High Courts18 Dec 2025Allowed
Mayur Jaiswal Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2902
Maharashtra Prohibition Act, 1949-Section 137(2), 142
COURT ARCHIVE
Bombay High Court judgments
76,764 judgments · page 101 of 3,839
High Courts18 Dec 2025Disposed Of
Ku. Sushma Dattarao Walale & Anr. Vs Education Officer (Secondary), Zilla Parishad, Washim
Bombay High Court · (2025) 12 BOM CK 2900
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981-Rule 41(A)
High Courts18 Dec 2025Disposed Of
Sau. Rita Amol Bodakhe & Anr. Vs Education Officer (Secondary), Zilla Parishad, Washim
Bombay High Court · (2025) 12 BOM CK 2899
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981-Rule 41(A)
High Courts18 Dec 2025Allowed
Alok S/o Rajendra Singh Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 2898
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Section 376(2)(n)Schedule Caste and Schedule Tribe (Prevention of Atrocities Act), 1989-Section 3(1)(w)(i), 3(1)(w)(ii), 3(ii)(v-a)
High Courts18 Dec 2025Dismissed
Shri Atish Patekar Vs Smt. Varsha Sonar
Bombay High Court · (2025) 12 BOM CK 2894
Negotiable Instruments Act-Section 138, 139
High Courts18 Dec 2025Disposed Of
Purushottam Pandurang Ingle Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 2967
CrPC-Section 482Indian Penal Code-Section 306, 107, 108, 106Bharatiya Nyaya Sanhita, 2023-Section 108, 45
High Courts18 Dec 2025
Shri Vinay Chodankar Vs TEAM24 Consumer Products Limited
Bombay High Court · (2025) 12 BOM CK 2700
Certified Standing Orders-Clause 3(ba)Central Civil Services (Classification, Control and Appeal) Rules, 1957-Rule 15(5)
High Courts18 Dec 2025Allowed
Workmen rep. by Gomantak Mazdoor Sangh Vs M/s Goa Bagaytdar Sahakari KVS Maryadit
Bombay High Court · (2025) 12 BOM CK 2835
Industrial Disputes Act, 1947-Section 10(1)(d), 2(a), 2(k), 2(ra), Fifth Schedule, 8(3)(10) of the Fifth ScheduleMaharashtra Cooperative Societies Act, 1960
High Courts18 Dec 2025Disposed Of
Sandesh Kamat Helekar & Anr. Vs Dr Anand Vencatexa Camotim Helekar @ Kamat Helekar & Ors.
Bombay High Court · (2025) 12 BOM CK 2828
High Courts18 Dec 2025
Madan Anandrao Purekar Vs Kolhapur Municipal Corporation & Ors.
Bombay High Court · (2025) 12 BOM CK 2483
Municipal Solid Waste (Management and Handling) Rules, 2000-Schedule III, Clause 8 of the ScheduleMaharashtra Municipal Corporations Act, 1949Solid Waste Management Rules, 2016
High Courts18 Dec 2025Allowed
Mr. Sharad Bajirao Patil Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 2482
Rights of Persons with Disabilities Act, 2016-Section 2(s)Constitution of India-Article 226, 14Administrative Tribunals Act, 1985-Section 15
High Courts18 Dec 2025Allowed
Shri. Sandip Tukaram Bhujbal Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2487
High Courts18 Dec 2025Dismissed
Shraddha Hitesh Raikar Vs Hitesh Dattaram Raikar
Bombay High Court · (2025) 12 BOM CK 1684
Code of Civil Procedure, 1908- Section 11, Order 7 Rule 11(a), Order 7 Rule 11(d)Hindu Marriage Act, 1955- Section 13(1)
High Courts17 Dec 2025
Central Board of Trustees, Employees Provident Fund Vs IndusInd Bank Ltd. & Ors.
Bombay High Court · (2025) 12 BOM CK 4372
Employees Provident Fund and Miscellaneous Provisions Act, 1952-Section 7A, 8, 8B, 8F, 11, 11(2), 14B, 15(2), 17, 17(6)Insolvency and Bankruptcy Code, 2016-Section 10Income Tax Act, 1961-Rule 5 read with Second Schedule, Part 7
High Courts17 Dec 2025Dismissed
Pukharaji Rupaji Choudhari & Ors. Vs Chief Executive Officer, Nagar Panchayat Mangaon
Bombay High Court · (2025) 12 BOM CK 4370
Constitution of India-Article 226, 227Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965-Section 92, 92(3)Maharashtra Village Panchayats Act, 1959-Section 55
High Courts17 Dec 2025Dismissed
Prasenjit Bhatta Vs State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 4364
Child Abduction Act, 1984
High Courts17 Dec 2025Allowed
Mr. Sitaram Ganu Huddar & Ors. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 4363
Land Acquisition Act, 1894-Section 54, 4(1), 6, 11, 18, 28-A, 28-A(1), 28-A(2), 28-A(3), 25(1), 23, 23(1-A), 23(2), 28
High Courts17 Dec 2025Allowed
Rajaram Gajanan Gangal & Ors. Vs The Special Land Acquisition Officer
Bombay High Court · (2025) 12 BOM CK 4361
Land Acquisition Act, 1894-Section 54, 4(1), 6, 11, 18, 23, 23(1-A), 23(2), 25(1), 28, 28-A
High Courts17 Dec 2025Dismissed
Deepak Pandurang Jadhav Vs Khopoli Municipal Council & Ors.
Bombay High Court · (2025) 12 BOM CK 4358
Maharashtra Municipal Councils Nagar Panchayats and Industrial Townships Act, 1965-Sections 75, 78, 75(1)AMaharashtra Municipal Account Code, 1971-Rules 2(h), 157, 158, 161, 164, 165, 172, 174, 176
High Courts17 Dec 2025Partly Allowed
Mangesh Patange Vs The Union Of India & Ors.
Bombay High Court · (2025) 12 BOM CK 4357