COURT ARCHIVE

Bombay High Court judgments

76,841 judgments · page 179 of 3,843

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)

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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

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High Courts21 Jan 2025Dismissed

Vivek Krushna Dode Vs State Of Maharashtra

Bombay High Court · (2025) 01 BOM CK 1554

Constitution of India, 1950 - Article 226, 227Maharashtra Regional Town Planning Act, 1966 - Section 52, 53

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High Courts21 Jan 2025Dismissed

Jaysingh Revaji Patil Vs Municipal Corporation Malegaon And Ors

Bombay High Court · (2025) 01 BOM CK 1553

Constitution of India, 1950 - Article 226, 227Maharashtra Regional Town Planning Act, 1966 - Section 52, 53

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High Courts21 Jan 2025Disposed Of

Rajaram Parashram Patil And Ors Vs Subhash Pandurang Bandiwadekar And Ors

Bombay High Court · (2025) 01 BOM CK 1552

Maharashtra Public Trusts Act, 1950 - Section 22, 41A, 50A, 73A

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High Courts21 Jan 2025Allowed

Subhash Pandurang Bandiwadekar And Ors Vs State Of Maharashtra Thr Its Principal Secretary And Ors

Bombay High Court · (2025) 01 BOM CK 1551

Maharashtra Public Trusts Act, 1950 - Section 22, 41A, 50A, 73A

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High Courts21 Jan 2025Dismissed

Krc Infrastructure And Projects Private Limited Thr. Gaurav Mehta Vs Sangita Shivaji Kate (Sangita Malhari Gaikwad) Thr. Poa Amit J. Pathare

Bombay High Court · (2025) 01 BOM CK 1550

Code of Civil Procedure, 1908 - Order 1 Rule 10, Order 6 Rule 17

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High Courts21 Jan 2025Dismissed

Gera Developments Pvt Ltd Through Its Ceo Mr Gulzar Malhotra Vs Sangita Shivaji Kate

Bombay High Court · (2025) 01 BOM CK 1549

Code of Civil Procedure, 1908 - Order 1 Rule 10, Order 6 Rule 17

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High Courts20 Jan 2025Allowed

Mohd. Mobin Jahurul Hasan Manihar Vs State of Maharashtra

Bombay High Court · (2025) 01 BOM CK 1559

Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 8(c), 19, 22(C), 24, 27A, 29, 37

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High Courts20 Jan 2025Allowed

Prema Amritham Aiyer Vs Sudha Vitthal Amarapurkar

Bombay High Court · (2025) 01 BOM CK 1557

Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Section 2(11), Order 22 Rule 4, Order 22 Rule 5

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High Courts20 Jan 2025Partly Allowed

Sou. Bharati Tukaram Patil Vs Zillha Parishad (Thr. Chief Executive Officer) And Ors

Bombay High Court · (2025) 01 BOM CK 1556

Constitution of India, 1950 - Article 16Code of Civil Procedure, 1908 - Section 80, 100(5)Maharashtra Project Affected Persons Rehabilitation Act, 1999 - Section 2, 2(2), 5, 5(c), 6, 6(c)

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High Courts17 Jan 2025Dismissed

Shaikh Latif Shaikh Mahebub Vs State Of Maharashtra Through Its Secretary And Others

Bombay High Court · (2025) 01 BOM CK 1568

Constitution of India, 1950 - Article 226

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High Courts16 Jan 2025Allowed

Ramkrushna Alias Ramkisan Damodhar Shinde And Another Vs Joint Charity Commissioner II And Others

Bombay High Court · (2025) 01 BOM CK 1569

Maharashtra Public Trust Act, 1950 - Section 22, 70, 70(A), 70A(2)(a), 70A(2)(b)

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High Courts16 Jan 2025Allowed

Bapu Bhimrao Toradmal Vs Ganesh Jalindar Shinde

Bombay High Court · (2025) 01 BOM CK 1561

Code of Criminall Procedure, 1973 - Section 256Bhartiya Nagarik Suraksha Sanhita, 2023 - Section 279Negotiable Instruments Act, 1881 - Section 138

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High Courts16 Jan 2025Disposed Of

Narendra Kumar Santraj Sharma Vs State Of Maharashtra Thr. Pso Ps Achalpur Tq.Achalpur Dist.Amravati And Another

Bombay High Court · (2025) 01 BOM CK 1536

Constitution of India, 1950 - Article 20(2), 300Code of Criminall Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 354A, 354D

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High Courts15 Jan 2025Disposed Of

Vaibhav S/O Premanand Mawale Vs State Of Maharashtra Ps Shegaon City Dist Buldhana

Bombay High Court · (2025) 01 BOM CK 1537

Code of Criminall Procedure, 1973 - Section 227, 228, 482Indian Penal Code, 1860 - Section 107, 108, 306

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High Courts15 Jan 2025Allowed

Afshamaskar Laikkhan Pathan @ Afsha Firdos Ujede And Others Vs State Of Maharashtra And Another

Bombay High Court · (2025) 01 BOM CK 1532

Code of Criminall Procedure, 1973 - Section 161, 173, 482Indian Penal Code, 1860 - Section 323, 353, 376, 376(2)(n), 504, 506Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act 1989 - Section 3(1)(r), 3(1)(s), 3(2)(va)

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High Courts14 Jan 2025Allowed

M/S Rajeshwari Builders And Developers, Thr. Partner, Narendra V. Dudhe And Mangesh S. Surawar Vs Rammurthy Bhimsen Chawla And Another

Bombay High Court · (2025) 01 BOM CK 1539

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High Courts10 Jan 2025Allowed

Prabhakar S/o Bhausaheb Thombare Vs State Of Maharashtra

Bombay High Court · (2025) 01 BOM CK 1562

Code of Criminall Procedure, 1973 - Section 161, 482Indian Penal Code, 1860 - Section 34, 107, 306Maharashtra MoneyLending (Regulation) Act, 2014 - Section 39

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High Courts10 Jan 2025Dismissed

Onkar Chandrakant Teli Vs State Of Maharashtra & Ors

Bombay High Court · (2025) 01 BOM CK 1547

Constitution of India, 1950 - Article 226Code of Criminall Procedure, 1973 - Section 155(2), 156(1), 482Indian Penal Code, 1860 - Section 323, 377, 406, 498A, 506

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