High Courts21 Apr 2025Disposed Of
Satyawan Ananta Padwale Vs State Of Maharashtra
Bombay High Court · (2025) 04 BOM CK 0301
Constitution of India, 1950 - Article 244(1)Maharashtra Village Panchayats Act, 1959 - Section 7
COURT ARCHIVE
Bombay High Court judgments, 2025
1,856 judgments · page 79 of 93
High Courts21 Apr 2025Allowed
Manoj Gopal Mahale And Ors Vs State Of Maharashtra Thr The Secretary, School Edu. Dept. And Ors
Bombay High Court · (2025) 04 BOM CK 0300
Constitution of India, 1950 - Article 226
High Courts17 Apr 2025Dismissed
Messrs Kaycee Corporation Vs Suresh Ramchand Mehta
Bombay High Court · (2025) 04 BOM CK 0289
Code of Civil Procedure 1908 - Section 96(3), Order 7 Rule 11(a), Order 23 Rule 3, Order 23 Rule 3ATransfer of Property Act, 1882 - Section 40Specific Relief Act, 1963 - Section 19
High Courts17 Apr 2025Dismissed
Schulman Inc Ltd. And Anr Vs Odyssey Tours And Travels And Ors
Bombay High Court · (2025) 04 BOM CK 0288
Code of Civil Procedure 1908 - Section 20, 20(c), Order 7 Rule 11, Order 7 Rule 11(a), Order 38 Rule 5
High Courts17 Apr 2025Dismissed
Vishrut Enterprises Pvt. Ltd. (Formerly Known As M/S. Vishrut Infotech Pvt. Ltd. ) Vs Shri. Prakash Ganpat Thakur And Ors
Bombay High Court · (2025) 04 BOM CK 0287
Constitution of India, 1950 - Article 227Code of Civil Procedure 1908 - Section 47, Order 21 Rule 35, Order 21 Rule 97, Order 21 Rule 97(1), Order 21 Rule 98, Order 21 Rule 99, Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 104, Order 21 Rule 105, Order 21 Rule 106
High Courts17 Apr 2025Allowed
Shivamma Shankar Wale Vs Mr.Ramesh Virpakshappa Wale
Bombay High Court · (2025) 04 BOM CK 0286
Registration of Births and Deaths Act, 1969 - Section 12, 17Evidence Act, 1872 - Section 76, 107, 108Indian Lunacy Act, 1912 - Section 62
High Courts17 Apr 2025Allowed
Navi Mumbai Municipal Corporation Vs Union Of India Thr. Ministry Of Environment Forest And Climate Change And Ors
Bombay High Court · (2025) 04 BOM CK 0285
Maharashtra (Urban areas) Protection and Preservation of Trees Act, 1975 - Section 8(3)
High Courts17 Apr 2025Allowed
Sonali Trushant Walde Vs Dhananjay Pundlik Chaudhari
Bombay High Court · (2025) 04 BOM CK 0284
Code Civil Procedure Code 1908 - Section 24Code of Criminal Procedure, 1973 - Section 488Guardians And Wards Act 1890 - Section 7, 8, 9, 9(1), 9(2), 9(3)
High Courts17 Apr 2025Dismissed
Sunil Vithalrao Shinde Vs Ali Shan Noor Mohammad And Ors
Bombay High Court · (2025) 04 BOM CK 0276
Indian Succession Act, 1925 - Section 63, 299
High Courts16 Apr 2025Allowed
Suvarna Appasaheb Kshirsagar And Ors Vs State Of Maharashtra Through Principal Secretary And Ors
Bombay High Court · (2025) 04 BOM CK 0294
Constitution of India, 1950 - Article 162, 166, 226Exemptions from Land Revenue (No.1) Act, 1863 - Section 8(3), 8(4)Maharashtra Land Revenue Code, 1966 - Section 36
High Courts16 Apr 2025Partly Allowed
Flagship Infrastructure Ltd. Through Its Present Director / Authorised Signatory And Anr. Vs Competent Authority Dist. Dy. Reg. Co-Operative Societies, Pune And Anr
