COURT ARCHIVE

Bombay High Court judgments, 2025

2,384 judgments · page 111 of 120

High Courts17 Mar 2025Disposed Of

Raju @ Devappa Anna Shetti And Ors Vs State Of Maharashtra Thr. Secretary Dept. Of Cooperation And Ors

Bombay High Court · (2025) 03 BOM CK 0249

Constitution of India, 1950 - Article 162Essential Commodities Act, 1955 - Section 3, 3(3)(c)Maharashtra Regulation of Sugarcane Price (Supplied to Factories) Act, 2013 - Section 4(B), 5, 5(1)

Read judgment

High Courts13 Mar 2025Disposed Of

Shaikh Papamiya Chandbhai Vs Rupchand Nana Bhane And Ors

Bombay High Court · (2025) 03 BOM CK 0260

Code of Civil Procedure, 1908 - Section 96Transfer of Property Act 1882 - Section 54, 58(c), 60Specific Relief Act, 1963 - Section 16(c)

Read judgment

High Courts13 Mar 2025Disposed Of

Arjun Raju Khanapure Vs Union Of India, Ministry of Road Transport & Highways, New Delhi & Ors

Bombay High Court · (2025) 03 BOM CK 0226

Motor Vehicles Act,1988 - Section 110Central Motor Vehicles Rules, 1989 - Rule 138ANational Highways Act, 1956 - Section 9

Read judgment

High Courts13 Mar 2025Dismissed

Sudarshan Chemical Industries Ltd Vs State Of Maharashtra

Bombay High Court · (2025) 03 BOM CK 0225

Constitution of India, 1950 - Article 226Urban Land (Ceiling and Regulation) Act, 1976 - Section 8(4), 19(1), 20, 20(1)Urban Land (Ceiling and Regulation) Repeal Act, 1999 - Section 3

Read judgment

High Courts13 Mar 2025Dismissed

Multi Commodity Exchange of India Ltd Vs M/s. Madhya Bharat (International)

Bombay High Court · (2025) 03 BOM CK 0224

Securities Contract (Regulation) Act, 1956 - Section 4(5), 7ALimitation Act, 1963 - Article 113

Read judgment

High Courts13 Mar 2025Allowed

M/S. PVP Star Hotels Pvt. Ltd. And Anr Vs State Of Maharashtra Through Its Secretary , Urban Development Dept. And Ors

Bombay High Court · (2025) 03 BOM CK 0223

Constitution of India, 1950 - Article 14, 226, 227

Read judgment

High Courts13 Mar 2025Dismissed

Ramprabhu Gopinath Kapse Vs Shevantabai Baburao Kapse

Bombay High Court · (2025) 03 BOM CK 0222

Code of Civil Procedure, 1908 - Section 151, 152, Order 20 Rule 12(c)

Read judgment

High Courts13 Mar 2025Dismissed

Mrs. Rajani Rajan Dixit (alias Rajani Tukaram Washimbekar) Vs State Of Maharashtra Through The Chief Secretary And Ors

Bombay High Court · (2025) 03 BOM CK 0221

Maharashtra Civil Services (Pension) Rules, 1982 - Rule 19, 57Maharashtra Employees of Private Schools (Conditions of Services) Regulation Rules, 1981 - Rule 30, 67(1)(a)(4)

Read judgment

High Courts13 Mar 2025Allowed

Pushpa w/o. Virendra Ganediwala Vs High Court of Judicature of Bombay & Ors

Bombay High Court · (2025) 03 BOM CK 0219

Constitution of India, 1950 - Article 21, 217, 221, 224(1)High Court Judges (Salaries and Conditions of Services) Act, 1954 - Section 2(b), 2(d), 2(g), 2(gg), 2(1)(g), 14, 15,15(1)

Read judgment

High Courts13 Mar 2025Allowed

Annappa Maruti Zalke Vs Ramu Balappa Bogarna

Bombay High Court · (2025) 03 BOM CK 0218

Constitution of India, 1950 - Article 227Registration Act, 1908 - Section 17, 17(1)(g), 17(2), 49Transfer of Property Act 1882 - Section 40, 53A, 54

