COURT ARCHIVE

Bombay High Court judgments

76,821 judgments · page 164 of 3,842

High Courts07 May 2025Dismissed

Ketan Sharad Badule Vs State Of Mah. Thr. Pso Ps Gondia City Gondia

Bombay High Court · (2025) 05 BOM CK 0220

Juvenile Justice (Care and Protection of Children) Act, 2015 - Section 3, 9, 14, 15, 18(1)(a), 18(1)(b), 18(1)(c), 18(1)(d), 18(1)(e), 18(1)(f), 18(1)(g), 18(3), 19, 19(1)(i), 21, 24(1), 24(2), 101(2), 102Juvenile Justice (Care and Protection of Children) Model Rules, 2016 - Rule 10(A)(1), 10(A)(1), 10(A)(2), 10(A)(3), 10(A)(4)

High Courts06 May 2025Disposed Of

Thakur Infraprojects Pvt. Ltd Vs State Of Maharashtra, Through Directorate of Industries & Ors

Bombay High Court · (2025) 05 BOM CK 0241

Maharashtra Regional and Town Planning Act, 1966 - Section 40(1)(b)Information Technology Act, 2000 - Section 3Specific Relief Act, 1963 - Section 41(ha)

High Courts06 May 2025Allowed

The Amravati District Central Co Operative Bank Ltd. Amravati Thr. Its C.E.O. Vs M/s Pronetsoft Solutions Pvt. Ltd. 105 Kalinga Arcade, Nagpur

Bombay High Court · (2025) 05 BOM CK 0222

Code of Civil Procedure, 1908 - Section 34, 50Limitation Act, 1963 - Article 136

High Courts06 May 2025Disposed Of

Maksud Sheikh Gaffur Sheikh And Another Vs State Of Maharashtra, Thr. P.S.O. Ramnagar Police Station, Chandrapur

Bombay High Court · (2025) 05 BOM CK 0221

Code of Criminal Procedure, 1973 - Section 313Indian Penal Code, 1860 - Section 34, 109, 114, 149, 201, 212, 307, 320, 323, 324, 326, 354A, 354B, 354C, 366, 375, 376, 376D, 394, 426, 450, 452, 503, 506, 506IIInformation Technology Act, 2000 - Section 66E, 67A

High Courts06 May 2025Dismissed

Nilkanth Panditrao Aghor Vs State Of Maharashtra And Others

Bombay High Court · (2025) 05 BOM CK 0219

Constitution of India, 1950 - Article 226Maharashtra Civil Services (Pension) Rules, 1982 - Rule 134A

High Courts06 May 2025Dismissed

Ananda Ragho Puri Died Through Lrs Somwar Ananda Puri And Others Vs State Of Maharashtra Through Its Secretary And Others

Bombay High Court · (2025) 05 BOM CK 0218

Bombay Tenancy and Agricultural Lands Act, 1948 - Section 32A, 32G, 32P, 74, 84Hyderabad Tenancy and Agricultural Lands Act, 1950 - Section 31(1), 38(E), 38(6), 98

High Courts05 May 2025Allowed

M/S Akansha Construction Company Throu. Its Prop Chandrakant Shripat Tambodkar Vs Syate Of Maharashtra Throu. Govt Pleader And Ors

Bombay High Court · (2025) 05 BOM CK 0240

Code of Civil Procedure, 1908 3 - Section 10, Order 47 Rule 1 Maharashtra Ownership Flat Act 1963 - Section 4, , 11(3), 11(4), 11(5)

High Courts05 May 2025Partly Allowed

Emerson Climat Technologies (India) Private Limited (Copeland India Private Limited) Vs Bharatiya Kamgar Karmachari Mahasangh

Bombay High Court · (2025) 05 BOM CK 0239

Industrial Dispute Act, 1947 - Section 2(s)Contract Labour (Regulation & Abolition) Act, 1970 - Section 30, 30(2)

High Courts05 May 2025Disposed Of

Bhartidevi Wd/O Motiram Moryani Vs State Of Maharashtra, Thr. Its Secretary, Department Of State Excise, Mumbai And Ors

