High Courts16 Dec 2025Disposed Of
Tushar Ratankumar Madan Vs The Chairman, District Caste Certificate Scrutiny Committee, Nagpur
Bombay High Court · (2025) 12 BOM CK 3358
COURT ARCHIVE
Bombay High Court judgments, 2025
1,916 judgments · page 28 of 96
High Courts16 Dec 2025Disposed Of
Shri Israr Ahmad Vs Shri Abdul Naseer Abdul Ajij
Bombay High Court · (2025) 12 BOM CK 3359
Negotiable Instruments Act, 1881-Section 138Code of Criminal Procedure-Section 256
High Courts16 Dec 2025Dismissed
Baliram Shyamrao Pise Vs Abdul Salam Abdul Aziz & Anr.
Bombay High Court · (2025) 12 BOM CK 3360
Code of Civil Procedure, 1908-Order XI Rule 14Constitution of India-Article 227
High Courts16 Dec 2025Partly Allowed
Manisha w/o Pramod Chahare & Anr. Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3361
Code of Criminal Procedure-Section 482Indian Penal Code-Section 420, 34
High Courts16 Dec 2025Allowed
Nathuram Shivram Trivedi & Anr. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3363
Code of Criminal Procedure-Section 482Indian Penal Code, 1860-Sections 498-A, 377, 34
High Courts16 Dec 2025Allowed
Maa Saraswati Bahuuddeshiya Shikshan Prasarak Mandal Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3594
High Courts16 Dec 2025Allowed
Laxmi & Anr. Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3364
Indian Penal Code-Section 498-A, 323, 504, 506, 34
High Courts16 Dec 2025Allowed
Prashant Satralkar Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3365
Criminal Procedure Code-Section 482, 161Indian Penal Code-Section 143, 147, 148, 149, 323, 294, 352, 427, 448, 452, 504, 506 (2)
High Courts16 Dec 2025Disposed Of
Jayesh Kailash Attarkar & Anr. Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3367
Indian Penal Code-Section 403, 406, 420, 34, 405, 415
High Courts16 Dec 2025Disposed Of
Digambar Namdeo Narwade & Ors. Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3370
Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Sections 498-A, 323, 504, 506, 294, 34
High Courts16 Dec 2025Allowed
Kumbharam Mesaram Chaudhary Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 2948
High Courts16 Dec 2025Disposed Of
Shri Rasiklal Mohanlal Gangani & Anr. Vs Mamlatdar Of Tiswadi Taluka & Anr.
Bombay High Court · (2025) 12 BOM CK 2704
Limitation Act, 1963-Section 4, 5, 12, 14, 105Land Revenue Code-Section 195
High Courts16 Dec 2025Partly Allowed
Shri Prashant Natekar Vs M/s Colfax (India) Pvt Ltd
Bombay High Court · (2025) 12 BOM CK 3008
Constitution of India-Article 227Evidence Act-Section 106
High Courts16 Dec 2025Allowed
Jose Antonio Damaciano Laticia Dias Mendes Vs Shri Mahadeo Laxman Nagzarkar & Ors.
Bombay High Court · (2025) 12 BOM CK 3007
Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975
High Courts16 Dec 2025Dismissed
Pradnya Pramod Latkar @ Shubhada Bhalchandra Joshi Vs Mahesh Bhalchandra Joshi & Ors.
Bombay High Court · (2025) 12 BOM CK 2486
Code of Civil Procedure-Order 1 Rule 10(2), VI Rule 17Constitution of India-Article 227
High Courts16 Dec 2025Allowed
Shivanand Basayya Hiremath Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2491
Constitution of India-Article 226
High Courts16 Dec 2025Dismissed
Pradnya Pramod Latkar @ Shubhada Bhalchandra Joshi Vs Mahesh Bhalchandra Joshi & Ors.
Bombay High Court · (2025) 12 BOM CK 2495
Code of Civil Procedure-Order 1 Rule 10(2), VI Rule 17Constitution of India-Article 227
High Courts16 Dec 2025Allowed
Dr. Vrushali Vasant Yadav Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2499
Maternity Benefit Act, 1981-Section 5, 5(1)Minimum Wages Act, 1948Kerala Service Rules
High Courts16 Dec 2025Allowed
Shivanand Basayya Hiremath Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2590
Constitution of India-Article 226
High Courts16 Dec 2025Allowed
Dr. Vrushali Vasant Yadav Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2598
Maternity Benefit Act, 1981-Section 5Minimum Wages Act, 1948Kerala Service Rules