COURT ARCHIVE

Bombay High Court judgments

76,821 judgments · page 166 of 3,842

High Courts16 Apr 2025Allowed

Suvarna Appasaheb Kshirsagar And Ors Vs State Of Maharashtra Through Principal Secretary And Ors

Bombay High Court · (2025) 04 BOM CK 0294

Constitution of India, 1950 - Article 162, 166, 226Exemptions from Land Revenue (No.1) Act, 1863 - Section 8(3), 8(4)Maharashtra Land Revenue Code, 1966 - Section 36

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High Courts16 Apr 2025Partly Allowed

Flagship Infrastructure Ltd. Through Its Present Director / Authorised Signatory And Anr. Vs Competent Authority Dist. Dy. Reg. Co-Operative Societies, Pune And Anr

Bombay High Court · (2025) 04 BOM CK 0293

Constitution of India, 1950 - Article 226Maharashtra Regional and Town Planning Act, 1966 - Section 2(13D), 2(27), 14(l), 17, 18(3), 20(4), 44(2)Maharashtra Ownership Flat Act 1963 - Section 11, 11(3), 11(5)

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High Courts16 Apr 2025Allowed

Prakash Narayan Dhobale Vs State Of Maharashtra, Through Secretary, Water Supply And Sanitation Dept And Ors

Bombay High Court · (2025) 04 BOM CK 0292

Constitution of India, 1950 - Article 226, 227

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High Courts16 Apr 2025Dismissed

Pralhad Balkrishna Balghare And Anr Vs Suryakant Balkrishna Balghare

Bombay High Court · (2025) 04 BOM CK 0291

Hindu Succession Act, 1956 - Section 4, 6, 8, 19

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High Courts16 Apr 2025Allowed/Disposed Of

Ramchandra Sitaram Supanekar And Ors Vs Shri Uttamrao Yashwant Khot (Decd) By Heirs And Lrs

Bombay High Court · (2025) 04 BOM CK 0290

Maharashtra Tenancy and Agricultural Lands Act, 1948 - Section 4, 4A, 70(b)Maharashtra Land Revenue Code, 1966 - Section 149Maharashtra Land Revenue Record of Rights and Registers (Preparation and Maintenance) Rules 1971 - Rule 30, 31

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High Courts16 Apr 2025Disposed Of

Kaushik Rameshchandra Thakkar @ Anam Vs State Of Maharashtra

Bombay High Court · (2025) 04 BOM CK 0282

Constitution of India, 1950 - Article 21, 22, 22(1), 22(2), 32, 226Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 58Code of Criminal Procedure, 1973 - Section 50, 57, 137, 167, 482 Indian Penal Code, 1860 - Section 34, 120(b), 420, 465, 467, 468

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High Courts16 Apr 2025Dismissed

Bhalchandra S/o Govind Mahashabde Vs Anant S/O Gangadhar Mayee

Bombay High Court · (2025) 04 BOM CK 0279

Consumer Protection Act, 1986 - Section 13, 17(a)(i), 19, 21, 21(b), 25, 27A, 27(1), 27(1)(ii)Consumer Protection Act, 2019 - Section 38(3)(a)

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High Courts16 Apr 2025Partly Allowed

Laxman Singh S/o Dhansingh Vs Sushma S/O Pramod Mahajan And Others

Bombay High Court · (2025) 04 BOM CK 0278

Code of Civil Procedure, 1908 - Order 7 Rule 10, Order 7 Rule 10AMaharashtra Rent Control Act, 1999 - Section 7(5), 24Provincial Small Cause Courts Act, 1887 - Section 22, 23, 24, 26, 39, 40, 41, 43, 45, 46, 47

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High Courts16 Apr 2025Disposed Of

M/s Radha Madhav Developers, Thr. Authorized Representative, Mr. Rajesh N. Agrawal Vs Vinod Kumar S/O. Rajaram Agarwal And Another

Bombay High Court · (2025) 04 BOM CK 0277

Code of Civil Procedure, 1908 - Section 10

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High Courts15 Apr 2025Dismissed

Mohd. Ali Jaan Mohd Shaikh Vs State Of Maharashtra And Anr

Bombay High Court · (2025) 04 BOM CK 0283

Indian Penal Code, 1860 - Section 34, 120B, 302, 307, 326Arms Act, 1959 - Section 3, 25, 27

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High Courts15 Apr 2025Disposed Of

Suresh S/o Laxmanrao Tikhile Vs Municipal Council, Achalpur, Thr. Chief Officer, Achalpur, Amravati

Bombay High Court · (2025) 04 BOM CK 0280

Payment of Gratuity Act, 1972 - Section 4(5), 5, 7(2), 7(4), 10(iii), 14Maharashtra Civil Services (Pension) Rules, 1982 - Rule 9(39), 57, 110, 111

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High Courts09 Apr 2025Disposed Of

Meenatai W/O Dadarao Uike Vs Collector, Akola And Others

Bombay High Court · (2025) 04 BOM CK 0281

Maharashtra Grampanchayat Act, 1959 - Section 3(2), 7(1)

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High Courts09 Apr 2025Allowed

A. R. Sulphonates Private Limited Vs Union Of India Thr. The Secretary Department Of Revenue And Ors

Bombay High Court · (2025) 04 BOM CK 0266

Constitution of India, 1950 - Article 20, 265Customs Tariff Act, 1975 - Section 3A, 3A(4), 3(6), 3(7), 3(12)Customs Act, 1962 - Section 12, 28(m), 28AA, 108, 111(m), 111(o), 112(a), 125, 143(3)

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High Courts09 Apr 2025Disposed Of

Rahul Ramchandra Rathi Vs Competent Authority & Ors

Bombay High Court · (2025) 04 BOM CK 0263

Constitution of India, 1950 - Article 300National Highways Act, 1956 - Section 3A, 3G

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High Courts09 Apr 2025Disposed Of

B.M.Es Bhagyawan Co Operative Housing Society Ltd Vs District Superintendent Of Land Records Mumbai Suburban District

Bombay High Court · (2025) 04 BOM CK 0262

Constitution of India, 1950 - Article 226Maharashtra Land Revenue Code, 1966 - Section 247, 257

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High Courts09 Apr 2025Allowed

Urmiladevi Mahavirprasad Jain And Anr Vs Punjab National Bank And Ors

Bombay High Court · (2025) 04 BOM CK 0261

Constitution of India, 1950 - Article 226Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13(2), 18Recovery of Debts and Bankruptcy Act, 1993 - Section 21

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High Courts09 Apr 2025Disposed Of

Ramchandra Jakappa Nandavadekar And Ors Vs State Of Maharashtra Through Secretary And Ors

Bombay High Court · (2025) 04 BOM CK 0260

Constitution of India, 1950 - Article 14, 226, 227Maharashtra Co operative Societies Act, 1960 - Section 25, 25A, 144TMaharashtra Co operative Societies Rules, 1961 - Rule 20, 28, 29

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High Courts09 Apr 2025Dismissed