COURT ARCHIVE

Bombay High Court judgments

76,821 judgments · page 174 of 3,842

High Courts24 Feb 2025Disposed Of

Nahalchand Laloochand Pvt Ltd And Ors Vs Panchamrut Chs Ltd And Ors

Bombay High Court · (2025) 02 BOM CK 0794

Constitution of India, 1950 - Article 226Code of Civil Procedure, 1908 - Section 9Maharashtra Ownership Flats (Regulation of the Promotion, Construction, Sale, Management and Transfer) Act, 1963 - Section 4, 5A, 7, 10, 11, 11(1), 11(3), 11(4)

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High Courts24 Feb 2025Allowed

Babubhai Shankarlal Mehta And Ors Vs State Of Maharashtra Thru Chief Secretary, Urban Development Dept. And Ors

Bombay High Court · (2025) 02 BOM CK 0793

Constitution of India, 1950 - Article 226, 300ALand Acquisition Act, 1894 - Section 5A, 6Maharashtra Regional and Town Planning Act, 1966 - Section 2(19), 26, 31, 44, 45, 125, 126, 126(1), 126(2), 126(3), 126(4), 127, 127(1), 127(2)

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High Courts24 Feb 2025Allowed

Pooja Ganesh Popalghat Vs State Of Maharashtra

Bombay High Court · (2025) 02 BOM CK 0765

Hindu Minority and Guardianship Act, 1956 - Section 8Guardian and Wards Act, 1890 - Section 2, 4A, 5, 6, 9, 12

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High Courts21 Feb 2025Allowed

Vaishnavi Engineers And Developers Pvt Ltd Thr Its Authorized Representative Navin K Singh Vs Navnath Ramkrishna Mhatre And Ors

Bombay High Court · (2025) 02 BOM CK 0785

Code of Civil Procedure, 1908 - Section 11, 151, Order 23 Rule 1(1), Order 23 Rule 1(3), Order 23 Rule 1(4)Limitation Act, 1963 - Section 5

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High Courts21 Feb 2025Disposed Of

Rupchand S/O Dilip Shende Vs State Of Mah. Thr. Pso Ps Bhandara Tah. And Dist.Bhandara And Another

Bombay High Court · (2025) 02 BOM CK 0767

Indian Penal Code, 1860 - Section 90, 375, 376(2)(h)Protection of Children from Sexual Offences Act, 2012 - Section 6, 29, 30Evidence Act, 1872 - Section 35, 74, 77

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High Courts20 Feb 2025Allowed

Kartik Kumar Naidu Vs State Of Maharashtra And Anr

Bombay High Court · (2025) 02 BOM CK 0776

Code of Criminal Procedure, 1973 - Section 439Indian Penal Code, 1860 - Section 376, 420Information Technology Act, 2000 - Section 66C, 66D

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High Courts20 Feb 2025Allowed

Bhushan S/O Arunrao Wadaskar Vs State Of Mah., Thr. P.S.O. Ps Benoda, Amravati Tah And Distamravati

Bombay High Court · (2025) 02 BOM CK 0768

Code of Criminal Procedure, 1973 - Section 164Indian Penal Code, 1860 - Section 354, 354A, 354D, 354D(1)(i)Protection of Children from Sexual Offences Act, 2012 - Section 12

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High Courts20 Feb 2025Partly Allowed

Ramesh Gangadhar Patil Vs Ex Officiao Chairman Maharashtra Jeevan Pradhikaran And Another

Bombay High Court · (2025) 02 BOM CK 0766

Constitution of India, 1950 - Article 226, 227

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High Courts20 Feb 2025Disposed Of

M/s Watergrace Products Vs Nashik Municipal Corporation & Ors

Bombay High Court · (2025) 02 BOM CK 0764

Constitution of India, 1950 - Article 12, 14

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High Courts20 Feb 2025Disposed Of

HDFC Bank Limited Vs Bank Of Baharin And Kuwait BSC And Anr

Bombay High Court · (2025) 02 BOM CK 0763

Code of Civil Procedure, 1908 - Order 41 Rule 23, Order 41 Rule 23AContract Act, 1872 - Section 72Recovery of Debts And Bankruptcy Act, 1993 - Section 2(g)

