High Courts30 Sept 2025Dismissed
Abdul Saeed Abdul Razzak Shaikh Vs State Of Maharashtra Through Secretary
Bombay High Court · (2025) 09 BOM CK 0323
Constitution of India, 1950 - Article 226
COURT ARCHIVE
Bombay High Court judgments
76,821 judgments · page 153 of 3,842
High Courts30 Sept 2025Allowed
Dipika Rahul Wadile alias, Dipika Sunil Dhole Vs Eklavya Shikshan Prasarak Mandal, Bhilaipada, Tq. & Dist. Nandurbar. (Notice be served upon the Secretary)
Bombay High Court · (2025) 09 BOM CK 0322
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 5(2), 5(3), 9
High Courts29 Sept 2025Dismissed
Amey Realty & Construction LLP Vs Bagwe Housing Private Ltd
Bombay High Court · (2025) 09 BOM CK 0353
Limitation Act, 1963 - Article 54, 58Specific Relief Act, 1963 - Section 19Code of Civil Procedure, 1908 - Order 7 Rule 11, Order 7 Rule 11(d)
High Courts26 Sept 2025Allowed
Vaishali w/o Vijay Burande Vs State Of Maharashtra, Through its Principal Secretary
Bombay High Court · (2025) 09 BOM CK 0327
Maharashtra Civil Services (Pension) Rules, 1982 - Rule 115, 115(1), 116, 116(16)(b)
High Courts26 Sept 2025Disposed Of
Shivajirao s/o.Hanumantrao Hude Vs Divisional Joint Registrar, Co operative Societies, Latur Region, Latur
Bombay High Court · (2025) 09 BOM CK 0325
Maharashtra Agricultural Produce Marketing [Development and Regulation] Act, 1963 - Section 2(1)(b), 2(2), 2(b), 2(k), 58Maharashtra Agricultural Produce Market Committee [Election to Committee] Rules, 2017 - Rule 10(1)(a), 10(1)(b), 10(1)(c), 10(1)(d), 10(1)(e), 10(1)(f), 10(1)(g), 10(1)(h), 10(1)(i), 10(1)(j), 10(1)(k), 10(2)(ii), 10(3), 21(4)
High Courts25 Sept 2025Disposed Of
The Pr. Commissioner Of Income Tax Vs M/s. Chowgule And Company Pvt. Ltd.
Bombay High Court · (2025) 09 BOM CK 1362
High Courts25 Sept 2025Allowed
Rajendrakumar Gore Vs State of Maharashtra
Bombay High Court · (2025) 09 BOM CK 0354
High Courts25 Sept 2025Allowed
State Bank of India Vs Amum Builders Amum Builders
Bombay High Court · (2025) 09 BOM CK 0352
Code of Civil Procedure, 1908 - Order 20 Rule 12, Order 21 Rule 5
High Courts25 Sept 2025Allowed
Vinod Kshirsagar Wasnik Vs State of Maharashtra
Bombay High Court · (2025) 09 BOM CK 0351
High Courts25 Sept 2025Allowed
Chandrakant Pandharinath Solunke Vs Power Grid Corporation Of India Ltd
Bombay High Court · (2025) 09 BOM CK 0328
Constitution of India, 1950 - Article 226, 227Code of Civil Procedure, 1908 - Section 2, 96, 96(1), 96(2), Order 7 Rule 10, Order 7 Rule 11Indian Telegraph Act, 1885 - Section 10, 16, 16(3), 16(4), 16(5), 16(9)
High Courts24 Sept 2025Allowed
Umesh Shivaji Vetal Vs District Magistrate Ahilyanagar And Others
Bombay High Court · (2025) 09 BOM CK 0307
Constitution of India, 1950 - Article 226Maharashtra Prevention of Dangerous Activities Act 1981 - Section 3(1)
High Courts23 Sept 2025Allowed
Pandurang Tatu Keni Vs Laxman Sakharam Patil
Bombay High Court · (2025) 09 BOM CK 0355
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 - Section 13(1)(i), 13(2)
High Courts23 Sept 2025Disposed Of
Pradnya Nitin Patil Vs Bharat Petroleum Corporation Ltd
Bombay High Court · (2025) 09 BOM CK 0329
Constitution of India, 1950 - Article 15(3)Petroleum Rules, 2002 - Rule 144
High Courts22 Sept 2025Allowed
Dipak Metal Industries Vs Deputy Commissioner of State Tax
Bombay High Court · (2025) 09 BOM CK 0349
Central Goods and Services Tax Act, 2017 - Section 108
High Courts22 Sept 2025Disposed Of
Nilesh @ Pravin s/o Hiroji @ Supekar Vs Amruta w/o Nilesh Supekar @ Amruta d/o Sanjay Sonwane
Bombay High Court · (2025) 09 BOM CK 0330
Hindu Marriage Act, 1955 - Section 12, 12(1)(c), 13, 13(1)(ia), 13(1)(iii), 14
High Courts22 Sept 2025Dismissed
Shaikh Tayyab Shaikh Babulal Vs State Of Maharashtra
Bombay High Court · (2025) 09 BOM CK 0308
Code of Criminal Procedure, 1973 - Section 164, 235(2)Indian Penal Code, 1860 - Section 34, 109, 114, 323, 376(D), 504, 506Evidence Act, 1872 - Section 114, 118
High Courts21 Sept 2025
Shri Suresh S/O Laxman Mohadikar Vs Smt. Indu W/O Keshav Bhanarkar & Ors.
Bombay High Court · (2025) 09 BOM CK 1357
Code of Civil Procedure-Order 43 Rule 1(u), Section 96, 41 Rule 23-A, I Rule 9, 1 Rule 10(2)
High Courts20 Sept 2025Allowed
Prajakta Mahendra Agrawal And Another Vs State Of Maharashtra And Another
Bombay High Court · (2025) 09 BOM CK 0309
Constitution of India, 1950 - Article 226Code of Criminal Procedure, 1973 - Section 155(2), 156(1), 482Indian Penal Code, 1860 - Section 34, 120B, 405, 406, 415, 419, 420, 467, 468, 471
High Courts19 Sept 2025Allowed
Shrikrishna Kulkarni Vs State of Maharashtra
Bombay High Court · (2025) 09 BOM CK 0348
Trade Unions Act, 1926 - Section 28(1)(A)
High Courts19 Sept 2025Dismissed
Abhijeet S/o Diliprao Deshmukh Vs State Of Maharashtra
Bombay High Court · (2025) 09 BOM CK 0331
Constitution of India, 1950 - Article 226, 243C, 243K, 243O, 243ZG, 327, 329(a)