High Courts19 Dec 2025Disposed Of
Shri Kashinath Hanumant Gofane & Anr. Vs State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 4101
COURT ARCHIVE
Bombay High Court judgments, 2025
1,856 judgments · page 13 of 93
High Courts19 Dec 2025Allowed
Sanjay Hardas Bhagchandani Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 4099
Indian Penal Code, 1860-Sections 376(2)(f)(n), 506, 376(2)(g)Protection of Children Against Sexual Offences, 2012-Section 6, 29, 2(d)Cr.P.C.-Sections 161, 164, 313
High Courts19 Dec 2025
Maharashtra Rajya Sarvajanik Bandhkan Karmachari Sangh Vs Public Works Department, Government Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 4098
MRTU and PULP Act, 1971-Items 5, 6 and 9 of Schedule IV
High Courts19 Dec 2025Dismissed
Reliance General Insurance Co. Ltd. Vs Manisha Vishwanath Vibhute & Ors.
Bombay High Court · (2025) 12 BOM CK 4097
High Courts19 Dec 2025Dismissed
Kamal Ramesh Waghmare Vs Proprietor, Meher Engineering & Fabricators
Bombay High Court · (2025) 12 BOM CK 4095
Workman's Compensation Act, 1923-Section 2(1)(n)
High Courts19 Dec 2025Dismissed
Vishal Ashok Kamble Vs The State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 4094
Indian Penal Code-Section 302, 34, 300Arms Act-Section 4, 25Bombay Police Act-Section 37(1), 135
High Courts19 Dec 2025Dismissed
Keki Edulji Turel Vs Khursheed Keki Turel
Bombay High Court · (2025) 12 BOM CK 4093
Protection of Women from Domestic Violence Act, 2005-Section 2(f), 12, 17, 17(1), 18, 19, 20, 21, 22, 23, 23(1), 23(2), 29Cr.P.C.-Section 468, 482Constitution of India-Article 227
High Courts19 Dec 2025Dismissed
Bhimdev Maruti Nikam Vs Pune District Central Cooperative Bank Limited & Anr.
Bombay High Court · (2025) 12 BOM CK 4092
Constitution of India-Article 227Indian Penal Code, 1860-Section 408, 34Maharashtra Co-operative Societies Act, 1960
High Courts19 Dec 2025Allowed
Rangamma Soundappa Chetty Vs Palaniswamy Obuli Chetty
Bombay High Court · (2025) 12 BOM CK 4091
High Courts19 Dec 2025Dismissed
The Bank Of India Staff Panchsheel Cooperative Housing Society Limited Vs Jitendra Kumar Jani & Ors.
Bombay High Court · (2025) 12 BOM CK 4090
Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11(d)Maharashtra Cooperative Societies Act, 1960-Section 2(16), 91, 91(1)(c), 91(3), 93, 154B, 154B(1)(17), 154B(31), 154B(31)(1), 154B(31)(2), 163
High Courts19 Dec 2025Disposed Of
Harsh Anil Singh Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 4088
Narcotic Drugs and Psychotropic Substances Act-Section 8(c), 27
High Courts19 Dec 2025Dismissed
Transworld Furtichem Pvt. Ltd. Formerly Known As Trans Agro India Pvt. Ltd. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 4087
Code of Criminal Procedure, 1908-Section 378(5)Negotiable Instruments Act, 1881-Section 138, 118 and 139Income Tax Act, 1961
High Courts19 Dec 2025Allowed
Dattatray Khandu Sawant Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 4086
Indian Penal Code, 1860-Sections 336, 337, 427, 324, 323 and 279Motor Vehicles Act, 1988-Section 184
High Courts19 Dec 2025Dismissed
Indian Express and Commercial Ventures and Projects Private Limited Vs Fundamental Hospitality Private Limited & Anr.
Bombay High Court · (2025) 12 BOM CK 3884
Trade Marks Act-Section 27(2)
High Courts19 Dec 2025
Hindustan Petroleum Corporation Ltd. Vs Aegis Logistics Pvt. Ltd.
Bombay High Court · (2025) 12 BOM CK 3883
Arbitration and Conciliation Act, 1996-Section 34, 34(2)(b), 34(2A), 31-A
High Courts19 Dec 2025Partly Allowed
TJSB Sahakari Bank Ltd. Vs Amritlal P Shah
Bombay High Court · (2025) 12 BOM CK 3880
Arbitration and Conciliation Act, 1996-Section 31(7)(a), 31(7)(b), 34, 34(4), 37Multi State Co-operative Societies Act, 2002-Section 84Indian Contract Act, 1872-Section 72, 139, 141
High Courts19 Dec 2025Allowed
Chirag Vinod Dungarshi Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3878
Constitution of India-Article 226Management Studies Ordinance No. 3941.UG/80 of 2010-Clause 37, 40.1 (i) (ii), 40.2, 42
High Courts19 Dec 2025Disposed Of
Phalke Niketan Co-operative Housing Society Ltd. Vs Adit Enterprises
Bombay High Court · (2025) 12 BOM CK 3872
Arbitration and Conciliation Act, 1996-Section 9, 45, 17Maharashtra Co-operative Societies Act, 1960-Section 72, 73
High Courts19 Dec 2025
Hindustan Petroleum Corporation Ltd. Vs Aegis Logistics Pvt. Ltd.
Bombay High Court · (2025) 12 BOM CK 3876
Arbitration and Conciliation Act, 1996-Section 34, 34(2)(b), 34(2A), 31-A
High Courts19 Dec 2025Allowed
Dr. Ramdas Bhagwan Chaudhary & Ors. Vs Madhyavarti Sahakari Grahak Bhandar Limited
Bombay High Court · (2025) 12 BOM CK 3765
Maharashtra Rent Control Act, 1999-Section 12(1), 12(2), 12(3)(b), 12(3), 12, 15(1), 15(2), 15(3), 15Rent Control Act, 1960-Section 10(2)(i)Transfer of Property Act, 1882-Section 106