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Bombay High Court judgments, 2025

1,916 judgments · page 41 of 96

High Courts10 Dec 2025Disposed Of

Kotak Mahindra Bank Ltd Vs State of Maharashtra

Bombay High Court · (2025) 12 BOM CK 1681

Insolvency and Bankruptcy Code, 2016- Section 9, 60, 96Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002- Section 13(2), 14
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High Courts09 Dec 2025Dismissed

Dhyan Foundation Vs Google LLC & Anr.

Bombay High Court · (2025) 12 BOM CK 4291

Information Technology Act, 2000-Section 69-AInformation Technology (Procedure and Safeguards for Blocking for Access of Information by Public) Rules, 2009-Rule 5, 10Limitation Act-Section 5
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High Courts09 Dec 2025Disposed Of

M/s Rural Infrastructure Development Private Limited Vs The Land Acquisition Officer And Sub-Divisional Officer, Thane & Ors.

Bombay High Court · (2025) 12 BOM CK 4280

Arbitration and Conciliation Act, 1996-Section 29A, 29A(4), 29A(5), 29A(6), 29A(7), 11, 11(2), 11(3), 11(4), 11(5), 11(6), 14, 15, 15(2), 2(1)(e), 2(4), 17, 20, 23(4), 28, 34, 37, 40(1), 41, 43, 45, 48(1)(e)Maharashtra Highways Act, 1955-Section 16-B(8), 19-B, 19-B(8), 19-B(9)National Highways Act, 1956-Section 3G, 3G(5), 3G(6)
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High Courts09 Dec 2025Dismissed

Ismail Mainuddin Sherikar Vs The State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 4273

Constitution of India-Article 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons, Video Pirates, Sand Smugglers and Persons engaged in Black Marketing of Essential Commodities Act, 1981-Section 3(2), 2(b-1)Indian Penal Code
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