High Courts31 Jul 2025Partly Allowed
Laxman Kisan Chavan Vs Nandkumar Kisanrao Chavan And Others
Bombay High Court · (2025) 07 BOM CK 0273
Code of Civil Procedure, 1908 - Order 18 Rule 1, Order 18 Rule 2,Order 18 Rule 2(2), Order 18 Rule 2(3)
COURT ARCHIVE
Bombay High Court judgments, 2025
1,901 judgments · page 73 of 96
High Courts30 Jul 2025Dismissed
Shri. Dilip Jagannath Ambilwade Vs Govt. Of Maharashtra Thrugh The Principal Secretary, Public Health Dept. And Anr
Bombay High Court · (2025) 07 BOM CK 0290
Maharashtra Administrative Tribunal Act, 1985 - Section 19Maharashtra Civil Services (Pension) Rules, 1982 - Rule 33, 46(1), 6(2), 48, 48(1)
High Courts30 Jul 2025Allowed
Neelkanth Infratech Vs City and Industrial Development Corporation of Maharashtra Ltd
Bombay High Court · (2025) 07 BOM CK 0289
Constitution of India, 1950 - Article 226Maharashtra Regional and Town Planning Act, 1966 - Section 113A, 118
High Courts29 Jul 2025Allowed
Swapnil Prakash Bhogle Vs Union Of India Through Revenue Department And Ors
Bombay High Court · (2025) 07 BOM CK 0291
High Courts29 Jul 2025Dismissed
Farah Deeba Vs State Of Maharashtra And Anr
Bombay High Court · (2025) 07 BOM CK 0284
Code of Criminal Procedure, 1973 - Section 41A, 482Bharatiya Nyay Sanhita, 2023 - Section 152, 196, 197, 352, 353
High Courts29 Jul 2025Allowed
Narendra S/o Madhukarrao Mule(Husband) And Others Vs State Of Mah. Thr. Ps Chimur Dist. Chandrapur And Another
Bombay High Court · (2025) 07 BOM CK 0280
Indian Penal Code, 1860 - Section 34, 498A
High Courts29 Jul 2025Dismissed
Mujiboddin Hakimoddin Vs Shamshuddin Nijamoddin
Bombay High Court · (2025) 07 BOM CK 0276
Code of Civil Procedure, 1908 - Order 21 Rule 32, Order 21 Rule 32(5), Order 21 Rule 97, Order 21 Rule 99
High Courts29 Jul 2025Partly Allowed
Salim Baig Akhtar Baig Vs Sayyad Nawid Sayyad Nazir
Bombay High Court · (2025) 07 BOM CK 0275
Stamp Act, 1899 - Section 35, 35A
High Courts28 Jul 2025Disposed Of
M/s S & M Enterprises Vs Palazzo Building No. 1 CHSL & Ors
Bombay High Court · (2025) 07 BOM CK 0292
Maharashtra Ownership Flats (Regulation of the promotion of Construction, Sale, Management And Transfer) Act, 1963 - Section 3, 4, 7, 7(1)(i), 7(1)(ii), 10(1), 11(3), 11(5)
High Courts28 Jul 2025Allowed
Zilla Parishad, Ahmednagar Thru. Chief Executive Officer And Others Vs Sandip Madhav Khase And Others
Bombay High Court · (2025) 07 BOM CK 0278
Code of Civil Procedure, 1908 - Section 80, 80(2), 115, Order 7 Rule 11Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 - Section 280Maharashtra Village Panchayats Act, 1959 - Section 180
High Courts28 Jul 2025Dismissed
Saifan Hussain Nadaf Through Lrs Tolan Saifan Nadaf And Others Vs State Of Maharashtra And Others
Bombay High Court · (2025) 07 BOM CK 0277
Constitution of India, 1950 - Article 226, 227Maharashtra Land Revenue Code, 1966 - Section 257Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947 - Section 31, 31A, 35, 36, 36(B)
High Courts25 Jul 2025Allowed
M/s Jabs International Pvt Ltd Vs State Of Maharashtra & Ors
Bombay High Court · (2025) 07 BOM CK 0293
Constitution of India, 1950 - Article 226Maharashtra Industrial Development Act, 1961 - Section 1(3)
High Courts25 Jul 2025Dismissed
M/S Aditya Construction Company (J.V.), Nagpur Thr. Authorised Signatory, Mr. Nilesh R. Borekar Vs State Of Maharashtra, Thr. Secretary, Public Works Department, Mumbai And Others
Bombay High Court · (2025) 07 BOM CK 0283
Constitution of India, 1950 - Article 12, 14Contract Act, 1872 - Section 20Companies Act, 2013 - Section 8
High Courts25 Jul 2025Disposed Of
Vice President, Somaiya Trust And Anr Vs Dr. Pradnya d/o Gopalrao Giradkar, And Ors
Bombay High Court · (2025) 07 BOM CK 0256
Constitution of India, 1950 - Article 227, 309Maharashtra Universities Act, 1994 - Section 57, 59
High Courts24 Jul 2025Disposed Of
Vinod @ Vinayak Bhalerao Barve Vs State Of Maharashtra And Anr
Bombay High Court · (2025) 07 BOM CK 0285
High Courts24 Jul 2025Allowed
Rajesh Narayansingh Solanki Vs State Of Maharashtra Through Station House Officer, Police Station Gondia City District Gon
Bombay High Court · (2025) 07 BOM CK 0282
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Code of Criminal Procedure, 1973 - Section 161Indian Penal Code, 1860 - Section 159, 160
High Courts24 Jul 2025Disposed Of
Kapil Ratan Shitole (C 6284) Vs Deputy Inspector General Prison, ( East Region) Nagpur And Anr
Bombay High Court · (2025) 07 BOM CK 0281
Constitution of India, 1950 - Article 226, 227Indian Penal Code, 1860 - Section 148, 302, 307Arms Act, 1959 - Section 4, 25
High Courts24 Jul 2025Partly Allowed
Shubhangi Sunilkumar Dubey Vs Dental Council Of India And Others
Bombay High Court · (2025) 07 BOM CK 0279
Dentists Act, 1948 - Section 10B, 16A, 16B
High Courts24 Jul 2025Allowed
Jitendra Namdev Daravkar Through His Real Brother And Next Friend Pradip Namdev Daravkar Vs State Of Maharashtra
Bombay High Court · (2025) 07 BOM CK 0268
Constitution of India, 1950 - Article 21, 22Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 174, 174(2), 174(3)Code of Criminal Procedure, 1973 - Section 151, 154, 154(3), 155(2), 323, 482
High Courts23 Jul 2025Disposed Of
Sunilkumar More Vs CBI BS & FB And Anr
Bombay High Court · (2025) 07 BOM CK 0295
Indian Penal Code, 1860 - Section 120B, 420, 467, 468, 471, 477A