High Courts05 Dec 2025Partly Allowed
Reliance General Insurance Company Limited Vs Tatyasaheb Bapu Kamble & Ors.
Bombay High Court · (2025) 12 BOM CK 4229
Motor Vehicles Act-Section 173, 147
COURT ARCHIVE
Bombay High Court judgments, 2025
1,916 judgments · page 50 of 96
High Courts05 Dec 2025
Dr. Amit Manmathappa Yerte Vs Dr. Devashri Amit Yerte & Anr.
Bombay High Court · (2025) 12 BOM CK 3715
Cr.P.C.-Section 125
High Courts05 Dec 2025
Dr. Amit Manmathappa Yerte Vs Dr. Devashri Amit Yerte & Anr.
Bombay High Court · (2025) 12 BOM CK 3714
Cr.P.C.-Section 125
High Courts05 Dec 2025Allowed
Sharad Tayade Vs The State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 3280
Code of Criminal Procedure, 1973-Section 235(2), 294Prevention of Corruption Act, 1988-Section 7, 13, 13(1)(d), 13(2), 19Constitution of India-Article 311
High Courts05 Dec 2025Partly Allowed
Balbhim Rodge & Ors. Vs The State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 3266
Land Acquisition Act
High Courts05 Dec 2025Allowed
Baburao Khanduji Satdive Vs The State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 3262
Code of Criminal Procedure-Section 374(2)Prevention of Corruption Act-Section 7, 13(1)(d), 13(2), 20
High Courts05 Dec 2025Dismissed
The State Of Maharashtra Vs Sarjerao Bhagwan Limkar & Anr.
Bombay High Court · (2025) 12 BOM CK 3259
Land Acquisition Act, 1894-Section 4, 12(2), 18(1)
High Courts05 Dec 2025Dismissed
The State Of Maharashtra Vs Premanand Shivrajappa Gore
Bombay High Court · (2025) 12 BOM CK 3258
Prevention of Corruption Act, 1988-Sections 7, 13(1)(d), 13(2)
High Courts05 Dec 2025Allowed
Laxman Vitthalrao Motegaonkar Vs Agricultural Produce Market Committee Sangamner & Ors.
Bombay High Court · (2025) 12 BOM CK 3621
Constitution of India-Article 226Maharashtra Agricultural Produce Marketing (Development and Resolution) Act, 1963-Section 52(b)
High Courts05 Dec 2025Allowed
State Vs Francisco Dias
Bombay High Court · (2025) 12 BOM CK 3009
IPC-Sections 509, 352, 506 (II), 351, 349, 350, 503Cr.P.C.-Sections 173, 397, 238, 207, 154, 161(3), 164, 239, 240, 133, 227, 228, 232
High Courts05 Dec 2025Allowed
Mr. Itiram Panging & Anr. Vs Mr. Miguel Francisco De Souza & Ors.
Bombay High Court · (2025) 12 BOM CK 3003
High Courts05 Dec 2025Allowed
Sau.Archana Pradip Ghevande & Ors. Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3000
IPC-Section 354-A, 504, 506, 509, 34, 503Code of Criminal Procedure, 1973-Section 156(1), 155(2)
High Courts05 Dec 2025Allowed
Parveenbee Mohd. Sultan Saudagar Vs Ishwar Subhashrao Koppe & Anr.
Bombay High Court · (2025) 12 BOM CK 2998
Maharashtra Prohibition Act, 1949-Sections 54, 56, 137, 138, 146Maharashtra Country Liquor Rules, 1973-Rules 23, 23-A, 23(B), 24, 25, 43, 44Code of Civil Procedure, 1908-Order 7 Rule 11
High Courts05 Dec 2025Allowed
Shri Vinod Jethani Vs Rajesh Hemnani & Ors.
Bombay High Court · (2025) 12 BOM CK 2995
Negotiable Instruments Act-Section 138Code of Criminal Procedure-Section 256
High Courts05 Dec 2025Partly Allowed
Gajanan S/o Haridas Gawrane Vs The State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 2994
Indian Penal Code-Section 302, 307, 34, 323, 299, 300, 304Indian Arms Act-Section 4/25Indian Evidence Act-Section 27
High Courts05 Dec 2025Allowed
Sukhdev S/o Ramji Natkar Vs Shankar S/o Dhondba Borkar & Ors.
Bombay High Court · (2025) 12 BOM CK 2993
Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974-Section 2 (i), 3Maharashtra Land Revenue Code-Section 247, 36Constitution of India-Articles 226, 227
High Courts05 Dec 2025Allowed
Shrikrushna Kachruji Paropate Vs State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2992
Maharashtra Land Revnue Code, 1966-Section 48(7), 48(8), 48(8)(2)
High Courts05 Dec 2025Dismissed
Kailas Uike Vs The State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 2990
Indian Penal Code-Section 302, 506, 201, 504Code of Criminal Procedure-Section 235(1), 164
High Courts05 Dec 2025
Sau. Susheelabai Vs Maharashtra State Road Transport Corporation & Ors.
Bombay High Court · (2025) 12 BOM CK 2989
High Courts05 Dec 2025Allowed
Arun Thengane Vs Madhukar Upare & Ors.
Bombay High Court · (2025) 12 BOM CK 2987
Bombay Police Act, 1951-Section 64, 66Code of Civil Procedure-Section 151