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Bombay High Court judgments, 2025

1,856 judgments · page 3 of 93

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High Courts24 Dec 2025Partly Allowed

Chandrasen Alias Dinesh Bhagwan Patekar & Ors. Vs State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 3245

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High Courts24 Dec 2025Dismissed

Bajrang Shankarrao Parsure & Anr. Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 3241

Constitution of India-Article 226, 16Maharashtra Employees of Private Schools (Conditions of Services) Act, 1977-Section 5(1), 5(2)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981-Rule 9(2A)
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High Courts24 Dec 2025

Dnyanoba Shelke & Ors. Vs The State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 3239

Land Acquisition Act, 1894-Section 4, 51-AIndian Evidence Act, 1872-Section 59, 67Bharatiya Sakshya Adhiniyam, 2023-Section 54, 65
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High Courts24 Dec 2025Disposed Of

Vijaykumar & Anr. Vs Sushilkumar

Bombay High Court · (2025) 12 BOM CK 3238

Code of Civil Procedure-Order 39 Rule 1 and 2, 39 Rule 2-ATransfer of Property Act-Section 52
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High Courts24 Dec 2025Partly Allowed

The Executive Engineer Vs Bansi Jadhav & Anr.

Bombay High Court · (2025) 12 BOM CK 3237

Land Acquisition Act, 1984-Section 4, 12(2)
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High Courts24 Dec 2025Allowed

Kaduji Waichal & Ors. Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 3236

Bharatiya Saksha Adhiniyam, 2023-Section 53Code of Civil Procedure, 1908-Section 30Land Acquisition Act, 1894-Section 4, 9
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High Courts24 Dec 2025

Baburao More & Anr. Vs The State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 3235

Code of Criminal Procedure-Section 374(2), 313(1)(b)Indian Penal Code-Section 307, 326, 324, 323, 504, 506, 34Bombay Police Act-Section 135
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High Courts24 Dec 2025Allowed

Vasantrao More Vs The State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 3234

Constitution of India-Article 227Code of Criminal Procedure-Section 482, 156(3), 200, 397Indian Penal Code-Sections 109, 120(b), 406, 409, 420, 463, 465, 468, 471, 34
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High Courts24 Dec 2025Partly Allowed

Bharat Dhondiba Murkute & Anr. Vs Payal Kalpesh Kusar

Bombay High Court · (2025) 12 BOM CK 3233

Indian Penal Code, 1860-Sections 498, 496, 34Dowry Prohibition Act, 1961-Section 4
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High Courts24 Dec 2025Partly Allowed

Santosh Sitaram Ingale Vs State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 3227

Indian Penal Code, 1860-Sections 354, 376, 376(2)(f), 376(2)(l), 376/511, 452, 506Code of Criminal Procedure, 1973-Sections 161, 164, 313Indian Evidence Act-Sections 114, 114(g), 118
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High Courts24 Dec 2025Disposed Of

Mr. Palash Vs The State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 2901

Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 375, 376 (2)(n), 90
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High Courts24 Dec 2025

Maharashtra Industrial Development Corporation Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 2895

Maharashtra Co-operative Societies Act, 1961Land Acquisition Act-Section 4, 18, 23 and 24
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High Courts24 Dec 2025Allowed

Nohed Ali Nawab Ali @ Nohel Ali Nawab Ali Vs State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 2892

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nagarik Nyaya Sanhita, 2023-Section 75(2)Bharatiya Nyaya Sanhita, 2023-Section 65, 65(1), 65(2)
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High Courts24 Dec 2025Disposed Of

Digmbar Patil Vs State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 2891

Maharashtra Civil Services (Pension) Rules, 1982-Rule 57, Note 1 of Rule 57
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High Courts24 Dec 2025Dismissed

Dharmraj Gahagaye Vs State Of Maharashtra

Bombay High Court · (2025) 12 BOM CK 2889

Indian Penal Code, 1860-Section 302
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High Courts24 Dec 2025Disposed Of

Ku. Sunita Dwivedi Vs State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 2887

Maharashtra Civil Services (Pension) Rules, 1982-Rule 57
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High Courts24 Dec 2025Dismissed

Dnyaneshwar @ Naneshwar Raut Vs State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 3114

Indian Penal Code-Sections 354-A(1)(i), 323, 452, 354-A(2), 451, 354Protection of Children from Sexual Offences Act, 2012-Sections 10, 2(d), 7, 8Code of Criminal Procedure-Sections 313, 164
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High Courts24 Dec 2025Disposed Of

Nikhil Narendra Londhe & Anr. Vs The State Of Maharashtra & Anr.

Bombay High Court · 2024 INSC 1019

Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 498-A, 504, 34
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High Courts24 Dec 2025Disposed Of

Satish Dattaraya Dhomne & Ors. Vs State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 2960

Indian Penal Code, 1860-Section 307, 498-A, 323, 504, 506, 34Criminal Procedure Code, 1973-Section 482
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High Courts24 Dec 2025

SBI General Insurance Co. Ltd. Vs Mrs Shardha R. Patil & Ors.

Bombay High Court · (2025) 12 BOM CK 2698

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