High Courts15 Dec 2025Allowed
Vijay Trimbak Salve Vs State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 3323
Evidence Act-Section 65-B
COURT ARCHIVE
Bombay High Court judgments
76,764 judgments · page 111 of 3,839
High Courts15 Dec 2025Allowed
Sarand Bhikusing Chavan Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3402
Evidence Act-Section 65-B
High Courts15 Dec 2025Allowed
Tejas Dilip Sonawane Vs State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3400
Indian Penal Code-Section 294, 504, 506, 376, 354, 34, 324, 336, 427, 323Maharashtra Police Act, 1950-Section 110, 112, 117, 59, 56Protection of Children From Sexual Offences Act-Section 4, 6, 7
High Courts15 Dec 2025Partly Allowed
The State Of Maharashtra & Anr. Vs Nilkanth Vishwanath Sonwane
Bombay High Court · (2025) 12 BOM CK 3612
Land Acquisition Act
High Courts15 Dec 2025Allowed
Vishal Sukhdeo Dandge Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3244
Indian Penal Code-Section 376(2)(N), 417Cr.P.C.-Section 439(2)
High Courts15 Dec 2025Disposed Of
Madhu Vs Scheduled Tribe Caste Certificate Scrutiny Committee, Yavatmal & Ors.
Bombay High Court · (2025) 12 BOM CK 3028
Constitution (Scheduled Tribes) Order, 1950Maharashtra Scheduled Caste, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000
High Courts15 Dec 2025
The Divisional Manager, F.D.C.M. Nagpur Divisional & Anr. Vs Uma wd/o Tulsiram Karokar & Ors.
Bombay High Court · (2025) 12 BOM CK 3150
Motor Vehicles Act-Section 168
High Courts15 Dec 2025Disposed Of
Vinod Shashikant Ingle & Anr. Vs The State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 3599
Indian Penal Code-Section 299, 300 (including Exception 1), 302, 304, 304 Part-I, 304 Part-II, 34, 105, 452CrPC-Section 428
High Courts15 Dec 2025Dismissed
Vishal Meshram Vs Union Of India & Ors.
Bombay High Court · (2025) 12 BOM CK 3356
Constitution of India-Article 14, 226
High Courts15 Dec 2025Disposed Of
Mahesh Ingle Vs Vice Chairman / Jt. Commissioner, Scheduled Tribe Caste Certificate Scrutiny Committee, Amravati Division & Ors.
Bombay High Court · (2025) 12 BOM CK 3596
Constitution (Scheduled Tribes) Order, 1950
High Courts15 Dec 2025Dismissed
Maharashtra State Seeds Corporation Ltd.(Mahabeej) & Anr. Vs Arun Ashok Kolhe
Bombay High Court · (2025) 12 BOM CK 3362
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971-Section 44Maharashtra State Seeds Corporation Ltd. Employees Service Rules, 1995-Rule 23(1), 41, 43Constitution of India-Article 227
High Courts15 Dec 2025Dismissed
Shashant Nandanwar Vs State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3366
Constitutional (S.T.) Order 1950Caste Certificate Act, 2000
High Courts15 Dec 2025Allowed
Sau. Rutuja Shubham Deshmukh Vs Shubham Deshmukh
Bombay High Court · (2025) 12 BOM CK 3368
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 144Protection of Women from Domestic Violence Act, 2005Code of Civil Procedure-Section 24
High Courts15 Dec 2025Disposed Of
Sau. Bhagyashri Vs Anand
Bombay High Court · (2025) 12 BOM CK 3371
Criminal Procedure Code-Section 125Code of Civil Procedure-Section 24
High Courts15 Dec 2025Dismissed
Pratik Channawar Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3375
CrPC-Section 482, 156(1), 155(2)Prevention of Corruption Act, 1988-Section 7, 12Constitution of India-Article 226
High Courts15 Dec 2025Disposed Of
Sau. Kalyani Ankush Mahalle Vs Sau Seema Manish Fule & Ors.
Bombay High Court · (2025) 12 BOM CK 3590
Indian Penal Code, 1860-Sections 498-A, 504, 34Code of Criminal Procedure, 1973-Section 239Right to Information Act
High Courts15 Dec 2025Dismissed
Diwakar Madhavrao Dubbewar (Dead) Through LR's Abhishek Diwakar Dubbewar Vs Anil Madhavrao Dubbewar
Bombay High Court · (2025) 12 BOM CK 3376
Constitution of India-Article 227
High Courts15 Dec 2025Partly Allowed
Jitendra Kalaskar & Ors. Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3589
Indian Penal Code-Section 506, 34
High Courts15 Dec 2025Disposed Of
Rahul Deshmukh & Anr. Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 2937
Maharashtra (Urban Areas) Protection and Preservation of Trees Act, 1975-Section 21(1), 21, 2(x)Criminal Procedure Code, 1973-Section 155(2)
High Courts15 Dec 2025Disposed Of
Prakash Dhawale & Ors. Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3100
Criminal Procedure Code-Section 482, 156(3), 200Indian Penal Code-Sections 107, 109, 120, 166, 217, 218, 405, 406, 420, 467, 468, 471Maharashtra Co-operative Societies Act