COURT ARCHIVE

Bombay High Court judgments, 2025

1,916 judgments · page 16 of 96

High Courts19 Dec 2025Dismissed

M/s. Jhajharia Nirman Private Limited Vs Maharashtra State Electricity Distribution Company Limited

Bombay High Court · (2025) 12 BOM CK 3373

MERC (Consumer Grievance Redressal Forum and Electricity Ombudsman) Regulations, 2020-Clause 7Maharashtra Electricity Regulatory Commission (Electricity Supply Code and Other Conditions of Supply) Regulations, 2005-Regulation 5.1Electricity Act, 2003-Section 56(2), 56

High Courts19 Dec 2025Dismissed

Yugjeet Gurudayalsingh Kandey Vs M/s Selvel Publicity & Consultants Pvt Ltd & Ors.

Bombay High Court · (2025) 12 BOM CK 3591

Code of Civil Procedure-Order VII Rule 10Commercial Courts Act, 2015-Section 2(1)(c)(xviii), explanation (a), 2(1)(c), Clause (vii) of Section 2(1)(c)Companies Act

High Courts19 Dec 2025Disposed Of

The New India Assurance Company Limited Vs Smt. Gayatri Nitin Lutade & Ors.

Bombay High Court · (2025) 12 BOM CK 3374

Motor Vehicles Act, 1988-Section 163-A, 164, 171Workmen's Compensation Act, 1923

High Courts19 Dec 2025Disposed Of

Ashish S/o Haridas Barve & Anr. Vs The State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 3377

BNSS-Section 528BNS-Section 64, 64 (2)(m), 69Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989-Section 3(1)(w)(i), 3(1)(w)(ii), 3(2) (va), 3(1)(w)

High Courts19 Dec 2025Allowed

Vinayak Moreshwar Deshpande & Anr. Vs Shri Rammandir Deosthan, Pavnar, Wardha & Ors.

Bombay High Court · (2025) 12 BOM CK 3378

Maharashtra Public Trusts Act, 1950-Section 36(1), 36(2)

High Courts19 Dec 2025

Sau. Shital Rahul Chaursia & Anr. Vs Rahul Chaursia

Bombay High Court · (2025) 12 BOM CK 2936

Protection of Women from Domestic Violence Act

High Courts19 Dec 2025Dismissed

Pushpendrakumar Keshrilalji Sharma & Anr. Vs Rajendra Onkarprasad Gautam & Anr.

Bombay High Court · (2025) 12 BOM CK 2935

Code of Civil Procedure, 1908-Order I Rule 10, I Rule 10(2)Constitution of India-Article 227

High Courts19 Dec 2025Allowed

Sonali Rupeshkumar Patle Vs Rupeshkumar Shalikram Patle

Bombay High Court · (2025) 12 BOM CK 2934

Protection of Women from Domestic Violence Act

High Courts19 Dec 2025Allowed

Shaikh Mohammed Ismail & Anr. Vs State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 2933

Indian Penal Code-Sections 188, 273, 328, 420, 471Food Safety and Standards Act, 2006-Sections 26(1), 26(2)(i), 26(2)(iv), 30(2)(a), 59

High Courts19 Dec 2025Dismissed

Suresh Maske Vs Secretary/Village Development Officer, Gram Panchayat Silli

Bombay High Court · (2025) 12 BOM CK 2932

High Courts19 Dec 2025Dismissed

Sumit @ Neeraj Dilipkumar Jaiswal Vs Shama @ Chhama @ Kshama Dilipkumar Jaiswal & Ors.

Bombay High Court · (2025) 12 BOM CK 2930

Maintenance and Welfare of Parents and Senior Citizens Act, 2007-Sections 7, 16, 21Constitution of India-Article 227

High Courts19 Dec 2025Allowed

Sarita Rajesh Pathre & Ors. Vs Divisional Commissioner & Ors.

Bombay High Court · (2025) 12 BOM CK 2929

Maharashtra Village Panchayats Act, 1958-Section 145(1-A)

High Courts19 Dec 2025Allowed

Sau.Meerabai alias Devyani Ganesh Ganjewar & Anr. Vs State of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 2928

CrPC-Section 482IPC-Section 498-ADowry Prohibition Act, 1961-Section 4

High Courts19 Dec 2025Allowed

Shaikh Mohammed Ismail & Anr. Vs State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 2927

Indian Penal Code-Sections 188, 273, 328, 420, 471Food Safety and Standards Act, 2006-Sections 26(1), 26(2)(i), 26(2)(iv), 30(2)(a), 59

High Courts19 Dec 2025Allowed

Vinayak Moreshwar Deshpande & Anr. Vs Shri Rammandir Deosthan & Ors.

Bombay High Court · (2025) 12 BOM CK 2926

Maharashtra Public Trusts Act, 1950-Section 36(1), 36(2)

High Courts19 Dec 2025Allowed

Mangesh Pratapsingh Shisode Vs Tejbahadursingh Vijaysingh Shisode & Ors.

Bombay High Court · (2025) 12 BOM CK 2923

High Courts19 Dec 2025Allowed

Jarina Sayyed Abrar & Anr. Vs The State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 2922

IPC-Sections 498-A, 506, 34CrPC-Section 482Dowry Prohibition Act-Section 4

High Courts19 Dec 2025Allowed

Hardik Vs State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 2914

Indian Penal Code-Section 279, 338Criminal Procedure Code-Section 482

High Courts19 Dec 2025Disposed Of

Swapnil Vitthal Shende & Ors. Vs The State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 2955

IPC-Sections 498-A and 417CrPC-Section 482

High Courts19 Dec 2025Allowed

Sou. Sangita Anil Manglekar Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 2603

Constitution of India-Article 14, 226Maharashtra Employees Private Schools Act, 1977Maharashtra Civil Services Rules