High Courts01 Dec 2025Allowed
Sunanda Shaliwan Patil & Ors. Vs State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2521
Land Acquisition Act, 1894-Section 28A, 18, 28-A(1)Constitution of India-Article 226
COURT ARCHIVE
Bombay High Court judgments
76,821 judgments · page 146 of 3,842
High Courts01 Dec 2025
Reliance General Insurance Company Ltd. & Ors. Vs Smt. Vaishali Annasaheb Jadhav & Ors.
Bombay High Court · (2025) 12 BOM CK 2517
High Courts01 Dec 2025Dismissed
Sangli Zilla Parishad Employees, Co-operative Credit Society, Limited, Sangli Vs Ninaidevi Sahakari Sakhar Karkhana Limited & Anr.
Bombay High Court · (2025) 12 BOM CK 2515
Code of Civil Procedure-Order VI Rule 17Securitisation And Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13, 13(2)Karnataka Sales Tax Act, 1957-Section 15(1)
High Courts01 Dec 2025Allowed
Shri. Krushna Vishwanath Jangam Vs Hutatma Kisan Ahir Sahakari Sakhar Karkhana Ltd.
Bombay High Court · (2025) 12 BOM CK 2510
High Courts01 Dec 2025
Shridhar Sakharam Satpute & Ors. Vs Balwant Dnyanu Satpute & Ors.
Bombay High Court · (2025) 12 BOM CK 2506
Code of Civil Procedure-Order VII Rule 3, Section 100
High Courts01 Dec 2025
The Maharashtra State Co-operative Marketing Federation Ltd. Vs Subhash Tukaram Nikam
Bombay High Court · (2025) 12 BOM CK 2504
Payment of Gratuity Act, 1971-Section 7, 7(4), 7(7)
High Courts01 Dec 2025Allowed
Markolines Pavement Technologies Ltd. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2503
Maharashtra Land Revenue Code, 1966-Section 48(7), 48Constitution of India-Article 227
High Courts01 Dec 2025
Shekhar Bandu Sutar Vs Vishnu Bhagoji Mungale & Ors.
Bombay High Court · (2025) 12 BOM CK 2502
High Courts01 Dec 2025Allowed
Sunanda Shaliwan Patil Vs State of Maharashtra
Bombay High Court · (2025) 12 BOM CK 1688
Constitution Of India, 1950- Article 226Land Acquisition Act, 1894- Section 18, 28(A)
High Courts01 Dec 2025Dismissed
Maharashtra State Co-operative Marketing Federation Ltd Vs Subhash Tukaram Nikam
Bombay High Court · (2025) 12 BOM CK 1687
Payment of Gratuity Act, 1971- Section 7(7)
High Courts01 Dec 2025Rejected
Sangli Zilla Parishad Employees Vs Ninaidevi Sahakari Sakhar Karkhana Limited
Bombay High Court · (2025) 12 BOM CK 1686
Securitisation And Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002- Section 13(2)Karnataka Sales Tax Act, 1957- Section 15(1)Code of Civil Procedure, 1908- Order 6 Rule 17
High Courts01 Dec 2025Rejected
Narendra Ramprakash Podar And Ors Vs Pragnesh Narayan Podar And Anr
Bombay High Court · (2025) 12 BOM CK 1672
Maharashtra Public Trusts Act, 1950- Section 2, 22, 41(D), 70(A)
High Courts01 Dec 2025Dismissed
Ramughraha Ramcharita Tiwari Vs Alaknanda Gopalkrishna Badale
Bombay High Court · (2025) 12 BOM CK 1667
Civil Procedure Code, 1908- Section 115
High Courts01 Dec 2025Disposed Of
JKC General Trading Company Vs Union of India
Bombay High Court · (2025) 12 BOM CK 1665
Constitution Of India, 1950- Article 265Customs Act,1962- Section 17(5)
High Courts28 Nov 2025Disposed Of
Maharashtra State Electricity Distribution Company Ltd Vs Supreme Metal Industries
Bombay High Court · (2025) 11 BOM CK 1798
Electricity Act, 2003- Section 2, 126, 127, 135
High Courts28 Nov 2025Allowed
Nainesh Sanghvi Vs State of Maharashtra
Bombay High Court · (2025) 11 BOM CK 1795
Maharashtra Cooperative Societies Act, 1960- Section 83(1), 88, 98, 101Arbitration and Conciliation Act, 1996- Section 29(A)
High Courts27 Nov 2025Allowed
Anil Bhimrao Sapate & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 11 BOM CK 2992
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Section 307, 324, 294, 34
High Courts27 Nov 2025Allowed
Ajinkya Alias Bablu Chandrakant Rokade Vs District Magistrate Solapur & Ors.
Bombay High Court · (2025) 11 BOM CK 2983
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Ofenders and Dangerous Persons Act, 1981-Section 3Constitution of India-Article 22(5)
High Courts27 Nov 2025
Laxman Anant Kesarkar Vs Kavaji Dhondiram Kadam & Anr.
Bombay High Court · (2025) 11 BOM CK 2982
High Courts25 Nov 2025Allowed
Surekha W/o Baban Thorat & Anr. Vs Sugan S/o Amarsingh Rajapurohit & Anr.
Bombay High Court · (2025) 11 BOM CK 2984