Code of Criminal Procedure, 1973 - Section 226, 227, 228Indian Penal Code, 1860 - Section 34, 120B, 201, 302, 363, 364, 364AInformation Technology Act, 2000 - Section 66C

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High Courts15 Jul 2025Dismissed

M/s. Patil Roadlines and Ors Vs Bharat Petroleum Corporation Limited (BPCL), Manmad Installation through its Chief Manager and Anr

Bombay High Court · (2025) 07 BOM CK 0267

Constitution of India, 1950 - Article 15, 16, 16(1), 19(1)(a), 19(1)(g), 46

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High Courts15 Jul 2025Disposed Of

Babasaheb Dyanoba Garje Vs Chaudhary Atar Singh Yadav Memorial Education Trust through its President & Ors

Bombay High Court · (2025) 07 BOM CK 0266

Constitution of India, 1950 - Article 226Maharashtra Public Universities Act, 2016 - Section 79, 81, 108

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High Courts15 Jul 2025Dismissed

Dr Vijay Laxmanrao Avhane Vs The Deputy Director Of Education, Amravati Division, Amravati And Others

Bombay High Court · (2025) 07 BOM CK 0255

Maharashtra Employees Of Private Schools (Conditions Of Service) Rules, 1981 - Rule 61, 61(2), 63, 65, 65(1), 65(2)(i), 65(2)(ii)

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High Courts15 Jul 2025Allowed

Vedant S/o Dadarao Wankhade Vs The Vice Chairman/Member-Secy., S. T. Caste Certificate Scrutiny Committee, Chaprashipura And Ors

Bombay High Court · (2025) 07 BOM CK 0252

Constitution of India, 1950 - Article 342

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High Courts15 Jul 2025Allowed

Pravin Laxman Lokhande Vs Divisional Joint Registrar Cooperative Societies Nashik And Others

Bombay High Court · (2025) 07 BOM CK 0244

Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 - Section 2(r), 18, 36, 36(2)Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967 - Rule 92, 100, 102, 104, 106, 107, 107(1), 108, 108(3)Election Rules, 2017 - Rule 10(1)(i), 10(3), 10(5)

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High Courts15 Jul 2025Disposed Of

Parvati Alias Swati Vitthal Shinde Vs Vyankat Dattatray Shinde And Another

Bombay High Court · (2025) 07 BOM CK 0243

Hindu Minority and Guardianship Act, 1956 - Section 6, 6(a)

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High Courts15 Jul 2025Allowed

Sanjay Baban Selar Vs State Of Maharashtra Through Secretary And Others

Bombay High Court · (2025) 07 BOM CK 0242

Constitution of India, 1950 - Article 14, 21, 311, 311(2)Indian Penal Code, 1860 - Section 323, 337, 352, 354, 504, 506Maharashtra Village Panchayats Act, 1959 - Section 61, 61(1)

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High Courts15 Jul 2025Dismissed

Gajendra Ramchandra Biyani Vs Assistant Charity Commissioner And Others

Bombay High Court · (2025) 07 BOM CK 0241

Constitution of India, 1950 - Article 227Maharashtra Public Trusts Act, 1950 - Section 41D, 50A, 50A(1), 70, 70(2), 75Limitation Act, 1963 - Section 4, 5, 12, 14

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High Courts15 Jul 2025Dismissed

Suryakant Bhagwandas Sharma Vs Radhakishan Khushaldas Chawla And Others

Bombay High Court · (2025) 07 BOM CK 0240

Constitution of India, 1950 - Article 227

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High Courts14 Jul 2025Dismissed

Saraswatibai Gangagoud Anantwar Throug Gpa Holder Balaji Gangagoud Anantwar Vs State Of Maharashtra Through The Principal Secretary And Others

Bombay High Court · (2025) 07 BOM CK 0245

Maharashtra Prohibition Act, 1949 - Section 137, 138, 139

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High Courts14 Jul 2025Dismissed

Abhijit Annasaheb Amrutrao Vs State Of Maharashtra

Bombay High Court · (2025) 07 BOM CK 0233

Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 8(c), 21(b), 27, 29, 37

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High Courts14 Jul 2025Disposed Of

Crosseas Capital Services Pvt Ltd Vs Securities And Exchange Board Of India And Ors

Bombay High Court · (2025) 07 BOM CK 0230

Constitution of India, 1950 - Article 226Code of Civil Procedure, 1908 - Order 14 Rule 1, Order 14 Rule 2, Order 14 Rule 2(2)Securities and Exchange Board of India Act, 1992 - Section 11(b), 12A(a), 12A(b), 12A(c), 15HA, 15HB

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High Courts14 Jul 2025Disposed Of

Shankar Tukaram Gaikar Since Decd. Thr. Lrs And Ors Vs Suvarnaprabha Dattatraya Adurkar (Decd.)By Lrs.-Prafulla Dattatraya Adurkar And Ors

Bombay High Court · (2025) 07 BOM CK 0229

Maharashtra Tenancy and Agricultural Lands Act, 1948 - Section 29, 32G, 32M, 70(b)

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High Courts11 Jul 2025Disposed Of

M/s Mahadeo Land Developers Pvt. Ltd. Thr. M.D. Vs Sanjay Bhayyaji Nimbulkar And Ors

Bombay High Court · (2025) 07 BOM CK 0254

Companies Act, 1956 - Section 443, 481, 555, 555(2)Companies (Court) Rules, 1959 - Rule 308, 309

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High Courts11 Jul 2025Allowed

Smt.Sujata w/o Vilas Mahajan Vs State Of Maharashtra, thr.PSO PS Awadhoot Wadi, Yavatmal, Tahsil and District Yavatmal

Bombay High Court · (2025) 07 BOM CK 0249

Constitution of India, 1950 - Article 21, 22(1)Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 35(2), 43(5), 48, 483Code of Criminal Procedure, 1973 - Section 46, 46(4), 50A

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High Courts11 Jul 2025Disposed Of

Sk Fakroddin Sk Maulana Saab Vs State Of Maharashtra

Bombay High Court · (2025) 07 BOM CK 0234

Code of Criminal Procedure, 1973 - Section 161Indian Penal Code, 1860 - Section 354, 376, 376(2)(f)

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