High Courts18 Dec 2025Partly Allowed
Vijaykumar Dagdulal Somani Vs State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2909
Maharashtra Land Revenue Code-Section 247, 257
COURT ARCHIVE
Bombay High Court judgments, 2025
1,916 judgments · page 20 of 96
High Courts18 Dec 2025
Vidarbha Irrigation Development Corporation Vs Sanjay Sheshrao Jaisingpure & Ors.
Bombay High Court · (2025) 12 BOM CK 2908
Land Acquisition Act-Section 4
High Courts18 Dec 2025Allowed
Matsa-Udyog Matya Vyavasay Sahakari Sanstha Maryadit Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2907
High Courts18 Dec 2025Disposed Of
Sagar Lodhi Vs The State Of Maharashtra & Anr.
Bombay High Court · 2025 INSC 1351
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bhartiya Nyaya Sanhita, 2023-Section 69Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(1)(w)(i), 3(1)(w)(ii), 3(2)(v), 3(1)(w)(6), 3(1)(w)(1)
High Courts18 Dec 2025
Anil @ Rasul Sukanu Sori @ Sudhakar Shankar Sori Vs The State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 2905
Indian Penal Code-Sections 120-B, 143, 147, 148, 149, 302, 307 and 353Arms Act, 1959-Sections 3/25Unlawful Activities (Prevention) Act, 1967-Sections 16, 18, 20 and 23
High Courts18 Dec 2025Dismissed
Kanchanlata Wd/o. Shailendra Singh Vs Dr. Sarosh Edulji Shroff
Bombay High Court · (2025) 12 BOM CK 2903
Indian Succession Act, 1925-Section 263
High Courts18 Dec 2025Allowed
Mayur Jaiswal Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2902
Maharashtra Prohibition Act, 1949-Section 137(2), 142
High Courts18 Dec 2025Disposed Of
Ku. Sushma Dattarao Walale & Anr. Vs Education Officer (Secondary), Zilla Parishad, Washim
Bombay High Court · (2025) 12 BOM CK 2900
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981-Rule 41(A)
High Courts18 Dec 2025Disposed Of
Sau. Rita Amol Bodakhe & Anr. Vs Education Officer (Secondary), Zilla Parishad, Washim
Bombay High Court · (2025) 12 BOM CK 2899
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981-Rule 41(A)
High Courts18 Dec 2025Allowed
Alok S/o Rajendra Singh Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 2898
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Section 376(2)(n)Schedule Caste and Schedule Tribe (Prevention of Atrocities Act), 1989-Section 3(1)(w)(i), 3(1)(w)(ii), 3(ii)(v-a)
High Courts18 Dec 2025Dismissed
Shri Atish Patekar Vs Smt. Varsha Sonar
Bombay High Court · (2025) 12 BOM CK 2894
Negotiable Instruments Act-Section 138, 139
High Courts18 Dec 2025Disposed Of
Purushottam Pandurang Ingle Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 2967
CrPC-Section 482Indian Penal Code-Section 306, 107, 108, 106Bharatiya Nyaya Sanhita, 2023-Section 108, 45
High Courts18 Dec 2025
Shri Vinay Chodankar Vs TEAM24 Consumer Products Limited
Bombay High Court · (2025) 12 BOM CK 2700
Certified Standing Orders-Clause 3(ba)Central Civil Services (Classification, Control and Appeal) Rules, 1957-Rule 15(5)
High Courts18 Dec 2025Allowed
Workmen rep. by Gomantak Mazdoor Sangh Vs M/s Goa Bagaytdar Sahakari KVS Maryadit
Bombay High Court · (2025) 12 BOM CK 2835
Industrial Disputes Act, 1947-Section 10(1)(d), 2(a), 2(k), 2(ra), Fifth Schedule, 8(3)(10) of the Fifth ScheduleMaharashtra Cooperative Societies Act, 1960
High Courts18 Dec 2025Disposed Of
Sandesh Kamat Helekar & Anr. Vs Dr Anand Vencatexa Camotim Helekar @ Kamat Helekar & Ors.
Bombay High Court · (2025) 12 BOM CK 2828
High Courts18 Dec 2025
Madan Anandrao Purekar Vs Kolhapur Municipal Corporation & Ors.
Bombay High Court · (2025) 12 BOM CK 2483
Municipal Solid Waste (Management and Handling) Rules, 2000-Schedule III, Clause 8 of the ScheduleMaharashtra Municipal Corporations Act, 1949Solid Waste Management Rules, 2016
High Courts18 Dec 2025Allowed
Mr. Sharad Bajirao Patil Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 2482
Rights of Persons with Disabilities Act, 2016-Section 2(s)Constitution of India-Article 226, 14Administrative Tribunals Act, 1985-Section 15
High Courts18 Dec 2025Allowed
Shri. Sandip Tukaram Bhujbal Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2487
High Courts18 Dec 2025Dismissed
Shraddha Hitesh Raikar Vs Hitesh Dattaram Raikar
Bombay High Court · (2025) 12 BOM CK 1684
Code of Civil Procedure, 1908- Section 11, Order 7 Rule 11(a), Order 7 Rule 11(d)Hindu Marriage Act, 1955- Section 13(1)
High Courts17 Dec 2025
Central Board of Trustees, Employees Provident Fund Vs IndusInd Bank Ltd. & Ors.
Bombay High Court · (2025) 12 BOM CK 4372
Employees Provident Fund and Miscellaneous Provisions Act, 1952-Section 7A, 8, 8B, 8F, 11, 11(2), 14B, 15(2), 17, 17(6)Insolvency and Bankruptcy Code, 2016-Section 10Income Tax Act, 1961-Rule 5 read with Second Schedule, Part 7