High Courts18 Dec 2025Dismissed
The New India Assurance Company Ltd. Vs Heerabai Ankush Gaikwad & Ors.
Bombay High Court · (2025) 12 BOM CK 3308
COURT ARCHIVE
Bombay High Court judgments, 2025
1,916 judgments · page 19 of 96
High Courts18 Dec 2025Partly Allowed
Sandesh S/o. Subhash Zambad & Ors. Vs State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3698
Code of Criminal Procedure, 1973-Section 91MPID Act
High Courts18 Dec 2025Dismissed
The State Of Maharashtra Vs Shri Sayyad Mohammad Aarif Mohammad Hanif
Bombay High Court · (2025) 12 BOM CK 3309
Prevention of Corruption Act-Sections 7, 13(1)(d), 13(2)Cr.P.C.-Section 313
High Courts18 Dec 2025Partly Allowed
Saurabh Sanjay Giri & Ors. Vs Poonam Saurabh Giri
Bombay High Court · (2025) 12 BOM CK 3695
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Protection of Women From Domestic Violence Act, 2005-Sections 12, 13, 14, 17, 18, 19, 20
High Courts18 Dec 2025Dismissed
Mahammad Gous Usman Shiakh Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3692
Indian Penal Code-Sections 420, 467, 468 r/w 34
High Courts18 Dec 2025Partly Allowed
Devendra Jagdish Khattar Vs The State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 3310
High Courts18 Dec 2025Allowed
Pawan @ Jivan Pralhad Ingle & Ors. Vs State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 3152
Indian Penal Code-Sections 375, 376(2)(j)(n), 376(A)(B), 506Protection of Children from Sexual Offences Act-Sections 3, 4, 8, 12, 29, 30, 42Code of Criminal Procedure-Sections 164, 313
High Courts18 Dec 2025
Parvati & Anr. Vs Vidyawati Manoharsingh Verma
Bombay High Court · (2025) 12 BOM CK 2931
High Courts18 Dec 2025Disposed Of
Kunal S/o Rupchand Undirwade Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 2925
Code of Criminal Procedure, 1973-Section 482, 320, 300IPC-Section 354, 354-AThe Sexual Harassment of Women at Workplace (Prevention, Prohibition, and Redress) Act, 2013
High Courts18 Dec 2025Allowed
Smt. Urvashi Wd/O Dhammadip Chimankar & Ors. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 2921
Indian Penal Code-Section 34, 106, 107, 108, 114, 306Bharatiya Nyaya Sanhita, 2023-Section 45, 108
High Courts18 Dec 2025Disposed Of
Seema Nahid & Ors. Vs Mohammad Shoeb
Bombay High Court · (2025) 12 BOM CK 2920
High Courts18 Dec 2025Allowed
Sunil Deorao Ratne Vs State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 2919
Indian Penal Code-Sections 354, 354-A, 506, 10Protection of Children from Sexual Offences Act, 2012-Sections 7, 8, 12Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act-Section 3(1)(xi)
High Courts18 Dec 2025Dismissed
Vidarbha Irrigation Development Corporation Vs Damodar Shejol & Ors.
Bombay High Court · (2025) 12 BOM CK 2918
Land Acquisition Act-Section 4, 18
High Courts18 Dec 2025Dismissed
Dr. Vidya Sagar Banarsi Das Garg Vs Union Of India & Ors.
Bombay High Court · (2025) 12 BOM CK 2917
Constitution of India-Article 14, 19, 21Code of Criminal Procedure-Section 160PMLA
High Courts18 Dec 2025
Santoshkumar Warma Vs Shankardas Nimawat & Anr.
Bombay High Court · (2025) 12 BOM CK 2916
Motor Vehicles Act-Section 163-A, 164The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995
High Courts18 Dec 2025
Vidarbha Irrigation Development Corporation Vs Sanjay Sheshrao Jaisingpure & Ors.
Bombay High Court · (2025) 12 BOM CK 2915
Land Acquisition Act-Section 4
High Courts18 Dec 2025Dismissed
Shrikant Subramanyam Ayyar Vs Sarita Nandkishor Mane & Ors.
Bombay High Court · (2025) 12 BOM CK 2913
Employees' Compensation Act, 1923-Section 22, 2(dd), 2(e), 12
High Courts18 Dec 2025Dismissed
Prembala Manmohan Chawla Vs Brijgopal Modani
Bombay High Court · (2025) 12 BOM CK 2912
Code of Civil Procedure-Order 6 Rule 17, Section 151, 152Specific Relief Act, 1963-Section 26Constitution of India-Article 227
High Courts18 Dec 2025Disposed Of
Hrutika W/o Abhijeet Choudhari @ Hrutika D/o Vasantrao Padol Vs Abhijeet S/o Ramdas Choudhari
Bombay High Court · (2025) 12 BOM CK 2911
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 143Code of Civil Procedure-Section 24
High Courts18 Dec 2025
Lilesh Daddamwar Vs The Vice-Chairman / Member Secretary, Scheduled Tribe Caste Certificate Scrutiny Committee, Nagpur
Bombay High Court · (2025) 12 BOM CK 2910