High Courts12 Nov 2025Dismissed
Mr. Ajit Kumar Devmore Vs Additional Commissioner, Pune Division, Pune & Ors.
Bombay High Court · (2025) 11 BOM CK 3021
Maharashtra Village Panchayat Act, 1959-Section 14(1)(J-3), 53Constitution of India-Article 227
COURT ARCHIVE
Bombay High Court judgments
76,821 judgments · page 149 of 3,842
High Courts12 Nov 2025Allowed
Shashikant Kakasaheb Mane Vs New India Insurance Company Ltd & Anr.
Bombay High Court · (2025) 11 BOM CK 3020
Central Motor Vehicles Rules, 1989-Rule 109Rules of the Road Regulations, 1989-Section 15Motor Vehicles (Driving) Regulations-Regulation 28
High Courts12 Nov 2025Allowed
Kusum Ganapati Patil & Ors. Vs Chingubai Raghunath Jadhav & Ors.
Bombay High Court · (2025) 11 BOM CK 3018
Bombay Tenancy and Agriculture Lands Act, 1948-Section 32-M, 32-G, 88-M, 32Maharashtra Land Revenue Code, 1966-Section 157
High Courts12 Nov 2025Allowed
Vivekanand Yallappa Solanki Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 11 BOM CK 3017
Maharashtra Police Act-Section 33(w), 2(9), 2(10)Maharashtra Shops and Establishments (Regulations of Employment and Conditions of Service) Act, 2017BNSS-Section 528
High Courts12 Nov 2025Disposed Of
IFFCO Tokio General Insurance Co. Ltd. Vs Indumati Ashok Sannake & Ors.
Bombay High Court · (2025) 11 BOM CK 3029
High Courts12 Nov 2025Dismissed
Vijaya Arun Beri Vs Vijay Waman Bhat
Bombay High Court · (2025) 11 BOM CK 1781
Constitution Of India, 1950- Article 227Bombay Rent Act, 1947- Section 13
High Courts11 Nov 2025Allowed
Seema Prakash Ausekar Vs Lata Prakash Ausekar & Ors.
Bombay High Court · (2025) 11 BOM CK 3019
Bombay Regulation Act-Clause Nos.7 and 8
High Courts11 Nov 2025Dismissed
Agatrao Keshav Pawar Vs The Brahan Maharashtra Sugar Syndicate Limited & Ors.
Bombay High Court · (2025) 11 BOM CK 3016
Bombay Tenancy and Agriculture Act-Section 85, 68(8)Constitution of India-Article 227
High Courts11 Nov 2025Disposed Of
Mr. Krishna Yashwant Akal Vs Tukaram Mhadu Patil & Ors.
Bombay High Court · (2025) 11 BOM CK 3015
High Courts11 Nov 2025Disposed Of
Haridas Shankar Gaikwad Vs Commissioner of Police & Ors.
Bombay High Court · (2025) 11 BOM CK 3014
Maharashtra Prevention of Dangerous Activities Act, 1981-Section 3, sub-section (3) of Section 3The Essential Commodities Act, 1955-Sections 3, 7Bhartiya Nagrik Suraksha Sanhita, 2023-Section 129, 35 (3)
High Courts11 Nov 2025Disposed Of
National Insurance Co. Ltd. Vs Smt. Anita Naganand Ketkar & Ors.
Bombay High Court · (2025) 11 BOM CK 3013
High Courts11 Nov 2025Disposed Of
Sadguru Universal CHS Ltd Vs State of Maharashtra
Bombay High Court · (2025) 11 BOM CK 1780
Constitution Of India, 1950- Article 13, 166Maharashtra Cooperative Societies Act, 1960- Section 6, 9, 10, 154, 165
High Courts11 Nov 2025Rejected
Balaji Tower Coop. Housing Soc. Ltd Vs State of Maharashtra
Bombay High Court · (2025) 11 BOM CK 1779
Constitution Of India, 1950- Article 226Maharashtra Co-operative Societies Act, 1960- Section 17, 18, 23, 35, 88
High Courts11 Nov 2025Dismissed
Bajaj Allianz General Insurance Company Ltd Vs Alka Vijay Chautray
Bombay High Court · (2025) 11 BOM CK 1778
Indian Penal Code, 1860- Section 279, 337, 338Motor Vehicle Act, 1988- Section 10(2), 168, 184
High Courts10 Nov 2025Dismissed
Manubai Baburao Nirmal & Anr. Vs Sonubai Ramchandra Nirmal & Ors.
Bombay High Court · (2025) 11 BOM CK 3012
Constitution of India-Article 227
High Courts10 Nov 2025Dismissed
Shri. Siddheshwar Devasthan Trust Vs Sanjay Bhimashankar Thobde & Ors.
Bombay High Court · (2025) 11 BOM CK 3011
Code of Civil Procedure-Order 18 Rule 18Maharashtra Public Trust Act, 1950-Section 41D, 73Constitution of India-Article 227
High Courts10 Nov 2025Disposed Of
Baliram Vs State of Maharashtra
Bombay High Court · (2025) 11 BOM CK 1783
Maharashtra Employees of Private Schools (Conditions of Sciences) Regulation Act, 1977- Section 5(1)
High Courts07 Nov 2025
Smruti Shashikant Pednekar Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 11 BOM CK 3010
Maharashtra Ownership of Flats Act, 1963-Section 11
High Courts07 Nov 2025Dismissed
Sudhir Haridas Bhajnawale Vs Sneha Sudhir Bhajnawale
Bombay High Court · (2025) 11 BOM CK 3008
Hindu Marriage Act, 1955-Section 13(1)(ia), 13(1)(ib)Protection of Women from Domestic Violence Act, 2005Constitution of India-Article 227
High Courts07 Nov 2025Dismissed
Shriram Vs State of Maharashtra
Bombay High Court · (2025) 11 BOM CK 1784
Land Acquisition Act, 1894- Section 4, 12(2), 23, 28, 34