High Courts01 Dec 2025Rejected
Narendra Ramprakash Podar And Ors Vs Pragnesh Narayan Podar And Anr
Bombay High Court · (2025) 12 BOM CK 1672
Maharashtra Public Trusts Act, 1950- Section 2, 22, 41(D), 70(A)
COURT ARCHIVE
Bombay High Court judgments, 2025
1,916 judgments · page 63 of 96
High Courts01 Dec 2025Dismissed
Ramughraha Ramcharita Tiwari Vs Alaknanda Gopalkrishna Badale
Bombay High Court · (2025) 12 BOM CK 1667
Civil Procedure Code, 1908- Section 115
High Courts01 Dec 2025Disposed Of
JKC General Trading Company Vs Union of India
Bombay High Court · (2025) 12 BOM CK 1665
Constitution Of India, 1950- Article 265Customs Act,1962- Section 17(5)
High Courts28 Nov 2025Disposed Of
Maharashtra State Electricity Distribution Company Ltd Vs Supreme Metal Industries
Bombay High Court · (2025) 11 BOM CK 1798
Electricity Act, 2003- Section 2, 126, 127, 135
High Courts28 Nov 2025Allowed
Nainesh Sanghvi Vs State of Maharashtra
Bombay High Court · (2025) 11 BOM CK 1795
Maharashtra Cooperative Societies Act, 1960- Section 83(1), 88, 98, 101Arbitration and Conciliation Act, 1996- Section 29(A)
High Courts27 Nov 2025Allowed
Anil Bhimrao Sapate & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 11 BOM CK 2992
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Section 307, 324, 294, 34
High Courts27 Nov 2025Allowed
Ajinkya Alias Bablu Chandrakant Rokade Vs District Magistrate Solapur & Ors.
Bombay High Court · (2025) 11 BOM CK 2983
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Ofenders and Dangerous Persons Act, 1981-Section 3Constitution of India-Article 22(5)
High Courts27 Nov 2025
Laxman Anant Kesarkar Vs Kavaji Dhondiram Kadam & Anr.
Bombay High Court · (2025) 11 BOM CK 2982
High Courts25 Nov 2025Allowed
Surekha W/o Baban Thorat & Anr. Vs Sugan S/o Amarsingh Rajapurohit & Anr.
Bombay High Court · (2025) 11 BOM CK 2984
High Courts24 Nov 2025Disposed Of
Yasin Musa Inamdar Vs State Of Maharashtra & Ors.
Bombay High Court · (2025) 11 BOM CK 2985
Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Rules, 2012-Rule 12, 13, Sub-rule (1) of Rule 13, Clause (d) of sub-Rule 1 of Rule 13
High Courts24 Nov 2025Disposed Of
Shree Jagrutti Cooperative Housing Society Ltd & Anr Vs Shree Jagruti CHS Proposed & Ors
Bombay High Court · (2025) 11 BOM CK 1794
Maharashtra Cooperative Societies Act, 1960- Section 3, 4, 9, 154(B)
High Courts21 Nov 2025Disposed Of
C 4 Infrastructure Pvt. Ltd Vs Maharashtra State Road Transport Corporation
Bombay High Court · (2025) 11 BOM CK 1792
Constitution Of India, 1950- Article 14, 226
High Courts21 Nov 2025Disposed Of
Aidem Ventures Pvt. Ltd Vs Darshan Pitale
Bombay High Court · (2025) 11 BOM CK 1790
Constitution Of India, 1950- Article 300(A)Gratuity Act, 1972- Section 4(1), 4(6)
High Courts20 Nov 2025Allowed
Sanjivani Madhukar Fartade & Ors. Vs Ramesh Madhavrao Bhandwalkar & Anr.
Bombay High Court · (2025) 11 BOM CK 2987
High Courts20 Nov 2025Dismissed
Dangkwang Precision India Pvt. Ltd Vs Dangkwang Precision Employees Union
Bombay High Court · (2025) 11 BOM CK 1793
Constitution Of India, 1950- Article 226, 227Income Tax Act, 1961- Section 32
High Courts19 Nov 2025Dismissed
Nanda Subhash Gore Vs The Collector, Satara & Ors.
Bombay High Court · (2025) 11 BOM CK 2989
Bombay Village Pnachayats (Meetings) Rules, 1959-Rules 17, 18, 19, 28, 39Bombay Village Panchayats Sarpanch and Upa-Sarpanch (No Confidence) Rules, 1975
High Courts19 Nov 2025Allowed
Jospin Maykal Dsouza Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 11 BOM CK 2988
MEPS Act-Section 5(1)
High Courts18 Nov 2025Disposed Of
Sou Rajabai Shahaji Shinde & Ors. Vs Revan Ramu Chavan & Ors.
Bombay High Court · (2025) 11 BOM CK 2986
High Courts18 Nov 2025Allowed
Naseer Babasaheb Jahagirda Vs John Wilson Education Society
Bombay High Court · (2025) 11 BOM CK 1787
Maharashtra Universities Act, 1994- Section 59
High Courts17 Nov 2025Disposed Of
Chhatrapati Sambhaji Maharaj Charitable Trust's English Medium School & Anr. Vs Union Of India & Ors.
Bombay High Court · (2025) 11 BOM CK 2995
Right of Children to Free and Compulsory Education Act, 2009-Section 2, 3, 12, 12(1), 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