High Courts15 Dec 2025Disposed Of
Mushtaq Ali Shamsuddin Shaikh & Ors. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 4184
Indian Penal Code-Section 323, 324 read with Section 34
COURT ARCHIVE
Bombay High Court judgments, 2025
1,916 judgments · page 30 of 96
High Courts15 Dec 2025Allowed
Hitesh Gopal More Vs The District Magistrate, Dadra & Nagar Haveli & Ors.
Bombay High Court · (2025) 12 BOM CK 4222
Constitution of India-Article 226, 22(5)Gujarat Prevention of Anti-Social Activities Act, 1985-Section 3(2), 4
High Courts15 Dec 2025Disposed Of
Anshu Krishan Choudhri Vs University Of Mumbai & Ors.
Bombay High Court · (2025) 12 BOM CK 3875
High Courts15 Dec 2025Dismissed
Sou. Sarika Satish Aaken Vs Shri. Satish Narsaiyya Aaken
Bombay High Court · (2025) 12 BOM CK 3316
Family Courts Act, 1984-Section 19Hindu Marriage Act, 1955-Section 13(1)(ia), 13(1)(ib)Constitution of India-Article 142
High Courts15 Dec 2025Allowed
Kuklal @ Kishor Motilal Kale & Anr. Vs The State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 3317
Indian Penal Code-Sections 391, 392, 394, 395, 397Code of Criminal Procedure, 1973-Section 374(2), 235
High Courts15 Dec 2025Allowed
Sudhakar Bhausaheb Gavade & Anr. Vs The State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 3319
Code of Criminal Procedure-Section 374(2)Prevention of Corruption Act, 1988-Section 13(2), 13(1)(d), 7, 12, 19, 11, 13, 15, 20
High Courts15 Dec 2025Allowed
Vijay Trimbak Salve Vs State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 3323
Evidence Act-Section 65-B
High Courts15 Dec 2025Allowed
Sarand Bhikusing Chavan Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3402
Evidence Act-Section 65-B
High Courts15 Dec 2025Allowed
Tejas Dilip Sonawane Vs State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3400
Indian Penal Code-Section 294, 504, 506, 376, 354, 34, 324, 336, 427, 323Maharashtra Police Act, 1950-Section 110, 112, 117, 59, 56Protection of Children From Sexual Offences Act-Section 4, 6, 7
High Courts15 Dec 2025Partly Allowed
The State Of Maharashtra & Anr. Vs Nilkanth Vishwanath Sonwane
Bombay High Court · (2025) 12 BOM CK 3612
Land Acquisition Act
High Courts15 Dec 2025Allowed
Vishal Sukhdeo Dandge Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3244
Indian Penal Code-Section 376(2)(N), 417Cr.P.C.-Section 439(2)
High Courts15 Dec 2025Disposed Of
Madhu Vs Scheduled Tribe Caste Certificate Scrutiny Committee, Yavatmal & Ors.
Bombay High Court · (2025) 12 BOM CK 3028
Constitution (Scheduled Tribes) Order, 1950Maharashtra Scheduled Caste, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000
High Courts15 Dec 2025
The Divisional Manager, F.D.C.M. Nagpur Divisional & Anr. Vs Uma wd/o Tulsiram Karokar & Ors.
Bombay High Court · (2025) 12 BOM CK 3150
Motor Vehicles Act-Section 168
High Courts15 Dec 2025Disposed Of
Vinod Shashikant Ingle & Anr. Vs The State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 3599
Indian Penal Code-Section 299, 300 (including Exception 1), 302, 304, 304 Part-I, 304 Part-II, 34, 105, 452CrPC-Section 428
High Courts15 Dec 2025Dismissed
Vishal Meshram Vs Union Of India & Ors.
Bombay High Court · (2025) 12 BOM CK 3356
Constitution of India-Article 14, 226
High Courts15 Dec 2025Disposed Of
Mahesh Ingle Vs Vice Chairman / Jt. Commissioner, Scheduled Tribe Caste Certificate Scrutiny Committee, Amravati Division & Ors.
Bombay High Court · (2025) 12 BOM CK 3596
Constitution (Scheduled Tribes) Order, 1950
High Courts15 Dec 2025Dismissed
Maharashtra State Seeds Corporation Ltd.(Mahabeej) & Anr. Vs Arun Ashok Kolhe
Bombay High Court · (2025) 12 BOM CK 3362
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971-Section 44Maharashtra State Seeds Corporation Ltd. Employees Service Rules, 1995-Rule 23(1), 41, 43Constitution of India-Article 227
High Courts15 Dec 2025Dismissed
Shashant Nandanwar Vs State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3366
Constitutional (S.T.) Order 1950Caste Certificate Act, 2000
High Courts15 Dec 2025Allowed
Sau. Rutuja Shubham Deshmukh Vs Shubham Deshmukh
Bombay High Court · (2025) 12 BOM CK 3368
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 144Protection of Women from Domestic Violence Act, 2005Code of Civil Procedure-Section 24
High Courts15 Dec 2025Disposed Of
Sau. Bhagyashri Vs Anand
Bombay High Court · (2025) 12 BOM CK 3371
Criminal Procedure Code-Section 125Code of Civil Procedure-Section 24