Bombay High Court Judgments 2025 — Page 71

High Courts12 Sept 2025Allowed

Khyyum s/o Khadir Patwari Vs State Of Maharashtra

Bombay High Court · (2025) 09 BOM CK 0316

Constitution of India, 1950 - Article 19, 19(2)Code of Criminal Procedure, 1973 - Section 173, 196, 482Indian Penal Code, 1860 - Section 165A, 295A, 504, 505

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High Courts12 Sept 2025Allowed

Ganesh s/o Bharat Giri Vs State Of Maharashtra

Bombay High Court · (2025) 09 BOM CK 0315

Constitution of India, 1950 - Article 21, 22(5), 226Bhartiya Nyaya Sanhita, 2023 - Section 3(5), 115(2), 118(1), 119, 308(4), 324(4), 326(f), 351(2), 351(3), 352 Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons, Video Pirates, Sand Smugglers and Persons Engaged in Black Marketing of Essential Commodities Act, 1981 - Section 2(b1), 3, 3(1), 3(2), 3(3), 8, 9, 10

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High Courts11 Sept 2025Allowed

Smt. Jayashri Wd/o Sunil Kolhe Vs State Of Maharashtra, Through its Secretary

Bombay High Court · (2025) 09 BOM CK 0339

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High Courts11 Sept 2025Disposed Of

Sow. Kamal Raosaheb Shipalkar Vs Shivaji Laxman Palaskar

Bombay High Court · (2025) 09 BOM CK 0326

Code of Civil Procedure, 1908 - Order 41 Rule 27, Order 41 Rule 28

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High Courts10 Sept 2025Allowed

Shri Vyom Dipesh Raichanna Vs Union of India

Bombay High Court · (2025) 09 BOM CK 0345

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High Courts10 Sept 2025Allowed

Bhanudas Sitaram Khunte Vs Grievance Redressal Committee and Ors

Bombay High Court · (2025) 09 BOM CK 0344

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High Courts10 Sept 2025Dismissed

Muniroddin S/o. Mainoddin Shaikh Vs State Of Maharashtra

Bombay High Court · (2025) 09 BOM CK 0317

Constitution of India, 1950 - Article 226, 227Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Code of Criminal Procedure, 1973 - Section 482

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High Courts09 Sept 2025Allowed

Canon India Pvt. Ltd Vs Union of India

Bombay High Court · (2025) 09 BOM CK 0343

Constitution Of India, 1950 - Article 226Customs Act, 1962 - Section 17

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High Courts08 Sept 2025Dismissed

Rushikesh s/o Rajendra Naikwade Vs State Of Maharashtra

Bombay High Court · (2025) 09 BOM CK 0318

Code of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 34, 323, 498A, 504, 506Dowry Prohibition Act, 1961 - Section 3, 4

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High Courts04 Sept 2025Disposed Of

Pradeep @ Shappu Janardhan Kokate Vs State Of Maharashtra

Bombay High Court · (2025) 09 BOM CK 0320

Constitution of India, 1950 - Article 16Code of Criminal Procedure, 1973 - Section 164Indian Penal Code, 1860 - Section 120B, 201, 302, 387, 507

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High Courts04 Sept 2025Allowed

Vishal s/o Bhanudas Jadhav Vs State Of Maharashtra

Bombay High Court · (2025) 09 BOM CK 0319

Code of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 34, 107, 306

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High Courts03 Sept 2025Dismissed

Principal General Manager, Bharat Sanchar Nigam Limited Vs G.B. Khetade

Bombay High Court · (2025) 09 BOM CK 0350

Industrial Disputes Act, 1947 - Section 2, 10(1), 10(2), 25(f)

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High Courts03 Sept 2025Rejected

General Manager, Greater Mumbai Milk Scheme & Anr Vs Bhakti Gajanan Masurkar

Bombay High Court · (2025) 09 BOM CK 0342

Maharashtra Civil Service Rules, 1982 - Rule 27

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High Courts03 Sept 2025Disposed Of

Sancket Ameet Kamdar Vs State of Maharashtra

Bombay High Court · (2025) 09 BOM CK 0341

Protection of Woman from Domestic Violence Act, 2005 - Section 12

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High Courts03 Sept 2025Allowed

Dnyaneshwar Sattyavijay Vs Rinku Manoj Sattyavijay

Bombay High Court · (2025) 09 BOM CK 0340

Hindu Marriage Act, 1955 - Section 9, 13(1)

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High Courts03 Sept 2025Allowed

Vijay Laxman Patil Vs State Of Maharashtra

Bombay High Court · (2025) 09 BOM CK 0321

Code of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 34, 143, 306, 323, 354, 427, 448, 504, 506

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High Courts26 Aug 2025Dismissed

MRJS Lead Private Limited Vs Assistant Commissioner of State Tax And Ors

Bombay High Court · (2025) 08 BOM CK 0239

Constitution Of India, 1950 - Article 226Central Goods and Service Tax Act, 2017 - Section 6, 73, 74

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High Courts22 Aug 2025Dismissed

Dilip S/O Rambhau Jadhav And Others Vs State Of Maharashtra, Thr. Secretary Of Rural Devpt. Dept., Mumbai And Ors

Bombay High Court · (2025) 08 BOM CK 0227

Constitution of India, 1950 - Article 226, 243C, 243K, 243OMaharashtra Zilla Parishads and Panchayat Samitis Act, 1961 - Section 2(22A), 12, 12(1), 16(1)(1C)(a), 16(1)(1C)(b), 44Maharashtra Village Panchayats Act, 1959 - Section 15

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High Courts22 Aug 2025Disposed Of

Goenka Proteins Pvt. Ltd., Thr. Authorised Person, Shri. Ashok Narayandas Rathi Vs Tahsildar, Wanjari, Yavatmal And Others

Bombay High Court · (2025) 08 BOM CK 0226

Maharashtra Land Revenue Code, 1966 - Section 150, 169, 247Transfer of Property Act, 1882 - Section 52, 55, 100Registration Act, 1908 - Section 18

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High Courts22 Aug 2025Dismissed

Satyawan Vitthal Khandekar Vs State Of Maharashtra Thr Government Pleader And Others

Bombay High Court · (2025) 08 BOM CK 0214

Indian Penal Code, 1860 - Section 294, 309, 332, 336, 353Probation of Offenders Act, 1958 - Section 3, 4, 6Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 - Rule 4(2), 13(i)

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Bombay High Court judgments, 2025