COURT ARCHIVE

Bombay High Court judgments, 2025

1,916 judgments · page 21 of 96

High Courts17 Dec 2025Dismissed

Pukharaji Rupaji Choudhari & Ors. Vs Chief Executive Officer, Nagar Panchayat Mangaon

Bombay High Court · (2025) 12 BOM CK 4370

Constitution of India-Article 226, 227Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965-Section 92, 92(3)Maharashtra Village Panchayats Act, 1959-Section 55

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High Courts17 Dec 2025Dismissed

Prasenjit Bhatta Vs State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 4364

Child Abduction Act, 1984

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High Courts17 Dec 2025Allowed

Mr. Sitaram Ganu Huddar & Ors. Vs The State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 4363

Land Acquisition Act, 1894-Section 54, 4(1), 6, 11, 18, 28-A, 28-A(1), 28-A(2), 28-A(3), 25(1), 23, 23(1-A), 23(2), 28

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High Courts17 Dec 2025Allowed

Rajaram Gajanan Gangal & Ors. Vs The Special Land Acquisition Officer

Bombay High Court · (2025) 12 BOM CK 4361

Land Acquisition Act, 1894-Section 54, 4(1), 6, 11, 18, 23, 23(1-A), 23(2), 25(1), 28, 28-A

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High Courts17 Dec 2025Dismissed

Deepak Pandurang Jadhav Vs Khopoli Municipal Council & Ors.

Bombay High Court · (2025) 12 BOM CK 4358

Maharashtra Municipal Councils Nagar Panchayats and Industrial Townships Act, 1965-Sections 75, 78, 75(1)AMaharashtra Municipal Account Code, 1971-Rules 2(h), 157, 158, 161, 164, 165, 172, 174, 176

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High Courts17 Dec 2025Partly Allowed

Mangesh Patange Vs The Union Of India & Ors.

Bombay High Court · (2025) 12 BOM CK 4357

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High Courts17 Dec 2025Allowed

Subhash Vithal Kurhe (Lonari) & Anr. Vs Anita Sitaram Andhale & Ors.

Bombay High Court · (2025) 12 BOM CK 4356

Constitution of India-Article 227Code of Civil Procedure, 1908-Section 10, Order XXXIX Rule (1) and (2), 151

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High Courts17 Dec 2025Dismissed

Sadhana Kapil Anand Vs State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 4355

Bharatiya Nyaya Sanhita, 2023-Sections 352, 351(2), 221, 132 and 121(1)Indian Penal Code-Sections 352, 351(2), 221, 132 and 121(1)Cr.p.c.-Section 156(3)

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High Courts17 Dec 2025Dismissed

Vardhaman Homes Vs State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 4354

Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963-Section 11, 11(5)Constitution of India-Article 227

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High Courts17 Dec 2025

Reliance General Insurance Co. Ltd. Vs Neeta Dipak Gole & Anr.

Bombay High Court · (2025) 12 BOM CK 4353

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High Courts17 Dec 2025Allowed

Shammee Swaran Salaria @ Shami Salariya & Anr. Vs The State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 4351

Indian Penal Code-Section 406, 409, 34Employees Provident Funds and Miscellaneous Provisions Act, 1952

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High Courts17 Dec 2025Dismissed

Anuj alias Babu Malhari Chavan Vs The State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 4350

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14A, 3(2)(v)Bhartiya Nyaya Sanhita, 2023-Section 103(1), 238(c), 58Protection of Civil Rights Act, 1955-Section 7(1)(d)

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High Courts17 Dec 2025Allowed

Bird Worldwide Flight Service Mumbai Pvt. Ltd. Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 4349

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High Courts17 Dec 2025Partly Allowed

Amin Alias Aftab Mehaboob Hashmi Vs State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 4348

Indian Penal Code-Section 376, 420Protection of Children from Sexual Offences Act, 2012-Section 4, 8, 2(d)Cr.P.C.-Section 161, 313

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High Courts17 Dec 2025Dismissed

Murgesh Pechi Muttu Vs The State of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 4347

Indian Penal Code, 1860-Section 302, 498-ACode of Criminal Procedure, 1973-Section 313

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High Courts17 Dec 2025Disposed Of

Dipesh Lakshman Bhagtani & Ors. Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 4346

Indian Penal Code-Sections 409, 420 r/w 34Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963-Sections 3, 4, 13

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High Courts17 Dec 2025Allowed