High Courts16 Dec 2025Allowed
Laxmi & Anr. Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3364
Indian Penal Code-Section 498-A, 323, 504, 506, 34
COURT ARCHIVE
Bombay High Court judgments
76,764 judgments · page 109 of 3,839
High Courts16 Dec 2025Allowed
Prashant Satralkar Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3365
Criminal Procedure Code-Section 482, 161Indian Penal Code-Section 143, 147, 148, 149, 323, 294, 352, 427, 448, 452, 504, 506 (2)
High Courts16 Dec 2025Disposed Of
Jayesh Kailash Attarkar & Anr. Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3367
Indian Penal Code-Section 403, 406, 420, 34, 405, 415
High Courts16 Dec 2025Disposed Of
Digambar Namdeo Narwade & Ors. Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3370
Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Sections 498-A, 323, 504, 506, 294, 34
High Courts16 Dec 2025Allowed
Kumbharam Mesaram Chaudhary Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 2948
High Courts16 Dec 2025Disposed Of
Shri Rasiklal Mohanlal Gangani & Anr. Vs Mamlatdar Of Tiswadi Taluka & Anr.
Bombay High Court · (2025) 12 BOM CK 2704
Limitation Act, 1963-Section 4, 5, 12, 14, 105Land Revenue Code-Section 195
High Courts16 Dec 2025Partly Allowed
Shri Prashant Natekar Vs M/s Colfax (India) Pvt Ltd
Bombay High Court · (2025) 12 BOM CK 3008
Constitution of India-Article 227Evidence Act-Section 106
High Courts16 Dec 2025Allowed
Jose Antonio Damaciano Laticia Dias Mendes Vs Shri Mahadeo Laxman Nagzarkar & Ors.
Bombay High Court · (2025) 12 BOM CK 3007
Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975
High Courts16 Dec 2025Dismissed
Pradnya Pramod Latkar @ Shubhada Bhalchandra Joshi Vs Mahesh Bhalchandra Joshi & Ors.
Bombay High Court · (2025) 12 BOM CK 2486
Code of Civil Procedure-Order 1 Rule 10(2), VI Rule 17Constitution of India-Article 227
High Courts16 Dec 2025Allowed
Shivanand Basayya Hiremath Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2491
Constitution of India-Article 226
High Courts16 Dec 2025Dismissed
Pradnya Pramod Latkar @ Shubhada Bhalchandra Joshi Vs Mahesh Bhalchandra Joshi & Ors.
Bombay High Court · (2025) 12 BOM CK 2495
Code of Civil Procedure-Order 1 Rule 10(2), VI Rule 17Constitution of India-Article 227
High Courts16 Dec 2025Allowed
Dr. Vrushali Vasant Yadav Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2499
Maternity Benefit Act, 1981-Section 5, 5(1)Minimum Wages Act, 1948Kerala Service Rules
High Courts16 Dec 2025Allowed
Shivanand Basayya Hiremath Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2590
Constitution of India-Article 226
High Courts16 Dec 2025Allowed
Dr. Vrushali Vasant Yadav Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2598
Maternity Benefit Act, 1981-Section 5Minimum Wages Act, 1948Kerala Service Rules
High Courts16 Dec 2025Dismissed
Kum Mimonee Rakesh Kumbhare Vs State of Maharashtra
Bombay High Court · (2025) 12 BOM CK 1678
High Courts16 Dec 2025Disposed Of
Jose Antonio Damaciano Laticia Dias Mendes Vs Mahadeo Laxman Nagzarkar
Bombay High Court · (2025) 12 BOM CK 1699
High Courts16 Dec 2025Dismissed
Union of India Vs
Bombay High Court · (2025) 12 BOM CK 1698
Constitution Of India, 1950- Article 227Indian Penal Code, 1860- Section 280, 304(A), 337, 427Evidence Act, 1872- Section 145
High Courts16 Dec 2025Disposed Of
Vrushali Vasant Yadav Vs Assistant Professor
Bombay High Court · (2025) 12 BOM CK 1695
Maternity Beneit Act, 1981- Section 5, 5(1)
High Courts16 Dec 2025Allowed
Central Board of Trustee Vs Saket College of Arts, Commerce, & Science
Bombay High Court · (2025) 12 BOM CK 1679
Constitution Of India, 1950- Article 226, 227Employees Provident Fund and Miscellaneous Provisions Act, 1952- Section 6, 7(A)
High Courts16 Dec 2025Allowed
Horizon Exhibitions And Events Pvt. Ltd Vs RMB Event Management Pvt. Ltd
Bombay High Court · (2025) 12 BOM CK 1677