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Bombay High Court judgments, 2025

1,856 judgments · page 6 of 93

High Courts23 Dec 2025Allowed

Ajay Laxman Garud Vs State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 3759

Maharashtra Police Act, 1951-Section 56(1), 56(1)(b), 55Indian Penal Code-Sections 188, 290, 291, 395, 384, 385, 387, 363, 342, 323, 504, 506 r/w 34, 324, 341Constitution of India-Article 19(1), 19(1)(d)
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High Courts23 Dec 2025Allowed

Velentine Properties Private Limited Vs State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 3624

Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963-Section 4, 5A, 11, 11(3)Maharashtra Ownership Flats (Regulations of the Promotion of Construction, Sale, Management and Transfer) Rules, 1964-Rule 9Maharashtra Apartment Ownership Act, 1970-Section 2
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High Courts23 Dec 2025Allowed

Dalmia Cement (Bharat) Limited Vs Union Of India & Ors.

Bombay High Court · (2025) 12 BOM CK 2896

Wildlife Protection Act, 1972Forest Conservation Act, 1980-Section 2Mineral (Auction) Rules, 2015-Rule 10, sub-rule (1), sub-rule (2), sub-rule (3), sub-rule (4), sub-rule (5), sub-rule (6), first proviso to sub-rule (6), second proviso to sub-rule (6)
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