COURT ARCHIVE

Bombay High Court judgments

76,821 judgments · page 160 of 3,842

High Courts11 Jul 2025Allowed

Smt.Sujata w/o Vilas Mahajan Vs State Of Maharashtra, thr.PSO PS Awadhoot Wadi, Yavatmal, Tahsil and District Yavatmal

Bombay High Court · (2025) 07 BOM CK 0249

Constitution of India, 1950 - Article 21, 22(1)Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 35(2), 43(5), 48, 483Code of Criminal Procedure, 1973 - Section 46, 46(4), 50A

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High Courts11 Jul 2025Disposed Of

Sk Fakroddin Sk Maulana Saab Vs State Of Maharashtra

Bombay High Court · (2025) 07 BOM CK 0234

Code of Criminal Procedure, 1973 - Section 161Indian Penal Code, 1860 - Section 354, 376, 376(2)(f)

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High Courts11 Jul 2025Dismissed

Baban Sadashiv Sasar and Ors Vs Nivrutti Sabaji Sasar & Ors

Bombay High Court · (2025) 07 BOM CK 0231

Limitation Act, 1963 - Section 3Limitation Act, 1963 - Article 44

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High Courts10 Jul 2025Disposed Of

Gram Sabha Bhumkan, Gram Panchayat Manewara, Tq. Attapalli, District Gadchiroli Through its Authorized Person Shri Koturam Keye Potavi Vs State Of Maharashtra, Through its Chief Secretary, Department of Forest and Revenue, Mantralaya, Mumbai

Bombay High Court · (2025) 07 BOM CK 0253

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High Courts10 Jul 2025Dismissed

Tukaram Moraba Jaunjal(Decd.) By Lh. And Lr. And Ors Vs Mangala Balkrishna Patwardhan And Ors

Bombay High Court · (2025) 07 BOM CK 0232

Constitution of India, 1950 - Article 227Bombay Rents, Hotel and Lodging House Rates (Control) Act, 1947 - Section 13, 13(1), 13(1)(k), 15, 15A, 16(1)(n)

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High Courts09 Jul 2025Disposed Of

Nitin Ramesh Garje Vs State Of Maharashtra & Others

Bombay High Court · (2025) 07 BOM CK 0235

Prevention of Corruption Act, 1988 - Section 7(a), 12, 13(1), 13(1)(b), 13(2), 17AMaharashtra Land Revenue Code, 1966 - Section 247

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High Courts08 Jul 2025Dismissed

Palak Ravi Jaiswal Vs Union Of India Through Its Secretary And Others

Bombay High Court · (2025) 07 BOM CK 0246

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High Courts07 Jul 2025Allowed

Bapurao Bhagwantrao Deshpande Vs State Of Maharashtra And Others

Bombay High Court · (2025) 07 BOM CK 0248

Maharashtra Village Panchayat Act, 1959 - Section 33, 33(5)

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High Courts04 Jul 2025Disposed Of

Grand Centrum Realty Llp Thr. Its Designated Partner Kishor P. Patwardhan Vs State Of Maharashtra Thr. The G. P. And Anr

Bombay High Court · (2025) 07 BOM CK 0227

Constitution of India, 1950 - Article 226Maharashtra Stamp Act, 1958 - Section 41Registration Act, 1908 - Section 23, 23A, 25, 26

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High Courts04 Jul 2025Dismissed

Srinwati Mukherji Vs State Of Maharashtra And Ors

Bombay High Court · (2025) 07 BOM CK 0226

Constitution of India, 1950 - Article 227Protection of Women from Domestic Violence Act, 2005 - Section 2(s), 12(1), 17, 17(1), 19, 19(1), 19(d), 19(e), 19(6)

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High Courts04 Jul 2025Partly Allowed

Ankush Shikshan Santha, Nagpur Through Its Secretary And Another Vs Rashtrasant Tukdoji Maharaj Nagpur University, Nagpur Through Its Registrar And Others

Bombay High Court · (2025) 07 BOM CK 0225

Limitation Act, 1963 - Article 6, 7Maharashtra Public Universities Act, 2016 - Section 79

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High Courts03 Jul 2025Disposed Of

Abdul Kadar Janulla Sayyad Vs State Of Maharashtra And Another

Bombay High Court · (2025) 07 BOM CK 0236

Indian Penal Code, 1860 - Section 304APassport Act, 1967 - Section 5(2)(c), 6(2)(e), 6(2)(f), 22

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High Courts03 Jul 2025Disposed Of

Mr Yatendra Singh S/O Rajendra Singh Panwar Vs Ganga Iron Steel And Trading Company Through Its Director Mr Mukesh Omprakash Agrawal

Bombay High Court · (2025) 07 BOM CK 0223

Negotiable Instruments Act, 1881 - Section 138, 141, 141(1), 141(2)Insolvency Bankruptcy Code 2016 - Section 3(7), 3(8), 3(19), 10, 13, 14, 14(1), 14(1)(a), 17, 30(6), 31, 32A, 33, 33(1), 34(1), 52, 54(1), 56Companies Act, 2013 - Section 2(20), 2(60)

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High Courts02 Jul 2025Dismissed

Gima Manufacturing Pvt. Ltd. Hinganghat, Thr. Director Omprakash Bhikmchandji Joshi And Others Vs State Of Maharashtra, Thr. Principal Secretary, Revenue And Forerst Department, Mumbai And Anr

Bombay High Court · (2025) 07 BOM CK 0224

Constitution of India, 1950 - Article 14, 19(1)(G), 226

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High Courts02 Jul 2025Allowed

Nilesh Pandurang Haral Vs State Of Maharashtra & Anr

Bombay High Court · (2025) 07 BOM CK 0221

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 305, 331(3), 331(4)

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High Courts01 Jul 2025Disposed Of

Saurabh Sahu Vs State of Maharashtra through the Finance Secretary

Bombay High Court · (2025) 07 BOM CK 0228

Registration Act, 1908 - Section 29(2)(e)

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High Courts01 Jul 2025Dismissed

Usha Arjun Pawar Vs State Of Maharashtra And Others

Bombay High Court · (2025) 07 BOM CK 0222

Maharashtra Village Panchayat Act, 1959 - Section 33, 33(5)

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High Courts01 Jul 2025Allowed

Mayur Balasaheb Somvanshi Vs State Of Maharashtra & Anr

Bombay High Court · (2025) 07 BOM CK 0220

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 307Indian Penal Code, 1860 - Section 143, 144, 147, 148, 149, 307, 326, 427, 504, 506

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High Courts30 Jun 2025Allowed

Ravindra S/o Laxman Narete Vs State Of Maharashtra Thr. Pso Katol Dist. Nagpur

Bombay High Court · (2025) 06 BOM CK 0129

Indian Penal Code, 1860 - Section 354, 354A, 354A, 354A, 354A(1)(i), 354A(1)(ii), 354A(1)(iii), 354A(1)(iv), 354A(2), 354A(3), 354D, 354D(1)(i)Protection of Children from Sexual Offences Act, 2012 - Section 7, 8Registration of Births and Deaths Act, 1969 - Section 12, 17

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High Courts30 Jun 2025Allowed

Khanderao Bhau Desai Vs Gajanan Mahadeo Kadam And Ors

Bombay High Court · (2025) 06 BOM CK 0124

Maharashtra Tenancy and Agricultural Lands Act, 1948 - Section 32G, 32M, 33B, 76, 88C

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