Bombay High Court Judgments 2025 — Page 108

High Courts04 Apr 2025Dismissed

Vilas Laxman Chawan Vs State Of Maharashtra And Anr

Bombay High Court · (2025) 04 BOM CK 0239

Code of Criminal Procedure, 1973 - Section 173, 313Indian Penal Code, 1860 - Section 363, 366A, 376, 376(2)(f), 376(2)(g)Evidence Act, 1872 - Section 27

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High Courts04 Apr 2025Dismissed

Mahadeo Laxman Bhuyal & Ors Vs State Of Maharashtra & Ors

Bombay High Court · (2025) 04 BOM CK 0226

Maharashtra Land Revenue Code, 1960 - Section 36, 36AMaharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 - Section 3B(3), 3C(1), 4, 33, 35, 35(1A)(b), 38

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High Courts04 Apr 2025Dismissed

Samarth Constructions And Anr Vs Pushpa Chandrakant Mate

Bombay High Court · (2025) 04 BOM CK 0225

Constitution of India, 1950 - Article 226Consumer Protection Act, 1986 - Section 12, 24AConsumer Protection Act, 2019 - Section 2(7), 51

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High Courts03 Apr 2025Allowed

New India Assurance Co. Ltd. Thr Its Div. Manager Vs Anita Rajendra Sonwane And Others

Bombay High Court · (2025) 04 BOM CK 0242

Motor Vehicles Act, 1988 - Section 166Income Tax Act, 1961 - Section 192(1), 201(1A)

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High Courts03 Apr 2025Dismissed

Dr. Balaji Ashok Bhise Vs State Of Maharashtra

Bombay High Court · (2025) 04 BOM CK 0228

Constitution of India, 1950 - Article 226

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High Courts03 Apr 2025Disposed Of

Neetu Makhija Vs Ulhasnagar Municipal Corporation Through M Commissioner And Ors

Bombay High Court · (2025) 04 BOM CK 0227

Constitution of India, 1950 - Article 226Maharashtra Municipal Corporation Act, 1949 - Section 260, 261, 262, 264, 266, 267, 267A, 268, 478

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High Courts02 Apr 2025Allowed

Ajay Pralhad Lahane Vs State Of Maharashtra Thr Offi. Of Dept. Super Of Police, Anti Corruption Department Akola And Another

Bombay High Court · (2025) 04 BOM CK 0249

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High Courts02 Apr 2025Disposed Of

Juned @ Jishan S/O Gulzar @ Gulsher Khan Vs State Of Maharashtra Thr. Pso Ps Gittikhadan Nagpur

Bombay High Court · (2025) 04 BOM CK 0248

Indian Penal Code, 1860 - Section 323, 375, 376, 376(2)(n), 506Evidence Act, 1872 - Section 114(b)

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High Courts02 Apr 2025Allowed

P.A.Parekh And Anr Vs Maharashtra Pollution Control Board And Anr

Bombay High Court · (2025) 04 BOM CK 0240

Water (Prevention and Control of Pollution) Act, 1974 - Section 21, 21(3)(e), 25, 26, 27, 33A, 43, 44, 49Water (Prevention and Control of Pollution) Rules, 1975 - Rule 34

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High Courts02 Apr 2025Dismissed

Prabhat Kumar Singh Vs Accu Pack Engineering Pvt. Ltd

Bombay High Court · (2025) 04 BOM CK 0233

Constitution of India, 1950 - Article 227Payment of Gratuity Act, 1972 - Section 4, 4(6) (a), 4(6)(b)(ii)

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High Courts02 Apr 2025Dismissed

Makarand Vijay Pujari Vs State Of Maharashtra Thr Its Prin. Secretary, Ubran Dev. Dept. And Ors

Bombay High Court · (2025) 04 BOM CK 0232

Constitution of India, 1950 - Article 32, 226

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High Courts02 Apr 2025Allowed

Sangita Sandip Jadhav Poa Sunil Dinkar Panaskar And Anr Vs State Of Maharashtra Thr. Section. And Ors

Bombay High Court · (2025) 04 BOM CK 0231

Maharashtra Stamps Act, 1958 - Section 47, 47(c)(5), 48, 48(1), 53(A)Specific Relief Act, 1963 - Section 31, 32

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High Courts02 Apr 2025Dismissed

Rangrao Mahadu Pethkar Vs Sadashiv Maruti Vibute And Others

Bombay High Court · (2025) 04 BOM CK 0230

Constitution of India, 1950 - Article 226, 227Maharashtra Tenancy and Agricultural Lands Act, 1948 - Section 14, 25, 25(2), 29, 32, 32G, 32R, 43A, 43A(1), 43A(2), 43A(3)

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High Courts02 Apr 2025Dismissed

Sagar Bhagirath Karate Vs Indian Oil Corporation Ltd., Through Its Selection Committee & Ors

Bombay High Court · (2025) 04 BOM CK 0229

Constitution of India, 1950 - Article 226Registration Act, 1908 - Section 17(1)(d)

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High Courts01 Apr 2025Dismissed

Dilip Manikrao Dhande And Others Vs Union Of India Thr. Its Secretary, Ministry Of Petroleum And Natural Gas, New Delhi And Ors

Bombay High Court · (2025) 04 BOM CK 0256

Constitution of India, 1950 - Article 300ARight To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 - Section 105, 105(1), 105(3), 113, 113(1)Petroleum and Minerals Pipeline Acquisition Of Right and user in Land) Act 1962 - Section 2(a), 6(2), 7(1)(i), 9, 10(4), 10(5)

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High Courts01 Apr 2025Dismissed

Vidarbha Veneer Industries Ltd., (In Liquidation), Nagpur Vs Income Tax Officer, Ward-7(1), Nagpur

Bombay High Court · (2025) 04 BOM CK 0255

Income Tax Act, 1961 - Section 2(14), 2(14)(a), 48, 50C, 50C(1)

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High Courts01 Apr 2025Disposed Of

Surekhaben Chhaniyabhai Varli Vs Union Of India And Ors

Bombay High Court · (2025) 04 BOM CK 0237

Constitution of India, 1950 - Article 226Notaries Act, 1952 - Section 3, 4, 15Notaries Rules 1956 - Rule 4, 6, 6(1), 7, 7A, 8, 8(1), 8(2), 8(3)

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High Courts01 Apr 2025Dismissed

Krupa Zubin & Anr Vs Divisional Joint Registrar, Cooperative Societies & Ors

Bombay High Court · (2025) 04 BOM CK 0236

Constitution of India, 1950 - Article 227Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 - Section 4, 4(1A)(v), 10(1), 10Maharashtra Cooperative Societies Act, 1960 - Section 154B(2)

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High Courts01 Apr 2025Dismissed

Manekben Rama Tandel Vs Collector Daman and Ors

Bombay High Court · (2025) 04 BOM CK 0235

Constitution of India, 1950 - Article 226Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 23

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High Courts01 Apr 2025Dismissed

Vidyadhar Gajanan Mote And Anr Vs State Of Maharsahtra Thr Government Pleader And Ors

Bombay High Court · (2025) 04 BOM CK 0234

Constitution of India, 1950 - Article 162, 226, 227Land Acquisition Act 1894 - Section 15, 17, 18, 18(1), 18(2), 18(4), 19, 19B, 19B(1), 19B(2), 19B(3), 19B(6), 19D, 30Maharashtra Highways Act, 1955 - Section 30

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Bombay High Court judgments, 2025