High Courts26 Jun 2025Dismissed
Neha Shroff Vs Union Of India
Bombay High Court · (2025) 06 BOM CK 0128
Foreign Exchange Regulation Act, 1973 - Section 2(p), 2(q), 9, 9(i)(a), 9(i)(e), 19, 29, 40, 59, 68(i), 71Evidence Act, 1872 - Section 114
COURT ARCHIVE
Bombay High Court judgments, 2025
2,384 judgments · page 101 of 120
High Courts26 Jun 2025Dismissed
Arun Ramchandra Chavan Vs State Of Maharashtra & Ors
Bombay High Court · (2025) 06 BOM CK 0126
High Courts24 Jun 2025
M/s. Galaxy International Vs Union Of India & Ors
Bombay High Court · (2025) 06 BOM CK 0127
Central Goods and Services Tax Act, 2017 - Section 79, 79(1)(c), 79(1)(c)(i), 79(1)(c)(ii)
High Courts24 Jun 2025Disposed Of
Ku. Prachita Dhanraj Gharat And Another Vs S.T. Certificate Scrutiny Committee, Nagpur, Thr. Member Secretary
Bombay High Court · (2025) 06 BOM CK 0119
High Courts24 Jun 2025Dismissed
Vijay Kishan Dhillod Vs State Of Maharashtra
Bombay High Court · (2025) 06 BOM CK 0115
Indian Penal Code, 1860 - Section 302, 304IIMaharashtra Prohibition Act, 1949 - Section 85(1)(2)Evidence Act, 1872 - Section 65B
High Courts23 Jun 2025Allowed
Shramik Co Operative Housing Society, Thr. Secretary, Mr. Ramrao S/O Rajaram Tagade Vs State Of Maharashtra, Thr. Prin. Secretary, Urban Devpt. Dept., Mumbai And Anr
Bombay High Court · (2025) 06 BOM CK 0121
Constitution of India, 1950 - Article 300AMaharashtra Regional and Town Planning Act, 1966 - Section 2(9A), 126, 126(1)(b)
High Courts23 Jun 2025Allowed
Arvind Dattatray Gawande Vs Amravati Dist. Urban Coop. Bank Asso. Ltd., Thr. Chief Executive Officer And Ors
Bombay High Court · (2025) 06 BOM CK 0120
Maharashtra Co Operative Societies Act, 1960 - Section 73B, 73B(3)Maharashtra Co Operative Societies (Election to Committee) Rule, 2014 - Rule 20, 20(1)
High Courts20 Jun 2025Allowed
Prabhakar Mohiniraj Wabale Vs State Of Maharashtra And Others
Bombay High Court · (2025) 06 BOM CK 0116
Bombay Foreign Liquor Rules, 1953 - Rule 40(1)
High Courts20 Jun 2025Dismissed
Sujal Mangala Birwadkar Vs State Of Maharashtra Thr Its Secretary, Social Justice And Special Assistance Dept. And Anr
Bombay High Court · (2025) 06 BOM CK 0106
High Courts20 Jun 2025Dismissed
Ashish Balaji Sawant Vs Jalindar Tukaram Khaire
Bombay High Court · (2025) 06 BOM CK 0105
Constitution of India, 1950 - Article 226
High Courts20 Jun 2025Allowed
Avinash Dominic Ghosal Vs State Of Maharashtra And Ors
Bombay High Court · (2025) 06 BOM CK 0104
Constitution of India, 1950 - Article 226Maharashtra Regional and Town Planning Act, 1966 - Section 44, 52, 52(1)(a), 52(1)(b), 52(1)(c), 52(1)(d), 53, 53(1), 53(2), 53(3), 54, 55, 56, 57Maharashtra Development Plans Rules, 1970 - Rule 6, 10
High Courts20 Jun 2025Dismissed
Kiran Ramesh Shinde Vs State Of Maharashtra General Administrative Department And Ors
Bombay High Court · (2025) 06 BOM CK 0103
Constitution of India, 1950 - Article 226, 235Maharashtra Government Servants Regulation of Transfers and Prevention of Delay in Discharge of Official Duties Act, 2005 - Section 4, 4(1), 4(5), 6
High Courts20 Jun 2025Allowed
Meenanath Shivram Patil And Anr Vs Vivek Balaram Deshmukh And Ors
Bombay High Court · (2025) 06 BOM CK 0102
Constitution of India, 1950 - Article 226Mumbai Municipal Corporation Act, 1888 - Section 515AMaharashtra Municipal Corporations Act, 1949 - Section 433
High Courts19 Jun 2025Allowed
National Security Services Thru. Manager Deepak Mahavir Limbikai Vs State Of Maharashtra Thru. Secretary And Ors
Bombay High Court · (2025) 06 BOM CK 0108
Constitution of India, 1950 - Article 226
High Courts19 Jun 2025Allowed
Mahadev Krishna Tambe And Another Vs Union Of India Represented By General Manager
Bombay High Court · (2025) 06 BOM CK 0107
Code of Civil Procedure, 1908 - Section 146Indian Succession Act, 1925 - Section 306Railway Claims Tribunal Act, 1987 - Section 23, 30
High Courts18 Jun 2025Allowed
Anuradha W/O. Dyndeo Ingle And Ors Vs State Of Maharashtra, Thr. Secy., Dept. Of Revenue, Mumbai And Another
Bombay High Court · (2025) 06 BOM CK 0122
Constitution of India, 1950 - Article 14, 19, 300ALand Acquisition Act, 1894 - Section 5ANational Highways Act, 1956 - Section 3C
High Courts18 Jun 2025Allowed
Chandiram Anandram Hemnani And Another Vs Senior Citizens Appellate Tribunal District Collector And Others
Bombay High Court · (2025) 06 BOM CK 0117
Constitution of India, 1950 - Article 21, 39, 41, 227Indian Penal Code, 1860 - Section 323, 498A, 504, 506Hindu Marriage Act, 1955 - Section 13
High Courts18 Jun 2025Allowed
Nishit Patel Vs State Of Maharashtra And Anr
Bombay High Court · (2025) 06 BOM CK 0111
Constitution of India, 1950 - Article 226Code of Criminal Procedure, 1973 - Section 155(2), 156(1), 161, 482Indian Penal Code, 1860 - Section 34, 107, 306, 506(2)
High Courts18 Jun 2025Disposed Of
Feroz Talukdar Khan Vs Municipal Commissioner Thane Municipal Corporation And Anr
Bombay High Court · (2025) 06 BOM CK 0109
Maharashtra Municipal Corporations Act, 1949 - Section 260, 267(1)Maharashtra Regional Town Planning Act, 1966 - Section 2(15), 2(19), 52, 53, 124E(2)
High Courts17 Jun 2025Allowed
M/s BOB Capital Markets Ltd (Through Ajit Joshi) Vs State Of Maharashtra
Bombay High Court · (2025) 06 BOM CK 0112
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Mumbai Municipal Corporation Act, 1888 - Section 3(ff), 394, 394(1)(a)(ii), 394(1)(b), 394(1)(c), 394(1)(d), 394(1)(e), 394(1)(e)(i), 394(1)(f), 471