COURT ARCHIVE

Bombay High Court judgments, 2025

1,856 judgments · page 2 of 93

High Courts24 Dec 2025Disposed Of

Basavraj Gurapa Patil Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 4096

Constitution of India-Articles 14, 19(1)(a), 21, 226, 233, 233(1)Maharashtra Judicial Service Rules, 2008-Rule 5, 6(3)(a), 6(3)(b)Maharashtra Public Service Commission Rules-Clause 6.5.1

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High Courts24 Dec 2025

Reliance General Insurance Co. Ltd. Vs Tushar Arvind Raje & Anr.

Bombay High Court · (2025) 12 BOM CK 4082

Motor Vehicles Act-Section 173

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High Courts24 Dec 2025Allowed

Suryakant Prabhakar Hattekar & Ors. Vs State Of Maharashtra

Bombay High Court · (2025) 12 BOM CK 3764

Prevention of Corruption Act, 1988-Sections 7, 13(1)(d) read with Section 13(2)Code of Criminal Procedure-Section 313(1)(b)

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High Courts24 Dec 2025Partly Allowed

Trayambak Ramkisan Dahiwal Vs The State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 3763

Code of Criminal Procedure, 1973-Section 374(2), 235(2), 235(1), 313(1)(b)Protection of Children from Sexual Offences Act, 2012-Section 2(d), 7, 8, 9(k)(m), 10, 11, 12, 29Indian Penal Code-Section 354, 376, 376(2)(i), 511

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High Courts24 Dec 2025Allowed

Dadasaheb More Vs State Of Maharashtra

Bombay High Court · (2025) 12 BOM CK 3296

Prevention of Corruption Act, 1988-Sections 7, 13(1)(d), 13(2), 20Code of Criminal Procedure-Section 313

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High Courts24 Dec 2025Allowed

Gagandeep Kaur & Anr. Vs The State Of Maharashtra

Bombay High Court · (2025) 12 BOM CK 3760

Immoral Traffic (Prevention) Act, 1956-Section 17(2)Constitution of India-Article 21

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High Courts24 Dec 2025Dismissed

Shree Datta Deosthan Trust Vs Shri Murlidhar Eknath Rishipathak & Anr.

Bombay High Court · (2025) 12 BOM CK 3744

Maharashtra Public Trusts Act-Section 3A, 22, 37, 38, 39, 40, 41A, 41B, 41D, 50A, 50A(2)IPC

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High Courts24 Dec 2025Dismissed

Shree Datta Deosthan Trust Vs Murlidhar Eknath Rishipathak & Anr.

Bombay High Court · (2025) 12 BOM CK 3742

Maharashtra Public Trusts Act-Section 3A, 22, 37, 38, 39, 40, 41A, 41B, 41B(6), 41B(7), 41D, 41D(1), 41D(2)(a), 41D(2)(b), 41D(2)(c), 41D(6), 50A, 50A(2)IPC

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High Courts24 Dec 2025Dismissed

Shree Datta Deosthan Trust Vs Shri Murlidhar Eknath Rishipathak & Anr.

Bombay High Court · (2025) 12 BOM CK 3729

Maharashtra Public Trusts Act-Section 22, 3A, 37, 38, 39, 40, 41A, 41B, 41D, 41D(1), 50A, 50A(2)IPC

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High Courts24 Dec 2025Dismissed

Shameera Vijay Shetty & Ors. Vs M/s. P.D. Associates

Bombay High Court · (2025) 12 BOM CK 3717

Code of Civil Procedure, 1908-Order XXIII Rule 3, XXIII Rule 3-A, Section 96, 96(3)Indian Contract Act, 1872

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High Courts24 Dec 2025Allowed

Anil D. Ambani Vs Indian Overseas Bank & Ors.

Bombay High Court · (2025) 12 BOM CK 3648

Civil Procedure Code, 1908-Order II Rule 2, XXXIX Rule 1 & 2, Section 151Chartered Accountants Act, 1949-Sections 2(b), 2(c), 2(e), 4, 6Banking Regulation Act, 1949-Sections 2, 5(o), 35A

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High Courts24 Dec 2025Dismissed

Anand Khosla & Anr. Vs Punam Kumari Singh

Bombay High Court · 2023 INSC 931

Arbitration and Conciliation Act, 1996-Section 34, 11, 17

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High Courts24 Dec 2025Dismissed

Godrej And Boyce Manufacturing Company Limited Vs Remi Sales And Engineering Limited

Bombay High Court · (2025) 12 BOM CK 3628

Arbitration and Conciliation Act, 1996-Section 34, 11, 28(3), 34(2)(b), 34(2A)Sale of Goods Act, 1930-Section 42, 13, 62, 13(1), 13(2), 41Indian Companies Act, 1913

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High Courts24 Dec 2025Disposed Of

Munawar Ahmed Naeem Ahmed Vs Dr. Abdul Gaffar Quadari & Ors.

Bombay High Court · (2025) 12 BOM CK 3339

Indian Penal Code-Sections 467, 468, 471, 420, 34Right to Information ActIndian Evidence Act-Sections 66, 65, 63(2), 63, 65(c)

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High Courts24 Dec 2025Allowed

Shriram More & Ors. Vs Abdul Halid Abdul Samad Patel & Ors.

Bombay High Court · (2025) 12 BOM CK 3610

Code of Civil Procedure-Section 100, Order XLI Rule 22(1), XLI Rule 22(2), II Rule 2Transfer of Property Act-Section 52Indian Evidence Act-Section 73

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High Courts24 Dec 2025Allowed

Vasantrao More Vs The State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 3608

Constitution of India-Article 227Code of Criminal Procedure-Section 482, 156(3), 200, 397Indian Penal Code-Sections 109, 120(b), 406, 409, 420, 463, 465, 468, 471, 34

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High Courts24 Dec 2025Partly Allowed