High Courts10 Dec 2025Partly Allowed
Shankar Dagdu Gholap & Anr. Vs The State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 3328
Indian Penal Code-Sections 302, 498-A, 34
COURT ARCHIVE
Bombay High Court judgments, 2025
1,916 judgments · page 40 of 96
High Courts10 Dec 2025Allowed
Nageshwar Thakur Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3349
Constitution of India-Article 226
High Courts10 Dec 2025Dismissed
Vijay Rizwani & Anr. Vs Rajesh Rizwani & Ors.
Bombay High Court · (2025) 12 BOM CK 3347
Code of Civil Procedure-Order VII Rule 11(b), VII Rule 11Maharashtra Court Fees Act-Article 4 of Schedule I
High Courts10 Dec 2025Allowed
Bhaskar S/o Hari Suryawanshi Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3346
Constitution of India-Article 226
High Courts10 Dec 2025Allowed
Vijay Suryawanshi Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3345
Constitution of India-Article 226
High Courts10 Dec 2025Allowed
Sukhdeo Vitthal Bogane Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3343
Constitution of India-Article 226Maharashtra Motor Vehicles Act, 1988Maharashtra Motor Vehicles Tax Rules, 1959-Rule 18A, 18A Sub-Rule 3
High Courts10 Dec 2025
Nagarbai Gopalrao Yadav & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3341
High Courts10 Dec 2025Dismissed
Mrs. Pranali Bhushan Zope alias Miss Pranali Vilas Patil & Anr. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3340
Indian Penal Code-Sections 323, 504, 506
High Courts10 Dec 2025Allowed
Shivdas Badu Kokani & Anr. Vs State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 3302
Electricity Act, 2003-Section 135, 152
High Courts10 Dec 2025Disposed Of
Kantilal Shantilal Surana Vs Bhushan Sakharchand Kankariya
Bombay High Court · (2025) 12 BOM CK 3301
Negotiable Instruments Act-Section 138, 118 and 139
High Courts10 Dec 2025Allowed
Sunil Ramesh Mali Vs The State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 3300
High Courts10 Dec 2025Allowed
Rambhau Keshavrao Gawalee Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3616
High Courts10 Dec 2025Allowed
Joseph Brendon Sequeira Vs The State Of Goa
Bombay High Court · (2025) 12 BOM CK 3011
IPC-Section 302, 307, 34
High Courts10 Dec 2025Allowed
Mr. H. Humkichand Jain Vs Mrs. Jyoti Prakash Ghode & Ors.
Bombay High Court · (2025) 12 BOM CK 2997
High Courts10 Dec 2025
Mahesh Arjun Dhage & Anr. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2566
Maharashtra Public Trusts Act, 1950
High Courts10 Dec 2025
Anil Chandrakant Atak Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2563
High Courts10 Dec 2025Allowed
Vijaya Yashwant Jadhav & Ors. Vs Block Development Officer, Karveer Panchayat Samittee, Kolhapur & Ors.
Bombay High Court · (2025) 12 BOM CK 2562
High Courts10 Dec 2025Allowed
Shri Dattatray Shashidhar Kamble Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2561
High Courts10 Dec 2025Allowed
Vijaya Yashwant Jadhav Vs Block Development Officer
Bombay High Court · (2025) 12 BOM CK 1691
High Courts10 Dec 2025Rejected
Vishwanath Sahadu Wakhare & Ors Vs State of Maharashtra & Ors
Bombay High Court · (2025) 12 BOM CK 1682
Maharashtra Land Revenue Code, 1966- Section 59, 247, 257Maharashtra Tenancy and Agricultural Lands Act, 1948- Section 84