High Courts15 Oct 2025Dismissed
Dilip Kapoor Vs Bhagat Mahesh Bhaga and Ors
Bombay High Court · (2025) 10 BOM CK 1094
Code of Criminal Procedure, 1973 - Section 340
COURT ARCHIVE
Bombay High Court judgments, 2025
1,916 judgments · page 69 of 96
High Courts15 Oct 2025Allowed
Buniya Devi Chauhan Vs General Manager
Bombay High Court · (2025) 10 BOM CK 1093
Code of Criminal Procedure, 1973 - Section 248(iii)Indian Penal Code, 1860 - Section 406, 420, 467, 468, 471
High Courts14 Oct 2025Allowed
Prasad Dinkar Patil Vs Chief Executive Officer
Bombay High Court · (2025) 10 BOM CK 1097
Rights of Persons with Disabilities Act, 2016 - Section 20, 20(4)
High Courts14 Oct 2025Disposed Of
Milind Rajkumar Wagholikar Vs Shankar Ramchandra Kirve
Bombay High Court · (2025) 10 BOM CK 1095
Constitution Of India, 1950 - Article 226, 227Bombay Rent Act, 1947 - Section 13(1)
High Courts08 Oct 2025
Divisional Manager, Reliance General Insurance Co. Ltd. Vs Shri. Arunrao Ramchadra Kulkarni & Ors.
Bombay High Court · (2025) 10 BOM CK 1715
High Courts04 Oct 2025Dismissed
Deelipkumar Sagarmal Saboo Vs Ramavtar Sagarmal Saboo
Bombay High Court · (2025) 10 BOM CK 1092
Code of Civil Procedure, 1908 - Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d), Order 41 Rule 22Transfer of Property Act, 1882 - Section 121 Limitation Act, 1963 - Article 59
High Courts01 Oct 2025Allowed
Dikshant Alias Dadu Devidas Sapkale Vs State Of Maharashtra And Others
Bombay High Court · (2025) 10 BOM CK 1091
Constitution of India, 1950 - Article 14, 21, 22(4), 22(5), 226Maharashtra Prevention of Dangerous Activities Act 1981 - Section 3, 13
High Courts01 Oct 2025Dismissed
Hariomdas S/o Govinddas Bainade Vs State Of Maharashtra
Bombay High Court · (2025) 10 BOM CK 1090
Code of Criminal Procedure, 1973 - Section 164, 313Indian Penal Code, 1860 - Section 302, 309Evidence Act, 1872 - Section 106
High Courts30 Sept 2025Allowed
Prakash S/o. Gabba Rathod Vs State Of Maharashtra, Through Secretary
Bombay High Court · (2025) 09 BOM CK 0324
Constitution of India, 1950 - Article 227
High Courts30 Sept 2025Dismissed
Abdul Saeed Abdul Razzak Shaikh Vs State Of Maharashtra Through Secretary
Bombay High Court · (2025) 09 BOM CK 0323
Constitution of India, 1950 - Article 226
High Courts30 Sept 2025Allowed
Dipika Rahul Wadile alias, Dipika Sunil Dhole Vs Eklavya Shikshan Prasarak Mandal, Bhilaipada, Tq. & Dist. Nandurbar. (Notice be served upon the Secretary)
Bombay High Court · (2025) 09 BOM CK 0322
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 5(2), 5(3), 9
High Courts29 Sept 2025Dismissed
Amey Realty & Construction LLP Vs Bagwe Housing Private Ltd
Bombay High Court · (2025) 09 BOM CK 0353
Limitation Act, 1963 - Article 54, 58Specific Relief Act, 1963 - Section 19Code of Civil Procedure, 1908 - Order 7 Rule 11, Order 7 Rule 11(d)
High Courts26 Sept 2025Allowed
Vaishali w/o Vijay Burande Vs State Of Maharashtra, Through its Principal Secretary
Bombay High Court · (2025) 09 BOM CK 0327
Maharashtra Civil Services (Pension) Rules, 1982 - Rule 115, 115(1), 116, 116(16)(b)
High Courts26 Sept 2025Disposed Of
Shivajirao s/o.Hanumantrao Hude Vs Divisional Joint Registrar, Co operative Societies, Latur Region, Latur
Bombay High Court · (2025) 09 BOM CK 0325
Maharashtra Agricultural Produce Marketing [Development and Regulation] Act, 1963 - Section 2(1)(b), 2(2), 2(b), 2(k), 58Maharashtra Agricultural Produce Market Committee [Election to Committee] Rules, 2017 - Rule 10(1)(a), 10(1)(b), 10(1)(c), 10(1)(d), 10(1)(e), 10(1)(f), 10(1)(g), 10(1)(h), 10(1)(i), 10(1)(j), 10(1)(k), 10(2)(ii), 10(3), 21(4)
High Courts25 Sept 2025Disposed Of
The Pr. Commissioner Of Income Tax Vs M/s. Chowgule And Company Pvt. Ltd.
Bombay High Court · (2025) 09 BOM CK 1362
High Courts25 Sept 2025Allowed
Rajendrakumar Gore Vs State of Maharashtra
Bombay High Court · (2025) 09 BOM CK 0354
High Courts25 Sept 2025Allowed
State Bank of India Vs Amum Builders Amum Builders
Bombay High Court · (2025) 09 BOM CK 0352
Code of Civil Procedure, 1908 - Order 20 Rule 12, Order 21 Rule 5
High Courts25 Sept 2025Allowed
Vinod Kshirsagar Wasnik Vs State of Maharashtra
Bombay High Court · (2025) 09 BOM CK 0351
High Courts25 Sept 2025Allowed
Chandrakant Pandharinath Solunke Vs Power Grid Corporation Of India Ltd
Bombay High Court · (2025) 09 BOM CK 0328
Constitution of India, 1950 - Article 226, 227Code of Civil Procedure, 1908 - Section 2, 96, 96(1), 96(2), Order 7 Rule 10, Order 7 Rule 11Indian Telegraph Act, 1885 - Section 10, 16, 16(3), 16(4), 16(5), 16(9)
High Courts24 Sept 2025Allowed
Umesh Shivaji Vetal Vs District Magistrate Ahilyanagar And Others
Bombay High Court · (2025) 09 BOM CK 0307
Constitution of India, 1950 - Article 226Maharashtra Prevention of Dangerous Activities Act 1981 - Section 3(1)