COURT ARCHIVE

Bombay High Court judgments, 2025

1,856 judgments · page 9 of 93

High Courts23 Dec 2025Dismissed

Rajesh Dhakal Rao Vs State of Maharashtra & Anr

Bombay High Court · (2025) 12 BOM CK 1711

Indian Penal Code, 1860- Section 34, 302, 120(B), 109, 117, 143, 144, 145, 152, 153, 188, 201, 269, 270, 271, 290, 342, 505Prevention of Damage to Public Property Act, 1984- Section 3, 5Disaster Management Act, 2005- Section 51, 52, 54

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High Courts23 Dec 2025Disposed Of

Neepa Real Estates Pvt. Ltd Vs State of Maharashtra and Ors

Bombay High Court · (2025) 12 BOM CK 1708

Constitution Of India, 1950- Article 227Maharashtra Stamp Act, 1958- Section 4, 5, 6, 31, 53(A)

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High Courts23 Dec 2025Rejected

Zenobia R. Poonawala Vs Rustom Farhad Ginwalla

Bombay High Court · (2025) 12 BOM CK 1702

Code of Civil Procedure, 1908- Section 10, Order 7 Rule 11

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High Courts23 Dec 2025Disposed Of

Ambar Auto Engineers Pvt. Ltd Vs State of Maharashtra

Bombay High Court · (2025) 12 BOM CK 1701

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High Courts22 Dec 2025Dismissed

Onkar Mahadev Lamture & Ors. Vs State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 4161

Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admissions and Fees) Act, 2015-Section 2(n)Constitution of India-Articles 14, 21, 254Maharashtra Ordinance No.VI of 2025

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High Courts22 Dec 2025Dismissed

Bhagwati Akshar Empire LLP Vs City And Industrial Development Corporation Of Maharashtra Ltd & Ors.

Bombay High Court · 2000 INSC 39

Constitution of India-Article 14, 226Limited Liability Partnership Act, 2008LLP Rules 2009-Rule 20(3)

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High Courts22 Dec 2025

Ashok Dattatreya Patil & Ors. Vs State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 4133

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High Courts22 Dec 2025Dismissed

Subhash Kantilal Pawar Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 4128

Constitution of India-Article 226, 227Prevention of Corruption Act, 1988-Sections 7, 7-A, 12Indian Penal Code-Sections 279, 336, 338, 420, 465, 467, 468, 471, 34, 120-B

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High Courts22 Dec 2025Allowed

Hardik Patil Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 4127

Constitution of India-Article 226

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High Courts22 Dec 2025Disposed Of

Salman Khalil Mulla & Ors. Vs The Assistant Registrar, Co-operative Societies & Ors.

Bombay High Court · (2025) 12 BOM CK 4120

Maharashtra Co-operative Societies Act, 1960-Section 154B 23(3), 77A, 154B 8

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High Courts22 Dec 2025

Ashok Dattatreya Patil & Ors. Vs State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 4116

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High Courts22 Dec 2025Partly Allowed

The New India Assurance Co. Ltd. Vs Sau. Ashabai Prakash Deshmukh & Ors.

Bombay High Court · (2025) 12 BOM CK 4114

Shop Act

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High Courts22 Dec 2025

The Divisional Officer Maharashtra State Road Transport Corporation Vs Sarika Sachin Kamble & Ors.

Bombay High Court · (2025) 12 BOM CK 4112

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High Courts22 Dec 2025Partly Allowed

The New India Assurance Co. Ltd. Vs Sau. Ashabai Prakash Deshmukh & Ors.

Bombay High Court · (2025) 12 BOM CK 4111

Shop Act

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High Courts22 Dec 2025Dismissed

Nanasaheb Vasantrao Jadhav Vs State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 4110

Bombay Tenancy and Agricultural Lands (Amendment) Act, 2005-Section 63(1A)Indian Penal Code, 1860-Sections 23, 24, 25, 34, 120B, 406, 409, 415, 420, 425, 426, 427, 430, 463, 464, 465Constitution of India-Article 226, 32, 165, 217

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High Courts22 Dec 2025Partly Allowed