High Courts06 Nov 2025Dismissed
Chief Executive Officer & Anr. Vs K. S. Valsan
Bombay High Court · (2025) 11 BOM CK 3000
Code of Civil Procedure, 1908-Section 100
COURT ARCHIVE
Bombay High Court judgments, 2025
1,916 judgments · page 67 of 96
High Courts06 Nov 2025Disposed Of
Sanjay Vasantrao Thakur Vs State of Maharashtra
Bombay High Court · (2025) 11 BOM CK 1775
High Courts06 Nov 2025Disposed Of
Rohit Ramesh Palve Vs Tula Shankar Palave
Bombay High Court · (2025) 11 BOM CK 1774
High Courts06 Nov 2025Allowed
Vishwa Chandubhai Patel Vs Union of India
Bombay High Court · (2025) 11 BOM CK 1773
High Courts06 Nov 2025Allowed
Sandip Keda Garud Vs State of Maharashtra
Bombay High Court · (2025) 11 BOM CK 1772
High Courts04 Nov 2025Dismissed
Vijaysinh Govindrao Nimbalkar Vs Amarsinh Govindrao Nimbalkar & Ors.
Bombay High Court · (2025) 11 BOM CK 2999
Code of Civil Procedure-Section 10
High Courts04 Nov 2025Partly Allowed
Sonia Bhalchandra Godase & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 11 BOM CK 2998
Maharashtra Cooperative Societies Act, 1960-Section 101, 91, 154, 154(2)(A)Maharashtra Co-Operative Societies Rules 1961-Chapter VIIIA, Rule 86, 86-A, 86-B, 86-C, 86-D, 86-E, 86-F
High Courts04 Nov 2025Dismissed
M/s. Pram Engineers Vs Haji Karim Abdul Shaikh
Bombay High Court · (2025) 11 BOM CK 2997
Civil Procedure Code, 1908-Order VI Rule 17
High Courts04 Nov 2025Allowed
Sonia Bhalchandra Godase Vs State of Maharashtra
Bombay High Court · (2025) 11 BOM CK 1771
Maharashtra Cooperative Societies Act, 1960- Section 86, 91, 101, 154
High Courts04 Nov 2025Rejected
Haji Sheikh Hussain Abdul Jabbar Vs State of Maharashtra
Bombay High Court · (2025) 11 BOM CK 1770
Indian Penal Code, 1860- Section 143, 147, 148, 149, 307, 452Arms Act, 1959- Section 4, 25Code of Criminal Procedure, 1973- Section 482
High Courts04 Nov 2025Allowed
General Manager Vs Prakash Vishnu Shinde
Bombay High Court · (2025) 11 BOM CK 1769
Payment of Gratuity Act, 1972- Section 4(6)Banking Companies Act, 1970- Section 12(2), 19
High Courts04 Nov 2025Dismissed
Priti Manoj Bundile Vs Hon'ble Minister, Rural Development
Bombay High Court · (2025) 11 BOM CK 1768
Constitution Of India, 1950- Article 227Maharashtra Village Panchayats Act, 1959- Section 14, 39(1)Prevention of Corruption Act, 1988- Section 7, 12
High Courts04 Nov 2025Allowed
Kafeel Ahmed Mohd Ayub Vs State of Maharashtra
Bombay High Court · (2025) 11 BOM CK 1766
Constitution Of India, 1950- Article 21National Investigation Agency Act, 2008- Section 21(4)Code of Criminal Procedure, 1973- Section 439
High Courts04 Nov 2025Disposed Of
Nihal Ahmed Abdulla Vs Malegaon Municipal Corporation
Bombay High Court · (2025) 11 BOM CK 1760
Constitution Of India, 1950- Article 226Maharashtra Regional and Town Planning Act, 1966- Section 127Malegaon Municipal Corporation Act, 1947- Section 477
High Courts04 Nov 2025Dismissed
Satish Murlidhar Inamdar Vs Amogh Sawant
Bombay High Court · (2025) 11 BOM CK 1761
Constitution Of India, 1950- Article 32Maharashtra Ownership Flats Act, 1963- Section 2(c), 4Indian Contract Act,1872- Section 201, 202, 208
High Courts03 Nov 2025Dismissed
Shri. Devi Shantadurga Devasthan Usap & Ors. Vs Assistant Charity Commissioner, Sindhudurg & Ors.
Bombay High Court · (2025) 11 BOM CK 2996
High Courts03 Nov 2025Disposed Of
Sachidanand Diliprao Chaugule & Ors. Vs The Education Officer (Secondary) & Ors.
Bombay High Court · (2025) 11 BOM CK 3030
Constitution of India-Article 226
High Courts03 Nov 2025Partly Allowed
The Manager, New India Assurance Co. Ltd. Vs Smt. Neha Jaihind Patil & Ors.
Bombay High Court · (2025) 11 BOM CK 3028
High Courts03 Nov 2025Dismissed
Ningubai Govind Yallurkar & Ors. Vs Krishna Bharmana Dasake @ Daska & Ors.
Bombay High Court · (2025) 11 BOM CK 3027
Limitation Act-Article 58
High Courts03 Nov 2025Dismissed
Bhagwandas Vs General Manager
Bombay High Court · (2025) 11 BOM CK 1767
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971- Section 28Bombay Industrial Relations Act, 1946- Section 3(13)Maharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971- Section 44