COURT ARCHIVE

Bombay High Court judgments, 2025

1,856 judgments · page 89 of 93

High Courts11 Feb 2025v Arivandandam vs. T.V. Satyapal and another" reported in (1977( 4d SCC 467"

Ajay Ramesh Chaudhary And Another Vs Milind Janardan Bhalerao And Others

Bombay High Court · (2025) 02 BOM CK 0758

Code of Civil Procedure, 1908 - Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d)Hindu Succession Act, 1956 - Section 6

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High Courts11 Feb 2025Allowed

Ravi Manoj Rai Vs Union Of India & Anr

Bombay High Court · (2025) 02 BOM CK 0750

Constitution of India, 1950 - Article 20(3), 21Code of Criminal Procedure, 1973 - Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 8(c), 21(a), 22(c), 23(a)(c), 27A, 28, 29, 37, 42, 67

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High Courts11 Feb 2025Dismissed

Ananda Ramchandra Salunkhe Vs Maharashtra State Road Transport Corporation

Bombay High Court · (2025) 02 BOM CK 0743

Constitution of India, 1950 - Article 227

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High Courts11 Feb 2025Allowed

B. Suguna W/o B. Sudarshan Vs Smt. Bolla Malathi And Ors

Bombay High Court · (2025) 02 BOM CK 0742

General Provident Fund (Central Services) Rules, 1960 - Rule 5, 5(a), 5(b), 5(5), 5(5)(a), 5(5)(b), 5(6), 33, 33(i)(a), 33(i)(b), 33(ii)

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High Courts10 Feb 2025Allowed

Rajkumar Saisingh Padvi Vs State Of Maharashtra And Others

Bombay High Court · (2025) 02 BOM CK 0753

Code of Criminall Procedure, 1973 - Section 161, 197, 482Prevention of Corruption Act, 1988 - Section 7, 12

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High Courts08 Feb 2025Allowed

Mohammad Khalid Mukhtar Ahmed Shaikh Vs State Of Maharashtra

Bombay High Court · (2025) 02 BOM CK 0728

Constitution of India, 1950 - Article 11, 14(2), 20, 21, 359(1)Code of Criminal Procedure, 1973 - Section 50, 439Indian Penal Code, 1860 - Section 364A, 384, 385, 386, 387

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High Courts07 Feb 2025Allowed

Shyamumar Tulsilal Warnawal And 4 Others Vs State Of Mah. Thr. The Instance Of Kiran Rangaswamy Gedam Food Safety Officer, Nagpur

Bombay High Court · (2025) 02 BOM CK 0761

Code of Criminal Procedure, 1973 - Section 192, 200, 200(a), 204, 482Food Safety And Standards Act, 2006 - Section 3(p), 43, 43(1), 47, 47(5), 59, 66

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High Courts07 Feb 2025Dismissed

Sharad Shriram Salunke And Others Vs State Of Maharashtra Through The Secretary And Others

Bombay High Court · (2025) 02 BOM CK 0737

Constitution of India, 1950 - Article 14

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High Courts07 Feb 2025Disposed Of

Essar Shipping Limited Vs Union Of India

Bombay High Court · (2025) 02 BOM CK 0733

Foreign Trade (Development and Regulation) Act, 1992 - Section 14

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High Courts07 Feb 2025Allowed

Santosh Pralhad Waghmare Vs State Of Maharashtra

Bombay High Court · (2025) 02 BOM CK 0729

Code of Criminal Procedure, 1973 - Section 439Indian Penal Code, 1860 - Section 201, 302, 304(b), 396

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High Courts07 Feb 2025Disposed Of

M/S. Swastik Promoters And Developers Vs Competent Authority, The District Deputy Registrar Of Co Operative Societis, Pune City And Anr

Bombay High Court · (2025) 02 BOM CK 0720

Constitution of India, 1950 - Article 226Code of Civil Procedure, 1908 - Section 9Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 - Section 4, 5A, 7, 11, 11(1), 11(3), 11(4)

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High Courts07 Feb 2025Dismissed

State Of Maharashtra Through Its Additional Chief Secretary Home Department Vs Sonyabapu Bansi Deshmukh And Ors

Bombay High Court · (2025) 02 BOM CK 0719

Constitution of India, 1950 - Article 324, 328Maharashtra Police Act, 1951 - Section 22N, 22N(2)Representation of the People Act, 1951 - Section 28A

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High Courts07 Feb 2025Dismissed

Madhukar Janardhan Dhole And Ors Vs Chief Executive Officer Baramati Municipal Council And Anr

Bombay High Court · (2025) 02 BOM CK 0718

Constitution of India, 1950 - Article 226Maharashtra Regional and Town Planning Act, 1966 - Section 53(6a), 54Maharashtra Municipal Corporations Act, 1949 - Section 260, 261, 264, 267, 433A, 478

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High Courts06 Feb 2025Dismissed

Badal S/O Dhanraj Madke Vs State Of Maharashtra Through Pso Kalamna Ps Nagpur

Bombay High Court · (2025) 02 BOM CK 0769

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Code of Criminal Procedure, 1973 - Section 231, 309, 439, 482Indian Penal Code, 1860 - Section 34, 120B, 201, 302, 363, 369, 370

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High Courts06 Feb 2025Disposed Of

Astra Chemtech Private Limited & Ors Vs Pidilite Industries Limited

Bombay High Court · (2025) 02 BOM CK 0734

Code of Civil Procedure, 1908 - Order 39 Rule 4

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High Courts06 Feb 2025Allowed

Ghanshyam Maruti Chougule Vs State Of Maharashtra

Bombay High Court · (2025) 02 BOM CK 0731

Code of Criminal Procedure, 1973 - Section 439Indian Penal Code, 1860 - Section 376, 376(2)(i), 506Protection of Children from Sexual Offenses Act, 2012 - Section 6

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High Courts06 Feb 2025Allowed

Guddu Soubhan Harijan Vs State Of Maharashtra

Bombay High Court · (2025) 02 BOM CK 0730

Code of Criminal Procedure, 1973 - Section 439Indian Penal Code, 1860 - Section 34, 302, 304(b), 396

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High Courts06 Feb 2025Dismissed

Suresh Dagadu Angre Decd. Thr Lhr Swati Suresh Angre And Anr Vs Shantaram Sakaram Ghadi Decd. Thr Lhr Smt. Anita Shantaram Ghadi And Ors

Bombay High Court · (2025) 02 BOM CK 0721

Constitution of India, 1950 - Article 14, 19, 26Maharashtra Regional Town Planning Act, 1966 - Section 72(4)(ii), 72(4)(iii), 88, 89, 90, 101Maharashtra Town Planning Scheme, 1974 - Rule 19

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High Courts05 Feb 2025Allowed

Priyanka Balkrishna Jadhav Vs State Of Maharashtra Thr The Secretary And Ors

Bombay High Court · (2025) 02 BOM CK 0722

Maharashtra Employees of. Private Schools (Conditions of Service) Rules, 1981 - Rule 41A

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High Courts05 Feb 2025Disposed Of

Chairman, Nagpur Improvement Trust, Nagpur Vs State Of Maharashtra, Through The District Collector, Nagpur And Others

Bombay High Court · (2025) 02 BOM CK 0740

Constitution of India, 1950 - Article 226Code of Civil Procedure, 1908 - Section 9, Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(a)Nagpur Improvement Trust Act, 1936 - Section 45(1), 115

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