High Courts03 Feb 2025Disposed Of
Pralhad S/o Suryabhan Sapkal Vs Gajanan S/o Hari Marodkar
Bombay High Court · (2025) 02 BOM CK 0741
Code of Civil Procedure, 1908 - Order 20 Rule 12Limitation Act, 1963 - Article 136
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Bombay High Court judgments
76,839 judgments · page 178 of 3,842
High Courts03 Feb 2025Allowed
Saffron Developers Pvt. Ltd Vs Premchand Resorts And Apartments ) And Others
Bombay High Court · (2025) 02 BOM CK 0736
Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Order 7 Rule 14, Order 7 Rule 14(3), Order 11 Rule 1, Order 11 Rule 1(1), Order 11 Rule 1(3), Order 11 Rule 1(4), Order 11 Rule (1)(5), Order 11 Rule 5, Order 11 Rule 10Commercial Courts Act, 2015 - Section 16
High Courts03 Feb 2025Allowed
Shri. Shankar Newandram Budhwani Vs Chief Officer, Vita Municipal Council And Ors
Bombay High Court · (2025) 02 BOM CK 0727
Constitution of India, 1950 - Article 226, 300AMaharashtra Regional Town Planning Act, 1966 - Section 31(5), 125, 126, 126(1)(c), 126(2), 126(3), 126(4), 127Land Acquisition Act, 1894 - Section 4, 5A, 6
High Courts03 Feb 2025Dismissed
Harshi Ramjiyani Vs State Of Maharashtra
Bombay High Court · (2025) 02 BOM CK 0717
High Courts03 Feb 2025Allowed
Tejas Shamsunder Shinde Vs State Of Maharashtra
Bombay High Court · (2025) 02 BOM CK 0713
Code of Criminal Procedure, 1973 - Section 439Indian Penal Code, 1860 - Section 302, 379, 380, 381, 404, 420
High Courts30 Jan 2025Dismissed
Municipal Council, Bhandara, Thr. Its Chief Officer Vs J.H. Construction Pvt. Ltd., Nagpur Thr. Director, Shri Nandkumar Harchandani
Bombay High Court · (2025) 01 BOM CK 1576
Constitution of India, 1950 - Article 32, 226, 227, 368Arbitration and Conciliation Act, 1996 - Section 5, 11(6), 16, 19, 19(1), 19(3), 34, 35, 36, 37
High Courts30 Jan 2025Allowed
City Corporation Limited Through Its Director Mr. Aniruddha P. Deshpande Vs Assistant Commissioner Of Income Tax Circle 1-1, Pune
Bombay High Court · (2025) 01 BOM CK 1575
Income Tax Act, 1961 - Section 143(2), 148, 148A(b), 292B
High Courts30 Jan 2025Allowed
Kalavati Rajendra Kokale Vs State Of Maharashtra
Bombay High Court · (2025) 01 BOM CK 1574
Maharashtra Village Panchayats Act, 1950 - Section 29(3), 34
High Courts30 Jan 2025Disposed Of
Smt Meenakshitai Arjunrao Watti And Others Vs State Of Maharashtra Through Its Secretar And Others
Bombay High Court · (2025) 01 BOM CK 1573
Constitution of India, 1950 - Article 14, 19(1)(c), 43B, 243ZH, 243ZT, 243ZJ(1), 246(B), 368(2)Maharashtra Co operative Societies Act, 1960 - Section 73AAA, 73B
High Courts30 Jan 2025Disposed Of
Ramchandra Vishnu Sable And Others Vs Narayan Shankarrao Game Patil And Others
Bombay High Court · (2025) 01 BOM CK 1572
Code of Civil Procedure, 1908 - Section 34Contract Act, 1872 - Section 73, 74, 75Specific Relief Act, 1963 - Section 21
High Courts27 Jan 2025Allowed
Gauri D/O Mohan Nadge Vs Scheduled Tribe Caste Certificate Scrutiny Commi. Thr. Member Secretary And Dy. Dirctor And Anr
Bombay High Court · (2025) 01 BOM CK 1571
Constitution of India, 1950 - Article 342(1)
High Courts27 Jan 2025Disposed Of
Anil S/o Shamrao Satpute Vs Union Of India
Bombay High Court · (2025) 01 BOM CK 1570
Public Premises (Eviction of Unauthorized Occupants) Act, 1971 - Section 4, 5
High Courts27 Jan 2025Allowed
Shital Kiran Rajput Vs District Collector Chhatrapati Sambhajinagar And Others
Bombay High Court · (2025) 01 BOM CK 1564
Maharashtra Village Panchayats Act, 1959 - Section 30, 30(1A), 30A(1A), 35, 35(2), 35(3), 35(4), 43
High Courts24 Jan 2025Allowed
Umesh Udhavrao Tawar Vs Chief Executive Officer Zilla Parishad Aurangabad And Another
Bombay High Court · (2025) 01 BOM CK 1565
High Courts23 Jan 2025Allowed
Sabyasachi Devpriya Nishank Vs State of Maharashtra
Bombay High Court · (2025) 01 BOM CK 1558
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Sanhita, 2023 - Section 110, 132, 281, 324(4)Motor Vehicles Act, 1988 - Section 185
High Courts23 Jan 2025Dismissed
Urmila Marotrao Gaikwad Vs District Collector Parbhani And Another
Bombay High Court · (2025) 01 BOM CK 1566
High Courts23 Jan 2025Partly Allowed
Jaago Nehru Nagar Residents Welfare Association And Anr Vs Commissioner Of Police And Ors 5
Bombay High Court · (2025) 01 BOM CK 1560
Constitution of India, 1950 - Article 19(1)(a), 21, 25, 26, 226Code of Criminal Procedure, 1973 - Section 133Maharashtra Police Act, 1951 - Section 36, 37, 38, 39, 70, 136, 149
High Courts22 Jan 2025Allowed
Sudhakar Yashwant Warule Vs Gramsevak Group Gram Panchayat Rasegaon And Ors
Bombay High Court · (2025) 01 BOM CK 1548
Constitution of India, 1950 - Article 227Maharashtra Village Panchayats Act, 1959 - Section 29, 29(2), 29(3), 29(4), 29(5), 29(6), 34, 34(4)Bombay Village Panchayats (Meetings) Rules, 1959 - Rule 7
High Courts21 Jan 2025Dismissed
Santosh Keshvrao Shinde And Others Vs Laxmi Riksha Auto Body Pvt Ltd. Throughj Its Director And Others
Bombay High Court · (2025) 01 BOM CK 1567
Industrial Dispute Act, 1947 - Section 2(k), 10, 18, 18(3)(d)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 36Industrial Dispute Maharashtra Rules, 1957 - Rule 16, 22(2)
High Courts21 Jan 2025Allowed
Sopan Trambak Wani Vs Director Of Town Planning Maharashtra State And Ors
Bombay High Court · (2025) 01 BOM CK 1555
Constitution of India, 1950 - Article 226, 300AMaharashtra Regional and Town Planning Act, 1966 - Section 126, 126(1), 126(2), 127, 127(1)Land Acquisition Act 1894 - Section 5A, 6