High Courts16 Dec 2025Disposed Of
The Reliance General Insurance Co.Ltd. Vs Abdullah Mohd. Hadees Khan & Anr.
Bombay High Court · (2025) 12 BOM CK 4319
COURT ARCHIVE
Bombay High Court judgments, 2025
1,916 judgments · page 26 of 96
High Courts16 Dec 2025Disposed Of
Mr. Jitendra Ashok Patkar Vs Mrs. Poonam Jitendra Patkar @ Poonam Vijay Rawool
Bombay High Court · (2025) 12 BOM CK 4318
Hindu Marriage Act, 1955-Section 13(1)(ia), 13B
High Courts16 Dec 2025Partly Allowed
Mohammad Mustafa Matiulla Khan Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 4317
POCSO Act-Section 29Indian Penal Code-Section 376(2)(n), 323, 509, 506(II), 376(2)(g), 506Cr.P.C.-Section 164, 161
High Courts16 Dec 2025Allowed
Aniket Paul & Anr. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 4316
Indian Penal Code-Section 498A, 354, 323, 504
High Courts16 Dec 2025Allowed
Ismail Husain Shaikh @ Taufiq Cheena Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 4313
Constitution of India-Article 226Bharatiya Nyaya Sanhita-Section 309(6), 311, 112, 352, 351(3), 3(5)Arms Act-Section 4, 25
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, 177, 184, 185, 199(a), 199/177
High Courts16 Dec 2025Allowed
Sanjay Pandurang Singhan Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 4310
Code of Criminal Procedure, 1973-Section 482, 155(2), 173, 164, 155, 154(3)Indian Penal Code, 1860-Section 354, 506, 323, 10, 509, 504, 34
High Courts16 Dec 2025Allowed
Daulat Ramesh Chavhan Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 4309
Constitution of India-Article 226, 19(1)(d)Maharashtra Police Act, 1951-Section 56, 56(1)(a), 56(1)(b), 58, 59, 60Indian Penal Code, 1860-Sections 504, 506; Chapters XII, XVI, XVII
High Courts16 Dec 2025Allowed
Kartik Harshad Jhaveri Vs Charanjit Arora & Anr.
Bombay High Court · (2025) 12 BOM CK 4308
Constitution of India-Article 227Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Negotiable Instruments Act, 1881-Section 138, 142
High Courts16 Dec 2025Allowed
Ganesh Bharat Patel Vs The State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 4306
Indian Penal Code, 1860-Sections 420, 376
High Courts16 Dec 2025Allowed
Faisal Javed Shaikh Vs Joint Secretary & Ors.
Bombay High Court · (2025) 12 BOM CK 4237
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 2025Partly Allowed
Shri. Rameshwar N. Dahate Vs Shri. Ravindra V. Kamble & Anr.
Bombay High Court · (2025) 12 BOM CK 4227
Indian Penal Code-Section 448Maharashtra Housing and Area Development Act, 1976-Section 173, 177, 117
High Courts16 Dec 2025Dismissed
Assistant Engineer (B&F) & Ors. Vs Parekh Market Premises Society Limited & Ors.
Bombay High Court · (2025) 12 BOM CK 4225
Maharashtra Fire Prevention & Life Safety Measures Act, 2006-Section 8(1)Bombay Municipal Corporation Act, 1888Maharashtra Co-operative Societies Act, 1960
High Courts16 Dec 2025Disposed Of
Blue Cross Laboratories Private Limited Vs RB Remedies Private Limited & Anr.
Bombay High Court · (2025) 12 BOM CK 3873
Companies Act, 1956Code of Civil Procedure, 1908-Section 35, Order 7 Rule 11Commercial Courts Act, 2015-Section 16
High Courts16 Dec 2025Allowed
Shri Salim Shaikh Vs Union Of India & Ors.
Bombay High Court · (2025) 12 BOM CK 3687
Constitution of India-Article 311 (2), 227
High Courts16 Dec 2025Dismissed
Pallavi Ashok Kate Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3682
Maharashtra Village Panchayat Act-Section 33(5)Maharashtra Village Panchayat Rules for Sarpanch & Up-sarpanch Rules, 1964-Rule 4, 11Constitution of India-Article 227
High Courts16 Dec 2025Partly Allowed
Mayur Vora & Ors. Vs Dayanand Patil & Ors.
Bombay High Court · (2025) 12 BOM CK 3315
Food Products Standards and Food Additives Regulation 2011-Section 26(1)(2), 27(c)Food Safety and Standards Regulations, 2011-Regulation 2.3.19, 2.9.4, 2.7.1FSS Act-Section 3(1) zz (iii) and (x), 30(2)(e), 42(3), 43(1), 59, 66
High Courts16 Dec 2025Partly Allowed
Bapu Haibatrao Barule & Ors. Vs The State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 3677
Land Acquisition Act-Section 4, 51-AEvidence Act
High Courts16 Dec 2025Dismissed
Gopal Biradar Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3407
Protection of Children from Sexual Offences Act-Section 2(d), 7, 8, 29Indian Penal Code, 1860-Section 354A(1)Code of Criminal Procedure-Section 313(1)(b)
High Courts16 Dec 2025Allowed
Ranjitsing Bhagatsing Patil & Anr. Vs The State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 3404
Code of Criminal Procedure-Section 374(2), 235(2)Indian Penal Code-Section 498-A, 306, 34Dowry Prohibition Act-Section 2