High Courts17 Dec 2025
Vidarbha Irrigation Development Corporation Vs Champhan @ Champat Rakshit & Ors.
Bombay High Court · (2025) 12 BOM CK 3021
COURT ARCHIVE
Bombay High Court judgments
76,764 judgments · page 104 of 3,839
High Courts17 Dec 2025
Himanshu Rajesh Agrawal & Anr. Vs Chandrashekar Ashokrao Gawande & Ors.
Bombay High Court · (2025) 12 BOM CK 3020
Code of Civil Procedure, 1908-Order VII Rule 3, VII Rule 11
High Courts17 Dec 2025Partly Allowed
United India Insurance Co. Ltd. Vs Sangita Sanjay Kalhane & Ors.
Bombay High Court · (2025) 12 BOM CK 3018
Central Motor Vehicles Rules, 1989-Rule 3, 3(1B)Motor Vehicles Act
High Courts17 Dec 2025Partly Allowed
Krushnarao Salode & Ors. Vs State of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3016
Land Acquisition Act-Section 4, 23
High Courts17 Dec 2025Allowed
Mahila Sewa Mandal Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3015
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981-Rule 41(5), 41A(1)(d)
High Courts17 Dec 2025Disposed Of
Jagdish Humane Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3014
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981-Rule 16(18)(b)
High Courts17 Dec 2025Partly Allowed
Bandu Kuttarmare Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3013
Indian Penal Code-Section 354A(ii), 376, 376(2)(j)(k), 376(3), 506Protection of Children from Sexual Offences Act, 2012-Section 5(p), 6, 9, 9(p), 10, 12, 29Cr.P.C.-Section 161, 164
High Courts17 Dec 2025Dismissed
Charan Prakashchand Kankariya & Anr. Vs The National Highway Authority Of India & Ors.
Bombay High Court · (2025) 12 BOM CK 3037
Constitution of India-Article 227National Highways Act, 1956Land Acquisition Act, 1956-Section 3-G(5)
High Courts17 Dec 2025Allowed
Avinash Thop Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3230
Indian Penal Code, 1860-Sections 376(2)(n), 313, 417, 407, 494Criminal Procedure Code-Section 482
High Courts17 Dec 2025Dismissed
Central Bureau Of Investigation Vs Shriram Maroti Niranjane
Bombay High Court · (2025) 12 BOM CK 3350
Prevention of Corruption Act, 1988-Sections 7, 13(1)(d) r/w 13(2)Cr.P.C.-Section 313
High Courts17 Dec 2025Allowed
Rajesh Wasudeo Kawthe Vs Shyamrao Sakharam Sontakke & Ors.
Bombay High Court · (2025) 12 BOM CK 3229
Maharashtra Village Panchayats Act, 1958-Section 14(1)(j-3)Constitution of India-Article 227
High Courts17 Dec 2025Dismissed
Tulshiram Virulkar Vs Umeshchandra Gupta & Anr.
Bombay High Court · (2025) 12 BOM CK 3228
High Courts17 Dec 2025Allowed
Vaishali D/o Patiram Badole (After marriage Vaishali w/o Gulab Kadabe) Vs State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3226
High Courts17 Dec 2025Partly Allowed
Walmik Dhone Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3225
Indian Penal Code, 1860-Sections 406, 420 r/w Section 34Code of Criminal Procedure, 1973-Sections 482, 156(1), 155(2)
High Courts17 Dec 2025Partly Allowed
Iqbal Vs Maharashtra State Warehousing Corporation & Anr.
Bombay High Court · (2025) 12 BOM CK 3224
Maharashtra State Warehousing Corporation Employees' Provident Fund Regulations-Regulation 15(3), 15Employees' Provident Fund and Miscellaneous Provisions Act, 1952Constitution of India-Article 14
High Courts17 Dec 2025Disposed Of
Smt. Dipali Wd/o Gajendra Kuware Vs Accountant General & Ors.
Bombay High Court · (2025) 12 BOM CK 3222
High Courts17 Dec 2025Dismissed
The State Of Maharashtra Vs Azhar @ Annu
Bombay High Court · (2025) 12 BOM CK 3351
Indian Penal Code-Section 224Code of Criminal Procedure-Section 41(2)
High Courts17 Dec 2025Dismissed
Sushant Sunilchandra Das Vs Saraswati Sushant Das
Bombay High Court · (2025) 12 BOM CK 3352
Hindu Marriage Act, 1955-Section 13(1)(A), 24Constitution of India-Article 227
High Courts17 Dec 2025Disposed Of
Shri Shanu Ram Gaonkar Vs M/s Goa Bagaytdar Sahakari Kharedi Vikri Saunstha Maryadit & Anr.
Bombay High Court · (2025) 12 BOM CK 2705
Industrial Disputes Act, 1947-Section 11(a)
High Courts17 Dec 2025Dismissed
Union Of India Vs Smt. Shanti Devi
Bombay High Court · (2025) 12 BOM CK 2833
Public Premises (Eviction of Unauthorised Occupants) Act, 1971-Section 2(e)(2)(ii), 4, 4(1), 4(2)(b)(II), 5Bombay Rents, Hotel and Lodging House Rates' Control Act, 1947West Bengal Premises Tenancy Act, 1956