High Courts28 Apr 2025BOM
Reliance General Insurance Company Ltd., Thr Its Branch Manager, Aurangabad Vs Tejas Ravikiran Zol And Ors
Bombay High Court · (2025) 04 BOM CK 0305
Motor Vehicles Act, 1988 - Section 140, 166
COURT ARCHIVE
Bombay High Court judgments, 2025
2,384 judgments · page 105 of 120
High Courts25 Apr 2025Disposed Of
Usha Ravi Vs Bank Of Baroda Thru Its Managing Director And Chief Executive Officer And Ors
Bombay High Court · (2025) 04 BOM CK 0296
High Courts25 Apr 2025Disposed Of
Sopana Bala Kadam (Since Decd) Through Lrs. Vs Shri. Vijay Harischandra Khaire And Ors
Bombay High Court · (2025) 04 BOM CK 0295
Maharashtra Tenancy and Agricultural Lands Act, 1948 - Section 25A, 32, 32G, 70(b)Bombay Tenancy Act, 1939 - Section 3A
High Courts24 Apr 2025Dismissed
Mahadeo Haribhau Tayade And Another Vs Narayan Kadaji Tayade And Others
Bombay High Court · (2025) 04 BOM CK 0306
Code of Civil Procedure, 1908 - Section 144, 151, Order 41 Rule 33
High Courts24 Apr 2025Dismissed
Shaikh Mohammad Azahar Mohammad Gouse Vs Ishwar Pralhad Dham And Ors
Bombay High Court · (2025) 04 BOM CK 0297
Constitution of India, 1950 - Article 226Code of Civil Procedure, 1908 - Section 2(2), 2(9), 141, Order 7 Rule 11Indian Succession Act 1925 - Section 263, 295, 299
High Courts23 Apr 2025Disposed Of
Zilla Parishad Washim Thr. Chief Executive Officer And Another Vs Controlling Authority And Judge, Labour Court Akola And Another
Bombay High Court · (2025) 04 BOM CK 0309
Payment of Gratuity Act, 1972 - Section 2(a), 2(e), 2(s), 4(5), 5, 7, 7(2), 14
High Courts23 Apr 2025Disposed Of
Dhanesh Puri Guru Prem Puri Vs State Of Maharashtra Thr. Ps Inspector Railway Ps Nagpur
Bombay High Court · (2025) 04 BOM CK 0308
Code of Criminal Procedure, 1973 - Section 100, 313Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 15, 18, 20(b), 35, 41, 42, 42(a), 42(2), 43, 50, 50(1), 52A, 52A(2), 52A(2)(c), 52A(3), 52A(4), 53, 54
High Courts23 Apr 2025
Anant Keshav Rajegaonkar And Anr Vs State Of Maharashtra Through The Collector, Dist. Nashik And Ors
Bombay High Court · (2025) 04 BOM CK 0299
Constitution of India, 1950 - Article 226Maharashtra Regional Town Planning Act, 1966 - Section 126(2), 126(4), 127, 127(1)
High Courts23 Apr 2025Dismissed
Bhagwan Waman Gaikwad and Ors Vs Pralhad Dunda Jadhav and Ors
Bombay High Court · (2025) 04 BOM CK 0298
Constitution of India, 1950 - Article 227Maharashtra Tenancy and Agricultural Lands Act, 1948 - Section 32, 32A, 32B, 32C, 32D, 32E, 32F, 32G, 32H, 32I, 32J, 32J, 32L, 32M, 32N, 32O, 32P, 32Q, 32R, 70(b), 88, 88CABombay Tenancy Act, 1939 - Section 3, 3A, 3A(1), 4A
High Courts21 Apr 2025Disposed Of
Satyawan Ananta Padwale Vs State Of Maharashtra
Bombay High Court · (2025) 04 BOM CK 0301
Constitution of India, 1950 - Article 244(1)Maharashtra Village Panchayats Act, 1959 - Section 7
High Courts21 Apr 2025Allowed
Manoj Gopal Mahale And Ors Vs State Of Maharashtra Thr The Secretary, School Edu. Dept. And Ors
