High Courts13 Nov 2025Allowed
Rekha Ramchandra Rao Vs State of Maharashtra
Bombay High Court · (2025) 11 BOM CK 1788
COURT ARCHIVE
Bombay High Court judgments, 2025
1,916 judgments · page 65 of 96
High Courts13 Nov 2025Dismissed
Asian Builders and Contractor Vs Milind Narsing Swami and Anr
Bombay High Court · (2025) 11 BOM CK 1786
Limitation Act, 1963- Article 64, 65
High Courts13 Nov 2025Allowed
Aswani Associates Vs State of Maharashtra
Bombay High Court · (2025) 11 BOM CK 1785
Constitution Of India, 1950- Article 14, 299Maharashtra Regional and Town Planning Act, 1966- Section 37(1), 127, 154
High Courts12 Nov 2025Allowed
Sitaram Vithoba Sabale & Anr. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 11 BOM CK 3031
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981-Rule 41, 9, 11Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977-Section 2(7)
High Courts12 Nov 2025Disposed Of
Ravindra Gopal Deshpande & Anr. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 11 BOM CK 3026
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981-Rule 41, 41(a), 9, 11Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977-Section 2(7)
High Courts12 Nov 2025Allowed
Dnyandeo Gopal Gawade & Anr. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 11 BOM CK 3025
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981-Rule 41(a), 41, 9, 11Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977-Section 2(7)
High Courts12 Nov 2025Dismissed
Amarjit Ramchandra Bandgar Vs Additional Commissioner, Pune Division, Pune & Ors.
Bombay High Court · (2025) 11 BOM CK 3024
Maharashtra Village Panchayat Act, 1959-Section 14(1)(J-3), 53Constitution of India-Article 227
High Courts12 Nov 2025Allowed
Mahadev Laxman Anandkar Vs The Collector & District Magistrate Of Solapur & Ors.
Bombay High Court · (2025) 11 BOM CK 3023
Licensing and Controlling Places of Public Amusement (other than Cinemas) and Performances for Public Amusement, including Melas and Tamashas Rules, 1960-Rule 92Maharashtra Police Act, 1951-Section 33 (1)Maharashtra Prohibition Act-Section 65(e)
High Courts12 Nov 2025Dismissed
Mrs. Jayshri Dagdu Mahapure Vs Additional Commissioner, Pune Division, Pune & Ors.
Bombay High Court · (2025) 11 BOM CK 3022
Maharashtra Village Panchayat Act, 1959-Section 14(1)(J-3), 53Constitution of India-Article 227
High Courts12 Nov 2025Dismissed
Mr. Ajit Kumar Devmore Vs Additional Commissioner, Pune Division, Pune & Ors.
Bombay High Court · (2025) 11 BOM CK 3021
Maharashtra Village Panchayat Act, 1959-Section 14(1)(J-3), 53Constitution of India-Article 227
High Courts12 Nov 2025Allowed
Shashikant Kakasaheb Mane Vs New India Insurance Company Ltd & Anr.
Bombay High Court · (2025) 11 BOM CK 3020
Central Motor Vehicles Rules, 1989-Rule 109Rules of the Road Regulations, 1989-Section 15Motor Vehicles (Driving) Regulations-Regulation 28
High Courts12 Nov 2025Allowed
Kusum Ganapati Patil & Ors. Vs Chingubai Raghunath Jadhav & Ors.
Bombay High Court · (2025) 11 BOM CK 3018
Bombay Tenancy and Agriculture Lands Act, 1948-Section 32-M, 32-G, 88-M, 32Maharashtra Land Revenue Code, 1966-Section 157
High Courts12 Nov 2025Allowed
Vivekanand Yallappa Solanki Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 11 BOM CK 3017
Maharashtra Police Act-Section 33(w), 2(9), 2(10)Maharashtra Shops and Establishments (Regulations of Employment and Conditions of Service) Act, 2017BNSS-Section 528
High Courts12 Nov 2025Disposed Of
IFFCO Tokio General Insurance Co. Ltd. Vs Indumati Ashok Sannake & Ors.
Bombay High Court · (2025) 11 BOM CK 3029
High Courts12 Nov 2025Dismissed
Vijaya Arun Beri Vs Vijay Waman Bhat
Bombay High Court · (2025) 11 BOM CK 1781
Constitution Of India, 1950- Article 227Bombay Rent Act, 1947- Section 13
High Courts11 Nov 2025Allowed
Seema Prakash Ausekar Vs Lata Prakash Ausekar & Ors.
Bombay High Court · (2025) 11 BOM CK 3019
Bombay Regulation Act-Clause Nos.7 and 8
High Courts11 Nov 2025Dismissed
Agatrao Keshav Pawar Vs The Brahan Maharashtra Sugar Syndicate Limited & Ors.
Bombay High Court · (2025) 11 BOM CK 3016
Bombay Tenancy and Agriculture Act-Section 85, 68(8)Constitution of India-Article 227
High Courts11 Nov 2025Disposed Of
Mr. Krishna Yashwant Akal Vs Tukaram Mhadu Patil & Ors.
Bombay High Court · (2025) 11 BOM CK 3015
High Courts11 Nov 2025Disposed Of
Haridas Shankar Gaikwad Vs Commissioner of Police & Ors.
Bombay High Court · (2025) 11 BOM CK 3014
Maharashtra Prevention of Dangerous Activities Act, 1981-Section 3, sub-section (3) of Section 3The Essential Commodities Act, 1955-Sections 3, 7Bhartiya Nagrik Suraksha Sanhita, 2023-Section 129, 35 (3)
High Courts11 Nov 2025Disposed Of
National Insurance Co. Ltd. Vs Smt. Anita Naganand Ketkar & Ors.
Bombay High Court · (2025) 11 BOM CK 3013