COURT ARCHIVE

Bombay High Court judgments, 2025

2,384 judgments · page 117 of 120

High Courts03 Feb 2025Allowed

Saffron Developers Pvt. Ltd Vs Premchand Resorts And Apartments ) And Others

Bombay High Court · (2025) 02 BOM CK 0736

Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Order 7 Rule 14, Order 7 Rule 14(3), Order 11 Rule 1, Order 11 Rule 1(1), Order 11 Rule 1(3), Order 11 Rule 1(4), Order 11 Rule (1)(5), Order 11 Rule 5, Order 11 Rule 10Commercial Courts Act, 2015 - Section 16

High Courts03 Feb 2025Allowed

Shri. Shankar Newandram Budhwani Vs Chief Officer, Vita Municipal Council And Ors

Bombay High Court · (2025) 02 BOM CK 0727

Constitution of India, 1950 - Article 226, 300AMaharashtra Regional Town Planning Act, 1966 - Section 31(5), 125, 126, 126(1)(c), 126(2), 126(3), 126(4), 127Land Acquisition Act, 1894 - Section 4, 5A, 6

High Courts03 Feb 2025Dismissed

Harshi Ramjiyani Vs State Of Maharashtra

Bombay High Court · (2025) 02 BOM CK 0717

High Courts03 Feb 2025Allowed

Tejas Shamsunder Shinde Vs State Of Maharashtra

Bombay High Court · (2025) 02 BOM CK 0713

Code of Criminal Procedure, 1973 - Section 439Indian Penal Code, 1860 - Section 302, 379, 380, 381, 404, 420

High Courts30 Jan 2025Dismissed

Municipal Council, Bhandara, Thr. Its Chief Officer Vs J.H. Construction Pvt. Ltd., Nagpur Thr. Director, Shri Nandkumar Harchandani

Bombay High Court · (2025) 01 BOM CK 1576

Constitution of India, 1950 - Article 32, 226, 227, 368Arbitration and Conciliation Act, 1996 - Section 5, 11(6), 16, 19, 19(1), 19(3), 34, 35, 36, 37

High Courts30 Jan 2025Allowed

City Corporation Limited Through Its Director Mr. Aniruddha P. Deshpande Vs Assistant Commissioner Of Income Tax Circle 1-1, Pune

Bombay High Court · (2025) 01 BOM CK 1575

Income Tax Act, 1961 - Section 143(2), 148, 148A(b), 292B

High Courts30 Jan 2025Allowed

Kalavati Rajendra Kokale Vs State Of Maharashtra

Bombay High Court · (2025) 01 BOM CK 1574

Maharashtra Village Panchayats Act, 1950 - Section 29(3), 34

High Courts30 Jan 2025Disposed Of

Smt Meenakshitai Arjunrao Watti And Others Vs State Of Maharashtra Through Its Secretar And Others

Bombay High Court · (2025) 01 BOM CK 1573

Constitution of India, 1950 - Article 14, 19(1)(c), 43B, 243ZH, 243ZT, 243ZJ(1), 246(B), 368(2)Maharashtra Co operative Societies Act, 1960 - Section 73AAA, 73B

High Courts30 Jan 2025Disposed Of

Ramchandra Vishnu Sable And Others Vs Narayan Shankarrao Game Patil And Others

Bombay High Court · (2025) 01 BOM CK 1572

Code of Civil Procedure, 1908 - Section 34Contract Act, 1872 - Section 73, 74, 75Specific Relief Act, 1963 - Section 21

High Courts27 Jan 2025Allowed

Gauri D/O Mohan Nadge Vs Scheduled Tribe Caste Certificate Scrutiny Commi. Thr. Member Secretary And Dy. Dirctor And Anr

Bombay High Court · (2025) 01 BOM CK 1571

Constitution of India, 1950 - Article 342(1)

High Courts27 Jan 2025Disposed Of

Anil S/o Shamrao Satpute Vs Union Of India

Bombay High Court · (2025) 01 BOM CK 1570

Public Premises (Eviction of Unauthorized Occupants) Act, 1971 - Section 4, 5

High Courts27 Jan 2025Allowed

Shital Kiran Rajput Vs District Collector Chhatrapati Sambhajinagar And Others

Bombay High Court · (2025) 01 BOM CK 1564

Maharashtra Village Panchayats Act, 1959 - Section 30, 30(1A), 30A(1A), 35, 35(2), 35(3), 35(4), 43

High Courts24 Jan 2025Allowed

Umesh Udhavrao Tawar Vs Chief Executive Officer Zilla Parishad Aurangabad And Another

Bombay High Court · (2025) 01 BOM CK 1565

High Courts23 Jan 2025Allowed

Sabyasachi Devpriya Nishank Vs State of Maharashtra

Bombay High Court · (2025) 01 BOM CK 1558

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Sanhita, 2023 - Section 110, 132, 281, 324(4)Motor Vehicles Act, 1988 - Section 185

High Courts23 Jan 2025Dismissed

Urmila Marotrao Gaikwad Vs District Collector Parbhani And Another

Bombay High Court · (2025) 01 BOM CK 1566

High Courts23 Jan 2025Partly Allowed

Jaago Nehru Nagar Residents Welfare Association And Anr Vs Commissioner Of Police And Ors 5

Bombay High Court · (2025) 01 BOM CK 1560

Constitution of India, 1950 - Article 19(1)(a), 21, 25, 26, 226Code of Criminal Procedure, 1973 - Section 133Maharashtra Police Act, 1951 - Section 36, 37, 38, 39, 70, 136, 149

High Courts22 Jan 2025Allowed

Sudhakar Yashwant Warule Vs Gramsevak Group Gram Panchayat Rasegaon And Ors

Bombay High Court · (2025) 01 BOM CK 1548

Constitution of India, 1950 - Article 227Maharashtra Village Panchayats Act, 1959 - Section 29, 29(2), 29(3), 29(4), 29(5), 29(6), 34, 34(4)Bombay Village Panchayats (Meetings) Rules, 1959 - Rule 7

High Courts21 Jan 2025Dismissed

Santosh Keshvrao Shinde And Others Vs Laxmi Riksha Auto Body Pvt Ltd. Throughj Its Director And Others

Bombay High Court · (2025) 01 BOM CK 1567

Industrial Dispute Act, 1947 - Section 2(k), 10, 18, 18(3)(d)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 36Industrial Dispute Maharashtra Rules, 1957 - Rule 16, 22(2)

High Courts21 Jan 2025Allowed

Sopan Trambak Wani Vs Director Of Town Planning Maharashtra State And Ors

Bombay High Court · (2025) 01 BOM CK 1555

Constitution of India, 1950 - Article 226, 300AMaharashtra Regional and Town Planning Act, 1966 - Section 126, 126(1), 126(2), 127, 127(1)Land Acquisition Act 1894 - Section 5A, 6

High Courts21 Jan 2025Dismissed

Vivek Krushna Dode Vs State Of Maharashtra

Bombay High Court · (2025) 01 BOM CK 1554

Constitution of India, 1950 - Article 226, 227Maharashtra Regional Town Planning Act, 1966 - Section 52, 53