Bombay High Court · (2025) 04 BOM CK 0300
Constitution of India, 1950 - Article 226
High Courts17 Apr 2025Dismissed
Messrs Kaycee Corporation Vs Suresh Ramchand Mehta
Bombay High Court · (2025) 04 BOM CK 0289
Code of Civil Procedure 1908 - Section 96(3), Order 7 Rule 11(a), Order 23 Rule 3, Order 23 Rule 3ATransfer of Property Act, 1882 - Section 40Specific Relief Act, 1963 - Section 19
High Courts17 Apr 2025Dismissed
Schulman Inc Ltd. And Anr Vs Odyssey Tours And Travels And Ors
Bombay High Court · (2025) 04 BOM CK 0288
Code of Civil Procedure 1908 - Section 20, 20(c), Order 7 Rule 11, Order 7 Rule 11(a), Order 38 Rule 5
High Courts17 Apr 2025Dismissed
Vishrut Enterprises Pvt. Ltd. (Formerly Known As M/S. Vishrut Infotech Pvt. Ltd. ) Vs Shri. Prakash Ganpat Thakur And Ors
Bombay High Court · (2025) 04 BOM CK 0287
Constitution of India, 1950 - Article 227Code of Civil Procedure 1908 - Section 47, Order 21 Rule 35, Order 21 Rule 97, Order 21 Rule 97(1), Order 21 Rule 98, Order 21 Rule 99, Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 104, Order 21 Rule 105, Order 21 Rule 106
High Courts17 Apr 2025Allowed
Shivamma Shankar Wale Vs Mr.Ramesh Virpakshappa Wale
Bombay High Court · (2025) 04 BOM CK 0286
Registration of Births and Deaths Act, 1969 - Section 12, 17Evidence Act, 1872 - Section 76, 107, 108Indian Lunacy Act, 1912 - Section 62
High Courts17 Apr 2025Allowed
Navi Mumbai Municipal Corporation Vs Union Of India Thr. Ministry Of Environment Forest And Climate Change And Ors
Bombay High Court · (2025) 04 BOM CK 0285
Maharashtra (Urban areas) Protection and Preservation of Trees Act, 1975 - Section 8(3)
High Courts17 Apr 2025Allowed
Sonali Trushant Walde Vs Dhananjay Pundlik Chaudhari
Bombay High Court · (2025) 04 BOM CK 0284
Code Civil Procedure Code 1908 - Section 24Code of Criminal Procedure, 1973 - Section 488Guardians And Wards Act 1890 - Section 7, 8, 9, 9(1), 9(2), 9(3)
High Courts17 Apr 2025Dismissed
Sunil Vithalrao Shinde Vs Ali Shan Noor Mohammad And Ors
Bombay High Court · (2025) 04 BOM CK 0276
Indian Succession Act, 1925 - Section 63, 299
High Courts16 Apr 2025Allowed
Suvarna Appasaheb Kshirsagar And Ors Vs State Of Maharashtra Through Principal Secretary And Ors
Bombay High Court · (2025) 04 BOM CK 0294
Constitution of India, 1950 - Article 162, 166, 226Exemptions from Land Revenue (No.1) Act, 1863 - Section 8(3), 8(4)Maharashtra Land Revenue Code, 1966 - Section 36
High Courts16 Apr 2025Partly Allowed
Flagship Infrastructure Ltd. Through Its Present Director / Authorised Signatory And Anr. Vs Competent Authority Dist. Dy. Reg. Co-Operative Societies, Pune And Anr
Bombay High Court · (2025) 04 BOM CK 0293
Constitution of India, 1950 - Article 226Maharashtra Regional and Town Planning Act, 1966 - Section 2(13D), 2(27), 14(l), 17, 18(3), 20(4), 44(2)Maharashtra Ownership Flat Act 1963 - Section 11, 11(3), 11(5)