High Courts11 Jul 2025Dismissed
Baban Sadashiv Sasar and Ors Vs Nivrutti Sabaji Sasar & Ors
Bombay High Court · (2025) 07 BOM CK 0231
Limitation Act, 1963 - Section 3Limitation Act, 1963 - Article 44
COURT ARCHIVE
Bombay High Court judgments, 2025
2,384 judgments · page 100 of 120
High Courts10 Jul 2025Disposed Of
Gram Sabha Bhumkan, Gram Panchayat Manewara, Tq. Attapalli, District Gadchiroli Through its Authorized Person Shri Koturam Keye Potavi Vs State Of Maharashtra, Through its Chief Secretary, Department of Forest and Revenue, Mantralaya, Mumbai
Bombay High Court · (2025) 07 BOM CK 0253
High Courts10 Jul 2025Dismissed
Tukaram Moraba Jaunjal(Decd.) By Lh. And Lr. And Ors Vs Mangala Balkrishna Patwardhan And Ors
Bombay High Court · (2025) 07 BOM CK 0232
Constitution of India, 1950 - Article 227Bombay Rents, Hotel and Lodging House Rates (Control) Act, 1947 - Section 13, 13(1), 13(1)(k), 15, 15A, 16(1)(n)
High Courts09 Jul 2025Disposed Of
Nitin Ramesh Garje Vs State Of Maharashtra & Others
Bombay High Court · (2025) 07 BOM CK 0235
Prevention of Corruption Act, 1988 - Section 7(a), 12, 13(1), 13(1)(b), 13(2), 17AMaharashtra Land Revenue Code, 1966 - Section 247
High Courts08 Jul 2025Dismissed
Palak Ravi Jaiswal Vs Union Of India Through Its Secretary And Others
Bombay High Court · (2025) 07 BOM CK 0246
High Courts07 Jul 2025Allowed
Bapurao Bhagwantrao Deshpande Vs State Of Maharashtra And Others
Bombay High Court · (2025) 07 BOM CK 0248
Maharashtra Village Panchayat Act, 1959 - Section 33, 33(5)
High Courts04 Jul 2025Disposed Of
Grand Centrum Realty Llp Thr. Its Designated Partner Kishor P. Patwardhan Vs State Of Maharashtra Thr. The G. P. And Anr
Bombay High Court · (2025) 07 BOM CK 0227
Constitution of India, 1950 - Article 226Maharashtra Stamp Act, 1958 - Section 41Registration Act, 1908 - Section 23, 23A, 25, 26
High Courts04 Jul 2025Dismissed
Srinwati Mukherji Vs State Of Maharashtra And Ors
Bombay High Court · (2025) 07 BOM CK 0226
Constitution of India, 1950 - Article 227Protection of Women from Domestic Violence Act, 2005 - Section 2(s), 12(1), 17, 17(1), 19, 19(1), 19(d), 19(e), 19(6)
High Courts04 Jul 2025Partly Allowed
Ankush Shikshan Santha, Nagpur Through Its Secretary And Another Vs Rashtrasant Tukdoji Maharaj Nagpur University, Nagpur Through Its Registrar And Others
Bombay High Court · (2025) 07 BOM CK 0225
Limitation Act, 1963 - Article 6, 7Maharashtra Public Universities Act, 2016 - Section 79
High Courts03 Jul 2025Disposed Of
Abdul Kadar Janulla Sayyad Vs State Of Maharashtra And Another
Bombay High Court · (2025) 07 BOM CK 0236
Indian Penal Code, 1860 - Section 304APassport Act, 1967 - Section 5(2)(c), 6(2)(e), 6(2)(f), 22
High Courts03 Jul 2025Disposed Of
Mr Yatendra Singh S/O Rajendra Singh Panwar Vs Ganga Iron Steel And Trading Company Through Its Director Mr Mukesh Omprakash Agrawal
Bombay High Court · (2025) 07 BOM CK 0223
Negotiable Instruments Act, 1881 - Section 138, 141, 141(1), 141(2)Insolvency Bankruptcy Code 2016 - Section 3(7), 3(8), 3(19), 10, 13, 14, 14(1), 14(1)(a), 17, 30(6), 31, 32A, 33, 33(1), 34(1), 52, 54(1), 56Companies Act, 2013 - Section 2(20), 2(60)
High Courts02 Jul 2025Dismissed
Gima Manufacturing Pvt. Ltd. Hinganghat, Thr. Director Omprakash Bhikmchandji Joshi And Others Vs State Of Maharashtra, Thr. Principal Secretary, Revenue And Forerst Department, Mumbai And Anr
Bombay High Court · (2025) 07 BOM CK 0224
Constitution of India, 1950 - Article 14, 19(1)(G), 226
High Courts02 Jul 2025Allowed
Nilesh Pandurang Haral Vs State Of Maharashtra & Anr
Bombay High Court · (2025) 07 BOM CK 0221
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 305, 331(3), 331(4)
High Courts01 Jul 2025Disposed Of
Saurabh Sahu Vs State of Maharashtra through the Finance Secretary
Bombay High Court · (2025) 07 BOM CK 0228
Registration Act, 1908 - Section 29(2)(e)
High Courts01 Jul 2025Dismissed
Usha Arjun Pawar Vs State Of Maharashtra And Others
Bombay High Court · (2025) 07 BOM CK 0222
Maharashtra Village Panchayat Act, 1959 - Section 33, 33(5)
High Courts01 Jul 2025Allowed
Mayur Balasaheb Somvanshi Vs State Of Maharashtra & Anr
Bombay High Court · (2025) 07 BOM CK 0220
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 307Indian Penal Code, 1860 - Section 143, 144, 147, 148, 149, 307, 326, 427, 504, 506
High Courts30 Jun 2025Allowed
Ravindra S/o Laxman Narete Vs State Of Maharashtra Thr. Pso Katol Dist. Nagpur
Bombay High Court · (2025) 06 BOM CK 0129
Indian Penal Code, 1860 - Section 354, 354A, 354A, 354A, 354A(1)(i), 354A(1)(ii), 354A(1)(iii), 354A(1)(iv), 354A(2), 354A(3), 354D, 354D(1)(i)Protection of Children from Sexual Offences Act, 2012 - Section 7, 8Registration of Births and Deaths Act, 1969 - Section 12, 17
High Courts30 Jun 2025Allowed
Khanderao Bhau Desai Vs Gajanan Mahadeo Kadam And Ors
Bombay High Court · (2025) 06 BOM CK 0124
Maharashtra Tenancy and Agricultural Lands Act, 1948 - Section 32G, 32M, 33B, 76, 88C
High Courts27 Jun 2025Dismissed
Ritesh Trikamdas Patel And Others Vs Apex Grievance Redressal Committee And Others
Bombay High Court · (2025) 06 BOM CK 0125
Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 - Section 3C, 3D(e)(ia), 4(1), 12(10), 33, 35, 35(1A)(b), 38
High Courts27 Jun 2025Allowed
Hanumant Jagganath Nazirkar Vs State Of Maharashtra
Bombay High Court · (2025) 06 BOM CK 0123
Constitution of India, 1950 - Article 21, 22, 22(1), 22(2), 22(3), 22(5), 22(7), 226, 227Code of Criminal Procedure, 1973 - Section 41, 46, 53, 53A, 54, 57, 60A, 167, 439, 482Indian Penal Code, 1860 - Section 34, 420, 467, 468, 471