High Courts16 Apr 2025Allowed
Prakash Narayan Dhobale Vs State Of Maharashtra, Through Secretary, Water Supply And Sanitation Dept And Ors
Bombay High Court · (2025) 04 BOM CK 0292
Constitution of India, 1950 - Article 226, 227
COURT ARCHIVE
Bombay High Court judgments, 2025
2,384 judgments · page 106 of 120
High Courts16 Apr 2025Dismissed
Pralhad Balkrishna Balghare And Anr Vs Suryakant Balkrishna Balghare
Bombay High Court · (2025) 04 BOM CK 0291
Hindu Succession Act, 1956 - Section 4, 6, 8, 19
High Courts16 Apr 2025Allowed/Disposed Of
Ramchandra Sitaram Supanekar And Ors Vs Shri Uttamrao Yashwant Khot (Decd) By Heirs And Lrs
Bombay High Court · (2025) 04 BOM CK 0290
Maharashtra Tenancy and Agricultural Lands Act, 1948 - Section 4, 4A, 70(b)Maharashtra Land Revenue Code, 1966 - Section 149Maharashtra Land Revenue Record of Rights and Registers (Preparation and Maintenance) Rules 1971 - Rule 30, 31
High Courts16 Apr 2025Disposed Of
Kaushik Rameshchandra Thakkar @ Anam Vs State Of Maharashtra
Bombay High Court · (2025) 04 BOM CK 0282
Constitution of India, 1950 - Article 21, 22, 22(1), 22(2), 32, 226Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 58Code of Criminal Procedure, 1973 - Section 50, 57, 137, 167, 482 Indian Penal Code, 1860 - Section 34, 120(b), 420, 465, 467, 468
High Courts16 Apr 2025Dismissed
Bhalchandra S/o Govind Mahashabde Vs Anant S/O Gangadhar Mayee
Bombay High Court · (2025) 04 BOM CK 0279
Consumer Protection Act, 1986 - Section 13, 17(a)(i), 19, 21, 21(b), 25, 27A, 27(1), 27(1)(ii)Consumer Protection Act, 2019 - Section 38(3)(a)
High Courts16 Apr 2025Partly Allowed
Laxman Singh S/o Dhansingh Vs Sushma S/O Pramod Mahajan And Others
Bombay High Court · (2025) 04 BOM CK 0278
Code of Civil Procedure, 1908 - Order 7 Rule 10, Order 7 Rule 10AMaharashtra Rent Control Act, 1999 - Section 7(5), 24Provincial Small Cause Courts Act, 1887 - Section 22, 23, 24, 26, 39, 40, 41, 43, 45, 46, 47
High Courts16 Apr 2025Disposed Of
M/s Radha Madhav Developers, Thr. Authorized Representative, Mr. Rajesh N. Agrawal Vs Vinod Kumar S/O. Rajaram Agarwal And Another
Bombay High Court · (2025) 04 BOM CK 0277
Code of Civil Procedure, 1908 - Section 10
High Courts15 Apr 2025Dismissed
Mohd. Ali Jaan Mohd Shaikh Vs State Of Maharashtra And Anr
Bombay High Court · (2025) 04 BOM CK 0283
Indian Penal Code, 1860 - Section 34, 120B, 302, 307, 326Arms Act, 1959 - Section 3, 25, 27
High Courts15 Apr 2025Disposed Of
Suresh S/o Laxmanrao Tikhile Vs Municipal Council, Achalpur, Thr. Chief Officer, Achalpur, Amravati
Bombay High Court · (2025) 04 BOM CK 0280
Payment of Gratuity Act, 1972 - Section 4(5), 5, 7(2), 7(4), 10(iii), 14Maharashtra Civil Services (Pension) Rules, 1982 - Rule 9(39), 57, 110, 111
High Courts09 Apr 2025Disposed Of
Meenatai W/O Dadarao Uike Vs Collector, Akola And Others
Bombay High Court · (2025) 04 BOM CK 0281
Maharashtra Grampanchayat Act, 1959 - Section 3(2), 7(1)
High Courts09 Apr 2025Allowed
A. R. Sulphonates Private Limited Vs Union Of India Thr. The Secretary Department Of Revenue And Ors
Bombay High Court · (2025) 04 BOM CK 0266
Constitution of India, 1950 - Article 20, 265Customs Tariff Act, 1975 - Section 3A, 3A(4), 3(6), 3(7), 3(12)Customs Act, 1962 - Section 12, 28(m), 28AA, 108, 111(m), 111(o), 112(a), 125, 143(3)
High Courts09 Apr 2025Disposed Of
Rahul Ramchandra Rathi Vs Competent Authority & Ors
Bombay High Court · (2025) 04 BOM CK 0263
Constitution of India, 1950 - Article 300National Highways Act, 1956 - Section 3A, 3G
High Courts09 Apr 2025Disposed Of
B.M.Es Bhagyawan Co Operative Housing Society Ltd Vs District Superintendent Of Land Records Mumbai Suburban District
Bombay High Court · (2025) 04 BOM CK 0262
Constitution of India, 1950 - Article 226Maharashtra Land Revenue Code, 1966 - Section 247, 257
High Courts09 Apr 2025Allowed
Urmiladevi Mahavirprasad Jain And Anr Vs Punjab National Bank And Ors
Bombay High Court · (2025) 04 BOM CK 0261
Constitution of India, 1950 - Article 226Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13(2), 18Recovery of Debts and Bankruptcy Act, 1993 - Section 21
High Courts09 Apr 2025Disposed Of
Ramchandra Jakappa Nandavadekar And Ors Vs State Of Maharashtra Through Secretary And Ors
Bombay High Court · (2025) 04 BOM CK 0260
Constitution of India, 1950 - Article 14, 226, 227Maharashtra Co operative Societies Act, 1960 - Section 25, 25A, 144TMaharashtra Co operative Societies Rules, 1961 - Rule 20, 28, 29
High Courts09 Apr 2025Dismissed
Ballam Trifla Singh Vs Gyan Prakash Shukla And Ors
Bombay High Court · (2025) 04 BOM CK 0259
Advocate Act, 1961 - Section 49(1)Registration Act, 1908 - Section 17, 49
High Courts09 Apr 2025Dismissed
Chunnilal S/O Hariji Pardhi And Others Vs State Of Maharashtra, Thr. Secretary, Tribal Development Dept. For The State Of Maha., Mumbai And Ors
Bombay High Court · (2025) 04 BOM CK 0251
Constitution of India, 1950 - Article 14
High Courts09 Apr 2025Dismissed
Dagadu Sakharam Talule And Others Vs State Of Maharashtra Through Its Principal Secretary And Others
Bombay High Court · (2025) 04 BOM CK 0247
Constitution of India, 1950 - Article 14, 19(1)(g), 226Poona University Act, 1974 - Section 42, 73
High Courts09 Apr 2025Allowed
Suresh Supadu Salunke Vs State Of Maharashtra Through Secretary And Others
Bombay High Court · (2025) 04 BOM CK 0246
Constitution of India, 1950 - Article 226Maharashtra Scheduled Castes, Scheduled Tribes, De-Notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 - Section 7, 8, 10, 11
High Courts08 Apr 2025Allowed
Shamrao Nanaso Shingan Vs State Of Maharashtra Thr Its Principal Secretary And Ors
Bombay High Court · (2025) 04 BOM CK 0273
Constitution of India, 1950 - Article 226Maharashtra Regional and Town Planning Act, 1966 - Section 49(1), 49(4), 49(7), 126