COURT ARCHIVE

Bombay High Court judgments

76,821 judgments · page 171 of 3,842

High Courts17 Mar 2025Allowed

Chokhendra S/O Devidas Patil And Another Vs Sub Divisional Magistrate, Maintenance Of Sr. Citizen Tribunal, Chandrapur And Another

Bombay High Court · (2025) 03 BOM CK 0267

Maintenance and Welfare of Parents and Senior Citizens Act, 2007 - Section 16, 16(1), 16(1)(i)(a), 17, 23

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High Courts17 Mar 2025Allowed

Prakash S/O Shivram Natkar Vs State Of Mah. Thr. Pso Ps Wadgaon Road Yavatmal Tq. And Dist.Yavatmal And Another

Bombay High Court · (2025) 03 BOM CK 0265

Code of Criminal Procedure, 1973 - Section 197, 203, 227Prevention of Corruption Act, 1988 - Section 1, 10, 11, 13, 13(1)(d), 13(2), 15, 19, 19(1), 19(a), 19(b), 19(c)

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High Courts17 Mar 2025

Nitin Ramesh Rathod And Others Vs State Of Maharashtra Through Its Secretary And Others

Bombay High Court · (2025) 03 BOM CK 0259

Constitution of India, 1950 - Article 14, 15, 16, 16(2), 16(3), 226, 309

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High Courts17 Mar 2025Disposed Of

Raju @ Devappa Anna Shetti And Ors Vs State Of Maharashtra Thr. Secretary Dept. Of Cooperation And Ors

Bombay High Court · (2025) 03 BOM CK 0249

Constitution of India, 1950 - Article 162Essential Commodities Act, 1955 - Section 3, 3(3)(c)Maharashtra Regulation of Sugarcane Price (Supplied to Factories) Act, 2013 - Section 4(B), 5, 5(1)

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High Courts13 Mar 2025Disposed Of

Shaikh Papamiya Chandbhai Vs Rupchand Nana Bhane And Ors

Bombay High Court · (2025) 03 BOM CK 0260

Code of Civil Procedure, 1908 - Section 96Transfer of Property Act 1882 - Section 54, 58(c), 60Specific Relief Act, 1963 - Section 16(c)

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High Courts13 Mar 2025Disposed Of

Arjun Raju Khanapure Vs Union Of India, Ministry of Road Transport & Highways, New Delhi & Ors

Bombay High Court · (2025) 03 BOM CK 0226

Motor Vehicles Act,1988 - Section 110Central Motor Vehicles Rules, 1989 - Rule 138ANational Highways Act, 1956 - Section 9

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High Courts13 Mar 2025Dismissed

Sudarshan Chemical Industries Ltd Vs State Of Maharashtra

Bombay High Court · (2025) 03 BOM CK 0225

Constitution of India, 1950 - Article 226Urban Land (Ceiling and Regulation) Act, 1976 - Section 8(4), 19(1), 20, 20(1)Urban Land (Ceiling and Regulation) Repeal Act, 1999 - Section 3

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High Courts13 Mar 2025Dismissed

Multi Commodity Exchange of India Ltd Vs M/s. Madhya Bharat (International)

Bombay High Court · (2025) 03 BOM CK 0224

Securities Contract (Regulation) Act, 1956 - Section 4(5), 7ALimitation Act, 1963 - Article 113

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High Courts13 Mar 2025Allowed

M/S. PVP Star Hotels Pvt. Ltd. And Anr Vs State Of Maharashtra Through Its Secretary , Urban Development Dept. And Ors

Bombay High Court · (2025) 03 BOM CK 0223

Constitution of India, 1950 - Article 14, 226, 227

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High Courts13 Mar 2025Dismissed

Ramprabhu Gopinath Kapse Vs Shevantabai Baburao Kapse

Bombay High Court · (2025) 03 BOM CK 0222

Code of Civil Procedure, 1908 - Section 151, 152, Order 20 Rule 12(c)

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High Courts13 Mar 2025Dismissed

Mrs. Rajani Rajan Dixit (alias Rajani Tukaram Washimbekar) Vs State Of Maharashtra Through The Chief Secretary And Ors

Bombay High Court · (2025) 03 BOM CK 0221

Maharashtra Civil Services (Pension) Rules, 1982 - Rule 19, 57Maharashtra Employees of Private Schools (Conditions of Services) Regulation Rules, 1981 - Rule 30, 67(1)(a)(4)

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High Courts13 Mar 2025Allowed

Pushpa w/o. Virendra Ganediwala Vs High Court of Judicature of Bombay & Ors

Bombay High Court · (2025) 03 BOM CK 0219

Constitution of India, 1950 - Article 21, 217, 221, 224(1)High Court Judges (Salaries and Conditions of Services) Act, 1954 - Section 2(b), 2(d), 2(g), 2(gg), 2(1)(g), 14, 15,15(1)

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High Courts13 Mar 2025Allowed

Annappa Maruti Zalke Vs Ramu Balappa Bogarna

Bombay High Court · (2025) 03 BOM CK 0218

Constitution of India, 1950 - Article 227Registration Act, 1908 - Section 17, 17(1)(g), 17(2), 49Transfer of Property Act 1882 - Section 40, 53A, 54

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High Courts12 Mar 2025Dismissed

Suraj S/O. Raju Gaikwad Vs State Of Mah. Thr. Pso, Ps, Ajni, Nagpur And Another

Bombay High Court · (2025) 03 BOM CK 0266

Code of Criminal Procedure, 1973 - Section 313Indian Penal Code, 1860 - Section 376(2)(f), 376(2)(i), 376(2)(j), 376(2)(n), 506Evidence Act, 1872 - Section 35, 74, 77, 118

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High Courts12 Mar 2025Dismissed