Constitution Of India, 1950 - Article 22(5), 226Maharashtra Prevention of Dangerous Activities, 1981 - Section 3(2), 8(1), 135, 142Bharatiya Nyaya Sanhita, 2023 - Section 109, 351(3), 352

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High Courts16 Oct 2025Disposed Of

Ratna Ramesh Salunke Vs State of Maharashtra

Bombay High Court · (2025) 10 BOM CK 1106

Constitution Of India, 1950 - Article 16Maharashtra Employees of Private Schools Regulation Act, 1977 - Section 5(2)

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High Courts16 Oct 2025Allowed

Lalit Ramkrushna Bode Vs State of Maharashtra

Bombay High Court · (2025) 10 BOM CK 1102

Central Reserve Police Force Rules, 1955 - Rule 9, 15, 27

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High Courts16 Oct 2025Disposed Of

Mumtaz H. Khoja Vs Chief Executive Officer

Bombay High Court · (2025) 10 BOM CK 1110

Constitution Of India, 1950 - Article 226

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High Courts16 Oct 2025Dismissed

Ashok Shreekrishna Beharay Vs Joint Charity Commissioner

Bombay High Court · (2025) 10 BOM CK 1105

Maharashtra Public Trust Act, 1950 - Section 2, 36, 50, 73

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High Courts16 Oct 2025Disposed Of

Vilas Babanrao Kalokhe Vs Principal Commissioner of Income Tax

Bombay High Court · (2025) 10 BOM CK 1099

Constitution Of India, 1950 - Article 227Income Tax Act, 1961 - Section 139, 140, 143, 276, 279

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High Courts15 Oct 2025Allowed

H.V. Infrastructure Pvt. Ltd. and Anr Vs State of Maharashtra and Anr

Bombay High Court · (2025) 10 BOM CK 1096

Registration Act, 1908 - Section 17, 17(2), 89Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 - Section 13(4)

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High Courts15 Oct 2025Dismissed

Dilip Kapoor Vs Bhagat Mahesh Bhaga and Ors

Bombay High Court · (2025) 10 BOM CK 1094

Code of Criminal Procedure, 1973 - Section 340

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High Courts15 Oct 2025Allowed

Buniya Devi Chauhan Vs General Manager

Bombay High Court · (2025) 10 BOM CK 1093

Code of Criminal Procedure, 1973 - Section 248(iii)Indian Penal Code, 1860 - Section 406, 420, 467, 468, 471

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High Courts14 Oct 2025Allowed

Prasad Dinkar Patil Vs Chief Executive Officer

Bombay High Court · (2025) 10 BOM CK 1097

Rights of Persons with Disabilities Act, 2016 - Section 20, 20(4)

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High Courts14 Oct 2025Disposed Of

Milind Rajkumar Wagholikar Vs Shankar Ramchandra Kirve

Bombay High Court · (2025) 10 BOM CK 1095

Constitution Of India, 1950 - Article 226, 227Bombay Rent Act, 1947 - Section 13(1)

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High Courts08 Oct 2025

Divisional Manager, Reliance General Insurance Co. Ltd. Vs Shri. Arunrao Ramchadra Kulkarni & Ors.

Bombay High Court · (2025) 10 BOM CK 1715

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High Courts04 Oct 2025Dismissed

Deelipkumar Sagarmal Saboo Vs Ramavtar Sagarmal Saboo

Bombay High Court · (2025) 10 BOM CK 1092

Code of Civil Procedure, 1908 - Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d), Order 41 Rule 22Transfer of Property Act, 1882 - Section 121 Limitation Act, 1963 - Article 59

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High Courts01 Oct 2025Allowed