COURT ARCHIVE

Bombay High Court judgments

76,764 judgments · page 117 of 3,839

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 4301

Prohibition of Benami Transactions Act, 1988Maharashtra Stamp Act, 1958Registration Act, 1908

High Courts11 Dec 2025Dismissed

Akash Kumar Chougule Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 3767

Constitution of India-Article 226

High Courts11 Dec 2025Allowed

Hitesh Sapkale Vs The State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 3746

Constitution of India-Article 226

High Courts11 Dec 2025Partly Allowed

Sanjay Hariram Agarwal Vs The State Of Maharashtra

Bombay High Court · (2025) 12 BOM CK 3720

Cr.P.C.-Sections 216, 239, 313IPC-Sections 120B, 218, 406, 409, 420, 468, 471, 34

High Courts11 Dec 2025

Abdul Rahman Abdul Razzaque & Ors. Vs Choti Masjid Trust & Ors.

Bombay High Court · (2025) 12 BOM CK 3406

Maharashtra Public Trust ActWaqf Act, 1995-Section 32, 32(2)(c) and (d), 69, 69(1), 69(3)

High Courts11 Dec 2025Partly Allowed

Pralhad Annasaheb Nirwal Vs The State Of Maharashtra Through Collector, Jalna & Ors.

Bombay High Court · (2025) 12 BOM CK 3395

High Courts11 Dec 2025Allowed

Rajeshwar Vaijnath Buke & Anr. Vs State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 3393

Code of Criminal Procedure-Section 313, 311

High Courts11 Dec 2025Allowed

Budha Sonar Vs Sumanbai Sudhakar Sonar & Ors.

Bombay High Court · (2025) 12 BOM CK 3391

Code of Civil Procedure-Order VII Rule 11, VII Rule 6Limitation Act-Article 59

High Courts11 Dec 2025Allowed

Asmita Avinash Umale Vs Avinash Madhukar Umale

Bombay High Court · (2025) 12 BOM CK 3388

Code of Civil Procedure-Section 151

High Courts11 Dec 2025Dismissed

The State Of Maharashtra Vs Dilip Jaywant Pathak

Bombay High Court · (2025) 12 BOM CK 3327

Prevention of Corruption Act-Sections 7, 13(1)(d), 13(2), 19(1)CrPC-Section 161

High Courts11 Dec 2025Dismissed

Pramod Prabhu Ghuge Vs State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 3385

Constitution of India-Article 22(1)Bharatiya Nagarik Suraksha Sanhita-Section 47(1), 94Bharatiya Sakshya Adhiniyam, 2023-Section 129, 130

High Courts11 Dec 2025Dismissed

The State Of Maharashtra Vs Rajendra Namdeo Nikam & Anr.

Bombay High Court · (2025) 12 BOM CK 3384

Indian Penal Code-Section 323, 324, 325, 34, 332Cr.P.C.-Section 374Evidence Act-Section 27

High Courts11 Dec 2025Allowed

Varsha Bhimrao Unhale & Ors. Vs State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 3348

Protection of Women from Domestic Violence Act-Section 12

High Courts11 Dec 2025Partly Allowed

Rajendra M. Bodkhe Vs Sau. Sangita Rajendra Bodkhe & Ors.

Bombay High Court · (2025) 12 BOM CK 3344

Protection of Women from Domestic Violence Act, 2005-Section 12, 18, 19, 20, 22, 29, 2(b)Cr.P.C-Section 397, 125

High Courts11 Dec 2025Allowed

Radha W/o Vitthal Bedwal Vs The State Of Maharashtra

Bombay High Court · (2025) 12 BOM CK 3619

Prevention of Corruption Act, 1988-Sections 7, 13(1)(d), 13(2), 20

High Courts11 Dec 2025Disposed Of

Krishna Mandadi & Anr. Vs State Of Maharashtra & Anr.

Bombay High Court · (2025) 12 BOM CK 2941

Code of Criminal Procedure, 1973-Section 482, 156(1), 155(2)Penal Code, 1860-Section 304-A

High Courts11 Dec 2025Allowed

Shan Bahuudeeshiya Shikshan Prasarak Va Krida Sanstha Vs State Of Maharashtra & Ors.

Bombay High Court · (2025) 12 BOM CK 3036

Maharashtra Educational Institutions (Transfer of Management) Act, 1971-Section 8

High Courts11 Dec 2025Dismissed

Sainath Kashinath Kodape Vs Dhananjay Maroti Lokhande & Ors.

Bombay High Court · (2025) 12 BOM CK 3035

Maharashtra Village Panchayats Act, 1958-Section 14(1)(j-3)Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Act, 2006-Section 15Constitution of India-Article 227

High Courts11 Dec 2025

Purushottam Yeole Vs Maroti Billewar & Ors.

Bombay High Court · (2025) 12 BOM CK 3033

Specific Relief Act-Section 12

High Courts11 Dec 2025

Adarsha Bahuudeshiya Mandal Vs Education Officer (Secondary) & Anr.

Bombay High Court · (2025) 12 BOM CK 3032

Maharashtra Employees of Private Schools (Conditions of Services) Regulation Act, 1977Maharashtra Employees of Private Schools (Conditions of Services) Rules, 1981-Rule 3(3), 12, 12(3)Bombay Public Trusts Act