COURT ARCHIVE

Bombay High Court judgments, 2025

1,916 judgments · page 18 of 96

High Courts18 Dec 2025Disposed Of

The State Of Maharashtra & Ors. Vs Shri. Venkatesh Madhav Bhat & Ors.

Bombay High Court · (2025) 12 BOM CK 4369

Maharashtra Administrative Tribunal (Procedure) Rules, 1988-Rule 11Indian Administrative Service (Recruitment) Rules, 1954-Rule 4, 8Indian Administrative Service (Appointment by Selection) Regulations, 1997-Rule 4

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High Courts18 Dec 2025Allowed

Mr. Omkar Alias Tedya Umesh Satpute Vs State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 4368

Constitution of India-Article 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons, Video Pirates, Sand Smugglers and Persons engaged in Black Marketing of Essential Commodities Act, 1981-Section 3(2)Defence of India Act

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High Courts18 Dec 2025Dismissed

Dintu Rajan & Ors. Vs Smt. Anu Dintu @ Anu Raghavan & Anr.

Bombay High Court · (2025) 12 BOM CK 4367

Protection of Women from Domestic Violence Act, 2005-Section 12, 12(1), 18, 19, 20, 21 and 22, 19(8), 23Cr.P.C.-Section 397, 401

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High Courts18 Dec 2025Allowed

Mr. Ayyappa Swami Vs State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 4359

Bharatiya Nyaya Sanhita, 2023-Sections 126, 126(1), 126(2), 351, 351(1), 351(2), 352, 352(2)BNSS-Section 528I.P.C.-Section 341, 339

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High Courts18 Dec 2025Allowed

Amrina Mathew Fernandes Vs Rhythm Arvind Goyal & Anr.

Bombay High Court · (2025) 12 BOM CK 4228

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35, 35(3), 35(5), 39, 47, 48, 183, 394Constitution of India-Article 22(1), 22(2)BNS 2023-Section 89

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High Courts18 Dec 2025Disposed Of

D. G. M. & A Operated S. A. B. English Medium School Vs Shivaji Laxman Bhamare

Bombay High Court · (2025) 12 BOM CK 4224

Constitution of India-Article 227Maharashtra Rent Control Act, 1999-Section 44, 24, 42, 40, 41, 22, 23, 39 to 52Code of Civil Procedure, 1908-Order VI Rules 14 and 15 of the First Schedule

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High Courts18 Dec 2025Disposed Of

Vinod Kumar Laltaprasad Jaiswal Vs The State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 4223

Protection of Children from Sexual Offences Act, 2012-Sections 2(d), 4, 6, 8Indian Penal Code 1860-Sections 363, 375, 376, 376(1)Cr.P.C.-Section 313

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High Courts18 Dec 2025Partly Allowed

Ashok Saindane Vs The State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 4221

Constitution of India

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High Courts18 Dec 2025Allowed

Haffkine Bio-Pharmaceuticals Corporation Employees' Union Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 3881

Industrial Disputes Act, 1947-Section 12Industrial Disputes (Bombay) Rules, 1957-Rules 11, 12, 13, 17, 17A, 23

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High Courts18 Dec 2025Allowed

Vishrantabai Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 3722

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High Courts18 Dec 2025

The State Of Maharashtra & Anr. Vs Kernath Raosaheb Sonwane

Bombay High Court · (2025) 12 BOM CK 3713

Land Acquisition Act

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High Courts18 Dec 2025Allowed

Kirti Dal Mills Limited Vs Rajesh Lunkad

Bombay High Court · (2025) 12 BOM CK 3711

Commercial Courts Act, 2015-Section 2(1)(c)(xvii), 2(b), 3(1), 12ACommercial Court (Amendment) Ordinance, 2018Code of Civil Procedure, 1908-Section 10, 151

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High Courts18 Dec 2025Dismissed