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Bombay High Court judgments, 2025

1,916 judgments · page 39 of 96

High Courts10 Dec 2025Allowed

Kotak Mahindra Bank Ltd Vs The State Of Maharashtra & Ors

Bombay High Court · (2025) 12 BOM CK 4299

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 14Insolvency and Bankruptcy Code, 2016-Sections 2(a) to (d), 9, 60, 60(1), 60(2), 60(3), 60(4), 60(6), 95, 95(1), 96, 179, 243Limitation Act, 1963
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High Courts10 Dec 2025Allowed

Vishwanath Sahadu Wakhare & Ors. Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 4292

Maharashtra Land Revenue Code, 1966-Sections 31, 36(2), 37, 44, 59, 59(b), 59B, 247, 257Maharashtra Inferior Village Watans Abolition Act, 1959-Sections 4, 5(1), 5(2), 5(3), 5(4), 6, 9Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
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High Courts10 Dec 2025Dismissed

Sayla Realtors Vs Saurashtra CHS Ltd

Bombay High Court · 2025 INSC 1365

Arbitration and Conciliation Act, 1996-Section 9, 11, 11(3-A), 11(6), 11(6-A), 12, 13, 17, 43B, 45Arbitration and Conciliation (Amendment) Act, 2019-Section 1(2), 3(i), 3(v), 4 to Section 9, 10, 11, 12, 13, 15
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