COURT ARCHIVE

Bombay High Court judgments, 2025

1,916 judgments · page 44 of 96

High Courts09 Dec 2025Dismissed

M/s Santaji Krushi Kendra through its proprietor Ravindra S/o Rambhauji Take Vs Ramkrushna S/o Laxmanraoji Nasare

Bombay High Court · (2025) 12 BOM CK 3381

Negotiable Instruments Act-Section 138, 139Code of Criminal Procedure-Section 313

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High Courts09 Dec 2025

Sau. Poonam Chetan Chavhan Vs Chetan Rameshrao Chavhan

Bombay High Court · (2025) 12 BOM CK 3588

Code of Civil Procedure-Section 24Protection of Women From Domestic Violence Act

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High Courts09 Dec 2025Allowed

Poonam Vasant Zade Vs The Scheduled Tribe Certificate Scrutiny Committee, Chandrapur & Ors.

Bombay High Court · (2025) 12 BOM CK 3146

The Constitution (Scheduled Tribe) Order, 1950

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High Courts09 Dec 2025

Sau. Poonam Chetan Chavhan Vs Chetan Rameshrao Chavhan

Bombay High Court · (2025) 12 BOM CK 3145

Protection of Women From Domestic Violence ActCode of Civil Procedure-Section 24

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High Courts09 Dec 2025Disposed Of

Ashok & Anr. Vs The State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 3144

IPC-Section 302 read with 34, 201 read with 34Indian Evidence Act-Section 27

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High Courts09 Dec 2025

Ashok Trimbak Bhalerao Vs Bhaskar Narayan Bhalerao & Ors.

Bombay High Court · (2025) 12 BOM CK 3142

Code of Civil Procedure (C.P.C.)-Order I Rule 10, 22 Rule 5Arbitration Act, 1940-Section 20Indian Succession Act-Section 63

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High Courts09 Dec 2025Dismissed

Jaitun Bee Vs State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 3138

Code of Criminal Procedure, 1973-Section 378(4)Indian Penal Code-Section 302, 34

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High Courts09 Dec 2025Allowed

Umeshkumar Badalsingh Dhumale & Anr. Vs Sabhashsingh Bapusingh Dhumale & Ors.

Bombay High Court · (2025) 12 BOM CK 2969

Code of Civil Procedure-Order VI Rule 17

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High Courts09 Dec 2025Allowed

Sau. Priya w/o Suraj Chaudhari Vs Suraj s/o Ashok Chaudhari

Bombay High Court · (2025) 12 BOM CK 2964

Protection of Women from Domestic Violence ActCode of Civil Procedure-Section 24

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High Courts09 Dec 2025Allowed

Sachin Kisan Khandekar & Anr. Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 2574

Maharashtra Civil Services (Declaration of Small Family) Rules, 2005Right to Information Act, 2005

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High Courts09 Dec 2025

Ravsaheb Irasha Koli Vs State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 2573

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High Courts09 Dec 2025

Balu Hariba Pradhan & Ors. Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 2568

Constitution of India-Article 226

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High Courts09 Dec 2025Allowed

Mrs. Bhagyashree Prashant Agarkhed (Ms. Bhagyashree Gurunath Patne) Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 2559

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High Courts09 Dec 2025Allowed

Lokranjan Breweries Private Limited & Anr Vs State Of Maharashtra

Bombay High Court · (2025) 12 BOM CK 1669

Constitution Of India, 1950- Article 14

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High Courts09 Dec 2025Allowed

Bhagyashree Prashant Agarkhed Vs State of Maharashtra

Bombay High Court · (2025) 12 BOM CK 1690

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High Courts09 Dec 2025Dismissed

Balu Hariba Pradhan Vs State of Maharashtra

Bombay High Court · (2025) 12 BOM CK 1689

Constitution Of India, 1950- Article 226

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High Courts09 Dec 2025Disposed Of

Janardhan Sitaram Surve Vs Sunil Ramesh Ukrulka

Bombay High Court · (2025) 12 BOM CK 1676

Motor Vehicles Act, 1988- Section 140, 163(A), 165, 166

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High Courts09 Dec 2025Disposed Of

Airport Authority Of India Vs Lite Bite Foods Private Limited

Bombay High Court · (2025) 12 BOM CK 1674

Code of Civil Procedure, 1908- Section 11, 16

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High Courts09 Dec 2025Dismissed

Foreshore Co-operative Housing Society Ltd Vs Divisional Joint Registrar of Cooperative Societies

Bombay High Court · (2025) 12 BOM CK 1671

Constitution Of India, 1950- Article 227Maharashtra Co-operative Societies Act, 1960- Section 22, 25, 154(B)

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High Courts08 Dec 2025Allowed

M/s. Kumar Beharay Properties LLP Vs Shri Rajesh Chandrakant Shinde & Ors.

Bombay High Court · (2025) 12 BOM CK 4373

Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11(d)Urban Land (Ceiling and Regulation) Act, 1976Limitation Act, 1963-Article 54, 65

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