Read judgment

High Courts12 Mar 2025Dismissed

Suraj S/O. Raju Gaikwad Vs State Of Mah. Thr. Pso, Ps, Ajni, Nagpur And Another

Bombay High Court · (2025) 03 BOM CK 0266

Code of Criminal Procedure, 1973 - Section 313Indian Penal Code, 1860 - Section 376(2)(f), 376(2)(i), 376(2)(j), 376(2)(n), 506Evidence Act, 1872 - Section 35, 74, 77, 118

Read judgment

High Courts12 Mar 2025Dismissed

Kanchan Bajrang Powar And Ors Vs Aappa Dagdu Powar And Ors

Bombay High Court · (2025) 03 BOM CK 0228

Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Order 11 Rule 14Constitution of India, 1950 - Article 227

Read judgment

High Courts12 Mar 2025Dismissed

Sanjay Mahadev Bakare Vs Bebi Shankar Patil And Ors

Bombay High Court · (2025) 03 BOM CK 0227

Code of Civil Procedure, 1908 - Section 151, Order 1 Rule 10(2), Order 6 Rule 17Specific Relief Act, 1963 - Section 19, 19(b)

Read judgment

High Courts11 Mar 2025Dismissed

Yashodhara Mahila Sahakari Audyogik Utpadak Sanstha Maryadit , Nashik Vs Additional Commissioner, Tribal Development Dept , Thane And Ors

Bombay High Court · (2025) 03 BOM CK 0232

Constitution of India, 1950 - Article 12

Read judgment

High Courts11 Mar 2025Dismissed

Suhas Damodar Sathe Vs State Of Maharashtra And Ors

Bombay High Court · (2025) 03 BOM CK 0231

Constitution of India, 1950 - Article 225, 227Insolvency and Bankruptcy Code, 2016 - Section 3(27)Maharashtra Stamp Act, 1958 - Section 4, 4(1), 53A

Read judgment

High Courts11 Mar 2025Dismissed

Uday Laxman Pawar Vs Secretary Urban Development Department And Ors

Bombay High Court · (2025) 03 BOM CK 0230

Constitution of India, 1950 - Article 226, 329

Read judgment

High Courts11 Mar 2025Allowed

The Official Liquidator C/O Vasantdada Shetkari Sahakari Bank Ltd Vs Savannah Lifestyle Pvt. Ltd. And Ors

Bombay High Court · (2025) 03 BOM CK 0229

Code of Civil Procedure, 1908 - Order 23 Rule 3Reserve Bank of India Act, 1934 - Section 35ABanking Regulations Act, 1949 - Section 21, 35A

Read judgment

High Courts10 Mar 2025Dismissed

Sakharam Govinda Kadam (Decd) Through Lrs. And Anr Vs State Of Maharashtra And Ors

Bombay High Court · (2025) 03 BOM CK 0235

Constitution of India, 1950 - Article 226Land Acquisition Act, 1894 - Section 12(2)Right to Fair Compensation and Transparency in Land Acquisition Rehabilitation and Resettlement Act, 2013 - Section 24, 24(2)

Read judgment

High Courts10 Mar 2025Dismissed

Pandurang Punja Avhad Vs Director The Automotive Research Association Of India

Bombay High Court · (2025) 03 BOM CK 0234

Industrial Disputes Act, 1947 - Section 2(a), 2(a)(i), 2(1)(a), 2(s)Employees' State Insurance Act, 1948 - Section 3, 5A, 5BCentral Motor Vehicles Rules, 1989 - Rule 126, 126A

Read judgment

High Courts10 Mar 2025Disposed Of

Vitthal Sahakari Kukkutpalan Andi Kharedi Vikri And Prakriya Sangh Maryadit Vs Tanaji Mahadev Patil And Ors

Bombay High Court · (2025) 03 BOM CK 0233

Maharashtra Co operative Societies Act, 1960 - Section 11, 89A, 154

Read judgment