COURT ARCHIVE

Bombay High Court judgments, 2025

2,384 judgments · page 116 of 120

High Courts07 Feb 2025Dismissed

Madhukar Janardhan Dhole And Ors Vs Chief Executive Officer Baramati Municipal Council And Anr

Bombay High Court · (2025) 02 BOM CK 0718

Constitution of India, 1950 - Article 226Maharashtra Regional and Town Planning Act, 1966 - Section 53(6a), 54Maharashtra Municipal Corporations Act, 1949 - Section 260, 261, 264, 267, 433A, 478

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High Courts06 Feb 2025Dismissed

Badal S/O Dhanraj Madke Vs State Of Maharashtra Through Pso Kalamna Ps Nagpur

Bombay High Court · (2025) 02 BOM CK 0769

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Code of Criminal Procedure, 1973 - Section 231, 309, 439, 482Indian Penal Code, 1860 - Section 34, 120B, 201, 302, 363, 369, 370

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High Courts06 Feb 2025Disposed Of

Astra Chemtech Private Limited & Ors Vs Pidilite Industries Limited

Bombay High Court · (2025) 02 BOM CK 0734

Code of Civil Procedure, 1908 - Order 39 Rule 4

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High Courts06 Feb 2025Allowed

Ghanshyam Maruti Chougule Vs State Of Maharashtra

Bombay High Court · (2025) 02 BOM CK 0731

Code of Criminal Procedure, 1973 - Section 439Indian Penal Code, 1860 - Section 376, 376(2)(i), 506Protection of Children from Sexual Offenses Act, 2012 - Section 6

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High Courts06 Feb 2025Allowed

Guddu Soubhan Harijan Vs State Of Maharashtra

Bombay High Court · (2025) 02 BOM CK 0730

Code of Criminal Procedure, 1973 - Section 439Indian Penal Code, 1860 - Section 34, 302, 304(b), 396

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High Courts06 Feb 2025Dismissed

Suresh Dagadu Angre Decd. Thr Lhr Swati Suresh Angre And Anr Vs Shantaram Sakaram Ghadi Decd. Thr Lhr Smt. Anita Shantaram Ghadi And Ors

Bombay High Court · (2025) 02 BOM CK 0721

Constitution of India, 1950 - Article 14, 19, 26Maharashtra Regional Town Planning Act, 1966 - Section 72(4)(ii), 72(4)(iii), 88, 89, 90, 101Maharashtra Town Planning Scheme, 1974 - Rule 19

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High Courts05 Feb 2025Allowed

Priyanka Balkrishna Jadhav Vs State Of Maharashtra Thr The Secretary And Ors

Bombay High Court · (2025) 02 BOM CK 0722

Maharashtra Employees of. Private Schools (Conditions of Service) Rules, 1981 - Rule 41A

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High Courts05 Feb 2025Disposed Of

Chairman, Nagpur Improvement Trust, Nagpur Vs State Of Maharashtra, Through The District Collector, Nagpur And Others

Bombay High Court · (2025) 02 BOM CK 0740

Constitution of India, 1950 - Article 226Code of Civil Procedure, 1908 - Section 9, Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(a)Nagpur Improvement Trust Act, 1936 - Section 45(1), 115

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High Courts05 Feb 2025Allowed

General Manager, Suryalaxmi Cotton Mills Limited, Nagardhan, Nagpur Vs Rajesh Bhagwanji Maliye And Others

Bombay High Court · (2025) 02 BOM CK 0739

Payment of Bonus Act, 1965 - Section 10, 11, 16, 16(2)

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High Courts05 Feb 2025Disposed Of

Rajesh S/o Sitaram Chavhan Vs Pratibha W/O Rajesh Chavhan

Bombay High Court · (2025) 02 BOM CK 0738

Code of Criminal Procedure, 1973 - Section 125Hindu Marriage Act, 1955 - Section 24Evidence Act, 1872 - Section 40, 41, 42, 43

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High Courts05 Feb 2025Allowed

State Of Maharashtra Through Its Secretary Home Department And 2 Orhers Vs Tanmay Sunil Gite

Bombay High Court · (2025) 02 BOM CK 0723

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High Courts05 Feb 2025Disposed Of

Vijay Vasant Kulkarni Vs Assistant Commissioner of Income Tax Circle (2)

Bombay High Court · (2025) 02 BOM CK 0715

Constitution of India, 1950 - Article 226Income Tax Act, 1961 - Section 23, 54F, 142(1), 143(3), 144B, 147, 151

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High Courts04 Feb 2025Dismissed

Priyanka Communications India Pvt Ltd Vs Tata Capital Limited

Bombay High Court · (2025) 02 BOM CK 0735

Arbitration and Conciliation Act, 1996 - Section 11, 12, 13, 14, 14(1)(a), 14(2)

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High Courts04 Feb 2025Disposed Of

Vidyadhar Prabhakar Sarfare Vs State Of Maharashtra And Anr

Bombay High Court · (2025) 02 BOM CK 0732

Indian Penal Code, 1860 - Section 34, 415, 418, 420

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High Courts04 Feb 2025Allowed

Dolphin Co. Op. Hsg. Soc. Ltd. Thr. Its Chairman & Anr Vs State Of Maharashtra Thr. Its Secretary & Ors

Bombay High Court · (2025) 02 BOM CK 0725

Constitution of India, 1950 - Article 21, 226, 300AMaharashtra Regional and Town Planning Act, 1966 - Section 45(1)(iii)

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High Courts04 Feb 2025Dismissed

Amit Prakash Jori And Anr Vs State Of Maharashtra Thr. G.P. And Ors

Bombay High Court · (2025) 02 BOM CK 0724

Constitution of India, 1950 - Article 226Maharashtra Cooperative Societies Act, 1960 - Section 101, 156Maharashtra Cooperative Societies Rules, 1961 - Rule 107, 107(11)(d1),107(11)(d1)(vi)

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High Courts04 Feb 2025Dismissed

Indradas Kacharu Gaikar Vs Kalyan Dombivali Municipal Corporation

Bombay High Court · (2025) 02 BOM CK 0716

Constitution of India, 1950 - Article 226Maharashtra Municipal Corporation Act, 1949 - Section 260, 267(1), 478, 483(2)Maharashtra Regional and Town Planning Act, 1966 - Section 18

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High Courts04 Feb 2025Allowed

Suraj Satish Chavan Vs Directorate of Enforcement & Anr

Bombay High Court · (2025) 02 BOM CK 0714

Constitution of India, 1950 - Article 21, 22, 22(1), 22(2), 32, 226Code of Criminal Procedure, 1973 - Section 50, 50(1), 437, 438, 439Prevention of Money Laundering Act, 2002 - Section 2(1)(u), 3, 4, 19(1), 45, 45(1), 45(1)(ii)

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High Courts03 Feb 2025Dismissed

Krishna Babaji Bhavar Vs Union Of India Thr Secretary And Ors

Bombay High Court · (2025) 02 BOM CK 0726

Constitution of India, 1950 - Article 226, 227, 309All India Services Act, 1951 - Section 2, 2A, 2(f), 3, 3(1), 4(1)Indian Forest Service (Cadre) Amendment Rules, 2014 - Rule 7(1), 7(3), 7(5)

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High Courts03 Feb 2025Disposed Of

Pralhad S/o Suryabhan Sapkal Vs Gajanan S/o Hari Marodkar

Bombay High Court · (2025) 02 BOM CK 0741

Code of Civil Procedure, 1908 - Order 20 Rule 12Limitation Act, 1963 - Article 136

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