High Courts16 Dec 2025
Suraj Pardiplal Agnihotri Vs Ashwin Sunil Pawar & Ors.
Bombay High Court · (2025) 12 BOM CK 3607
Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11(a)
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Bombay High Court judgments
76,764 judgments · page 108 of 3,839
High Courts16 Dec 2025Partly Allowed
Arun Narayanrao Kale Vs Sau. Meena Maliye & Ors.
Bombay High Court · (2025) 12 BOM CK 3606
Registration Act, 1908-Section 77Transfer of Property Act-Section 54Code of Civil Procedure-Order XXII, Section 99
High Courts16 Dec 2025Dismissed
Sanjay Singh Vs Dr. Kunda Wasudeo Tayde & Ors.
Bombay High Court · (2025) 12 BOM CK 3353
Arbitration and Conciliation Act, 1996-Section 11, 21
High Courts16 Dec 2025Partly Allowed
Arun s/o Narayanrao Kale Vs Sau. Meena w/o Kishore Maliye & Ors.
Bombay High Court · (2025) 12 BOM CK 3605
Registration Act, 1908-Section 77Transfer of Property Act-Section 54Code of Civil Procedure-Order XXII, Section 99
High Courts16 Dec 2025Dismissed
Smt. Narmadabai Shivprasad Kasat Vs Bhagwandas Shivprasad Kasat & Ors.
Bombay High Court · (2025) 12 BOM CK 3604
Code of Civil Procedure-Order 43 Rule 1-A(2), Section 96(3), 23 Rule 3, 6 Rule 4
High Courts16 Dec 2025Allowed
Saurabh Vijay Tiwari & Anr. Vs State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 3601
Indian Penal Code-Sections 363, 366-AImmoral Traffic (Prevention) Act, 1956-Sections 3, 5Code of Criminal Procedure, 1973-Sections 155(2), 156(1)
High Courts16 Dec 2025Partly Allowed
Vinod Sureshrao Mahalle Vs Secretary, Gram Panchayat Dhanodi (Bahadur) & Anr.
Bombay High Court · (2025) 12 BOM CK 3151
High Courts16 Dec 2025Dismissed
Smt. Narmadabai Shivprasad Kasat Vs Bhagwandas Shivprasad Kasat & Ors.
Bombay High Court · (2025) 12 BOM CK 3600
Code of Civil Procedure-Order 43 Rule 1-A(2), Section 96(3), 23 Rule 3, 6 Rule 4
High Courts16 Dec 2025Dismissed
Ali Ashfaq Zainuddin Bombaywala & Anr. Vs Deputy Director Of Land Records & Ors.
Bombay High Court · (2025) 12 BOM CK 3354
Maharashtra Land Revenue Code, 1966-Section 257, 251Constitution of India-Article 227
High Courts16 Dec 2025Allowed
Umakant Vishnu Awagan & Anr. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3355
Indian Penal Code-Sections 354, 354-A, 354-D, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities), Act 1989-Section 3(1)(xi), 3(1)(r)Code of Criminal Procedure, 1973-Section 156(1), 155(2)
High Courts16 Dec 2025
Rajpalsingh Laxmansingh Thakur Vs State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3598
High Courts16 Dec 2025Partly Allowed
The Maharashtra State Electricity Distribution Company Vs M/s.Shiva Steel Industries Nagpur Private Limited
Bombay High Court · (2025) 12 BOM CK 3357
MERC Regulation, 2021-Clause 7, Regulation 18, 26, 18.3, Sr.No.2(ii) Annexure-II
High Courts16 Dec 2025Allowed
Grishma Dharmendra Firangi Vs District Caste Certificate Scrutiny Committee, Akola & Ors.
Bombay High Court · (2025) 12 BOM CK 3597
Maharashtra Scheduled Castes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Rules, 2012-Rule 16
High Courts16 Dec 2025Disposed Of
Tushar Ratankumar Madan & Anr. Vs The Chairman, District Caste Certificate Scrutiny Committee & Ors.
Bombay High Court · (2025) 12 BOM CK 3595
High Courts16 Dec 2025Disposed Of
Tushar Ratankumar Madan Vs The Chairman, District Caste Certificate Scrutiny Committee, Nagpur
Bombay High Court · (2025) 12 BOM CK 3358
High Courts16 Dec 2025Disposed Of
Shri Israr Ahmad Vs Shri Abdul Naseer Abdul Ajij
Bombay High Court · (2025) 12 BOM CK 3359
Negotiable Instruments Act, 1881-Section 138Code of Criminal Procedure-Section 256
High Courts16 Dec 2025Dismissed
Baliram Shyamrao Pise Vs Abdul Salam Abdul Aziz & Anr.
Bombay High Court · (2025) 12 BOM CK 3360
Code of Civil Procedure, 1908-Order XI Rule 14Constitution of India-Article 227
High Courts16 Dec 2025Partly Allowed
Manisha w/o Pramod Chahare & Anr. Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3361
Code of Criminal Procedure-Section 482Indian Penal Code-Section 420, 34
High Courts16 Dec 2025Allowed
Nathuram Shivram Trivedi & Anr. Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3363
Code of Criminal Procedure-Section 482Indian Penal Code, 1860-Sections 498-A, 377, 34
High Courts16 Dec 2025Allowed
Maa Saraswati Bahuuddeshiya Shikshan Prasarak Mandal Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3594