High Courts08 Dec 2025
Maharashtra State Road Transport Corporation Vs Dattatray Nivruti Tate & Anr.
Bombay High Court · (2025) 12 BOM CK 4270
COURT ARCHIVE
Bombay High Court judgments, 2025
1,916 judgments · page 45 of 96
High Courts08 Dec 2025Partly Allowed
Maharashtra State Road Transport Corporation Vs Lalita Bharat Gaikwad & Ors.
Bombay High Court · (2025) 12 BOM CK 4263
High Courts08 Dec 2025
Mr.Abhijeet Anandd Pednekar Vs Maharashtra State Road Transport Corporation
Bombay High Court · (2025) 12 BOM CK 4259
Motor Vehicle Act, 1988-Section 173
High Courts08 Dec 2025Dismissed
Donald John Babu Chazoor Vs Lycee Francais International De Mumbai & Anr.
Bombay High Court · (2025) 12 BOM CK 4255
Constitution of India-Article 12
High Courts08 Dec 2025Allowed
Santosh Balkrishna Nadgaonkar Vs State Of Maharashtra & Anr
Bombay High Court · (2025) 12 BOM CK 4254
Constitution of India-Article 226, 227, 21Bhartiya Nagarik Suraksha Sanhita, (BNSS), 2023-Section 528IPC-Section 406, 420, 427, 34, 120B
High Courts08 Dec 2025Partly Allowed
ICICI Bank Limited & Ors. Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 4252
Companies Act, 1956Banking Regulation Act, 1949Reserve Bank of India Act, 1934
High Courts08 Dec 2025Dismissed
Reliance General Insurance Co. Ltd. Vs Avinash Chandrakant Parab & Anr.
Bombay High Court · (2025) 12 BOM CK 4251
Motor Vehicle Act, 1988-Section 166
High Courts08 Dec 2025Dismissed
The State Of Maharashtra Vs Rajendra Tukaram Nandale
Bombay High Court · (2025) 12 BOM CK 4250
Code of Criminal Procedure-Section 378(1), 313Indian Penal Code, 1860-Section 299, 304, 304 Part I, 304 Part II, 325
High Courts08 Dec 2025Partly Allowed
Bank Of India & Ors. Vs The Commissioner, Pune Municipal Corporation & Anr.
Bombay High Court · (2025) 12 BOM CK 4249
Banking Companies (Acquisition & Transfer of Undertakings) Act, 1970Bombay Provincial Municipal Corporation Act, 1949-Section 398, 401, 149, 457, 466(1) and (2)Negotiable Instruments Act, 1881-Section 138, 141
High Courts08 Dec 2025Allowed
Rajesh Habitat Pvt. Ltd. & Ors. Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 4248
Indian Penal Code-Sections 406, 420, 120B, 34Companies Act
High Courts08 Dec 2025Allowed
Prasanna Harishchandra Sawant & Anr. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 4245
Bharatiya Nyaya Sanhita, 2023-Section 318(4)
High Courts08 Dec 2025Disposed Of
Salim Hawaldar Shaikh Vs The State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 4243
Indian Penal Code, 1860-Section 147, 148, 149, 332, 333, 336, 337Cr.P.C.-Section 164Probation of Offenders Act, 1958-Section 4
High Courts08 Dec 2025Dismissed
Rajendra Kumar Mohatta & Ors. Vs Nargis Majid Oomerbhoy & Ors.
Bombay High Court · (2025) 12 BOM CK 4238
Constitution of India-Article 227Code of Civil Procedure, 1908-Order XXVI Rule 9Maharashtra Rent Control Act, 1999
High Courts08 Dec 2025Partly Allowed
Shri Chetan Ramesh Chaudhari Vs The Scheduled Tribe Certificate Scrutiny Committee, Gadchiroli
Bombay High Court · (2025) 12 BOM CK 4079
Scheduled Castes and Scheduled Tribes Orders (Amendment) Act, 1976
High Courts08 Dec 2025Dismissed
Irfan Shah Vs Rahila Anjum & Anr.
Bombay High Court · (2025) 12 BOM CK 3716
Cr.P.C.-Section 125
High Courts08 Dec 2025Dismissed
The State Of Maharashtra Vs Baliram Shriram Sapkale & Anr.
Bombay High Court · (2025) 12 BOM CK 3712
Prevention of Corruption Act, 1988-Sections 7, 12, 13(1)(d), 13(2)
High Courts08 Dec 2025Dismissed
Santosh Bhalerao Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3396
Constitution of India-Article 226, 227, 14, 38, 39(b)Indian Partnership Act, 1932Maharashtra Industrial Development Act, 1961-Section 14, 15, 16, 39, 39(1), 39(3), 15(j), 15(k), 18
High Courts08 Dec 2025Dismissed
Santosh Bhalerao Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3290
Constitution of India-Article 226, 227, 14, 38, 39(b)Indian Partnership Act, 1932Maharashtra Industrial Development Act, 1961-Sections 14, 15, 15(j), 15(k), 16, 18, 39
High Courts08 Dec 2025
Shri Murlidhar Mandir Devasthan Trust Vs State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3288
Maharashtra Land Revenue Code, 1966-Section 257Hyderabad Tenancy and Agricultural Lands Act-Section 102-A (c)
High Courts08 Dec 2025Dismissed
Rajkumar Kakasaheb Pondore Vs The Municipal Corporation, Aurangabad (Chh. Sambhajinagar) & Anr.
Bombay High Court · (2025) 12 BOM CK 3283