COURT ARCHIVE

Bombay High Court judgments, 2025

1,916 judgments · page 24 of 96

High Courts17 Dec 2025Partly Allowed

Iqbal Vs Maharashtra State Warehousing Corporation & Anr.

Bombay High Court · (2025) 12 BOM CK 3224

Maharashtra State Warehousing Corporation Employees' Provident Fund Regulations-Regulation 15(3), 15Employees' Provident Fund and Miscellaneous Provisions Act, 1952Constitution of India-Article 14

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High Courts17 Dec 2025Disposed Of

Smt. Dipali Wd/o Gajendra Kuware Vs Accountant General & Ors.

Bombay High Court · (2025) 12 BOM CK 3222

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High Courts17 Dec 2025Dismissed

The State Of Maharashtra Vs Azhar @ Annu

Bombay High Court · (2025) 12 BOM CK 3351

Indian Penal Code-Section 224Code of Criminal Procedure-Section 41(2)

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High Courts17 Dec 2025Dismissed

Sushant Sunilchandra Das Vs Saraswati Sushant Das

Bombay High Court · (2025) 12 BOM CK 3352

Hindu Marriage Act, 1955-Section 13(1)(A), 24Constitution of India-Article 227

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High Courts17 Dec 2025Disposed Of

Shri Shanu Ram Gaonkar Vs M/s Goa Bagaytdar Sahakari Kharedi Vikri Saunstha Maryadit & Anr.

Bombay High Court · (2025) 12 BOM CK 2705

Industrial Disputes Act, 1947-Section 11(a)

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High Courts17 Dec 2025Dismissed

Union Of India Vs Smt. Shanti Devi

Bombay High Court · (2025) 12 BOM CK 2833

Public Premises (Eviction of Unauthorised Occupants) Act, 1971-Section 2(e)(2)(ii), 4, 4(1), 4(2)(b)(II), 5Bombay Rents, Hotel and Lodging House Rates' Control Act, 1947West Bengal Premises Tenancy Act, 1956

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High Courts17 Dec 2025Disposed Of

Corporation Of The City Of Panaji Vs M/s. Vernekar Diesels

Bombay High Court · (2025) 12 BOM CK 2827

Goa Public Premises (Eviction of Unauthorized Occupants) Act, 1988Indian Partnership Act, 1932-Section 69, 69(1), 69(2), 69(3)Arbitration Act of 1940-Section 2(c), 8, 21

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High Courts17 Dec 2025Disposed Of

Mr. Pedro Dias (Since Deceased.) & Ors. Vs Mrs. Sarita Kapoor & Ors.

Bombay High Court · (2025) 12 BOM CK 2826

Constitution of India-Article 227Mundkar Protection and Eviction Rule, 1977-Sub Rule 13 of Rule 14

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High Courts17 Dec 2025Disposed Of

Shri Marcus R. Cardozo Vs State Of Goa & Ors.

Bombay High Court · (2025) 12 BOM CK 3012

CPC-Section 144Arbitration Act

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High Courts17 Dec 2025Dismissed

Comunidade Of Nagoa Vs The Administrator Communidades Of South Zone

Bombay High Court · (2025) 12 BOM CK 3010

Code of Communidades-Article 3, 20, 21, 22, 25, 182 to 192, 193 to 198, 194, 438Constitution of India-Article 226, 227

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High Courts17 Dec 2025Allowed

Shri Khandu Vithu Shelar Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 2484

Maharashtra Resettlement of Project Displaced Persons Act, 1976-Section 17Maharashtra Project Affected Persons Rehabilitation Act, 1999-Section 16(1), 16 Part-III

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High Courts17 Dec 2025Dismissed

Shri. Prakash Hindurao Patil Vs Smt. Sarsabai @ Sarnabai @ Saraswati Dnyanu Powar

Bombay High Court · (2025) 12 BOM CK 2493

Code of Civil Procedure-Order II Rule 2, VI Rule 17

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High Courts17 Dec 2025

Shri Vinayak Maruti Naik Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 2496

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High Courts17 Dec 2025Dismissed

Comunidade Of Nagoa Vs Administrator Communidades Of South Zone Communidade Building Margao

Bombay High Court · (2025) 12 BOM CK 1697

Code of Comunidades, 1961- Article 20, 21, 22, 438

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High Courts16 Dec 2025Disposed Of

Shri Balkrishna Gopal Telang & Anr. Vs The State Of Maharashtra & Ors.

Bombay High Court · 2025 INSC 982

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High Courts16 Dec 2025Allowed

Banganga Anurag Cooperative Housing Society Limited Vs The Divisional Joint Registrar, Cooperative Societies & Ors.

Bombay High Court · (2025) 12 BOM CK 4352

Maharashtra Cooperative Societies Act, 1960-Section 22, 22(2), 23(2), 91, 154B, 154B-7, 154B-12, 154-B-29SARFAESI Act

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High Courts16 Dec 2025Dismissed

Assistant Engineer (B&F) Vs Parekh Market Premises Society Limited & Ors.

Bombay High Court · (2025) 12 BOM CK 4345

Maharashtra Fire Prevention & Life Safety Measures Act, 2006-Section 8(1)Bombay Municipal Corporation Act, 1888Maharashtra Co-operative Societies Act, 1960

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High Courts16 Dec 2025Allowed

The Central Board of Trustee, Employees Provident Fund Organization Vs M/s. Saket College of Arts, Commerce, & Science (Senior)

Bombay High Court · (2025) 12 BOM CK 4342

Constitution of India-Articles 226, 227Employees Provident Fund and Miscellaneous Provisions Act, 1952-Section 7A, 2(b), 6

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High Courts16 Dec 2025Dismissed

Rachana Developers Vs State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 4341

Constitution of India-Article 227Maharashtra Cooperative Societies Act, 1960-Section 9, 152Maharashtra Apartment Ownership Act, 1970-Section 2, 11, 19

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High Courts16 Dec 2025Allowed

Pankaj Subhash Tatar & Anr. Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 4340

Maharashtra Cooperative Societies Act, 1960-Section 81, 83, 84, 85, 88, 105Maharashtra Co-operative Societies (Amendment) Act, 2017

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