High Courts08 Dec 2025Dismissed
The State Of Maharashtra Vs Bhimrao Namdeo More
Bombay High Court · (2025) 12 BOM CK 3275
Prevention of Corruption Act, 1988-Section 7, 13(1)(d), 13(2)
COURT ARCHIVE
Bombay High Court judgments, 2025
1,916 judgments · page 46 of 96
High Courts08 Dec 2025
Shri Murlidhar Mandir Devasthan Trust Vs State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3274
Maharashtra Land Revenue Code, 1966-Section 257Hyderabad Tenancy and Agricultural Lands Act-Section 102-A (c)
High Courts08 Dec 2025Allowed
Ishwar Dhondiba Naikwade & Anr. Vs Nanded Waghala City Municipal Corporation
Bombay High Court · (2025) 12 BOM CK 3273
Maharashtra Municipal Corporations Act, 1949-Section 81-B(1), 81-B(2)
High Courts08 Dec 2025Allowed
Ramdas Khose Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3272
Maharashtra Village Panchayat Act, 1959-Section 14(1)(g), 39(1)(i)Right to Information Act
High Courts08 Dec 2025Partly Allowed
Shanta & Ors. Vs T.S. Afsar Pasha & Ors.
Bombay High Court · (2025) 12 BOM CK 3271
High Courts08 Dec 2025Dismissed
Rahul Goud Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3270
Indian Penal Code-Section 354B, 354-DProtection of Children from Sexual Offences Act-Section 12Information Technology Act-Section 66-C
High Courts08 Dec 2025Partly Allowed
Satish Debadwar Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3269
High Courts08 Dec 2025Dismissed
Laxman Marotrao Lute Vs Sau. Seema W/o Laxman Lute
Bombay High Court · (2025) 12 BOM CK 3268
High Courts08 Dec 2025Partly Allowed
Shri. Devidas Vaidya & Ors. Vs Bhausaheb Khedkar & Anr.
Bombay High Court · (2025) 12 BOM CK 3611
High Courts08 Dec 2025
Ranjana Mitkari & Ors. Vs Satish Thorat & Anr.
Bombay High Court · (2025) 12 BOM CK 3609
Motor Vehicles Act-Section 166
High Courts08 Dec 2025Disposed Of
Sau. Indubai Shamrao Ghormade & Ors. Vs State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3143
High Courts08 Dec 2025Disposed Of
Sau. Indubai Shamrao Ghormade & Ors. Vs State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3141
High Courts08 Dec 2025Disposed Of
Ramesh Ramchandra Halami Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3140
High Courts08 Dec 2025Dismissed
Shahkar Enterprises & Ors. Vs Dr. Deodatta S. Bodhankar & Anr.
Bombay High Court · (2025) 12 BOM CK 3139
Code of Civil Procedure, 1908-Order 43 Rule 1(r)
High Courts08 Dec 2025Partly Allowed
Vitthalrao Raibhan Ingle & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3137
Land Acquisition Act, 1894-Section 4, 18
High Courts08 Dec 2025Allowed
Ramesh Parate & Anr. Vs Joint Commissioner and Vice-Chairman, Scheduled Tribe Caste Certificate Scrutiny Committee & Ors.
Bombay High Court · (2025) 12 BOM CK 3136
Maharashtra Act No. XXIII of 2001-Section 8Scheduled Castes and Scheduled Tribes Orders (Amendment) Act, 1976 (Act No. 108 of 1976)
High Courts08 Dec 2025Allowed
Ramesh Parate Vs Joint Commissioner And Vice-Chairman, Scheduled Tribe Caste Certificate Scrutiny Committee & Anr.
Bombay High Court · (2025) 12 BOM CK 3135
Maharashtra Act No. XXIII of 2001-Section 8Scheduled Castes and Scheduled Tribes Orders (Amendment) Act, 1976Constitution (Scheduled Tribes) Order
High Courts08 Dec 2025Allowed
Purushottam Sonkusare Vs State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3134
Constitution of India
High Courts08 Dec 2025Dismissed
Kishor Vithalrao Vinchurkar & Anr. Vs The Authorised Officer, Tata Capital Limited & Anr.
Bombay High Court · (2025) 12 BOM CK 3133
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Constitution of India-Article 227
High Courts08 Dec 2025Allowed
Ku. Ashwini D/o Harishchandra Bharde Vs State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3132
Constitution (Scheduled Tribes) Order, 1950-Serial No. 18