High Courts22 Dec 2025Disposed Of
The State Of Maharashtra Vs Madhav Baliram Kadam & Ors.
Bombay High Court · (2025) 12 BOM CK 3762
Indian Penal Code-Section 325 r/w 34, 324 r/w 34Code of Criminal Procedure, 1973-Section 357Bombay Prohibition Act
COURT ARCHIVE
Bombay High Court judgments, 2025
1,856 judgments · page 10 of 93
High Courts22 Dec 2025Partly Allowed
Kishan Dhumal Vs Saraswati Jadhav & Ors.
Bombay High Court · (2025) 12 BOM CK 3757
Motor Vehicle Act, 1988-Section 166, 2(21), 2(15), 2(48), 10(2)(d), 10(2)(e) to (h), 2(41)Amendment Act No. 54/1994
High Courts22 Dec 2025Partly Allowed
Kishan Dhumal Vs Saraswati Jadhav & Ors.
Bombay High Court · (2025) 12 BOM CK 3756
Motor Vehicle Act, 1988-Section 166, 2(21), 2(15), 2(48), 2(41), 10(2)(d), 10(2)(e), 10(2)(f), 10(2)(g), 10(2)(h)Amendment Act No. 54/1994
High Courts22 Dec 2025Allowed
Sunil Krishna Ahire & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3754
Protection of Women from Domestic Violence Act
High Courts22 Dec 2025
Anjanabai Mahendrakumar Karnkar & Anr. Vs Jasbirsing Harbhajansing Panjabi & Anr.
Bombay High Court · (2025) 12 BOM CK 3751
Motor Vehicles Act-Section 166, 149
High Courts22 Dec 2025Allowed
Sunil Krishna Ahire & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3750
Protection of Women from Domestic Violence Act
High Courts22 Dec 2025Dismissed
New India Assurance Company Ltd. Vs Namdeo Kale & Ors.
Bombay High Court · (2025) 12 BOM CK 3749
Motor Vehicles Act-Section 163-AConstitution of India-Article 142
High Courts22 Dec 2025Allowed
Shirishkumar Bhamre Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3748
Indian Penal Code-Sections 420, 468, 34Code of Criminal Procedure-Sections 239, 482Constitution of India-Article 227
High Courts22 Dec 2025Disposed Of
The State Of Maharashtra Vs Madhav Baliram Kadam & Ors.
Bombay High Court · (2025) 12 BOM CK 3747
IPC-Section 325, 324, 34Cr.P.C.-Section 357Bombay Prohibition Act
High Courts22 Dec 2025Dismissed
Anilkumar Patil Vs State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3297
Indian Penal Code-Sections 34, 409, 420, 427, 467, 468, 471, 504Code of Criminal Procedure, 1973-Section 156 (3)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
High Courts22 Dec 2025Dismissed
Narayan Manikrao Phesate Vs Nirmala Narayan Phesate
Bombay High Court · (2025) 12 BOM CK 3298
Hindu Marriage Act, 1955-Section 13(1)(i-a), 13(1)(i-b)
High Courts22 Dec 2025Allowed
Aniruddha Sunil Ambedkar & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3743
Protection of Women From Domestic Violence Act, 2005-Sections 12, 13, 17, 18, 19, 21 and 23
High Courts22 Dec 2025Dismissed
The State Of Maharashtra Vs Jitendra Karbhari Dhonde & Anr.
Bombay High Court · (2025) 12 BOM CK 3740
Cr.P.C.-Section 348, 311, 313
High Courts22 Dec 2025Allowed
Ausha Nelge & Anr. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3738
Constitution of India-Article 14, 300 AI.P.C.-Section 420, 409Maharashtra Protection of Interest of Depositors ( in financial establishments) (M.P.I.D.) Act-Sections 3, 4
High Courts22 Dec 2025Partly Allowed
Rohidas Satyadev Kawade Vs State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 3335
High Courts22 Dec 2025Dismissed
Subhash Sukhdev Sahare & Ors. Vs Nagpur Municipal Corporation & Anr.
Bombay High Court · (2025) 12 BOM CK 2871
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971-Section 28, 21, Item 6 of Schedule IV, Item 9 of Schedule IVBombay Industrial Relations Act, 1946Industrial Employment (Standing Orders) Act, 1946
High Courts22 Dec 2025Dismissed
Subhash Sukhdev Sahare Vs Nagpur Municipal Corporation & Anr.
Bombay High Court · (2025) 12 BOM CK 2867
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971-Section 28, 21, Schedule IV Items 6 and 9Bombay Industrial Relations Act, 1946Industrial Employment (Standing Orders) Act, 1946
High Courts22 Dec 2025Dismissed
Subhash Sahare & Ors. Vs Nagpur Municipal Corporation & Anr.
Bombay High Court · (2025) 12 BOM CK 2866
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971-Section 28, 21, Item 6 and 9 of Schedule IVBombay Industrial Relations Act, 1946Industrial Employment (Standing Orders) Act, 1946
High Courts22 Dec 2025
Pratap Vs Indrakumar Holaram Kewalramani & Ors.
Bombay High Court · (2025) 12 BOM CK 2864
Motor Vehicles Act, 1988-Section 168, Schedule-IIEmployee's Compensation Act, 1923-Schedule-I
High Courts22 Dec 2025Allowed
Maharashtra State Handlooms Corporation Limited Vs Deputy Regional Director, Employees' State Insurance Corporation
Bombay High Court · (2025) 12 BOM CK 2863
Companies Act, 1956Employees' State Insurance Act, 1948-Section 1(4), 1(5), 2(12), 2(14-AA), 45-AMaharashtra Shops and Establishments Act, 2017