High Courts12 Dec 2025
Rakeshkumar Roshanlal Surana Vs Mr.Abdul Hakkim & Anr.
Bombay High Court · (2025) 12 BOM CK 4176
Negotiable Instruments Act, 1881-Section 138, 118, 119, 139Code of Criminal Procedure-Section 357
COURT ARCHIVE
Bombay High Court judgments, 2025
1,916 judgments · page 33 of 96
High Courts12 Dec 2025Dismissed
Bombay Textile Research Association Vs Nilkanth Enterprise
Bombay High Court · 2025 INSC 605
Arbitration and Conciliation Act, 1996-Section 34, 34(2A), 37Specific Relief Act, 1963-Section 20, 20(1), 20(2), clause (a), (b), (c), Explanation II of Section 20
High Courts12 Dec 2025Partly Allowed
Bank of Baroda Vs Shri. Shashikant Pitale & Ors.
Bombay High Court · (2025) 12 BOM CK 3885
Industrial Disputes Act, 1947-Section 17B, 25F, 25GMRTU & PULP Act, 1971-Item 6 of Sch. IV, Item 9 of Sch. IVConstitution of India-Article 14, 16, 21
High Courts12 Dec 2025Dismissed
Seth Motishaw Lalbaug Jain Charities Vs Bombay General Employees' Association & Anr.
Bombay High Court · (2025) 12 BOM CK 3882
Industrial Disputes Act, 1947-Section 2(j)Bombay Public Trusts Act, 1950Trade Unions Act, 1926
High Courts12 Dec 2025Allowed
Astute Valuers And Consultants Pvt. Ltd. Vs Union Of India & Ors.
Bombay High Court · (2025) 12 BOM CK 3877
Finance Act, 2019-Section 124, 124(1)(a), 124(2), 124(d), 125, 125(1)(e), 126, 128, 129Finance Act, 1994-Chapter VCentral Excise Act, 1944
High Courts12 Dec 2025
Shri. Bhagwat Sopan Bankar & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3684
Shree Shanaishwar Devasthan Trust (Shingnapur) Act, 2018-Section 1, 2(b), 2(d), 2(e), 3, 3(1), 3(3), 4, 4(2), 5, 5(1), 5(3), 6, 8, 18, 36, 36(1), 44, 46, 47, 48Maharashtra Public Trusts Act-Section 41DConstitution of India-Article 14, 162, 300A
High Courts12 Dec 2025Allowed
Pandurang Kakasaheb Dighule Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3683
Maharashtra Village Panchayat Act-Section 16, 14(1)(g)
High Courts12 Dec 2025Dismissed
Nilkanth Bapurao More Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3679
Constitution of India-Article 227Maharashtra Public Trust Act, 1950-Section 21Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981-Rule 36, 36(2)(b), 36(2)(b)(i), 37
High Courts12 Dec 2025Allowed
Shri. Bhagwat Sopan Bankar & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3678
Shree Shanaishwar Devasthan Trust (Shingnapur) Act, 2018-Section 1, 2(b), 2(d), 2(e), 3, 4, 5, 6, 8, 18, 36, 44, 46, 47, 48Maharashtra Public Trusts Act-Section 41DShree Saibaba Sansthan Trust (Shirdi) Act, 2004
High Courts12 Dec 2025
Pravin Yeshwante Vs Chief General Manager (F & A) & Ors.
Bombay High Court · (2025) 12 BOM CK 3321
Registration of Births and Deaths Act, 1969MSETCL Service Regulations, 2012-Clause 9(2), Chapter 2 instructions, Schedule 18Secondary School Code-Rule 26.4
High Courts12 Dec 2025
Smt. Shantabai Shridhar Pansare & Ors. Vs Shri. Arun Ankush Nawale
Bombay High Court · (2025) 12 BOM CK 3403
Transfer of Property Act-Section 53A
High Courts12 Dec 2025Dismissed
Balasaheb @ Balkrushna Madhav Todmal Vs Sandip Bhagwat Bhor & Anr.
Bombay High Court · (2025) 12 BOM CK 3322
High Courts12 Dec 2025Disposed Of
The New India Assurance Co. Ltd. Vs Smt. Anita Shinde & Ors.
Bombay High Court · (2025) 12 BOM CK 3401
Motor Vehicles Act-Section 166
High Courts12 Dec 2025
Adnan Shamsoddin Bagwan Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3324
Indian Penal Code-Section 376(2)(i)Protection of Children from Sexual Offences Act, 2012-Section 3(a)/4, 5(m)/6Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989
High Courts12 Dec 2025Partly Allowed
Abhishek Hanumant Salunke & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3399
Protection of Women Domestic Violence Act, 2005-Section 12
High Courts12 Dec 2025Disposed Of
Harikishan Pandurang Mundada Vs Yash Industries & Anr.
Bombay High Court · (2025) 12 BOM CK 3398
CPC-Order 39 Rule 1 and 2
High Courts12 Dec 2025Dismissed
Ashish Vilas Aitwade Vs Snehali Ashish Aitwade & Anr.
Bombay High Court · (2025) 12 BOM CK 3397
Code of Criminal Procedure, 1973-Section 125
High Courts12 Dec 2025Allowed
Shaikh @ Farukh Shaikh Mobin Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3394
Maharashtra Police Act, 1951-Section 56 (1), 56 (1) (b), 55Indian Penal Code-Section 324, 323, 504, 506, 143, 147, 148, 149, 326, Chapters 12, 16 and 17Code of Civil Procedure-Section 109(1), 118(2), 352, 351(3), 3(5)
High Courts12 Dec 2025Allowed
Arjun Atkare Vs The State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 3392
High Courts12 Dec 2025Allowed
Dr. Nandkishor Vitthalrao More Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3390
Indian Penal Code-Section 336