COURT ARCHIVE

Bombay High Court judgments

76,821 judgments · page 156 of 3,842

High Courts14 Aug 2025Allowed

Deepak Babasaheb Gaikwad Vs State Of Maharashtra And Anr

Bombay High Court · (2025) 08 BOM CK 0232

Constitution of India, 1950 - Article 21Code of Criminal Procedure, 1973 - Section 313, 374(2)Indian Penal Code, 1860 - Section 201, 363, 376(2)(f), 377

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High Courts14 Aug 2025Disposed Of

Shubham Dilip Awasarmal Vs State Of Maharashtra And Another

Bombay High Court · (2025) 08 BOM CK 0212

Constitution of India, 1950 - Article 15, 21, 39Code of Criminal Procedure, 1973 - Section 164, 439Indian Penal Code, 1860 - Section 109, 363, 366A, 375, 376, 376(2)(N), 376(3), 377

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High Courts13 Aug 2025Dismissed

Sitaram S/o Bhanudas Gore Vs Anil Jagannath Magare And Others

Bombay High Court · (2025) 08 BOM CK 0216

Code of Civil Procedure, 1908 - Order 6 Rule 17, Order 7 Rule 11Transfer of Property Act, 1882 - Section 53ALimitation Act, 1963 - Article 54

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High Courts12 Aug 2025Disposed Of

Krishna Shekar Shetty Vs State Of Maharashtra

Bombay High Court · (2025) 08 BOM CK 0236

Constitution of India, 1950 - Article 226, 227Code of Criminal Procedure, 1973 - Section 439Indian Penal Code, 1860 - Section 34, 39, 392

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High Courts12 Aug 2025Dismissed

Babu Abdul Ruf Sardar Vs State Of Maharashtra

Bombay High Court · (2025) 08 BOM CK 0234

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 193(8)Code of Criminal Procedure, 1973 - Section 439Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 35, 336(3), 340

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High Courts12 Aug 2025Disposed Of

Jayant Sanjeeva Shetty Vs State Of Maharashtra

Bombay High Court · (2025) 08 BOM CK 0233

Code of Criminal Procedure, 1973 - Section 439Indian Penal Code, 1860 - Section 120B, 405, 406, 409, 420Maharashtra Protection of Interest of Depositors (in Financial Establishments) Act, 1999 - Section 3, 4

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High Courts12 Aug 2025Dismissed

Mangesh Sanjay Shelar And Others Vs State Of Maharashtra Through Its Additional Chief Secretary And Others

Bombay High Court · (2025) 08 BOM CK 0217

Constitution of India, 1950 - Article 226Code of Civil Procedure, 1908 - Section 20Administrative Tribunals Act, 1985 - Section 4, 18, 18(2), 25, 35(1)(d), 35(1)(e), 35(1)(f), 35(2)

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High Courts11 Aug 2025Disposed Of

Friya Kaiyomerz Palia Vs Archana Nilesh Kotwal

Bombay High Court · (2025) 08 BOM CK 0237

Code of Criminal Procedure, 1973 - Section 154(1), 154(3), 156(3)Indian Penal Code, 1860 - Section 120B, 420

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High Courts11 Aug 2025Allowed

Ajit Kisan More Vs State Of Maharashtra

Bombay High Court · (2025) 08 BOM CK 0235

Constitution of India, 1950 - Article 21, 22(1), 226Code of Criminal Procedure, 1973 - Section 50, 50A, 50(1), 161, 482Indian Penal Code, 1860 - Section 143, 147, 201, 307, 352, 504, 506

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High Courts11 Aug 2025Disposed Of

M/S Ashwini Trading Co. Thr Its Proprietor Vs Housing Bank Ltd., Thr Its Manager And Power Of Attorney Holder And Others

Bombay High Court · (2025) 08 BOM CK 0218

Recovery of Debts and Bankruptcy Act, 1993 - Section 2(b), 2(c), 2(d), 2(g), 17, 18, 19, 31

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High Courts08 Aug 2025Dismissed

Durgesh S/o Sajanpal Maske Vs Gondia District Central Co Operative Bank Ltd.,Thr. General Manager, Gondia And Another

Bombay High Court · (2025) 08 BOM CK 0228

Constitution of India, 1950 - Article 227

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High Courts08 Aug 2025Allowed

Shivkumar Khandu Udtewar U/G Of His Father Khandu Madhavrao Udtewar Vs Sanjay Baburao Waghmare (Deleted) And Others

Bombay High Court · (2025) 08 BOM CK 0220

Code of Civil Procedure, 1908 - Section 115Maharashtra Court Fees Act, 1959 - Section 7(1), 7(2), 7(2)(ii)

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High Courts08 Aug 2025Allowed

Pushpa Shivaji Kakade Vs State Of Maharashtra Through Principal Secretary And Others

Bombay High Court · (2025) 08 BOM CK 0219

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High Courts07 Aug 2025Allowed

Sauravkumar S/O. Sunilkumar Katole Vs S. T. Caste Certificate Scrutiny Committee, Thr. Member Secy. And Dy. Director, Yavatmal

Bombay High Court · (2025) 08 BOM CK 0229

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High Courts07 Aug 2025Dismissed

Shashikant Vitthal Kothawade Vs State Of Maharashtra

Bombay High Court · (2025) 08 BOM CK 0213

Constitution of India, 1950 - Article 21Code of Criminal Procedure, 1973 - Section 309, 311, 340(3) Prevention of Corruption Act, 1988 - Section 7, 13(1)(d), 13(2)

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High Courts07 Aug 2025Disposed Of

Sarva Shramik Sangh (Union) Neelkanth Apartment Vs Commissioner Thane Mahanagar Palika And Ors

Bombay High Court · (2025) 08 BOM CK 0211

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 28

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High Courts07 Aug 2025Dismissed

Somnath Tukaram Kuber Vs Meghraj Medeppa Kadadi

Bombay High Court · (2025) 08 BOM CK 0210

Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Order 2 Rule 2, Order 41 Rule 22, Order 41 Rule 22(1)Bombay Rents, Hotel and Lodging House Rates (Control) Act, 1947 - Section 12, 12(1), 12(3)

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High Courts04 Aug 2025

Santosh Anil Kolhe Vs State Of Maharashtra And Another

Bombay High Court · (2025) 08 BOM CK 0222

Constitution of India, 1950 - Article 226Bombay High Court Appellate Side Rules, 1960 - Rule 9(A)

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High Courts04 Aug 2025Dismissed

Vimal Bhausaheb Nabde Vs Sub Divisional Officer And Others

Bombay High Court · (2025) 08 BOM CK 0221

Constitution of India, 1950 - Article 226, 227Mamlatdar's Courts Act, 1906 - Section 5, 5(2), 22, 23, 23(1), 23(2), 29, 58B, 74Maharashtra Land Revenue Code, 1966 - Section 143

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High Courts04 Aug 2025Dismissed

Sachin Malpani And Ors Vs Nilam Patil And Ors

Bombay High Court · (2025) 08 BOM CK 0208

Maharashtra Apartment Ownership Act, 1970 - Section 2(s), 3(f), 3(g), 3(h), 6, 6(1), 10, 16A, 16BMaharashtra Co Operative Societies Act, 1960 - Section 3

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