COURT ARCHIVE

Bombay High Court judgments

76,821 judgments · page 162 of 3,842

High Courts18 Jun 2025Disposed Of

Feroz Talukdar Khan Vs Municipal Commissioner Thane Municipal Corporation And Anr

Bombay High Court · (2025) 06 BOM CK 0109

Maharashtra Municipal Corporations Act, 1949 - Section 260, 267(1)Maharashtra Regional Town Planning Act, 1966 - Section 2(15), 2(19), 52, 53, 124E(2)

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High Courts17 Jun 2025Allowed

M/s BOB Capital Markets Ltd (Through Ajit Joshi) Vs State Of Maharashtra

Bombay High Court · (2025) 06 BOM CK 0112

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Mumbai Municipal Corporation Act, 1888 - Section 3(ff), 394, 394(1)(a)(ii), 394(1)(b), 394(1)(c), 394(1)(d), 394(1)(e), 394(1)(e)(i), 394(1)(f), 471

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High Courts16 Jun 2025Allowed

Prabhakar Gangadhar Chimanpure (Dead) Thr. Lrs Vs Sudhir Co Operative Society Ltd., Akola

Bombay High Court · (2025) 06 BOM CK 0114

Limitation Act, 1963 - Section 14Maharashtra Co operative Societies Act, 1960 - Section 79(1), 91, 91(1), 92(b), 163

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High Courts16 Jun 2025Disposed Of

Abhay Damodar Kanhere Vs Morya Infraconstruct Pvt. Ltd

Bombay High Court · (2025) 06 BOM CK 0110

Arbitration and Conciliation Act, 1996 - Section 11, 11(6A), 11(8), 12(1), 16Real Estate Regulation and Development Act, 2016 - Section 12, 14, 18, 19, 20, 31, 35, 36, 37, 38, 79, 88, 89

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High Courts16 Jun 2025Disposed Of

Sundyne Pumps And Compressors India Pvt. Ltd Vs Union Of India And Ors

Bombay High Court · (2025) 06 BOM CK 0091

Constitution of India, 1950 - Article 226Central Goods and Services Act, 2017 - Section 15, 54(3)Integrated Goods and Services Tax Act, 2017 - Section 2(5), 2(6), 8, 16

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High Courts16 Jun 2025Disposed Of

Vishwas Haridas Jadhavar Vs Union Of India Thru Chief Secretary,Ministry Of Personnel And Training And Ors

Bombay High Court · (2025) 06 BOM CK 0089

Rights of Persons with Disabilities Act, 2016 - Section 2(s), 33, 34, 34(1)(d), 34(2), 34(3)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 - Section 32, 33

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High Courts13 Jun 2025Allowed

Sharanjeetkaru Massasingh Sokhi And Others Vs State Of Maharashtra And Others

Bombay High Court · (2025) 06 BOM CK 0118

Land Acquisition Act, 1894 - Section 6Maharashtra Regional and Town Planning Act, 1966 - Section 126, 126(1), 126(2), 126(4), 127, 127(2)

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High Courts13 Jun 2025Disposed Of

Hemant Ashar, The Partner Of Shreeji Network Solutions Vs Nashik Municipal Smart City Development Corporation Ltd. And Ors

Bombay High Court · (2025) 06 BOM CK 0092

Constitution of India, 1950 - Article 226

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High Courts13 Jun 2025Disposed Of

Vitthalrao Shinde Sahakari Sakhar Karkhana Ltd Vs State Of Maharashtra

Bombay High Court · (2025) 06 BOM CK 0090

Constitution of India, 1950 - Article 226Maharashtra Regulation of the Sugarcane Price (Supplied to Factories) Act, 2013 - Section 3, 4, 4(a), 12Maharashtra Regulation of the Sugarcane Price (Supplied to Factories) Rules, 2014 - Rule 9, 9(2), 9(3), 9(4)

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High Courts13 Jun 2025Dismissed

