Bombay High Court Judgments 2025 — Page 98

High Courts24 Jul 2025Disposed Of

Kapil Ratan Shitole (C 6284) Vs Deputy Inspector General Prison, ( East Region) Nagpur And Anr

Bombay High Court · (2025) 07 BOM CK 0281

Constitution of India, 1950 - Article 226, 227Indian Penal Code, 1860 - Section 148, 302, 307Arms Act, 1959 - Section 4, 25

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High Courts24 Jul 2025Partly Allowed

Shubhangi Sunilkumar Dubey Vs Dental Council Of India And Others

Bombay High Court · (2025) 07 BOM CK 0279

Dentists Act, 1948 - Section 10B, 16A, 16B

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High Courts24 Jul 2025Allowed

Jitendra Namdev Daravkar Through His Real Brother And Next Friend Pradip Namdev Daravkar Vs State Of Maharashtra

Bombay High Court · (2025) 07 BOM CK 0268

Constitution of India, 1950 - Article 21, 22Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 174, 174(2), 174(3)Code of Criminal Procedure, 1973 - Section 151, 154, 154(3), 155(2), 323, 482

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High Courts23 Jul 2025Disposed Of

Sunilkumar More Vs CBI BS & FB And Anr

Bombay High Court · (2025) 07 BOM CK 0295

Indian Penal Code, 1860 - Section 120B, 420, 467, 468, 471, 477A

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High Courts23 Jul 2025Disposed Of

Lonavala Khandala Citizens Forum & Anr Vs Municipal Council of Lonavala and Ors

Bombay High Court · (2025) 07 BOM CK 0257

Constitution of India, 1950 - Article 21Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965 - Section 49, 49(1), 49(2)Maharashtra Regional and Town Planning Act, 1966 - Section 23, 25, 26

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High Courts22 Jul 2025Dismissed

Agri Sprayers T.I.M Association & Anr Vs State of Maharashtra & Ors

Bombay High Court · (2025) 07 BOM CK 0294

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High Courts22 Jul 2025Disposed Of

Kale Logistics Solutions Pvt. Ltd Vs Union Of India & Ors

Bombay High Court · (2025) 07 BOM CK 0259

Customs Act, 1962 - Section 2(34), 5, 6, 17, 28, 28(11)Finance Act, 2022 - Section 97

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High Courts22 Jul 2025Dismissed

Venkatesh Krishna Bhandarkar Vs Henry D'souza

Bombay High Court · (2025) 07 BOM CK 0258

Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Section 115Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 - Section 5(4A), 15A, 15A(1), 15A(7)

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High Courts21 Jul 2025Allowed

Sau Khalida @ Saniya Ismile Quadri Vs Ismile S/o Akmalpasha Quadri

Bombay High Court · (2025) 07 BOM CK 0247

Guardians and Wards Act,1890 - Section 6, 7, 17, 17(2)

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High Courts18 Jul 2025Allowed

Shah Rameshchandra Nihalchand And Co And Ors Vs S Bose Commissioner Of Tax 13 And Anr

Bombay High Court · (2025) 07 BOM CK 0271

Code of Criminal Procedure, 1973 - Section 197, 319, 319(1)Income Tax Act, 1961 - Section 276C, 277, 278B, 278B(1), 278B(2), 279Drugs and Cosmetics Act, 1940 - Section 18, 18A, 34

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High Courts18 Jul 2025Partly Allowed

Linker Shelter Pvt. Ltd Vs Charmaine Chougule, And Anr

Bombay High Court · (2025) 07 BOM CK 0261

Real Estate (Regulation And Development) Act, 2016 - Section 2(q), 2(zf), 4, 4(2), 12, 14, 18, 18(1), 18(1)(a), 18(1)(b), 18(2), 18(3), 19, 19(4), 19(6), 19(10), 31, 81

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High Courts18 Jul 2025Dismissed

Vijay Shridhar Ghare Vs Ashok Narayan Shinde

Bombay High Court · (2025) 07 BOM CK 0260

Transfer of Property Act, 1882 - Section 12(1), 44Limitation Act, 1963 - Article 59, 110Limitation Act, 1963 - Section 3, 59

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High Courts18 Jul 2025Disposed Of

Priya D/o Praveen Maloo After Marriage Priya W/o Gagan Grower Thr. Poa Varun P. Maloo And Ors Vs Meena W/o Praveen Maloo And Others

Bombay High Court · (2025) 07 BOM CK 0250

Indian Succession Act, 1925 - Section 191Government Savings Certificates Act, 1959 - Section 6(1)Companies Act, 1956 - Section 109A, 109B

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High Courts18 Jul 2025Allowed

Town Planning Officer A'nagar And Others Vs Abdul Razak Abdul Karim And Others

Bombay High Court · (2025) 07 BOM CK 0237

Constitution of India, 1950 - Article 300ACode of Civil Procedure, 1908 - Section 80Maharashtra Regional Town Planning Act, 1915 - Section 9(6), 29, 30(10), 40, 40(1), 40(1)(2), 40(3), 41, 41(a), 51, 67, 86, 83, 88, 88(a), 126, 126(2), 127

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High Courts17 Jul 2025Dismissed

Dr Harshad Suresh Sonawane Vs State Of Maharashtra And Anr

Bombay High Court · (2025) 07 BOM CK 0270

Code of Criminal Procedure, 1973 - Section 125Indian Penal Code, 1860 - Section 498AProtection of Women from Domestic Violence Act, 2005 - Section 2(a), 2(f), 2(s), 12

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High Courts17 Jul 2025Dismissed

Anil Baburao Baile Vs Union Of India And Ors

Bombay High Court · (2025) 07 BOM CK 0269

Constitution of India, 1950 - Article 15, 17, 19(2), 19(3), 19(4), 19(5), 19(6), 21, 22, 22(3)(b), 22(4), 22(7), 32, 226, 246, 341, 368, 368(2)Indian Penal Code, 1860 - Section 34, 117, 124A, 153A, 505(1)(B)Unlawful Activities (Prevention) Act, 1967 - Section 13, 15(1)(a)(i ), 15(1)(a)(ii), 15(1)(a)(iii), 15(1)(a)(iv), 15(1)(a)(v), 15(1)(a)(vi), 15(1)(b), 15(1)(c), 15(2), 16, 18B, 20, 39

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High Courts17 Jul 2025Dismissed