High Courts17 Nov 2025Dismissed
Rajkumar Nagappa Houshetti Vs Ganesh Highways Through Vinay Nandkishore Baldava
Bombay High Court · (2025) 11 BOM CK 2994
Transfer of Property Act, 1882-Section 105, 106
COURT ARCHIVE
Bombay High Court judgments, 2025
1,916 judgments · page 64 of 96
High Courts17 Nov 2025Disposed Of
Shripatrao Bondre English Medium School & Anr. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 11 BOM CK 2993
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 V
High Courts17 Nov 2025Disposed Of
Nirmal Shishu Vihar Primary School & Anr. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 11 BOM CK 2991
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
High Courts17 Nov 2025Allowed
Sachin Negi Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 11 BOM CK 2990
Bharatiya Nagrik Suraksha Sanhita, 2023-Section 281, 125(a)Motor Vehicles Act, 1988-Section 184
High Courts17 Nov 2025Dismissed
Vidarbha Irrigation Development Corporation Vs Smt. Lilabai Wd/O Pandurang Kodape & Ors.
Bombay High Court · (2025) 11 BOM CK 2259
Land Acquisition Act, 1894-Section 4
High Courts17 Nov 2025Disposed Of
Bharti Wd/o Vilas Bramhanwade & Ors. Vs Nandkishor Kabra & Ors.
Bombay High Court · (2025) 11 BOM CK 2258
High Courts17 Nov 2025Allowed
Onkar Niloba Gaikwad Vs State Government Education Department & Anr
Bombay High Court · (2025) 11 BOM CK 1791
High Courts14 Nov 2025Allowed
Sujata Viresh Desai Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 11 BOM CK 3041
High Courts14 Nov 2025Allowed
Mahendra Krushna Thakur Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 11 BOM CK 3040
High Courts14 Nov 2025Dismissed
Naim Abdulshakur Kachhi Vs Eknath Ramchandra Patil
Bombay High Court · (2025) 11 BOM CK 3039
Code of Civil Procedure-Order VII Rule 11
High Courts14 Nov 2025Allowed
Alka Annaso Mule & Ors. Vs Ravindra Kundalik Jadhav & Ors.
Bombay High Court · (2025) 11 BOM CK 3038
High Courts14 Nov 2025Partly Allowed
Girish Shantilal Shah Vs The State Of Maharashtra & Anr.
Bombay High Court · 2025 INSC 76
Indian Penal Code, 1860-Section 306, 324, 506, 201, 107, 309Constitution of India-Article 226Criminal Procedure Code-Section 482, Chapter XIV, 156(1), 155(2), 161
High Courts14 Nov 2025Disposed Of
United India Insurance Company Limited Vs Dropadi Dadu Wadekar & Ors.
Bombay High Court · (2025) 11 BOM CK 3036
High Courts14 Nov 2025Disposed Of
Prakash Vishnu Karpe Vs Vinay Mangesh Dalvi & Anr.
Bombay High Court · (2025) 11 BOM CK 3035
High Courts14 Nov 2025Dismissed
The Oriental Insurance Co. Ltd. Vs Prerana @ Vidhi Vishal Shirodkar & Ors.
Bombay High Court · (2025) 11 BOM CK 3034
High Courts14 Nov 2025Allowed
Bharat @ Pappu Abhiman Lokhande & Ors. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 11 BOM CK 3033
Indian Penal Code-Section 498A, 504, 506, 34
High Courts14 Nov 2025Disposed Of
Ramrao Tukaram Pati Vs State of Maharashtra
Bombay High Court · (2025) 11 BOM CK 1797
Constitution Of India, 1950- Article 226Maharashtra Cooperative Societies Act, 1960- Section 101, 154
High Courts14 Nov 2025(2002) 2 SCC 73
Yogendra Lahu Bhoir Vs Prema Yogendra Bhoir
Bombay High Court · (2025) 11 BOM CK 1796
Constitution Of India, 1950- Article 215Hindu Marriage Act, 1955- Section 13(1)Indian Penal Code, 1860- Section 34, 323, 354
High Courts14 Nov 2025Disposed Of
Anil Keruji Jagtap & Anr Vs Razzak Nazimuddin Kazi & Ors
Bombay High Court · (2025) 11 BOM CK 1789
Maharashtra Cooperative Societies Act, 1960- Section 101Maharashtra Cooperative Societies Rules, 1961- Rule 107, 107(11)
High Courts13 Nov 2025Dismissed
Sangli, Miraj and Kupwad Municipal Corporation at Sangli & Anr. Vs Smt. Vijaymala Babu Satvekar & Ors.
Bombay High Court · (2025) 11 BOM CK 3032
Code of Civil Procedure-Order XXVI Rule 9ULC Act-Section 10(5)