High Courts23 Sept 2025Allowed
Pandurang Tatu Keni Vs Laxman Sakharam Patil
Bombay High Court · (2025) 09 BOM CK 0355
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 - Section 13(1)(i), 13(2)
COURT ARCHIVE
Bombay High Court judgments, 2025
1,916 judgments · page 70 of 96
High Courts23 Sept 2025Disposed Of
Pradnya Nitin Patil Vs Bharat Petroleum Corporation Ltd
Bombay High Court · (2025) 09 BOM CK 0329
Constitution of India, 1950 - Article 15(3)Petroleum Rules, 2002 - Rule 144
High Courts22 Sept 2025Allowed
Dipak Metal Industries Vs Deputy Commissioner of State Tax
Bombay High Court · (2025) 09 BOM CK 0349
Central Goods and Services Tax Act, 2017 - Section 108
High Courts22 Sept 2025Disposed Of
Nilesh @ Pravin s/o Hiroji @ Supekar Vs Amruta w/o Nilesh Supekar @ Amruta d/o Sanjay Sonwane
Bombay High Court · (2025) 09 BOM CK 0330
Hindu Marriage Act, 1955 - Section 12, 12(1)(c), 13, 13(1)(ia), 13(1)(iii), 14
High Courts22 Sept 2025Dismissed
Shaikh Tayyab Shaikh Babulal Vs State Of Maharashtra
Bombay High Court · (2025) 09 BOM CK 0308
Code of Criminal Procedure, 1973 - Section 164, 235(2)Indian Penal Code, 1860 - Section 34, 109, 114, 323, 376(D), 504, 506Evidence Act, 1872 - Section 114, 118
High Courts21 Sept 2025
Shri Suresh S/O Laxman Mohadikar Vs Smt. Indu W/O Keshav Bhanarkar & Ors.
Bombay High Court · (2025) 09 BOM CK 1357
Code of Civil Procedure-Order 43 Rule 1(u), Section 96, 41 Rule 23-A, I Rule 9, 1 Rule 10(2)
High Courts20 Sept 2025Allowed
Prajakta Mahendra Agrawal And Another Vs State Of Maharashtra And Another
Bombay High Court · (2025) 09 BOM CK 0309
Constitution of India, 1950 - Article 226Code of Criminal Procedure, 1973 - Section 155(2), 156(1), 482Indian Penal Code, 1860 - Section 34, 120B, 405, 406, 415, 419, 420, 467, 468, 471
High Courts19 Sept 2025Allowed
Shrikrishna Kulkarni Vs State of Maharashtra
Bombay High Court · (2025) 09 BOM CK 0348
Trade Unions Act, 1926 - Section 28(1)(A)
High Courts19 Sept 2025Dismissed
Abhijeet S/o Diliprao Deshmukh Vs State Of Maharashtra
Bombay High Court · (2025) 09 BOM CK 0331
Constitution of India, 1950 - Article 226, 243C, 243K, 243O, 243ZG, 327, 329(a)
High Courts18 Sept 2025Dismissed
Srikant Shyamanand Chaturvedi Vs Roopali Chaturvedi
Bombay High Court · (2025) 09 BOM CK 0347
Protection of Women from Domestic Violence Act, 2005 - Section 12, 18, 19, 20, 21, 22, 26
High Courts18 Sept 2025
Kishor Baburao Sathe Vs Union Of India Through Its Principal Secretary
Bombay High Court · (2025) 09 BOM CK 0332
Indian Penal Code, 1860 - Section 120B, 143, 149, 323, 353, 504, 506
High Courts18 Sept 2025Dismissed
Rahul Shankarrao Wadhave (U.T. No.46/25) Vs State Of Maharashtra
Bombay High Court · (2025) 09 BOM CK 0312
Constitution of India, 1950 - Article 21, 22, 22(1), 226Code of Criminal Procedure, 1973 - Section 41A, 50, 167, 173, 309, 482 Indian Penal Code, 1860 - Section 323, 354, 506Protection of Children from Sexual Offences Act, 2012 - Section 9(M), 9(N), 10, 12
High Courts18 Sept 2025Dismissed
Rohan Mohan Shinde Vs State Of Maharashtra And Others
Bombay High Court · (2025) 09 BOM CK 0311
Constitution of India, 1950 - Article 21, 22, 22(1), 22(2), 226Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 35, 47, 58, 180, 528Code of Criminal Procedure, 1973 - Section 41A, 50, 57, 161
High Courts16 Sept 2025
Ganesh Maroti Bore Vs State Of Maharashtra
Bombay High Court · (2025) 09 BOM CK 0314
Constitution of India, 1950 - Article 226Code of Criminal Procedure, 1973 - Section 107Indian Penal Code, 1860 - Section 324, 380, 382, 385, 504, 506
High Courts16 Sept 2025Disposed Of
Vijaykumar alias Vijay S/o Sitaram Dandanaik Vs State Of Maharashtra
Bombay High Court · (2025) 09 BOM CK 0313
Constitution of India, 1950 - Article 14, 300ACode of Criminal Procedure, 1973 - Section 91, 102, 145, 146, 451, 459Indian Penal Code, 1860 - Section 34, 406, 409, 420, 467, 468, 471
High Courts15 Sept 2025Disposed Of
Sayed Haji s/o Sayed Mustaffa Vs State Of Maharashtra
Bombay High Court · (2025) 09 BOM CK 0333
Hyderabad Atiyat Inquiries Act, 1952 - Section 12(2), 13
High Courts12 Sept 2025Disposed Of
Heena Mohammeddin Kashmiri Vs State of Maharashtra
Bombay High Court · (2025) 09 BOM CK 0346
Consumer Protection Act, 1986 - Section 25(3), 27
High Courts12 Sept 2025Partly Allowed
Jalindar Bhausaheb Argade Vs Mayur Vinayak Kshirsagar
Bombay High Court · (2025) 09 BOM CK 0338
Motor Vehicles Act 1988 - Section 163A, 173
High Courts12 Sept 2025Allowed
Shaikh Mobin s/o. Abdul Kareem Vs State Of Maharashtra Through Principal Secretary
Bombay High Court · (2025) 09 BOM CK 0337
Maharashtra Village Panchayat Act, 1958 - Section 7, 7(1), 36Bombay Village Panchayats (Gram Sabha Meetings) Rules, 1959 - Rule 10(2)
High Courts12 Sept 2025Allowed
Shafiyabegum w/o Shahanawaz Qureshi Vs Manisha w/o Ravindra Modi
Bombay High Court · (2025) 09 BOM CK 0336
Indian Stamp Act,1899 - Section 35Maharashtra Stamp Act, 1958 - Section 2(l), 2(14), 3, 33, 34, 34(e)Evidence Act, 1872 - Section 63, 65