Bombay High Court Judgments

High Courts10 Jan 2025Disposed Of

Sanket Sudhakar Pagare Vs State Of Maharashtra & Ors

Bombay High Court · (2025) 01 BOM CK 1546

Indian Penal Code, 1860 - Section 34, 143, 144 147, 148, 149, 307, 323, 326, 336, 363, 387, 392, 427, 504, 506Arms Act, 1959 - Section 3, 4, 25Maharashtra Police Act, 1951 - Section 55, 56(1)(a)(b), 135

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High Courts10 Jan 2025Dismissed

Shishupal S/o Patiram Tarjude And Others Vs Vandana W/o Prabhudas Deshmukh And Others

Bombay High Court · (2025) 01 BOM CK 1540

Code of Civil Procedure, 1908 - Order 6 Rule 17, Order 17 Rule 6, Order 41 Rule 23, Order 41 Rule 23A, Order 41, Rule 25, Order 41 Rule 27, Order 41 Rule 27(1)(a)

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High Courts08 Jan 2025Allowed

Hitendra s/o. Vinayakrao Upadhyay Vs Shankar s/o. Rajaram Gaud

Bombay High Court · (2025) 01 BOM CK 1563

Code of Criminall Procedure, 1973 - Section 313Negotiable Instruments Act, 1881 - Section 138, 139Evidence Act, 1872 - Section 114(g)

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High Courts08 Jan 2025Allowed

Sandeep S/O Harish Kewlani Vs Union Of India Thr. Its Officer Eow, Of CBI Mumbai

Bombay High Court · (2025) 01 BOM CK 1538

Code of Criminall Procedure, 1973 - Section 102, 102(1), 104, 165(5)Indian Penal Code, 1860 - Section 120B, 420Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2)

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High Courts07 Jan 2025Dismissed

Navneet S/o Ramchandra Totla Vs Patil Patwari Saray Sansthan, Amravati Through Trustee Bhaskarrao Alias Babanrao S. Dhote (Patil)

Bombay High Court · (2025) 01 BOM CK 1541

Code of Civil Procedure, 1908 - Section 47, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99, Order 21 Rule 100, Order 21 Rule 101, Order 26 Rule 9

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High Courts07 Jan 2025Allowed

Chayya Narayanbua Gosavi Vs Sudhir Ramnath Chormale

Bombay High Court · (2025) 01 BOM CK 1533

Maharashtra Public Trusts Act, 1950 - Section 18, 18(5), 19, 22, 22A, 28, 29, 36, 39, 41D, 41E(3), 43(2)(a), 47, 50A, 51, 54(3), 70A, 79AA(2)

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High Courts07 Jan 2025Allowed

Vilas Hanmanthrao Kulkarni Vs State Of Maharashtra

Bombay High Court · (2025) 01 BOM CK 1531

Indian Penal Code, 1860 - Section 279, 304AMotor Vehicles Act, 1988 - Section 184

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High Courts06 Jan 2025

Vaibhav Nandkishor Hiwale Vs State Of Maharashtra Through Its Secretary And Others

Bombay High Court · (2025) 01 BOM CK 1534

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High Courts06 Jan 2025Allowed

Dhirajbai W/o Tilakchand Shah And 1 Anr Vs Bhikulal Ramdulare Gupta And 1 Anr

Bombay High Court · (2025) 01 BOM CK 1542

Indian Easements Act, 1882 - Section 13, 15, 15(a), 15(c), 15(e)

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High Courts03 Jan 2025Dismissed

Willingdon Sports Club And Ors Vs Nagnesh Alias B. S. Akhade And Ors

Bombay High Court · (2025) 01 BOM CK 1525

Code of Civil Procedure, 1908 - Section 115, Order 7 Rule 3, Order 20 Rule 12(1)(c), Order 21 Rule 35, Order 21 Rule 97, Order 21 Rule 99, Order 21 Rule 101

