High Courts08 Dec 2025
Subrao Yeshwant Teurwadkar Vs The Collector, Kolhapur & Ors.
Bombay High Court · (2025) 12 BOM CK 2527
Land Acquisition Act, 1894-Section 11, 18, 28A
COURT ARCHIVE
Bombay High Court judgments, 2025
1,916 judgments · page 49 of 96
High Courts08 Dec 2025Disposed Of
Maria Marta Vaz Vs Jacinta Pereira
Bombay High Court · (2025) 12 BOM CK 1696
Constitution Of India, 1950- Article 227Goa Succession, Special Notaries And Inventory Proceeding Act, 2012- Section 445, 446, 447
High Courts05 Dec 2025Partly Allowed
Christian Rajendran & Anr. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 4265
Indian Penal Code, 1860-Section 323, 354-A, 376(2)(d)(i)(n), 376(2)(g), 376(2)(i)(d)(n), 376(i), 377, 506Code of Criminal Procedure, 1973-Section 161, 164, 313Protection of Children Against Sexual Offences, 2012-Section 3, 4, 5, 6, 7, 8, 9, 10, 11(iii), 12, 19, 21, 24, 29, 30
High Courts05 Dec 2025
Atulganesh Prestige Properties Vs The Deputy Registrar Of Cooperative Societies & Ors.
Bombay High Court · (2025) 12 BOM CK 4261
Constitution of India-Articles 226, 227Maharashtra Cooperative Societies Act, 1960-Section 154B-29, 154, 2(16), 9, 12, 77Maharashtra Cooperative Societies Rules, 1961-Rule 8, 10, 10(5), 10(9)
High Courts05 Dec 2025
Uday Dalal & Ors. Vs Divisional Joint Registrar, Cooperative Societies, Mumbai Division & Ors.
Bombay High Court · (2025) 12 BOM CK 4260
Maharashtra Cooperative Societies Act, 1960-Section 23, 23(1A), 23(2), 91, 154B-1, 154B-1(13), 154B-2, 154B-3, 154B-5MOFA ActConstitution of India-Article 226
High Courts05 Dec 2025Dismissed
Khilji Mohsinahmed Mustakali Vs Assistant Director, Directorate of Enforcement & Anr.
Bombay High Court · (2025) 12 BOM CK 4258
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Prevention of Money Laundering Act, 2002-Section 45, 50, 2(1)(u), 2(1)(v), 2(1)(y), 2(u), 2(v), 3Bharatiya Nyaya Sanhita, 2023-Section 318, 318(4), 335, 336, 338, 338(2), 340(2)
High Courts05 Dec 2025Dismissed
Nitin Kantilal Gandhi & Anr. Vs Sanket Cooperative Housing Society Limited & Anr.
Bombay High Court · (2025) 12 BOM CK 4257
Constitution of India-Article 227Maharashtra Cooperative Societies Act, 1960-Section 101, 154B-29
High Courts05 Dec 2025Dismissed
Suresh Agarwal & Ors. Vs Sudhir Agarwal & Ors.
Bombay High Court · (2025) 12 BOM CK 4256
Maharashtra Cooperative Societies Act-Sections 73, 73AAA(1), 77A, 77A(1)(b-1), 78, 154B-19, 154B-19(1), 154B-19(2), 154B-19(3), 154B-19(4), 154B-20, 154B-21, 154B-22Maharashtra Cooperative Societies (Election to Committee) Rules 2014-Rule 74
High Courts05 Dec 2025Dismissed
Nitin Kantilal Gandhi & Anr. Vs Sanket Cooperative Housing Society Limited & Anr.
Bombay High Court · (2025) 12 BOM CK 4253
Constitution of India-Article 227Maharashtra Cooperative Societies Act, 1960-Section 101, 154B-29
High Courts05 Dec 2025Dismissed
Kamlesh Suryabhan Singh Vs Kandivali Education Society & Ors.
Bombay High Court · (2025) 12 BOM CK 4247
Constitution of India-Article 226, 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977-Section 4(6), 7, 9Maharashtra Employees of Private Schools Rules-Rule 40, 33 to 37
High Courts05 Dec 2025Disposed Of
City and Industrial Development Corporation (Maharashtra) Limited Vs Deepak D. Patil & Ors.
Bombay High Court · (2025) 12 BOM CK 4246
Constitution of India-Articles 226, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971-Item 6 of Schedule IV, Entry 6 of Schedule IV, Item 9 of Schedule IVMRTP Act-Section 113(3), 113A, 118
High Courts05 Dec 2025Partly Allowed
Dhananjay Singh Rada Pratap Singh Vs M/s. Steel Rolling Mill of Maharashtra
Bombay High Court · (2025) 12 BOM CK 4244
Employees Compensation Act, 1923-Section 2 (1) (l), 4A (3) (a), Item 4 of Part 1 of Schedule I
High Courts05 Dec 2025
Reliance General Insurance Company Limited Vs Tatyasaheb Bapu Kamble & Ors.
Bombay High Court · (2025) 12 BOM CK 4241
Motor Vehicles Act-Section 173, 147
High Courts05 Dec 2025Disposed Of
Nashik Institute Of Technology & Anr. Vs All India Council For Technical Education & Ors.
Bombay High Court · (2025) 12 BOM CK 4240
Bombay Public Trust Act, 1950
High Courts05 Dec 2025Disposed Of
Reliance General Insurance Company Limited Vs Bharat Mulchand Jain & Anr.
Bombay High Court · (2025) 12 BOM CK 4236
Motor Vehicle Act-Section 173
High Courts05 Dec 2025Partly Allowed
Shriram General Insurance Co. Ltd Vs Dashrath Shantaram Ganve & Ors.
Bombay High Court · (2025) 12 BOM CK 4235
Motor Vehicles Act, 1988-Section 173
High Courts05 Dec 2025Partly Allowed
Primal Rohitkumar Yadav & Ors. Vs Maharashtra State Road Transport Corporation & Anr.
Bombay High Court · (2025) 12 BOM CK 4233
High Courts05 Dec 2025Allowed
Pramod Hastimal Mandot & Ors. Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 4232
Indian Penal Code-Sections 420, 465, 467, 468, 471, 34
High Courts05 Dec 2025
ICICI Lombard General Insurance Co. Ltd. Vs Jayesh Himmatlal Parmar & Anr.
Bombay High Court · (2025) 12 BOM CK 4231
Motor Vehicle Act, 1988-Section 173
High Courts05 Dec 2025Partly Allowed
Shriram General Insurance Co. Ltd Vs Dashrath Shantaram Ganve & Ors.
Bombay High Court · (2025) 12 BOM CK 4230
Motor Vehicles Act, 1988-Section 173