High Courts10 Dec 2025Dismissed
Satish Ramchandra Sangar Vs State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 4293
Maharashtra Land Revenue Code, 1966-Section 247
COURT ARCHIVE
Bombay High Court judgments
76,764 judgments · page 120 of 3,839
High Courts10 Dec 2025Allowed
Vishwanath Sahadu Wakhare & Ors. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 4292
Maharashtra Land Revenue Code, 1966-Sections 31, 36(2), 37, 44, 59, 59(b), 59B, 247, 257Maharashtra Inferior Village Watans Abolition Act, 1959-Sections 4, 5(1), 5(2), 5(3), 5(4), 6, 9Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
High Courts10 Dec 2025Dismissed
Reliance General Insurance Co. Ltd. Vs Dillamma Laxminarayana @ Lakshminarayna Pulakala & Ors.
Bombay High Court · (2025) 12 BOM CK 4289
Motor Vehicles Act-Section 173
High Courts10 Dec 2025Partly Allowed
Beena Suresh Marothiya & Anr. Vs Sanjay Avadhabihari Singh & Ors.
Bombay High Court · (2025) 12 BOM CK 4288
High Courts10 Dec 2025Disposed Of
Vivek Anand Vs Mrs. Anupam Anand
Bombay High Court · (2025) 12 BOM CK 4286
Hindu Marriage Act, 1955-Sections 13(1)(ia), 13(1)(ib)
High Courts10 Dec 2025Allowed
M/s. PVP Star Hotels Private Limited & Anr. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 4285
Indian Companies Act, 1956Unified Development Control and Promotion Regulations for Maharashtra State
High Courts10 Dec 2025Dismissed
Reliance General Insurance Co.Ltd. Vs Mohadin Akbar Mujavar & Ors.
Bombay High Court · (2025) 12 BOM CK 4284
High Courts10 Dec 2025Dismissed
Reliance General Insurance Co. Ltd. Vs Ramchandra Laxman Shinde & Ors.
Bombay High Court · (2025) 12 BOM CK 4283
Motor Vehicles Act-Section 163
High Courts10 Dec 2025Dismissed
Arif @ Harish Yunus Phansophkar Vs State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 4242
Indian Penal Code-Section 307, 302Indian Evidence Act, 1872-Section 106, 32
High Courts10 Dec 2025Dismissed
Sayla Realtors Vs Saurashtra CHS Ltd
Bombay High Court · 2025 INSC 1365
Arbitration and Conciliation Act, 1996-Section 9, 11, 11(3-A), 11(6), 11(6-A), 12, 13, 17, 43B, 45Arbitration and Conciliation (Amendment) Act, 2019-Section 1(2), 3(i), 3(v), 4 to Section 9, 10, 11, 12, 13, 15
High Courts10 Dec 2025Partly Allowed
Ratanbi Hira Saheb Vs The State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 3405
High Courts10 Dec 2025Dismissed
The State Of Maharashtra & Ors. Vs Vinod Nivratti Kamble & Ors.
Bombay High Court · (2025) 12 BOM CK 3325
U.P. Industrial Disputes Act, 1947-Sections 6E, 6NConstitution of India-Articles 14, 16, 21
High Courts10 Dec 2025Allowed
Suklal Anand Thakur & Anr. Vs The Scheduled Tribe Certificate Scrutiny Committee, Nandurbar Region, Nandurbar & Ors.
Bombay High Court · (2025) 12 BOM CK 3387
Constitution of India-Article 226Act No.108 of 1976
High Courts10 Dec 2025Partly Allowed
Manisha W/o. Shashikant Mokashi & Ors. Vs Babu S/o. Bhanudas Umbre & Anr.
Bombay High Court · (2025) 12 BOM CK 3386
Shop Act
High Courts10 Dec 2025Partly Allowed
Shankar Dagdu Gholap & Anr. Vs The State Of Maharashtra
Bombay High Court · (2025) 12 BOM CK 3328
Indian Penal Code-Sections 302, 498-A, 34
High Courts10 Dec 2025Allowed
Nageshwar Thakur Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3349
Constitution of India-Article 226
High Courts10 Dec 2025Dismissed
Vijay Rizwani & Anr. Vs Rajesh Rizwani & Ors.
Bombay High Court · (2025) 12 BOM CK 3347
Code of Civil Procedure-Order VII Rule 11(b), VII Rule 11Maharashtra Court Fees Act-Article 4 of Schedule I
High Courts10 Dec 2025Allowed
Bhaskar S/o Hari Suryawanshi Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3346
Constitution of India-Article 226
High Courts10 Dec 2025Allowed
Vijay Suryawanshi Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3345
Constitution of India-Article 226
High Courts10 Dec 2025Allowed
Sukhdeo Vitthal Bogane Vs The State Of Maharashtra & Ors.
Bombay High Court · (2025) 12 BOM CK 3343
Constitution of India-Article 226Maharashtra Motor Vehicles Act, 1988Maharashtra Motor Vehicles Tax Rules, 1959-Rule 18A, 18A Sub-Rule 3