COURT ARCHIVE

Bombay High Court judgments

76,764 judgments · page 107 of 3,839

High Courts16 Dec 2025Allowed

Sanjay Pandurang Singhan Vs The State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 4310

Code of Criminal Procedure, 1973-Section 482, 155(2), 173, 164, 155, 154(3)Indian Penal Code, 1860-Section 354, 506, 323, 10, 509, 504, 34

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High Courts16 Dec 2025Allowed

Daulat Ramesh Chavhan Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 4309

Constitution of India-Article 226, 19(1)(d)Maharashtra Police Act, 1951-Section 56, 56(1)(a), 56(1)(b), 58, 59, 60Indian Penal Code, 1860-Sections 504, 506; Chapters XII, XVI, XVII

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High Courts16 Dec 2025Allowed

Kartik Harshad Jhaveri Vs Charanjit Arora & Anr.

Bombay High Court · (2025) 12 BOM CK 4308

Constitution of India-Article 227Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Negotiable Instruments Act, 1881-Section 138, 142

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High Courts16 Dec 2025Allowed

Ganesh Bharat Patel Vs The State Of Maharashtra

Bombay High Court · (2025) 12 BOM CK 4306

Indian Penal Code, 1860-Sections 420, 376

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High Courts16 Dec 2025Allowed

Faisal Javed Shaikh Vs Joint Secretary & Ors.

Bombay High Court · (2025) 12 BOM CK 4237

Constitution of India-Article 226, 227, 22(5)Prevention of Illicit Trafficking of Narcotics Drugs and Psychotropic Substances Act, 1988-Section 3(1)Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8(c), 21(c), 29, 37, 19, 24, 27A

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High Courts16 Dec 2025Partly Allowed

Shri. Rameshwar N. Dahate Vs Shri. Ravindra V. Kamble & Anr.

Bombay High Court · (2025) 12 BOM CK 4227

Indian Penal Code-Section 448Maharashtra Housing and Area Development Act, 1976-Section 173, 177, 117

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High Courts16 Dec 2025Dismissed

Assistant Engineer (B&F) & Ors. Vs Parekh Market Premises Society Limited & Ors.

Bombay High Court · (2025) 12 BOM CK 4225

Maharashtra Fire Prevention & Life Safety Measures Act, 2006-Section 8(1)Bombay Municipal Corporation Act, 1888Maharashtra Co-operative Societies Act, 1960

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High Courts16 Dec 2025Disposed Of

Blue Cross Laboratories Private Limited Vs RB Remedies Private Limited & Anr.

Bombay High Court · (2025) 12 BOM CK 3873

Companies Act, 1956Code of Civil Procedure, 1908-Section 35, Order 7 Rule 11Commercial Courts Act, 2015-Section 16

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High Courts16 Dec 2025Allowed

Shri Salim Shaikh Vs Union Of India & Ors.

Bombay High Court · (2025) 12 BOM CK 3687

Constitution of India-Article 311 (2), 227

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High Courts16 Dec 2025Dismissed

Pallavi Ashok Kate Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 3682

Maharashtra Village Panchayat Act-Section 33(5)Maharashtra Village Panchayat Rules for Sarpanch & Up-sarpanch Rules, 1964-Rule 4, 11Constitution of India-Article 227

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High Courts16 Dec 2025Partly Allowed

Mayur Vora & Ors. Vs Dayanand Patil & Ors.

Bombay High Court · (2025) 12 BOM CK 3315

Food Products Standards and Food Additives Regulation 2011-Section 26(1)(2), 27(c)Food Safety and Standards Regulations, 2011-Regulation 2.3.19, 2.9.4, 2.7.1FSS Act-Section 3(1) zz (iii) and (x), 30(2)(e), 42(3), 43(1), 59, 66

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High Courts16 Dec 2025Partly Allowed

Bapu Haibatrao Barule & Ors. Vs The State Of Maharashtra

Bombay High Court · (2025) 12 BOM CK 3677

Land Acquisition Act-Section 4, 51-AEvidence Act

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High Courts16 Dec 2025Dismissed

Gopal Biradar Vs The State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 3407

Protection of Children from Sexual Offences Act-Section 2(d), 7, 8, 29Indian Penal Code, 1860-Section 354A(1)Code of Criminal Procedure-Section 313(1)(b)

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High Courts16 Dec 2025Allowed