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Bombay High Court judgments, 2025

1,916 judgments · page 51 of 96

High Courts05 Dec 2025Dismissed

XYZ Vs State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 2985

Bhartiya Nagrik Suraksha Sanhita, 2023-Section 413Criminal Procedure Code-Section 372Indian Penal Code-Section 354-A
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High Courts05 Dec 2025Disposed Of

Ramdas Ganeshrao Rahate & Anr. Vs The State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 2978

CrPC-Section 482, 155(2), 156(1)Indian Penal Code-Section 34, 114, 188, 294, 294(b), 295, 295-A, 323, 336, 354, 354A, 427, 506(2)The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(1)(r), 3(1)(s), 3(1)(w), 3(1)(w)(i), 3(2)(va)
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High Courts05 Dec 2025

Jyotirling English Medium Sirase Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 2564

Right of Children to Free and Compulsory Education Act, 2009-Section 12, 12(2), 3, 2Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999
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High Courts05 Dec 2025

Bote English Medium School Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 2553

Right of Children to Free and Compulsory Education Act, 2009-Section 12, 12(2), 3, 2Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995-Chapter VNational Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999-Section 2
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High Courts05 Dec 2025

Sanjeevan English Medium School Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 2552

Right of Children to Free and Compulsory Education Act, 2009-Section 2, 3, 12, 12(2)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995-Chapter VNational Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999-Section 2
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High Courts05 Dec 2025

Rajveer Public School, Washi Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 2551

Right of Children to Free and Compulsory Education Act, 2009-Section 12, 12(2), 3, 2Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995-Chapter VNational Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999-Section 2
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