High Courts17 Jan 2025Dismissed
Shaikh Latif Shaikh Mahebub Vs State Of Maharashtra Through Its Secretary And Others
Bombay High Court · (2025) 01 BOM CK 1568
Constitution of India, 1950 - Article 226
COURT ARCHIVE
Bombay High Court judgments, 2025
1,856 judgments · page 92 of 93
High Courts16 Jan 2025Allowed
Ramkrushna Alias Ramkisan Damodhar Shinde And Another Vs Joint Charity Commissioner II And Others
Bombay High Court · (2025) 01 BOM CK 1569
Maharashtra Public Trust Act, 1950 - Section 22, 70, 70(A), 70A(2)(a), 70A(2)(b)
High Courts16 Jan 2025Allowed
Bapu Bhimrao Toradmal Vs Ganesh Jalindar Shinde
Bombay High Court · (2025) 01 BOM CK 1561
Code of Criminall Procedure, 1973 - Section 256Bhartiya Nagarik Suraksha Sanhita, 2023 - Section 279Negotiable Instruments Act, 1881 - Section 138
High Courts16 Jan 2025Disposed Of
Narendra Kumar Santraj Sharma Vs State Of Maharashtra Thr. Pso Ps Achalpur Tq.Achalpur Dist.Amravati And Another
Bombay High Court · (2025) 01 BOM CK 1536
Constitution of India, 1950 - Article 20(2), 300Code of Criminall Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 354A, 354D
High Courts15 Jan 2025Disposed Of
Vaibhav S/O Premanand Mawale Vs State Of Maharashtra Ps Shegaon City Dist Buldhana
Bombay High Court · (2025) 01 BOM CK 1537
Code of Criminall Procedure, 1973 - Section 227, 228, 482Indian Penal Code, 1860 - Section 107, 108, 306
High Courts15 Jan 2025Allowed
Afshamaskar Laikkhan Pathan @ Afsha Firdos Ujede And Others Vs State Of Maharashtra And Another
Bombay High Court · (2025) 01 BOM CK 1532
Code of Criminall Procedure, 1973 - Section 161, 173, 482Indian Penal Code, 1860 - Section 323, 353, 376, 376(2)(n), 504, 506Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act 1989 - Section 3(1)(r), 3(1)(s), 3(2)(va)
High Courts14 Jan 2025Allowed
M/S Rajeshwari Builders And Developers, Thr. Partner, Narendra V. Dudhe And Mangesh S. Surawar Vs Rammurthy Bhimsen Chawla And Another
Bombay High Court · (2025) 01 BOM CK 1539
High Courts10 Jan 2025Allowed
Prabhakar S/o Bhausaheb Thombare Vs State Of Maharashtra
Bombay High Court · (2025) 01 BOM CK 1562
Code of Criminall Procedure, 1973 - Section 161, 482Indian Penal Code, 1860 - Section 34, 107, 306Maharashtra MoneyLending (Regulation) Act, 2014 - Section 39
High Courts10 Jan 2025Dismissed
Onkar Chandrakant Teli Vs State Of Maharashtra & Ors
Bombay High Court · (2025) 01 BOM CK 1547
Constitution of India, 1950 - Article 226Code of Criminall Procedure, 1973 - Section 155(2), 156(1), 482Indian Penal Code, 1860 - Section 323, 377, 406, 498A, 506
High Courts10 Jan 2025Disposed Of
Sanket Sudhakar Pagare Vs State Of Maharashtra & Ors
Bombay High Court · (2025) 01 BOM CK 1546
Indian Penal Code, 1860 - Section 34, 143, 144 147, 148, 149, 307, 323, 326, 336, 363, 387, 392, 427, 504, 506Arms Act, 1959 - Section 3, 4, 25Maharashtra Police Act, 1951 - Section 55, 56(1)(a)(b), 135
High Courts10 Jan 2025Dismissed
Shishupal S/o Patiram Tarjude And Others Vs Vandana W/o Prabhudas Deshmukh And Others
Bombay High Court · (2025) 01 BOM CK 1540
Code of Civil Procedure, 1908 - Order 6 Rule 17, Order 17 Rule 6, Order 41 Rule 23, Order 41 Rule 23A, Order 41, Rule 25, Order 41 Rule 27, Order 41 Rule 27(1)(a)
High Courts08 Jan 2025Allowed
Hitendra s/o. Vinayakrao Upadhyay Vs Shankar s/o. Rajaram Gaud
Bombay High Court · (2025) 01 BOM CK 1563
Code of Criminall Procedure, 1973 - Section 313Negotiable Instruments Act, 1881 - Section 138, 139Evidence Act, 1872 - Section 114(g)
High Courts08 Jan 2025Allowed
Sandeep S/O Harish Kewlani Vs Union Of India Thr. Its Officer Eow, Of CBI Mumbai
Bombay High Court · (2025) 01 BOM CK 1538
Code of Criminall Procedure, 1973 - Section 102, 102(1), 104, 165(5)Indian Penal Code, 1860 - Section 120B, 420Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2)
High Courts07 Jan 2025Dismissed
Navneet S/o Ramchandra Totla Vs Patil Patwari Saray Sansthan, Amravati Through Trustee Bhaskarrao Alias Babanrao S. Dhote (Patil)
Bombay High Court · (2025) 01 BOM CK 1541
Code of Civil Procedure, 1908 - Section 47, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99, Order 21 Rule 100, Order 21 Rule 101, Order 26 Rule 9
High Courts07 Jan 2025Allowed
Chayya Narayanbua Gosavi Vs Sudhir Ramnath Chormale
Bombay High Court · (2025) 01 BOM CK 1533
Maharashtra Public Trusts Act, 1950 - Section 18, 18(5), 19, 22, 22A, 28, 29, 36, 39, 41D, 41E(3), 43(2)(a), 47, 50A, 51, 54(3), 70A, 79AA(2)
High Courts07 Jan 2025Allowed
Vilas Hanmanthrao Kulkarni Vs State Of Maharashtra
Bombay High Court · (2025) 01 BOM CK 1531
Indian Penal Code, 1860 - Section 279, 304AMotor Vehicles Act, 1988 - Section 184
High Courts06 Jan 2025
Vaibhav Nandkishor Hiwale Vs State Of Maharashtra Through Its Secretary And Others
Bombay High Court · (2025) 01 BOM CK 1534
High Courts06 Jan 2025Allowed
Dhirajbai W/o Tilakchand Shah And 1 Anr Vs Bhikulal Ramdulare Gupta And 1 Anr
Bombay High Court · (2025) 01 BOM CK 1542
Indian Easements Act, 1882 - Section 13, 15, 15(a), 15(c), 15(e)
High Courts03 Jan 2025Dismissed
Willingdon Sports Club And Ors Vs Nagnesh Alias B. S. Akhade And Ors
Bombay High Court · (2025) 01 BOM CK 1525
Code of Civil Procedure, 1908 - Section 115, Order 7 Rule 3, Order 20 Rule 12(1)(c), Order 21 Rule 35, Order 21 Rule 97, Order 21 Rule 99, Order 21 Rule 101
High Courts03 Jan 2025Allowed
Union Of India, Thr Ministry Of Agriculture Faridabad And Anr Vs Smt. Malti Wd/O Madhukar Ghode And Other
Bombay High Court · (2025) 01 BOM CK 1544
Motor Vehicles Act, 1988 - Section 168