COURT ARCHIVE

Bombay High Court judgments

76,821 judgments · page 169 of 3,842

High Courts01 Apr 2025Dismissed

Krupa Zubin & Anr Vs Divisional Joint Registrar, Cooperative Societies & Ors

Bombay High Court · (2025) 04 BOM CK 0236

Constitution of India, 1950 - Article 227Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 - Section 4, 4(1A)(v), 10(1), 10Maharashtra Cooperative Societies Act, 1960 - Section 154B(2)

Read judgment

High Courts01 Apr 2025Dismissed

Manekben Rama Tandel Vs Collector Daman and Ors

Bombay High Court · (2025) 04 BOM CK 0235

Constitution of India, 1950 - Article 226Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 23

Read judgment

High Courts01 Apr 2025Dismissed

Vidyadhar Gajanan Mote And Anr Vs State Of Maharsahtra Thr Government Pleader And Ors

Bombay High Court · (2025) 04 BOM CK 0234

Constitution of India, 1950 - Article 162, 226, 227Land Acquisition Act 1894 - Section 15, 17, 18, 18(1), 18(2), 18(4), 19, 19B, 19B(1), 19B(2), 19B(3), 19B(6), 19D, 30Maharashtra Highways Act, 1955 - Section 30

Read judgment

High Courts01 Apr 2025Allowed

Accelerate Productx Ventures Pvt Ltd Vs State Of Maharashtra Through Secretary And Ors

Bombay High Court · (2025) 04 BOM CK 0224

Constitution of India, 1950 - Article 226Maharashtra Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2017 - Section 2, 2(2), 11, 12

Read judgment

High Courts28 Mar 2025Dismissed

Hitesh Tukaram Ade Vs City And Industrial Development Corp. Of Maharashtra Ltd. And Anr

Bombay High Court · (2025) 03 BOM CK 0288

Read judgment

High Courts28 Mar 2025Partly Allowed

Dr Chetana Rajput Vs Modern Education Society And Ors

Bombay High Court · (2025) 03 BOM CK 0287

Constitution of India, 1950 - Article 226Payment of gratuity Act, 1972 - Section 7(3A)

Read judgment

High Courts28 Mar 2025Disposed Of

Sanjeev Dnyandeo Bhor Deputy Regional Transport Officer And Ors Vs State Of Maharashtra Thr Principal Secretary Transport Dept And Ors

Bombay High Court · (2025) 03 BOM CK 0286

Administrative Tribunals Act, 1985 - Section 21, 21(1)Maharashtra Civil Services (Regulation of Seniority) Rules, 1982 - Rule 4(2)(c)

Read judgment

High Courts28 Mar 2025Disposed Of

Sukumar Arvind Kale Patil And Ors Vs Union Of India And Ors

Bombay High Court · (2025) 03 BOM CK 0285

Constitution of India, 1950 - Article 14, 300A

Read judgment

High Courts28 Mar 2025Dismissed

Hare Krishna Enterprises Thr Its Partners Vs City Industrial And Development Corporation Of Maharashtra Limited

Bombay High Court · (2025) 03 BOM CK 0284

Constitution of India, 1950 - Article 226, 299

Read judgment

High Courts28 Mar 2025Allowed

Vivekanand Sudhir Pise @ Vicky And Anr Vs State Of Maharashtra

Bombay High Court · (2025) 03 BOM CK 0276

Constitution of India, 1950 - Article 14(2), 20, 21Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Code of Criminal Procedure, 1973 - Section 311, 313, 437, 439, 439(2), 497, 498

Read judgment

High Courts28 Mar 2025Allowed

Smt. Nanibai Wd/O. Laxmanrao Navkhare (Dead) Thr. Lrs. Vs Vitthalrao Marotrao Navkhare Thr. His Spl. P.O.A., Manohar V. Navkhare

Bombay High Court · (2025) 03 BOM CK 0268

Code of Civil Procedure, 1908 - Section 54, Order 20 Rule 18, Order 20 Rule 18(1), Order 20 Rule 18(2), Order 21 Rule 35Maharashtra Land Revenue Code, 1966 - Section 54, 85, 85(3), 328Maharashtra Stamp Act, 1958 2(a)

Read judgment

High Courts28 Mar 2025Disposed Of

Sandip Aniruddh Jadhav And Another Vs State Of Maharashtra And Others

Bombay High Court · (2025) 03 BOM CK 0251

Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Section 96, 97, 98, 99, 100Maharashtra Land Revenue Code, 1966 - Section 149, 150, 247, 249, 249(2), 257, 257(1), 257(2), 257(3), 258, 330A

Read judgment

High Courts28 Mar 2025Disposed Of

Bhimabai Baburao Waghmare And Others Vs Deputy Director Land Record Nashik Division And Others

Bombay High Court · (2025) 03 BOM CK 0250

Maharashtra Land Revenue Code, 1966 - Section 36, 247, 251, 255(3), 257Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 - Section 21, 21(1), 31A, 32, 32(1), 33

Read judgment

High Courts26 Mar 2025Dismissed

Morries Energies Limited Through Hemant Kumar Garg Vs Sumit Agarwal And Anr

Bombay High Court · (2025) 03 BOM CK 0277

Code of Criminal Procedure, 1973 - Section 378(4)Negotiable Instruments Act, 1881 - Section 138, 141, 141(1), 141(2), 142

Read judgment

High Courts26 Mar 2025Allowed

Pankaj S/O Shivnath Nikhar Vs Union Of India, Thr. Secretary, Finance Department, Vitta Mantralaya, New Delhi And Others

Bombay High Court · (2025) 03 BOM CK 0269

Read judgment

High Courts25 Mar 2025Disposed Of

Supriya Sunil Zambre Vs Sunil Uttam Zambre

Bombay High Court · (2025) 03 BOM CK 0291

Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Section 151, Order 39 Rule 11Hindu Marriage Act, 1955 - Section 13(1)(ia), 13(1)(b)

Read judgment

High Courts25 Mar 2025Allowed