High Courts17 Dec 2025Allowed
Subhash Vithal Kurhe (Lonari) & Anr. Vs Anita Sitaram Andhale & Ors.
Bombay High Court · (2025) 12 BOM CK 4356
Constitution of India-Article 227Code of Civil Procedure, 1908-Section 10, Order XXXIX Rule (1) and (2), 151
COURT ARCHIVE
Bombay High Court judgments
76,764 judgments · page 102 of 3,839
High Courts17 Dec 2025Dismissed
Sadhana Kapil Anand Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 4355
Bharatiya Nyaya Sanhita, 2023-Sections 352, 351(2), 221, 132 and 121(1)Indian Penal Code-Sections 352, 351(2), 221, 132 and 121(1)Cr.p.c.-Section 156(3)
High Courts17 Dec 2025Dismissed
Vardhaman Homes Vs State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 4354
Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963-Section 11, 11(5)Constitution of India-Article 227
High Courts17 Dec 2025
Reliance General Insurance Co. Ltd. Vs Neeta Dipak Gole & Anr.
Bombay High Court · (2025) 12 BOM CK 4353
High Courts17 Dec 2025Allowed
Shammee Swaran Salaria @ Shami Salariya & Anr. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 4351
Indian Penal Code-Section 406, 409, 34Employees Provident Funds and Miscellaneous Provisions Act, 1952
High Courts17 Dec 2025Dismissed
Anuj alias Babu Malhari Chavan Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 4350
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14A, 3(2)(v)Bhartiya Nyaya Sanhita, 2023-Section 103(1), 238(c), 58Protection of Civil Rights Act, 1955-Section 7(1)(d)
High Courts17 Dec 2025Allowed
Bird Worldwide Flight Service Mumbai Pvt. Ltd. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 4349
High Courts17 Dec 2025Partly Allowed
Amin Alias Aftab Mehaboob Hashmi Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 4348
Indian Penal Code-Section 376, 420Protection of Children from Sexual Offences Act, 2012-Section 4, 8, 2(d)Cr.P.C.-Section 161, 313
High Courts17 Dec 2025Dismissed
Murgesh Pechi Muttu Vs The State of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 4347
Indian Penal Code, 1860-Section 302, 498-ACode of Criminal Procedure, 1973-Section 313
High Courts17 Dec 2025Disposed Of
Dipesh Lakshman Bhagtani & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 4346
Indian Penal Code-Sections 409, 420 r/w 34Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963-Sections 3, 4, 13
High Courts17 Dec 2025Allowed
Vitthal Mahadeo Shelar Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 4344
Indian Penal Code-Section 302, 307, 34Arms Act, 1959-Section 3, 25Maharashtra Police Act, 1951
High Courts17 Dec 2025Dismissed
Sadhana Kapil Anand Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 4343
Bharatiya Nyaya Sanhita, 2023-Sections 352, 351(2), 221, 132, 121(1)Indian Penal Code-Sections 352, 351(2), 221, 132, 121(1)Cr.p.c.-Section 156(3)
High Courts17 Dec 2025
Indian Oil Corporation Limited Vs Anafi Special Maritime Enterprise & Ors.
Bombay High Court · (2025) 12 BOM CK 3879
Code of Civil Procedure, 1908-Section 88, Order XXXV, XXXV Rule 1(a), XXXV Rule 4Specific Relief Act, 1963
High Courts17 Dec 2025Allowed
Dilshad Khambata Vs Farrokh Aspi Khambata
Bombay High Court · (2025) 12 BOM CK 3874
Parsi Marriage and Divorce Act, 1936-Section 32 (dd), 32 (g), 40
High Courts17 Dec 2025Disposed Of
Reliance Defence & Engineering Limited Vs M/s Afcons Infrastructure Ltd.
Bombay High Court · (2025) 12 BOM CK 3871
Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(10), 3(11)
High Courts17 Dec 2025
Purushottam Vs The Special Land Acquisition Officer, Upper Tapi Project Hatnur Division No.2, Jalgaon & Anr.
Bombay High Court · (2025) 12 BOM CK 3736
Land Acquisition Act, 1894-Section 4, 4(1), 34, 48Evidence Act
High Courts17 Dec 2025Allowed
Shamkant Vasudeo Kulkarni & Ors. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3305
Prevention of Corruption Act, 1988-Sections 7, 13(1)(d), 13(2), 20Code of Criminal Procedure-Section 313
High Courts17 Dec 2025Disposed Of
Pratibha Wd/o Krishna Jadhav Vs Laxmibai Wd/o Ganpatrao Jadhav & Ors.
Bombay High Court · (2025) 12 BOM CK 3697
High Courts17 Dec 2025Allowed
Vimal Shivaji Deshmukh Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3696
Maharashtra Village Panchayats Act, 1958-Section 39(1), proviso to Section 39(1)
High Courts17 Dec 2025Dismissed
Giridhar Jagdevrao Suryawanshi & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3694
Constitution of India-Article 227Mamlatdar's Court Act, 1906-Section 5(2), 7 to 10, 14, 22, 26(2)