High Courts03 Mar 2025Dismissed
Managing Director, Natural Sugar And Allied Industries Ltd., Osmanabad Vs Manisha Ramdhan Jadhav And Anr
Bombay High Court · (2025) 03 BOM CK 0262
Employees Compensation Act, 1923 - Section 3(1), 4, 4A, 4A(2)
COURT ARCHIVE
Bombay High Court judgments
76,821 judgments · page 173 of 3,842
High Courts03 Mar 2025Disposed Of
Sunil Anna Kakade And Ors. Vs Laxmi Balu Kakade And Ors
Bombay High Court · (2025) 03 BOM CK 0246
Maharashtra Land Revenue Code, 1966 - Section 85, 150
High Courts28 Feb 2025Allowed
Vijaymala Sidling Doijad Vs State Of Maharashtra Through Collector Of Kolhapur And Ors
Bombay High Court · (2025) 02 BOM CK 0782
Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Order 6 Rule 17, Order 8 Rule 1A, Order 8 Rule 6A, Order 8 Rule 6G, Order 8 Rule 9
High Courts28 Feb 2025Disposed Of
Priyanka Tarapad Bannerji & Anr Vs State Of Maharashtra & Ors
Bombay High Court · (2025) 02 BOM CK 0781
Constitution of India, 1950 - Article 226Special Marriage Act, 1954 - Section 5, 13, 24
High Courts28 Feb 2025Dismissed
State Of Maharashtra Through Medical Education And Drugs Department And Ors Vs Mayavati Ramchandra Sawant And Ors
Bombay High Court · (2025) 02 BOM CK 0780
Constitution of India, 1950 - Article 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 28, 30, 32
High Courts27 Feb 2025
Vimal Trading Vs National Faceless Assessment Centre And Ors
Bombay High Court · (2025) 02 BOM CK 0786
Constitution of India, 1950 - Article 14, 226Income Tax Act, 1961 - Section 115BBE, 142(1), 143(2), 143(3), 144B, 144B(6)(viii), 156, 270A, 271AA(1), 274
High Courts27 Feb 2025Dismissed
Mohan Hircachand Shah Vs Mrs. Bina Ketan Samani
Bombay High Court · (2025) 02 BOM CK 0784
Code of Civil Procedure, 1908 - Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d)Hindu Marriage Act 1955 - Section 16 Hindu Succession Act, 1956 - Section 4, 6, 16, 19
High Courts27 Feb 2025Dismissed
Nitin Bharat Sawale Vs State Of Maharashtra Thru Prin. Secretary Dept. Of Revenue And Ors
Bombay High Court · (2025) 02 BOM CK 0783
Constitution of India, 1950 - Article 28A, 142, 226, 300ALand Acquisition Act, 1894 - Section 4, 4(1), 11, 12(2), 18, 23(1A), 28, 28A
High Courts26 Feb 2025Dismissed
Hanuman Jairam Naik Vs State Of Maharashtra
Bombay High Court · (2025) 02 BOM CK 0792
Constitution of India, 1950 - Article 226Maharashtra Regional and Town Planning Act, 1966 - Section 54
High Courts26 Feb 2025Allowed
Ajay Shankar Rathod Vs Zilla Parishad Satara And Ors
Bombay High Court · (2025) 02 BOM CK 0791
High Courts26 Feb 2025Dismissed
Dyuthbhumi Hotels And Resorts Pvt Ltd. Thr Its Director Vs State Of Maharashtra Thr The Secretary
Bombay High Court · (2025) 02 BOM CK 0790
Constitution of India, 1950 - Article 226Maharashtra Casinos (Control and Tax) Act, 1976 - Section 2
High Courts26 Feb 2025Allowed
Miss Nita Gopalrao Dalvi Vs State Of Maharashtra Thr School Education And Sports Dept. And Ors
Bombay High Court · (2025) 02 BOM CK 0789
High Courts26 Feb 2025Dismissed
Gayatri Pandurang Bhamre Vs Gram Vikas Mandal Regd. Thr. Secretary And Ors
Bombay High Court · (2025) 02 BOM CK 0788
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 5(1)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 - Rule 9(2A), 9(2B)
High Courts26 Feb 2025Partly Allowed
Tehsin Shabbir Ahamad Inamdar Vs State Of Maharashtra Thr Its Secretary And Ors
Bombay High Court · (2025) 02 BOM CK 0787
Constitution of India, 1950 - Article 30, 30(1)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 3, 3(2), 5(1)
High Courts25 Feb 2025Dismissed
Nazim Mohammed Yusuf Shaikh And Anr Vs State Of Maharashtra And Ors
Bombay High Court · (2025) 02 BOM CK 0775
Constitution of India, 1950 - Article 226Code of Criminal Procedure, 1973 - Section 156(3)Indian Penal Code, 1860 - Section 34, 380
High Courts25 Feb 2025Allowed
Dnyaneshwar Gangaramji Dadhe Vs Deputy Director Of Education, Nagpur Division, Nagpur And Others
Bombay High Court · (2025) 02 BOM CK 0770
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 - Rule 26, 26(4), 26(5)
High Courts24 Feb 2025Allowed
Darshan Mahendra Nibjya Vs Jayantilal Tarachand Oswal & Ors
Bombay High Court · (2025) 02 BOM CK 0798
Arbitration and Conciliation Act, 1996 - Section 11, 11(8), 12(1), 16
High Courts24 Feb 2025Disposed Of
Sean Hendricks Vs Euphemia Hendricks
Bombay High Court · (2025) 02 BOM CK 0797
High Courts24 Feb 2025Disposed Of
Mahesh Mathuradas Ganatra Vs Centralised Processing Center & Ors
Bombay High Court · (2025) 02 BOM CK 0796
High Courts24 Feb 2025Allowed
Shree Doodhganga Vedhganga Shikshan Prasarak Mandal Thr Its Secretaryand Ors Vs State Of Maharashtra Thr The Government Pleader And Ors
Bombay High Court · (2025) 02 BOM CK 0795
Constitution of India, 1950 - Article 16, 226Code of Civil Procedure, 1908 - Order 27 Rule 4