High Courts28 Feb 2025Disposed Of
Priyanka Tarapad Bannerji & Anr Vs State Of Maharashtra & Ors
Bombay High Court · (2025) 02 BOM CK 0781
Constitution of India, 1950 - Article 226Special Marriage Act, 1954 - Section 5, 13, 24
COURT ARCHIVE
Bombay High Court judgments, 2025
2,384 judgments · page 113 of 120
High Courts28 Feb 2025Dismissed
State Of Maharashtra Through Medical Education And Drugs Department And Ors Vs Mayavati Ramchandra Sawant And Ors
Bombay High Court · (2025) 02 BOM CK 0780
Constitution of India, 1950 - Article 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 28, 30, 32
High Courts27 Feb 2025
Vimal Trading Vs National Faceless Assessment Centre And Ors
Bombay High Court · (2025) 02 BOM CK 0786
Constitution of India, 1950 - Article 14, 226Income Tax Act, 1961 - Section 115BBE, 142(1), 143(2), 143(3), 144B, 144B(6)(viii), 156, 270A, 271AA(1), 274
High Courts27 Feb 2025Dismissed
Mohan Hircachand Shah Vs Mrs. Bina Ketan Samani
Bombay High Court · (2025) 02 BOM CK 0784
Code of Civil Procedure, 1908 - Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d)Hindu Marriage Act 1955 - Section 16 Hindu Succession Act, 1956 - Section 4, 6, 16, 19
High Courts27 Feb 2025Dismissed
Nitin Bharat Sawale Vs State Of Maharashtra Thru Prin. Secretary Dept. Of Revenue And Ors
Bombay High Court · (2025) 02 BOM CK 0783
Constitution of India, 1950 - Article 28A, 142, 226, 300ALand Acquisition Act, 1894 - Section 4, 4(1), 11, 12(2), 18, 23(1A), 28, 28A
High Courts26 Feb 2025Dismissed
Hanuman Jairam Naik Vs State Of Maharashtra
Bombay High Court · (2025) 02 BOM CK 0792
Constitution of India, 1950 - Article 226Maharashtra Regional and Town Planning Act, 1966 - Section 54
High Courts26 Feb 2025Allowed
Ajay Shankar Rathod Vs Zilla Parishad Satara And Ors
Bombay High Court · (2025) 02 BOM CK 0791
High Courts26 Feb 2025Dismissed
Dyuthbhumi Hotels And Resorts Pvt Ltd. Thr Its Director Vs State Of Maharashtra Thr The Secretary
Bombay High Court · (2025) 02 BOM CK 0790
Constitution of India, 1950 - Article 226Maharashtra Casinos (Control and Tax) Act, 1976 - Section 2
High Courts26 Feb 2025Allowed
Miss Nita Gopalrao Dalvi Vs State Of Maharashtra Thr School Education And Sports Dept. And Ors
Bombay High Court · (2025) 02 BOM CK 0789
High Courts26 Feb 2025Dismissed
Gayatri Pandurang Bhamre Vs Gram Vikas Mandal Regd. Thr. Secretary And Ors
Bombay High Court · (2025) 02 BOM CK 0788
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 5(1)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 - Rule 9(2A), 9(2B)
High Courts26 Feb 2025Partly Allowed
Tehsin Shabbir Ahamad Inamdar Vs State Of Maharashtra Thr Its Secretary And Ors
Bombay High Court · (2025) 02 BOM CK 0787
Constitution of India, 1950 - Article 30, 30(1)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 3, 3(2), 5(1)
High Courts25 Feb 2025Dismissed
Nazim Mohammed Yusuf Shaikh And Anr Vs State Of Maharashtra And Ors
Bombay High Court · (2025) 02 BOM CK 0775
Constitution of India, 1950 - Article 226Code of Criminal Procedure, 1973 - Section 156(3)Indian Penal Code, 1860 - Section 34, 380
High Courts25 Feb 2025Allowed
Dnyaneshwar Gangaramji Dadhe Vs Deputy Director Of Education, Nagpur Division, Nagpur And Others
Bombay High Court · (2025) 02 BOM CK 0770
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 - Rule 26, 26(4), 26(5)
High Courts24 Feb 2025Allowed
Darshan Mahendra Nibjya Vs Jayantilal Tarachand Oswal & Ors
Bombay High Court · (2025) 02 BOM CK 0798
Arbitration and Conciliation Act, 1996 - Section 11, 11(8), 12(1), 16
High Courts24 Feb 2025Disposed Of
Sean Hendricks Vs Euphemia Hendricks
Bombay High Court · (2025) 02 BOM CK 0797
High Courts24 Feb 2025Disposed Of
Mahesh Mathuradas Ganatra Vs Centralised Processing Center & Ors
Bombay High Court · (2025) 02 BOM CK 0796
High Courts24 Feb 2025Allowed
Shree Doodhganga Vedhganga Shikshan Prasarak Mandal Thr Its Secretaryand Ors Vs State Of Maharashtra Thr The Government Pleader And Ors
Bombay High Court · (2025) 02 BOM CK 0795
Constitution of India, 1950 - Article 16, 226Code of Civil Procedure, 1908 - Order 27 Rule 4
High Courts24 Feb 2025Disposed Of
Nahalchand Laloochand Pvt Ltd And Ors Vs Panchamrut Chs Ltd And Ors
Bombay High Court · (2025) 02 BOM CK 0794
Constitution of India, 1950 - Article 226Code of Civil Procedure, 1908 - Section 9Maharashtra Ownership Flats (Regulation of the Promotion, Construction, Sale, Management and Transfer) Act, 1963 - Section 4, 5A, 7, 10, 11, 11(1), 11(3), 11(4)
High Courts24 Feb 2025Allowed
Babubhai Shankarlal Mehta And Ors Vs State Of Maharashtra Thru Chief Secretary, Urban Development Dept. And Ors
Bombay High Court · (2025) 02 BOM CK 0793
Constitution of India, 1950 - Article 226, 300ALand Acquisition Act, 1894 - Section 5A, 6Maharashtra Regional and Town Planning Act, 1966 - Section 2(19), 26, 31, 44, 45, 125, 126, 126(1), 126(2), 126(3), 126(4), 127, 127(1), 127(2)
High Courts24 Feb 2025Allowed
Pooja Ganesh Popalghat Vs State Of Maharashtra
Bombay High Court · (2025) 02 BOM CK 0765
Hindu Minority and Guardianship Act, 1956 - Section 8Guardian and Wards Act, 1890 - Section 2, 4A, 5, 6, 9, 12