Multi-State Cooperative Societies Act, 2002-Section 86(3), 86, 89(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(4)

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High Courts19 Dec 2025Dismissed

Shriram General Insurance Co. Ltd. Vs Smt. Renuka Daryappa Hattalli & Ors.

Bombay High Court · (2025) 12 BOM CK 2468

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High Courts19 Dec 2025Partly Allowed

Sou. Sushila Danchand Ghodawat Charitable Trust Vs The Joint Charity Commissioner & Ors.

Bombay High Court · (2025) 12 BOM CK 2469

Maharashtra Public Trusts Act, 1950-Section 36

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High Courts19 Dec 2025Allowed

Best Workers Union Vs Best Undertaking

Bombay High Court · (2025) 12 BOM CK 1709

Maharashtra Industrial Relations Act, 1946- Section 27(A), 30, 32, 33Maharashtra Recognition of Trade Unions and Prevention of Unfair Lanpir Practoces Act, 1971- Section 20, 21, 28

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High Courts19 Dec 2025Dismissed

Bank of India Staff Panchsheel Cooperative Housing Society Limited Vs Jitendra Kumar Jani

Bombay High Court · (2025) 12 BOM CK 1707

Maharashtra Co operative Societies Act, 1960- Section 2(16), 91, 93, 154(B)(1)(17), 163Code of Civil Procedure, 1908- Order 7 Rule 11

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High Courts19 Dec 2025Disposed Of

Uday Bhanudas Gujar Vs Madan Yeshwant Diwan

Bombay High Court · (2025) 12 BOM CK 1706

Maharashtra Rehabilitation Act, 1999- Section 12Maharashtra Land Revenue Code, 1966- Section 247, 248, 257

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High Courts19 Dec 2025Dismissed

Sudhakar Hanumant Pawar Vs Hon'ble Divisional Joint Registrar Co-operative Societies

Bombay High Court · (2025) 12 BOM CK 1705

Constitution Of India, 1950- Article 226, 227Maharashtra Co-operative Societies Act, 1960- Section 154(B)(29), 91, 92, 93, 98, 101

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High Courts19 Dec 2025Allowed

Rangamma Soundappa Chetty Vs Palaniswamy Obuli Chetty

Bombay High Court · (2025) 12 BOM CK 1704

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High Courts19 Dec 2025Rejected

Dilip Shankar Aware Vs Balmohan Vidyamandir Trust

Bombay High Court · (2025) 12 BOM CK 1703

Maharashtra Employees of Private Schools Regulation act, 1977- Section 9

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High Courts18 Dec 2025Disposed Of

Sahadeo Namdeo Mahadik & Ors. Vs Parvatibai Mahadeo Mahadik & Ors.

Bombay High Court · (2025) 12 BOM CK 4381

Code of Civil Procedure, 1908-Order XXII Rule 5Maharashtra Tenancy and Agricultural Lands Act, 1948-Sections 14, 27, 32, 32-G, 32F, 32I, 32O, 32P, 33C, 43, 43(1), 43-ID, 64Hindu Succession Act, 1956-Sections 15, 15(1), 15(2), 15(2)(b), 16

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High Courts18 Dec 2025Dismissed

Jyotirmayasinhji Upendrasinhji Jadeja Vs The State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 4380

Constitution of India-Article 226, 32Gujarat Registration of Marriage Act, 2006Hindu Minority and Guardianship Act, 1956

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High Courts18 Dec 2025Allowed

Vicky Sambhaji Nikam Vs State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 4378

Protection of Children From Sexual Offences Act, 2012-Section 6, 12, 10, 2(d), 29Indian Penal Code, 1858-Section 376(A), 376(B), 354D, 376(2)(g)Cr.P.C.-Section 161, 164, 313

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High Courts18 Dec 2025Disposed Of

Balasaheb Sopan Dorge Vs State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 4377

Constitution of India-Article 226, 300ALand Acquisition Act, 1894-Section 4, 6, 11Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 4, 7, 11, 24, 114

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High Courts18 Dec 2025Dismissed

Shraddha Hitesh Raikar Vs Hitesh Dattaram Raikar

Bombay High Court · (2025) 12 BOM CK 4376

Hindu Adoption and Maintenance Act, 1956Code of Civil Procedure, 1908-Section 11, Order 7 Rule 11, 7 Rule 11(a) and (d)Hindu Marriage Act, 1955-Section 13(1), 13(1)(ia), 13(1)(ib), 13(1A)(ii)

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High Courts18 Dec 2025Partly Allowed

Smt. Suvarna Harishchandra Chavan Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 4375

Special School Codegrant-in-aid Code

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