CourtKutchehry.com

COURT ARCHIVE

Bombay High Court judgments

76,764 judgments · page 82 of 3,839

High Courts24 Dec 2025Disposed Of

Rasik Narsingh Chauhan & Ors. Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 4398

Indian Forest Act, 1927-Sections 34A, 34-A, 35, 35(1), 35(1)(i), 35(1)(ii), 35(2), 35(3), 35(4), 35(5), 35(5A), 35(6), 35(7), 38Maharashtra Private Forests (Acquisition) Act, 1975-Sections 2(c-i), 2(d), 2(f), 3, 3(1), 3(2), 3(3), 7, 22A, 22A(1), 22A(2), 22A(3), 22A(4), 22A(5), 22A(6)Forest (Conservation) Act, 1980-Sections 1-A, 1-A(1)(a), 1-A(1)(b), 1-A(2), 1-A(3), 2
Read judgment
High Courts24 Dec 2025Allowed

Satish Ramchandra Sangar Vs The State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 4391

Indian Penal Code, 1860-Sections 420, 418, 465, 468, 471, 506(II), 201 read with 34Code of Criminal Procedure, 1973-Section 2(h), 154(1), 156(1), 156(3), 173(2), Sub-sections (2) to (6) of Section 173, 173(8), 216, 311, 319Constitution of India-Article 21
Read judgment
High Courts24 Dec 2025Partly Allowed

Securities And Exchange Board Of India Vs Mahendra Shah & Anr.

Bombay High Court · (2025) 12 BOM CK 4146

Securities and Exchange Board of India Act, 1992-Section 11B, 15, 15A(a), 15JA, 15JB, 15T, 24, 24(1), 24(2), 24A, 24B, 24B(1), 26, 28ASecurities and Exchange Board of India (Prohibition of Fraudulent and Unfair Trade Practices Relating to Securities Market) Regulations, 1995Securities and Exchange Board of India (Procedure for Holding Inquiries and Imposing Penalties by Adjudicating Officer) Rules, 1995-Regulation 4, Rule 5
Read judgment