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Bombay High Court judgments

76,821 judgments · page 161 of 3,842

High Courts27 Jun 2025Dismissed

Ritesh Trikamdas Patel And Others Vs Apex Grievance Redressal Committee And Others

Bombay High Court · (2025) 06 BOM CK 0125

Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 - Section 3C, 3D(e)(ia), 4(1), 12(10), 33, 35, 35(1A)(b), 38

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High Courts27 Jun 2025Allowed

Hanumant Jagganath Nazirkar Vs State Of Maharashtra

Bombay High Court · (2025) 06 BOM CK 0123

Constitution of India, 1950 - Article 21, 22, 22(1), 22(2), 22(3), 22(5), 22(7), 226, 227Code of Criminal Procedure, 1973 - Section 41, 46, 53, 53A, 54, 57, 60A, 167, 439, 482Indian Penal Code, 1860 - Section 34, 420, 467, 468, 471

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High Courts26 Jun 2025Dismissed

Neha Shroff Vs Union Of India

Bombay High Court · (2025) 06 BOM CK 0128

Foreign Exchange Regulation Act, 1973 - Section 2(p), 2(q), 9, 9(i)(a), 9(i)(e), 19, 29, 40, 59, 68(i), 71Evidence Act, 1872 - Section 114

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High Courts26 Jun 2025Dismissed

Arun Ramchandra Chavan Vs State Of Maharashtra & Ors

Bombay High Court · (2025) 06 BOM CK 0126

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High Courts24 Jun 2025

M/s. Galaxy International Vs Union Of India & Ors

Bombay High Court · (2025) 06 BOM CK 0127

Central Goods and Services Tax Act, 2017 - Section 79, 79(1)(c), 79(1)(c)(i), 79(1)(c)(ii)

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High Courts24 Jun 2025Disposed Of

Ku. Prachita Dhanraj Gharat And Another Vs S.T. Certificate Scrutiny Committee, Nagpur, Thr. Member Secretary

Bombay High Court · (2025) 06 BOM CK 0119

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High Courts24 Jun 2025Dismissed

Vijay Kishan Dhillod Vs State Of Maharashtra

Bombay High Court · (2025) 06 BOM CK 0115

Indian Penal Code, 1860 - Section 302, 304IIMaharashtra Prohibition Act, 1949 - Section 85(1)(2)Evidence Act, 1872 - Section 65B

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High Courts23 Jun 2025Allowed

Shramik Co Operative Housing Society, Thr. Secretary, Mr. Ramrao S/O Rajaram Tagade Vs State Of Maharashtra, Thr. Prin. Secretary, Urban Devpt. Dept., Mumbai And Anr

Bombay High Court · (2025) 06 BOM CK 0121

Constitution of India, 1950 - Article 300AMaharashtra Regional and Town Planning Act, 1966 - Section 2(9A), 126, 126(1)(b)

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High Courts23 Jun 2025Allowed

Arvind Dattatray Gawande Vs Amravati Dist. Urban Coop. Bank Asso. Ltd., Thr. Chief Executive Officer And Ors

Bombay High Court · (2025) 06 BOM CK 0120

Maharashtra Co Operative Societies Act, 1960 - Section 73B, 73B(3)Maharashtra Co Operative Societies (Election to Committee) Rule, 2014 - Rule 20, 20(1)

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High Courts20 Jun 2025Allowed

Prabhakar Mohiniraj Wabale Vs State Of Maharashtra And Others

Bombay High Court · (2025) 06 BOM CK 0116

Bombay Foreign Liquor Rules, 1953 - Rule 40(1)

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High Courts20 Jun 2025Dismissed

Sujal Mangala Birwadkar Vs State Of Maharashtra Thr Its Secretary, Social Justice And Special Assistance Dept. And Anr

Bombay High Court · (2025) 06 BOM CK 0106

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High Courts20 Jun 2025Dismissed

Ashish Balaji Sawant Vs Jalindar Tukaram Khaire

Bombay High Court · (2025) 06 BOM CK 0105

Constitution of India, 1950 - Article 226

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High Courts20 Jun 2025Allowed

Avinash Dominic Ghosal Vs State Of Maharashtra And Ors

Bombay High Court · (2025) 06 BOM CK 0104

Constitution of India, 1950 - Article 226Maharashtra Regional and Town Planning Act, 1966 - Section 44, 52, 52(1)(a), 52(1)(b), 52(1)(c), 52(1)(d), 53, 53(1), 53(2), 53(3), 54, 55, 56, 57Maharashtra Development Plans Rules, 1970 - Rule 6, 10

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High Courts20 Jun 2025Dismissed

Kiran Ramesh Shinde Vs State Of Maharashtra General Administrative Department And Ors

Bombay High Court · (2025) 06 BOM CK 0103

Constitution of India, 1950 - Article 226, 235Maharashtra Government Servants Regulation of Transfers and Prevention of Delay in Discharge of Official Duties Act, 2005 - Section 4, 4(1), 4(5), 6

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High Courts20 Jun 2025Allowed

Meenanath Shivram Patil And Anr Vs Vivek Balaram Deshmukh And Ors

Bombay High Court · (2025) 06 BOM CK 0102

Constitution of India, 1950 - Article 226Mumbai Municipal Corporation Act, 1888 - Section 515AMaharashtra Municipal Corporations Act, 1949 - Section 433

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High Courts19 Jun 2025Allowed

National Security Services Thru. Manager Deepak Mahavir Limbikai Vs State Of Maharashtra Thru. Secretary And Ors

Bombay High Court · (2025) 06 BOM CK 0108

Constitution of India, 1950 - Article 226

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High Courts19 Jun 2025Allowed

Mahadev Krishna Tambe And Another Vs Union Of India Represented By General Manager

Bombay High Court · (2025) 06 BOM CK 0107

Code of Civil Procedure, 1908 - Section 146Indian Succession Act, 1925 - Section 306Railway Claims Tribunal Act, 1987 - Section 23, 30

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High Courts18 Jun 2025Allowed

Anuradha W/O. Dyndeo Ingle And Ors Vs State Of Maharashtra, Thr. Secy., Dept. Of Revenue, Mumbai And Another

Bombay High Court · (2025) 06 BOM CK 0122

Constitution of India, 1950 - Article 14, 19, 300ALand Acquisition Act, 1894 - Section 5ANational Highways Act, 1956 - Section 3C

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High Courts18 Jun 2025Allowed

Chandiram Anandram Hemnani And Another Vs Senior Citizens Appellate Tribunal District Collector And Others

Bombay High Court · (2025) 06 BOM CK 0117

Constitution of India, 1950 - Article 21, 39, 41, 227Indian Penal Code, 1860 - Section 323, 498A, 504, 506Hindu Marriage Act, 1955 - Section 13

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High Courts18 Jun 2025Allowed

Nishit Patel Vs State Of Maharashtra And Anr

Bombay High Court · (2025) 06 BOM CK 0111

Constitution of India, 1950 - Article 226Code of Criminal Procedure, 1973 - Section 155(2), 156(1), 161, 482Indian Penal Code, 1860 - Section 34, 107, 306, 506(2)

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