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Bombay High Court judgments

76,764 judgments · page 119 of 3,839

High Courts10 Dec 2025

Manoj Madhav Limaye & Ors. Vs State of Maharashtra & Ors.

Bombay High Court · 2025 INSC 1398

Constitution of India-Article 14, 19(1)(g), 226, 243X, 243ZF, 265, 246, 110(2), 199(2), 266, Part IX-A, Entry 55, List II, Seventh Schedule, Entry 65, Entry 66, Entries 52, 54, 55 and 62Constitution (One Hundred and First Amendment) Act, 2016Constitution (Seventy Third Amendment) Act, 1992
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High Courts10 Dec 2025Dismissed

Arrow Business Development Consultants Pvt. Ltd. Vs Union Bank of India & Ors.

Bombay High Court · (2025) 12 BOM CK 4177

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(1), 13(2), 13(3-A), 13(4), 13(5-A), 13(6), 13(7), 13(8), 14, 17Insolvency and Bankruptcy Code, 2016-Section 10, 14, 14(1)(a), 14(1)(b), 14(1)(c), 94, 95, 96, 96(1), 96(1)(b), 100Security Interest (Enforcement) Rules, 2002-Rule 8(1), 8(3), 8(5), 8(6), 9(1), 9(2), 9(3), 9(4), 9(6)
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High Courts10 Dec 2025Allowed

Vishwanath Sahadu Wakhare & Ors. Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 4304

Maharashtra Land Revenue Code, 1966-Section 59(b), 59B, 59, 247, 257, 36(2), 31, 37, 44Maharashtra Inferior Village Watans Abolition Act, 1959-Section 5(1), 5(2), 5(3), 5(4), 4, 6, 9Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
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High Courts10 Dec 2025Allowed

Kotak Mahindra Bank Ltd Vs The State Of Maharashtra & Ors

Bombay High Court · (2025) 12 BOM CK 4299

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 14Insolvency and Bankruptcy Code, 2016-Sections 2(a) to (d), 9, 60, 60(1), 60(2), 60(3), 60(4), 60(6), 95, 95(1), 96, 179, 243Limitation Act, 1963
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