COURT ARCHIVE

Bombay High Court judgments, 2025

1,856 judgments · page 84 of 93

High Courts18 Mar 2025Allowed

Dev Kumar Agarwal And Anr Vs Assistant Director , Directorate Of Revenue Intelligence And Anr

Bombay High Court · (2025) 03 BOM CK 0283

Constitution of India, 1950 - Article 21Code of Criminal Procedure, 1973 - Section 197, 173, 309, 437(6), 468Indian Penal Code, 1860 - Section 120B

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High Courts18 Mar 2025Dismissed

Ramesh Hanamant Savalatot Vs State Of Maharashtra

Bombay High Court · (2025) 03 BOM CK 0281

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 178, 180, 181

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High Courts18 Mar 2025Dismissed

Santosh S/o Sampatrao Chhajed Vs Ajit Jaiwantrao Bhise

Bombay High Court · (2025) 03 BOM CK 0274

Code of Civil Procedure, 1908 - Section 115, Order 7 Rule 11(d)Registration Act, 1908 - Section 17, 18Maharashtra Rent Control Act, 1999 - Section 13(1)(g), 16, 16(1), 16(1)(g), 16(1)(i), 17(4), 17(5), 17(6), 17(7), 55, 55(1), 55(2), 55(3)

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High Courts18 Mar 2025Allowed

Moreshwar S/o Anandrao Sawarkar And Others Vs State Of Maha., Thr. The Collector, Nagpur And Others

Bombay High Court · (2025) 03 BOM CK 0273

Constitution of India, 1950 - Article 226Code of Civil Procedure, 1908 - Section 54Maharashtra Land Revenue Code, 1966 - Section 85, 227

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High Courts18 Mar 2025Dismissed

Council Of Scientific And Industrial Research, Through Its Director General And Another Vs Deputy Chief Labour Commissioner, (Central), O/O Dy. Chief Labour Commissioner, Mumbai And Other

Bombay High Court · (2025) 03 BOM CK 0272

Contract Labour (Regulation and Abolition) Act, 1970 - Section 10, 12(1), 78, 79Contract Labour (Regulation and Abolition) Central Rules, 1971 - Rule 25(2)(v)(a)

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High Courts18 Mar 2025Partly Allowed

Prashant @ Guddu Shankarrao @ Vijay Ingle Vs State Of Mah., Thr. P.S.O. Ps Murtizapur, Dist Akola

Bombay High Court · (2025) 03 BOM CK 0264

Indian Penal Code, 1860 - Section 323, 354, 376[i], 376[j], 448, 449, 450, 511Protection of Children from Sexual Offences Act, 2012 - Section 3, 4, 8, 29, 30

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High Courts18 Mar 2025Dismissed

Eknath Ramchandra Ghandge Vs State Of Maharashtra Through Divisional Joint Registrar And Others

Bombay High Court · (2025) 03 BOM CK 0258

Maharashtra Agricultural Produce Marketing (Development and Regulation) Act, 1963 - Section 19, 24, 40, 45Maharashtra Agricultural Produce SalePurchase (Development and Regulation) Act, 1967 - Rule 43, 92(2), 108, 108(2)

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High Courts18 Mar 2025Allowed

Smt. Archana w/o Shailendra Gaikwad Vs Shri Shyam s/o Shivajirao Lohi

Bombay High Court · (2025) 03 BOM CK 0257

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High Courts17 Mar 2025Dismissed

Nitesh Raghunath Lahange Vs State Of Maharashtra & Anr

Bombay High Court · (2025) 03 BOM CK 0282

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 479Code of Criminal Procedure, 1973 - Section 436AIndian Penal Code, 1860 - Section 34, 366, 376(D), 489(B), 489(C), 506

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High Courts17 Mar 2025Allowed

Chokhendra S/O Devidas Patil And Another Vs Sub Divisional Magistrate, Maintenance Of Sr. Citizen Tribunal, Chandrapur And Another

