High Courts05 Feb 2025Allowed
General Manager, Suryalaxmi Cotton Mills Limited, Nagardhan, Nagpur Vs Rajesh Bhagwanji Maliye And Others
Bombay High Court · (2025) 02 BOM CK 0739
Payment of Bonus Act, 1965 - Section 10, 11, 16, 16(2)
COURT ARCHIVE
Bombay High Court judgments, 2025
1,856 judgments · page 90 of 93
High Courts05 Feb 2025Disposed Of
Rajesh S/o Sitaram Chavhan Vs Pratibha W/O Rajesh Chavhan
Bombay High Court · (2025) 02 BOM CK 0738
Code of Criminal Procedure, 1973 - Section 125Hindu Marriage Act, 1955 - Section 24Evidence Act, 1872 - Section 40, 41, 42, 43
High Courts05 Feb 2025Allowed
State Of Maharashtra Through Its Secretary Home Department And 2 Orhers Vs Tanmay Sunil Gite
Bombay High Court · (2025) 02 BOM CK 0723
High Courts05 Feb 2025Disposed Of
Vijay Vasant Kulkarni Vs Assistant Commissioner of Income Tax Circle (2)
Bombay High Court · (2025) 02 BOM CK 0715
Constitution of India, 1950 - Article 226Income Tax Act, 1961 - Section 23, 54F, 142(1), 143(3), 144B, 147, 151
High Courts04 Feb 2025Dismissed
Priyanka Communications India Pvt Ltd Vs Tata Capital Limited
Bombay High Court · (2025) 02 BOM CK 0735
Arbitration and Conciliation Act, 1996 - Section 11, 12, 13, 14, 14(1)(a), 14(2)
High Courts04 Feb 2025Disposed Of
Vidyadhar Prabhakar Sarfare Vs State Of Maharashtra And Anr
Bombay High Court · (2025) 02 BOM CK 0732
Indian Penal Code, 1860 - Section 34, 415, 418, 420
High Courts04 Feb 2025Allowed
Dolphin Co. Op. Hsg. Soc. Ltd. Thr. Its Chairman & Anr Vs State Of Maharashtra Thr. Its Secretary & Ors
Bombay High Court · (2025) 02 BOM CK 0725
Constitution of India, 1950 - Article 21, 226, 300AMaharashtra Regional and Town Planning Act, 1966 - Section 45(1)(iii)
High Courts04 Feb 2025Dismissed
Amit Prakash Jori And Anr Vs State Of Maharashtra Thr. G.P. And Ors
Bombay High Court · (2025) 02 BOM CK 0724
Constitution of India, 1950 - Article 226Maharashtra Cooperative Societies Act, 1960 - Section 101, 156Maharashtra Cooperative Societies Rules, 1961 - Rule 107, 107(11)(d1),107(11)(d1)(vi)
High Courts04 Feb 2025Dismissed
Indradas Kacharu Gaikar Vs Kalyan Dombivali Municipal Corporation
Bombay High Court · (2025) 02 BOM CK 0716
Constitution of India, 1950 - Article 226Maharashtra Municipal Corporation Act, 1949 - Section 260, 267(1), 478, 483(2)Maharashtra Regional and Town Planning Act, 1966 - Section 18
High Courts04 Feb 2025Allowed
Suraj Satish Chavan Vs Directorate of Enforcement & Anr
Bombay High Court · (2025) 02 BOM CK 0714
Constitution of India, 1950 - Article 21, 22, 22(1), 22(2), 32, 226Code of Criminal Procedure, 1973 - Section 50, 50(1), 437, 438, 439Prevention of Money Laundering Act, 2002 - Section 2(1)(u), 3, 4, 19(1), 45, 45(1), 45(1)(ii)
High Courts03 Feb 2025Dismissed
Krishna Babaji Bhavar Vs Union Of India Thr Secretary And Ors
Bombay High Court · (2025) 02 BOM CK 0726
Constitution of India, 1950 - Article 226, 227, 309All India Services Act, 1951 - Section 2, 2A, 2(f), 3, 3(1), 4(1)Indian Forest Service (Cadre) Amendment Rules, 2014 - Rule 7(1), 7(3), 7(5)
High Courts03 Feb 2025Disposed Of
Pralhad S/o Suryabhan Sapkal Vs Gajanan S/o Hari Marodkar
Bombay High Court · (2025) 02 BOM CK 0741
Code of Civil Procedure, 1908 - Order 20 Rule 12Limitation Act, 1963 - Article 136
High Courts03 Feb 2025Allowed
Saffron Developers Pvt. Ltd Vs Premchand Resorts And Apartments ) And Others
Bombay High Court · (2025) 02 BOM CK 0736
Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Order 7 Rule 14, Order 7 Rule 14(3), Order 11 Rule 1, Order 11 Rule 1(1), Order 11 Rule 1(3), Order 11 Rule 1(4), Order 11 Rule (1)(5), Order 11 Rule 5, Order 11 Rule 10Commercial Courts Act, 2015 - Section 16
High Courts03 Feb 2025Allowed
Shri. Shankar Newandram Budhwani Vs Chief Officer, Vita Municipal Council And Ors
Bombay High Court · (2025) 02 BOM CK 0727
Constitution of India, 1950 - Article 226, 300AMaharashtra Regional Town Planning Act, 1966 - Section 31(5), 125, 126, 126(1)(c), 126(2), 126(3), 126(4), 127Land Acquisition Act, 1894 - Section 4, 5A, 6
High Courts03 Feb 2025Dismissed
Harshi Ramjiyani Vs State Of Maharashtra
Bombay High Court · (2025) 02 BOM CK 0717
High Courts03 Feb 2025Allowed
Tejas Shamsunder Shinde Vs State Of Maharashtra
Bombay High Court · (2025) 02 BOM CK 0713
Code of Criminal Procedure, 1973 - Section 439Indian Penal Code, 1860 - Section 302, 379, 380, 381, 404, 420
High Courts30 Jan 2025Dismissed
Municipal Council, Bhandara, Thr. Its Chief Officer Vs J.H. Construction Pvt. Ltd., Nagpur Thr. Director, Shri Nandkumar Harchandani
Bombay High Court · (2025) 01 BOM CK 1576
Constitution of India, 1950 - Article 32, 226, 227, 368Arbitration and Conciliation Act, 1996 - Section 5, 11(6), 16, 19, 19(1), 19(3), 34, 35, 36, 37
High Courts30 Jan 2025Allowed
City Corporation Limited Through Its Director Mr. Aniruddha P. Deshpande Vs Assistant Commissioner Of Income Tax Circle 1-1, Pune
Bombay High Court · (2025) 01 BOM CK 1575
Income Tax Act, 1961 - Section 143(2), 148, 148A(b), 292B
High Courts30 Jan 2025Allowed
Kalavati Rajendra Kokale Vs State Of Maharashtra
Bombay High Court · (2025) 01 BOM CK 1574
Maharashtra Village Panchayats Act, 1950 - Section 29(3), 34
High Courts30 Jan 2025Disposed Of
Smt Meenakshitai Arjunrao Watti And Others Vs State Of Maharashtra Through Its Secretar And Others
Bombay High Court · (2025) 01 BOM CK 1573
Constitution of India, 1950 - Article 14, 19(1)(c), 43B, 243ZH, 243ZT, 243ZJ(1), 246(B), 368(2)Maharashtra Co operative Societies Act, 1960 - Section 73AAA, 73B