Bombay High Court · (2025) 04 BOM CK 0293
Constitution of India, 1950 - Article 226Maharashtra Regional and Town Planning Act, 1966 - Section 2(13D), 2(27), 14(l), 17, 18(3), 20(4), 44(2)Maharashtra Ownership Flat Act 1963 - Section 11, 11(3), 11(5)
High Courts16 Apr 2025Allowed
Prakash Narayan Dhobale Vs State Of Maharashtra, Through Secretary, Water Supply And Sanitation Dept And Ors
Bombay High Court · (2025) 04 BOM CK 0292
Constitution of India, 1950 - Article 226, 227
High Courts16 Apr 2025Dismissed
Pralhad Balkrishna Balghare And Anr Vs Suryakant Balkrishna Balghare
Bombay High Court · (2025) 04 BOM CK 0291
Hindu Succession Act, 1956 - Section 4, 6, 8, 19
High Courts16 Apr 2025Allowed/Disposed Of
Ramchandra Sitaram Supanekar And Ors Vs Shri Uttamrao Yashwant Khot (Decd) By Heirs And Lrs
Bombay High Court · (2025) 04 BOM CK 0290
Maharashtra Tenancy and Agricultural Lands Act, 1948 - Section 4, 4A, 70(b)Maharashtra Land Revenue Code, 1966 - Section 149Maharashtra Land Revenue Record of Rights and Registers (Preparation and Maintenance) Rules 1971 - Rule 30, 31
High Courts16 Apr 2025Disposed Of
Kaushik Rameshchandra Thakkar @ Anam Vs State Of Maharashtra
Bombay High Court · (2025) 04 BOM CK 0282
Constitution of India, 1950 - Article 21, 22, 22(1), 22(2), 32, 226Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 58Code of Criminal Procedure, 1973 - Section 50, 57, 137, 167, 482 Indian Penal Code, 1860 - Section 34, 120(b), 420, 465, 467, 468
High Courts16 Apr 2025Dismissed
Bhalchandra S/o Govind Mahashabde Vs Anant S/O Gangadhar Mayee
Bombay High Court · (2025) 04 BOM CK 0279
Consumer Protection Act, 1986 - Section 13, 17(a)(i), 19, 21, 21(b), 25, 27A, 27(1), 27(1)(ii)Consumer Protection Act, 2019 - Section 38(3)(a)
High Courts16 Apr 2025Partly Allowed
Laxman Singh S/o Dhansingh Vs Sushma S/O Pramod Mahajan And Others
Bombay High Court · (2025) 04 BOM CK 0278
Code of Civil Procedure, 1908 - Order 7 Rule 10, Order 7 Rule 10AMaharashtra Rent Control Act, 1999 - Section 7(5), 24Provincial Small Cause Courts Act, 1887 - Section 22, 23, 24, 26, 39, 40, 41, 43, 45, 46, 47
High Courts16 Apr 2025Disposed Of
M/s Radha Madhav Developers, Thr. Authorized Representative, Mr. Rajesh N. Agrawal Vs Vinod Kumar S/O. Rajaram Agarwal And Another
Bombay High Court · (2025) 04 BOM CK 0277
Code of Civil Procedure, 1908 - Section 10
High Courts15 Apr 2025Dismissed
Mohd. Ali Jaan Mohd Shaikh Vs State Of Maharashtra And Anr
Bombay High Court · (2025) 04 BOM CK 0283
Indian Penal Code, 1860 - Section 34, 120B, 302, 307, 326Arms Act, 1959 - Section 3, 25, 27
High Courts15 Apr 2025Disposed Of
Suresh S/o Laxmanrao Tikhile Vs Municipal Council, Achalpur, Thr. Chief Officer, Achalpur, Amravati
Bombay High Court · (2025) 04 BOM CK 0280
Payment of Gratuity Act, 1972 - Section 4(5), 5, 7(2), 7(4), 10(iii), 14Maharashtra Civil Services (Pension) Rules, 1982 - Rule 9(39), 57, 110, 111