COURT ARCHIVE

Bombay High Court judgments

76,821 judgments · page 175 of 3,842

High Courts13 Feb 2025Disposed Of

Sojar @ Rukminibai W/o Hari Mule Vs Krishnath Alis Krishna S/O Gopal Tate And Ors

Bombay High Court · (2025) 02 BOM CK 0748

Constitution of India, 1950 - Article 226, 227National Highways Act, 1956 - Section 3(a), 3A(1), 3A(2), 3B, 3C(1), 3D, 3D(1), 3D(2), 3F, 3G, 3H(4)

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High Courts13 Feb 2025Dismissed

Devendra Ramchandra Palsamkar Vs Gajanan Raghunath Patkar

Bombay High Court · (2025) 02 BOM CK 0747

Maharashtra Regional and Town Planning Act, 1966 - Section 52Maharashtra Land Revenue Code, 1966 - Section 247

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High Courts12 Feb 2025Partly Allowed

Kiran Wd/O Bhaskar Shinganjude And Others Vs Saleem Khan S/O Chhajua Khan And Another

Bombay High Court · (2025) 02 BOM CK 0773

Constitution of India, 1950 - Article 142Motor Vehicles Act, 1988 - Section 168, 171, 173Employees Provident Fund and Miscellaneous Provisions Act, - Section 1952 - Section 2(b)(ii), 6

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High Courts12 Feb 2025Allowed

New Sonal Industries Premises Ltd Vs District Deputy Registrar (2) Co Op. Housing Societies And Ors

Bombay High Court · (2025) 02 BOM CK 0745

Maharashtra Ownership of Flats (Regulation of the promotion of construction, sale, management and transfer) Act, 1963 - Section 4, 10, 11Maharashtra Ownership Flats (Regulation of the Promotion of Construction etc.) Rules, 1964 - Rule 5

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High Courts12 Feb 2025Allowed

Dheeraj Wadhawan Vs Directorate of Enforcement and Anr

Bombay High Court · (2025) 02 BOM CK 0752

Constitution of India, 1950 - Article 21Code of Criminal Procedure, 1973 - Section 167, 167(2), 436A, 439, 482Indian Penal Code, 1860 - Section 120B, 302, 307, 420

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High Courts12 Feb 2025Disposed Of

Dr. Kishore Bisure Vs State Of Maharashtra and Anr

Bombay High Court · (2025) 02 BOM CK 0751

Constitution of India, 1950 - Article 21, 22, 22(1), 22(2), 32, 226Code of Criminal Procedure, 1973 - Section 50, 437, 438, 439Indian Penal Code, 1860 - Section 34, 120B, 304A, 406, 420, 465, 467, 468, 471

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High Courts12 Feb 2025Dismissed

Gunwant Tarachand Jain @ Nikesh Madhani Vs State Of Maharashtra

Bombay High Court · (2025) 02 BOM CK 0749

Constitution of India, 1950 - Article 22(1)Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 35(1)(c), 47(1), 47(2), 48Indian Penal Code, 1860 - Section 328, 376(2)(n), 506

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High Courts12 Feb 2025Dismissed

Shree Educational Trust And Another Vs Dombivali Shikshan Prasarak Mandal And Others

Bombay High Court · (2025) 02 BOM CK 0746

Code of Civil Procedure, 1908 - Order 6 Rule 7, Order 6 Rule 17, Order 8 Rule 1

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High Courts12 Feb 2025Dismissed

Navi Mumbai Merchants Chamber Vs Sri Arjun Krishnarao Deshmukh And Ors

Bombay High Court · (2025) 02 BOM CK 0744

Maharashtra Cooperative Societies Act, 1960 - Section 6Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Manager and Transfer) Act, 1963 - Section 2(c), 3, 10, 10(1), 10(2)Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Manager and Transfer) Rules, 1964 - Rule 4

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High Courts11 Feb 2025Dismissed

Laxmikant Gopalkrishna Shivhare And Another Vs Shriram Gopalkrishna Shivhare And Another

Bombay High Court · (2025) 02 BOM CK 0774

Code of Civil Procedure, 1908 - Section 115Employees Provident Fund and Miscellaneous Provisions Act, 1952 - Section 10(2)Government Savings Certificates Act, 1959 - Section 6(1)

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High Courts11 Feb 2025Dismissed

Kailash Prabhakar Shinde Vs Indubai Kailas Shinde And Another

Bombay High Court · (2025) 02 BOM CK 0759

Code of Criminall Procedure, 1973 - Section 125Hindu Succession Act, 1956 - Section 14, 14(1), 14(2)

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High Courts11 Feb 2025v Arivandandam vs. T.V. Satyapal and another" reported in (1977( 4d SCC 467"

Ajay Ramesh Chaudhary And Another Vs Milind Janardan Bhalerao And Others

Bombay High Court · (2025) 02 BOM CK 0758

Code of Civil Procedure, 1908 - Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d)Hindu Succession Act, 1956 - Section 6

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High Courts11 Feb 2025Allowed

Ravi Manoj Rai Vs Union Of India & Anr

Bombay High Court · (2025) 02 BOM CK 0750

Constitution of India, 1950 - Article 20(3), 21Code of Criminal Procedure, 1973 - Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 8(c), 21(a), 22(c), 23(a)(c), 27A, 28, 29, 37, 42, 67

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High Courts11 Feb 2025Dismissed

Ananda Ramchandra Salunkhe Vs Maharashtra State Road Transport Corporation

Bombay High Court · (2025) 02 BOM CK 0743

Constitution of India, 1950 - Article 227

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High Courts11 Feb 2025Allowed

B. Suguna W/o B. Sudarshan Vs Smt. Bolla Malathi And Ors

Bombay High Court · (2025) 02 BOM CK 0742

General Provident Fund (Central Services) Rules, 1960 - Rule 5, 5(a), 5(b), 5(5), 5(5)(a), 5(5)(b), 5(6), 33, 33(i)(a), 33(i)(b), 33(ii)

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High Courts10 Feb 2025Allowed

Rajkumar Saisingh Padvi Vs State Of Maharashtra And Others

Bombay High Court · (2025) 02 BOM CK 0753

Code of Criminall Procedure, 1973 - Section 161, 197, 482Prevention of Corruption Act, 1988 - Section 7, 12

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High Courts08 Feb 2025Allowed

Mohammad Khalid Mukhtar Ahmed Shaikh Vs State Of Maharashtra

Bombay High Court · (2025) 02 BOM CK 0728

Constitution of India, 1950 - Article 11, 14(2), 20, 21, 359(1)Code of Criminal Procedure, 1973 - Section 50, 439Indian Penal Code, 1860 - Section 364A, 384, 385, 386, 387

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High Courts07 Feb 2025Allowed