High Courts15 Dec 2025
Dhanashri Sanjay Shinde Vs Shri Rahul Netaji Mane & Ors.
Bombay High Court · (2025) 12 BOM CK 2500
COURT ARCHIVE
Bombay High Court judgments, 2025
1,916 judgments · page 32 of 96
High Courts15 Dec 2025
Shri. Hemantkumar Bhikaji Kable/Dabholkar Vs Shri. Shantaram Laxman Pawar
Bombay High Court · (2025) 12 BOM CK 2501
Code of Civil Procedure-Order VI Rule 17 (Proviso)
High Courts15 Dec 2025
Mr. Prakash Sahadeo Dhule & Anr. Vs Keshav Nabaji Khude & Ors.
Bombay High Court · (2025) 12 BOM CK 2596
High Courts15 Dec 2025Allowed
Jijabai Dinkar Jadhav & Ors. Vs Haribhau Rangnath Kulkarni & Ors.
Bombay High Court · (2025) 12 BOM CK 2595
Bombay Tenancy and Agriculture Lands Act, 1948-Section 32(F), 32(G), 32(M), 76
High Courts15 Dec 2025Allowed
Sanjay Pandurang Bhosale Vs Sou Lata Nanasaheb Javir & Ors.
Bombay High Court · (2025) 12 BOM CK 2594
Maharashtra Village Panchayat Act, 1959-Section 14(1)(J-1), 16, 16(1)(k)Haryana Panchayati Raj ActBombay High Court Appellate Side Rules, 1960-Chapter I Rule 8
High Courts15 Dec 2025
Smt. Sumitradevi Ramkhelawan Mukhiya & Ors. Vs Shri. Bhalchandra Bassappa Muchandi & Ors.
Bombay High Court · (2025) 12 BOM CK 2592
High Courts15 Dec 2025
Shri. Hemantkumar Bhikaji Kable/Dabholkar Vs Shri. Shantaram Laxman Pawar
Bombay High Court · (2025) 12 BOM CK 2591
Code of Civil Procedure-Proviso to Rule 17 of Order VI
High Courts15 Dec 2025Dismissed
Anand Ramling Tanavade Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2589
Maharashtra Zilla Parishad and Panchayat Samiti Act, 1961-Section 16(1)(n), 27, 40Registration of Births and Deaths Act, 1969Maharashtra Registration of Births and Deaths Rules, 2000-Rule 8/13
High Courts15 Dec 2025
Dhanashri Sanjay Shinde Vs Rahul Netaji Mane & Ors.
Bombay High Court · (2025) 12 BOM CK 2586
High Courts15 Dec 2025
Prakash Sahadeo Dhule & Anr. Vs Keshav Nabaji Khude & Ors.
Bombay High Court · (2025) 12 BOM CK 2583
High Courts15 Dec 2025
Smt. Sumitradevi Ramkhelawan Mukhiya & Ors. Vs Shri. Bhalchandra Bassappa Muchandi & Ors.
Bombay High Court · (2025) 12 BOM CK 2581
High Courts15 Dec 2025
Mr. Prakash Sahadeo Dhule & Anr. Vs Keshav Nabaji Khude & Ors.
Bombay High Court · (2025) 12 BOM CK 2578
High Courts15 Dec 2025
Shri. Hemantkumar Bhikaji Kable/Dabholkar Vs Shri. Shantaram Laxman Pawar
Bombay High Court · (2025) 12 BOM CK 2508
Code of Civil Procedure-Proviso to Rule 17 of Order VI
High Courts12 Dec 2025Dismissed
Smt. Nair Pushpa Sureshkumar & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 4192
Maharashtra Co-operative Societies Act, 1960-Section 77A, 77A(1), 154B-8, 154B-8(2), 154B-23, 154B-23(3), 154B-27, 154B-27(1), 88, 79, 73-CA, 85
High Courts12 Dec 2025Allowed
Suresh Ramchandra Sancheti & Anr. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 4190
Maharashtra Stamp Act, 1958-Section 2(i), 2(l), 2(q), 3, 5, 6, 10, 10(3), 17, 19, 32, 47, 47(a), 47(b), 47(c), 48, 48(1), 48(2), 48(3), 49, 49(d)(2), 50, 50(3), 52Specific Relief Act, 1963-Section 31Registration Act, 1908
High Courts12 Dec 2025
Manisha Amit Khajanchi Vs Amit Kanakraj Khajanchi
Bombay High Court · (2025) 12 BOM CK 4189
Hindu Adoption and Maintenance Act, 1956Hindu Marriage Act, 1955-Section 24
High Courts12 Dec 2025
Samir Narain Bhojwani Vs The Assistant Registrar C.S., (Eastern & Western Suburban) SRA & Ors.
Bombay High Court · (2025) 12 BOM CK 4187
Maharashtra Cooperative Societies Act, 1960-Section 23(2)Arbitration and Conciliation Act-Section 34, 37
High Courts12 Dec 2025Partly Allowed
Maria Suraj Cooperative Housing Societies Ltd. Vs Narayan Sadarangani & Ors.
Bombay High Court · (2025) 12 BOM CK 4185
Maharashtra Cooperative Societies Act, 1960-Section 101, 154, 154(2)(a), 154B(2), 154B(5)
High Courts12 Dec 2025Disposed Of
Manasvi Nilesh Panchal Vs Mr. Abdul Kayum Shaikh & Anr.
Bombay High Court · (2025) 12 BOM CK 4183
Motor Vehicles Act, 1988-Section 173Code of Civil Procedure, 1908-Order 41 Rule 22
High Courts12 Dec 2025Disposed Of
Farhad Jabeen Mulla & Anr. Vs Najamus Sahar M. Mulla & Ors.
Bombay High Court · (2025) 12 BOM CK 4181
Constitution of India-Articles 226, 227Dissolution of Muslim Marriages Act, 1939Protection of Women from Domestic Violence Act, 2005-Section 12, 20(6)