Bombay High Court Judgments

High Courts10 Mar 2025Dismissed

Sakharam Govinda Kadam (Decd) Through Lrs. And Anr Vs State Of Maharashtra And Ors

Bombay High Court · (2025) 03 BOM CK 0235

Constitution of India, 1950 - Article 226Land Acquisition Act, 1894 - Section 12(2)Right to Fair Compensation and Transparency in Land Acquisition Rehabilitation and Resettlement Act, 2013 - Section 24, 24(2)

Read judgment

High Courts10 Mar 2025Dismissed

Pandurang Punja Avhad Vs Director The Automotive Research Association Of India

Bombay High Court · (2025) 03 BOM CK 0234

Industrial Disputes Act, 1947 - Section 2(a), 2(a)(i), 2(1)(a), 2(s)Employees' State Insurance Act, 1948 - Section 3, 5A, 5BCentral Motor Vehicles Rules, 1989 - Rule 126, 126A

Read judgment

High Courts10 Mar 2025Disposed Of

Vitthal Sahakari Kukkutpalan Andi Kharedi Vikri And Prakriya Sangh Maryadit Vs Tanaji Mahadev Patil And Ors

Bombay High Court · (2025) 03 BOM CK 0233

Maharashtra Co operative Societies Act, 1960 - Section 11, 89A, 154

Read judgment

High Courts07 Mar 2025Allowed

National Agr.Co Op.Marketing Federation Of Indi.Ltd.(Nafed)Thr.Aut.Sig.Vikas Rawal, Ass.Manager Vs Roj Enterprises Pvt. Ltd. And Ors

Bombay High Court · (2025) 03 BOM CK 0239

Arbitration and Conciliation Act, 1996 - Section 31(7)(b), 34, 34(2), 37, 37(1), 37(1)(c)

Read judgment

High Courts07 Mar 2025Disposed Of

Aniruddh Nikhil Makhecha Vs Joint Charity Commisioner-2, Mumbai And Ors

Bombay High Court · (2025) 03 BOM CK 0238

Constitution of India, 1950 - Article 227Maharashtra Public Trusts Act, 1950 - Section 36, 36(1)(a), 36(1)(b), 36(1)(c), 36(2)

Read judgment

High Courts07 Mar 2025Dismissed

Uday Mansuclal Vs Union Territory Of Dadra ] & Nagar Haveli And Daman & Diu ] Through ] The Department Of Administration

Bombay High Court · (2025) 03 BOM CK 0237

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 2, 3(za), 4, 11(1), 15, 15(1), 15(2), 19(2)

Read judgment

High Courts07 Mar 2025Allowed

Shree Nasik Panchavati Panjrapole Panchavati,And Ors Vs District Collector Nashik And Ors

Bombay High Court · (2025) 03 BOM CK 0236

Constitution of India, 1950 - Article 300ARight to Fair Compensation and Transparency in Land Acquisition Rehabilitation and Resettlement Act, 2013 - Section 19, 21, 21(2), 22, 23, 64

Read judgment

High Courts07 Mar 2025Allowed

Mangalsingh Amarsingh Rathod Vs Mahatma Phule Shikshan Sanstha, Nimgaon, Thr. President And Conveynor Of Inquiry,K.R. Ingle And Ors

Bombay High Court · (2025) 03 BOM CK 0217

Maharashtra Employees of Private Schools (Condition of Service) Regulation Act, 1977 - Section 2(7), 2(26), 9, 9(1), 9(2), 11(2)(a), 11(2)(b), 11(2)(e), 11(2)(f), 11(3),78, 79Bombay Industrial Relations Act, 1949 - Section 3(13)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 - Rule 10, 36(2)(a)(ii), 36(2)(b)(ii), 37(2)(c)

Read judgment

High Courts06 Mar 2025Dismissed

Sachin Hindurao Waze Vs Union Of India, Through The S.P. The National Investigation Agency & Anr

Bombay High Court · (2025) 03 BOM CK 0244

Code of Criminal Procedure, 1973 - Section 45, 45(1), 45(2), 309(2), 344(2)Indian Penal Code, 1860 - Section 120B, 286, 465, 473, 506(2)Explosive Substances Act, 1908 - Section 4(a)(b)(i)

Read judgment

High Courts06 Mar 2025Dismissed

Haridas Mahadev Sasne Vs Tejasvini Krushnat Bhosale

Bombay High Court · (2025) 03 BOM CK 0240

Code of Civil Procedure, 1908 - Section 9, Order 7 Rule 7, Order 7 Rule 11Specific Relief Act 1963 - Section 34Family Courts Act, 1984 - Section 7, 8

Read judgment

High Courts05 Mar 2025Dismissed

M/S. Arunodaya Coal Agency, Thr. Proprietor, Mr. Kishor Sankhala, Raipur Vs Western Coalfields Ltd., Thr. Chairman And Managing Director (Cmd), Coal Estate, Nagpur And Ors

Bombay High Court · (2025) 03 BOM CK 0275

Constitution of India, 1950 - Article 14, 19(1)(g)Indian Penal Code, 1860 - Section 379, 511

Read judgment

High Courts05 Mar 2025Dismissed

Anil Chhabildas Chaudhari Vs Sau Mamata Sudhakar Sananse

Bombay High Court · (2025) 03 BOM CK 0261

Code of Civil Procedure, 1908 - Section 100, Order 6 Rule 4Evidence Act, 1872 - Section 120

Read judgment

High Courts05 Mar 2025Allowed

Adani Cementation Limited Vs Union Of India & Ors

Bombay High Court · (2025) 03 BOM CK 0247

Forest (Conservation) Act 1980 - Section 2

Read judgment

High Courts05 Mar 2025Dismissed

Shakuntala Ranganath Lohapatre Vs Pune Municipal Corporation And Ors

Bombay High Court · (2025) 03 BOM CK 0241

Constitution of India, 1950 - Article 226Maharashtra Regional and Town Planning Act, 1966 - Section 127, 127(1)

Read judgment

High Courts05 Mar 2025Allowed

Devendra Rajiv Patil Vs State Of Maharashtra And Anr

Bombay High Court · (2025) 03 BOM CK 0215

Constitution of India, 1950 - Article 226Code of Criminal Procedure, 1973 - Section 155(2), 156(1), 196, 196(1A), 482Indian Penal Code, 1860 - Section 143, 147, 148, 149, 298, 307, 326, 332, 341, 342, 353, 427, 505, 505(2), 505(3), 506, 507

Read judgment

High Courts04 Mar 2025