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High Courts03 Jan 2025Allowed

Union Of India, Thr Ministry Of Agriculture Faridabad And Anr Vs Smt. Malti Wd/O Madhukar Ghode And Other

Bombay High Court · (2025) 01 BOM CK 1544

Motor Vehicles Act, 1988 - Section 168

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High Courts03 Jan 2025Allowed

The Branch Manager, The Sbi General Insurance Co. Ltd., Nagpur Vs Smt. Khairun Wd/O Jahir Khan And Others

Bombay High Court · (2025) 01 BOM CK 1543

Code of Civil Procedure, 1908 - Order 11 Rule 16Indian Penal Code, 1860 - Section 279, 304(A), 338Evidence Act, 1872 - Section 114(g)

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High Courts03 Jan 2025Dismissed

Charushila Bira Shriram Vs State Of Maharashtra

Bombay High Court · (2025) 01 BOM CK 1526

Maharashtra Village Panchayats Act, 1958 - Section 3(17), 27, 28m 30A(IA), 30(2), 35(1A), 35(3), 43

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High Courts02 Jan 2025Dismissed

Prashant S/O Babarao Bhongale (Deceased) Thr. Lrs. Sadhana Wd/O Prashant Bhongale And Others Vs Mohan S/O Anyaji Farfad And Another

Bombay High Court · (2025) 01 BOM CK 1545

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High Courts02 Jan 2025Dismissed

Kashinath s/o Tapiram Tayde Vs Sau Parvatabai @ Vaijayabai Chintaman Bhalerao

Bombay High Court · (2025) 01 BOM CK 1535

Constitution of India, 1950 - Article 254Hindu Succession Act, 1956 - Section 6, 6(1), 6(5), 29A

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High Courts02 Jan 2025Dismissed

Vasantrao Sampatrao Nalavade Vs District Collector, Satara & 14 Ors

Bombay High Court · (2025) 01 BOM CK 1528

Maharashtra Village Panchayats Act, 1959 - Section 2(21), 56, 57Bombay District Municipal Act 1901 - Section 191Central Provinces and Berar Municipalities Act, 1922 - Section 8

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High Courts02 Jan 2025Dismissed

State Of Maharashtra Vs Shivaji Jaisingrao Patil

Bombay High Court · (2025) 01 BOM CK 1522

Code of Criminall Procedure, 1973 - Section 313, 378, 386Prevention of Corruption Act, 1988 - Section 7, 13(1)(d), 13(2), 19, 20(1)

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High Courts02 Jan 2025Allowed

Mr. Kisan Soma Sathe Vs State Of Maharashtra

Bombay High Court · (2025) 01 BOM CK 1521

Evidence Act, 1872 - Section 26, 27, 30

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High Courts02 Jan 2025Dismissed

Navnath Dattatray Lokhande And Ors Vs Kunal Vikram Sawant and Ors

Bombay High Court · (2025) 01 BOM CK 1530

Code of Civil Procedure, 1908 - Order 7 Rule 11, Order 7 Rule 11(a)Transfer of Property Act, 1882 - Section 43, 54

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High Courts02 Jan 2025Dismissed

Nilesh Suresh Kene & Ors Vs Ashok Durga Pillay & Ors

Bombay High Court · (2025) 01 BOM CK 1529

Code of Civil Procedure, 1908 - Section 9A(1), 9A(2), 9A(3), 9A(4), 141, Order 3 Rule 5, Order 5 Rule 9, Order 5 Rule 10, Order 7 Rule 9, Order 7 Rule 11(f), Order 8 Rule 1, Order 8 Rule 6A, Order 8 Rule 6A(1),Order 8 Rule 6A(2), Order 8 Rule 6A(3), Order 8 Rule 6A(4), Order 8 Rule 6G, Order 8 Rule 10, Order 11 Rule 14Commercial Courts Act, 2015 - Section 11, 12, 12A, 13(1), 13(2)

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