Smt. Shobha Dinesh Bacchav Vs Dr. Shri Subhash Ramrao Bhamre And Others

Bombay High Court · (2025) 06 BOM CK 0078

Constitution of India, 1950 - Article 74(1), 225, 329(b)Code of Civil Procedure, 1908 - Order 7 Rule 11Indian Penal Code, 1860 - Section 34, 406, 409

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High Courts12 Jun 2025Disposed Of

Krantijyoti Savitribai Phule Nidhi Ltd., Buldhana Thr. Director, Yogesh Punjaji Gawali Vs Union Of India, Thr. Secretary, Ministry Of Corporate Affairs, New Delhi And Others

Bombay High Court · (2025) 06 BOM CK 0080

Companies Act, 2013 - Section 406

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High Courts11 Jun 2025Disposed Of

Bombay Presidency Golf Club Limited, Mumbai And Ors Vs Sucheta Desmond Rodrigues

Bombay High Court · (2025) 06 BOM CK 0094

Evidence Act, 1872 - Section 115

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High Courts11 Jun 2025Allowed

Sucheta Desmond Rodrigues, Mumbai Vs Bombay Presidency Golf Club Limited Mumbai And Ors

Bombay High Court · (2025) 06 BOM CK 0093

Constitution of India, 1950 - Article 51A(k)Right of Children to Free and Compulsory Education Act, 2009 - Section 2(c), 2(e), 2 (g), 3Guardians and Wards Act, 1890 - Section 4(2), 4(3), 41

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High Courts11 Jun 2025Disposed Of

Amit Chandole Vs Directorate Of Enforcement And Anr

Bombay High Court · (2025) 06 BOM CK 0083

Code of Criminal Procedure, 1973 - Section 154(2), 156(2), 156(3), 157(2), 173(2)(i), 173(2)(ii)Prevention Of Money-Laundering Act, 2002 - Section 43(1), 43(2), 44, 44(1)(c)

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High Courts10 Jun 2025Allowed

M/s Krishna Constructions And Others Vs Subhash Uttam Dalvi And Others

Bombay High Court · (2025) 06 BOM CK 0095

Code of Civil Procedure, 1908 - Order 39 Rule 1, Order 39 Rule 2Maharashtra Ownerships Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 - Section 3, 4, 7, 7A, 7(1), 7(1)(ii), 10

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High Courts10 Jun 2025Allowed

Shreekant Yallappa Doifode And Ors Vs State Of Maharashtra

Bombay High Court · (2025) 06 BOM CK 0084

Code of Criminal Procedure, 1973 - Section 313Indian Penal Code, 1860 - Section 34, 100, 143, 144, 147, 148, 149, 302, 307Evidence Act, 1872 - Section 105

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High Courts09 Jun 2025Allowed

Smt. Shashikala Sriram Shetty Vs Jagannath Honnaya Shetty (deceased)

Bombay High Court · (2025) 06 BOM CK 0101

Code of Civil Procedure, 1908 - Order 6 Rule 17

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High Courts09 Jun 2025Allowed

Shrihari Madhav Wagh Vs Pandurang Gopal Wagh And Ors

Bombay High Court · (2025) 06 BOM CK 0100

Constitution of India, 1950 - Article 227Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 - Section 28(1AA)

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High Courts09 Jun 2025Dismissed

Naryana Bhau Salve Since Decd. Thr Legal Heirs And Anr Vs Shri Khandu Baburao Salve Since Decd Thr Legal Heirs And Anr

Bombay High Court · (2025) 06 BOM CK 0099

Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Section 2(2), 48, 48(1), Order 21 Rule 34(1), Order 41 Rule 5(1)Limitation Act, 1963 - Section 5

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High Courts09 Jun 2025Disposed Of

Sumanbai Shantaram Bachchav Arbitrator & Additional Commissioner National Highway Authority Of India & Ors.

Bombay High Court · (2025) 06 BOM CK 0098

Land Acquisition Act, 1894 - Section 23(2)Arbitration and Conciliation Act, 1996 - Section 34, 37National Highways Act, 1956 - Section 3G, 3G(1), 3G(5), 3J

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