Constitution of India, 1950 - Article 226, 227National Highways Act, 1956 - Section 3G, 3H, 3H(3), 3H(4)Maharashtra Highways Act, 1955 - Section 19B, 19B(2), 19B(8), 19C, 19C(4), 15(2)

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High Courts08 Apr 2025Dismissed

Reliance General Insurance Co. Ltd Vs Seven Islands Shipping Ltd. And Anr

Bombay High Court · (2025) 04 BOM CK 0268

Constitution of India, 1950 - Article 226, 227Consumer Protection Act, 1986 - Section 12, 14, 14(2), 16(1B), 16(1B)(i), 16(1B)(ii), 18, 29A

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High Courts08 Apr 2025Allowed

Shabana Rashid Pinjari Vs Maharashtra Public Service Commission Thor. Its Chairman

Bombay High Court · (2025) 04 BOM CK 0267

Constitution of India, 1950 - Article 14, 19, 21, 226Rights of Persons with Disability Act, 2016 - Section 2(s), 2(y), 3

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High Courts08 Apr 2025Dismissed

Latika Sarjerao Bhosale Vs Addi. Collector Pune Distirct Pune And Ors

Bombay High Court · (2025) 04 BOM CK 0265

Constitution of India, 1950 - Article 226

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High Courts08 Apr 2025Dismissed

Sou. Deepa Chandrashekar Shetty, Thr. P.O.A. Ashok Bhaskar Shetty (Pet. No.1 And 2) Vs Milind Jaykumar Kole

Bombay High Court · (2025) 04 BOM CK 0264

Code of Civil Procedure, 1908 - Section 9A, Order 6 Rule 17, Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d)Limitation Act 1963 - Article 54

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High Courts08 Apr 2025Dismissed

Jama Masjid Trust, Yavatmal And Ors Vs Maharashtra State Board Of Waqfs, Chhatrapati Sambhajinagar And Ors

Bombay High Court · (2025) 04 BOM CK 0252

Constitution of India, 1950 - Article 226Code of Civil Procedure, 1908 - Order 39 Rule 1Waqf Act, 1995 - Section 6(1), 7(1), 25, 32, 32(2)(d), 43, 83, 83(1), 83(5)

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High Courts08 Apr 2025Partly Allowed

New India Assurance Company Ltd Through Its Branch Manager Through Its Authorised Signatory Vs Kuntabai Indar Khedekar And Ors

Bombay High Court · (2025) 04 BOM CK 0245

Motor Vehicles Act, 1988 - Section 147

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High Courts08 Apr 2025Dismissed

Ganesh Narayan Koli Bagul Vs State Of Maharashtra Through Its Secretary And Others

Bombay High Court · (2025) 04 BOM CK 0244

Constitution of India, 1950 - Article 14, 226, 341, 342Maharashtra 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

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High Courts08 Apr 2025Dismissed

Govind Bajirao Navpute Vs State Of Maharashtra Through Its Principal Secretary And Others

Bombay High Court · (2025) 04 BOM CK 0243

Constitution of India, 1950 - Article 226Maharashtra Regional and Town Planning Act, 1966 - Section 21(1), 21(4A), 23(1), 25, 26, 26(1), 26(2), 28(4), 30, 31, 154, 162, 162(1)

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High Courts07 Apr 2025Dismissed

Commission On Ecumenical Mission And Relations Of The Presbyterian Church(Usa) Thor. Its Mna. Trus. Vs State Of Maharashtra Represented Thor. The Office Of The Govt. Pleader

Bombay High Court · (2025) 04 BOM CK 0275

Constitution of India, 1950 - Article 226Maharashtra Public Trusts Act, 1950 - Section 36, 36(1)(a)

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High Courts07 Apr 2025Allowed

Bronson Barthol Dias And Anr Vs Central Adoption Resource Authority And Ors

Bombay High Court · (2025) 04 BOM CK 0274

Juvenile Justice (Care and Protection of Children) Act, 2015 - Section 56(1), 57, 58

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High Courts07 Apr 2025Allowed

Dattu @ Datta Bhika Tongare Vs State Of Maharashtra

Bombay High Court · (2025) 04 BOM CK 0257

Indian Penal Code, 1860 - Section 302Evidence Act, 1872 - Section 106

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High Courts07 Apr 2025Disposed Of

Abhishek Shankarrao Thakre Vs State Of Maharashtra, Thr. Secretary, Dept. Of Cooperation, Marketing And Textile, Mumbai And Ors

Bombay High Court · (2025) 04 BOM CK 0253

Constitution of India, 1950 - Article 226Maharashtra Agricultural Produce Marketing (Development and Regulation) Act, 1963 - Section 17, 29Maharashtra Municipal Councils Act, 1965 - Section 55A

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High Courts07 Apr 2025Disposed Of

Anna Maruti Shinde Vs State Of Maharashtra

Bombay High Court · (2025) 04 BOM CK 0238

Constitution of India, 1950 - Article 20, 21Code of Criminal Procedure, 1973 - Section 41(1)(a), 41(1)(g), 154, 154(1), 154(3), 156, 157, 174Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 173, 176, 194, 196

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High Courts05 Apr 2025Dismissed

Salasar Cotex Through Its Prop Aruna Jagdish Sarda And Others Vs Maharashtra State Co- Operative Cotton Growers Marketing Federation Ltd Thr. Managing Director And

Bombay High Court · (2025) 04 BOM CK 0254

Constitution of India, 1950 - Article 226Code of Civil Procedure, 1908 - Section 2(1)(e), 141, Order 1 Rule 10, Order 2 Rule 3Arbitration and Conciliation Act, 1996 - Section 9, 11(6), 19, 36, 37(2)

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High Courts04 Apr 2025Disposed Of

Ikhlaq Bashir Shaikh Vs Radhika Rastogi And Ors

Bombay High Court · (2025) 04 BOM CK 0258

Code of Criminal Procedure, 1973 - Section 110(g)Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8(c), 20(b)(ii)(B)Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 - Section 3(1)

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High Courts04 Apr 2025Allowed

Sushama @ Sushma Manish Shah And Another Vs State Of Maharashtra And Another

Bombay High Court · (2025) 04 BOM CK 0241

Constitution of India, 1950 - Article 226Code of Criminal Procedure, 1973 - Section 161, 164, 482Bharatiya Nyaya Sanhita, 2023 - Section 75(1)(iii)

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