High Courts05 Mar 2025Dismissed
Anil Chhabildas Chaudhari Vs Sau Mamata Sudhakar Sananse
Bombay High Court · (2025) 03 BOM CK 0261
Code of Civil Procedure, 1908 - Section 100, Order 6 Rule 4Evidence Act, 1872 - Section 120
COURT ARCHIVE
Bombay High Court judgments, 2025
1,856 judgments · page 86 of 93
High Courts05 Mar 2025Allowed
Adani Cementation Limited Vs Union Of India & Ors
Bombay High Court · (2025) 03 BOM CK 0247
Forest (Conservation) Act 1980 - Section 2
High Courts05 Mar 2025Dismissed
Shakuntala Ranganath Lohapatre Vs Pune Municipal Corporation And Ors
Bombay High Court · (2025) 03 BOM CK 0241
Constitution of India, 1950 - Article 226Maharashtra Regional and Town Planning Act, 1966 - Section 127, 127(1)
High Courts05 Mar 2025Allowed
Devendra Rajiv Patil Vs State Of Maharashtra And Anr
Bombay High Court · (2025) 03 BOM CK 0215
Constitution of India, 1950 - Article 226Code of Criminal Procedure, 1973 - Section 155(2), 156(1), 196, 196(1A), 482Indian Penal Code, 1860 - Section 143, 147, 148, 149, 298, 307, 326, 332, 341, 342, 353, 427, 505, 505(2), 505(3), 506, 507
High Courts04 Mar 2025
Chandrabhan Janardhan Yadav Vs State Of Maharashtra
Bombay High Court · (2025) 03 BOM CK 0248
Constitution of India, 1950 - Article 21, 22(1)Code of Criminal Procedure, 1973 - Section 50, 50(1)Drugs and Cosmetics Act, 1940 - Section 18
High Courts04 Mar 2025Dismissed
Avinash Dhavji Naik And Anr Vs State Of Maharashtra Through Its Secretary And Ors
Bombay High Court · (2025) 03 BOM CK 0245
Constitution of India, 1950 - Article 14, 226, 300ALand Acquisition Act, 1894 - Section 4, 5A, 6, 17(4)
High Courts04 Mar 2025
Symbiosis Open Education Soc. Through Principal Director & Ors Vs University Grants Commission & Anr
Bombay High Court · (2025) 03 BOM CK 0243
High Courts04 Mar 2025Allowed
Ajay Ganesh Shirodkar Vs Zilla Parishad, Palghar & Ors
Bombay High Court · (2025) 03 BOM CK 0242
High Courts04 Mar 2025Allowed
Rahul Babanrao Bhad Vs State Of Maharashtra, Thr. Pso, Rajapeth Police Station, Dist. Amravati
Bombay High Court · (2025) 03 BOM CK 0216
Code of Criminal Procedure, 1973 - Section 154[1], 157[1], 164, 437Indian Penal Code, 1860 - Section 302Evidence Act, 1872 - Section 27
High Courts03 Mar 2025Dismissed
Managing Director, Natural Sugar And Allied Industries Ltd., Osmanabad Vs Manisha Ramdhan Jadhav And Anr
Bombay High Court · (2025) 03 BOM CK 0262
Employees Compensation Act, 1923 - Section 3(1), 4, 4A, 4A(2)
High Courts03 Mar 2025Disposed Of
Sunil Anna Kakade And Ors. Vs Laxmi Balu Kakade And Ors
Bombay High Court · (2025) 03 BOM CK 0246
Maharashtra Land Revenue Code, 1966 - Section 85, 150
High Courts28 Feb 2025Allowed
Vijaymala Sidling Doijad Vs State Of Maharashtra Through Collector Of Kolhapur And Ors
Bombay High Court · (2025) 02 BOM CK 0782
Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Order 6 Rule 17, Order 8 Rule 1A, Order 8 Rule 6A, Order 8 Rule 6G, Order 8 Rule 9
High Courts28 Feb 2025Disposed Of
Priyanka Tarapad Bannerji & Anr Vs State Of Maharashtra & Ors
Bombay High Court · (2025) 02 BOM CK 0781
Constitution of India, 1950 - Article 226Special Marriage Act, 1954 - Section 5, 13, 24
High Courts28 Feb 2025Dismissed
State Of Maharashtra Through Medical Education And Drugs Department And Ors Vs Mayavati Ramchandra Sawant And Ors
Bombay High Court · (2025) 02 BOM CK 0780
Constitution of India, 1950 - Article 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 28, 30, 32
High Courts27 Feb 2025
Vimal Trading Vs National Faceless Assessment Centre And Ors
Bombay High Court · (2025) 02 BOM CK 0786
Constitution of India, 1950 - Article 14, 226Income Tax Act, 1961 - Section 115BBE, 142(1), 143(2), 143(3), 144B, 144B(6)(viii), 156, 270A, 271AA(1), 274
High Courts27 Feb 2025Dismissed
Mohan Hircachand Shah Vs Mrs. Bina Ketan Samani
Bombay High Court · (2025) 02 BOM CK 0784
Code of Civil Procedure, 1908 - Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d)Hindu Marriage Act 1955 - Section 16 Hindu Succession Act, 1956 - Section 4, 6, 16, 19
High Courts27 Feb 2025Dismissed
Nitin Bharat Sawale Vs State Of Maharashtra Thru Prin. Secretary Dept. Of Revenue And Ors
Bombay High Court · (2025) 02 BOM CK 0783
Constitution of India, 1950 - Article 28A, 142, 226, 300ALand Acquisition Act, 1894 - Section 4, 4(1), 11, 12(2), 18, 23(1A), 28, 28A
High Courts26 Feb 2025Dismissed
Hanuman Jairam Naik Vs State Of Maharashtra
Bombay High Court · (2025) 02 BOM CK 0792
Constitution of India, 1950 - Article 226Maharashtra Regional and Town Planning Act, 1966 - Section 54
High Courts26 Feb 2025Allowed
Ajay Shankar Rathod Vs Zilla Parishad Satara And Ors
Bombay High Court · (2025) 02 BOM CK 0791
High Courts26 Feb 2025Dismissed
Dyuthbhumi Hotels And Resorts Pvt Ltd. Thr Its Director Vs State Of Maharashtra Thr The Secretary
Bombay High Court · (2025) 02 BOM CK 0790
Constitution of India, 1950 - Article 226Maharashtra Casinos (Control and Tax) Act, 1976 - Section 2