High Courts12 Dec 2025Allowed
Shradhdha Ashok Parab Vs State of Maharashtra
Bombay High Court · (2025) 12 BOM CK 1693
Maharashtra Employees of Private Schools Regulation Act, 1977- Section 5(1)
COURT ARCHIVE
Bombay High Court judgments
76,764 judgments · page 116 of 3,839
High Courts12 Dec 2025Allowed
Balaji Hanumant Pawar Vs State of Maharashtra
Bombay High Court · (2025) 12 BOM CK 1685
Maharashtra Prevention of Dangerous Activities Act, 1981- Section 2(b), 3(1)
High Courts12 Dec 2025Dismissed
Samir Narain Bhojwani Vs Assistant Registrar C.S
Bombay High Court · (2025) 12 BOM CK 1683
Maharashtra Cooperative Societies Act, 1960- Section 23(2), 37Arbitration and Conciliation Act, 1996- Section 34
High Courts11 Dec 2025Dismissed
Prof. Ajay Ashok Bhosale Vs Deola Education Society & Ors.
Bombay High Court · (2025) 12 BOM CK 4371
Constitution of India-Article 227
High Courts11 Dec 2025Allowed
Rajendra Girhe Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 4360
High Courts11 Dec 2025Dismissed
M/s. Afsana Enterprises & Ors. Vs The Assistant Municipal Commissioner & Ors.
Bombay High Court · (2025) 12 BOM CK 4191
MMC Act-Section 351Maharashtra Regional and Town Planning Act, 1966-Section 53Constitution of India-Part III
High Courts11 Dec 2025Dismissed
Illiyas Mangroo Shaikh Vs Bombay Electricity Supply and Transport Undertaking & Ors.
Bombay High Court · (2025) 12 BOM CK 4182
Constitution of India-Article 227Electricity Act, 2003-Section 62, 62(6), 126, 126(6)(b)(ii), 127, 127(2), 127(6)
High Courts11 Dec 2025Allowed
Shri Pundlik Dagu Holgade & Ors. Vs Shri Pandurang Kashinath Hire & Ors.
Bombay High Court · (2025) 12 BOM CK 4180
Transfer of Property Act, 1882-Section 58, 58(c), 68(c)
High Courts11 Dec 2025
The New India Assurance Co. Ltd. Vs Shailesh Keshav Bhave & Ors.
Bombay High Court · (2025) 12 BOM CK 4179
High Courts11 Dec 2025
Divisional Manager Reliance General Insurance Company Ltd. Vs Sou.Komal Rakesh Bhangale & Ors.
Bombay High Court · (2025) 12 BOM CK 4178
Cr.P.C.-Section 164
High Courts11 Dec 2025Dismissed
Sushila Gopal Tejale Vs Babanbai Sakharam Chandramore & Ors.
Bombay High Court · (2025) 12 BOM CK 4175
Code of Civil Procedure, 1908-Order I Rule 10(2), VI Rule 17Specific Relief Act, 1963-Section 19
High Courts11 Dec 2025Dismissed
M/s. Ramnarain Sons Pvt Ltd Vs The Board Of Mumbai Port Authority & Ors.
Bombay High Court · (2025) 12 BOM CK 4174
Constitution of India-Article 227Code of Civil Procedure Code, 1908-Order VII Rule 11(d)Public Premises (Eviction of Unauthorised Occupants) Act, 1971-Section 15, 5-A, 5-C, 7, 5-B, 9
High Courts11 Dec 2025Partly Allowed
Shri Subhash Dattatraya Gaikwad & Ors. Vs The Pune Municipal Corporation & Ors.
Bombay High Court · (2025) 12 BOM CK 4173
Maharashtra Civil Services (Pension) Rules, 1982-Rule 134(A)
High Courts11 Dec 2025Partly Allowed
Reliance General Insurance Company Limited Vs Mrs. Akshata Swapnil Gawade & Anr.
Bombay High Court · (2025) 12 BOM CK 4172
High Courts11 Dec 2025Dismissed
Reliance General Insurance Co. Ltd. Vs Mr.Ashutosh Rajendraprasad Pandey & Anr.
Bombay High Court · (2025) 12 BOM CK 4170
High Courts11 Dec 2025
The New India Assurance Co. Ltd. Vs Shailesh Keshav Bhave & Ors.
Bombay High Court · (2025) 12 BOM CK 4167
High Courts11 Dec 2025
Reliance General Insurance Co. Ltd. Vs Nandita Niwas Mhatre & Ors.
Bombay High Court · (2025) 12 BOM CK 4165
High Courts11 Dec 2025Allowed
Mr. Mandhiram Navaneetha Krishnan, Also Known as M. N. Krishnan Vs Mrs. M. Muthulakshmi Muthu Kumar
Bombay High Court · (2025) 12 BOM CK 4164
Prohibition of Benami Transactions Act, 1988Maharashtra Stamp Act, 1958Registration Act, 1908
High Courts11 Dec 2025Allowed
Sheikh Lalbaba Mohammed Hussain Vs State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 4305
National Investigating Agency Act, 2008-Section 21(4)Code of Criminal Procedure-Section 439Indian Penal Code, 1860-Sections 419, 420, 465, 467, 468, 471, 153(A), 109, 120(B) read with Section 34
High Courts11 Dec 2025Allowed
Mr. Pandit Kashinath Bhoyee Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 4303
Constitution of India-Article 226, 227Indian Penal Code-Section 302, 309, 121 to 130Code of Criminal Procedure-Sections 106 to 110