High Courts16 Dec 2025Dismissed
Kum Mimonee Rakesh Kumbhare Vs State of Maharashtra
Bombay High Court · (2025) 12 BOM CK 1678
COURT ARCHIVE
Bombay High Court judgments, 2025
1,916 judgments · page 29 of 96
High Courts16 Dec 2025Disposed Of
Jose Antonio Damaciano Laticia Dias Mendes Vs Mahadeo Laxman Nagzarkar
Bombay High Court · (2025) 12 BOM CK 1699
High Courts16 Dec 2025Dismissed
Union of India Vs
Bombay High Court · (2025) 12 BOM CK 1698
Constitution Of India, 1950- Article 227Indian Penal Code, 1860- Section 280, 304(A), 337, 427Evidence Act, 1872- Section 145
High Courts16 Dec 2025Disposed Of
Vrushali Vasant Yadav Vs Assistant Professor
Bombay High Court · (2025) 12 BOM CK 1695
Maternity Beneit Act, 1981- Section 5, 5(1)
High Courts16 Dec 2025Allowed
Central Board of Trustee Vs Saket College of Arts, Commerce, & Science
Bombay High Court · (2025) 12 BOM CK 1679
Constitution Of India, 1950- Article 226, 227Employees Provident Fund and Miscellaneous Provisions Act, 1952- Section 6, 7(A)
High Courts16 Dec 2025Allowed
Horizon Exhibitions And Events Pvt. Ltd Vs RMB Event Management Pvt. Ltd
Bombay High Court · (2025) 12 BOM CK 1677
High Courts15 Dec 2025Allowed
Vaibhav V. Raheja Vs Samarjit Bose
Bombay High Court · (2025) 12 BOM CK 4379
Constitution of India-Article 227Maharashtra Rent Control Act, 1999-Section 24, 43(4)(a), 44, 44(2), 55, 55(1), 55(2)Registration Act, 1908
High Courts15 Dec 2025Allowed
Mrs. Jenis Ashish Thaker Vs Mr. Ashish Harshad Thaker
Bombay High Court · (2025) 12 BOM CK 4365
High Courts15 Dec 2025Allowed
Mrs. Jenis Ashish Thaker Vs Mr. Ashish Harshad Thaker
Bombay High Court · (2025) 12 BOM CK 4362
High Courts15 Dec 2025Allowed
Naresh Prabhubhai Golani Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 4315
Indian Penal Code, 1860-Sections 302, 397, 364, 201, 120-B, 34Code of Criminal Procedure, 1973-Sections 313, 161, 437AIndian Evidence Act, 1872-Sections 65-B, 106, 114, 27
High Courts15 Dec 2025
Municipal Corporation Of Greater Mumbai Vs Kalpita Enclave Co-operative Housing Society & Ors.
Bombay High Court · (2025) 12 BOM CK 4314
Mumbai Municipal Corporation Act, 1888-Section 314, 394, 312, 306, 297Development Control Regulations 1967-Regulation 10(2)Development Control Regulations 1991
High Courts15 Dec 2025Dismissed
M/s. Permanent Magnets Limited Vs Mahipat Yadav
Bombay High Court · (2025) 12 BOM CK 4311
Industrial Disputes Act, 1947-Section 6, Chapter VA or Chapter VB, 10, 17B, 33C, 33C(2), 33C(4)Maharashtra Recognition of Trade Unions & Prevention of Unfair Labour Practices Act, 1971-Item 1 of Schedule IV, Item 9 of Schedule IV, Section 50Minimum Wages Act, 1948
High Courts15 Dec 2025Dismissed
New India Assurance Co. Ltd. Vs Gayatridham Phase Co-op. Housing Society & Anr.
Bombay High Court · (2025) 12 BOM CK 4307
Consumer Protection Act, 1986-Section 24AThe Insurance Act, 1938-Section 64-VBMotor Vehicles Act-Sections 147 and 149
High Courts15 Dec 2025Partly Allowed
Varun Seeds And Agro Tech (India) Pvt Ltd Vs Commissioner Of Agriculture & Anr.
Bombay High Court · (2025) 12 BOM CK 4197
Seeds (Control) Order, 1983-Clause 15(a), 15(b), 18(2)
High Courts15 Dec 2025Allowed
Sameer Jai Hiremath & Anr. Vs Baba Neelkanth Kalyani & Ors.
Bombay High Court · (2025) 12 BOM CK 4196
Constitution of India-Article 227Code of Civil Procedure, 1908-Order VI Rule 17Companies Act, 2013-Section 47, 430
High Courts15 Dec 2025Allowed
Nilofer Ramjan Shaikh Vs Commissioner Of Police, Pune City & Ors.
Bombay High Court · (2025) 12 BOM CK 4195
Constitution of India-Article 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons, Video Pirates, Sand Smugglers and Persons engaged in Black Marketing of Essential Commodities Act, 1981-Section 3(2)BNS-Sections 309(6), 352, 351(1), 3(5)
High Courts15 Dec 2025Dismissed
Mahatma Sahakari Griharachana Sanstha Maryadit Through Its Secretary S.D. Kale Vs Kantilal Chandrakant Bankar & Ors
Bombay High Court · (2025) 12 BOM CK 4194
Maharashtra Co-operative Societies Act, 1960-Section 91Code of Civil Procedure, 1908-Order VI Rule 14, 29 Rule 1, 41 Rule 27(1)(b)
High Courts15 Dec 2025Allowed
Vikas @Papya Ashok Shinde Vs Commissioner Of Police, Thane & Anr.
Bombay High Court · (2025) 12 BOM CK 4193
Constitution of India-Article 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons, Video Pirates, Sand Smugglers and Persons engaged in Black Marketing of Essential Commodities Act,1981-Section 3(2)Defence of India Act
High Courts15 Dec 2025Allowed
Vishal Kailas Banekar Vs Commissioner Of Police, Pune City & Ors.
Bombay High Court · (2025) 12 BOM CK 4188
Constitution of India-Article 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons, Video Pirates, Sand Smugglers and Persons engaged in Black Marketing of Essential Commodities Act, 1981-Section 3(2)BNSS, Act-Section 35(1)(a)
High Courts15 Dec 2025Allowed
Sunita Ashok Jadhav & Anr. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 4186
Indian Penal Code, 1860-Sections 354, 376, 376(2)(n), 504, 506, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Sections 3(1)(w)(i), 3(1)(w)(ii), 3(2), 3(V), 3(1)(r), 3(1)(s), 3(2)(va)Cr.P.C.-Section 164