COURT ARCHIVE

Bombay High Court judgments, 2025

1,916 judgments · page 34 of 96

High Courts12 Dec 2025Partly Allowed

Salman Alias Irfan Shabbir Tamboli Vs The State Of Maharashtra

Bombay High Court · (2025) 12 BOM CK 3326

Bhartiya Nagrik Surksha Sanhita, 2023-Section 528Indian Penal Code-Sections 328, 272, 273, 188Food Safety and Standards Act, 2006-Sections 26(2)(I), 26(H)(R)(V), 27(3), (D), (E), 30(2)(A)

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High Courts12 Dec 2025Dismissed

Shaikh Ahmed Vs Nasim Begum

Bombay High Court · (2025) 12 BOM CK 3248

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High Courts12 Dec 2025Partly Allowed

Rukhmanbai More & Anr. Vs Nasar Khan & Ors.

Bombay High Court · (2025) 12 BOM CK 3242

Motor Vehicles Act-Section 166

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High Courts12 Dec 2025Disposed Of

Akshay Mate Vs State Of Maharashtra & Anr.

Bombay High Court · 2025 INSC 1351

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 90, 350, 354, 376Constitution of India-Article 14, 15(1), 15(3)

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High Courts12 Dec 2025

Bhupal Pannalal Dongaonkar (Jain) & Ors. Vs Badrinath Dattu Sable & Anr.

Bombay High Court · (2025) 12 BOM CK 3105

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High Courts12 Dec 2025Dismissed

Vidarbha Irrigation Development Corporation Vs Smt. Mainabai & Ors.

Bombay High Court · (2025) 12 BOM CK 3103

Evidence Act-Section 60, 61

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High Courts12 Dec 2025Disposed Of

Bhaurao S/o Gulabrao Mankar & Ors. Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 3101

Land Acquisition Act-Section 4

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High Courts12 Dec 2025Allowed

Ramesh Ballawar Vs The State Of Maharashtra

Bombay High Court · (2025) 12 BOM CK 3099

Prevention of Corruption Act, 1988-Section 7, 13(1)(d), 13(2), 13(1)(d)(i), 13(1)(d)(ii), 13, 19, 20Cr.P.C.-Section 161

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High Courts12 Dec 2025Allowed

Akbar Hussain Vs State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 2968

Indian Penal Code-Section 363, 376(1), 376(2)(i), 376(3), 506Protection of Children from Sexual Offences Act-Section 2(d), 3 read with Section 4, 11 read with Section 12, 29, 42Criminal Procedure Code-Section 164, 313

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High Courts12 Dec 2025Dismissed

Ku. Laxmibai D/o Harbhagwan Popali Vs Government Of India & Ors.

Bombay High Court · 2025 INSC 605

Arbitration and Conciliation Act, 1996-Section 23, 34, 34(1), 34(2), 34(2A), 37National Highways Act, 1956-Section 3-G(5), 3-JLand Acquisition Act

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High Courts12 Dec 2025Dismissed

Madhav Pandharpur @ Madhav Patil Vs State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 2954

Bharatiya Nyaya Sanhita, 2023-Sections 108, 316(2), 316(5), 318(6), 3(5), 107, 45IPC-Sections 107, 306Criminal Procedure Code-Section 482

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High Courts12 Dec 2025Allowed

Rupesh Rameshrao Deshmukh Vs Vilas Devidas Tayade & Ors.

Bombay High Court · (2025) 12 BOM CK 2951

Maharashtra Court Fees Act, 1959-Section 6(xi)

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High Courts12 Dec 2025Dismissed

Vidarbha Irrigation Development Corporation Vs Smt. Ashabai Wd/o Umrao Bhaiswar & Ors.

Bombay High Court · (2025) 12 BOM CK 2947

L.A Act-Section 4 (1)Evidence Act-Section 60, 61

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High Courts12 Dec 2025Allowed

Sunanda W/o Narendra Bhala Vs Mohanlal S/o Chaganlal Rathi

Bombay High Court · (2025) 12 BOM CK 2946

Negotiable Instruments Act, 1881-Section 138Code of Criminal Procedure-Section 256

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High Courts12 Dec 2025Dismissed

Sawan Baldeoraj Sahani Vs Smt. Anita Raju Wargis

Bombay High Court · (2025) 12 BOM CK 2944

Negotiable Instruments Act-Section 138

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High Courts12 Dec 2025Disposed Of

Mohamed Husain Ahmed Memon Vs State Of Goa & Anr.

Bombay High Court · (2025) 12 BOM CK 2942

IPC-Sections 120-B, 143, 147, 148, 149, 323, 356, 380, 395, 427, 452, 506Code of Criminal Procedure-Chapter XVIII, Sections 173, 225, 226, 227, 228, 239, 313

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High Courts12 Dec 2025Allowed