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Bombay High Court judgments, 2025

1,916 judgments · page 47 of 96

High Courts08 Dec 2025Disposed Of

Abhijeet Vs State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 3128

Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 375, 376(2)(n), 417, 90Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(1)(w)(i), 3(1)(w)(ii), 3(1)(v), 3(1)(u), 3(1)(w), 3(2)(5)
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High Courts08 Dec 2025Allowed

Kedar Pawar Vs State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 3126

Constitution of India-Article 226, 46Constitution (Scheduled Tribes) Order, 1950Maharashtra 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
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High Courts08 Dec 2025Partly Allowed

Vibha Vs Shailesh

Bombay High Court · (2025) 12 BOM CK 3119

Protection of Women from Domestic Violence Act, 2005-Section 29Evidence Act-Section 106
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High Courts08 Dec 2025Allowed

Baba Vs The State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 3116

Bhartiya Nagrik Suraksha Sanhita (BNSS) 2023-Section 528Muslim Women (Protection of Rights on Marriage) Act, 2019-Sections 3 & 4Bharatiya Nyaya Sanhita, 2023-Sections 85, 115(2), 352, 351(2), 3(5)
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