COURT ARCHIVE

Bombay High Court judgments

76,764 judgments · page 106 of 3,839

High Courts16 Dec 2025Allowed

Sabita Patra & Ors. Vs The State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 4333

Indian Penal Code-Sections 34, 350, 351, 354, 509Code of Criminal Procedure, 1973-Section 482POSH (Protection of Women from Sexual Harassment), Act, 2013

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High Courts16 Dec 2025Dismissed

Sudhir Joshi Vs Rajesh Khandelwal & Ors.

Bombay High Court · (2025) 12 BOM CK 4332

Arbitration and Conciliation Act, 1996-Section 5, 11, 16, 34, 37Constitution of India-Article 226, 227

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High Courts16 Dec 2025Allowed

The Central Board Of Trustee, Employees Provident Fund Organization Vs M/s. Saket College Of Arts, Commerce, & Science (Senior)

Bombay High Court · (2025) 12 BOM CK 4331

Constitution of India-Articles 226 and 227Employees Provident Fund and Miscellaneous Provisions Act, 1952-Section 2(b), 6, 7A

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High Courts16 Dec 2025Dismissed

Narendra Babarao Deshmukh Vs Life Insurance Corporation Of India & Ors.

Bombay High Court · (2025) 12 BOM CK 4330

Consumer Protection Act, 1986-Sections 11, 12, 14, 15, 17, 21(a)(ii), 22(2)LIC Act, 1956-Sections 2(3)(4), 2(6)(10), 6(1), 6(2)(f), 6(3), 37, 43Insurance Act, 1938-Sections 2(11), 113

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High Courts16 Dec 2025Partly Allowed

Manohar Sadashiv Limaye Vs Jeshtha Nagarik Sangh Panvel & Anr.

Bombay High Court · (2025) 12 BOM CK 4329

Constitution of India-Article 227Maharashtra Public Trust Act, 1950Maharashtra Municipal Corporation Act, 1949-Section 81-F, 81B

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High Courts16 Dec 2025Partly Allowed

Manohar Sadashiv Limaye Vs Jeshtha Nagarik Sangh Panvel & Anr.

Bombay High Court · (2025) 12 BOM CK 4328

Constitution of India-Article 227Maharashtra Public Trust Act, 1950Maharashtra Municipal Corporation Act, 1949-Section 81B, 81-F

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High Courts16 Dec 2025Disposed Of

Shri. Nandkumar Ganesh Shinde Vs The District Caste Certificate Scrutiny Committee & Anr.

Bombay High Court · (2025) 12 BOM CK 4327

RTI Act

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High Courts16 Dec 2025Dismissed

Smt. Alka Navasu Bhoir @ Kavita Kusumakar Pawade & Ors. Vs M/s. Metacled Industries & Ors.

Bombay High Court · (2025) 12 BOM CK 4326

Maharashtra Tenancy and Agricultural Lands Act, 1948-Section 63-1A, 76, 84CC, 63Maharashtra Land Revenue Code, 1966-Section 44Hyderabad Tenancy and Agricultural Lands Act, 1950-Section 47A

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High Courts16 Dec 2025Dismissed

Narendra Babarao Deshmukh Vs Life Insurance Corporation Of India & Ors.

Bombay High Court · (2025) 12 BOM CK 4325

Consumer Protection Act, 1986-Sections 11, 12, 14, 15, 17, 21(a)(ii), 22(2)LIC Act, 1956-Sections 6(1), 37, 6(2)(f), 6(3), 2(6)(10), 2(3)(4), 43, 6(1)(2)(3)Insurance Act, 1938-Sections 2(11), 113

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High Courts16 Dec 2025Dismissed

Dhanji Dubriya Vs Union Territory Of Daman & Diu & Ors.

Bombay High Court · 2024 INSC 363

Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 64, 65, 66, 67, 68, 70, 71, 115(2), 140(2), 238, 241, 258, 305(c), 308(2), 308(7), 308(8)BNSS, 2023-Section 175(3), 177, 180, 183, 190, 193(3)(i), 230Cr.P.C-Section 156(3), 173(2), 190, 190(1)(a), 190(1)(b), 200, 202, 204

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High Courts16 Dec 2025Allowed

Horizon Exhibitions And Events Pvt. Ltd. Vs RMB Event Management Pvt. Ltd.

Bombay High Court · (2025) 12 BOM CK 4323

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High Courts16 Dec 2025Disposed Of

Jitendra Ashok Patkar Vs Poonam Jitendra Patkar @ Poonam Vijay Rawool

Bombay High Court · (2025) 12 BOM CK 4322

Hindu Marriage Act, 1955-Section 13(1)(ia), 13B

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High Courts16 Dec 2025Disposed Of

Sana Sirajuddin Mukadam Vs Union Of India & Ors.

Bombay High Court · (2025) 12 BOM CK 4321

Constitution of India-Article 226

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High Courts16 Dec 2025Dismissed

Ramdev Singh Jadeja & Ors. Vs Union Territory Of Daman & Diu & Ors.

Bombay High Court · 2024 INSC 363

Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 64, 65, 66, 67, 68, 70, 71, 115(2), 140(2), 238, 241, 258, 305(c), 308(2), 308(7), 308(8)Prevention of Corruption Act, 1988-Section 7Bharatiya Nagarik Suraksha Sanhita, 2023-Section 175(3), 177, 180, 183, 190, 193, 193(3)(i), 230

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High Courts16 Dec 2025Disposed Of

The Reliance General Insurance Co.Ltd. Vs Abdullah Mohd. Hadees Khan & Anr.

Bombay High Court · (2025) 12 BOM CK 4319

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High Courts16 Dec 2025Disposed Of

Mr. Jitendra Ashok Patkar Vs Mrs. Poonam Jitendra Patkar @ Poonam Vijay Rawool

Bombay High Court · (2025) 12 BOM CK 4318

Hindu Marriage Act, 1955-Section 13(1)(ia), 13B

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High Courts16 Dec 2025Partly Allowed

Mohammad Mustafa Matiulla Khan Vs The State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 4317

POCSO Act-Section 29Indian Penal Code-Section 376(2)(n), 323, 509, 506(II), 376(2)(g), 506Cr.P.C.-Section 164, 161

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High Courts16 Dec 2025Allowed

Aniket Paul & Anr. Vs The State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 4316

Indian Penal Code-Section 498A, 354, 323, 504

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High Courts16 Dec 2025Allowed

Ismail Husain Shaikh @ Taufiq Cheena Vs The State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 4313

Constitution of India-Article 226Bharatiya Nyaya Sanhita-Section 309(6), 311, 112, 352, 351(3), 3(5)Arms Act-Section 4, 25

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High Courts16 Dec 2025Disposed Of

Mr. Aditya Avinash Sood & Ors. Vs The State Of Maharashtra

Bombay High Court · 2025 INSC 1377

Indian Penal Code-Sections 29, 30, 34, 109, 120-B, 201, 213, 214, 279, 304, 304A, 337, 338, 427, 464, 466, 467, 468, 471Prevention of Corruption Act, 1988-Sections 7, 7-A, 8, 12, 13Motor Vehicles Act-Sections 3(1)/180, 5(1)/181, 119, 177, 184, 185, 199(a), 199/177

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