High Courts09 Dec 2025
ICICI Lombard General Insurance Co. Ltd. Vs Reena Satish Kamble & Ors.
Bombay High Court · (2025) 12 BOM CK 4271
COURT ARCHIVE
Bombay High Court judgments, 2025
1,916 judgments · page 42 of 96
High Courts09 Dec 2025Allowed
Ambadas Shripati Jadhav & Ors. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 4269
IPC-Section 302, 34, 449, 392, 397, 452Evidence Act-Section 27
High Courts09 Dec 2025Dismissed
Dhyan Foundation Vs Google LLC & Anr.
Bombay High Court · (2025) 12 BOM CK 4268
Information Technology Act, 2000-Section 69-A, 69-A(1), 69-A(2)Information Technology (Procedure and Safeguards for Blocking for access of Information by Public) Rules, 2009-Rule 5, 10Limitation Act-Section 5
High Courts09 Dec 2025
Akhil Anil Chitre Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 4267
Constitution of India-Article 226Indian Penal Code-Section 341, 323, 504, 506, 34Code of Criminal Procedure (CrPC)-Section 482, 227
High Courts09 Dec 2025Disposed Of
The General Manager, Shriram General Insurance Company Ltd. Vs Dnyaneshwar Tukaram Jundare & Ors.
Bombay High Court · (2025) 12 BOM CK 4266
Motor Vehicles Act-Section 173
High Courts09 Dec 2025Partly Allowed
Shankar Dattatray Shirke & Anr. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 4264
Indian Penal Code-Section 326, 34, 504, 324, 323, 307, 321, 320Evidence Act-Section 27
High Courts09 Dec 2025Partly Allowed
Mohammed Sher Ali Mohammed Siddiqui Shaikh Vs The State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 4262
Protection of Children from Sexual Offences Act, 2012-Sections 4, 8, 12, 17Indian Penal Code-Section 376
High Courts09 Dec 2025Partly Allowed
Smt. Bertha Carvalho & Anr. Vs Shri Baldwin Joseph Francis D' Souza & Anr.
Bombay High Court · (2025) 12 BOM CK 4239
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947Constitution of India-Article 227
High Courts09 Dec 2025
Airport Authority Of India Vs Lite Bite Foods Private Limited
Bombay High Court · 2024 INSC 978
Arbitration and Conciliation Act, 1996-Section 11, 16CPC-Section 11, Explanation VII
High Courts09 Dec 2025Dismissed
Janardhan Sitaram Surve & Anr. Vs Sunil Ramesh Ukrulkar & Anr.
Bombay High Court · (2025) 12 BOM CK 4226
M.V. Act-Section 165, 166, 140 and 163A
High Courts09 Dec 2025Disposed Of
Thermax Limited Vs Rashtriya Chemicals & Fertilizers Ltd.
Bombay High Court · (2025) 12 BOM CK 4162
Arbitration & Conciliation Act, 1996-Section 34, 31(3), 28(3), 30Indian Contract Act, 1872-Section 73, 73(1), 73(2), 74Evidence Act, 1872-Section 65-B, 59, 65, 34
High Courts09 Dec 2025Disposed Of
Darshana Vinayak Jumale Vs The Scheduled Tribe Caste Certificate Scrutiny Committee & Anr.
Bombay High Court · (2025) 12 BOM CK 4080
Maharashtra Scheduled Castes, Scheduled Tribes, De-Notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000-Section 4
High Courts09 Dec 2025Allowed
Rahul S/o Madanlal Thakur & Anr. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3389
Constitution of India-Article 226
High Courts09 Dec 2025Dismissed
The State Of Maharashtra & Ors. Vs Bhimabai Baban Golde
Bombay High Court · (2025) 12 BOM CK 3383
Maharashtra Civil Services RulesIndustrial Disputes Act, 1947-Section 9-AU.P. Industrial Disputes Act, 1947-Section 6E, 6N
High Courts09 Dec 2025Dismissed
The State Of Maharashtra Through Rohini W/O Chandrakant Sangapal Vs Chandrakant Ramdas Sangapal
Bombay High Court · (2025) 12 BOM CK 3329
I.P.C.-Sections 498-A, 302, 34Cr.P.C.-Section 209, 313Evidence Act-Section 32(1)
High Courts09 Dec 2025Partly Allowed
Mahesh Shankpal Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3303
High Courts09 Dec 2025Allowed
Rahul Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3299
Constitution of India-Article 226
High Courts09 Dec 2025Dismissed
Milind Kashiram Gaikwad Vs The Union Of India & Ors.
Bombay High Court · (2025) 12 BOM CK 3292
Constitution of India-Article 226, 227
High Courts09 Dec 2025Dismissed
Shri Sant Kabir Bahuuddeshiya Sewabhawi Sanstha, Ahmedpur Through Its Secretary Mohan Shivraj Dudhate Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3291
Constitution of India-Article 226, 14, 16Societies Registration ActBombay Public Trusts Act
High Courts09 Dec 2025Allowed
Tushar Visave Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3289
Constitution of India-Article 226