High Courts12 Dec 2025Allowed
Meena Anantlal Palange & Ors. Vs Usha Tanaji Jadhav & Ors.
Bombay High Court · (2025) 12 BOM CK 2582
Code of Civil Procedure-Order 39 Rule 1
COURT ARCHIVE
Bombay High Court judgments, 2025
1,916 judgments · page 35 of 96
High Courts12 Dec 2025Allowed
Vikas Pandit Patil Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2580
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977-Section 5(1)
High Courts12 Dec 2025Allowed
Balaji Hanumant Pawar Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2579
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-Offenders and Dangerous Persons Act, 1981-Section 2(b-1), 3(1)
High Courts12 Dec 2025Allowed
Smt. Shraddha Ashok Parab & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2577
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977-Section 5(1)
High Courts12 Dec 2025
Sharmila Madhukar Sawant Vs Prasad Shantaram Jadhav & Anr.
Bombay High Court · (2025) 12 BOM CK 2571
High Courts12 Dec 2025Allowed
Vikas Pandit Patil Vs State of Maharashtra
Bombay High Court · (2025) 12 BOM CK 1694
Maharashtra Employees of Private Schools Regulation Act, 1977- Section 5(1)
High Courts12 Dec 2025Allowed
Shradhdha Ashok Parab Vs State of Maharashtra
Bombay High Court · (2025) 12 BOM CK 1693
Maharashtra Employees of Private Schools Regulation Act, 1977- Section 5(1)
High Courts12 Dec 2025Allowed
Balaji Hanumant Pawar Vs State of Maharashtra
Bombay High Court · (2025) 12 BOM CK 1685
Maharashtra Prevention of Dangerous Activities Act, 1981- Section 2(b), 3(1)
High Courts12 Dec 2025Dismissed
Samir Narain Bhojwani Vs Assistant Registrar C.S
Bombay High Court · (2025) 12 BOM CK 1683
Maharashtra Cooperative Societies Act, 1960- Section 23(2), 37Arbitration and Conciliation Act, 1996- Section 34
High Courts11 Dec 2025Dismissed
Prof. Ajay Ashok Bhosale Vs Deola Education Society & Ors.
Bombay High Court · (2025) 12 BOM CK 4371
Constitution of India-Article 227
High Courts11 Dec 2025Allowed
Rajendra Girhe Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 4360
High Courts11 Dec 2025Dismissed
M/s. Afsana Enterprises & Ors. Vs The Assistant Municipal Commissioner & Ors.
Bombay High Court · (2025) 12 BOM CK 4191
MMC Act-Section 351Maharashtra Regional and Town Planning Act, 1966-Section 53Constitution of India-Part III
High Courts11 Dec 2025Dismissed
Illiyas Mangroo Shaikh Vs Bombay Electricity Supply and Transport Undertaking & Ors.
Bombay High Court · (2025) 12 BOM CK 4182
Constitution of India-Article 227Electricity Act, 2003-Section 62, 62(6), 126, 126(6)(b)(ii), 127, 127(2), 127(6)
High Courts11 Dec 2025Allowed
Shri Pundlik Dagu Holgade & Ors. Vs Shri Pandurang Kashinath Hire & Ors.
Bombay High Court · (2025) 12 BOM CK 4180
Transfer of Property Act, 1882-Section 58, 58(c), 68(c)
High Courts11 Dec 2025
The New India Assurance Co. Ltd. Vs Shailesh Keshav Bhave & Ors.
Bombay High Court · (2025) 12 BOM CK 4179
High Courts11 Dec 2025
Divisional Manager Reliance General Insurance Company Ltd. Vs Sou.Komal Rakesh Bhangale & Ors.
Bombay High Court · (2025) 12 BOM CK 4178
Cr.P.C.-Section 164
High Courts11 Dec 2025Dismissed
Sushila Gopal Tejale Vs Babanbai Sakharam Chandramore & Ors.
Bombay High Court · (2025) 12 BOM CK 4175
Code of Civil Procedure, 1908-Order I Rule 10(2), VI Rule 17Specific Relief Act, 1963-Section 19
High Courts11 Dec 2025Dismissed
M/s. Ramnarain Sons Pvt Ltd Vs The Board Of Mumbai Port Authority & Ors.
Bombay High Court · (2025) 12 BOM CK 4174
Constitution of India-Article 227Code of Civil Procedure Code, 1908-Order VII Rule 11(d)Public Premises (Eviction of Unauthorised Occupants) Act, 1971-Section 15, 5-A, 5-C, 7, 5-B, 9
High Courts11 Dec 2025Partly Allowed
Shri Subhash Dattatraya Gaikwad & Ors. Vs The Pune Municipal Corporation & Ors.
Bombay High Court · (2025) 12 BOM CK 4173
Maharashtra Civil Services (Pension) Rules, 1982-Rule 134(A)
High Courts11 Dec 2025Partly Allowed
Reliance General Insurance Company Limited Vs Mrs. Akshata Swapnil Gawade & Anr.
Bombay High Court · (2025) 12 BOM CK 4172