High Courts11 Dec 2025Dismissed
Reliance General Insurance Co. Ltd. Vs Mr.Ashutosh Rajendraprasad Pandey & Anr.
Bombay High Court · (2025) 12 BOM CK 4170
COURT ARCHIVE
Bombay High Court judgments, 2025
1,916 judgments · page 36 of 96
High Courts11 Dec 2025
The New India Assurance Co. Ltd. Vs Shailesh Keshav Bhave & Ors.
Bombay High Court · (2025) 12 BOM CK 4167
High Courts11 Dec 2025
Reliance General Insurance Co. Ltd. Vs Nandita Niwas Mhatre & Ors.
Bombay High Court · (2025) 12 BOM CK 4165
High Courts11 Dec 2025Allowed
Mr. Mandhiram Navaneetha Krishnan, Also Known as M. N. Krishnan Vs Mrs. M. Muthulakshmi Muthu Kumar
Bombay High Court · (2025) 12 BOM CK 4164
Prohibition of Benami Transactions Act, 1988Maharashtra Stamp Act, 1958Registration Act, 1908
High Courts11 Dec 2025Allowed
Sheikh Lalbaba Mohammed Hussain Vs State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 4305
National Investigating Agency Act, 2008-Section 21(4)Code of Criminal Procedure-Section 439Indian Penal Code, 1860-Sections 419, 420, 465, 467, 468, 471, 153(A), 109, 120(B) read with Section 34
High Courts11 Dec 2025Allowed
Mr. Pandit Kashinath Bhoyee Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 4303
Constitution of India-Article 226, 227Indian Penal Code-Section 302, 309, 121 to 130Code of Criminal Procedure-Sections 106 to 110
High Courts11 Dec 2025Allowed
Mr. Mandhiram Navaneetha Krishnan, Also Known as M. N. Krishnan Vs Mrs. M. Muthulakshmi Muthu Kumar
Bombay High Court · (2025) 12 BOM CK 4301
Prohibition of Benami Transactions Act, 1988Maharashtra Stamp Act, 1958Registration Act, 1908
High Courts11 Dec 2025Dismissed
Akash Kumar Chougule Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3767
Constitution of India-Article 226
High Courts11 Dec 2025Allowed
Hitesh Sapkale Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3746
Constitution of India-Article 226
High Courts11 Dec 2025Partly Allowed
Sanjay Hariram Agarwal Vs The State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 3720
Cr.P.C.-Sections 216, 239, 313IPC-Sections 120B, 218, 406, 409, 420, 468, 471, 34
High Courts11 Dec 2025
Abdul Rahman Abdul Razzaque & Ors. Vs Choti Masjid Trust & Ors.
Bombay High Court · (2025) 12 BOM CK 3406
Maharashtra Public Trust ActWaqf Act, 1995-Section 32, 32(2)(c) and (d), 69, 69(1), 69(3)
High Courts11 Dec 2025Partly Allowed
Pralhad Annasaheb Nirwal Vs The State Of Maharashtra Through Collector, Jalna & Ors.
Bombay High Court · (2025) 12 BOM CK 3395
High Courts11 Dec 2025Allowed
Rajeshwar Vaijnath Buke & Anr. Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3393
Code of Criminal Procedure-Section 313, 311
High Courts11 Dec 2025Allowed
Budha Sonar Vs Sumanbai Sudhakar Sonar & Ors.
Bombay High Court · (2025) 12 BOM CK 3391
Code of Civil Procedure-Order VII Rule 11, VII Rule 6Limitation Act-Article 59
High Courts11 Dec 2025Allowed
Asmita Avinash Umale Vs Avinash Madhukar Umale
Bombay High Court · (2025) 12 BOM CK 3388
Code of Civil Procedure-Section 151
High Courts11 Dec 2025Dismissed
The State Of Maharashtra Vs Dilip Jaywant Pathak
Bombay High Court · (2025) 12 BOM CK 3327
Prevention of Corruption Act-Sections 7, 13(1)(d), 13(2), 19(1)CrPC-Section 161
High Courts11 Dec 2025Dismissed
Pramod Prabhu Ghuge Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3385
Constitution of India-Article 22(1)Bharatiya Nagarik Suraksha Sanhita-Section 47(1), 94Bharatiya Sakshya Adhiniyam, 2023-Section 129, 130
High Courts11 Dec 2025Dismissed
The State Of Maharashtra Vs Rajendra Namdeo Nikam & Anr.
Bombay High Court · (2025) 12 BOM CK 3384
Indian Penal Code-Section 323, 324, 325, 34, 332Cr.P.C.-Section 374Evidence Act-Section 27
High Courts11 Dec 2025Allowed
Varsha Bhimrao Unhale & Ors. Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3348
Protection of Women from Domestic Violence Act-Section 12
High Courts11 Dec 2025Partly Allowed
Rajendra M. Bodkhe Vs Sau. Sangita Rajendra Bodkhe & Ors.
Bombay High Court · (2025) 12 BOM CK 3344
Protection of Women from Domestic Violence Act, 2005-Section 12, 18, 19, 20, 22, 29, 2(b)Cr.P.C-Section 397, 125