COURT ARCHIVE

Bombay High Court judgments, 2025

2,384 judgments · page 109 of 120

High Courts01 Apr 2025Allowed

Accelerate Productx Ventures Pvt Ltd Vs State Of Maharashtra Through Secretary And Ors

Bombay High Court · (2025) 04 BOM CK 0224

Constitution of India, 1950 - Article 226Maharashtra Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2017 - Section 2, 2(2), 11, 12

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High Courts28 Mar 2025Dismissed

Hitesh Tukaram Ade Vs City And Industrial Development Corp. Of Maharashtra Ltd. And Anr

Bombay High Court · (2025) 03 BOM CK 0288

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High Courts28 Mar 2025Partly Allowed

Dr Chetana Rajput Vs Modern Education Society And Ors

Bombay High Court · (2025) 03 BOM CK 0287

Constitution of India, 1950 - Article 226Payment of gratuity Act, 1972 - Section 7(3A)

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High Courts28 Mar 2025Disposed Of

Sanjeev Dnyandeo Bhor Deputy Regional Transport Officer And Ors Vs State Of Maharashtra Thr Principal Secretary Transport Dept And Ors

Bombay High Court · (2025) 03 BOM CK 0286

Administrative Tribunals Act, 1985 - Section 21, 21(1)Maharashtra Civil Services (Regulation of Seniority) Rules, 1982 - Rule 4(2)(c)

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High Courts28 Mar 2025Disposed Of

Sukumar Arvind Kale Patil And Ors Vs Union Of India And Ors

Bombay High Court · (2025) 03 BOM CK 0285

Constitution of India, 1950 - Article 14, 300A

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High Courts28 Mar 2025Dismissed

Hare Krishna Enterprises Thr Its Partners Vs City Industrial And Development Corporation Of Maharashtra Limited

Bombay High Court · (2025) 03 BOM CK 0284

Constitution of India, 1950 - Article 226, 299

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High Courts28 Mar 2025Allowed

Vivekanand Sudhir Pise @ Vicky And Anr Vs State Of Maharashtra

Bombay High Court · (2025) 03 BOM CK 0276

Constitution of India, 1950 - Article 14(2), 20, 21Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Code of Criminal Procedure, 1973 - Section 311, 313, 437, 439, 439(2), 497, 498

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High Courts28 Mar 2025Allowed

Smt. Nanibai Wd/O. Laxmanrao Navkhare (Dead) Thr. Lrs. Vs Vitthalrao Marotrao Navkhare Thr. His Spl. P.O.A., Manohar V. Navkhare

Bombay High Court · (2025) 03 BOM CK 0268

Code of Civil Procedure, 1908 - Section 54, Order 20 Rule 18, Order 20 Rule 18(1), Order 20 Rule 18(2), Order 21 Rule 35Maharashtra Land Revenue Code, 1966 - Section 54, 85, 85(3), 328Maharashtra Stamp Act, 1958 2(a)

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High Courts28 Mar 2025Disposed Of

Sandip Aniruddh Jadhav And Another Vs State Of Maharashtra And Others

Bombay High Court · (2025) 03 BOM CK 0251

Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Section 96, 97, 98, 99, 100Maharashtra Land Revenue Code, 1966 - Section 149, 150, 247, 249, 249(2), 257, 257(1), 257(2), 257(3), 258, 330A

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High Courts28 Mar 2025Disposed Of

Bhimabai Baburao Waghmare And Others Vs Deputy Director Land Record Nashik Division And Others

Bombay High Court · (2025) 03 BOM CK 0250

Maharashtra Land Revenue Code, 1966 - Section 36, 247, 251, 255(3), 257Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 - Section 21, 21(1), 31A, 32, 32(1), 33

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High Courts26 Mar 2025Dismissed

Morries Energies Limited Through Hemant Kumar Garg Vs Sumit Agarwal And Anr

Bombay High Court · (2025) 03 BOM CK 0277

Code of Criminal Procedure, 1973 - Section 378(4)Negotiable Instruments Act, 1881 - Section 138, 141, 141(1), 141(2), 142

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High Courts26 Mar 2025Allowed

Pankaj S/O Shivnath Nikhar Vs Union Of India, Thr. Secretary, Finance Department, Vitta Mantralaya, New Delhi And Others

Bombay High Court · (2025) 03 BOM CK 0269

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High Courts25 Mar 2025Disposed Of

Supriya Sunil Zambre Vs Sunil Uttam Zambre

Bombay High Court · (2025) 03 BOM CK 0291

Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Section 151, Order 39 Rule 11Hindu Marriage Act, 1955 - Section 13(1)(ia), 13(1)(b)

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High Courts25 Mar 2025Allowed

Yogesh Kashinath Patil Vs SGV And SSPS Arts Commerce And Science College Throu. Its Principal And Ors

Bombay High Court · (2025) 03 BOM CK 0290

Indian Penal Code, 1860 - Section 34, 380, 420, 465, 467, 468

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High Courts25 Mar 2025Dismissed

Vicky Manoj Shah Vs Kanal Vicky Shah And Anr

Bombay High Court · (2025) 03 BOM CK 0278

Constitution of India, 1950 - Article 227Protection of Women from Domestic Violence Act, 2005 - Section 2(a), 2(f), 2(s), 3, 12, 18, 19(1)(b)

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High Courts24 Mar 2025Disposed Of

Siddheshwar Industrial Palus Thru Amrut Anil Mali Vs Mah. State Electricity Distribution Co. Ltd., Sangli And Ors

Bombay High Court · (2025) 03 BOM CK 0293

Constitution of India, 1950 - Article 226Electricity Act, 2003 - Section 42(5), 42(6)

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High Courts24 Mar 2025Disposed Of

Viraj Shamrao Patil Vs State Of Maharashtra And Anr

Bombay High Court · (2025) 03 BOM CK 0292

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High Courts21 Mar 2025Disposed Of

Mohammad Yusuf Vs State Of Maharashtra And Ors

Bombay High Court · (2025) 03 BOM CK 0279

Constitution of India, 1950 - Article 22(5)Code of Criminal Procedure, 1973 - Section 110Indian Penal Code, 1860 - Section 143, 147, 323, 324, 395, 506

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High Courts21 Mar 2025Dismissed

Amrapali Siddharth Khade And Others Vs State Of Maharashtra Through Its Secretary And Others

Bombay High Court · (2025) 03 BOM CK 0252

Constitution of India, 1950 - Article 226

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High Courts20 Mar 2025Dismissed

M/S. Bhosale Homes Thru Partner Shri. Babasaheb M Bhosale Vs City And Industrial Development Corporation Of Maharashtra Ltd. And Ors

Bombay High Court · (2025) 03 BOM CK 0289

Constitution of India, 1950 - Article 226

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