Bombay High Court · (2025) 03 BOM CK 0267

Maintenance and Welfare of Parents and Senior Citizens Act, 2007 - Section 16, 16(1), 16(1)(i)(a), 17, 23

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High Courts17 Mar 2025Allowed

Prakash S/O Shivram Natkar Vs State Of Mah. Thr. Pso Ps Wadgaon Road Yavatmal Tq. And Dist.Yavatmal And Another

Bombay High Court · (2025) 03 BOM CK 0265

Code of Criminal Procedure, 1973 - Section 197, 203, 227Prevention of Corruption Act, 1988 - Section 1, 10, 11, 13, 13(1)(d), 13(2), 15, 19, 19(1), 19(a), 19(b), 19(c)

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High Courts17 Mar 2025

Nitin Ramesh Rathod And Others Vs State Of Maharashtra Through Its Secretary And Others

Bombay High Court · (2025) 03 BOM CK 0259

Constitution of India, 1950 - Article 14, 15, 16, 16(2), 16(3), 226, 309

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High Courts17 Mar 2025Disposed Of

Raju @ Devappa Anna Shetti And Ors Vs State Of Maharashtra Thr. Secretary Dept. Of Cooperation And Ors

Bombay High Court · (2025) 03 BOM CK 0249

Constitution of India, 1950 - Article 162Essential Commodities Act, 1955 - Section 3, 3(3)(c)Maharashtra Regulation of Sugarcane Price (Supplied to Factories) Act, 2013 - Section 4(B), 5, 5(1)

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High Courts13 Mar 2025Disposed Of

Shaikh Papamiya Chandbhai Vs Rupchand Nana Bhane And Ors

Bombay High Court · (2025) 03 BOM CK 0260

Code of Civil Procedure, 1908 - Section 96Transfer of Property Act 1882 - Section 54, 58(c), 60Specific Relief Act, 1963 - Section 16(c)

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High Courts13 Mar 2025Disposed Of

Arjun Raju Khanapure Vs Union Of India, Ministry of Road Transport & Highways, New Delhi & Ors

Bombay High Court · (2025) 03 BOM CK 0226

Motor Vehicles Act,1988 - Section 110Central Motor Vehicles Rules, 1989 - Rule 138ANational Highways Act, 1956 - Section 9

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High Courts13 Mar 2025Dismissed

Sudarshan Chemical Industries Ltd Vs State Of Maharashtra

Bombay High Court · (2025) 03 BOM CK 0225

Constitution of India, 1950 - Article 226Urban Land (Ceiling and Regulation) Act, 1976 - Section 8(4), 19(1), 20, 20(1)Urban Land (Ceiling and Regulation) Repeal Act, 1999 - Section 3

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High Courts13 Mar 2025Dismissed

Multi Commodity Exchange of India Ltd Vs M/s. Madhya Bharat (International)

Bombay High Court · (2025) 03 BOM CK 0224

Securities Contract (Regulation) Act, 1956 - Section 4(5), 7ALimitation Act, 1963 - Article 113

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High Courts13 Mar 2025Allowed

M/S. PVP Star Hotels Pvt. Ltd. And Anr Vs State Of Maharashtra Through Its Secretary , Urban Development Dept. And Ors

Bombay High Court · (2025) 03 BOM CK 0223

Constitution of India, 1950 - Article 14, 226, 227

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High Courts13 Mar 2025Dismissed

Ramprabhu Gopinath Kapse Vs Shevantabai Baburao Kapse

Bombay High Court · (2025) 03 BOM CK 0222

Code of Civil Procedure, 1908 - Section 151, 152, Order 20 Rule 12(c)

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High Courts13 Mar 2025Dismissed

Mrs. Rajani Rajan Dixit (alias Rajani Tukaram Washimbekar) Vs State Of Maharashtra Through The Chief Secretary And Ors

Bombay High Court · (2025) 03 BOM CK 0221

Maharashtra Civil Services (Pension) Rules, 1982 - Rule 19, 57Maharashtra Employees of Private Schools (Conditions of Services) Regulation Rules, 1981 - Rule 30, 67(1)(a)(4)

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