COURT ARCHIVE

Bombay High Court judgments, 2025

2,384 judgments · page 97 of 120

High Courts31 Jul 2025Dismissed

Brightland Cooperative Housing Society Ltd Vs Division Joint Registrar Coop Societies And Ors

Bombay High Court · (2025) 07 BOM CK 0288

Maharashtra Co operative Societies Act, 1960 - Section 22, 22(2), 23, 29, 91, 101, 154B, 154B(7), 154B(7)(a)Maharashtra Cooperative Societies Rules, 1961 - Rule 19Security Interest (Enforcement) Rules, 2002 - Rule 9(6)

Read judgment

High Courts31 Jul 2025Allowed

Murlidhar Posha Gadmale And Anr Vs Union Of India, Through General Manager Of Central Railway

Bombay High Court · (2025) 07 BOM CK 0287

Railways Claims Tribunal Act, 1987 - Section 23Railways Act, 1989 - Section 123, 123A, 123(b), 123(b)(i), 123(c)(2), 124, 124A

Read judgment

High Courts31 Jul 2025Allowed

Shri. Balaji Purbhaji Kapale And Ors Vs Union Of India Through The General Manager

Bombay High Court · (2025) 07 BOM CK 0286

Railways Claims Tribunal Act, 1987 - Section 23Railways Act, 1989 - Section 123(b), 123(c)(2), 124, 124A

Read judgment

High Courts31 Jul 2025Partly Allowed

Sumanbai w/o Prabhkar Igave Vs State Of Maharashtra And Another

Bombay High Court · (2025) 07 BOM CK 0274

Constitution of India, 1950 - Article 14, 226Land Acquisition Act, 1894 - Section 11, 18, 19, 25, 28A, 28A(1)

Read judgment

High Courts31 Jul 2025Partly Allowed

Laxman Kisan Chavan Vs Nandkumar Kisanrao Chavan And Others

Bombay High Court · (2025) 07 BOM CK 0273

Code of Civil Procedure, 1908 - Order 18 Rule 1, Order 18 Rule 2,Order 18 Rule 2(2), Order 18 Rule 2(3)

Read judgment

High Courts30 Jul 2025Dismissed

Shri. Dilip Jagannath Ambilwade Vs Govt. Of Maharashtra Thrugh The Principal Secretary, Public Health Dept. And Anr

Bombay High Court · (2025) 07 BOM CK 0290

Maharashtra Administrative Tribunal Act, 1985 - Section 19Maharashtra Civil Services (Pension) Rules, 1982 - Rule 33, 46(1), 6(2), 48, 48(1)

Read judgment

High Courts30 Jul 2025Allowed

Neelkanth Infratech Vs City and Industrial Development Corporation of Maharashtra Ltd

Bombay High Court · (2025) 07 BOM CK 0289

Constitution of India, 1950 - Article 226Maharashtra Regional and Town Planning Act, 1966 - Section 113A, 118

Read judgment

High Courts29 Jul 2025Allowed

Swapnil Prakash Bhogle Vs Union Of India Through Revenue Department And Ors

Bombay High Court · (2025) 07 BOM CK 0291

Read judgment

High Courts29 Jul 2025Dismissed

Farah Deeba Vs State Of Maharashtra And Anr

Bombay High Court · (2025) 07 BOM CK 0284

Code of Criminal Procedure, 1973 - Section 41A, 482Bharatiya Nyay Sanhita, 2023 - Section 152, 196, 197, 352, 353

Read judgment

High Courts29 Jul 2025Allowed

Narendra S/o Madhukarrao Mule(Husband) And Others Vs State Of Mah. Thr. Ps Chimur Dist. Chandrapur And Another

Bombay High Court · (2025) 07 BOM CK 0280

Indian Penal Code, 1860 - Section 34, 498A

Read judgment

High Courts29 Jul 2025Dismissed

Mujiboddin Hakimoddin Vs Shamshuddin Nijamoddin

Bombay High Court · (2025) 07 BOM CK 0276

Code of Civil Procedure, 1908 - Order 21 Rule 32, Order 21 Rule 32(5), Order 21 Rule 97, Order 21 Rule 99

Read judgment

High Courts29 Jul 2025Partly Allowed

Salim Baig Akhtar Baig Vs Sayyad Nawid Sayyad Nazir

Bombay High Court · (2025) 07 BOM CK 0275

Stamp Act, 1899 - Section 35, 35A

Read judgment

High Courts28 Jul 2025Disposed Of

M/s S & M Enterprises Vs Palazzo Building No. 1 CHSL & Ors

Bombay High Court · (2025) 07 BOM CK 0292

Maharashtra Ownership Flats (Regulation of the promotion of Construction, Sale, Management And Transfer) Act, 1963 - Section 3, 4, 7, 7(1)(i), 7(1)(ii), 10(1), 11(3), 11(5)

Read judgment

High Courts28 Jul 2025Allowed

Zilla Parishad, Ahmednagar Thru. Chief Executive Officer And Others Vs Sandip Madhav Khase And Others

Bombay High Court · (2025) 07 BOM CK 0278

Code of Civil Procedure, 1908 - Section 80, 80(2), 115, Order 7 Rule 11Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 - Section 280Maharashtra Village Panchayats Act, 1959 - Section 180

Read judgment

High Courts28 Jul 2025Dismissed

Saifan Hussain Nadaf Through Lrs Tolan Saifan Nadaf And Others Vs State Of Maharashtra And Others

Bombay High Court · (2025) 07 BOM CK 0277

Constitution of India, 1950 - Article 226, 227Maharashtra Land Revenue Code, 1966 - Section 257Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947 - Section 31, 31A, 35, 36, 36(B)

Read judgment

High Courts25 Jul 2025Allowed