High Courts03 Jul 2025Disposed Of
Abdul Kadar Janulla Sayyad Vs State Of Maharashtra And Another
Bombay High Court · (2025) 07 BOM CK 0236
Indian Penal Code, 1860 - Section 304APassport Act, 1967 - Section 5(2)(c), 6(2)(e), 6(2)(f), 22
COURT ARCHIVE
Bombay High Court judgments, 2025
1,916 judgments · page 77 of 96
High Courts03 Jul 2025Disposed Of
Mr Yatendra Singh S/O Rajendra Singh Panwar Vs Ganga Iron Steel And Trading Company Through Its Director Mr Mukesh Omprakash Agrawal
Bombay High Court · (2025) 07 BOM CK 0223
Negotiable Instruments Act, 1881 - Section 138, 141, 141(1), 141(2)Insolvency Bankruptcy Code 2016 - Section 3(7), 3(8), 3(19), 10, 13, 14, 14(1), 14(1)(a), 17, 30(6), 31, 32A, 33, 33(1), 34(1), 52, 54(1), 56Companies Act, 2013 - Section 2(20), 2(60)
High Courts02 Jul 2025Dismissed
Gima Manufacturing Pvt. Ltd. Hinganghat, Thr. Director Omprakash Bhikmchandji Joshi And Others Vs State Of Maharashtra, Thr. Principal Secretary, Revenue And Forerst Department, Mumbai And Anr
Bombay High Court · (2025) 07 BOM CK 0224
Constitution of India, 1950 - Article 14, 19(1)(G), 226
High Courts02 Jul 2025Allowed
Nilesh Pandurang Haral Vs State Of Maharashtra & Anr
Bombay High Court · (2025) 07 BOM CK 0221
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 305, 331(3), 331(4)
High Courts01 Jul 2025Disposed Of
Saurabh Sahu Vs State of Maharashtra through the Finance Secretary
Bombay High Court · (2025) 07 BOM CK 0228
Registration Act, 1908 - Section 29(2)(e)
High Courts01 Jul 2025Dismissed
Usha Arjun Pawar Vs State Of Maharashtra And Others
Bombay High Court · (2025) 07 BOM CK 0222
Maharashtra Village Panchayat Act, 1959 - Section 33, 33(5)
High Courts01 Jul 2025Allowed
Mayur Balasaheb Somvanshi Vs State Of Maharashtra & Anr
Bombay High Court · (2025) 07 BOM CK 0220
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 307Indian Penal Code, 1860 - Section 143, 144, 147, 148, 149, 307, 326, 427, 504, 506
High Courts30 Jun 2025Allowed
Ravindra S/o Laxman Narete Vs State Of Maharashtra Thr. Pso Katol Dist. Nagpur
Bombay High Court · (2025) 06 BOM CK 0129
Indian Penal Code, 1860 - Section 354, 354A, 354A, 354A, 354A(1)(i), 354A(1)(ii), 354A(1)(iii), 354A(1)(iv), 354A(2), 354A(3), 354D, 354D(1)(i)Protection of Children from Sexual Offences Act, 2012 - Section 7, 8Registration of Births and Deaths Act, 1969 - Section 12, 17
High Courts30 Jun 2025Allowed
Khanderao Bhau Desai Vs Gajanan Mahadeo Kadam And Ors
Bombay High Court · (2025) 06 BOM CK 0124
Maharashtra Tenancy and Agricultural Lands Act, 1948 - Section 32G, 32M, 33B, 76, 88C
High Courts27 Jun 2025Dismissed
Ritesh Trikamdas Patel And Others Vs Apex Grievance Redressal Committee And Others
Bombay High Court · (2025) 06 BOM CK 0125
Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 - Section 3C, 3D(e)(ia), 4(1), 12(10), 33, 35, 35(1A)(b), 38
High Courts27 Jun 2025Allowed
Hanumant Jagganath Nazirkar Vs State Of Maharashtra
Bombay High Court · (2025) 06 BOM CK 0123
Constitution of India, 1950 - Article 21, 22, 22(1), 22(2), 22(3), 22(5), 22(7), 226, 227Code of Criminal Procedure, 1973 - Section 41, 46, 53, 53A, 54, 57, 60A, 167, 439, 482Indian Penal Code, 1860 - Section 34, 420, 467, 468, 471
High Courts26 Jun 2025Dismissed
Neha Shroff Vs Union Of India
Bombay High Court · (2025) 06 BOM CK 0128
Foreign Exchange Regulation Act, 1973 - Section 2(p), 2(q), 9, 9(i)(a), 9(i)(e), 19, 29, 40, 59, 68(i), 71Evidence Act, 1872 - Section 114
High Courts26 Jun 2025Dismissed
Arun Ramchandra Chavan Vs State Of Maharashtra & Ors
Bombay High Court · (2025) 06 BOM CK 0126
High Courts24 Jun 2025
M/s. Galaxy International Vs Union Of India & Ors
Bombay High Court · (2025) 06 BOM CK 0127
Central Goods and Services Tax Act, 2017 - Section 79, 79(1)(c), 79(1)(c)(i), 79(1)(c)(ii)
High Courts24 Jun 2025Disposed Of
Ku. Prachita Dhanraj Gharat And Another Vs S.T. Certificate Scrutiny Committee, Nagpur, Thr. Member Secretary
Bombay High Court · (2025) 06 BOM CK 0119
High Courts24 Jun 2025Dismissed
Vijay Kishan Dhillod Vs State Of Maharashtra
Bombay High Court · (2025) 06 BOM CK 0115
Indian Penal Code, 1860 - Section 302, 304IIMaharashtra Prohibition Act, 1949 - Section 85(1)(2)Evidence Act, 1872 - Section 65B
High Courts23 Jun 2025Allowed
Shramik Co Operative Housing Society, Thr. Secretary, Mr. Ramrao S/O Rajaram Tagade Vs State Of Maharashtra, Thr. Prin. Secretary, Urban Devpt. Dept., Mumbai And Anr
Bombay High Court · (2025) 06 BOM CK 0121
Constitution of India, 1950 - Article 300AMaharashtra Regional and Town Planning Act, 1966 - Section 2(9A), 126, 126(1)(b)
High Courts23 Jun 2025Allowed
Arvind Dattatray Gawande Vs Amravati Dist. Urban Coop. Bank Asso. Ltd., Thr. Chief Executive Officer And Ors
Bombay High Court · (2025) 06 BOM CK 0120
Maharashtra Co Operative Societies Act, 1960 - Section 73B, 73B(3)Maharashtra Co Operative Societies (Election to Committee) Rule, 2014 - Rule 20, 20(1)
High Courts20 Jun 2025Allowed
Prabhakar Mohiniraj Wabale Vs State Of Maharashtra And Others
Bombay High Court · (2025) 06 BOM CK 0116
Bombay Foreign Liquor Rules, 1953 - Rule 40(1)
High Courts20 Jun 2025Dismissed
Sujal Mangala Birwadkar Vs State Of Maharashtra Thr Its Secretary, Social Justice And Special Assistance Dept. And Anr
Bombay High Court · (2025) 06 BOM CK 0106