Bombay High Court Judgments 2025 — Page 85

High Courts02 Apr 2025Allowed

P.A.Parekh And Anr Vs Maharashtra Pollution Control Board And Anr

Bombay High Court · (2025) 04 BOM CK 0240

Water (Prevention and Control of Pollution) Act, 1974 - Section 21, 21(3)(e), 25, 26, 27, 33A, 43, 44, 49Water (Prevention and Control of Pollution) Rules, 1975 - Rule 34

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High Courts02 Apr 2025Dismissed

Prabhat Kumar Singh Vs Accu Pack Engineering Pvt. Ltd

Bombay High Court · (2025) 04 BOM CK 0233

Constitution of India, 1950 - Article 227Payment of Gratuity Act, 1972 - Section 4, 4(6) (a), 4(6)(b)(ii)

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High Courts02 Apr 2025Dismissed

Makarand Vijay Pujari Vs State Of Maharashtra Thr Its Prin. Secretary, Ubran Dev. Dept. And Ors

Bombay High Court · (2025) 04 BOM CK 0232

Constitution of India, 1950 - Article 32, 226

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High Courts02 Apr 2025Allowed

Sangita Sandip Jadhav Poa Sunil Dinkar Panaskar And Anr Vs State Of Maharashtra Thr. Section. And Ors

Bombay High Court · (2025) 04 BOM CK 0231

Maharashtra Stamps Act, 1958 - Section 47, 47(c)(5), 48, 48(1), 53(A)Specific Relief Act, 1963 - Section 31, 32

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High Courts02 Apr 2025Dismissed

Rangrao Mahadu Pethkar Vs Sadashiv Maruti Vibute And Others

Bombay High Court · (2025) 04 BOM CK 0230

Constitution of India, 1950 - Article 226, 227Maharashtra Tenancy and Agricultural Lands Act, 1948 - Section 14, 25, 25(2), 29, 32, 32G, 32R, 43A, 43A(1), 43A(2), 43A(3)

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High Courts02 Apr 2025Dismissed

Sagar Bhagirath Karate Vs Indian Oil Corporation Ltd., Through Its Selection Committee & Ors

Bombay High Court · (2025) 04 BOM CK 0229

Constitution of India, 1950 - Article 226Registration Act, 1908 - Section 17(1)(d)

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High Courts01 Apr 2025Dismissed

Dilip Manikrao Dhande And Others Vs Union Of India Thr. Its Secretary, Ministry Of Petroleum And Natural Gas, New Delhi And Ors

Bombay High Court · (2025) 04 BOM CK 0256

Constitution of India, 1950 - Article 300ARight To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 - Section 105, 105(1), 105(3), 113, 113(1)Petroleum and Minerals Pipeline Acquisition Of Right and user in Land) Act 1962 - Section 2(a), 6(2), 7(1)(i), 9, 10(4), 10(5)

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High Courts01 Apr 2025Dismissed

Vidarbha Veneer Industries Ltd., (In Liquidation), Nagpur Vs Income Tax Officer, Ward-7(1), Nagpur

Bombay High Court · (2025) 04 BOM CK 0255

Income Tax Act, 1961 - Section 2(14), 2(14)(a), 48, 50C, 50C(1)

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High Courts01 Apr 2025Disposed Of

Surekhaben Chhaniyabhai Varli Vs Union Of India And Ors

Bombay High Court · (2025) 04 BOM CK 0237

Constitution of India, 1950 - Article 226Notaries Act, 1952 - Section 3, 4, 15Notaries Rules 1956 - Rule 4, 6, 6(1), 7, 7A, 8, 8(1), 8(2), 8(3)

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High Courts01 Apr 2025Dismissed

Krupa Zubin & Anr Vs Divisional Joint Registrar, Cooperative Societies & Ors

Bombay High Court · (2025) 04 BOM CK 0236

Constitution of India, 1950 - Article 227Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 - Section 4, 4(1A)(v), 10(1), 10Maharashtra Cooperative Societies Act, 1960 - Section 154B(2)

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High Courts01 Apr 2025Dismissed

Manekben Rama Tandel Vs Collector Daman and Ors

Bombay High Court · (2025) 04 BOM CK 0235

Constitution of India, 1950 - Article 226Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 23

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High Courts01 Apr 2025Dismissed

Vidyadhar Gajanan Mote And Anr Vs State Of Maharsahtra Thr Government Pleader And Ors

Bombay High Court · (2025) 04 BOM CK 0234

Constitution of India, 1950 - Article 162, 226, 227Land Acquisition Act 1894 - Section 15, 17, 18, 18(1), 18(2), 18(4), 19, 19B, 19B(1), 19B(2), 19B(3), 19B(6), 19D, 30Maharashtra Highways Act, 1955 - Section 30

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High Courts01 Apr 2025Allowed

Accelerate Productx Ventures Pvt Ltd Vs State Of Maharashtra Through Secretary And Ors

Bombay High Court · (2025) 04 BOM CK 0224

Constitution of India, 1950 - Article 226Maharashtra Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2017 - Section 2, 2(2), 11, 12

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High Courts28 Mar 2025Dismissed

Hitesh Tukaram Ade Vs City And Industrial Development Corp. Of Maharashtra Ltd. And Anr

Bombay High Court · (2025) 03 BOM CK 0288

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High Courts28 Mar 2025Partly Allowed

Dr Chetana Rajput Vs Modern Education Society And Ors

Bombay High Court · (2025) 03 BOM CK 0287

Constitution of India, 1950 - Article 226Payment of gratuity Act, 1972 - Section 7(3A)

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High Courts28 Mar 2025Disposed Of

Sanjeev Dnyandeo Bhor Deputy Regional Transport Officer And Ors Vs State Of Maharashtra Thr Principal Secretary Transport Dept And Ors

Bombay High Court · (2025) 03 BOM CK 0286

Administrative Tribunals Act, 1985 - Section 21, 21(1)Maharashtra Civil Services (Regulation of Seniority) Rules, 1982 - Rule 4(2)(c)

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High Courts28 Mar 2025Disposed Of

Sukumar Arvind Kale Patil And Ors Vs Union Of India And Ors

Bombay High Court · (2025) 03 BOM CK 0285

Constitution of India, 1950 - Article 14, 300A

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High Courts28 Mar 2025Dismissed

Hare Krishna Enterprises Thr Its Partners Vs City Industrial And Development Corporation Of Maharashtra Limited

Bombay High Court · (2025) 03 BOM CK 0284

Constitution of India, 1950 - Article 226, 299

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High Courts28 Mar 2025Allowed

Vivekanand Sudhir Pise @ Vicky And Anr Vs State Of Maharashtra

Bombay High Court · (2025) 03 BOM CK 0276

Constitution of India, 1950 - Article 14(2), 20, 21Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Code of Criminal Procedure, 1973 - Section 311, 313, 437, 439, 439(2), 497, 498

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High Courts28 Mar 2025Allowed

Smt. Nanibai Wd/O. Laxmanrao Navkhare (Dead) Thr. Lrs. Vs Vitthalrao Marotrao Navkhare Thr. His Spl. P.O.A., Manohar V. Navkhare

Bombay High Court · (2025) 03 BOM CK 0268

Code of Civil Procedure, 1908 - Section 54, Order 20 Rule 18, Order 20 Rule 18(1), Order 20 Rule 18(2), Order 21 Rule 35Maharashtra Land Revenue Code, 1966 - Section 54, 85, 85(3), 328Maharashtra Stamp Act, 1958 2(a)

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Bombay High Court judgments, 2025