High Courts22 Dec 2025Disposed Of
Bindabai W/o Sohan Kewat Vs M/s Unique Construction Corp. & Anr.
Bombay High Court · (2025) 12 BOM CK 2862
Motor Vehicles Act
COURT ARCHIVE
Bombay High Court judgments, 2025
1,856 judgments · page 11 of 93
High Courts22 Dec 2025
Prakash Raut & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2860
Land Acquisition Act-Section 4, 28-A
High Courts22 Dec 2025Partly Allowed
Western Coalfields Ltd. Vs Capt. Shailendra Kumar & Ors.
Bombay High Court · (2025) 12 BOM CK 2859
Land Acquisition Act, 1894-Section 4, 18
High Courts22 Dec 2025Dismissed
Sopan Maroti Kamble Vs State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 2858
Prevention of Corruption Act, 1988-Section 7, 13(1)(d), 13(2), 19, 19(3), 20Criminal Procedure Code-Section 313, 428Medical Practitioners Act-Section 33
High Courts22 Dec 2025Dismissed
Duragsay @ Motu Chaudhari Vs State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 2857
Indian Penal Code-Section 375, 376, 376(2)(i), 376(2)(j), 376(2)(l), 506Code of Criminal Procedure-Section 53-A, 53-A(2), 164-A, 164-A(2), 313Evidence Act, 1872-Section 27, 45, 112
High Courts22 Dec 2025Dismissed
Rohini Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 2856
Cr.P.C.-Section 173(8), 161, 311, 319
High Courts22 Dec 2025Allowed
Nishant Madhavrao Sherkule Vs The Scheduled Tribe Certificate Scrutiny Committee, Nagpur
Bombay High Court · (2025) 12 BOM CK 2855
High Courts22 Dec 2025Allowed
Nishant Madhavrao Sherkule Vs The Scheduled Tribe Certificate Scrutiny Committee, Nagpur
Bombay High Court · (2025) 12 BOM CK 2854
High Courts22 Dec 2025Allowed
Swati D/o Himmat Anbhore Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 2853
Bharatiya Nayaya Sanhita, 2023-Section 3(5), 108, 85, 352, 45, 46Indian Penal Code-Section 306, 107, 108, 106
High Courts22 Dec 2025Allowed
Sameer Abdulhusein Lalani & Ors. Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 2852
Bhartiya Nagrik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Sections 420, 406, 34
High Courts22 Dec 2025
Raju Namdeo Wankhede & Anr. Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 2851
Code of Criminal Procedure-Section 482Indian Penal Code-Sections 90, 323, 375, 376, 504, 506Information Technology Act-Section 67
High Courts22 Dec 2025
Damodar Maharaj Matsya Vyavasay Sahkari Sanstha Maryadit Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2850
Maharashtra Cooperative Societies Act, 1960-Section 21-A, 152
High Courts22 Dec 2025Dismissed
Murli @ Murlidhar Yeole Vs State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 2849
Indian Penal Code, 1860-Sections 498A, 302, 304BIndian Evidence Act, 1872-Section 106
High Courts22 Dec 2025Dismissed
Dattatray Nanaji Shastrakar Vs Gautam Shankarrao Thombre
Bombay High Court · (2025) 12 BOM CK 2848
C.P.C.-Order 7, Rule 11
High Courts22 Dec 2025Allowed
Prashant Jain Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 2846
Criminal Procedure Code-Section 482, 195Indian Penal Code-Section 188, 269Disaster Management Act, 2005-Section 51(b), 58, 59, 55
High Courts22 Dec 2025Allowed
Prashil Nagpure & Ors. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 2839
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure-Section 482Indian Penal Code-Sections 498-A, 294, 506(b), 323, 34
High Courts22 Dec 2025Allowed
Gajanan Harne Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3109
Indian Penal Code-Section 498A, 302, 307Evidence Act-Section 32(1)
High Courts22 Dec 2025Allowed
Priti Nitin Asode & Anr. Vs Nitin Namdeorao Asode
Bombay High Court · (2025) 12 BOM CK 2965
Hindu Marriage Act, 1955-Section 24
High Courts22 Dec 2025Dismissed
M/s Dynaquip Engineers Vs The Regional P. F. Commissioner & Anr.
Bombay High Court · (2025) 12 BOM CK 2701
Employees' Provident Funds and Miscellaneous Provisions Act, 1952-Section 17-B, 14AEmployees' State Insurance Act, 1948-Section 17-A, 93A
High Courts22 Dec 2025
Shri Pramod Poly D'Silva & Anr. Vs The Chief Executive Officer & Anr.
Bombay High Court · (2025) 12 BOM CK 2703
Goa Public Money (Recovery & Dues) Act, 1986Land Revenue Code-Section 123Limitation Act