High Courts15 Dec 2025
Shri. Hemantkumar Bhikaji Kable/Dabholkar Vs Shri. Shantaram Laxman Pawar
Bombay High Court · (2025) 12 BOM CK 2591
Code of Civil Procedure-Proviso to Rule 17 of Order VI
COURT ARCHIVE
Bombay High Court judgments
76,764 judgments · page 113 of 3,839
High Courts15 Dec 2025Dismissed
Anand Ramling Tanavade Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 2589
Maharashtra Zilla Parishad and Panchayat Samiti Act, 1961-Section 16(1)(n), 27, 40Registration of Births and Deaths Act, 1969Maharashtra Registration of Births and Deaths Rules, 2000-Rule 8/13
High Courts15 Dec 2025
Dhanashri Sanjay Shinde Vs Rahul Netaji Mane & Ors.
Bombay High Court · (2025) 12 BOM CK 2586
High Courts15 Dec 2025
Prakash Sahadeo Dhule & Anr. Vs Keshav Nabaji Khude & Ors.
Bombay High Court · (2025) 12 BOM CK 2583
High Courts15 Dec 2025
Smt. Sumitradevi Ramkhelawan Mukhiya & Ors. Vs Shri. Bhalchandra Bassappa Muchandi & Ors.
Bombay High Court · (2025) 12 BOM CK 2581
High Courts15 Dec 2025
Mr. Prakash Sahadeo Dhule & Anr. Vs Keshav Nabaji Khude & Ors.
Bombay High Court · (2025) 12 BOM CK 2578
High Courts15 Dec 2025
Shri. Hemantkumar Bhikaji Kable/Dabholkar Vs Shri. Shantaram Laxman Pawar
Bombay High Court · (2025) 12 BOM CK 2508
Code of Civil Procedure-Proviso to Rule 17 of Order VI
High Courts12 Dec 2025Dismissed
Smt. Nair Pushpa Sureshkumar & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 4192
Maharashtra Co-operative Societies Act, 1960-Section 77A, 77A(1), 154B-8, 154B-8(2), 154B-23, 154B-23(3), 154B-27, 154B-27(1), 88, 79, 73-CA, 85
High Courts12 Dec 2025Allowed
Suresh Ramchandra Sancheti & Anr. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 4190
Maharashtra Stamp Act, 1958-Section 2(i), 2(l), 2(q), 3, 5, 6, 10, 10(3), 17, 19, 32, 47, 47(a), 47(b), 47(c), 48, 48(1), 48(2), 48(3), 49, 49(d)(2), 50, 50(3), 52Specific Relief Act, 1963-Section 31Registration Act, 1908
High Courts12 Dec 2025
Manisha Amit Khajanchi Vs Amit Kanakraj Khajanchi
Bombay High Court · (2025) 12 BOM CK 4189
Hindu Adoption and Maintenance Act, 1956Hindu Marriage Act, 1955-Section 24
High Courts12 Dec 2025
Samir Narain Bhojwani Vs The Assistant Registrar C.S., (Eastern & Western Suburban) SRA & Ors.
Bombay High Court · (2025) 12 BOM CK 4187
Maharashtra Cooperative Societies Act, 1960-Section 23(2)Arbitration and Conciliation Act-Section 34, 37
High Courts12 Dec 2025Partly Allowed
Maria Suraj Cooperative Housing Societies Ltd. Vs Narayan Sadarangani & Ors.
Bombay High Court · (2025) 12 BOM CK 4185
Maharashtra Cooperative Societies Act, 1960-Section 101, 154, 154(2)(a), 154B(2), 154B(5)
High Courts12 Dec 2025Disposed Of
Manasvi Nilesh Panchal Vs Mr. Abdul Kayum Shaikh & Anr.
Bombay High Court · (2025) 12 BOM CK 4183
Motor Vehicles Act, 1988-Section 173Code of Civil Procedure, 1908-Order 41 Rule 22
High Courts12 Dec 2025Disposed Of
Farhad Jabeen Mulla & Anr. Vs Najamus Sahar M. Mulla & Ors.
Bombay High Court · (2025) 12 BOM CK 4181
Constitution of India-Articles 226, 227Dissolution of Muslim Marriages Act, 1939Protection of Women from Domestic Violence Act, 2005-Section 12, 20(6)
High Courts12 Dec 2025
Rakeshkumar Roshanlal Surana Vs Mr.Abdul Hakkim & Anr.
Bombay High Court · (2025) 12 BOM CK 4176
Negotiable Instruments Act, 1881-Section 138, 118, 119, 139Code of Criminal Procedure-Section 357
High Courts12 Dec 2025Dismissed
Bombay Textile Research Association Vs Nilkanth Enterprise
Bombay High Court · 2025 INSC 605
Arbitration and Conciliation Act, 1996-Section 34, 34(2A), 37Specific Relief Act, 1963-Section 20, 20(1), 20(2), clause (a), (b), (c), Explanation II of Section 20
High Courts12 Dec 2025Partly Allowed
Bank of Baroda Vs Shri. Shashikant Pitale & Ors.
Bombay High Court · (2025) 12 BOM CK 3885
Industrial Disputes Act, 1947-Section 17B, 25F, 25GMRTU & PULP Act, 1971-Item 6 of Sch. IV, Item 9 of Sch. IVConstitution of India-Article 14, 16, 21
High Courts12 Dec 2025Dismissed
Seth Motishaw Lalbaug Jain Charities Vs Bombay General Employees' Association & Anr.
Bombay High Court · (2025) 12 BOM CK 3882
Industrial Disputes Act, 1947-Section 2(j)Bombay Public Trusts Act, 1950Trade Unions Act, 1926
High Courts12 Dec 2025Allowed
Astute Valuers And Consultants Pvt. Ltd. Vs Union Of India & Ors.
Bombay High Court · (2025) 12 BOM CK 3877
Finance Act, 2019-Section 124, 124(1)(a), 124(2), 124(d), 125, 125(1)(e), 126, 128, 129Finance Act, 1994-Chapter VCentral Excise Act, 1944
High Courts12 Dec 2025
Shri. Bhagwat Sopan Bankar & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3684
Shree Shanaishwar Devasthan Trust (Shingnapur) Act, 2018-Section 1, 2(b), 2(d), 2(e), 3, 3(1), 3(3), 4, 4(2), 5, 5(1), 5(3), 6, 8, 18, 36, 36(1), 44, 46, 47, 48Maharashtra Public Trusts Act-Section 41DConstitution of India-Article 14, 162, 300A