COURT ARCHIVE

Bombay High Court judgments

76,764 judgments · page 105 of 3,839

High Courts17 Dec 2025Disposed Of

Corporation Of The City Of Panaji Vs M/s. Vernekar Diesels

Bombay High Court · (2025) 12 BOM CK 2827

Goa Public Premises (Eviction of Unauthorized Occupants) Act, 1988Indian Partnership Act, 1932-Section 69, 69(1), 69(2), 69(3)Arbitration Act of 1940-Section 2(c), 8, 21

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High Courts17 Dec 2025Disposed Of

Mr. Pedro Dias (Since Deceased.) & Ors. Vs Mrs. Sarita Kapoor & Ors.

Bombay High Court · (2025) 12 BOM CK 2826

Constitution of India-Article 227Mundkar Protection and Eviction Rule, 1977-Sub Rule 13 of Rule 14

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High Courts17 Dec 2025Disposed Of

Shri Marcus R. Cardozo Vs State Of Goa & Ors.

Bombay High Court · (2025) 12 BOM CK 3012

CPC-Section 144Arbitration Act

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High Courts17 Dec 2025Dismissed

Comunidade Of Nagoa Vs The Administrator Communidades Of South Zone

Bombay High Court · (2025) 12 BOM CK 3010

Code of Communidades-Article 3, 20, 21, 22, 25, 182 to 192, 193 to 198, 194, 438Constitution of India-Article 226, 227

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High Courts17 Dec 2025Allowed

Shri Khandu Vithu Shelar Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 2484

Maharashtra Resettlement of Project Displaced Persons Act, 1976-Section 17Maharashtra Project Affected Persons Rehabilitation Act, 1999-Section 16(1), 16 Part-III

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High Courts17 Dec 2025Dismissed

Shri. Prakash Hindurao Patil Vs Smt. Sarsabai @ Sarnabai @ Saraswati Dnyanu Powar

Bombay High Court · (2025) 12 BOM CK 2493

Code of Civil Procedure-Order II Rule 2, VI Rule 17

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High Courts17 Dec 2025

Shri Vinayak Maruti Naik Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 2496

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High Courts17 Dec 2025Dismissed

Comunidade Of Nagoa Vs Administrator Communidades Of South Zone Communidade Building Margao

Bombay High Court · (2025) 12 BOM CK 1697

Code of Comunidades, 1961- Article 20, 21, 22, 438

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High Courts16 Dec 2025Disposed Of

Shri Balkrishna Gopal Telang & Anr. Vs The State Of Maharashtra & Ors.

Bombay High Court · 2025 INSC 982

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High Courts16 Dec 2025Allowed

Banganga Anurag Cooperative Housing Society Limited Vs The Divisional Joint Registrar, Cooperative Societies & Ors.

Bombay High Court · (2025) 12 BOM CK 4352

Maharashtra Cooperative Societies Act, 1960-Section 22, 22(2), 23(2), 91, 154B, 154B-7, 154B-12, 154-B-29SARFAESI Act

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High Courts16 Dec 2025Dismissed

Assistant Engineer (B&F) Vs Parekh Market Premises Society Limited & Ors.

Bombay High Court · (2025) 12 BOM CK 4345

Maharashtra Fire Prevention & Life Safety Measures Act, 2006-Section 8(1)Bombay Municipal Corporation Act, 1888Maharashtra Co-operative Societies Act, 1960

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High Courts16 Dec 2025Allowed

The Central Board of Trustee, Employees Provident Fund Organization Vs M/s. Saket College of Arts, Commerce, & Science (Senior)

Bombay High Court · (2025) 12 BOM CK 4342

Constitution of India-Articles 226, 227Employees Provident Fund and Miscellaneous Provisions Act, 1952-Section 7A, 2(b), 6

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High Courts16 Dec 2025Dismissed

Rachana Developers Vs State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 4341

Constitution of India-Article 227Maharashtra Cooperative Societies Act, 1960-Section 9, 152Maharashtra Apartment Ownership Act, 1970-Section 2, 11, 19

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High Courts16 Dec 2025Allowed

Pankaj Subhash Tatar & Anr. Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 4340

Maharashtra Cooperative Societies Act, 1960-Section 81, 83, 84, 85, 88, 105Maharashtra Co-operative Societies (Amendment) Act, 2017

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High Courts16 Dec 2025Allowed

Horizon Exhibitions And Events Pvt. Ltd. Vs RMB Event Management Pvt. Ltd.

Bombay High Court · (2025) 12 BOM CK 4339

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High Courts16 Dec 2025Allowed

Namdeo Suratsingh Chaudhary Vs Natu Ambersingh Patil & Ors.

Bombay High Court · (2025) 12 BOM CK 4338

Constitution of India-Article 226Maharashtra Cooperative Societies Act, 1960-Sections 11, 22, 22(1)(a), 22(1-A), 22(1-B), 25A, 30, 35, 154B(9)

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High Courts16 Dec 2025Dismissed

Mr. M. S. Dhillon Vs Naresh R. Dhoot

Bombay High Court · (2025) 12 BOM CK 4337

Code of Criminal Procedure, 1973-Section 145, 156, 156(3)Negotiable Instruments Act, 1881-Section 138Indian Penal Code, 1860-Section 420, 354, 380, 114

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High Courts16 Dec 2025Dismissed

Kum. Mimonee Rakesh Kumbhare Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 4336

Scheduled Tribe Order 1950

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High Courts16 Dec 2025Disposed Of

Mr. Aditya Avinash Sood & Ors. Vs The State Of Maharashtra

Bombay High Court · 2025 INSC 1377

Indian Penal Code-Sections 29, 30, 34, 109, 120-B, 201, 213, 214, 279, 304, 304A, 337, 338, 427, 464, 466, 467, 468, 471Prevention of Corruption Act, 1988-Sections 7, 7-A, 8, 12, 13Motor Vehicles Act-Sections 3(1)/180, 5(1)/181, 119, 184, 185, 199/177, 199(a)

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High Courts16 Dec 2025Allowed

Faisal Javed Shaikh Vs Joint Secretary & Ors.

Bombay High Court · (2025) 12 BOM CK 4334

Constitution of India-Article 226, 227, 22(5)Prevention of Illicit Trafficking of Narcotics Drugs and Psychotropic Substances Act, 1988-Section 3(1)Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8(c), 21(c), 29, 37, 19, 24, 27A

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