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High Courts18 Feb 2025Disposed Of

Nishant Multistate Co Op. Credit Soc. Ltd., Akola Thr. Auth And Spl. Recovery Officer R.V. Babhulka Vs M/S Baba Sai Corporation Through Its Proprietor, Mr. Vivek Sudhakarrao Kakad

Bombay High Court · (2025) 02 BOM CK 0771

Arbitration and Conciliation Act, 1996 - Section 23, 24, 25, 31, 31(3), 34, 37Multistate Cooperative Societies Act, 2002 - Section 84

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High Courts17 Feb 2025Dismissed

EX LT COL PK Tiwari (Sl 04526k) Vs Union Of India And Ors

Bombay High Court · (2025) 02 BOM CK 0762

Constitution of India, 1950 - Article 226, 227, 227(4)Code of Criminal Procedure, 1973 - Section 164AProtection of Children from Sexual Offences Act, 2012 - Section 10, 12

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High Courts17 Feb 2025Dismissed

Sagar Sontakke And Others Vs Union Of India And Others

Bombay High Court · (2025) 02 BOM CK 0754

Constitution of India, 1950 - Article 14, 226Administrative Tribunal Act, 1985 - Section 19Central Civil Services (Temporary Service) Rules, 1965 - Rule 5

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High Courts14 Feb 2025Allowed

Ganesh Madhukar Mendarkar Vs State Of Maharashtra

Bombay High Court · (2025) 02 BOM CK 0777

Constitution of India, 1950 - Article 21Code of Criminal Procedure, 1973 - Section 439Indian Penal Code, 1860 - Section 34, 302, 304(b), 307, 394, 395, 397, 498A

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High Courts14 Feb 2025Dismissed

Vijay Vishwanath Sanap And Others Vs State Of Maharashtra Through Its Secretary And Others

Bombay High Court · (2025) 02 BOM CK 0755

Constitution of India, 1950 - Article 15(3), 16(1), 16(4), 226Right of Children to Free and Compulsory Education Act, 2009 - Section 23

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High Courts13 Feb 2025Allowed

Mohammed Ajaan Khan Vs State Of Maharashtra And Anr

Bombay High Court · (2025) 02 BOM CK 0779

Code of Criminal Procedure, 1973 - Section 154, 439Indian Penal Code, 1860 - Section376, 376(2)(n), 376(3)Protection of Children from Sexual Offences Act, 2012 - Section 4, 6, 8, 12

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High Courts13 Feb 2025Allowed

Mandip Gyan Singh Vs State Of Maharashtra And Anr

Bombay High Court · (2025) 02 BOM CK 0778

Code of Criminal Procedure, 1973 - Section 164, 439Indian Penal Code, 1860 - Section 363, 376(2)(j), 376(2)(n)Protection of Children from Sexual Offences Act, 2012 - Section 4, 6, 8, 12

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High Courts13 Feb 2025Dismissed

M/S Wardha Nagri Sahakari Adhikosh Maryadit Bank, Wardha Thr. Its Chief Executive Officer Vs Employees Provident Fund Thr. Its Regional Provident Fund Commissioner, Nagpur

Bombay High Court · (2025) 02 BOM CK 0772

Employees Provident Fund and Miscellaneous Provisions Act, 1952 - Section 1(3), 2F, 6, 7A, 7A(i)(a), 16(1)Bombay Industrial Relations Act, 1946 - Section 78, 79

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High Courts13 Feb 2025Allowed

Sudhir S/O Narayanrao Girde Vs State Of Maharashtra Thr. Pso, Ps, Nagbhid, Tq. And Dist. Chandrapur

Bombay High Court · (2025) 02 BOM CK 0760

Code of Criminal Procedure, 1973 - Section 239Maharashtra Employees of Private Schools (Condition of Service) Regulation Act, 1977 - Section 2(12), 4, 4A, 4(1), 4(6)Prevention of Corruption Act, 1988 - Section 7, 9, 10, 11, 12, 13, 13(1)(d), 13(2), 15, 17, 19, 19(1)(a), 19(1)(c), 19(3)

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High Courts13 Feb 2025Allowed

Kailash Manasram More And Others Vs State Of Maharashtra And Others

Bombay High Court · (2025) 02 BOM CK 0756

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