Bombay High Court Judgments 2025 — Page 74

High Courts23 Jul 2025Disposed Of

Lonavala Khandala Citizens Forum & Anr Vs Municipal Council of Lonavala and Ors

Bombay High Court · (2025) 07 BOM CK 0257

Constitution of India, 1950 - Article 21Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965 - Section 49, 49(1), 49(2)Maharashtra Regional and Town Planning Act, 1966 - Section 23, 25, 26

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High Courts22 Jul 2025Dismissed

Agri Sprayers T.I.M Association & Anr Vs State of Maharashtra & Ors

Bombay High Court · (2025) 07 BOM CK 0294

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High Courts22 Jul 2025Disposed Of

Kale Logistics Solutions Pvt. Ltd Vs Union Of India & Ors

Bombay High Court · (2025) 07 BOM CK 0259

Customs Act, 1962 - Section 2(34), 5, 6, 17, 28, 28(11)Finance Act, 2022 - Section 97

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High Courts22 Jul 2025Dismissed

Venkatesh Krishna Bhandarkar Vs Henry D'souza

Bombay High Court · (2025) 07 BOM CK 0258

Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Section 115Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 - Section 5(4A), 15A, 15A(1), 15A(7)

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High Courts21 Jul 2025Allowed

Sau Khalida @ Saniya Ismile Quadri Vs Ismile S/o Akmalpasha Quadri

Bombay High Court · (2025) 07 BOM CK 0247

Guardians and Wards Act,1890 - Section 6, 7, 17, 17(2)

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High Courts18 Jul 2025Allowed

Shah Rameshchandra Nihalchand And Co And Ors Vs S Bose Commissioner Of Tax 13 And Anr

Bombay High Court · (2025) 07 BOM CK 0271

Code of Criminal Procedure, 1973 - Section 197, 319, 319(1)Income Tax Act, 1961 - Section 276C, 277, 278B, 278B(1), 278B(2), 279Drugs and Cosmetics Act, 1940 - Section 18, 18A, 34

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High Courts18 Jul 2025Partly Allowed

Linker Shelter Pvt. Ltd Vs Charmaine Chougule, And Anr

Bombay High Court · (2025) 07 BOM CK 0261

Real Estate (Regulation And Development) Act, 2016 - Section 2(q), 2(zf), 4, 4(2), 12, 14, 18, 18(1), 18(1)(a), 18(1)(b), 18(2), 18(3), 19, 19(4), 19(6), 19(10), 31, 81

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High Courts18 Jul 2025Dismissed

Vijay Shridhar Ghare Vs Ashok Narayan Shinde

Bombay High Court · (2025) 07 BOM CK 0260

Transfer of Property Act, 1882 - Section 12(1), 44Limitation Act, 1963 - Article 59, 110Limitation Act, 1963 - Section 3, 59

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High Courts18 Jul 2025Disposed Of

Priya D/o Praveen Maloo After Marriage Priya W/o Gagan Grower Thr. Poa Varun P. Maloo And Ors Vs Meena W/o Praveen Maloo And Others

Bombay High Court · (2025) 07 BOM CK 0250

Indian Succession Act, 1925 - Section 191Government Savings Certificates Act, 1959 - Section 6(1)Companies Act, 1956 - Section 109A, 109B

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High Courts18 Jul 2025Allowed

Town Planning Officer A'nagar And Others Vs Abdul Razak Abdul Karim And Others

Bombay High Court · (2025) 07 BOM CK 0237

Constitution of India, 1950 - Article 300ACode of Civil Procedure, 1908 - Section 80Maharashtra Regional Town Planning Act, 1915 - Section 9(6), 29, 30(10), 40, 40(1), 40(1)(2), 40(3), 41, 41(a), 51, 67, 86, 83, 88, 88(a), 126, 126(2), 127

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High Courts17 Jul 2025Dismissed

