High Courts21 Jan 2025Dismissed
Jaysingh Revaji Patil Vs Municipal Corporation Malegaon And Ors
Bombay High Court · (2025) 01 BOM CK 1553
Constitution of India, 1950 - Article 226, 227Maharashtra Regional Town Planning Act, 1966 - Section 52, 53
COURT ARCHIVE
Bombay High Court judgments, 2025
2,384 judgments · page 118 of 120
High Courts21 Jan 2025Disposed Of
Rajaram Parashram Patil And Ors Vs Subhash Pandurang Bandiwadekar And Ors
Bombay High Court · (2025) 01 BOM CK 1552
Maharashtra Public Trusts Act, 1950 - Section 22, 41A, 50A, 73A
High Courts21 Jan 2025Allowed
Subhash Pandurang Bandiwadekar And Ors Vs State Of Maharashtra Thr Its Principal Secretary And Ors
Bombay High Court · (2025) 01 BOM CK 1551
Maharashtra Public Trusts Act, 1950 - Section 22, 41A, 50A, 73A
High Courts21 Jan 2025Dismissed
Krc Infrastructure And Projects Private Limited Thr. Gaurav Mehta Vs Sangita Shivaji Kate (Sangita Malhari Gaikwad) Thr. Poa Amit J. Pathare
Bombay High Court · (2025) 01 BOM CK 1550
Code of Civil Procedure, 1908 - Order 1 Rule 10, Order 6 Rule 17
High Courts21 Jan 2025Dismissed
Gera Developments Pvt Ltd Through Its Ceo Mr Gulzar Malhotra Vs Sangita Shivaji Kate
Bombay High Court · (2025) 01 BOM CK 1549
Code of Civil Procedure, 1908 - Order 1 Rule 10, Order 6 Rule 17
High Courts20 Jan 2025Allowed
Mohd. Mobin Jahurul Hasan Manihar Vs State of Maharashtra
Bombay High Court · (2025) 01 BOM CK 1559
Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 8(c), 19, 22(C), 24, 27A, 29, 37
High Courts20 Jan 2025Allowed
Prema Amritham Aiyer Vs Sudha Vitthal Amarapurkar
Bombay High Court · (2025) 01 BOM CK 1557
Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Section 2(11), Order 22 Rule 4, Order 22 Rule 5
High Courts20 Jan 2025Partly Allowed
Sou. Bharati Tukaram Patil Vs Zillha Parishad (Thr. Chief Executive Officer) And Ors
Bombay High Court · (2025) 01 BOM CK 1556
Constitution of India, 1950 - Article 16Code of Civil Procedure, 1908 - Section 80, 100(5)Maharashtra Project Affected Persons Rehabilitation Act, 1999 - Section 2, 2(2), 5, 5(c), 6, 6(c)
High Courts17 Jan 2025Dismissed
Shaikh Latif Shaikh Mahebub Vs State Of Maharashtra Through Its Secretary And Others
Bombay High Court · (2025) 01 BOM CK 1568
Constitution of India, 1950 - Article 226
High Courts16 Jan 2025Allowed
Ramkrushna Alias Ramkisan Damodhar Shinde And Another Vs Joint Charity Commissioner II And Others
Bombay High Court · (2025) 01 BOM CK 1569
Maharashtra Public Trust Act, 1950 - Section 22, 70, 70(A), 70A(2)(a), 70A(2)(b)
High Courts16 Jan 2025Allowed
Bapu Bhimrao Toradmal Vs Ganesh Jalindar Shinde
Bombay High Court · (2025) 01 BOM CK 1561
Code of Criminall Procedure, 1973 - Section 256Bhartiya Nagarik Suraksha Sanhita, 2023 - Section 279Negotiable Instruments Act, 1881 - Section 138
High Courts16 Jan 2025Disposed Of
Narendra Kumar Santraj Sharma Vs State Of Maharashtra Thr. Pso Ps Achalpur Tq.Achalpur Dist.Amravati And Another
Bombay High Court · (2025) 01 BOM CK 1536
Constitution of India, 1950 - Article 20(2), 300Code of Criminall Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 354A, 354D
High Courts15 Jan 2025Disposed Of
Vaibhav S/O Premanand Mawale Vs State Of Maharashtra Ps Shegaon City Dist Buldhana
Bombay High Court · (2025) 01 BOM CK 1537
Code of Criminall Procedure, 1973 - Section 227, 228, 482Indian Penal Code, 1860 - Section 107, 108, 306
High Courts15 Jan 2025Allowed
Afshamaskar Laikkhan Pathan @ Afsha Firdos Ujede And Others Vs State Of Maharashtra And Another
Bombay High Court · (2025) 01 BOM CK 1532
Code of Criminall Procedure, 1973 - Section 161, 173, 482Indian Penal Code, 1860 - Section 323, 353, 376, 376(2)(n), 504, 506Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act 1989 - Section 3(1)(r), 3(1)(s), 3(2)(va)
High Courts14 Jan 2025Allowed
M/S Rajeshwari Builders And Developers, Thr. Partner, Narendra V. Dudhe And Mangesh S. Surawar Vs Rammurthy Bhimsen Chawla And Another
Bombay High Court · (2025) 01 BOM CK 1539
High Courts10 Jan 2025Allowed
Prabhakar S/o Bhausaheb Thombare Vs State Of Maharashtra
Bombay High Court · (2025) 01 BOM CK 1562
Code of Criminall Procedure, 1973 - Section 161, 482Indian Penal Code, 1860 - Section 34, 107, 306Maharashtra MoneyLending (Regulation) Act, 2014 - Section 39
High Courts10 Jan 2025Dismissed
Onkar Chandrakant Teli Vs State Of Maharashtra & Ors
Bombay High Court · (2025) 01 BOM CK 1547
Constitution of India, 1950 - Article 226Code of Criminall Procedure, 1973 - Section 155(2), 156(1), 482Indian Penal Code, 1860 - Section 323, 377, 406, 498A, 506
High Courts10 Jan 2025Disposed Of
Sanket Sudhakar Pagare Vs State Of Maharashtra & Ors
Bombay High Court · (2025) 01 BOM CK 1546
Indian Penal Code, 1860 - Section 34, 143, 144 147, 148, 149, 307, 323, 326, 336, 363, 387, 392, 427, 504, 506Arms Act, 1959 - Section 3, 4, 25Maharashtra Police Act, 1951 - Section 55, 56(1)(a)(b), 135
High Courts10 Jan 2025Dismissed
Shishupal S/o Patiram Tarjude And Others Vs Vandana W/o Prabhudas Deshmukh And Others
Bombay High Court · (2025) 01 BOM CK 1540
Code of Civil Procedure, 1908 - Order 6 Rule 17, Order 17 Rule 6, Order 41 Rule 23, Order 41 Rule 23A, Order 41, Rule 25, Order 41 Rule 27, Order 41 Rule 27(1)(a)
High Courts08 Jan 2025Allowed
Hitendra s/o. Vinayakrao Upadhyay Vs Shankar s/o. Rajaram Gaud
Bombay High Court · (2025) 01 BOM CK 1563
Code of Criminall Procedure, 1973 - Section 313Negotiable Instruments Act, 1881 - Section 138, 139Evidence Act, 1872 - Section 114(g)