COURT ARCHIVE

Bombay High Court judgments

76,821 judgments · page 157 of 3,842

High Courts01 Aug 2025Dismissed

Ashish Virendra Pratap Singh Vs State Of Maharashtra & Ors

Bombay High Court · (2025) 08 BOM CK 0238

Constitution of India, 1950 - Article 226Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 58,482Indian Penal Code, 1860 - Section 34, 406, 420, 467, 471, 500

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High Courts01 Aug 2025Disposed Of

Amruta Sachin Sonune Vs Sachin Namdev Sonune

Bombay High Court · (2025) 08 BOM CK 0209

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High Courts31 Jul 2025Dismissed

Brightland Cooperative Housing Society Ltd Vs Division Joint Registrar Coop Societies And Ors

Bombay High Court · (2025) 07 BOM CK 0288

Maharashtra Co operative Societies Act, 1960 - Section 22, 22(2), 23, 29, 91, 101, 154B, 154B(7), 154B(7)(a)Maharashtra Cooperative Societies Rules, 1961 - Rule 19Security Interest (Enforcement) Rules, 2002 - Rule 9(6)

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High Courts31 Jul 2025Allowed

Murlidhar Posha Gadmale And Anr Vs Union Of India, Through General Manager Of Central Railway

Bombay High Court · (2025) 07 BOM CK 0287

Railways Claims Tribunal Act, 1987 - Section 23Railways Act, 1989 - Section 123, 123A, 123(b), 123(b)(i), 123(c)(2), 124, 124A

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High Courts31 Jul 2025Allowed

Shri. Balaji Purbhaji Kapale And Ors Vs Union Of India Through The General Manager

Bombay High Court · (2025) 07 BOM CK 0286

Railways Claims Tribunal Act, 1987 - Section 23Railways Act, 1989 - Section 123(b), 123(c)(2), 124, 124A

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High Courts31 Jul 2025Partly Allowed

Sumanbai w/o Prabhkar Igave Vs State Of Maharashtra And Another

Bombay High Court · (2025) 07 BOM CK 0274

Constitution of India, 1950 - Article 14, 226Land Acquisition Act, 1894 - Section 11, 18, 19, 25, 28A, 28A(1)

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High Courts31 Jul 2025Partly Allowed

Laxman Kisan Chavan Vs Nandkumar Kisanrao Chavan And Others

Bombay High Court · (2025) 07 BOM CK 0273

Code of Civil Procedure, 1908 - Order 18 Rule 1, Order 18 Rule 2,Order 18 Rule 2(2), Order 18 Rule 2(3)

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High Courts30 Jul 2025Dismissed

Shri. Dilip Jagannath Ambilwade Vs Govt. Of Maharashtra Thrugh The Principal Secretary, Public Health Dept. And Anr

Bombay High Court · (2025) 07 BOM CK 0290

Maharashtra Administrative Tribunal Act, 1985 - Section 19Maharashtra Civil Services (Pension) Rules, 1982 - Rule 33, 46(1), 6(2), 48, 48(1)

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High Courts30 Jul 2025Allowed

Neelkanth Infratech Vs City and Industrial Development Corporation of Maharashtra Ltd

Bombay High Court · (2025) 07 BOM CK 0289

Constitution of India, 1950 - Article 226Maharashtra Regional and Town Planning Act, 1966 - Section 113A, 118

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High Courts29 Jul 2025Allowed

Swapnil Prakash Bhogle Vs Union Of India Through Revenue Department And Ors

Bombay High Court · (2025) 07 BOM CK 0291

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High Courts29 Jul 2025Dismissed

Farah Deeba Vs State Of Maharashtra And Anr

Bombay High Court · (2025) 07 BOM CK 0284

Code of Criminal Procedure, 1973 - Section 41A, 482Bharatiya Nyay Sanhita, 2023 - Section 152, 196, 197, 352, 353

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High Courts29 Jul 2025Allowed

Narendra S/o Madhukarrao Mule(Husband) And Others Vs State Of Mah. Thr. Ps Chimur Dist. Chandrapur And Another

Bombay High Court · (2025) 07 BOM CK 0280

Indian Penal Code, 1860 - Section 34, 498A

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High Courts29 Jul 2025Dismissed

Mujiboddin Hakimoddin Vs Shamshuddin Nijamoddin

Bombay High Court · (2025) 07 BOM CK 0276

Code of Civil Procedure, 1908 - Order 21 Rule 32, Order 21 Rule 32(5), Order 21 Rule 97, Order 21 Rule 99

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High Courts29 Jul 2025Partly Allowed

Salim Baig Akhtar Baig Vs Sayyad Nawid Sayyad Nazir

Bombay High Court · (2025) 07 BOM CK 0275

Stamp Act, 1899 - Section 35, 35A

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High Courts28 Jul 2025Disposed Of

M/s S & M Enterprises Vs Palazzo Building No. 1 CHSL & Ors

Bombay High Court · (2025) 07 BOM CK 0292

Maharashtra Ownership Flats (Regulation of the promotion of Construction, Sale, Management And Transfer) Act, 1963 - Section 3, 4, 7, 7(1)(i), 7(1)(ii), 10(1), 11(3), 11(5)

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High Courts28 Jul 2025Allowed

Zilla Parishad, Ahmednagar Thru. Chief Executive Officer And Others Vs Sandip Madhav Khase And Others

Bombay High Court · (2025) 07 BOM CK 0278

Code of Civil Procedure, 1908 - Section 80, 80(2), 115, Order 7 Rule 11Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 - Section 280Maharashtra Village Panchayats Act, 1959 - Section 180

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High Courts28 Jul 2025Dismissed

Saifan Hussain Nadaf Through Lrs Tolan Saifan Nadaf And Others Vs State Of Maharashtra And Others

Bombay High Court · (2025) 07 BOM CK 0277

Constitution of India, 1950 - Article 226, 227Maharashtra Land Revenue Code, 1966 - Section 257Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947 - Section 31, 31A, 35, 36, 36(B)

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High Courts25 Jul 2025Allowed