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
COURT ARCHIVE
Bombay High Court judgments, 2025
1,916 judgments · page 14 of 96
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
High Courts19 Dec 2025Allowed
Dr. Ramdas Bhagwan Chaudhary & Ors. Vs Madhyavarti Sahakari Grahak Bhandar Limited
Bombay High Court · (2025) 12 BOM CK 3753
Maharashtra Rent Control Act, 1999-Section 11(3), 12, 12(1), 12(2), 12(3), 12(3)(a), 12(3)(b), 15, 15(1), 15(2), 15(3)Transfer of Property Act, 1882-Section 106Rent Control Act, 1960-Section 10(2)(i)
High Courts19 Dec 2025Dismissed
Pundlik Dashetwar & Ors. Vs Baba Malhari Dhangar & Ors.
Bombay High Court · (2025) 12 BOM CK 3745
Hyderabad Abolition of Inam and Cash Grants Act, 1954-Section 5, 633Hyderabad Tenancy and Agricultural Lands Act-Section 32, 44, 99Bombay Tenancy and Agricultural Lands Act-Section 85
High Courts19 Dec 2025Dismissed
Pundlik Dashetwar & Ors. Vs Baba Malhari Dhangar & Ors.
Bombay High Court · (2025) 12 BOM CK 3741
Hyderabad Abolition of Inam and Cash Grants Act, 1954-Section 5, 633Hyderabad Tenancy and Agricultural Lands Act-Section 99, 32 and 44Bombay Tenancy and Agricultural Lands Act-Section 85
High Courts19 Dec 2025Disposed Of
Smt. Kalpana Vijay Bachchhav & Ors. Vs Shri. Eknath Baburao Auchite & Anr.
Bombay High Court · (2025) 12 BOM CK 3739
Motor Vehicle Act, 1988-Section 166
High Courts19 Dec 2025Allowed
The Agricultural Produce Market Committee, Newasa & Anr. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3737
Maharashtra Agricultural Produce Marketing (Development and Regulation) Act, 1963-Sections 3, 4, 8, 9, 17, 30-A, 43, 44, 45, 52B, 57(4), 58, 61(1)Maharashtra Cooperative Societies Act-Section 9ACPC-Section 151, Order 21 Rule 32
High Courts19 Dec 2025Allowed
Mukut Bihari Goyal & Ors. Vs The State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 3735
Drugs and Cosmetics Act, 1940-Sections 16, 18(a)(i), 27(d), 32, 32(2), 33-I(1)(b), 34, 36A, 36ABCode of Criminal Procedure, 1973-Sections 262 to 265Amendment Act 26 of 2008
High Courts19 Dec 2025Allowed
Ajit Krishna Ghanekar Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3734
Constitution of India-Article 226, 227, 142Indian Penal Code-Section 302, 147, 148, 207Code of Criminal Procedure-Section 31, 31(1), 432
High Courts19 Dec 2025Partly Allowed
The State Of Maharashtra & Anr. Vs Jyoti Vijay Solanke & Ors.
Bombay High Court · (2025) 12 BOM CK 3733
High Courts19 Dec 2025Disposed Of
Namedo Eknath Gholve Vs The State Of Maharashtra Thr The Collector, Beed & Anr
Bombay High Court · (2025) 12 BOM CK 3732
High Courts19 Dec 2025Partly Allowed
The State Of Maharashtra & Anr. Vs Jyoti Vijay Solanke & Ors.
Bombay High Court · (2025) 12 BOM CK 3731