High Courts02 Dec 2025
Bajaj Allianz General Insurance Co. Ltd. Vs Vijaya Vasant Dhumal & Ors.
Bombay High Court · (2025) 12 BOM CK 2512
COURT ARCHIVE
Bombay High Court judgments, 2025
1,916 judgments · page 60 of 96
High Courts02 Dec 2025
Savita Anil Dorle & Ors. Vs Chandrakant Gorakh Yadav & Ors.
Bombay High Court · (2025) 12 BOM CK 2511
High Courts02 Dec 2025
Dr. Tatyasaheb Natu Smruti Pratishthan Vs Joint Charity Commissioner
Bombay High Court · (2025) 12 BOM CK 2509
Maharashtra Public Trust Act, 1950-Section 36(1)(a), 36(2)(a)
High Courts02 Dec 2025Allowed
Sushama C. Pendharkar Vs State of Maharashtra
Bombay High Court · (2025) 12 BOM CK 1668
High Courts02 Dec 2025Allowed
Bella Vista Drycleaners Vs Vishwanath Kanojia
Bombay High Court · (2025) 12 BOM CK 1670
Constitution Of India, 1950- Article 14, 21Industrial Disputes Act, 1947- Section 36, 36(3), 36(4)
High Courts02 Dec 2025Dismissed
Jyoti Harsukhrai Joshi & Ors Vs Triveniben Bhikhalal Busa & Ors
Bombay High Court · (2025) 12 BOM CK 1666
Maharashtra Rent Control Act, 1999- Section 15, 15(1)
High Courts02 Dec 2025Dismissed
Maharashtra State Road Transport Corporation Vs Sanket Dattatraya Mistri
Bombay High Court · (2025) 12 BOM CK 1663
Indian Penal Code, 1860- Section 304(A), 337, 338, 427Motor Vehicles Act, 1988- Section 184Road Regulations, 1989- Section 15
High Courts02 Dec 2025Dismissed
Reliance General Insurance Co.Ltd Vs Rajashri Pramanik Sable
Bombay High Court · (2025) 12 BOM CK 1662
Motor Vehicles Act, 1988- Section 140, 163(A), 170
High Courts02 Dec 2025Disposed Of
Daji Patil Shikshan Sanstha Vs Union of India
Bombay High Court · (2025) 12 BOM CK 1661
High Courts01 Dec 2025Partly Allowed
Association Of Sindhi (Linguistic) Minority Managements Of Recognized Educational Institutions In Maharashtra & Anr. Vs State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 4402
High Courts01 Dec 2025Dismissed
Vijay Dattaram Zore & Ors. Vs Hindustan Hosiery Mills & Ors.
Bombay High Court · (2025) 12 BOM CK 4397
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971-Section 29(c)
High Courts01 Dec 2025Partly Allowed
Ms.Sheetal Marotrao Bansode Vs State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 4396
High Courts01 Dec 2025Allowed
Shaikh Mohammed Afzal & Ors. Vs The Slum Rehabilitation Authority & Ors.
Bombay High Court · (2025) 12 BOM CK 4393
High Courts01 Dec 2025Dismissed
Padmaja Ladda Vs The Union Of India & Ors.
Bombay High Court · (2025) 12 BOM CK 3657
Constitution of India-Article 226, 254 (1), 254 (2), 141, 213Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admission and Fees) Act, 2015-Section 2(n)Maharashtra Ordinance No. VI of 2025
High Courts01 Dec 2025
Jalilmiya Mastansab Naikwade & Anr. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3644
Land Acquisition Act, 1894-Section 4
High Courts01 Dec 2025Allowed
Bhausaheb Chhabilwad Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3641
Constitution of India-Article 226
High Courts01 Dec 2025
Nana Gopala Shete & Ors. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3640
Land Acquisition Act, 1894-Section 4(1), 6, 18
High Courts01 Dec 2025Dismissed
Bharat Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3638
Constitution of India-Article 226, 21Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons, Video Pirates, Sand Smugglers and Persons Engaged in Black Marketing of Essential Commodities Act, 1981-Section 3, 2(b-i)BNS Act-Section 308(2), 115, 352, 351(2), 3(5), 303(2), 109(1), 118(2), 189(1), 189(2)
High Courts01 Dec 2025Allowed
United India Insurance Company Ltd. Vs Mangal & Ors.
Bombay High Court · (2025) 12 BOM CK 3636
Indian Penal Code-Section 279, 304-A, 337 & 338
High Courts01 Dec 2025Allowed
United India Insurance Company Ltd. Vs Mangal & Ors.
Bombay High Court · (2025) 12 BOM CK 3635
Indian Penal Code-Section 279, 304-A, 337 & 338