Bombay High Court · (2025) 05 BOM CK 0225

Andhra Pradesh Non Agricultural Lands Assessment Act, 1963 - Section 11Maharashtra Prohibition Act, 1949 - Section 54(i)(e), 137, 137(2), 139, 139(1), 139(2)Maharashtra Country Liquor Rules, 1973 - Rule 28

High Courts05 May 2025Dismissed

Mayur Madan Jaiswal Vs State Of Maharashtra, State Excise, Mumbai, Through Its Secretary & Ors

Bombay High Court · (2025) 05 BOM CK 0224

Constitution of India, 1950 - Article 226, 227Maharashtra Prohibition Act, 1949 - Section 142, 142(1), 142(2), 142(3)

High Courts05 May 2025Dismissed

Anand Chandrakumar Jaiswal Vs State Of Maharashtra, thr. The Principal Secretary, Home Department, Mantralaya, Mumbai & Ors

Bombay High Court · (2025) 05 BOM CK 0223

Constitution of India, 1950 - Article 226, 227Maharashtra Prohibition Act, 1949 - Section 142, 142(1), 142(2), 142(3)

High Courts05 May 2025Dismissed

Motiram Bajirao Patil Vs State Of MaharashtraThro.G.P.

Bombay High Court · (2025) 05 BOM CK 0217

Maharashtra Village Panchayats Act, 1959 - Section 53, 56Evidence Act, 1872 - Section 110Bharatiya Sakshya Adhiniyam, 2023 - Section 113

High Courts02 May 2025Disposed Of

Shantanu Bhopale Vs Union Of India Thr. The Department Of Higher Education And Ors

Bombay High Court · (2025) 05 BOM CK 0238

Evidence Act, 1872 - Section 114

High Courts02 May 2025Disposed Of

Maharashtra Public Service Commission Vs Dr. Sangha Mitra Kumari Phule @ Sanghamitra Mahendra Gawde And Ors

Bombay High Court · (2025) 05 BOM CK 0237

Constitution of India, 1950 - Article 14, 16

High Courts02 May 2025Allowed

Canara Bank Arm Branch Vs Deputy Commissioner Sales Tax Office And Ors

Bombay High Court · (2025) 05 BOM CK 0236

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13(2), 13(4), 26, 26B, 26B(4), 26E, 31BMaharashtra Value Added Tax Act, 2002 - Section 37Maharashtra Land Revenue Code, 1960 - Section 72, 176, 192, 265, 328

High Courts02 May 2025Disposed Of

Sumitra Shridhar Khane Vs Deputy Collector Kolhapur And Ors

Bombay High Court · (2025) 05 BOM CK 0235

Constitution of India, 1950 - Article 19(1)(f), 31, 136, 142, 226, 300ALimitation Act, 1963 - Article 123Land Acquisition Act, 1894 - Section 3(1), 4, 5A, 6, 8, 9, 9(1), 9(3), 11, 11A, 34

High Courts02 May 2025Allowed

Neelam Rajendra Nanaware Vs State Of Maharashtra

Bombay High Court · (2025) 05 BOM CK 0230

Constitution of India, 1950 - Article 21Code of Criminal Procedure, 1973 - Section 227Indian Penal Code, 1860 - Section 34, 405, 406, 420

High Courts02 May 2025Dismissed

Atmaram Daulatrao Pole And Ors Vs Shankarrao Narayan Kanakdande Died Lrs Prakash And Ors

Bombay High Court · (2025) 05 BOM CK 0215

Code of Civil Procedure, 1908 - Section 54, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102Transfer of Property Act, 1882 - Section 52

High Courts30 Apr 2025Disposed Of

Machindra Maruti Gaikwad Vs State Of Maharashtra And Others

Bombay High Court · (2025) 04 BOM CK 0303

Constitution of India, 1950 - Article 226

High Courts30 Apr 2025Disposed Of

Kalawati Vijaysingh Thakur And Anr Vs Union Of India Thr The General Manager, South Central Railway, Secunderabad

Bombay High Court · (2025) 04 BOM CK 0302

Railways Act, 1989 - Section 123(c), 124(a)Motor Vehicles Act, 1988 - Section 163ATerrorist and Disruptive Activities (Prevention) Act, 1987 - Section 3(1)