High Courts11 Dec 2025Dismissed
Maharashtra Industrial Development Corporation Vs Prayag Natthui Lunge & Ors.
Bombay High Court · (2025) 12 BOM CK 2945
Land Acquisition Act-Section 28A
COURT ARCHIVE
Bombay High Court judgments, 2025
1,916 judgments · page 38 of 96
High Courts11 Dec 2025Partly Allowed
Arminda Dora Fernandes Vs The State Of Goa
Bombay High Court · (2025) 12 BOM CK 2999
Indian Penal Code-Section 302, 34Goa Children's Act, 2003-Section 8(2)Code of Criminal Procedure-Chapter XXV, Section 329, 330
High Courts11 Dec 2025Allowed
Shivaji Sukdev Lawate Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2476
High Courts11 Dec 2025Allowed
Kamarunissa Rabbetofic Kurulkar & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2593
Maharashtra Government Servants Regulation of Transfers and Preventions of Delay in Discharge of Official Duties Act, 2005-Section 10Maharashtra Private Schools Conditions Rule, 1988-Rule 41-A, 41(A)(1)(C)MEPS Act-Rule 41(A)
High Courts11 Dec 2025
Prafulla Sawalaram Parulekar & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2588
High Courts11 Dec 2025
Shreemant Shivajiraje English Medium School & Anr. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2576
Right of Children to Free and Compulsory Education Act, 2009-Section 12(2), 3, 2Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995-Chapter VNational Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999-Section 2
High Courts11 Dec 2025
Shri Vijay Kumar Badendra Khot & Anr. Vs The Sangli, Miraj, Kupwad Municipal Corporation & Ors.
Bombay High Court · (2025) 12 BOM CK 2575
High Courts11 Dec 2025
ICICI Lombard General Insurance Co. Ltd. Vs Vishal Balaso Yadav & Anr.
Bombay High Court · (2025) 12 BOM CK 2572
High Courts11 Dec 2025
Shital Vijaykumar Gaikwad & Ors. Vs Vinayak Ravindra Chavan & Ors.
Bombay High Court · (2025) 12 BOM CK 2570
High Courts11 Dec 2025
Smt. Annapurna Ananda Muthane & Ors. Vs Ajit Dnyanoba Shinde & Ors.
Bombay High Court · (2025) 12 BOM CK 2569
Shop Act
High Courts11 Dec 2025
The New India Assurance Co. Ltd Vs Smt. Sunita Sharad Nakade & Ors.
Bombay High Court · (2025) 12 BOM CK 2565
High Courts11 Dec 2025
Tanaji Ramu Alias Ramchandra Mhetre Vs Bharati Arjun Bhise & Ors.
Bombay High Court · (2025) 12 BOM CK 2599
Central Motor Vehicles Rules, 1989-Rule 109Rules of the Road Regulations, 1989-Section 15Motor Vehicles (Driving) Regulation-Regulation 28
High Courts11 Dec 2025
Shri Nandkumar Dattatraya Chikorde Vs Smt. Suman T. More & Anr.
Bombay High Court · (2025) 12 BOM CK 2597
High Courts11 Dec 2025Allowed
Kamarunissa Rabbetoic Kurulkar Vs State of Maharashtra
Bombay High Court · (2025) 12 BOM CK 1692
Maharashtra Government Servants Regulation of Transfers and Preventions of Delay in Discharge of Oicial Duties Act, 2005- Section 10Maharashtra Private Schools Conditions Rule, 1988- Rule 41(A)
High Courts11 Dec 2025Dismissed
Illiyas Mangroo Shaikh Vs Bombay Electricity Supply and Transport Undertaking
Bombay High Court · (2025) 12 BOM CK 1680
Constitution Of India, 1950- Article 227Indian Electricity Act, 2002- Section 62, 126, 127
High Courts10 Dec 2025
Manoj Madhav Limaye & Ors. Vs State of Maharashtra & Ors.
Bombay High Court · 2025 INSC 1398
Constitution of India-Article 14, 19(1)(g), 226, 243X, 243ZF, 265, 246, 110(2), 199(2), 266, Part IX-A, Entry 55, List II, Seventh Schedule, Entry 65, Entry 66, Entries 52, 54, 55 and 62Constitution (One Hundred and First Amendment) Act, 2016Constitution (Seventy Third Amendment) Act, 1992
High Courts10 Dec 2025Dismissed
Arrow Business Development Consultants Pvt. Ltd. Vs Union Bank of India & Ors.
Bombay High Court · (2025) 12 BOM CK 4177
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(1), 13(2), 13(3-A), 13(4), 13(5-A), 13(6), 13(7), 13(8), 14, 17Insolvency and Bankruptcy Code, 2016-Section 10, 14, 14(1)(a), 14(1)(b), 14(1)(c), 94, 95, 96, 96(1), 96(1)(b), 100Security Interest (Enforcement) Rules, 2002-Rule 8(1), 8(3), 8(5), 8(6), 9(1), 9(2), 9(3), 9(4), 9(6)
High Courts10 Dec 2025Partly Allowed
Juber (Zuber or Zubari) Bashir Ahmed Idrisi Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 4171
Indian Penal Code-Sections 34, 35, 37, 38, 149, 201, 302, 323, 342, 397, 411, 452Code of Criminal Procedure-Sections 162, 313
High Courts10 Dec 2025Partly Allowed
Namdeo Dala Borse Vs State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 4169
High Courts10 Dec 2025Allowed
Vishwanath Sahadu Wakhare & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 4304
Maharashtra Land Revenue Code, 1966-Section 59(b), 59B, 59, 247, 257, 36(2), 31, 37, 44Maharashtra Inferior Village Watans Abolition Act, 1959-Section 5(1), 5(2), 5(3), 5(4), 4, 6, 9Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947