CourtKutchehry.com

COURT ARCHIVE

Bombay High Court judgments, 2025

1,885 judgments · page 78 of 95

High Courts09 Jun 2025Allowed

Dhruv Dalip Tahil Vs State Of Maharashtra

Bombay High Court · (2025) 06 BOM CK 0088

Code of Criminal Procedure, 1973 - Section 218, 218(1), 218(2), 219, 220, 221, 223, 397, 401, 482Narcotic Drug and Psychotropic Substances Act, 1985 - Section 8(c), 22(a), 22(b), 27A, 29, 37Evidence Act, 1872 - Section 25
Read judgment
High Courts09 Jun 2025Partly Allowed

Dr. Suhas Sampat Jadhavar And Ors Vs State Of Maharashtra

Bombay High Court · (2025) 06 BOM CK 0085

Constitution of India, 1950 - Article 240Indian Penal Code, 1860 - Section 34, 201, 312, 313, 314, 315, 316, 317, 318Medical Termination of Pregnancy Act, 1971 - Section 2(e), 3, 3(2)(b), 3(2)(i), 3(4), 4, 5, 5(1), 5(3), 5(4), 6, 7, 7(1)
Read judgment
High Courts09 Jun 2025Dismissed

Gaurishankar Mohanlal Vyas Dcecesed Thr Lrs Purushottam Mohanlal Vyas Vs Imamsaheb Ismail Saheb Diedthrlrs Mehtab Imamsaheb Died Lrs Abdul Azar Mehatasaheb Khriwale And Ors

Bombay High Court · (2025) 06 BOM CK 0079

Constitution of India, 1950 - Article 226, 227Code of Civil Procedure, 1908 - Section 114, 151, Order 1 Rule 10, Order 1 Rule 10(2), Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 9, Order 47 Rule 1Bombay Revenue Tribunal Regulations of 1958 - Section 24, 25
Read judgment
High Courts05 Jun 2025Disposed Of

Alfa Remidis Ltd Nagpur, Through Managing Director Pritindarsingh S/O Bhupindarsingh Sethi Vs Project Director National Highway Authority Of India, Thr.Project Director, Nagpur And Ors

Bombay High Court · (2025) 06 BOM CK 0082

Arbitration and Conciliation Act, 1996 - Section 19(4), 34, 34(4), 37National Highways Act of 1956 - Section 3A, 3(G)(5)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 26, 26(1)(b), 28, 31(3)
Read judgment
High Courts09 May 2025xix Amit Agrawal Vs. State of NCT Delhi Bail Appln 4475/2024 decided on 01.05.2025

Vikas Chandrakant Patil Vs State Of Maharashtra

Bombay High Court · (2025) 05 BOM CK 0227

Constitution of India, 1950 - Article 21Code of Criminal Procedure, 1973 - Section 309, 439, 439(2)Indian Penal Code, 1860 - Section 120B, 302, 304(b), 307, 376, 376A, 376AB, 376B, 376C, 376D, 376DA, 376DB, 394, 395, 397, 498A
Read judgment
High Courts08 May 2025xix Amit Agrawal Vs. State of NCT Delhi Bail Appln 4475/2024 decided on 01.05.2025

Niklesh Prakash Patil Vs State Of Maharashtra

Bombay High Court · (2025) 05 BOM CK 0229

Constitution of India, 1950 - Article 21Code of Criminal Procedure, 1973 - Section 309, 439, 439(2)Indian Penal Code, 1860 - Section 201, 302, 376(2)(G)
Read judgment
High Courts07 May 2025Dismissed

Ketan Sharad Badule Vs State Of Mah. Thr. Pso Ps Gondia City Gondia

Bombay High Court · (2025) 05 BOM CK 0220

Juvenile Justice (Care and Protection of Children) Act, 2015 - Section 3, 9, 14, 15, 18(1)(a), 18(1)(b), 18(1)(c), 18(1)(d), 18(1)(e), 18(1)(f), 18(1)(g), 18(3), 19, 19(1)(i), 21, 24(1), 24(2), 101(2), 102Juvenile Justice (Care and Protection of Children) Model Rules, 2016 - Rule 10(A)(1), 10(A)(1), 10(A)(2), 10(A)(3), 10(A)(4)
Read judgment