sessions Court, Mumbai.
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The first informant (Parag Shah) alleged that between 2011 and 2013, he lent shares of several reputed companies to Accused Nos. 1 (late Pradeep Kampani) and 2 (Geeta Kampani) based on a trust-based relationship, with...
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The Petitioner was appointed as a Head Master in Respondent No. 5 School, which is a minority institution
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The Petitioners, Survee Shidal and Survee Foods Pvt. Ltd., were granted 7-year licenses by the Airports Authority of India (AAI) to operate restaurants at Juhu Airport
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The Plaintiffs, UAE-based perfume entities, claim use of the mark "Ahmed Al Maghribi" since 2000 and the calligraphic logo "Ahmed" since 2015.
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The Petitioner filed for the winding up of the Respondent Company on April 27, 2015
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The Respondent, M/s. Sai Kaveri Petroleum, has operated a petrol pump since July 2011.
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The Petitioner, a Cooperative Bank, admitted 1,105 persons as members via a resolution dated 18.09.2023
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The Appellant (Accused No. 1) was convicted under Section 302 IPC for the murder of his wife, Komal, and sentenced to life imprisonment by the Additional Sessions Judge, Biloli
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The Appellants’ lands were acquired for National Highway construction under the National Highways Act, 1956 (Highways Act), following a notification dated September 3, 2009.
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The Petitioner, an infrastructure company, executed corporate guarantees in favor of banks (SBI and Bank of Maharashtra) to secure loans for its subsidiary companies/Special Purpose Vehicles (SPVs) for various highway...
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The Petitioners challenged orders passed by the Registrar General of Money Lenders (Pune), the Divisional Joint Registrar (Aurangabad), and the District Deputy Registrar.
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The Applicant (Aditya Birla) sanctioned a loan to Respondents 2–5 (the borrowers) to take over existing credit facilities from Respondent 1 (Axis Bank)
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The Petitioner (ONGC) and Respondent (L&T) entered into a contract in 2010 for offshore well-head platforms.
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The Petitioner purchased 82 R of agricultural land via a registered sale deed in 1982.
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The petitioners are Assistant Teachers serving in Zilla Parishad schools in Beed district who aimed for promotion to the post of Cluster Head.
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On July 3, 1994, Mrs. Kavita Sawlani died in a motor accident involving a head-on collision between her vehicle and a lorry.
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The 25 Petitioners are Assistant Teachers serving in Zilla Parishad (ZP) schools in Jalna.
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The Appellant (Original Defendant) and Respondents (Original Plaintiffs) are siblings. In 2016, the Plaintiffs filed Special Civil Suit No. 35/2016 for partition and recovery of shares, alleging the Defendant was demo...
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The Respondent, a 67-year-old widow, executed registered relinquishment deeds in 2015 and 2018 in favor of her son (the Petitioner) regarding ancestral and self-acquired properties left by her late husband
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On January 31, 2016, a student named Kartik Hardas (deceased) was part of a Kho-Kho team participating in a tournament.
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The appellants are the dependents of Mr. Vinod Vachhani, who died in a railway incident on November 10, 2009.
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The appellants are the legal heirs of Maroti Misal, who died in a massive explosion on April 27, 2019, while working at an explosive substances godown owned by Respondent No. 1
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The Petitioner, a successor entity to a company under the BIFR revival scheme, sought a Writ of Mandamus directing the Respondent authorities to register orders passed by the Board for Industrial and Financial Reconst...
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The Petitioner, an Associate Professor and Senate member, applied for the post of Registrar at Savitribai Phule Pune University (Respondent No. 2) following an advertisement dated February 1, 2024
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The Petitioners, comprising cooperative housing societies and individual landowners in Pune, challenged the constitutional validity of Rule 13.3.1.5 of the Development Control Rules (DCR) for Pune.
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The petitioners’ lands were acquired for widening National Highways under the National Highways Act, 1956
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The Appellant (Accused No. 3) was arrested by the National Investigation Agency (NIA) on May 12, 2023, following the recovery of high-quality counterfeit currency from his brother, Riyaz (A-1).
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The Petitioner was appointed as a Junior Clerk in 1997 and promoted to Senior Clerk in 2022.
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The Petitioner (licensee) entered into a registered leave and license agreement with the Respondent (licensor) for a residential flat for 36 months (June 2021 – May 2024) at a monthly fee of ₹1,30,000
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The Petitioner, a developer, entered into a redevelopment agreement with Respondent No. 4 (a housing society) to redevise "Building No. 41," a dilapidated structure in Worli, Mumbai.
