High Courts17 Jul 2025Partly Allowed
Manubai Kondiram Jawale And Others Vs State Of Maharashtra And Others
Bombay High Court · (2025) 07 BOM CK 0238
Constitution of India, 1950 - Article 227
COURT ARCHIVE
Bombay High Court judgments
76,821 judgments · page 159 of 3,842
High Courts16 Jul 2025Dismissed
Abdulkadir Lokhandwala And Anr Vs Central Adoption Resource Agency And Ors
Bombay High Court · (2025) 07 BOM CK 0265
Juvenile Justice (Care and Protection of Children) Act, 2015 - Section 2(3), 2(13), 2(14), 2(52), 51, 55, 56, 56(2), 68(c)
High Courts16 Jul 2025Disposed Of
Swasthishri Jinsen Bhattarak Pattacharya Mahaswami Sanstha Math Vs Union Of India Thr Its Ministry Of Environment And Forest And Ors
Bombay High Court · (2025) 07 BOM CK 0264
Constitution of India, 1950 - Article 25Wildlife Protection Act, 1972 - Section 43(2)
High Courts16 Jul 2025Dismissed
Ramesh Vasantrao Patil Vs State Of Maharashtra Thr Its Dept. Of Rural Development And Ors
Bombay High Court · (2025) 07 BOM CK 0263
Constitution of India, 1950 - Article 14, 226Maharashtra Village Panchayats Act, 1959 - Section 5, 14, 14(1)(d), 39(1), 39(1A), 39(2), 39(3)
High Courts16 Jul 2025Dismissed
Raman Ramsingh Pawar And Others Vs State Of Maharashtra Through Its Principal Secretary And Others
Bombay High Court · (2025) 07 BOM CK 0239
Constitution of India, 1950 - Article 154, 226, 243B, 243(b), 243C, 243(d), 243(g)Maharashtra Village Panchayats Act, 1959 - Section 3(24), 4
High Courts15 Jul 2025Allowed
Manthan Kiran Bhosale Vs State Of Maharashtra
Bombay High Court · (2025) 07 BOM CK 0272
Code of Criminal Procedure, 1973 - Section 226, 227, 228Indian Penal Code, 1860 - Section 34, 120B, 201, 302, 363, 364, 364AInformation Technology Act, 2000 - Section 66C
High Courts15 Jul 2025Dismissed
M/s. Patil Roadlines and Ors Vs Bharat Petroleum Corporation Limited (BPCL), Manmad Installation through its Chief Manager and Anr
Bombay High Court · (2025) 07 BOM CK 0267
Constitution of India, 1950 - Article 15, 16, 16(1), 19(1)(a), 19(1)(g), 46
High Courts15 Jul 2025Disposed Of
Babasaheb Dyanoba Garje Vs Chaudhary Atar Singh Yadav Memorial Education Trust through its President & Ors
Bombay High Court · (2025) 07 BOM CK 0266
Constitution of India, 1950 - Article 226Maharashtra Public Universities Act, 2016 - Section 79, 81, 108
High Courts15 Jul 2025Dismissed
Dr Vijay Laxmanrao Avhane Vs The Deputy Director Of Education, Amravati Division, Amravati And Others
Bombay High Court · (2025) 07 BOM CK 0255
Maharashtra Employees Of Private Schools (Conditions Of Service) Rules, 1981 - Rule 61, 61(2), 63, 65, 65(1), 65(2)(i), 65(2)(ii)
High Courts15 Jul 2025Allowed
Vedant S/o Dadarao Wankhade Vs The Vice Chairman/Member-Secy., S. T. Caste Certificate Scrutiny Committee, Chaprashipura And Ors
Bombay High Court · (2025) 07 BOM CK 0252
Constitution of India, 1950 - Article 342
High Courts15 Jul 2025Allowed
Pravin Laxman Lokhande Vs Divisional Joint Registrar Cooperative Societies Nashik And Others
Bombay High Court · (2025) 07 BOM CK 0244
Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 - Section 2(r), 18, 36, 36(2)Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967 - Rule 92, 100, 102, 104, 106, 107, 107(1), 108, 108(3)Election Rules, 2017 - Rule 10(1)(i), 10(3), 10(5)
High Courts15 Jul 2025Disposed Of
Parvati Alias Swati Vitthal Shinde Vs Vyankat Dattatray Shinde And Another
Bombay High Court · (2025) 07 BOM CK 0243
Hindu Minority and Guardianship Act, 1956 - Section 6, 6(a)
High Courts15 Jul 2025Allowed
Sanjay Baban Selar Vs State Of Maharashtra Through Secretary And Others
Bombay High Court · (2025) 07 BOM CK 0242
Constitution of India, 1950 - Article 14, 21, 311, 311(2)Indian Penal Code, 1860 - Section 323, 337, 352, 354, 504, 506Maharashtra Village Panchayats Act, 1959 - Section 61, 61(1)
High Courts15 Jul 2025Dismissed
Gajendra Ramchandra Biyani Vs Assistant Charity Commissioner And Others
Bombay High Court · (2025) 07 BOM CK 0241
Constitution of India, 1950 - Article 227Maharashtra Public Trusts Act, 1950 - Section 41D, 50A, 50A(1), 70, 70(2), 75Limitation Act, 1963 - Section 4, 5, 12, 14
High Courts15 Jul 2025Dismissed
Suryakant Bhagwandas Sharma Vs Radhakishan Khushaldas Chawla And Others
Bombay High Court · (2025) 07 BOM CK 0240
Constitution of India, 1950 - Article 227
High Courts14 Jul 2025Dismissed
Saraswatibai Gangagoud Anantwar Throug Gpa Holder Balaji Gangagoud Anantwar Vs State Of Maharashtra Through The Principal Secretary And Others
Bombay High Court · (2025) 07 BOM CK 0245
Maharashtra Prohibition Act, 1949 - Section 137, 138, 139
High Courts14 Jul 2025Dismissed
Abhijit Annasaheb Amrutrao Vs State Of Maharashtra
Bombay High Court · (2025) 07 BOM CK 0233
Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 8(c), 21(b), 27, 29, 37
High Courts14 Jul 2025Disposed Of
Crosseas Capital Services Pvt Ltd Vs Securities And Exchange Board Of India And Ors
Bombay High Court · (2025) 07 BOM CK 0230
Constitution of India, 1950 - Article 226Code of Civil Procedure, 1908 - Order 14 Rule 1, Order 14 Rule 2, Order 14 Rule 2(2)Securities and Exchange Board of India Act, 1992 - Section 11(b), 12A(a), 12A(b), 12A(c), 15HA, 15HB
High Courts14 Jul 2025Disposed Of
Shankar Tukaram Gaikar Since Decd. Thr. Lrs And Ors Vs Suvarnaprabha Dattatraya Adurkar (Decd.)By Lrs.-Prafulla Dattatraya Adurkar And Ors
Bombay High Court · (2025) 07 BOM CK 0229
Maharashtra Tenancy and Agricultural Lands Act, 1948 - Section 29, 32G, 32M, 70(b)
High Courts11 Jul 2025Disposed Of
M/s Mahadeo Land Developers Pvt. Ltd. Thr. M.D. Vs Sanjay Bhayyaji Nimbulkar And Ors
Bombay High Court · (2025) 07 BOM CK 0254
Companies Act, 1956 - Section 443, 481, 555, 555(2)Companies (Court) Rules, 1959 - Rule 308, 309