High Courts16 Dec 2025Allowed
Horizon Exhibitions And Events Pvt. Ltd. Vs RMB Event Management Pvt. Ltd.
Bombay High Court · (2025) 12 BOM CK 4339
COURT ARCHIVE
Bombay High Court judgments, 2025
1,916 judgments · page 25 of 96
High Courts16 Dec 2025Allowed
Namdeo Suratsingh Chaudhary Vs Natu Ambersingh Patil & Ors.
Bombay High Court · (2025) 12 BOM CK 4338
Constitution of India-Article 226Maharashtra Cooperative Societies Act, 1960-Sections 11, 22, 22(1)(a), 22(1-A), 22(1-B), 25A, 30, 35, 154B(9)
High Courts16 Dec 2025Dismissed
Mr. M. S. Dhillon Vs Naresh R. Dhoot
Bombay High Court · (2025) 12 BOM CK 4337
Code of Criminal Procedure, 1973-Section 145, 156, 156(3)Negotiable Instruments Act, 1881-Section 138Indian Penal Code, 1860-Section 420, 354, 380, 114
High Courts16 Dec 2025Dismissed
Kum. Mimonee Rakesh Kumbhare Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 4336
Scheduled Tribe Order 1950
High Courts16 Dec 2025Disposed Of
Mr. Aditya Avinash Sood & Ors. Vs The State Of Maharashtra
Bombay High Court · 2025 INSC 1377
Indian Penal Code-Sections 29, 30, 34, 109, 120-B, 201, 213, 214, 279, 304, 304A, 337, 338, 427, 464, 466, 467, 468, 471Prevention of Corruption Act, 1988-Sections 7, 7-A, 8, 12, 13Motor Vehicles Act-Sections 3(1)/180, 5(1)/181, 119, 184, 185, 199/177, 199(a)
High Courts16 Dec 2025Allowed
Faisal Javed Shaikh Vs Joint Secretary & Ors.
Bombay High Court · (2025) 12 BOM CK 4334
Constitution of India-Article 226, 227, 22(5)Prevention of Illicit Trafficking of Narcotics Drugs and Psychotropic Substances Act, 1988-Section 3(1)Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8(c), 21(c), 29, 37, 19, 24, 27A
High Courts16 Dec 2025Allowed
Sabita Patra & Ors. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 4333
Indian Penal Code-Sections 34, 350, 351, 354, 509Code of Criminal Procedure, 1973-Section 482POSH (Protection of Women from Sexual Harassment), Act, 2013
High Courts16 Dec 2025Dismissed
Sudhir Joshi Vs Rajesh Khandelwal & Ors.
Bombay High Court · (2025) 12 BOM CK 4332
Arbitration and Conciliation Act, 1996-Section 5, 11, 16, 34, 37Constitution of India-Article 226, 227
High Courts16 Dec 2025Allowed
The Central Board Of Trustee, Employees Provident Fund Organization Vs M/s. Saket College Of Arts, Commerce, & Science (Senior)
Bombay High Court · (2025) 12 BOM CK 4331
Constitution of India-Articles 226 and 227Employees Provident Fund and Miscellaneous Provisions Act, 1952-Section 2(b), 6, 7A
High Courts16 Dec 2025Dismissed
Narendra Babarao Deshmukh Vs Life Insurance Corporation Of India & Ors.
Bombay High Court · (2025) 12 BOM CK 4330
Consumer Protection Act, 1986-Sections 11, 12, 14, 15, 17, 21(a)(ii), 22(2)LIC Act, 1956-Sections 2(3)(4), 2(6)(10), 6(1), 6(2)(f), 6(3), 37, 43Insurance Act, 1938-Sections 2(11), 113
High Courts16 Dec 2025Partly Allowed
Manohar Sadashiv Limaye Vs Jeshtha Nagarik Sangh Panvel & Anr.
Bombay High Court · (2025) 12 BOM CK 4329
Constitution of India-Article 227Maharashtra Public Trust Act, 1950Maharashtra Municipal Corporation Act, 1949-Section 81-F, 81B
High Courts16 Dec 2025Partly Allowed
Manohar Sadashiv Limaye Vs Jeshtha Nagarik Sangh Panvel & Anr.
Bombay High Court · (2025) 12 BOM CK 4328
Constitution of India-Article 227Maharashtra Public Trust Act, 1950Maharashtra Municipal Corporation Act, 1949-Section 81B, 81-F
High Courts16 Dec 2025Disposed Of
Shri. Nandkumar Ganesh Shinde Vs The District Caste Certificate Scrutiny Committee & Anr.
Bombay High Court · (2025) 12 BOM CK 4327
RTI Act
High Courts16 Dec 2025Dismissed
Smt. Alka Navasu Bhoir @ Kavita Kusumakar Pawade & Ors. Vs M/s. Metacled Industries & Ors.
Bombay High Court · (2025) 12 BOM CK 4326
Maharashtra Tenancy and Agricultural Lands Act, 1948-Section 63-1A, 76, 84CC, 63Maharashtra Land Revenue Code, 1966-Section 44Hyderabad Tenancy and Agricultural Lands Act, 1950-Section 47A
High Courts16 Dec 2025Dismissed
Narendra Babarao Deshmukh Vs Life Insurance Corporation Of India & Ors.
Bombay High Court · (2025) 12 BOM CK 4325
Consumer Protection Act, 1986-Sections 11, 12, 14, 15, 17, 21(a)(ii), 22(2)LIC Act, 1956-Sections 6(1), 37, 6(2)(f), 6(3), 2(6)(10), 2(3)(4), 43, 6(1)(2)(3)Insurance Act, 1938-Sections 2(11), 113
High Courts16 Dec 2025Dismissed
Dhanji Dubriya Vs Union Territory Of Daman & Diu & Ors.
Bombay High Court · 2024 INSC 363
Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 64, 65, 66, 67, 68, 70, 71, 115(2), 140(2), 238, 241, 258, 305(c), 308(2), 308(7), 308(8)BNSS, 2023-Section 175(3), 177, 180, 183, 190, 193(3)(i), 230Cr.P.C-Section 156(3), 173(2), 190, 190(1)(a), 190(1)(b), 200, 202, 204
High Courts16 Dec 2025Allowed
Horizon Exhibitions And Events Pvt. Ltd. Vs RMB Event Management Pvt. Ltd.
Bombay High Court · (2025) 12 BOM CK 4323
High Courts16 Dec 2025Disposed Of
Jitendra Ashok Patkar Vs Poonam Jitendra Patkar @ Poonam Vijay Rawool
Bombay High Court · (2025) 12 BOM CK 4322
Hindu Marriage Act, 1955-Section 13(1)(ia), 13B
High Courts16 Dec 2025Disposed Of
Sana Sirajuddin Mukadam Vs Union Of India & Ors.
Bombay High Court · (2025) 12 BOM CK 4321
Constitution of India-Article 226
High Courts16 Dec 2025Dismissed
Ramdev Singh Jadeja & Ors. Vs Union Territory Of Daman & Diu & Ors.
Bombay High Court · 2024 INSC 363
Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 64, 65, 66, 67, 68, 70, 71, 115(2), 140(2), 238, 241, 258, 305(c), 308(2), 308(7), 308(8)Prevention of Corruption Act, 1988-Section 7Bharatiya Nagarik Suraksha Sanhita, 2023-Section 175(3), 177, 180, 183, 190, 193, 193(3)(i), 230