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The Petitioners (original plaintiffs) filed a summary suit for ₹2,30,00,000/- based on a 2009 agreement regarding flat compensation
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The Applicant, a distributor of Indonesian coal, supplied goods to the Respondent following quotations sent via email and Purchase Orders (POs) issued by the Respondent
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The Petitioner company provides engineering services to foreign airlines.
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The Petitioner (Original Defendant) owns a bungalow in Lonavala. The Respondent (Original Plaintiff) occupied an 8x8 sq. ft. room therein
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The Appellant married the deceased, Kirti, in January 2011. On May 12, 2011, Kirti sustained 100% burn injuries in their residence and died on May 16, 2011
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The Petitioner, currently a Divisional Fire Officer at PMRDA, applied for the post of Deputy Chief Fire Officer (Group-B) under a public advertisement dated July 12, 2023, issued by Respondent No. 1 (Corporation).
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The Petitioner was the director of a company that allegedly owed Respondent No. 2 approximately Rs. 22.68 crores for goods sold. To discharge this debt, 60 cheques were issued, all of which were dishonored in July 2014.
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The Petitioner originally sold the suit land (Survey No. 235/B) to Respondent No. 1 via a registered sale deed in 1975
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The Petitioners challenged the unilateral appointment of an arbitrator by the Respondent (IIFL Finance Limited), a non-banking financial company (NBFC).
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The Petitioner, MD CEO of HDFC Bank, sought quashing of FIR No. 0818/2025 and a Magistrate’s order directing its registration under Sections 406, 409, and 420 of the IPC
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The Petitioner challenged the non-payment of compensation and non-completion of acquisition proceedings for land in Survey No. 106/6, Village Karave
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The Petitioners, appointed as Assistant Teachers in 1996, claimed status as members of the ‘Halba’ Scheduled Tribe
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The Plaintiffs (Defendant No. 1’s sister and her husband) filed a suit for specific performance of a 1994 family arrangement regarding various assets.
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The Plaintiff, Sun Pharma, filed a suit seeking a permanent injunction against the Defendant for trademark infringement and passing off.
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The Applicant challenged a decree of eviction passed by the Trial Court and confirmed by the Appellate Bench of the Small Causes Court on the grounds of unlawful subletting and default in payment of rent
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The Plaintiffs (Mordani Group), real estate developers, availed various loan facilities from Defendant Nos. 1 and 2 (IIFL Group).
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The Petitioner, a Manager (MM) at ONGC, was issued a chargesheet on August 4, 2001, alleging misconduct committed in 1991 during his tenure as Superintendent Engineer in Tripura.
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Two sets of petitioners challenged the 2021 Amendment to the Juvenile Justice (Care and Protection of Children) Act, 2015, and the 2022 Amendment Rules. The primary grievance was the substitution of the word ‘Court’ w...
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The Respondent-Assessee is a charitable institution registered under Section 12AA context of the Income Tax Act, 1961.
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The Appellant (Complainant) entered into a contract with Respondent Nos. 1 and 2 (Accused) for the supply of 40,000 MT of iron ore
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The Appellants (parents of the deceased) challenged an order by the Railway Claims Tribunal, Mumbai, which rejected their claim for compensation following the death of Mr. Arogyaraj Chetiyar.
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The Applicants (Meteor Estates) filed Suit No. 642 of 2015 (2015 Suit) seeking a declaration of ownership and possession of a specific plot in Juhu, Mumbai, claiming title via a 1985 sale deed
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The Appellant challenged an order dated September 18, 2025, passed by a Section 34 Court under the Arbitration and Conciliation Act, 1996.
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The Plaintiff (Respondent No. 1) operated a tea stall on Kolhapur Municipal Corporation (KMC) property since 1984 under a license that expired in 1993 and was never renewed.
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The matter is a Writ Petition (WP 400-2025) heard by the High Court of Bombay at Goa.
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The Petitioner, a Junior Clerk in the Railway Protection Force (RPF), was served a minor penalty chargesheet (SF-11) in 2021 for allegedly concealing a police complaint filed by his wife and contracting a bigamous sec...
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The petitioner-husband filed a petition for nullity of marriage under Sections 11 and 12 of the Hindu Marriage Act, 1955
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The Appellant (mother) and Respondent No. 4 (father) filed a claim before the Motor Accident Claims Tribunal (MACT), Thane, following the death of their six-year-old son in a road accident.
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The Petitioner owns agricultural land (Approx. 2.28 Hectares) in Mouza Warud, which was reserved for a "Weekly Market" under a Development Plan that came into force on 01/09/2005.
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The Petitioners, Indian citizens facing pending criminal proceedings, sought the renewal/re-issuance of their passports for 10 years.
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The Petitioner purchased electronic stamps worth ₹3,00,100/- on 23.03.2018 for an apartment purchase.
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