High Courts03 Dec 2025Allowed
Sahruddin Hasanbai Rayani & Ors. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 2783
Indian Penal Code-Section 420, 468, 471, 34Criminal Procedure Code-Section 195(b)(ii), 156(3), 482
COURT ARCHIVE
Bombay High Court judgments, 2025
1,916 judgments · page 57 of 96
High Courts03 Dec 2025Disposed Of
Ramanrao Bolla & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3094
BNSS-Section 528Indian Penal Code-Sections 109, 120-B, 409, 411, 413, 420, 467, 468, 471Information Technology Act, 2000-Section 66(d)
High Courts03 Dec 2025Allowed
Anjali w/o Suraj Pidurkar Vs Suraj Jagannath Pidurkar
Bombay High Court · (2025) 12 BOM CK 2781
Code of Civil Procedure-Section 24
High Courts03 Dec 2025Allowed
Ananta Digambar Diwanji Vs Dr. Ashish Yashwant Mashankar
Bombay High Court · (2025) 12 BOM CK 2694
Code of Civil Procedure, 1908-Order XI Rule 12
High Courts03 Dec 2025Allowed
Ananta Digambar Diwanji Vs Dr. Ashish Yashwant Mashankar
Bombay High Court · (2025) 12 BOM CK 2692
Code of Civil Procedure, 1908-Order XI Rule 12
High Courts03 Dec 2025
Nitin Jaysing Salunkhe Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2479
Maharashtra Private Schools (Conditions of Services) Regulation Act, 1977-Section 9Constitution of India-Article 226
High Courts03 Dec 2025Allowed
Amar Jaggnath Lavate Vs The Education Oicer (Secondary) & Ors.
Bombay High Court · (2025) 12 BOM CK 2478
Maharashtra Employees Private School (Conditions of Service) Rules, 1981-Rule 26 (1) and (2)Maharashtra Private Schools (Conditions of Services) Regulation Act 1977-Section 9Constitution of India-Article 226
High Courts03 Dec 2025
Nitin Jaysing Salunkhe Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2477
Maharashtra Private Schools (Conditions of Services) Regulation Act, 1977-Section 9Constitution of India-Article 226
High Courts03 Dec 2025Allowed
Amar Jaggnath Lavate Vs The Education Oicer (Secondary), Zilla Parishad, Ratnagiri & Ors.
Bombay High Court · (2025) 12 BOM CK 2529
Maharashtra Employees Private School (Conditions of Service) Rules, 1981-Rule 26 (1) and (2)Maharashtra Private Schools (Conditions of Services) Regulation Act 1977-Section 9Constitution of India-Article 226
High Courts03 Dec 2025
Shri Shankar Gundu Gavade & Anr. Vs Shri. Satu Ramu Kokitkar & Ors.
Bombay High Court · (2025) 12 BOM CK 2525
High Courts03 Dec 2025
Smt. Divya Rajesh Revankar & Ors. Vs Sou. Lalita Nagesh Revankar
Bombay High Court · (2025) 12 BOM CK 2524
Bombay Regulation VIII of 1827-Section 2Hindu Succession Act-Section 8
High Courts03 Dec 2025
Shri. Shashikant Jagannath Kore & Anr. Vs Shri. Ranjit Bajirao Patil & Anr.
Bombay High Court · (2025) 12 BOM CK 2523
High Courts03 Dec 2025
Smt. Madhuri Ajay Chavan & Anr. Vs Vinod Ramchandra Deshpande & Ors.
Bombay High Court · (2025) 12 BOM CK 2519
High Courts03 Dec 2025
The United India Insurance Company Limited Vs Mrs. Shraddha Hemant Surve & Ors.
Bombay High Court · (2025) 12 BOM CK 2518
High Courts03 Dec 2025
Rubina Salim Shaikh & Anr. Vs Omshri Ganesh Gramin Bigar Sheti Sahakari Patsanstha Mydt. & Anr.
Bombay High Court · (2025) 12 BOM CK 2516
Maharashtra Cooperative Societies Act, 1960-Section 91
High Courts03 Dec 2025
Pandurang Hindurao Disale & Anr. Vs Satish Bapusaheb Kokane & Anr.
Bombay High Court · (2025) 12 BOM CK 2513
High Courts03 Dec 2025Rejected
Vijay Anandrao Sawant Vs Rekha Vijay Sawant
Bombay High Court · (2025) 12 BOM CK 1673
Constitution Of India, 1950- Article 226, 300(A)Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965- Section 330(2), 330(4)
High Courts03 Dec 2025Rejected
Nitin Kedu Rajole Vs State of Maharashtra
Bombay High Court · (2025) 12 BOM CK 1664
Constitution Of India, 1950- Article 226
High Courts02 Dec 2025
Bhima Sundarbalhau Surawase Vs The State Of Maharashtra
Bombay High Court · 2025 INSC 900
Land Acquisition Act-Section 23(1A), 23(2), 28
High Courts02 Dec 2025Dismissed
Shaikh Samir Shaikh Vali Mohmmad Vs The State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 3333
Indian Penal Code-Section 302Indian Evidence Act-Section 106