Dr Harshad Suresh Sonawane Vs State Of Maharashtra And Anr

Bombay High Court · (2025) 07 BOM CK 0270

Code of Criminal Procedure, 1973 - Section 125Indian Penal Code, 1860 - Section 498AProtection of Women from Domestic Violence Act, 2005 - Section 2(a), 2(f), 2(s), 12

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High Courts17 Jul 2025Dismissed

Anil Baburao Baile Vs Union Of India And Ors

Bombay High Court · (2025) 07 BOM CK 0269

Constitution of India, 1950 - Article 15, 17, 19(2), 19(3), 19(4), 19(5), 19(6), 21, 22, 22(3)(b), 22(4), 22(7), 32, 226, 246, 341, 368, 368(2)Indian Penal Code, 1860 - Section 34, 117, 124A, 153A, 505(1)(B)Unlawful Activities (Prevention) Act, 1967 - Section 13, 15(1)(a)(i ), 15(1)(a)(ii), 15(1)(a)(iii), 15(1)(a)(iv), 15(1)(a)(v), 15(1)(a)(vi), 15(1)(b), 15(1)(c), 15(2), 16, 18B, 20, 39

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High Courts17 Jul 2025Dismissed

Smt. Priya Aashish Bodas Vs Shri. Aashish Rajiv Bodas

Bombay High Court · (2025) 07 BOM CK 0262

Hindu Marriage Act, 1955 - Section 9, 13(1), 13(1)(ia), 13(1)(ib), 13B

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High Courts17 Jul 2025Partly Allowed

Vikrant S/o Sudhakar Jugade And Others Vs State Of Maharashtra, Thr. Its Housing Secretary, Mumbai And Others

Bombay High Court · (2025) 07 BOM CK 0251

Code of Civil Procedure, 1908 - Order 1 Rule 8Maharashtra Civil Services (Regulation of Seniority) Rules, 1982 - Rule 2, 3, 5

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High Courts17 Jul 2025Partly Allowed

Manubai Kondiram Jawale And Others Vs State Of Maharashtra And Others

Bombay High Court · (2025) 07 BOM CK 0238

Constitution of India, 1950 - Article 227

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High Courts16 Jul 2025Dismissed

Abdulkadir Lokhandwala And Anr Vs Central Adoption Resource Agency And Ors

Bombay High Court · (2025) 07 BOM CK 0265

Juvenile Justice (Care and Protection of Children) Act, 2015 - Section 2(3), 2(13), 2(14), 2(52), 51, 55, 56, 56(2), 68(c)

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High Courts16 Jul 2025Disposed Of

Swasthishri Jinsen Bhattarak Pattacharya Mahaswami Sanstha Math Vs Union Of India Thr Its Ministry Of Environment And Forest And Ors

Bombay High Court · (2025) 07 BOM CK 0264

Constitution of India, 1950 - Article 25Wildlife Protection Act, 1972 - Section 43(2)

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High Courts16 Jul 2025Dismissed

Ramesh Vasantrao Patil Vs State Of Maharashtra Thr Its Dept. Of Rural Development And Ors

Bombay High Court · (2025) 07 BOM CK 0263

Constitution of India, 1950 - Article 14, 226Maharashtra Village Panchayats Act, 1959 - Section 5, 14, 14(1)(d), 39(1), 39(1A), 39(2), 39(3)

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High Courts16 Jul 2025Dismissed

Raman Ramsingh Pawar And Others Vs State Of Maharashtra Through Its Principal Secretary And Others

Bombay High Court · (2025) 07 BOM CK 0239

Constitution of India, 1950 - Article 154, 226, 243B, 243(b), 243C, 243(d), 243(g)Maharashtra Village Panchayats Act, 1959 - Section 3(24), 4

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High Courts15 Jul 2025Allowed

Manthan Kiran Bhosale Vs State Of Maharashtra

Bombay High Court · (2025) 07 BOM CK 0272

Code of Criminal Procedure, 1973 - Section 226, 227, 228Indian Penal Code, 1860 - Section 34, 120B, 201, 302, 363, 364, 364AInformation Technology Act, 2000 - Section 66C

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Bombay High Court judgments, 2025