High Courts17 Dec 2025Allowed
Rahul Mahapure Vs State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 2940
Indian Penal Code, 1860-Section 302, 34Indian Evidence Act, 1872-Section 27Code of Criminal Procedure-Section 161
COURT ARCHIVE
Bombay High Court judgments, 2025
1,916 judgments · page 23 of 96
High Courts17 Dec 2025Allowed
Rahul S/o. Devidas Mahapure Vs State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 2939
Indian Penal Code, 1860-Section 302, 34Indian Evidence Act, 1872-Section 27Code of Criminal Procedure-Section 161
High Courts17 Dec 2025Dismissed
Khemraj Rahangdale Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2938
Constitution of India-Article 226
High Courts17 Dec 2025
Savitabai Wd/O Satish Meshram & Ors. Vs Arun S/O Maheshwarprasad Shriwastav & Anr.
Bombay High Court · (2025) 12 BOM CK 3034
Motor Vehicles Act, 1988-Section 166, 163-A
High Courts17 Dec 2025Partly Allowed
Laxman Sawarkar & Ors. Vs State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3026
Land Acquisition Act-Section 4, 18, 23
High Courts17 Dec 2025Dismissed
Cholamandalam MS General Insurance Co. Ltd. Vs Sau. Kalpana W/o Madhukar Soyam & Ors.
Bombay High Court · (2025) 12 BOM CK 3023
High Courts17 Dec 2025
Vidarbha Irrigation Development Corporation Vs Champhan @ Champat Rakshit & Ors.
Bombay High Court · (2025) 12 BOM CK 3021
High Courts17 Dec 2025
Himanshu Rajesh Agrawal & Anr. Vs Chandrashekar Ashokrao Gawande & Ors.
Bombay High Court · (2025) 12 BOM CK 3020
Code of Civil Procedure, 1908-Order VII Rule 3, VII Rule 11
High Courts17 Dec 2025Partly Allowed
United India Insurance Co. Ltd. Vs Sangita Sanjay Kalhane & Ors.
Bombay High Court · (2025) 12 BOM CK 3018
Central Motor Vehicles Rules, 1989-Rule 3, 3(1B)Motor Vehicles Act
High Courts17 Dec 2025Partly Allowed
Krushnarao Salode & Ors. Vs State of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3016
Land Acquisition Act-Section 4, 23
High Courts17 Dec 2025Allowed
Mahila Sewa Mandal Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3015
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981-Rule 41(5), 41A(1)(d)
High Courts17 Dec 2025Disposed Of
Jagdish Humane Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3014
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981-Rule 16(18)(b)
High Courts17 Dec 2025Partly Allowed
Bandu Kuttarmare Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3013
Indian Penal Code-Section 354A(ii), 376, 376(2)(j)(k), 376(3), 506Protection of Children from Sexual Offences Act, 2012-Section 5(p), 6, 9, 9(p), 10, 12, 29Cr.P.C.-Section 161, 164
High Courts17 Dec 2025Dismissed
Charan Prakashchand Kankariya & Anr. Vs The National Highway Authority Of India & Ors.
Bombay High Court · (2025) 12 BOM CK 3037
Constitution of India-Article 227National Highways Act, 1956Land Acquisition Act, 1956-Section 3-G(5)
High Courts17 Dec 2025Allowed
Avinash Thop Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3230
Indian Penal Code, 1860-Sections 376(2)(n), 313, 417, 407, 494Criminal Procedure Code-Section 482
High Courts17 Dec 2025Dismissed
Central Bureau Of Investigation Vs Shriram Maroti Niranjane
Bombay High Court · (2025) 12 BOM CK 3350
Prevention of Corruption Act, 1988-Sections 7, 13(1)(d) r/w 13(2)Cr.P.C.-Section 313
High Courts17 Dec 2025Allowed
Rajesh Wasudeo Kawthe Vs Shyamrao Sakharam Sontakke & Ors.
Bombay High Court · (2025) 12 BOM CK 3229
Maharashtra Village Panchayats Act, 1958-Section 14(1)(j-3)Constitution of India-Article 227
High Courts17 Dec 2025Dismissed
Tulshiram Virulkar Vs Umeshchandra Gupta & Anr.
Bombay High Court · (2025) 12 BOM CK 3228
High Courts17 Dec 2025Allowed
Vaishali D/o Patiram Badole (After marriage Vaishali w/o Gulab Kadabe) Vs State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3226
High Courts17 Dec 2025Partly Allowed
Walmik Dhone Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3225
Indian Penal Code, 1860-Sections 406, 420 r/w Section 34Code of Criminal Procedure, 1973-Sections 482, 156(1), 155(2)