High Courts04 Dec 2025Allowed
Pralhad Trimbakrao Rodge Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3672
Code of Criminal Procedure-Section 482Indian Penal Code-Section 420
COURT ARCHIVE
Bombay High Court judgments, 2025
1,916 judgments · page 54 of 96
High Courts04 Dec 2025Allowed
Ramesh Vs The State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 3670
Code of Criminal Procedure-Section 374(2)Indian Penal Code, 1860-Section 302, 304 Part II, 324, 34
High Courts04 Dec 2025Dismissed
Kailas Gangadhar Patil Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3668
Cr.P.C-Section 457
High Courts04 Dec 2025Allowed
Sanjay Namdeo Kulkarni Vs The State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 3667
I.P.C.-Section 302Maharashtra Prison (Furlough And Parole) Rules, 2024-Rule 24(1)Prisons (Bombay Furlough And Parole) Rules, 1959
High Courts04 Dec 2025Disposed Of
Samadhan Ananda Lokhande Vs Priyanka W/o. Samadhan Lokhande & Anr.
Bombay High Court · (2025) 12 BOM CK 3664
High Courts04 Dec 2025Dismissed
Vasant Wamanrao Deshpande Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3617
Land Acquisition Act-Section 12(2)
High Courts04 Dec 2025Allowed
Shri. Ramesh Shamba Dessai & Ors. Vs Smt. Kamlavati Velip & Ors.
Bombay High Court · (2025) 12 BOM CK 3005
CPC-Order 1 Rule 10Land Revenue Code
High Courts04 Dec 2025Allowed
State Vs M/s Modern Laboratories
Bombay High Court · (2025) 12 BOM CK 3002
Drugs and Cosmetics Act, 1940-Section 18, 18-A, 22, 23, 25, 25(1), 25(2), 25(3), 25(4), 25(5)Drugs and Cosmetics Rules-Rule IVCRPC-Section 397
High Courts04 Dec 2025Allowed
Hilario Xavier Menezes & Anr. Vs State Of Goa & Ors.
Bombay High Court · (2025) 12 BOM CK 2825
Goa Daman and Diu Land Revenue Code, 1968-Section 103
High Courts04 Dec 2025Dismissed
Sheikh Rafique Sk. Gulab Vs The State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 2976
Indian Penal Code-Section 354, 354-A, 34Protection of Children from Sexual Offences Act, 2012-Section 8, 7, 42, 2(d)Cr.P.C.-Section 313, 164
High Courts04 Dec 2025Dismissed
Career Campus Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 2974
Constitution of India-Article 14, 19(1)(g), 32, 226, 226(1), 227, 266, Part IIICode of Civil Procedure-Section 20(c)High Court Appellate Side Rules, 1960-Chapter XVII Rule 1(1), Chapter XXXI Rule 1(1)
High Courts04 Dec 2025Allowed
Pramila Purushottam Pachpande Vs Deputy Collector / Land Acquisition Officer & Anr.
Bombay High Court · (2025) 12 BOM CK 2972
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Sections 76, 77(2)
High Courts04 Dec 2025Allowed
Suresh Namdeorao Gaikwad Vs State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2811
Maharashtra Land Revenue Code, 1966-Section 48(8), 48(8)(2)
High Courts04 Dec 2025Allowed
The Liquidator, The Akot Urban Cooperative Bank Limited Vs Pundlik Mahadeo Rekhate & Ors.
Bombay High Court · (2025) 12 BOM CK 2810
Code of Civil Procedure, 1908-Section 9AMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971-Section 28
High Courts04 Dec 2025Dismissed
SMB Construction (JV) Vs Vidarbha Irrigation Development Corporation (VIDC) & Ors.
Bombay High Court · (2025) 12 BOM CK 2809
Constitution of India-Article 226
High Courts04 Dec 2025Allowed
Namdeo Hitaji Borchate (Dead) and Laxmibai Namdeo Borchate (Dead) Through LR's Sudarshan Namdeo Borchate Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2807
Land Acquisition Act, 1894-Section 54Code of Civil Procedure, 1908-Section 96
High Courts04 Dec 2025Dismissed
Rahul Ramkrushna Wadhokar Vs Shri Gajanan Maharaj Sansthan & Ors.
Bombay High Court · (2025) 12 BOM CK 2806
Maharashtra Rent Control Act, 1999-Section 16(1)(c)(g), 16(2)Code of Civil Procedure, 1908-Order VI Rule 17, Section 151, XI Rule 14Constitution of India-Article 227
High Courts04 Dec 2025Allowed
Navin Agrawal Vs Sau. Rekha Bharuka
Bombay High Court · (2025) 12 BOM CK 2805
Code of Civil Procedure-Order VI Rule 17
High Courts04 Dec 2025Allowed
Sau. Rukhmabai Bhakre Vs Rajesh Dayabhai Patel & Anr.
Bombay High Court · (2025) 12 BOM CK 2804
High Courts04 Dec 2025Disposed Of
Rajendra Ramlal Jaiswal Vs Sunil Vinayak Chopde
Bombay High Court · (2025) 12 BOM CK 2803
Civil Procedure Code-Order 37Negotiable Instrument Act, 1881-Section 138