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Bombay High Court judgments, 2025

1,916 judgments · page 12 of 96

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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
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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
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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
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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
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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
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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
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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)
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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
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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
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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
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High Courts22 Dec 2025Dismissed

Shri Tukaram S. Narvenker Vs The Chief Secretary & Ors.

Bombay High Court · (2025) 12 BOM CK 2706

Goa Police Subordinate Service (Discipline and Appeal) Rules, 1975M.V. ActConstitution of India-Articles 226, 227
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High Courts22 Dec 2025Allowed

Deepa Mohanro Chavan & Anr. Vs Meena Suhasrao Desai (Pawar) & Ors.

Bombay High Court · 2025 INSC 1109

Code of Civil Procedure-Order 7 Rule 11(d)
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High Courts22 Dec 2025

Chandrakant Dwarkoji Avsekar & Ors. Vs Ambadas Ramchandra Rote & Ors.

Bombay High Court · (2025) 12 BOM CK 2456

Code of Civil Procedure-Order 2 Rule 2Specific Relief Act, 1963-Section 16(c)
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High Courts22 Dec 2025Disposed Of

Shree Laxmi Shikshan Prasarak Mandal & Anr. Vs State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 2457

Right to Education Act 2009-Section 12, 12(2), 3, 2Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995
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High Courts22 Dec 2025

Kumar Shankar Mudgal & Ors. Vs Vishnuvardhan Abhaysingh Ghorpade & Anr.

Bombay High Court · (2025) 12 BOM CK 2459

Constitution of India-Article 227
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High Courts22 Dec 2025Allowed

Smt. Sumitra Madhavrao Ghodake & Anr. Vs Smt. Namruta Pasha Shaikh & Ors.

Bombay High Court · (2025) 12 BOM CK 2460

Code of Civil Procedure-Order XVIII Rule 17, Section 151Constitution of India-Article 227
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High Courts22 Dec 2025Allowed

A-1 & Ors. Vs The State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 2461

IPC-Sections 354, 354A, 324, 504, 506 read with Section 34POCSO Act-Sections 8 and 12
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High Courts22 Dec 2025

Kiran Ramdas Pawar Vs Navnath Bandu Pawar & Ors.

Bombay High Court · (2025) 12 BOM CK 2470

Indian Evidence Act-Section 68Transfer of Property Act-Section 48
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High Courts22 Dec 2025

Kiran Ramdas Pawar Vs Navnath Bandu Pawar & Ors.

Bombay High Court · (2025) 12 BOM CK 2471

Indian Evidence Act-Section 68Transfer of Property Act-Section 48
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High Courts22 Dec 2025

Arun Yashwant More Vs The Additional Commissioner & Ors.

Bombay High Court · (2025) 12 BOM CK 2472

Maharashtra Village Panchayat Act, 1959-Section 14(1)(J-3)
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