COURT ARCHIVE

Bombay High Court judgments

76,821 judgments · page 167 of 3,842

High Courts09 Apr 2025Allowed

Suresh Supadu Salunke Vs State Of Maharashtra Through Secretary And Others

Bombay High Court · (2025) 04 BOM CK 0246

Constitution of India, 1950 - Article 226Maharashtra Scheduled Castes, Scheduled Tribes, De-Notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 - Section 7, 8, 10, 11

High Courts08 Apr 2025Allowed

Shamrao Nanaso Shingan Vs State Of Maharashtra Thr Its Principal Secretary And Ors

Bombay High Court · (2025) 04 BOM CK 0273

Constitution of India, 1950 - Article 226Maharashtra Regional and Town Planning Act, 1966 - Section 49(1), 49(4), 49(7), 126

High Courts08 Apr 2025Allowed

Sunil Laxman Dond And Ors Vs Commissioner, Nashik Municipal Corporation And Ors

Bombay High Court · (2025) 04 BOM CK 0272

Constitution of India, 1950 - Article 226Maharashtra Regional and Town Planning Act, 1966 - Section 127, 127(2)Land Acquisition Act, 1894 - Section 6

High Courts08 Apr 2025Partly Allowed

Nivrutti Pandurang Nale Vs Shri Uttam Ganu Nale And Others

Bombay High Court · (2025) 04 BOM CK 0271

Hindu Adoption and Maintenance Act, 1956 - Section 6(iv), 7, 10, 11(iv), 11(vi), 16Maharashtra Tenancy and Agricultural Lands Act, 1948 - Section 32M

High Courts08 Apr 2025Dismissed

Contract For Emergency Medical Services Vs State Of Maharashtra Through The Prin. Secretary And Ors

Bombay High Court · (2025) 04 BOM CK 0270

High Courts08 Apr 2025Allowed

Gramastha Mandal Kundevahal Thr Panchpudhari Sharad Bama Bhoir And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2025) 04 BOM CK 0269

Constitution of India, 1950 - Article 226, 227National Highways Act, 1956 - Section 3G, 3H, 3H(3), 3H(4)Maharashtra Highways Act, 1955 - Section 19B, 19B(2), 19B(8), 19C, 19C(4), 15(2)

High Courts08 Apr 2025Dismissed

Reliance General Insurance Co. Ltd Vs Seven Islands Shipping Ltd. And Anr

Bombay High Court · (2025) 04 BOM CK 0268

Constitution of India, 1950 - Article 226, 227Consumer Protection Act, 1986 - Section 12, 14, 14(2), 16(1B), 16(1B)(i), 16(1B)(ii), 18, 29A

High Courts08 Apr 2025Allowed

Shabana Rashid Pinjari Vs Maharashtra Public Service Commission Thor. Its Chairman

Bombay High Court · (2025) 04 BOM CK 0267

Constitution of India, 1950 - Article 14, 19, 21, 226Rights of Persons with Disability Act, 2016 - Section 2(s), 2(y), 3

High Courts08 Apr 2025Dismissed

Latika Sarjerao Bhosale Vs Addi. Collector Pune Distirct Pune And Ors

Bombay High Court · (2025) 04 BOM CK 0265

Constitution of India, 1950 - Article 226

High Courts08 Apr 2025Dismissed

Sou. Deepa Chandrashekar Shetty, Thr. P.O.A. Ashok Bhaskar Shetty (Pet. No.1 And 2) Vs Milind Jaykumar Kole

Bombay High Court · (2025) 04 BOM CK 0264

Code of Civil Procedure, 1908 - Section 9A, Order 6 Rule 17, Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d)Limitation Act 1963 - Article 54

High Courts08 Apr 2025Dismissed

Jama Masjid Trust, Yavatmal And Ors Vs Maharashtra State Board Of Waqfs, Chhatrapati Sambhajinagar And Ors

Bombay High Court · (2025) 04 BOM CK 0252

Constitution of India, 1950 - Article 226Code of Civil Procedure, 1908 - Order 39 Rule 1Waqf Act, 1995 - Section 6(1), 7(1), 25, 32, 32(2)(d), 43, 83, 83(1), 83(5)

High Courts08 Apr 2025Disposed Of

Imtiyaj S/o Kayyum Ansari Vs State Of Maharashtra Thr. Pso Ps Gittikhadan Nagpur

Bombay High Court · (2025) 04 BOM CK 0250

Code of Criminal Procedure, 1973 - Section 164Indian Penal Code, 1860 - Section 34, 344, 361, 363, 366, 376(2)(n), 506, 506(2)Protection of Children from Sexual Offences Act, 2012 - Section 5(1), 6

High Courts08 Apr 2025Partly Allowed

New India Assurance Company Ltd Through Its Branch Manager Through Its Authorised Signatory Vs Kuntabai Indar Khedekar And Ors

Bombay High Court · (2025) 04 BOM CK 0245

Motor Vehicles Act, 1988 - Section 147

High Courts08 Apr 2025Dismissed

Ganesh Narayan Koli Bagul Vs State Of Maharashtra Through Its Secretary And Others

Bombay High Court · (2025) 04 BOM CK 0244

Constitution of India, 1950 - Article 14, 226, 341, 342Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 - Section 7, 8, 10, 11

High Courts08 Apr 2025Dismissed

Govind Bajirao Navpute Vs State Of Maharashtra Through Its Principal Secretary And Others

Bombay High Court · (2025) 04 BOM CK 0243

Constitution of India, 1950 - Article 226Maharashtra Regional and Town Planning Act, 1966 - Section 21(1), 21(4A), 23(1), 25, 26, 26(1), 26(2), 28(4), 30, 31, 154, 162, 162(1)

High Courts07 Apr 2025Dismissed

Commission On Ecumenical Mission And Relations Of The Presbyterian Church(Usa) Thor. Its Mna. Trus. Vs State Of Maharashtra Represented Thor. The Office Of The Govt. Pleader

Bombay High Court · (2025) 04 BOM CK 0275

Constitution of India, 1950 - Article 226Maharashtra Public Trusts Act, 1950 - Section 36, 36(1)(a)

High Courts07 Apr 2025Allowed

Bronson Barthol Dias And Anr Vs Central Adoption Resource Authority And Ors

Bombay High Court · (2025) 04 BOM CK 0274

Juvenile Justice (Care and Protection of Children) Act, 2015 - Section 56(1), 57, 58

High Courts07 Apr 2025Allowed

Dattu @ Datta Bhika Tongare Vs State Of Maharashtra

Bombay High Court · (2025) 04 BOM CK 0257

Indian Penal Code, 1860 - Section 302Evidence Act, 1872 - Section 106

High Courts07 Apr 2025Disposed Of

Abhishek Shankarrao Thakre Vs State Of Maharashtra, Thr. Secretary, Dept. Of Cooperation, Marketing And Textile, Mumbai And Ors

Bombay High Court · (2025) 04 BOM CK 0253

Constitution of India, 1950 - Article 226Maharashtra Agricultural Produce Marketing (Development and Regulation) Act, 1963 - Section 17, 29Maharashtra Municipal Councils Act, 1965 - Section 55A

High Courts07 Apr 2025Disposed Of

Anna Maruti Shinde Vs State Of Maharashtra

Bombay High Court · (2025) 04 BOM CK 0238

Constitution of India, 1950 - Article 20, 21Code of Criminal Procedure, 1973 - Section 41(1)(a), 41(1)(g), 154, 154(1), 154(3), 156, 157, 174Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 173, 176, 194, 196